Section 4 in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
4. Appointment of agents.
(1)The State Government may, for the purchase of and trade in, specified forest produce on its behalf appoint one or more agents in respect of different units for all or any specified forest produce and any such agent may be appointed in respect of more than one unit.(2)[ A co-operative society, a Gram Panchayat or a Janpada Panchayat may be appointed as an agent under sub-section (1) for one or more units and only in the event of none of the aforesaid forthcoming for appointment as agent, an individual may be so appointed as agent.] [Substituted by M.P. Act No. 28 of 1983 (w.e.f. 15-9-1983).](3)The terms, conditions and the procedure for appointment of agent shall be such as may be prescribed.
