Section 4 in The Bihar Forest Produce (Regulation of Trade) Act, 1984
4. Appointment of Agents.
(1)The State Government may for the purchase of and trade in specified forest produce in 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 gram Panchayat, Lamps, Pacs, Vyapar Mandal or the Bihar State Tribal Co-operative Development Corporation Ltd., or the Bihar State Forest Development Corporation Ltd. or any similar Corporation dealing in specified forest produce that be appointed as an agent under sub-section (1) above for one or more units.
