Section 3(12) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969
(12)The agent shall purchase specified forest produce from growers of forest produce other than the State Government against cash payment at the rates notified by State Government for such purchase, and shall pay to the mazdoors who have collected the specified forest produce from the Government forests and lands, in cash or kind through barter as may be desired by the mazdoors, immediately on receipt of the forest produce, as collection charges at rates determined by the State Government from time to time.
