Section 8 in The Himachal Pradesh Forest Produce (Regulation of Trade) Act, 1982
8. State Government agent to purchase for forest produce as per programme.
(1)The authorised officer or an agent shall purchase from the owner the forest produce offered for sole according to the felling programme, as may be formulated under the H.P. Land Preservation Act, 1978 (28 of 1978) at the price fixed under section 7.(2)The State Government through its authorised officer or the agent may make such advances of money on such terms and conditions as may be prescribed to the owner whose forest produce is covered by the felling programme under the Himachal Pradesh Land Preservation Act, 1978 (28 of 1978).
