Section 5 in The Bihar Kendu Leaves (Control of Trade) Act, 1973
5. Restriction on purchase or transport of kendu leaves.
(1)On the declaration of a specified area under Section 3, no person other than -(a)the State Government,(b)an Officer of State Government authorised in writing in that behalf, or(c)an agent in respect of the unit in which the kendu leaves have grown, shall purchase kendu leaves from the grower in that area or transport the same.Explanation I. - Purchase of kendu leaves from the State Government or its authorised officer or agent shall not be deemed to be a purchase in contravention of the provisions of this Act.Explanation II. - A person holding no interest in the land who has acquired the right to collect kendu leaves grown on such land shall be deemed to have purchased such leaves in contravention of the provisions of this Act.(2)Notwithstanding anything contained in sub-section (1) -(a)Kendu leaves grown within a unit may be transported by grower from one place to another within the unit for purposes of collection, storage and sale, and(b)Kendu leaves purchased from the State Government or any officer or agent authorised in his behalf may be transported by the purchaser outside the units or the specified area in accordance with the terms and conditions mentioned in the permit to be issued by such authority as may be prescribed.(3)A grower other than the State Government shall sell kendu leaves at any depot specially set up for this purpose within a unit.
