Section 5A(1) in The U.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1972
(1)Notwithstanding anything contained in this Act but subject to Section 16, the State Government or an officer empowered by it by general or special order in this behalf, may, by permit, authorise in the manner prescribed a person to whom the State Government has sold or with whom it has agreed to sell tendu leaves to collect the same on its behalf directly form the grower of tendu leaves, on payment of price thereof to such growers.
