Section 12A(1) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
(1)Any manufacturer who uses any specified forest produce as a raw material, or any trader or consumer of specified forest produce with whom such produce is left over in excess after his use, requirement or consumption, shall not re-sell the same without the permission, of the State Government or any officer authorised by the State Government in this behalf (hereinafter referred to in this section as authorised officer). The manufacturer, trader or consumer intending to sell the specified forest produce left with him in excess shall apply in writing, for permission, to the State Government or the authorised officer clearly stating therein,-(i)the quantity of specified forest produce intended to be sold;(ii)the rate at which such produce is offered for sale; and(iii)the person to whom, the offer is made.
