Section 5(1) in The Rajasthan Tendu Leaves (Regulation of Trade) Act, 1974
(1)On the issue of a notification under sub-section (3) of section 1 in any area, no person other than;(a)the State Government;(b)an officer of the State Government authorised in writing in that behalf; or(c)an agent in respect of the unit in which the tendu leaves have grown; shall purchase or transport; tendu leaves.Explanation I. -Purchase shall include purchase by barter.Explanation II.-Purchase of tendu leave from the State Government or the aforesaid Government Officer of agent or a licensed vendor shall not be deemed to be a purchase in contravention of the provisions of this Act;Explanation III. -A person having no interest in the holding who has acquired a right to collect tendu leaves grown on such holding shall be deemed to have purchased such leaves in contravention of the provisions of this Act;
