Section 4(2) in The M.P. Van Upaj Ke Kararon Ka Punrikshan Adhiniyam, 1987
(2)Where the price or rate is fixed at the time of revision, for a period exceeding twelve months at a time, the State Government may provide for an annual increase in the price or rate towards the anticipated escalation in the market value of the forest-produce during the period the revised price or rate is to remain in force.
