Section 26(1) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
(1)Collection and marketing of Minor Forest Produce other than Bamboo and Tendu Pata shall be undertaken as under:(i)Gram Sabha shall be responsible for organizing collection of all minor forest produce from its area through the Village Forest Protection and Management Committee (VFPMC) or RAJAS Sangh or Cooperative Societies constituted for this purpose;(ii)Gram Sabha shall ensure collection of minor forest produce in accordance with the Memorandum of Understanding signed by the VFPMC with the Panchayat and the Forest Department;(iii)The Gram Sabha shall be responsible for the marketing of the minor forest produce from its area and optimizing its profits;(iv)The [gross revenue] [Substituted 'net revenue' by Notification No. F. 4(6) PESA Rules/Legal/PR/2010/250, dated 27.2.2013-Rajasthan Gazette Extraordinary Part 4(C)(I), dated 1.3.2013 page 194, G.S.R. 119.] obtained shall belong to Gram Sabha. The Gram Sabha shall be free to use this revenue for undertaking community works and for augmenting production of minor forest produce;(v)Gram Sabha may decide to sell the minor forest produce collected from its area to RAJAS Sangh at minimum support price fixed by RAJAS Sangh; and(vi)The Committee constituted for fixing minimum support price for purchase of minor forest produce by RAJAS Sangh shall have representation of the Panchayati Raj Institution.
