Section 5(2) in The Bihar Kendu Leaves (Control of Trade) Act, 1973
(2)Notwithstanding anything contained in sub-section (1) -(a)Kendu leaves grown within a unit may be transported by grower from one place to another within the unit for purposes of collection, storage and sale, and(b)Kendu leaves purchased from the State Government or any officer or agent authorised in his behalf may be transported by the purchaser outside the units or the specified area in accordance with the terms and conditions mentioned in the permit to be issued by such authority as may be prescribed.
