Section 4(2) in The Maharashtra Supply of Forest Produce by Government (Revision of Agreements) Rules, 1983
(2)Where no sale of a forest-produce has taken place within the State, during the period referred to in clause (a) of sub-rule (1), the market value of the forest-produce shall be determined by the State Government, taking into consideration the open and negotiated sales transactions of such forest-produce effected in one or more of the States adjoining the State of Maharashtra but keeping in view, as for as possible, the factors mentioned in sub-rule (1).Explanation. - For the purposes of this rule "open sales" shall include rules effected by public auctions or by inviting public or limited tenders, and "negotiated sales" shall exclude sales in which the price or the rate for sale or supply is fixed by the supplier under a pre-existing agreement.
