Section 7(1) in The U.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1972
(1)The State Government shall, having regard to the following among other factors, fix the rate at which tendu leaves shall be purchased by or for [* * *] [The words 'from grower of tendu leaves' omitted by U.P. Act 6 of 1973, Section 5.] in each unit of the division during the year namely-(a)the price of tendu leaves, if any, fixed under this Act during the preceding three years in respect of the unit;(b)the quality of the leaves grown in the unit;(c)the transport facilities available in the unit;'(d)the cost of transport; and(e)the general rate of wages for unskilled labour prevalent in the unit.
