Section 3(14) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969
(14)Nothing in the foregoing provisions shall be construed to confer on the agent an exclusive right to purchase and collect specified forest produce in the unit for which he is appointed an agent and the State Government shall have the right to purchase and collect specified forest produce in the unit by itself or by an officer authorised by it in writing in that behalf and to that extent liability of the agent shall be reduced.
