Section 5(2) in Maharashtra Forest Produce (Regulation of Trade) Act, 1969
(2)Notwithstanding anything contained in sub-section (1),(a)a grower of any [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce may transport such produce belonging to him from any place within the unit wherein such produce has grown, to any other place in that unit; and(b)[*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce purchased from the State Government or any officer or agent specified in the said sub-section by any person for manufacture of finished goods using such produce within the State or by any person for sale outside the State may be transported by such person outside the unit in accordance with the terms and conditions of a permit, to be issued in that behalf by such authority and in such manner as may be prescribed.
