Section 7 in The Bihar Forest Produce (Regulation of Trade) Act, 1984
7. State Government to fix price in consultation with Committee.
- The Government shall, after considering the recommendation of the Committee constituted under Section 6, fix the price at which specified forest produce shall be purchased by it or by any authorised officer or agent from primary collectors of specified forest produce in the specified area and shall publish the same in the Official Gazette and in such other manner as may be prescribed on such date or dates as may be specified by Government in this behalf.The price so fixed shall remain in force up to the end of the calendar year and shall not be altered during that year:Provided that if the Committee fails to tender advice within the period specified under sub-section (5) of Section 6, the Government may fix the price without such advice.
