Section 7 in The Himachal Pradesh Forest Produce (Regulation of Trade) Act, 1982
7. Government to fix price in consultation with the Committee.
- The State Government shall after consultation with the Committee constituted under section 6, fix the price at which forest produce shall be purchased at various places by it or by any of its authorised officer or agent from the owner of the forest produce and shall publish the same in the Official Gazette or in such other manner as may be prescribed. The price so fixed shall remain in force upto the end of each financial year and shall not be altered during that financial year:Provided that if the Committee fails to tender advice by the 15th of February preceding the financial year, the State Government may proceed to fix the price without consultation of the Committee:Provided further that the State Government through its authorised officer or agent may purchase the forest produce till the constitution of the Committees at a price mutually agreed upon between the parties to the sale.
