Section 4 in The Orissa Forest Produce (Control of Trade) Act, 1981
4. Appointment of agents.
(1)The State Government may, for the purchase of any trade in specified forest produce on this behalf, appoint one or more agents in respect of different units for all or any specified forest produce and any such agent may be appointed in respect of more than one unit.(2)Any person including a Grama Panchayat, a Co-operative Society or the State Tribal Development Corporation Ltd., may be appointed as an agent under Sub-section (1).(3)The term, conditions and the procedure for appointment of agents shall be such as may be prescribed.
