Section 4(1) in The M.P. Van Upaj Ke Kararon Ka Punrikshan Adhiniyam, 1987
(1)The price or rate for sale or supply of the forest-produce, to be fixed at the time of any revision of the price or rate under Section 3 shall not exceed the market value of the forest-produce at the time of such revision, as may be determined by the State Government in the prescribed manner.
