Section 2(f) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
(f)"grower of forest produce" means-(i)in respect of forest produce grown or found in areas as may from time to time, be constituted as reserved or protected forests under the Indian Forest Act, 1927 (16 of 1927) the State Government, and(ii)in respect of forest produce grown or found in areas not covered under (i) above,
