Section 3 in The M.P. Van Upaj Ke Kararon Ka Punrikshan Adhiniyam, 1987
3. Power of Government to revise agreements for sale or supply of forest produce.
- Notwithstanding anything contained in any law for the time being in force and in any agreement subsisting on the date of commencement of this Act, or in any agreement which may be entered into by the State Government with any purchaser on or after the date of commencement of this Act, it shall be lawful for the State Government, from time to time, by order published in the Gazette, to add to or to substitute, delete or otherwise amend any of the terms and conditions of any such agreement, for one or more of the following purposes, namely,-(a)to provide for a revision or a periodical revision of the price or rate for sale or supply of forest-produce to the purchaser, where such agreement does not provide for any such revision or periodical revision as the case may be, and where such periodical revision is provided in the agreement, to provide for reducing or enhancing the period of revision :Provided that the price or rate once fixed shall not be liable to be revised by the State Government for a period of at least twelve months from the date on which such price or rate has come into force;(b)to provide for the removal or any modification of any ceiling imposed in any such agreement on the increase, at the time of revision in the price or rate at which the forest-produce is to be sold or supplied to the purchaser;(c)to provide for the adjustment or change in the unit of weight or measure in which the forest-produce is to be weighed, measured or counted, for the purpose of its sale or supply to the purchaser or for the purposes of charging or recovery of the price or rate therefore, without, however, materially or substantially changing the quantity of forest produce agreed to be sold or supplied to the purchaser;(d)to modify and reallocate the quantity of the forest-produce agreed to be sold or supplied to the purchaser under agreement by suitable re-adjustment of catchment areas.
