Section 8A in Karnataka Silkworm Seed Cocoon and Silk Yarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959
8A. [ Regulation of Sale and Purchase of Silk Yarn, etc. [Section 1 and 2 Inserted by Act 33 of 1979 w.e.f. 6.11.1979.]
- After a silk exchange is established under section 10A,-(1)(a)no reeler [or a reeler who is also a twister] shall, sell or agree to sell silk yarn reeled, or as the case may be, [reeled and twisted by him] [Substituted by Act 12 of 1980 w.e.f. 6.11.1979.];(b)[ no person, whether a licenced trader or not, shall purchase or agree to purchase silk yarn from a reeler or from a reeler who is also a twister, [Clause (b) and (bb) Substituted by Act 12 of 1980 w.e.f. 6.11.1979.](bb)[ no licenced dealer, shall sell or agree to sell silkyarn of any origin brought or caused to be brought by him from outside the State".]-except in a silk exchange, and except in accordance with such conditions and in such manner as may be prescribed.](2)no person shall, except in such silk exchange, use or permit the use or assist, in the use of, any building, room, tent, enclosure, vehicle, vessel or place for the sale of silk yarn by or purchase of silk yarn from, a reeler [x x x] [Omitted by Act 12 of 1980 w.e.f. 6.11.1979.] or in any manner aid or abet the sale or purchase of silk yarn.](3)[ Nothing contained in sub-section (1) shall apply to,-(i)second and subsequent sale of silkyarn of any origin brought from outside the State;(ii)a licensed dealer who has hundred percent export oriented unit and imports silkyarn from outside India for the purpose of manufacture of silk fabrics and to export it outside India.(4)No person shall carry on the business of buying and selling silkyarn brought from outside the State or purchased in a silk exchange or from a licensed trader or any other licenced dealer unless he holds a licence under this Act;Provided that a person carrying on such business immediately before the commencement of this sub-section may continue to do so, for a period of three months from such commencement and, if he has made an application for such licence within the said period of three months, till the disposal of such application.] [Sub-Section 3 and 4 inserted by Act 12 of 1997 w.e.f. 6.1.1997.]
