Section 5A in Karnataka Silkworm Seed Cocoon and Silk Yarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959
5A. [ Regulation of Possession of Silk Yarn. [Section 1 and Clause (a) to (e) Inserted by Act 33 of 1979 w.e.f . 6.11.1979.]
- [(1)] No person shall be in possession of silk yarn in excess of the prescribed quantity unless he is,-(a)a reeler;(b)a licensed trader;(bb)[ a licenced dealer] [Inserted by Act 12 of 1997 w.e.f. 6.1.1997.](c)a twister;(c1)[ a dyer"] [Inserted by Act Act 30 of 1994 w.e.f. 3.10.1994.];(d)a weaver; or(e)person authorised in writing by the prescribed officer.][Different quantities may be prescribed in respect of different category of persons] [Inserted by Act 12 of 1997 w.e.f. 6.1.1997.](2)[ Every licenced dealer who is in possession of silkyarn in excess of the prescribed quantity shall submit a declaration in such form, to such officer, in such manner and at such intervals, as may be prescribed.] [Inserted by Act 12 of 1997 w.e.f. 6.1.1997.]
