Section 4A in The U.P. Foodgrains (Procurement and Regulation of Trade) Order, 1982
4A. [ Export of Wheat. - (A) No person shall export or attempt to export or abet the export of wheat except under and in accordance with a permit issued by the State Government or an officer authorised by the State Government in this behalf:
Provided that nothing contained in this clause shall apply to the export of wheat:(i)Under in accordance with Military Credit Notes; or(ii)By or on behalf of the State Government of Central Government;. or(iii)By or on behalf of Food Corporation of India; or(iv)By a bona fide traveller as part of his luggage in quantity not exceeding five kilograms in weight in the aggregate.]
