Section 14 in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985
14. Restriction on movement of rice and paddy into and within the border area.
- No person shall move, attempt to move or abet the movement of paddy/rice-(a)to any place in the border area from any place outside that area; or(b)from any place in the border area to any other place in that area; except under and in accordance with a permit issued in this behalf by the State Government or the Regional Food Controller or the District Magistrate of the border area concerned:Provided that nothing contained herein shall apply to such movement:(i)on Government account or by or on behalf of the Food Corporation of India; or(ii)under and in accordance with the Military Credit Notes; Or(iii)within the same town or village in the border area.
