3. [ Restrictions on retail and loose sale. [Substituted by Cement Control (First Amendment) Order, 1978, vide Notification No. 1652/XXXIX-AV-2-79(CM)-76, dated 13.3.1978.]
- No person shall sell or offer for sale or store for sale or carry on business in retail or loose sale of cement in Uttar Pradesh, except under and in accordance with the terms and conditions of a licence granted under this Order or by any general or special permit granted by the Licensing Authority:[Provided that a separate licence shall be necessary for each place of business:Provided further that such dealers as have been carrying on business of sale of cement immediately prior to the commencement of this Order may after applying for a licence and depositing security money and licence fee within three months from the date of this Order continue to do so.] [Substituted by Cement Control (First Amendment) Order, 1978, vides Notification No. 1652/XXXIX-AV-2-79(CM)-76, dated 13.3.1978.] ]
