Section 1 in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989
1. Short title, extent and commencement.
(1)This Order may be called the Uttar Pradesh Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989.(2)It extends to the whole of Uttar Pradesh.(3)It shall come into force at once.(4)Nothing in this Order shall apply to-(a)The Food Corporation of India;(b)The Uttar Pradesh State Food and Essential Commodities Corporation;(c)Any Corporation established by the Central or the State Government for the development of seeds;(d)Any person-(i)who stores foodgrains, pulses or oilseeds produced by him by personal cultivation; and(ii)who is not engaged in the business of purchase and sale of foodgrains, pulses or oilseeds;(e)Any industrial undertaking which is engaged in the manufacture or production of vacuum pan factory sugar or open pan Khandsari Sugar, or gur which is registered or licensed under the Industries (Development and Regulation) Act, 1951;(f)The Central or the State Government departments;(g)Any Authorised Retail Distributor appointed under the Uttar Pradesh Scheduled Commodities (Regulation or Distribution) Order, 1989;(h)[ The Uttar Pradesh State Employees Welfare Corporation.] [Inserted by Notification No. Bha. Sa.-20/XXIX-1-130-89, dated 21th July, 1990, published in U.P. Gazette, (Extraordinary), Part 4, section (Kha), dated 25th July, 1990.]
