Section 6 in The U.P. Foodgrains (Procurement and Regulation of Trade) Order, 1982
6.
Regulation of movement to or within the border area.-No person shall move, attempt to move or abet the movement of foodgrains-(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 by the State Government or the Regional Food Controller of the border area concerned being obtained in this behalf: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 Military Credit Notes; or(iii)within the same town or village in the border area; or(iv)from a village in the border area to the nearest grain market (Mandi) in the State of Uttar Pradesh whether such market (Mandi) is within or outside the Border Area:(v)not exceeding twenty kilograms in weight in the aggregate, at one time, by a bona fide resident of the border area for domestic consumption; or(vi)not exceeding five kilograms in weight in the aggregate by a bona fide traveller as part of his luggage; or(vii)from one part of Nepal to another through the interlaying territory of Uttar Pradesh.
