Section 5A(2) in Karnataka Silkworm Seed Cocoon and Silk Yarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959
(2)[ Every licenced dealer who is in possession of silkyarn in excess of the prescribed quantity shall submit a declaration in such form, to such officer, in such manner and at such intervals, as may be prescribed.] [Inserted by Act 12 of 1997 w.e.f. 6.1.1997.]
