Section 5 in The U.P. Resin and other Forest Produce (Regulation of Trade) Act, 1976
5. Permit for sale, transport, etc.
(1)Notwithstanding anything in Section 4, the State Government or an authorised officer may on such terms and conditions and in such manner as may be prescribed-(a)permit any person, who had purchased any resin before the appointed day within an area to which this Chapter applied to transport and sell such resin to any person other than the State Government or an authorised officer and permit any person other than the State Government or an authorised officer to purchase and transport the same; or(b)permit any person, who has purchased resin from the State Government or an authorised officer for manufacture of resin products to transport the same and to sell any resin which he has been unable to utilise in the manufacture of resin products; or(c)permit any person, who has purchased any resin outside Uttar Pradesh to bring the same inside the State either for manufacture of resin products within the State or for transporting them elsewhere outside Uttar Pradesh; or(d)permit any person, who has purchased any resin within Uttar Pradesh outside any area to which this Chapter applies to transport it to any area to which this Chapter applies for the manufacture of resin products.(2)A person to whom a permit is granted under sub-section (1) shall be liable to payment of such fee as may be prescribed.
