Section 5(1) in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985
(1)No licensed miller or licensed dealer shall sell or otherwise dispose of or remove to any place other than his usual place of business or storage in a particular locality his stocks of rice or paddy except in accordance with a release certificate issued by the Centre Incharge/Senior Marketing Inspector/Marketing Inspector as a token of having sold the prescribed percentage of paddy/rice in levy under Clause 3 to the State Government.
