Section 6 in The U.P. Controlled Cotton Cloth and Yarn Dealers' Licensing Order, 1957
6.
The Textile Controller shall be the licensing authority in respect of all licences [in Forms D-1 and D-2 as prescribed in Schedule II of this Order and District Magistrate shall be the licensing authority in respect of licences in Forms B, B-1, C and E as prescribed in that Schedule.] [The reference to licences in Forms B, B-1, C, D-1 and D-2 shall be deemed to mean licences for importer, wholesaler, retailer, selling agent and Commission agent vide clause 5, Notification No. 3155-BT/XVIII-B-96 T-58, dated November 15, 1958.]
