Section 3(1) in Bihar Trade Articles (Licenses Unification) Order, 1984
(1)No dealer shall after the commencement of this Order, carry on business of [purchase] [Substituted by G.S.R. 47 dated 17.10.1985.], sale or storage for sale of any of the trade articles mentioned in Schedule I except under and in accordance, with the terms and conditions of a licence issued in this behalf by the Licensing Authority under the provisions of this Order:Provided that no licence shall be required for a dealer who stores for sale at any one time the trade articles, in [quantities not exceeding the limits as may be prescribed] [See the Storage Limit Notifications in the book.] by the State Government with prior concurrence of the Central Government for any trade article from time to time:Provided further that a dealer holding a valid licence of trade articles under the various Licensing Orders mentioned in Schedule III may obtain a licence for the same trade articles under this Order [upto the 15th April, 1985] [Substituted by G.S.R. 8 dated 24.02.1985.] the commencement of this Order. His existing licence shall be deemed to be a licence issued to him as a dealer under this Order up to the said day.
