34. Sale or delivery of gold by a licensed dealer or certified goldsmith.
(1)A licensed dealer may sell, deliver, transfer or otherwise dispose of or agree to sell, deliver, transfer or otherwise dispose of ornaments to any person.(2)Save as otherwise provided in this Act, no licensed dealer shall-(a)sell, deliver, transfer or otherwise dispose of or agree to sell, deliver, transfer or otherwise dispose of, or(b)expose or offer for sale, delivery, transfer or disposal-(i)primary gold to any person other than a license dealer or refiner or certified goldsmith,(ii)any article to any person other than a licensed dealer or refiner:Provided that a licensed dealer shall not sell or transfer primary gold to any other licensed dealer or to any certified goldsmith in any form except in the form of standard gold bars.(3)Notwithstanding anything contained in sub-section (2), a licensed dealer may sell or deliver primary gold or article to any person in pursuance of an authorisation made by the Administrator or on production by that person of a permit granted by the Administrator in this behalf.
