Section 3 in The Southern State (Regulation of Export of Rice) Order, 1964
3. [ Restrictions on export of rice from specified area. - No person shall export or attempt to export or abet the export of rice from any place within a specified area a place outside that area except under, and in accordance with, a permit issued by -
(i)the Central Government or by an officer authorized by it in this behalf; or(ii)the State Government concerned or by an officer authorized in this behalf by that Government subject to the condition that such exports under permits shall be regulated in accordance with such directions as may be issued by the Central Government in this behalf from time to time.]
