Section 4A in The U.P. Controlled Cotton Cloth and Yarn Dealers' Licensing Order, 1957
4A. [ No dealer shall transfer to any person except a bank, and no person other than a bank shall receive from a dealer, by way of pledge or otherwise, save in accordance with the provisions of clause 4, or store any controlled cotton cloth or cotton yarn, without giving prior intimation in writing to the District Magistrate in regard to the name of the transferors or as the case may be, the name of the pawn or other bailer, the quantity or weight of the controlled cotton cloth or cotton yarn to be so transferred, pawned or otherwise bailed, and in case such cloth or yarn is to be removed from the place of its storage on its transfer, the place or places of its storage after such removal] [Inserted by Notification No. 7991/XVIII-10-740 (S) 74, dated 21.11.1978.].
