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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(d) in The U.P. Resin and other Forest Produce (Regulation of Trade) Act, 1976

(d)no person other than the State Government or an authorised officer shall transport resin except in the following cases-
(i)where he being a taper of resin transports it to the resin depot specified for the area where the resin is tapped; or
(ii)where he transports it on behalf of the State Government or an authorised officer;