(1)Save as otherwise provided in this Act, no licensed dealer shall have, at any time, in his possession or custody primary gold in any form except in the form of standard gold bars:Provided that nothing in this section shall apply to primary gold which is obtained in the process of, or in connection with, the making, manufacturing, preparing or repairing of one or more articles or ornaments, if the total quantity of such primary gold in the possession or custody of such dealer does not, at any time, exceed-(a)four hundred grammes, if he does not employ any artisan,(b)five hundred grammes, if he employs not more than ten artisans,(c)one thousand grammes, if he employs more than ten but not more than twenty artisans,(d)two thousand grammes, if he employs more than twenty artisans:Provide further that the Central Government may, having regard to the needs of the trade, volume of business and the interests of the general public, increase the quantitative limits specified in the foregoing proviso.
