Section 6(2) in Uttar Pradesh State Emblem (Prohibition of Improper Use) Act, 2019
(2)Subject to the provisions of this Act, the State Government shall have power ,-(a)to notify the use of emblem on stationery, the method of printing or embossing it on semi-official stationery by the constitutional authorities, Ministers, Members of the Uttar Pradesh Legislative Council, Members of the Uttar Pradesh Legislative Assembly and the officers of the State Government;(b)to specify the design of the official seal consisting of the emblem;(c)to restrict the display of emblem on vehicles of constitutional authorities, foreign dignitaries, Ministers of the State Governments;(d)to provide the guidelines for display of emblem on public buildings ¬in State, the diplomatic missions and on the buildings occupied by State Government;(e)to specify the conditions for the use of emblem for various other purposes including the use for educational purposes and the Police forces personnel;(f)to do all such things (including the specification of design of the emblem and its use in the manner whatsoever) as the State Government considers necessary or expedient for the exercise of the foregoing powers.
