13A. [ Duty of registered dealers and exporters to purchase at auction platforms, etc. [Inserted by Section 6, Act 57 of 1985 (w.e.f. 1.12.1985). ]
No registered dealer or registered exporter shall purchase or cause to be purchased virginia tobacco elsewhere--(a)than at an auction platform registered with the Board in accordance with the rules made under this Act or established by the Board under this Act; or(b)than from any other registered dealer or a registered grower or curer:Provided that in relation to any State in which the provisions of section 13 are not in force, the condition specified under clause (a) shall not apply.
