- (A) Nothing in this Order shall apply to-(a)Movement of coal under the authority of the Coal Commissioner, Government of India or any other officer acting on his behalf;(b)Coal moved on Railway Account;(c)Movement of coal under and in accordance with a Military Credit Note on Defence Account;(d)Movement of coal meant for the use of any Central Government Department or Corporation or under Central Government quota or under sponsoring by any authority not under the administrative control of the State Government:Provided that such coal is consumed entirely by the Industry, Railway, Military, Central Government Department or Corporation or any other person for whom it is moved, as the case may be for its own use:Provided further that except in so far as transfer or sale of coal to any other consumer of the same category, affected with the permission of the sponsoring authority, or competent departmental authority is concerned, if any, of the above consumers wishes to sell any part of the coal, surplus, to his requirement, to other users thereof in Uttar Pradesh he shall do so only after obtaining the permission from the District Magistrate of the district where coal is stored and if the user or any user, to whom this coal is proposed to be sold, is working in another district, the District Magistrate of that district and further shall intimate full particulars of such sale to both the District Magistrates concerned immediately after, such sale.(B)The provisions of clauses 4 to 10, 14 and 16 hereof, shall not apply to steam coal and hard coke for industrial consumption.
