Section 8A(3) in Karnataka Silkworm Seed Cocoon and Silk Yarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959
(3)[ Nothing contained in sub-section (1) shall apply to,-(i)second and subsequent sale of silkyarn of any origin brought from outside the State;(ii)a licensed dealer who has hundred percent export oriented unit and imports silkyarn from outside India for the purpose of manufacture of silk fabrics and to export it outside India.
