Section 3A in The Southern State (Regulation of Export of Rice) Order, 1964
3A. [ Restriction on transport of rice to, from or within the border area] [Inserted by G.S.R. 214-A, dated 3rd February, 1965, published in the Gazette of India Extraordinary Part II, Section 3 (i), dated 3rd February, 1965 and further substituted by G.S.R. 219(E), dated 10th May, 1974.]. - No person shall transport, attempt to transport or abet the transport of rice -
(a)to any place in the border area from any place outside that area; or(b)from any place in the border area to any place outside that area; or(c)from any place in the border area to any other place in that area; except under and in accordance with a permit issued by the State Government or any officer authorized by that Government in this behalf;Provided that nothing contained herein shall apply to the transport of rice-(i)on Government account;(ii)under and in accordance with Military Credit Notes;(iii)by or on behalf of the Food Corporation of India established under Section 3 of the Food Corporations Act, 1964 (37 of 1964);(iv)within the same town or village in the border area;(v)from a village in the border area to the nearest grain market (mandi) in the "specified area" whether such market (mandi)is within or outside the border area;(vi)not exceeding [five kilograms] [Substituted by G.S.R. 23(E), dated 30th January, 1975.] in weight in the aggregate by a bona fide traveller as part of his luggage;(vii)being received as gift under the Indo-U.S. Agreement on Relief Supplies, 1968;(viii)[ not exceeding twenty kilograms in weight in the aggregate at one time by a bona fide resident of the border areas for domestic consumption.] [Inserted by G.S.R. 23(E), dated 30th January, 1975.]Explanation I.- For the purposes of this clause "border area" means-(i)the area within the ten-mile belt inside the specified area referred to in item (i) of sub-clause (c) of Clause 2 and adjoining another specified area;(ii)the area within the five-mile belt inside a specified area other than the specified area referred to in item (i) in sub-clause (c) of Clause 2 and adjoining another specified area.Explanation II.- In the specified area referred to in item (iii) of sub-clause (c) of Clause 2, border area includes all villages that lie only partly in that area.
