Section 3(1) in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989
(1)No person shall carry on business as a dealer or a Commission Agent or a manufacturer or a producer [or a depot-holder] [Inserted by Notification No. 3401/XXIX-Kha-11-Compo.-19-89, dated 26th November, 1990, published in U.P. Gazette (Extraordinary), Part 4, section (Kha), dated 26th November, 1990.] [or shall purchase or store Scheduled Commodity as a bulk-consumer] [Inserted by Notification No. 1961/XXIX-Kha-11-Compo.-77-90, dated 24th July, 1993.] without obtaining a licence under this Order:Provided that an existing licence shall be valid during the period of 90 days from the commencement of this Order, or the period of validity of such licence whichever expires earlier.
