Section 8A(1) in Karnataka Silkworm Seed Cocoon and Silk Yarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959
(1)(a)no reeler [or a reeler who is also a twister] shall, sell or agree to sell silk yarn reeled, or as the case may be, [reeled and twisted by him] [Substituted by Act 12 of 1980 w.e.f. 6.11.1979.];(b)[ no person, whether a licenced trader or not, shall purchase or agree to purchase silk yarn from a reeler or from a reeler who is also a twister, [Clause (b) and (bb) Substituted by Act 12 of 1980 w.e.f. 6.11.1979.](bb)[ no licenced dealer, shall sell or agree to sell silkyarn of any origin brought or caused to be brought by him from outside the State".]-except in a silk exchange, and except in accordance with such conditions and in such manner as may be prescribed.]
