5. [ Restriction on movement of cement. - No person shall carry or attempt to carry or abet the carrying by rail or by motor vehicle or any other mechanised vehicle or vessel or any other mode of transport cement from any place in one district to any place outside the district, except under and in accordance with a permit issued by the Licensing Authority of the district from which cement is to be dispatched:
Provided that nothing in this sub-clause shall apply to-(i)the movement of cement on Government account or under and in accordance with a military credit note; or(ii)the movement of cement from the place of manufacture or regular dump to any place outside the district; or(iii)the movement of cement by any cement company or its representative or distributor.]
