Section 19 in Andhra Pradesh Pulses (Licensing Storage and Regulation) Order, 2007
19. Savings.
- Noting in this Order shall apply to. - (i) Nothing contained in this order shall affect the transport, distribution or disposal of pulses (whole or split) to places outside the State, nor shall it be applicable to import of this commodity.Provided that the Central or State Governments may direct the importers to declare the receipts of stocks of this commodity, and stocks retained by them(ii)the purchase, sale or storage for sale of pulses to this Order on Government account and the Andhra Pradesh State Civil Supplies Corporation, the Girijan Co-operative Corporation and A.P. Mark fed.
