Section 23 in The U.P. Scheduled Commodities Distribution Order, 1990
23. Ban on transfer of agency.
- No person authorised as agent by the Collector shall appoint as sub-agent or transfer his agency to any other person by any means whatsoever and no person other than the person authorised as agent shall carry on business either as a sub-agent or as a transferee from the agent or otherwise on behalf of such agent.
