Section 3 in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989
3. Licensing of dealers and Commission Agent.
(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.(2)No person holding a licence for wholesaler (in Form 'B') or Commission Agent (in Form 'E') or both issued in his own name or in the name of the firm in which he is a partner [or holding a licence for bulk-consumer (in Form 'F')] [Inserted by Notification No. 1961/XXIX-Kha-11-Compo.-77-90, dated 24th July, 1993.] may simultaneously hold a licence for retailer in Form 'D').
