Section 5 in The U.P. Foodgrains (Procurement and Regulation of Trade) Order, 1982
5.
No retailer, wholesaler, commission agent or his agent, or servant or any other person acting on his behalf shall contravene any provisions of the order and if any retailer, wholesaler, commission agent or his agent or servant or any other person acting on this behalf contravenes any of the said provisions, that contravention shall be deemed to be a contravention of the terms and conditions of a licence issued to him by a licensing authority under the Uttar Pradesh Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1986 and necessary action against him will be taken for the violation of the terms and conditions of the licence under the provisions of the said Order.
