47. Restrictions on the acquisition, or disposal of gold by an artisan.
(1)An artisan may accept article, ornament or primary gold from the licensed dealer by whom he is employed for the purpose of making, manufacturing, preparing, repairing or polishing ornaments for such dealer.(2)No artisan shall, save as otherwise provided in this Act,-(i)buy or otherwise acquire or agree to buy or otherwise acquire, or(ii)accept or otherwise receive or agree to accept or otherwise receive, or(iii)sell, deliver, transfer or otherwise dispose of or agree to sell, deliver, transfer or otherwise dispose of,any article, ornament or primary gold.
