Section 4(2) in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989
(2)Every licence under this Order shall be in Form 'B' in the case of a wholesaler, manufacturer or producer, in Form 'D' in the case of a retailer and in Form 'E' in the case of a Commission Agent, [and in Form 'F' in the case of a bulk-consumer.] [Inserted by Notification No. 1961/XXIX-Kha-11-Compo.-77-90, dated 24th July, 1993.]
