- No person shall import coal and carry on business as a coal agent, carry on business as a coal depot holder or run a brick kiln with coal except under and in accordance with the terms and conditions of a licence issued under this Order X:Provided that any person who is engaged in such business as a coal agent at the commencement of this Order or any person who is so engaged as a Coal Depot Holder or is running a brick kiln with coal under a licence obtained by him under the Uttar Pradesh Coal Control Order, 1975, shall obtain a licence under this Order only from April 1, 1978 or the date of expiry of his current licence, whichever is earlier.
