Section 2(e) in Karnataka Silkworm Seed Cocoon and Silk Yarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959
(e)[ "Licensing Authority" means an officer appointed by notification by the Director of Sericulture in Karnataka for such areas and for such purposes, as may be specified in the notification;] [Substituted by Act 30 of 1994 w.e.f. 3.10.1994.](ee)[ "Licenced dealer" means a person who carries on the business of buying and selling silkyarn, either brought from outside the State or purchased in silk exchange or from a licenced trader or any other licenced dealer.] [Inserted by Act 12 of 1997 w.e.f. 6.1.1997.]
