Section 3 in Uttar Pradesh State Emblem (Prohibition of Improper Use) Act, 2019
3. Prohibition of improper use of emblem.
- Not with standing anything to the contrary contained in any other law for the time being in force, no person shall use the emblem or any colourable imitation thereof in any manner which tends to create an impression that it relates to the State Government or that it is an official document of the State Government, or as the case may be, the State Government, without the previous permission of the State Government or of such officer as may be authorised by it in this, behalf.Explanation. - For the purpose of this section, "person" includes a former functionary of the State Government.
