Section 8A(2) in Karnataka Silkworm Seed Cocoon and Silk Yarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959
(2)no person shall, except in such silk exchange, use or permit the use or assist, in the use of, any building, room, tent, enclosure, vehicle, vessel or place for the sale of silk yarn by or purchase of silk yarn from, a reeler [x x x] [Omitted by Act 12 of 1980 w.e.f. 6.11.1979.] or in any manner aid or abet the sale or purchase of silk yarn.]
