Section 19(a) in Andhra Pradesh Scheduled Commodities Dealers (Licensing, Storage and Regulation) Order, 2016
(a)Nothing contained in this order shall affect;(i)the transport, distribution or disposal of scheduled Commodities to places outside ' the State, nor shall it be applicable to import of scheduled commodity. Provided that the Central or State Governments may direct the importers to declare the receipts of stocks of scheduled commodity, and stocks retained by them.(ii)the following categories of dealers are exempted from stock limits in respect of edible oils and edible oil seeds,
