Section 4 in The U.P. Resin and other Forest Produce (Regulation of Trade) Act, 1976
4. Restrictions on sale, purchase and transport of resin, etc.
- On and after the appointed day-(a)no person shall tap resin or manufacture any resin product or export any resin or resin product unless he is registered under and in accordance with Section 10;(b)no person shall sell resin to any person other than the State Government or an authorised officer;(c)no person other than the State Government or an authorised officer shall purchase resin from any tapper of resin;(d)no person other than the State Government or an authorised officer shall transport resin except in the following cases-(i)where he being a taper of resin transports it to the resin depot specified for the area where the resin is tapped; or(ii)where he transports it on behalf of the State Government or an authorised officer;(e)no person other than the State Government or an authorised officer shall transport resin products manufactured in a unit to any place outside that unit without a permit issued in that behalf by such authority, in such manner and subject to such terms and conditions as may be prescribed.
