Section 9 in The U.P. Controlled Cotton Cloth and Yarn Dealers' Licensing Order, 1957
9.
Notwithstanding anything contained in this order, the Licensing Authority may grant a licence to a person provided he-(i)has a verified premises of business,(ii)is not a minor without a proper guardian,(iii)[* * *] [Deleted vide Notification No. 3155-BT/XVIII-B-96 T-58, dated November 15, 1958.](iv)[* * *] [Deleted vide Notification No. 3155-BT/XVIII-B-96 T-58, dated November 15, 1958.][Provided further that in the case of a retailer who carries on the business of sale of controlled cloth or yarn as hawker or on some vehicle the condition of having a verified premises of business shall not be applicable.] [Inserted by Notification No. 7991/XVIII-10-740 (S)-76, dated 21.11.1978.]
