Section 3(2) in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989
(2)No person holding a licence for wholesaler (in Form 'B') or Commission Agent (in Form 'E') or both issued in his own name or in the name of the firm in which he is a partner [or holding a licence for bulk-consumer (in Form 'F')] [Inserted by Notification No. 1961/XXIX-Kha-11-Compo.-77-90, dated 24th July, 1993.] may simultaneously hold a licence for retailer in Form 'D').
