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State of Uttar Pradesh - Section

Section 12 in The U.P. Coal Control Order, 1977

12. Export of coal bricks.

- No person shall export, cause to be exported or offer for export coal or bricks produced with the aid of slack coal from the territory of Uttar Pradesh without obtaining prior written permission from the representative State Coal Controller:Provided that nothing in this clause shall apply to bona fide traveller carrying to any place, outside the State of Uttar Pradesh coal, not exceeding ten quintals in weight, as a part of his household effects.