Section 7 in Karnataka Silkworm Seed Cocoon and Silk Yarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959
7. [ Regulation of sale or purchase of silkworm cocoons for reeling. [Section 1 and 2 Inserted by Act 12 of 1997 w.e.f. 6.1.1997.]
(1)In any area in which a cocoon market is established under this Act,-(a)no rearer shall sell or agree to sell; and(b)no person shall purchase or agree to purchase,silkworm cocoons except in such cocoon market and except in accordance with such conditions and in such manner as may be prescribed.(2)After a cocoon market is established for any area, no person shall except in such cocoon market, use or permit the use or assist in the use of, any building, room, tent, enclosure, vehicle, vessel or place in such area for the sale or purchase of silkworm cocoons or in any manner aid or abet the sale or purchase of silkworm cocoons.]
