Section 4(4) in The U.P. Foodgrains (Procurement and Regulation of Trade) Order, 1982
(4)Above stock limit shall not be applicable for such stock of wheat which is purchased by the commission agent under the price support scheme for any purchasing agency appointed as such by the State Government.Explanation. - Quantities of wheat meant for despatch to outside the place of his business by wholesaler, or commission agent kept at the premises of a transport/forwarding agency or at a railway station shall be deemed to be included in his stock limit for so long as that quantity of wheat is not loaded for the place of destination in a truck or in any other mode of transport or railway wagons.] [clause 4 Substituted by Notification No. P-105-B/XXIX-Food-5-5 (42) 80, dated 8th May, 1984, published in U.P. Gazette (Extraordinary), Part IV, section (Kha), dated 8th May, 1988.]
