7. [ Counter-signature of railway receipts or road transport receipt by Licensing Authority. - No consignment of cement shall be taken delivery of by any person at any railway station or at any road transport station in Uttar Pradesh unless the railway receipt or road transport receipt, as the case may be, in respect of the consignment has been countersigned by the Enforcement Officer of the district in which such delivery is to be taken:
Provided that the receipt shall be countersigned without delay and returned to the licensee on the same day on which he produces it. In the absence of the Licensing Authority, any officer under him not below the rank of a Supply Inspector shall be authorised to countersign on behalf of the Licensing Authority.] [Substituted by U.P. Cement Control (Second Amendment) Order, 1978, dated 8.8.1978]
