9. [ Ban on transfer of cement by consumers. - (1) Any person who obtains cement according to the order of the licensing authority issued under clause 8 or otherwise purchases it from a licensed dealer or direct from a cement company as a result of an allotment by the State Government shall utilise it for his own purposes and he shall not dispose it of by way of loan or otherwise transfer it in any manner.
(2)No person shall, except buying cement from a licensed dealer or cement company, obtain it either by way of loan, purchase, gift or in any other manner from any other person, institution, corporation or body.] [Substituted by U.P. Cement Control (Second Amendment) Order, 1978, dated 8.8.1978.]
