Section 18 in Bihar Trade Articles (Licenses Unification) Order, 1984
18. Restriction on possession of trade articles.
- No person shall, either by himself or by any person on his behalf, store or have in his possession at any time any trade article mentioned in Schedule I and Schedule II in quantity exceeding the limits fixed-(i)under an order issued by the Central Government, or(ii)by the State Government with prior concurrence of the Central Government by issuing a notification in Official Gazette from time to time.
