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State of Uttar Pradesh - Section

Section 15 in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985

15.

The driver or incharge of vehicle carrying paddy or rice through an interlaying territory of Uttar Pradesh shall produce his documents before the Marketing Inspector/Senior Marketing Inspector of the nearest check post of Uttar Pradesh who shall, after necessary verification to his satisfaction, make an endorsement to the following effect which shall entitle the vehicle to cross the exit barrier of the State.Certified that vehicle bearing no................. is carrying .............. (qtls.) of common/fine/supreme/scented variety of paddy/rice from ............... to ............................................ through Uttar Pradesh and has entered the State barrier.................................at................. (hrs) of ................ (date) ................. This certificate shall remain valid up to.......................Signature of theMarketing Inspector/SeniorMarketing Inspector.