Section 19(d) in Andhra Pradesh Scheduled Commodities Dealers (Licensing, Storage and Regulation) Order, 2016
(d)an importer, being a wholesaler or retailer or dealer. If such importer is able to demonstrate that part of his or her stocks in respect of edible oils and edible oilseeds are sourced from imports; then these would be excluded for the purpose of calculation of stock limits.(iii)the purchase, sale or storage for sale of scheduled commodities under this Order on Government account or the Andhra Pradesh State Civil Supplies Corporation, or the Girijan Cooperative Corporation or A.P. Marked.(iv)the sale by banks of stocks hypothecated to them, provided that the commodity is sold in accordance with the terms and conditions applicable to the hypothecators.
