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      • 1. Short title and commencement.
      • 2. Restrictions on transport of certain sugar.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Control of sale price.
      • 4. Fixation of sale price.
      • 4A. Fixation of retention price of aluminium.
      • 4B. Fair pricing of aluminium.
      • 4BB. Utilisation of the amount collected for research and development.
      • 4BC. Utilisation of amount collected for modernisation and development.
      • 4C. Power to issue directions to supply a part of aluminium.
      • 5. Power to regulate sale of aluminium.
      • 5A. Power to regulate production, supply and distribution of aluminium.
      • 5B.
      • 6. Price list to be displayed at the place of business.
      • 7. Producer, manufacturer or dealer not to withhold sale.
      • 8. Power to give directions and call for information.
      • 9. Powers of examination, entry, search and seizures.
      • 10. Compliance of orders.
      • 11. Power to debar any person from receiving aluminium.
      • 12. Appeal.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Control of production.
      • 3A. Control on stocks.
      • 3B.
      • 4. Fixation of prices, specification of packing and marking.
      • 5. Cash memorandum to be given for sales.
      • 6. Power to require sale, etc.
      • 7. Refusal to sell.
      • 8. Accounts and returns.
      • 9. Provisions to apply to art silk cloth.
      • 9A.
      • 10. Power to entry, search, etc.
      • 11. Appeal.
      • 12. Delegation of powers.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Restrictions on marketing and use of aviation turbine fuel.
      • 4. Application for Issue of authorisation by the Central Government to market Aviation Turbine Fuel.
      • 5. Application fee.
      • 6. Authorisation to market Aviation Turbine Fuel.
      • 7. Validity of authorisation to market Aviation Turbine Fuel and application for renewal.
      • 8. Power of search and seizure.
      • 9. Sampling of Aviation Turbine Fuel.
      • 10. Power of Central Government to issue directions.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Prohibition to manufacture, sale and store of cement which is not of the prescribed standard.
      • 4. Certification of Manufacturers.
      • 5. Prohibition of storage, sale and distribution.
      • 6. Power to call for information.
      • 7. Testing of Samples.
      • 8. Delegation of powers.
      • 9. Power to issue direction to manufacturer and dealer.
      • 10. Compliance of direction.
      • 11. Obligation to furnish information.
      • 12. Penalty for contravention.
      • 13. Appeal.
      • 1. Short title, extent and commencement.
      • 2. Prohibition regarding production of certain varieties of cement.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Restrictions on acquisition or sale of cinema carbons.
      • 4. Power to fix prices.
      • 5. Power of entry and inspection.
      • 1.
      • 2. Definition.
      • 3.
      • 4.
      • 5.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Establishment of the Advisory Board.
      • 4. Appointment of Licensing Officer and Inspector.
      • 5. Licences for retting.
      • 6. Licence for the manufacture of fibre.
      • 7. Sale of raw and retted husks.
      • 8. Movement permit.
      • 9. Cancellation of licence or permission.
      • 10. Power to fix prices.
      • 11. Power to issue directions.
      • 12. Project area.
      • 13. Maintenance of records.
      • 14. Owner, etc. to give notice of retting operations.
      • 15. Appeal.
      • 16. Powers of entry and inspection.
      • 17. Penalty.
      • 18. Power of Central Government to issue directions.
      • 19. Repeal and saving.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Prohibition of construction of new cold storage or expansion of existing cold storage without prior permission.
      • 3A. Application for permission to construct or expand a cold storage.
      • 4. Factors to be considered in granting or refusing permission for construction of proposed cold storage.
      • 4A. Grant of permission.
      • 5. Prohibition of operation of a cold storage or expanded cold storage without license.
      • 5A. Application for licence to operate a cold storage or expanded cold storage.
      • 6. Factors to be considered in granting or refusing a licence for operation of the proposed cold storage.
      • 6A. Grant of licence.
      • 7. Licence fee shall be as follows.
      • 8. Relaxation of conditions of licence.
      • 9. Cancellation of licence.
      • 10. Licensee not entitled to compensation or refund of licence fee.
      • 11. Period of validity of licence.
      • 12. Renewal of licence.
      • 13. Issue of duplicate licence.
      • 14. Regulation and transfer of licence.
      • 15. Contract of agreement with hirer.
      • 16. Overloading.
      • 17. Provisions regarding storage of food-stuffs.
      • 18. Cold storage receipts.
      • 19. Power to requisition the storage.
      • 20. Fixation of charges for storage.
      • 21. Inspection facilities, etc.
      • 22. Maintenance of records and submission of returns.
      • 23. Power to call for information, etc.
      • 24. Appeal.
      • 25. Delegation.
      • 26. Repeal and Saving.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Categorisation of coal.
      • 4. Procedure for categorisation of coal.
      • 5. Submission of returns and information to Coal Controller.
      • 6. Directions to regulate the disposal of coal stocks.
      • 7. Power of the Coal Controller for quality surveillance.
      • 8. Power to prohibit or limit the mining or production of coal.
      • 9. Requirement of prior permission to open a coal mine, seam or section of a seam.
      • 10. Notice of suspension or closure.
      • 11. Power to restrict sub-division of a coal mine.
      • 12. Power to inspect collieries.
      • 13. Delegation of powers to Coal Controller.
      • 14. Power to exempt.
      • 1. Short title, extent and commencement.
      • 2. Repeal and saving.
      • 3. Definitions.
      • 4. Control on stocks.
      • 5. Packing.
      • 6. Power to call for information and power to inspect, search and seize.
      • 7. Delegation of powers.
      • 8. Appeal.
      • 1. Short title and extents.
      • 2. Definitions.
      • 3. Powers of Controller.
      • 4. Functions of Controller.
      • 5. Power to fix Maximum Sale Price.
      • 6. Power to review.
      • 7. Penalty.
      • 1.
      • 1A.
      • 2.
      • 3.
      • 4.
      • 5.
      • 6.
      • 7.
      • 8.
      • 9.
      • 10.
      • 1.
      • 2.
      • 2A.
      • 3.
      • 4. to 11.
      • 12.
      • 12A.
      • 12B.
      • 12C.
      • 12D.
      • 12E.
      • 13.
      • 14.
      • 15.
      • 16.
      • 17.
      • 18.
      • 19.
      • 20.
      • 20A.
      • 20B.
      • 20C.
      • 20D.
      • 21.
      • 21A.
      • 21B.
      • 21C.
      • 22.
      • 23.
      • 23A.
      • 24.
      • 25.
      • 26.
      • 27.
      • 28.
      • 29.
      • 30.
      • 30A.
      • 31.
      • 31A.
      • 32.
      • 33.
      • 34.
      • 35.
      • 36. Appeal.
      • 37.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Directions to manufacturers of active pharmaceutical ingredients or bulk drugs or formulations.
      • 4. Calculation of ceiling price of a scheduled formulation.
      • 5. Calculation of retail price of a new drug for existing manufacturers of scheduled formulations.
      • 6. Ceiling price of a scheduled formulation in case of no reduction in price due to absence of competition.
      • 7. Margin to retailer.
      • 8. Maximum retail price.
      • 9. Reference data and source of market based data.
      • 10. Pricing of the formulations covered under Drugs (Prices Control) Order, 1995.
      • 11. Ceiling price or retail price of a pack.
      • 12. Price of formulations (branded or generic version) listed in the National List of Essential Medicines, launched by a manufacturer.
      • 13. Price of scheduled formulations for the existing manufacturers.
      • 14. Fixation of ceiling price of scheduled formulations.
      • 15. Fixation of retail price of a new drug for existing manufacturers of scheduled formulations.
      • 16. Revision of ceiling price of scheduled formulations.
      • 17. Amendment of the list of scheduled formulation.
      • 18. Revision of ceiling price on the basis of moving annual turnover (MAT).
      • 19. Fixation of ceiling price of a drug under certain circumstances.
      • 20. Monitoring the prices of nonscheduled formulations.
      • 21. Monitoring the availability of scheduled formulations.
      • 22. Recovery of dues accrued under the Drugs (Prices Control) Order, 1979 and to deposit the same into the Drugs Prices Equalisation Account.
      • 23. Recovery of overcharged amount under Drugs Prices Control Orders 1987 and 1995.
      • 24. Carrying into effect the price fixed or revised by the Government, its display and proof thereof.
      • 25. Display of prices of nonscheduled formulations and price list thereof.
      • 26. Control of sale prices of formulations.
      • 27. Sale of split quantities of formulations.
      • 28. Manufacturer, distributor or dealer not to refuse sale of drug.
      • 29. Maintenance of records and production thereof for inspection.
      • 30. Power of entry, search and seizure.
      • 31. Power to review.
      • 32. Nonapplication of the provisions of this order in certain cases.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Prohibition regarding manufacture, etc. of certain varieties of dry batteries for flash lights.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Prohibition regarding manufacture, etc. of certain varieties of dry batteries for transistor radio receiver.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Prohibition as to sale, etc.
      • 4. Registration.
      • 5. Requirements to be complied with by the registered packer.
      • 6. Period of validity of certificate of registration.
      • 7. Renewal of certificate of registration.
      • 8. Appointment of Inspecting Officers.
      • 9. Power to carry out inspection, entry and sampling.
      • 10. Laboratory for analysis.
      • 11. Power to prescribe monthly returns.
      • 12. Suspension of Certificate of registration.
      • 13. Appeal.
      • 14. Power to review.
      • 15. Power to issue directions.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Prohibition regarding manufacture, etc. of certain varieties of electrical appliances.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Prohibition regarding manufacture, sale, etc. of electrical appliances specified, in column (2) of the Schedule.
      • 4. Certification of manufacturers.
      • 5. Prohibition of storage, sale and distribution.
      • 6. Power to call for information, etc.
      • 7. Testing of samples.
      • 8. Delegation of power.
      • 9. Power to issue direction to manufacturers and dealer.
      • 10. Compliance of direction.
      • 11. Obligation to furnish information.
      • 12. Penalty.
      • 13. Appeal.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Prohibition regarding manufacture, sale, etc. of electrical wires, cables, appliances and accessories.
      • 4. Certification of manufacturers.
      • 5. Prohibition of storage, sale and distribution.
      • 6. Power to call for information, etc.
      • 7. Testing of samples.
      • 8. Power to issue directions to manufacturers and dealers.
      • 9. Compliance of direction.
      • 10. Obligation to furnish information.
      • 11. Penalty.
      • 12. Appeal.
      • 1. Short title and extent.
      • 2. Definitions.
      • 2A. Essential commodities declaration, etc.
      • 3. Powers to control production, supply, distribution, etc., of essential commodities.
      • 4. Imposition of duties on State Governments, etc .
      • 5. Delegation of powers.
      • 6. Effect of orders inconsistent with other enactments.
      • 6A. Confiscation of essential commodity.
      • 6B. Issue of show cause notice before confiscation of essential commodity.
      • 6C. Appeal.
      • 6D. Award of confiscation not to interfere with other punishments.
      • 6E. Bar of jurisdiction in certain cases.
      • 7. Penalties.
      • 7A. Power of Central Government to recover certain amounts as arrears of land revenue.
      • 8. Attempts and abetment.
      • 9. False statement.
      • 10. Offences by companies.
      • 10A. Offences to be cognizable.
      • 10B. Power of Court to publish name, place of business, etc., of companies convicted under the Act.
      • 10C. Presumption of culpable mental state.
      • 11. Cognizance of offences.
      • 12. Special provision regarding fine.
      • 12A. Power to try summarily.
      • 12B. Grant of injunction, etc., by Civil Courts.
      • 13. Presumption as to orders.
      • 14. Burden of proof in certain cases.
      • 15. Protection of action taken under Act.
      • 16. Repeals and savings.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Fixation of prices of fertilizers.
      • 4. Display of stock position and price list of fertilizers.
      • 5. Issue of cash/credit memorandum.
      • 6. Allocation of fertilizers to various States.
      • 7. Registration of Industrial dealers and authorisation of other dealers.
      • 8. Application for intimation or registration.
      • 9. Grant or refusal of certificate of registration.
      • 10. Period of validity of certificate of registration.
      • 11. Renewal of certificate of registration.
      • 12. Restriction on preparation of mixtures of fertilizers.
      • 13. Standards of mixtures of Fertilizers.
      • 14. Application for certificate of manufacture of mixtures of fertilizers.
      • 15. Grant or refusal of certificate of manufacture for preparation of mixtures of fertilizers.
      • 16. Conditions for grant of certificate of manufacture in respect of special mixture of fertilizers and period of validity of such certificate.
      • 17. Period of validity of certificate of manufacture for preparation of mixtures of fertilizers.
      • 18. Renewal of certificate of manufacture for preparation of mixtures of fertilizers.
      • 19. Restriction on manufacture, sale and distribution of fertilizers.
      • 19A.
      • 20. Specifications in respect of imported fertilizers.
      • 20A. Specification in respect of provisional fertilizer.
      • 20B. Specification in respect of Customised Fertiliser.
      • 20C. Specifications in respect of biostimulants.
      • 21. Manufacturers/pool handling agencies to comply with certain requirements in regard to packing and making, etc.
      • 21A. Manufacturers to comply with certain requirements for laboratory facilities.
      • 22. Bulk sale of fertilizers.
      • 23. Disposal of nonstandard fertilizers.
      • 23A. Reprocessing of fertiliser damaged during storage.
      • 23B. Disposal of Damaged and Expired stock of Biofertilisers/Organic fertilizers.
      • 24. Manufacturers/pool handling agencies to appoint officers responsible with compliance of the order.
      • 25. Restriction on sale/use of fertilizers.
      • 26. Appointment of registering authority.
      • 26A. Notified Authority.
      • 27. Appointment of inspectors.
      • 27A. Qualifications for appointment of fertilizer inspectors.
      • 27B. Qualifications for appointment of fertiliser Inspectors for Biofertiliser and Organic Fertiliser.
      • 28. Powers of Inspectors.
      • 29. Laboratory for analysis.
      • 29A. Qualifications for appointment of fertilizer analyst in the fertilizer quality control laboratories.
      • 29AA. Regular training of Fertiliser Analysts.
      • 29AB.
      • 29B. Laboratories for referee analysis.
      • 29C. Laboratories for referee analysis of Biofertiliser.
      • 29D. Laboratories for referee analysis of Organic fertiliser.
      • 30. Time limit for analysis and communication of result.
      • 31. Suspension/Cancellation of registration certificate.
      • 32. Appeal.
      • 32A. Appeal at the State Government level.
      • 33. Grant of duplicate copies of authorization letter or Certificate of manufacture certificate of registrations, etc.
      • 34. Amendment of authorisation letter, certificate of manufacture and certificate of Registration.
      • 35. Maintenance of records and submission of returns, etc.
      • 36. Fees.
      • 37. Service of orders and directions.
      • 38. Advisory Committee.
      • 38A. Central Biostimulant Committee.
      • 39. Repeal and saving.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Prohibition of export of fertilisers.
      • 4. Powers of entry, search, seizure, etc.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Prohibition regarding manufacture, sale etc. of general service electric lamps specified in paragraph 2 (f).
      • 4. Certification of manufacturers.
      • 5. Prohibition of storage, sale and distribution.
      • 6. Power to call for information, etc.
      • 7. Testing of samples.
      • 8. Delegation of powers.
      • 9. Power to issue direction to manufactures and dealers.
      • 10. Compliance of direction.
      • 11. Obligation to furnish information.
      • 12. Penalty.
      • 13. Appeal.
      • 14. Repeal and Saving.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Restriction on use of High Speed Diesel Oil.
      • 4. Powers of entry, search and seizure.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Manufacturer and dealer to display stock and price list of insecticides.
      • 4. Manufacturers and dealers to give memorandum to purchasers.
      • 5. Manufacturers to comply with certain requirements in regard to packing, etc.
      • 6. Maintenance of records and submission of returns, etc.
      • 7. Service of orders and direction.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Restriction on use of kerosene supplied under public distribution system.
      • 4. Procurement, storage and sale of kerosene under the public distribution system.
      • 5. Display of stock and price by dealers appointed under distribution system.
      • 6. Maintenance of Registers, Accounts Books and submission of returns by a dealer under the public distribution system.
      • 7. Maintenance of records and furnishing of information by parallel marketer.
      • 7A. Assessment and Certification/Rating of parallel marketers.
      • 8. Kerosene under public distribution system to be made distinguishable.
      • 9. Power of entry, search and seizure.
      • 10. Overriding effect of the Order.
      • 11. Power to exempt.
      • 12. Repeal and Saving.
      • 1. Short title extent and commencement.
      • 2. Powers to issue directions to supply levy sugar.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Fixation of maximum selling price of Light Diesel Oil.
      • 4. Light Diesel Oil stock to be displayed.
      • 5. Prohibition against withholding Light Diesel Oil form Sale.
      • 6. Inspection and maintenance of books of account, documents and records.
      • 7. Power of entry, search and seizure.
      • 8. Provisions of the Order to prevail over previous Order of State Government.
      • 1. Short title and Commencement.
      • 2. Definitions
      • 3. Restriction on unauthorised possession, supply and consumption of liquefied petroleum gas
      • 4. Restriction on storage and transport of liquefied petroleum gas
      • 5. Restriction on sale or distribution of liquefied petroleum gas below or in excess of the standard weight.
      • 6. Prohibition on carrying unauthorised business of selling LPG
      • 7. Possession , supply or sale of liquefied petroleum gas equipments.
      • 8. Display of stock and price of liquefied petroleum gas.
      • 9. Procurement storage and sale of liquefied petroleum gas by a distributor.
      • 10. Maintenance of register, account books by a distributor
      • 11. Assessment and Certificate Rating of parallel marketeers.
      • 12. Maintenance of records and furnishing of information by parallel marketeer
      • 13. Power of entry , search and seizure
      • 14. Overriding effect of the Order.
      • 15. Power to exempt.
      • 16. Repeal and savings
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Restriction on possession, supply and consumption of liquefied petroleum gas.
      • 4. Restriction on storage and transport of liquefied petroleum gas.
      • 5. Restriction on sale or distribution of liquefied petroleum gas below the standard weight.
      • 6. Possession, supply or sale of liquefied petroleum gas equipments.
      • 7. Display of stock and price of liquefied petroleum gas under public distribution system.
      • 8. Procurement, storage and sale of liquefied petroleum gas by the distributor under the public distribution system.
      • 9. Maintenance of register, account books and submission of returns by a distributor appointed under public distribution system.
      • 10. Maintenance of records and furnishing of information by parallel marketeer.
      • 10A. Assessment and Certification/Rating of parallel marketers.
      • 11. Power of entry, search and seizure.
      • 12. Overriding effect of the Order.
      • 13. Power to exempt.
      • 14. Repeal and Saving.
      • 1. Short title and commencement
      • 2. Definitions
      • 3. Restriction on unauthorized acquisition or sale of auto LPG
      • 4. Display of stock and price of auto LPG
      • 5. Procurement, storage and sale of auto LPG by the auto LPG dispensing station dealer
      • 6. Assessment and certification rating of parallel marketeers
      • 7. Maintenance of registers, account books and submission of return by the dealer
      • 8. Maintenance of records and furnishing of information by parallel marketeers
      • 9. Power of entry, search and seizure
      • 10. Overriding effect of the Order
      • 11. Power to exempt
      • 12. Repeal and savings
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Milk and Milk Product Advisory Board.
      • 4. Functions of the Board.
      • 5. Registration.
      • 6. Registration and its renewal.
      • 7. Modification, addition or alteration in equipment or premises.
      • 8. Fee for registration and renewal.
      • 9. Transfer of registration.
      • 10. Production or handling of milk or milk product.
      • 11. Collection of milk.
      • 12. Appointment and functions of Collector.
      • 13. Appointment and functions of registering authority.
      • 14. Quarterly returns and additional information.
      • 15. Power to enter, inspect and seize.
      • 16. Suspension or cancellation of registration.
      • 17. Maintenance of records.
      • 18. Appeal to Controller.
      • 19. Powers of Central Government to issue directions.
      • 20. Temporary registration on production of milk product.
      • 21. Levy on skimmed milk powder and milk fat.
      • 22. Appeal to the Central Government.
      • 23. Procedure for drawing samples, conducting analysis, and issue of prohibition order.
      • 24. Publication of list of holders of registration certificates.
      • 25. Sanitary requirements for milk and milk products.
      • 26. Certification, packing, marking and labelling.
      • 27. Compliance with directions and orders.
      • 28. Prosecution.
      • 29. Previous sanction for prosecution.
      • 30. Penalty.
      • 31. Transitional and other provisions.
      • 32. Repeal and savings.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Product supply and transportation.
      • 3A. Special provision for doortodoor delivery of high speed diesel.
      • 4. Restriction on marketing of motor spirit and high speed diesel.
      • 5. Grant of authorization to market motor spirit and high speed diesel.
      • 6. Supply of motor spirit and highspeed diesel blended with ethanol and biodiesel.
      • 6A.
      • 6B. Limited purpose of direct sale of bioethanol (E100) for use as standalone fuel or blending with motor spirit, for compatible automobiles.
      • 7. Power of search and seizure.
      • 8. Sampling of Product and Testing.
      • 9. Power of Central Government to issue directions.
      • 10. Overriding effect.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Product supply and transportation.
      • 4.
      • 5.
      • 6.
      • 7. Power of search and seizure.
      • 8. Sampling of Product.
      • 9. Power of Central Government to issue Directions.
      • 10. Provision of the Order to prevail over previous orders of State Government etc.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Restriction on sale and use of Naphtha.
      • 4. Power of search and Seizure.
      • 5. Sampling of Product.
      • 6. Power of Central Government to issue directions.
      • 7. Provision of the order to prevail over previous orders of State Government, etc.
      • 1.
      • 2. Definitions.
      • 3.
      • 4.
      • 5. Power of entry, search and seizure.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Maintenance of production of petroleum products.
      • 4. Maintenance of stocks of petroleum products.
      • 5. Regulation of supply and distribution of petroleum products.
      • 6. Regulation of retail supply of petroleum products.
      • 7. Take over of retail outlets and other business premises of dealers.
      • 8. Collection of information.
      • 9. Power of entry, search and seizure.
      • 10. Repeal and Saving.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Determination of petroleum and petroleum products pipeline transportation tariff.
      • 5. Procedure for determination of petroleum and petroleum products pipeline transportation tariff.
      • 6. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3.
      • 4.
      • 1. Short title extent and commencement.
      • 2. Definitions.
      • 3. Identification of families living below the poverty line.
      • 4. Ration Cards.
      • 5. Scale of issue and issue price.
      • 6. Distribution.
      • 7. Licensing.
      • 8. Monitoring.
      • 9. Penalty.
      • 10. Power of search and seizure.
      • 11. Appeal.
      • 12. Protection of action taken under Order.
      • 13. Power of Central Government to give directions.
      • 14. Provisions of the Order to prevail over previous Orders of State Governments.
      • 1. Short Title, Extent and Commencement.
      • 2. Definitions.
      • 3.
      • 4.
      • 5.
      • 6.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Removal of licensing requirements, stock limits and movement restrictions on certain foodstuffs.
      • 4. Effect of this order in certain cases.
      • 1. Short title, extent and commencement
      • 2. Definitions
      • 3. Restriction on sale and use of Solvents, Raffinates and Slops and other products
      • 4. Power of search and Seizure.
      • 5. Sampling of Product.
      • 6. Power of Central and the State Government to issue directions.
      • 7. Provision of the order to prevail over previous orders of State Government
      • 1. Short title and commencement.
      • 2. Delegation of powers of inspection, entry, search and sampling.
      • 3. Authorization of laboratories for analysis of samples drawn.
      • 4. Repeal and saving.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Restrictions on export of rice from specified area.
      • 3A. Restriction on transport of rice to, from or within the border area.
      • 4. Exemptions.
      • 5. Powers of entry, search, seizure, etc.
      • 5A. Establishment of check-post or barrier and inspection of rice while in transit.
      • 6. Effect of Order.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Information to be furnished by producer.
      • 4. Acquisition.
      • 5. Certain factors to be taken into consideration while issuing permits.
      • 6. Obligation of producers to sell.
      • 7. Restriction on use of staple fibre acquired.
      • 8. Maintenance of accounts.
      • 9.
      • 10.
      • 1. Short title and commencement.
      • 2. Price of Sugar produced in 1992-93 season.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3. Price of Sugar produced in 2003-2004 Season.
      • 4.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3. Price of Sugar produced in 2008-2009 Season.
      • 4.
      • 1. Short title and commencement.
      • 2.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3. Price of Sugar produced in 2009-2010 Season.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3. Price of Sugar produced in 2010-2011 Season.
      • 4.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Retention of stocks of sugar.
      • 4. Controlled price.
      • 5. Powers of entry, examination, search, seizure.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Power to regulate production of sugar.
      • 4. Power to restrict sale, etc. of sugar by producers.
      • 5. Power to issue directions to producers and dealers.
      • 5A. Sugar attached by Government officers etc. not to be sold without direction.
      • 6. Power to regulate movement of sugar.
      • 7. Power to regulate quality of sugar.
      • 8.
      • 9. Utilisation of sugar taken delivery of in pursuance of an Order under section 3(2)(f) of Act.
      • 10. Power to call for Information, etc.
      • 11. Power of inspection, entry, search, sampling, seizure, etc.
      • 12. Procedure for drawing samples.
      • 13. Certificate regarding samples drawn etc.
      • 14. Compliance of orders.
      • 15. Delegation of powers.
      • 16.
      • 17. Repeal and Savings.
      • 1. Short title, extent and commencement.
      • 2. Definition.
      • 3. Minimum price of sugarcane payable by producer of sugar.
      • 3A. Rebate that can be deducted from the price paid for sugarcane.
      • 4. Minimum price of sugarcane payable by producers of khandsari sugar.
      • 4A. Rebate that can be deducted from the price paid for sugarcane by producers of khandsari sugar.
      • 5. Additional price for sugarcane purchased.
      • 5A. Additional price for sugarcane purchased on or after 1st October, 1974.
      • 6. Power to regulate distribution and movement of sugarcane.
      • 6A. Restriction on setting of two sugar factories with in the radius of 15 kms.
      • 6B. Requirements for filing the Industrial Entrepreneur Memorandum.
      • 6C. Timelimit to implement Industrial Entrepreneur Memorandum.
      • 6D. Consequences of nonimplementation of the provision laid down in clauses 6B and 6C.
      • 6E. Application of clauses 6B, 6C and 6D to the person who's Industrial Entrepreneur Memorandum has already been acknowledged.
      • 7. Power to licence power crushers, khandsari units and crusher and to regulate the purchase of sugarcane.
      • 8. Power to issue directions to producers of khandsari sugar, power crushers, khandsari units, crushers and cooperative societies.
      • 9. Power to call for information, etc.
      • 9A. Power of entry, search and seizure.
      • 10.
      • 11. Delegation of powers.
      • 12. Repeal and savings.
      • 1. Short title, and commencement.
      • 2. Definitions.
      • 3. Identification of eligible households.
      • 4. Ration Cards.
      • 5. Scale of issue and issue price.
      • 6. Delivery of foodgrains.
      • 7. Lifting of foodgrains by States.
      • 8. Distribution of foodgrains by States.
      • 9. Licensing and regulation of fair price shops.
      • 10. Operation of fair price shops.
      • 11. Monitoring.
      • 12. Transparency and accountability.
      • 13. Penalty.
      • 14. Power of search and seizure.
      • 15. Appeal.
      • 16. Protection of action taken under order.
      • 17. Power of Central Government to give directions.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Registration of dealers.
      • 4. Returns.
      • 5. State Orders to apply.
      • 6. Repeal and Savings.
      • 1. Short title, extent and commencement.
      • 2. Repeal and savings.
      • 3. Definitions.
      • 4.
      • 5.
      • 6.
      • 7.
      • 8.
      • 9.
      • 10.
      • 11. Maximum price for sale of cloth, yarn or other textile products.
      • 12.
      • 13.
      • 14.
      • 15.
      • 16.
      • 17.
      • 18.
      • 19.
      • 20.
      • 21.
      • 22.
      • 23.
      • 24.
      • 25.
      • 26.
      • 27.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 2A. Prohibition as to sale, etc.
      • 3. Registration.
      • 4. Cancellation of registration.
      • 5. Appeal.
      • 6. Power to regulate production of vegetable oil products.
      • 7. Power to prescribe monthly returns.
      • 8. Power to carry out inspection, entry and sampling.
      • 9. Delegation of powers.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Registration.
      • 4.
      • 5. Cancellation of Registration.
      • 6. Appeal.
      • 7.
      • 8.
      • 9.
      • 10. Power to call for information and entry and carry out inspection in that regard.
      • 11.
      • 12.
      • 1. Short title, extent, commencement and application.
      • 2. Definitions.
      • 3. Return relating to purchase of wheat by a Company or Firm or Individual.

The Coconut Husks Control Order, 1973

Published vide Notification Gazette of India, Part 2, Section 3(2), dated 29th September, 1973.

Act2208

The following order has been repealed by G.S.R. 1054(E), dated 31st August, 1986 (w.e.f. 31st August, 1986). Only for convenience of the readers it is not being deleted.

S.O. 567(E), dated the 29th September, 1973 - In exercise of the powers conferred by Section 3 of the Essential Commodities Act, 1955 (10 of 1955), the Central Government, being of opinion that it is necessary so to do, hereby makes the following Order, namely :

1. Short title, extent and commencement. - (1) This Order may be called the Coconut Husks Control Order, 1973.

(2) It extends to the whole of the State of Kerala.

(3) It shall come into force at once.

2. Definitions. - In this Order, unless the context otherwise requires, -

(1) "dealer" means a person engaged in the business of purchase, sale, or storage for sale, of husks or fibre, and includes an agent of a dealer, but does not include an officer engaged in such business on behalf of the State Government or on behalf of the Coir Board or person who sells, or stores for sale, raw husks obtained from coconuts owned by him ;

(2) "fibre" means coir fibre extracted from coconut husk;

(3) "form" means a form appended to this Order ;

(4) "husk" means coconut husk, raw or retted ;

(5) "inspector" means officer appointed by the State Government to exercise the powers and perform the functions of an inspector under this order ;

(6) "Licensing Officer" means an officer appointed by the State Government to exercise the powers of a Licensing Officer under this order ;

(7) "locality" means a locality determined and published in the manner referred to in sub-clause (i) of Clause 5 ;

(8) "manufacture" in relation to fibre means any process for making, extracting, immersing, cleaning, grading, finishing or packing fibre and includes any other operation necessary for the sale, transport, delivery or disposal of fibre ;

(9) "notification" means a notification published in the Official Gazette;

(10) "retting" with its grammatical variations and cognate expressions means the process of immersing husk in pond, lake or pit containing water, as a preliminary step to the extraction of fibre ;

(11) "State Government" means the State Government of Kerala ;

(12) "yarn" means yarn obtained by the spinning of fibre ;

(13) "year" means a year commencing on the 1st day of April, and annual or annually shall be construed accordingly.

3. Establishment of the Advisory Board. - (1) For the purpose of advising on all matters concerning the production, manufacture, sale, purchase and distribution of coconut husks. and fibre, the State Government may establish a Board, to be called the Advisory Board.

(2) The Advisory Board shall consist a Chairman and such number of other members not exceeding thirty as the State Government may think expedient, to be appointed by the State Government by notification from among persons who are in its opinion capable of representing :

(a) dealers in coconut husks and holders of licences for retting ;

(b) persons employed in or in connection with the production of retted husks and the manufacture of fibre ;

(c) coir co-operative societies engaged in the production and sale of fibre and yarn;

(d) owners of factories producing fibre ;

(e) manufacturers of yarn and other coir products ;

(f) exporters of yarn and other coir products ;

(g) such other persons or class of persons who in the opinion of the State

Government ought to be represented in the Advisory Board.

(3) The Chairman and the other members of the Advisory Board shall hold office as such for a period of two years.

(4) The Chairman or any other member may resign his office by notice in writing given to the State Government.

(5) If a vacancy occurs by death, resignation, or otherwise in the office of the Chairman or any other members of Advisory Board, the vacancy so caused shall be filled by the appointment under sub-clause (2) and any person appointed to fill a casual vacancy shall hold office so long only as the persons in whose place he is appointed would have held office.

(6) The quorum of the Advisory Board shall be ten, but subject thereto the Advisory Board may act notwithstanding any vacancy.

(7) The Advisory Board may regulate its proceedings in such manner as it thinks fit, but on any matter on which the votes of the Advisory Board are equally divided, the Chairman or the person presiding over a meeting of the Advisory Board shall have a second or casting vote.

(8) The State Government may, at any time, if it so deems expedient in the public interest, by order, dissolve an Advisory Board and thereupon the Advisory Board shall stand dissolved and all persons appointed to the Advisory Board shall cease to be members with effect from the date of the Order :

Provided that the State Government shall take steps to establish another Advisory Board, as soon as may be, in the manner provided in sub-clause (2).

4. Appointment of Licensing Officer and Inspector. - (1) The State Government may by notification appoint an officer not below the rank of a Joint Director in the Department of Industries and Commerce to be the Licensing Officer for the purposes of this Order.

(2) The State Government may by notification appoint such of its officers not below the rank of an Assistant District Industries Officer (Coir) as it thinks fit, to be inspectors for the purposes of this Order and shall assign to them such local limits as may be specified in such notification.

5. Licences for retting. - (1) The Licensing Officer may, having regard to the facilities for retting, availability of husks, location of factories for the manufacture of fibre, means of transportation and other factors which he considers necessary, determine from time to time localities in the State, within which retting may be undertaken or cause to be undertaken by any person and the names of localities so determined shall be published in the official Gazette.

(2) The Licensing Officer may, after the publication of the name of the locality under sub-clause (1), by notification provide that from such date as may be specified in such notification, no person shall, except in such localities, undertake or cause to undertake, or engaged in retting operations.

(3) The Licensing Officer may, by notification provide that from such date as may be specified in such notification, no person shall, except under the authority and in accordance with the terms and conditions of a licence under this Order, undertake or cause to undertake, or engage in retting operations in a locality determined under sub-clause (1).

(4) An application for a licence under sub-clause (3), shall be made to the Licensing Officer in Form I and such application shall be affixed with a court-fee stamp of Rs. 2.

(5) On receipt of an application under sub-clause (4), the Licensing Officer may, after making such inquiry, if any, as he may consider necessary by order in writing either grant the licence in Form II or reject the application :

Provided that no application for the issue of a licence under this clause shall be rejected unless the applicant has been given a reasonable opportunity of showing cause against such rejection.

Provided further that a copy of the Order rejecting the application shall be communicated to the applicant.

(6) In granting a licence under this clause, the Licensing Officer shall have regard to -

(a) the extent of the locality wherein the proposed retting place is to be located, the location of the retting place therein and the facilities available for retting in the locality ;

(b) the quality and quantity of husks proposed to be retted in the locality ;

(c) the financial status of the applicant ;

(d) the quality of green husks that may be available and the source of procurement of collection of stocks in the locality ;

(e) the suitability of the place proposed for retting taking into account

(i) the facilities available in such place for watching and successfully preventing any possible contravention of the provisions of this Order :

(ii) the quality and quantity of husks that can be retted at such place and the sources of acquisition of the husks ;

(f) the past performance of the applicant in retting operation and his conduct in connection therewith ;

(g) the quality and quantity of husks in the possession of the applicant.

(7) Where a licence granted under this clause is lost or destroyed, the Licensing Officer may, after making such inquiry as he deems necessary, issue a duplicate of the licence on an application affixed with a court-fee stamp of Rs. 4.

(8) A licence granted under this clause shall not be transferable.

(9) In the event of the death of the holder of a licence, his heirs may apply for a fresh licence to the Licensing Officer and the Licensing Officer, after making such inquiry as he deems necessary, may grant a licence or reject the application :

Provided that no such application shall be rejected unless the applicant has been given a reasonable opportunity of showing cause against such rejection :

Provided further that a copy of the Order rejecting the application shall be communicated to the applicant.

(10) A licence granted under this clause shall be valid for a period of one year, but may, on application, be renewed for one year at a time.

(11) An application for the renewal of a licence granted under this clause shall be made in Form HI, at least thirty days before the date of expiry of the licence and shall be affixed with a court-fee stamp of Rs. 2 :

Provided that the Licensing Officer may entertain an application received after the said period of thirty days, if he is satisfied that there was sufficient cause for not making the application within that period.

(12) Every application for the renewal of a licence shall be accompanied by the licence and such application shall be dealt with as provided in sub-clause (5).

(13) If the holder of a licence desires to reduce or increase the area of retting or reduce or increase the quantity of husks for retting or change the area of retting, he shall inform the Licensing Officer in writing at the time of the licence, and the Licensing Officer, after conducting such inquiry as he deems necessary, shall effect the amendments in the licence granted.

(14) A holder of a licence for retting husks shall before the tenth day of every month, furnish to the Licensing Officer a return specifying the stock of retted husks with him on the last day of the previous month.

6. Licence for the manufacture of fibre. - (1) The Licensing Officer may by notification provide that from such date as may be specified in the notification, no person shall manufacture fibre from raw or retted husks except by the authority and in accordance with the terms and conditions of a licence issued by the Licensing Officer in that behalf.

(2) An application for a licence under sub-clause (1) shall be made to the Licensing Officer in Form IV and such application shall be affixed with a court-fee stamp of Rs. 2.

(3) On receipt of an application under sub-clause (2), the Licensing Officer after making such inquiry as he may consider necessary, and after considering the demand for fibre, the facilities provided by the applicant for the manufacture of fibre, the financial capacity of the applicant and such other factors as may be considered relevant by order in writing, either grant the licence in From V or reject the application :

Provided that no application for the issue of a licence under this clause shall be rejected unless the applicant has been given a reasonable opportunity of showing cause against such rejection :

Provided further that no application for a licence shall be rejected if it is shown to the satisfaction of the Licensing Officer that the manufacture of fibre is necessary for the purpose of performing an export contract for the supply of fibre or a contract for the transportation of fibre to any place outside the State of Kerala for its eventual use outside that State :

Provided also that a copy of the order rejecting the application shall be communicated to the applicant.

(4) A holder of a licence for the manufacture of fibre shall, before the tenth day of every month, furnish to the Inspector concerned, a return specifying the quantity of fibre manufactured by him and the stock of fibre with him on the last day of the previous month.

7. Sale of raw and retted husks. - (1) No person shall sell, offer to sell, or dispose of in any manner husks in excess of such quantities as may be fixed by the State Government by general or special order, except under the authority and in accordance with the terms and conditions of a permission granted by the Licensing Officer in that behalf :

Provided that nothing contained in this sub-clause shall apply to transactions in unhusked coconuts.

(2) An application for the grant of a permission under sub-clause (I) shall be made to the Licensing Officer in Form VI and such application shall be affixed with a court-fee stamp of Rs. 2.

(3) On receipt of an application under sub-clause (2), the Licensing Officer may, after making such inquiry, as he may consider necessary, by order in writing, either grant the permission or reject the application :

Provided that no application for the issue of a permission under this clause shall be rejected unless the applicant has been given a reasonable opportunity of showing cause against such rejection :

Provided further that no application for a permission shall be rejected if it is shown to the satisfaction of the Licensing Officer that the sale or disposal of husks is necessary for the purpose of performing an export contract for the supply of fibre or contract for the transportation of fibre to any place outside the State of Kerala for its eventual use outside that State :

Provided also that a copy of the Order rejecting the application shall be communicated to the applicant.

8. Movement permit. - (1) The Licensing Officer may, by notification, direct that with effect from such date as may be specified in the notification, no person or dealer or a holder of a licence under this Order shall move or attempt to move, transport or attempt to transport or abet the movement of, or transport of, husks, except such quantities as may be specified in the notification for domestic use or for use by the member of his family, except under the authority and in accordance with the terms and conditions of a movement permit issued in that behalf by the Inspector.

(2) An application for a movement permit under sub-clause (1) shall be made to the Inspector in Form VII and such application shall be affixed with a court-fee stamp of Rs. 2.

(3) The Inspector may, after making such inquiry as he may consider necessary about the necessity for the movement by order in writing grant the permit or reject the application :

Provided that no application for the issue of a movement permit under this clause shall be rejected unless the applicant has been given a reasonable opportunity of showing cause against such rejection :

Provided further that no application for a movement permit shall be rejected if it is shown to the satisfaction of the Inspector that the movement of husk is necessary for the purpose of performing an export contract for the supply of fibre or a contract for the transportation of fibre to any place outside the State of Kerala for its eventual use outside that State :

Provided also that a copy of the Order rejecting the application shall be communicated to that applicant.

(4) Any person aggrieved by an order of the Inspector rejecting his application may appeal in writing to the Licensing Officer within thirty days from the date of receipt of the order of rejection and the Licensing Officer shall pass such orders thereon as he thinks fit.

9. Cancellation of licence or permission. - (1) When the Licensing Officer is satisfied that an applicant for a licence or permission under this Order has furnished incorrect information or that he has, after obtaining the licence or permission, contravened any provisions of this Order of the terms and conditions of a licence or permission or direction or for any other cause to be recorded in writing, the Licensing Officer may, without prejudice to any other action, by order cancel the licence or permission, as the case may be.

(2) When the Inspector is satisfied that an applicant for a movement permit under this Order has furnished incorrect information or that he has, after obtaining the permit, contravened any provisions of this Order, or the terms and conditions of a permit or direction or for any other cause to be recorded in writing, the Inspector may, without prejudice to any other action by order cancel the permit.

Provided that before cancelling a movement permit the holder thereof shall be given a reasonable opportunity of showing cause against such cancellation :

Provided further that a copy of the Order together with the reasons for the cancellation of such permit shall be communicated to the holder thereof.

10. Power to fix prices. - The Licensing Officer may, after taking into consideration, -

(a) the quality of husks and fibre in a locality ;

(b) the transportation and retting facilities ;

(c) the advantages in fixing prices on regional and seasonal basis ;

(d) the wages payable to the persons employed in the locality ;

(e) the price of yarn in the locality ; and

(f) the export prices of coir products manufactured from yarn in the locality,

and on the recommendation of the Advisory Board and with the approval of the Chairman, Coir Board, fix -

(i) the price at which raw husk or any type of raw husk may be sold for any retting purposes ;

(ii) the ex-retting price at which any retted husk or type of retted husk may be sold in the locality by publishing the price in the official Gazette or by communicating by letters or otherwise, the price to the persons in possession of husks.

(2) No person, dealer or holder of a licence under this Order shall, after the date of publication of the price or, as the case may be, after the date of communication of such price, under sub-clause (1) purchase or sell or offer to sell husks at a price higher than the price fixed under sub-clause (1).

11. Power to issue directions. - (1) The Licensing Officer may with a view to securing the proper distribution of husks issue directions to any person who possesses husk in a locality to sell or deliver such quantity of husks at the price fixed under Clause 10 in respect of that locality to such persons and within such periods as he may specify :

Provided that no such direction shall apply to such quantities of husks as the persons to whom such directions have been issued may show to the satisfaction of the Licensing Officer as being necessary for the performance of an export contract for the supply of fibre or a contract for the transportation of fibre to any place outside the State of Kerala for its eventual use outside that State.

(2) In issuing the directions under sub-clause (1) the Licensing Officer shall have regard to -

(a) the quantity of husks available in the locality with persons to whom such directions have been issued ;

(b) the quantity of husks in the possession of the buyer and the normal rate of production of yarn;

(c) the quantity of husks required to fulfil contracts for fibre or yarn entered into by the holder of a licence under the Order ;

(d) the information contained in the returns furnished under sub-clause (14) of Clause 5 or the information contained in the application made under sub-clause (2) of Clause 7 or in the records maintained under Clause 13.

(3) Where the directions issued under sub-section (1) become infructuous by reasons of the buyer mentioned in the direction refusing to purchase or omitting to purchase the retted husks within the specified date, the person in possession of the husks shall report the matter to the Licencing Officer.

(4) The person in possession of the husks shall not effect any sale of such husks within seven days of making a report under sub-clause (3).

(5) Without prejudice to the foregoing provisions of this clause, it shall be open to the Central Government to issue such general directions as it may consider necessary for sale to any specified person or class of persons every month a certain portion of the monthly production of retted husks of any person in terms of the licence granted under this Order at the prices fixed under Clause 10.

(6) If any direction issued under sub-clause (1) is repugnant to any direction issued under sub-clause (5), the direction issued under sub-clause (5) shall prevail and the direction issued under sub-clause (1) shall, to the extent of the repugnancy be void and be of no effect.

12. Project area. - The Licensing Officer may, on the recommendation of the Advisory Board and with the approval of the State Government, select any area in any locality as a project area for the establishment of institutions for intensive development of retting of husks or for the manufacture of fibre and shall authorize such number of Inspectors as he thinks fit to be in charge of the project area, with a view -

(a) to provide for the supply of retted husks at reasonable prices in that area ;

(b) to ensure payment of minimum rates of wages to persons employed in the retting of husks and manufacture of fibre in that area;

(c) to improve the quality of yarn; and

(d) to provide for such other matters as the State Government may consider necessary for the implementation of the provisions of this Order in that area.

[13. Maintenance of records. - The Licensing Officer may, by general or special order published in the Official Gazette, direct the holder of a licence or permission under this order to maintain such records of his business, in such manner and to submit to him such returns relating to his business, as to indicate clearly the amount of husks in his daily stock, the source of their acquisition, the price paid therefor and the mode of their disposal.]

14. Owner, etc. to give notice of retting operations. - Every owner or occupier of land or any agent of such owner or occupier in charge of or management of that land, if retting operations are carried on in that land, shall, in the absence of reasonable excuse, give notice of such retting operations to the Inspector.

15. Appeal. - (1) Any person aggrieved by any order of the Licensing Officer under the provisions of this Order may appeal in writing to the State Government within thirty days from the date of receipt by him of the copy of the order :

Provided that the State Government may entertain an appeal after the expiry of the said period of thirty days if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal within the said period.

(2) On receipt of an appeal under sub-clause (1), the State Government shall, after giving the applicant an opportunity of being heard and after such further inquiry, as may be necessary, pass such orders on the appeal as it thinks fit.

16. Powers of entry and inspection. - The Licensing Officer or any officer not below the rank of an Inspector authorized by him in this behalf may, with a view to securing compliance with the provisions of this Order, by general or by special order, -

(a) require any person, dealer or holder of a licence or permission under this Order to give such information in his possession with respect to any business carried on by him;

(b) require any person, dealer or holder of a licence or permission under this Order in writing to furnish samples of any article to which this Order applies ;

(c) require any person, or dealer holder of a licence or permission under this Order in writing to produce books or documents belonging to him or under his control;

(d) inspect or cause to be inspected any books or document in the possession or under the control of such persons ;

(e) stop and search any vehicle, vessel or receptacle in which he has reason to believe that a contravention of this Order has been, is being or is about to be contravened;

(f) enter and search premises ; or

(g) seize any article to which this Order applies in respect of which he has reason to believe that a contravention of this Order has been, is being or is about to be committed and thereafter take or authorize the taking of all measures necessary for securing the production of stocks so seized in a Court or for their safe custody, pending such production.

(2) The provisions of Sections 102 and 103 of the Code of Criminal Procedure, 1898 (5 of 1898) [now Section 100 of the Criminal Procedure Code, 1973 (2 of 1974)], relating to searches and seizures shall, so far as may be, apply to searches and seizures under this clause,

17. Penalty. - Any person who contravenes any of the provisions of this Order or of the terms and conditions of a licence, permission or permit granted under this Order, or fails to carry out any direction or requisition made thereunder shall be punishable under Section 7 of the Essential Commodities Act, 1955 (10 of 1955).

18. Power of Central Government to issue directions. - Notwithstanding anything contained in this Order, the Central Government shall have power to issue any direction to the State Government in respect of any of the matters dealt with in this order, and such direction shall prevail over any order issued by the State Government or the Licensing Officer under this Order.

19. Repeal and saving. - The Coir Retting (Licencing) Order, 1968, is hereby repealed, except as respects things done or omitted to be done under that Order before the commencement of this Order.

Form I

The Coconut Husks Control Order, 1973

[See Clause 5(4)]

Form of application for the grant of a licence for retting

1. Name and address of the applicant.

2. Location of the retting field.

Survey No. Village (Taluk and District).

3. Is the applicant the owner of the retting field or is he a lessor ?

4. If a lessor, the quantum of lease rent.

5. Capacity of the retting field (in 000's husks).

6. Number of husks intended to be retted in the year.

7. Average monthly earrings of the applicant from the retting business.

8. Number of husks retted by the applicant during the last three years (financial year-wise).

9. Chart for disposal of retted husks (unit one thousand husks) (on production Purchases if any Consumption) Sale Balance.

10. Number and date of previous licence issued, if any.

11. Quality and quantity of husks in the possession of the applicant.


Declaration

I do hereby declare that to the best of my knowledge and belief the above information is correct and complete and that I am aware of the conditions subject to which a licence is granted and that I agree to abide by them. I declare that [I haven have not] previously applied for the licence was refused/granted to me on .................

Station ...............

Signature of applicant

Date .............

Form II

The Coconut Husks Control Order, 1973

[See Clause 5(5)]

Form of Licence

1. Number and date of issue of licence.

2. (i) Full name of the holder of licence.

(ii)Address in full.

3. Particulars of the retting field (locality, survey number, area in square metres, etc.) licenced for retting husks.

4. Normal quantity of husks that may be retted.

Conditions of the licence for retting

1. This licence for retting is issued subject to the provisions of Coconut Husks Control Order, 1973.

2. The holder of this licence shall not undertake or cause to undertake, or engage in retting operations except in places licenced for retting.

3. The holder of this licence shall maintain correctly and completely such records as may be prescribed by the Licensing Officer under the said Order.

4. The holder of this licence shall furnish correctly and completely such returns relating to the business as may be specified in the said Order.

5. The holder of this licence shall permit an officer of the State Government authorized by the Licensing Officer to inspect the place where the retting is undertaken, furnish samples of any articles to which the said Order applies produce, on demand by such officer, such records or documents in his possession or under his control and allow such officer to enter or search any premises and seize any articles to which the Order applies.

Form III

The Coconut Husks Control Order, 1973

[See Clause 5(11)]

Form of application for the renewal of a licence for retting

1. Name of the holder of the licence.

2. Address in full.

3. Particulars of the place of retting (survey number, village, taluk, area in square metres, etc.)

4. Number and date of licence granted.

5. If any change in the particulars included in the licence desired the same may be stated and the detailed reasons thereof.

Declaration

I do hereby declare that to the best of my knowledge and belief the above information is correct and complete and that I am aware of the conditions subject to which a licence is granted and that I agree to abide by them. I declare that [I have/I have not] previously applied for the licence and that a licence was [refused/granted] to me on ...................

Signature of the holder of the Licence

Station .................

Date .....................

Note. - The existing licence should be enclosed.

Form IV

The Coconut Husks Control Order, 1973

[See Clause 6(2)]

Form of application for the grant of a licence for the manufacture of fibre

1. Name and address of appellant.

2. Location of the manufacturing unit.

3. Capacity of production of fibre.

4. Number of husks proposed to be consumed in a year in the unit.

5. Quantity of fibre produced in the unit during the previous year.

6. Average wages paid per worker employed.

7. Number of workers employed.

8. Disposal of fibre (in quintals) :

Own production      Purchase, if any       Consumption

Sale       Balance.

9. Number and date of previous licence issued, if any.

Declaration

I do hereby declare that to the best of my knowledge and belief the above information is correct and complete and that I am aware of the conditions subject to which a licence is granted and that I agree to abide by them. I declare that [I have/I have not] previously applied for the licence and that a licence was [refused/granted] to me on ............

Signature of the applicant

Station ............

Date ...............

Form V

The Coconut Husks Control Order, 1973

[See Clause 6(3)]

Licence for the manufacture of fibre

1. Number and date of issue of licence.

2. (i) Full name of the holder of licence.

(ii) Address in full.

3. Particulars of the manufacturing unit (locality) licenced for manufacture of fibre.

4. Normal quantity of fibre that may be manufactured.

Conditions of the licence for the manufacture of fibre

1. This licence for the manufacture of fibre is issued subject to the provisions of the Coconut Husks Control Order, 1973.

2. The holder of this licence shall not undertake manufacture of fibre or cause to undertake manufacture of fibre except in places licenced for the same.

3. The holder of this licence shall maintain correctly and completely such record as may be prescribed by the licencing officer under the said order.

4. The holder of this licence shall furnish correctly and completely such returns relating to the business as may be specified in the said order.

5. The holder of this licence shall permit an officer of the State Government authorized by the Licensing Officer to inspect the unit where the manufacturing of fibre is undertaken, furnish samples of any articles to which the order applies, produce on demand by such officer such records or documents in his possession or under his control and allow such officer to enter or search any premises and seize any articles to which the said order applies.

Form VI

The Coconut Husks Control Order, 1973

[See Clause 7(2)]

Form of application for the grant of a permission to sell or dispose

1. Name and address of the applicant.

2. Number and date of licence possessed.

3. Total stock of retted husk.

4. Variety of yarn that can be produced out of the fibre extracted from those husks, e.g. Anjengo, Mangodan, Aratory, etc.

5. The quantity of retted husks proposed to be sold or disposed of.

6. Method of disposal.

7. Purpose of disposal.

8. If disposal is by sale, the persons or class of persons to whom the sales is to be made.

9. The price at which the sale is to be made.

Declaration

I do hereby declare that to the best of my knowledge and belief the above information is correct and complete and that I am aware of the conditions subject to which a permission is granted and complete and that I agree to abide by them. I declare that [I have/I have not] previously applied for the permission and that permission was [refused/granted] to me on ....................

Station ......................

Signature of the applicant

Date ..................

Form VII

The Coconut Husks Control Order, 1973

[See Clause 8(2)]

Form of application for the grant of a movement permit

1. Name and address of applicant.

2. Number and date of the retting licence possessed.

3. Quantity of retted husks possessed at the time of application.

4. Place to which the movement is to be effected.

5. Quantity of husks proposed to be moved.

6. The purpose of the movement.

Declaration

I do hereby declare that to the best of my knowledge and belief the above information is correct and complete and that I am aware of the conditions subject to which a permit is granted and that I agree to abide by them. I also declare that [I have/I have not] previously applied for the permit and that a permit was [refused/granted] to me on .................

Station ..................

Signature of the applicant

Date .....................
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