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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 Edible Oils Packaging (Regulation) Order, 1998

Published vide Notification Gazette of India, Extraordinary, Part 2, Section 3(1), dated 17th September, 1998 (w.e.f. 17th September, 1998).

Act2217

G.S.R. 584(E), dated 17th September,1998. - In exercise of the powers conferred by Section 3 of the Essential Commodities Act, 1955 (10 of 1955), the Central Government hereby makes the following Order, namely :-

1. Short title, extent and commencement. - (1) This Order may be called the Edible Oils Packaging (Regulation) Order, 1998.

(2) It shall come into force on the date of its publication in the Official Gazette.

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

(a) "Act" means the Essential Commodities Act, 1955 (10 of 1955) ;

(b) "Edible Oils" mean vegetable oils and fats [but does not include] any margarine, vanaspati, bakery shorting and fat spread as specified in the Prevention of Food Adulteration Act, 1954 (37 of 1954) and rules made thereunder, for human consumption.

(c) "Edible Oils Commissioner" means the person appointed as Edible Oils Commissioner by the Central Government and includes any other person empowered by the Central Government to exercise any of all of the functions of the Edible Oils Commissioner under this Order ;

(d) "factory" means any premises including the precincts thereof wherein, or in any part of which one or more of the edible oils is packed or stored for sale;

(e) "Inspecting Officer' means an Inspecting Officer appointed under Clause 8 ;

(f) "label" means any written, marked, stamped, printed or graphic matter affixed to or appearing upon, any container containing any edible oil ;

(g) "registered packer" means a person who has obtained a certificate or registration under sub-clause (4) of Clause 4 for carrying on business of packing of any edible oil;

(h)"registering authority" means any officer of the State Government notified by that Government in the Official Gazette to exercise the powers and functions of a registering authority within the local areas as specified in the notification for the purposes of this Order ;

(i) "registration" means registration granted to a packer under Clause 4 of this Order.

(j) "sample" means a sample of any edible oil taken under the provisions of this Order ;

(k) "Schedule" means a Schedule appended to this Order ;

(l) The words and expressions used herein and not defined but defined in the Prevention of Food Adulteration Act, 1954 (37 of 1954) and the rules made thereunder have the meanings respectively assigned to them in that Act and rules made thereunder.

3. Prohibition as to sale, etc. - On and from the 15th day of December, 1998, no person shall sell or expose for sale, or distribute, or offer for sale, or despatch, or deliver to any person for the purpose of sale any edible oil-

(a) which does not conform to the standards of quality as provided in the Prevention of Food Adulteration Act, 1954 (37 of 1954) and rules made thereunder; and

(b) which is not packed in a container, marked and labelled in the matter as specified in the Schedule I :

Provided that the State Government may, in the public interest, for reasons to be recorded in writing, in specific circumstances and for a specific period by a notification in the Official Gazette, exempt any edible oil from the provisions of this Order.

4. Registration. - (1) No person shall carry on business as a packer except under a certificate of registration granted to him under this Order and in accordance with the terms and conditions specified in the Schedule III.

(2) Every person who intends to carry on the business of a packer shall make. an application to registering authority in the Form specified in the Schedule II together with the fee to be paid to the State Government, in such manner as may be specified by the State Government.

(3) No person shall be eligible for grant of certificate of registration under this Order unless he has his own laboratory facilities and has appointed in that laboratory at least one chemist having Bachelor of Science Degree with Chemistry as one of the subjects or has made any other arrangement of a common laboratory for such purpose to the satisfaction of the registering authority for testing of samples of edible oils.

(4) After making necessary enquiries, the registering authority may, as he deems fit, issue certificate of registration containing terms and conditions to the applicant as specified in Schedule III or reject the application, for reasons to be recorded in writing, within ninety days from the date of receipt of application :

Provided that where the registering authority issues certificate of registration under this sub-clause, it shall forward a copy of the certificate of registration to the Edible Oils Commissioner within fifteen days from the days from the date of such registration.

(5) Where a certificate of registration is not granted to a person under this clause, the fee paid by him shall be refunded to him in the manner as specified by the State Government.

5. Requirements to be complied with by the registered packer. - (1) No registered packer shall pack any edible oil except under and in accordance with the provisions of this Order.

(2) Every registered packer shall pack edible oils in conformity with the sanitary and other requirements specified in the Schedule IV.

(3) Every registered packer shall, in regard to packing, marking and labelling the containers of edible oils, comply with the requirements specified in the Schedule-I.

(4) Notwithstanding anything contained in sub-clause (1) and (2), the Edible Oils Commissioner may by order published in the Official Gazette, specify any other conditions to be complied with by a registered packer, and it shall be the duty of every registered packer to comply with such conditions.

6. Period of validity of certificate of registration. - A certificate of registration unless sooner suspended or cancelled, shall be valid for a period of three years from the date of registration.

7. Renewal of certificate of registration. - (1) Every registered packer shall make an application for renewal of the registration within the period of sixty days before the date of expiry of the certificate of registration to the registering authority in the form specified in the Schedule II together with the fee specified by the State Government to be paid to the registering authority in the manner as may be specified by the State Government for such renewal.

(2) On receipt of an application, under sub-clause (1), the registering authority may renew the certificate of registration for a further period of three years at a time.

(3) Notwithstanding anything contained in sub-clauses (1) and (2), the certificate of registration issued or renewed under this Order shall be valid till a decision on the application for its renewal is taken by the registering authority.

8. Appointment of Inspecting Officers. - The Central Government or the State Government may, by notification in the Official Gazette, appoint such persons as it thinks fit, having the qualifications determined by the Government for this purpose to be Inspecting Officers for such local areas as may be assigned to them by the Central Government or the State Government, as the case may be :

Provided that no person who has any financial interest in the packing of edible oils shall be appointed to be an Inspecting Officer under this Order.

9. Power to carry out inspection, entry and sampling. - (1) The Edible Oils Commissioner and Inspecting Officers of the Central Government as well as of the State Government may enter and inspect any premises or vehicle and seize stocks of edible oils, in respect of which he has reason to believe that a contravention of any of the provisions of this Order has been or is being or is likely to be committed.

(2) The Edible Oils Commissioner or Inspecting Officer may enter and inspect any place where any edible oil is packed, stored and sold and take sample of such oil for examination in the manner as specified by the Central Government in the case of Edible Oils Commissioner and Inspecting Officer appointed by the Central Government or the State Government in the case of Inspecting Officer appointed by the State Government.

10. Laboratory for analysis. - (1) An edible oil sample, drawn by the Edible Oil Commissioner or an Inspecting Officer of the Central or State Government, authorised under this Order, shall be analysed by a laboratory of the Central or State Government or a laboratory authorised for this purpose by the Edible Oils Commissioner.

(2) The laboratory shall make a report to the Edible Oils Commissioner or any Officer or authority of the Central Government or State Government authorised in this behalf by that Government as the case may be, of the results of analysis of the sample sent to it for examination.

11. Power to prescribe monthly returns. - (1) Every registered packer shall furnish, by the 7th of the each following month, to the State Government, a return in respect of edible oils packed and sold by him during a month in the proforma as specified in the Schedule V.

(2) The State Government shall intimate to the Edible Oils Commissioner information relating to each edible oil packed and sold by the registered packers in the State at the end of the each following month in consolidated form.

12. Suspension of Certificate of registration. - The registering authority may, after giving the registered packer an opportunity in writing to show cause and after giving him one month's notice, suspend a certificate of registration issued to him under this Order for any breach of terms and conditions of the certificate of registration or for contravention of the provisions of this Order or for any failure to comply with any order, direction or requisition made under this Order :

Provided that where the edible oil being found to contain harmful substances such as, argemone oil, mineral oil, or any other substance injurious to human health, the certificate of registration of the registered packer shall be suspended immediately by the registering authority without issuing a show-cause notice.

13. Appeal. - A registered packer aggrieved by any order passed by the registering authority under this Order may appeal against such order to the State Government within a period of thirty days from the date on which such order has been communicated to him and the State Government shall give opportunity of being heard to the registered packer and the registering authority before making any decision in such appeal.

14. Power to review. - A review petition may be filed to the Edible Oils Commissioner against the decision of the State Government under Clause 13 by any party aggrieved by such decision within thirty days from the date of such decision and the Edible Oils Commissioner shall decide the review petition after giving the parties in such petition the opportunity of being heard.

15. Power to issue directions. - The Edible Oils Commissioner may, if he deems fit for the purpose of giving effect to the provisions of this Order, issue such directions which are not inconsistent with the provisions of this order.

Schedule I

Requirements to be complied with in regard to packing, marking and labelling of the container containing edible oil

[See Clause 5(3)]

[1. Every container in which edible oil is packed shall bear the following particulars in English or Hindi in Devnagri Script :

(a) the name, trade name (if any) ;

(b) name and address of the packer ;

(c) the name/description of the contents ;

(d) the net mass/volume of the contents ;

(e) the batch No., month and year of manufacture ; and

(f) registration No.

Provided that nothing contained in this para, shall prevent the use of any other language in addition to the language required under this para.]

2. The Registration No. shall bear three parts. The first part will be EOP. The second part shall be the name of the concerned State Government. The third part shall be numerical No. given by State Government to the packer.

Illustration : For the State of Uttar Pradesh, it shall be, for example, EOP/UP/001.

3. The type size of the matter and numericals shall be specified under the provisions of the Standards of Weights and Measures (Packaged Commodities) Rules, 1977.

4. The label shall not contain any statement or claim which is false or misleading in respect of any edible oil contained in the package or concerning the quantity or quality or the nutritional value of the such edible oil.

5. Edible oil shall be packed in conformity with the provisions of the Standards of Weights and Measures (Packaged Commodities) Rules, 1977 and the Prevention of Food Adulteration Act, 1954 (37 of 1954) and rules thereunder.

Schedule-II

[See Clauses 4(2) and 7(1)]

Form

Application for grant/renewal of Certificate of Registration under the Edible Oils Packaging (Regulation) Order, 1998 for the period commencing from ................. to .....................

1. Name and address of the applicant or registered packer :

2. Address of the factory

(i) No ............ (In case there is no premises No., the boundaries of site shall be noted)

(ii) Municipality/Notified Area/Town Area/Railway Area/Village of .....................

(iii) District of ......................

(iv) State of ..........................

3. No ................. and dated .................. (No. of certificate of registration, if any, already granted under this Order).

4. [Description] of the edible oils and fats

(i)

(ii)

(iii)

5. Period for which certificate of registration is required.

6. Details of the equipments installed for packing of edible oils and fats :

(i)

(ii)

(iii)

7. Details of laboratory testing facilities installed or arrangements made for testing of edible oils and fats as required under sub-clause (3) of Clause 4 of this Order:-

(i)

(ii)

(iii)

8. I/We hereby undertake to comply with all the provisions of the Edible Oils Packaging (Regulation) Order, 1998.

9. I/We have forwarded requisite fee in respect of grant/renewal of certificate of registration to the registering authority in the manner as specified by the State Government.

Dated ...........

(Signature of the applicant/registered packer)

Note : Please strike out which is not applicable.

Schedule-III

Certificate of Registration

[See Clause 4(4)]

[Under the Edible Oils Packaging (Regulation) Order, 1998]

An application dated .......... for grant/renewal of certificate of registration under the said Order having been received from (Name) .......... son of .......... resident of .......... district of ........ in the State of ............. subject to the provisions of the said Order and to the terms and conditions specified below, Shri/Ms .............. (Name and address of the packer) hereby granted/renewed certificate of registration No. EOP/ .................. (Name of the State/ ........... (Numerical No. allotted by the State Government) to carry on the sale of packed edible oils and fats namely .................. (Insert the name and nature of edible oils and fats for which certificate of registration has been granted), as a registered packer in the premises :

Dated ...........

Signature of the registering authority

Terms and conditions of certificate of registration

1. The business premises where the edible oils are stored/packed for sale, shall be maintained in proper hygienic conditions.

2. No registered packer shall employ any person who is suffering from infections/contagious disease which is likely to affect packing in hygienic conditions.

3. Every registered packer shall maintain a register showing the quantity received, packed for sale, and sold, in the form as specified by the State Government and this register shall be produced by the registered packer to the Inspecting Officer on demand for inspection.

4. The registered packer shall pack and sell edible oils which shall be free from any adulterant and labelled in accordance with the said Order.

5. No article which is not intended for human consumption shall be stored or sold in the same premises where such edible oils are stored or packed.

6. The Registration No. shall be displayed prominently at the entrance of the business premises.

7. This certificate or registration shall be valid with effect from ............... to ........... unless previously cancelled or suspend under the provisions of this Order.

8. These conditions of certificate of registration are, in addition to the other conditions which may be specified under the provisions of this Order.

Schedule-IV

[See Clause 5(2)]

Sanitary and other requirements to be complied with by a registered packer

The factory of the registered packer shall, in the opinion of the registering authority, be fit for packing edible oils for which the certificate of registration is granted to him. The minimum sanitary requirements are given below :-

(i) The premises of the factory of the registered packer shall be clean, adequately lighted and ventilated, properly whitewashed or painted. There shall be proper and adequate arrangements for disinfecting and deodorising in such premises and there should preferably be space around it on all sides.

(ii) The building of such each shall be of a permanent nature and shall be of brick masonary cement, concrete and any other material which would ensure cleanliness. The ceiling of roof of such building shall be of permanent nature. The floor of such building should be cemented, tiled or laid in stone to withstand the use of acid or alkali. Walls of such building shall be tiled or otherwise made impervious to water upto a height of at least 1.5 metres from the floor level.

(iii) The establishment of such factory shall be so maintained as to permit hygienic production and all operation in connection with the packing of edible oils, be carried out carefully under strict sanitary conditions as laid down by the State Government. The premises of such factory shall not be used as residential premises; nor shall it have or be capable of having direct access to such premises.

(iv) There shall be an efficient system and provision for treatment of refuse and effluents before disposal in such factory. Such facilities shall conform to the requirements laid down by the local water and drainage control authorities and the respective State Pollution Control Board.

(v) No person suffering from infectious or contagious disease shall be allowed to work in the premises of such factory. Arrangements shall be made by the registered packer to get the staff medically examined once in six months to ensure that they are free from infectious, contagious and other diseases. The staff working in such factory shall by inoculated against the enteric group of disease and vaccinated against small pox.

In case of epidemic, all workers of such factory shall be inoculated/vaccinated. No employees of such factory who is suffering from a hand or face injury, skin infection or clinically recognisable infectious disease shall be permitted to work in the factory.

Schedule-V

[See Clause 11(1)]

Monthly statement in respect of edible oils stored/packed/sold under the provision of Edible Oils Packaging (Regulation) Order, 1998

1. Name and address of the registered packer :

2. Certificate of Regulation No ................... EOP/-(Name of the State)/ ......... Numerical No. allotted by the State)

3. Details of edible oils stored/packed/sold :

Month of transaction

[Quantity (in quintal) of edible oil]

To whom sold (with complete address)

Stock in hand (In quintal)


Stored

[Packed]

sold









Dated :

(Signature of the registered packer)

Bare Acts Live

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