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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 Vegetable Oil Products (Regulation) Order, 1998

Published vide Notification No. G.S.R. 741(E), dated 16th December, 1998

Act2744

[G.S.R. 741(E), dated 16th December, 1998]. - In exercise of the powers conferred by Section 8 of the Essential Commodities Act, 1955 (10 of 1955), and in supersession of the Vegetable Oil Products (Control) Order, 1947 and the Vegetable Oil Products (Standards of Quality) Order, 1975, except in respect of things done or omitted to be done before such supersession the Central Government hereby makes the following Order, namely:

1. Short title, extent and commencement. - (1) This Order may be called the Vegetable Oil Products (Regulation) Order, 1998.

(2) It extends to the whole of India.

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

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

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

(b) "bakery shortening" means vanaspati meant for use as a shortening or leavening agent in the manufacture of bakery products, that is, for promoting the development of the desired cellular structure in the bakery product with an accompanying, increase in its tenderness ,and volume;

(c) "blended edible vegetable oil" means an admixture of two or more edible vegetable oils;

(d) "Commissioner" means the officer appointed as the Vegetable Oil Products Commissioner by the Central Government and includes any other officer authorised by him to exercise any or all of the powers of the Vegetable Oil Products Commissioner under this Order;

(e) "hydrogenation" means the process of addition of hydrogen to an edible vegetable oil using a catalyst to produce a fat with semi-solid consistency;

(f) "interesterification" means the process by which one or more edible oils are treated, through the use of a catalyst, so as to bring about a rearrangement of the fatty acid positions within the glyceride moieties, thereby changing the physical properties like melting point, viscosity, specific gravity;

(g) "label" means a display of printed, perforated stencilled, embossed or stamped matter on the container of any vegetable oil product;

[(ga) "mixed fat spread and vegetable fat spread" means emulsion of edible oils and fats excluding animal body fats, with water as under:

    "mixed fat spread" means a mixture of milk fat with anyone or more of hydrogenated, unhydrogenated refined vegetable oils or interesterified fat.

    "vegetable fat spread means" a mixture, of any two or more of hydrogenated, unhydrogenated refined vegetable oils or ineresterified fat;]

(h) "margarine" means an emulsion of edible oils and fats with water;

(i) "producer" means a person engaged in the business of manufacturing any vegetable oil product;

[(ii) "reined vegetable oil" means any vegetable oil which is obtained by expression of vegetable oil bearing materials, deacidified with alkali and/ or by physical refining and/ or by miscella refining using permitted food grade solvents followed by bleaching with absorbent earth and/ or activated carbon and deodorised with steam without using any chemical agents;]

(j) "refining" means a process by which any vegetable oil is deacidified, bleached and deodorised;

(k) "registration certificate" means the registration granted to a producer under Clause 3 of this order;

(l) "sample" means a sample taken under sub-clause (2) of Clause 8 of this order;

(m) "Schedule" means an Schedule appended to this order;

(n) "vanaspati" means hydrogenated vegetable edible oil meant for human consumption;

(o) "vegetable oil product" means any product obtained for edible purposes by subjecting one or more edible oils to any or a combination of any of the processes or operations, namely, refining [* * *], blending, hydrogenation or interesterification and winterisation (process by which edible fats and oils are fractionated through cooling), and includes any other process which may be notified by the Central Government in the Official Gazette.

[2A. Prohibition as to sale, etc. - 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 vanaspati, bakery shortening, margarine, blended edible vegetable oils, mixed fat spread, vegetable fat spread and refined vegetable oils which is not packed in a container marked and labelled in the manner as specified in Schedule IX.]

3. Registration. - (1) On and from the date of commencement of this Order, no producer shall carry on business of a producer unless such producer has made an application to the Commissioner as specified in Schedule I, and has obtained a registration certificate as specified in Schedule II :

Provided that all registrations made under the Vegetable Oil Products (Control) Order, 1947, shall be deemed to be registered under this Order :

Provided further that these registrations shall comply with the provisions of this Order;

(2) No producer shall be eligible for registration under this Order unless he has his own laboratory facilities for analytically testing of samples.

(3) After making necessary enquiries, the Commissioner shall, as he deems fit, issue the registration certificate as specified in Schedule II to the applicant, or reject the application, for reasons to be recorded in writing.

4. Cancellation of registration. - The Commissioner may, after giving the producer an opportunity of being heard, cancel any registration granted to him under this Order for any contravention of the provisions of this Order.

5. Appeal. - Any person who is aggrieved by the order of cancellation under Clause 4 may make an appeal to the Central Government against such order within a period of thirty days of the receipt of such order and the decision of the Central Government shall be final.

6. Power to regulate production of vegetable oil products. - (1) No producer shall manufacture, stock for sale, sell or offer for sale, any vegetable oil product unless it conforms to the standards of quality and other requirements for vegetable oil products as specified in Schedule III for Vanaspati, in Schedule IV for Bakery shortening, in Schedule V for Margarine [in Schedule VI for blended edible vegetable oil, Schedule VII for mixed fat spread and vegetable fat spread, and Schedule VIII for refined oils] respectively:

Provided that the Commissioner with the previous approval of the Central Government may, by order, in public interest, for reasons to be recorded in writing, in specific circumstances and for a specified period, relax any or all of the requirements specified in this Order for such manufacture, stocking or sale of any variety of vegetable oil products.

[(2) The Commissioner may, having regard to the availability of vegetable oils and all other relevant factors, prescribe the maximum or minimum limit of usage of any vegetable oil specified in the Schedule III in the manufacture of any or all of the vegetable oil products which may be subject to the condition(s) as may be specified by the Commissioner from time to time.]

7. Power to prescribe monthly returns. - Every producer shall furnish by the seventh day of the following month to the Commissioner a return in respect of each vegetable oil product manufactured, sold or imported or exported during that month in a form as may be specified by the Commissioner from time to time.

8. Power to carry out inspection, entry and sampling. - (1) The Commissioner may enter and inspect any premises, vehicles or vessels and seize the stocks of vegetable oil products, 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 about to be committed.

(2) The Commissioner may take samples of vegetable oil products for examination as per procedure which may be specified by the Central Government from time to time, in this behalf.

(3) The Commissioner may inspect, or cause to be inspected any record relating to the production, supply distribution, import and export of vegetable oil products including the purchase of raw materials used in their production and every producer shall be bound to furnish all such information to the Commissioner.

9. Delegation of powers. - The Central Government may by notification in the Official Gazette, direct that any or all of the powers conferred, on the Commissioner by this Order shall, subject to such conditions, if any, as may be specified in the direction, be exercisable also by-

(1) Any officer or authority of the Central Government; and

(2) a State Government or any officer or authority of a State Government.

Schedule I

[See Clause 3(1)]

Application for registration under the Vegetable Oil Products (Regulation) Order, 1998

To,

    The Vegetable Oil Products Commissioner,
    Directorate of Vanaspati, Vegetable Oils and Fats,
    ..................................................
    ..................................................

Sir,

I/We ............................................. (Name and address of the applicant) request that I/We may be registered under the Vegetable Oil Products, (Regulation) Order, 1998.

1.

Name and address (location) of the unit


2.

Proposed item of manufacture and annual installed capacity


SL. NO.

VEGETABLE OIL PRODUCT

DATE OF INTALLATION OF MANUFACTURING UNIT

ANNUAL INSTALLED CAPACITY IN METRIC TONNES





























3.

Details of plant and machinery


4.

(i)

Whether the Unit is equipped with an analytical laboratory to carry out the tests

Yes/No


(ii)

If yes, the details thereof


I/We hereby certify that the above statement is true and correct to the best of my/our knowledge and belief. I/We hereby undertake to comply with all the provisions of the Vegetable Oil Products (Regulation) Order, 1998.

Place ........................
Date ..........................

Signature of the Applicant
(Full particulars of the Applicant, i.e.
name and designationed, etc. in block letters)

Schedule II

[See Clause 3(1)(3)]

Ministry of Food and Consumer Affairs
(Department of Sugar and Edible Oils)
Directorate of Vanaspati, Vegetable Oils and Fats
Registration Certificate

This is to certify that M/s ............................. ,is hereby registered under the Vegetable Oil Products (Regulation) Order, 1998 with this Directorate and is allotted the below mentioned Registration Number:

No.

Date :
for the factory located at ................... for manufacture of the following products :

Items

Annual installed capacity
(in Metric Tonnes)

(i)



(ii)



(iii)



(iv)



(v)



(vi)



Dated :


(…............................................)
Signature of
Vegetable Oil Products Commissioner

Schedule III

[See Clauses 6(1) and (2)]

Vanaspati

(1) Vanaspati shall be prepared from one or more of the following vegetable oils:

(i) Coconut Oil

(ii) Cottonseed Oil

(iii) Dhupa Fat

(iv) Groundnut Oil

(v) Kokum Fat

(vi) Linseed Oil

(vii) Mahua Oil

(viii) Maize (Corn) Oil

(ix) Mango Kernel Fat

(x) Mustard/Rapeseed Oil

(xi) Nigerseed Oil

(xii) Palm Oil

(xiii) Phulwara Fat

(xiv) Ricebran Oil

(xv) Safflower (Kardiseed) Oil

(xvi) Salseed Oil (up to 10%)

(xvii) Sesame Oil

(xviii) Soyabean Oil

(xix) Sunflower Oil

(xx) Watermelon Seed Oil

(xxi) Vegetable Oils imported for edible purposes:

[Provided that imported crude palm oil and fractions thereof shall not be used by the producers other than those who are engaged in the manufacture of vanaspati/ any other hydrogenated vegetable oil produce and are equipped in the same location with the facilities for generation of hydrogen gas and hydrogenation of the said imported crude palm oil and fractions thereof with the gas so generated in the manufacture of vanaspati/ any other hydrogenated vegetable oil product for edible consumption.]

(2) The product shall contain raw or refined sesame (Til) oil in sufficient quantity to ensure that the product conforms to the requirement for Baudouin Test as given in A.19 (x) of Appendix B to the Prevention of Food Adulteration Act and Rules, 1955.

(3) The refined vegetable oils specified in (2) above shall conform to the standards of quality prescribed under Item A. 17.15 of Appendix B to the Prevention of Food Adulteration Act and Rules, 1955 or Schedule IV to the Solvent Extracted Products (Regulation) Order, 1998.

(4) The product shall conform to the following requirements:

(i)

Moisture, per cent. by mass

Not more than 0.25

(ii)

Melting Point

31°C to 41°C

(iii)

Butyro-refractometer reading at 60°C

Not less than 40.0

(iv)

Unsaponifiable matter, per cent. by mass:



(a) where the use of rice bran oil in vanaspati is less than 30 per cent. by mass

Nor more than 2.0


(b) where the use of rice bran oil in vanaspati is more than 30 per cent. by mass

Not more than 3.4

(v)

Free fatty acid (as oleic acid), per cent. by mass

Not more than 0.25

(vi)

Baudouin Test (in 1 cm cell on Lovibond scale)

Not lighter than 2.0 Red Units

(vii)

Synthetic Vitamin 'A'

Not less than 25.0
International Units per gram at the time of packing and shall test positive when tested with Antimony Trichloride (Carr-Price Reagent).

(viii)

Residual Nickel

Not more than 1.5 ppm.

Note.- Methods of testing shall be as prescribed under IS : 548 (Part II).

[(5) The product shall also conform to the following:

(i) no vegetable oil other than those specified under Clause (1) or oil or fat of animal or mineral origin shall be used in the manufacture of the products or shall otherwise be present therein;

(ii) it shall not contain any harmful colouring, flavouring or any other matter deleterious to health;

(iii) no colour shall be added to hydrogenated vegetable oil unless so authorised by Government, but in no event any colour resembling the colour of ghee shall be added;

(iv) if any flavour is used, it shall be distinct from that of ghee, in accordance with a list of permissible flavours and such quantities as may be prescribed by Government;

(v) the product on melting shall be clean and clear in appearance and shall be free from sediment, staleness and rancidity, and pleasant to taste and smell;

(vi) no anti-oxidant, synergist, emulsifier or any other such substance be added to it except with the prior sanction of the Government;

(vii) the products shall be manufactured in premises conforming to the sanitary requirements and standards as specified below :

(i) The premises 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 shall be of 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 manufacturing of vegetable oil products, 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. Arrangements shall be made to get the staff medically examined once in six months to ensure that they are free from infectious, contiguous and other diseases. The staff working in such factory shall be inoculated against the enteric group of disease and vaccinated against small pox.

In case of epidemic; all workers shall be inculated/vaccinated. No employee 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 IV

[See Clause 6(1)]

Bakery Shortening

In addition to the requirements for vanaspati prescribed in the Schedule III, bakery shortening, if aerated, shall conform to the following requirements:

(1) Only nitrogen or any other inert gas shall be used in the manufacture of the product;

(2) the quantity of such gas in the product shall not exceed 12 per cent. by volume thereof.

Schedule V

[See Clause 6(1)]

Margarine

(1) In modification/addition to the requirements for Vanaspati, Margarine-shall conform to, the following requirements:

(i)

Fat content (Vanaspati or a mixture of vanaspati and refined vegetable oils), per cent. by mass

Not less than 80

(ii)

Moisture, per cent. by mass

Not less than 12 and not more than 16

(iii)

Synthetic Vitamin 'A' at the time of packing

Not less than 30.0
International Unit per gram.

(2) In addition to the requirements for Vanaspati, the separated fat of Margarine shall conform to the following modified requirements of quality:

(i)

Melting Point

31°C to 37°C

(ii)

Baudouin Test (in 1 cm cell on Lovibond scale)

Not lighter than 2.5 Red Units

Note.- Methods of test shall be as prescribed under IS : 548 (Part II).

Schedule VI

[See Clause 6(1)]

Blended edible vegetable oil

Blended edible vegetable oil shall conform to the following requirements:

(1)

Moisture and volatile matter, per cent. by mass

Not more than 0.2

(2)

Acid value

As prescribed under Item A. 17.24 of Appendix B to the Prevention of Food Adulteration Rules, 1955

(3)

Unsaponifiable matter, per cent. by mass:



(i) Blend with rice ban oil

Not more than 3.0


(ii) Blend with other edible vegetable oils

Not more than 1.5

(4)

Flash point

Not less than 250ºC

[Schedule VII]

[See Clauses 2-A and 6(1)]

Mixed Fat Spread and Vegetable Fat Spread

Mixed Fat Spread and Vegetable Fat Spread shall conform to the following standards of quality and other requirements-

(1) The product shall contain not less than 40 per cent. by weight and not more than 80 per cent. by weight of fat.

(2) Moisture contents of the product shall be not more than 56 per cent. and not less than 16 per cent. by weight.

(3) 'When the product contains mixture of hydrogenated and/or unhydrogenated refined vegetable oils, only such refined vegetable oils, obtained by the process of refining from the vegetable oils specified in Schedule VIII to this Order may be present in the mixture.

(4) The refined vegetable oils specified under sub-clause (3) above shall conform to the standards of quality specified for the respective oils under Schedule VIII appended to this Order or under Part I of the Third Schedule to the Solvent Extracted Oils, Deoiled Meal and Edible Flour (Control) Order, 1967.

(5) No vegetable oil other than those specified under sub-Clause (3) above or animal body fat or mineral oil or added wax shall be used in the manufacture of the product or shall otherwise be present therein.

(6) The product may contain one or more emulsifying or stabilising agents specified in Rule 60 of the Prevention of Food Adulteration Rules, 1955.

(7) The product may contain edible common salt not exceeding 2 per cent. by weight aqueous phase; milk solids not fat. Butylated Hydroxyanisole (BHA) or Teritiary Butyl Hydroquinone (TBHQ) as antixodants not exceeding 0.02 per cent. of the separated fat of the product; permitted Class II preservatives, namely, sorbic acid including its sodium, potassium and calcium salts (calculated as sorbic acid or benzoic acid) singly or in combination not exceeding 1000 parts per million by weight; and sequestering agents.

(8) The product may contain annattoe and/or carotene as colouring matter. It may also contain diacetye as flavoring agent upto a maximum limit of 4.0 parts per million. The product may contain starch not less than 100 parts per million and not more than 150 parts per million; provided further that the product shall only be sold in the sealed packages weighing not more than 500 grams.

(9) The product shall be clean in appearance, free from rancidity and pleasant to taste and smell.

(10) The premises in which the product is being handled/manufactured shall conform to the sanitary requirements and standards as specified in the Sch IV to the Edible Oils Packaging (Regulation) Order, 1998.

(11) The product shall also conform to the following standards of quality, namely :

(i)

Melting Point of extracted fat (by capillary slip method)

Not more than 37°C

(ii)

Unsaponifiable matter of extracted fat



(a) In the case of Mixed Fat Spread

Nor more than 1 per cent. by weight


(b) In case of Vegetable Fat Spread

Not more than 1.5 per cent. by weight

(iii)

Free fatty acid (as oleic acid) of extracted fat

Not more than 0.25 per cent. by weight

(iv)

[Baudouin Test]

Not less than 2.5 Red Units

(v)

Synthetic Vitamin 'A'

Not less than 25.0
International Units per gram at the time of packing and show a positive when test when tested by Antimony Trichloride (Carr-Price Reagent).

[Schedule VIII]

[See Clauses 2-A and 6(1)]

(1) The refined vegetable oil shall be obtained from the following vegetable oils:

(i) Coconut Oil

(ii) Cottonseed Oil

(iii) Groundnut Oil

(iv) Nigerseed Oil

(v) Safflower Oil

(vi) Sesame Oil

(vii) Soyabean Oil

(viii) Sunflower Oil

(ix) Mustard/Rapeseed Oil

(x) Linseed Oil

(xi) Mahua Oil

(xii) Olive Oil

(xiii) Poppyseed Oil

(xiv) Taramira Oil

(xv) Maize (Corn) Oil

(xvi) Watermeloneseed Oil

(xvii) Palm Oil

(xviii) Palmolein

(xix) Palm Kernel Oil

(xx) Rice Bran Oil

(xxi) Salseed fat

(xxii) Mango Kernel fat

(xxiii) Kokum fat

(xxiv) Dhupa fat

(xxv) Phulwara fat.

(2) The refined vegetable oil shall comply with the following requirements:

The oils shall be clear and free from rancidity, adulterants, sediments, suspended and other foreign matter, separated water, added colouring and flavouring substances and mineral oil.

The oils shall also comply with the requirements specified against each in the following table:

Table

REFINED VEGETABLE OIL

MOISTURE PER CENT BY WEIGHT (MAX)

BUTYRO-REFRACTOMETER READING AT 40°C

SAPONIFICATION VALUE

IODINE VALUE (WIJS METHOD)

ACID VALUE (MAX.)

UNSAPONIFIABLE MATTER PER CENT BY WEIGHT (MAX)

ADDITIONAL REQUIREMENTS

1

2

3

4

5

6

7

8

Coconut Oil

0.10

34.0-35.5

250 (Min.)

7.5-10.0

0.5

1.0

Polenske value-13.0 (Min.)

Cottonseed Oil

0.10

55.6-60.2

190-198

98-112

0.5

1.5

There shall be no turbidity after keeping the filtered sample at 30°C for 24 hours. Bellier test (Turbidity temperature Acetic acid method)-19.0ºC-21.0ºC

Nigerseed Oil

0.10

61.0-65.0

188-193

110-135

0.5

1.0

Bellier Test (Turbidity temperature-Acetic acid method)- 25°C-29°C

Safflower Oil

1.10

62.4-64.7

186-196

125-148

0.5

1.0

Bellier Test (Turbidity temperature-Acetic acid method)- Not more than 16°C

Sesame Oil

0.10

58.0-61.0

188-193

103-120

0.5

1.5

Bellier Test (Turbidity temperature-Acetic acid method)- Not more than 22°C

Sesame Oil (Oil obtained from white sesame seeds grown in Tripura, Assam and West Bengal)

0.10

60.5-65.4

185-190

115-120

0.5

2.5

Bellier Test (Turbidity temperature-Acetic acid method)- Not more than 22°C

Soyabean Oil

0.10

58.5-68.0

189-195

120-141

0.5

1.5

Phosphorus- Not more than 0.02%

Sunflower Oil

0.10

57.1-65.0

188-194

100-145

0.5

1.5

-

Mustard Oill/ Rape-Seed Oil

0.10

58.0-60.5

168-177

96-112$

0.5

1.2

Bellier Test (Turbidity temperature-Acetic acid method)- 23°C-27.5°C.
Test for Hydrocyanic Acid- Negative.
Test for Argemone Oil- Negative.
$Polybromide Test Negative.

Rape Seed Oil (obtained from rapessed grown abroad or oil produced in India obtained from imported rapeseed)

0.10

51.0-64.8

166-198

94-126

0.6

2.0

Bellier Test (Turbidity temperature-Acetic acid method)- 19.0°C (max.)
Test for Hydrocyanic Acid (Ferric-Chloride Test).
Passes the test.
Test for Argemone Oil Negative.

Linseed Oil

0.10

69.5-74.3

188-195

170(min)

0.5

1.5


Mahua Oil

0.10

49.5-52.7

187-196

58-70

0.5

2.0


Olive Oil

0.10

53.0-56.0

185-196

79-90

0.5

1.0


Poppy seed Oil

0.10

60.0-64.0

186-194

133-143

0.5

1.0


Taramira Oil

0.10

58.0-60.0

174-177

99-105

0.5

1.5


Maize (Corn) Oil

0.10

56.7-62.5

187-195

103-128

0.5

1.5


Water melon seed Oil

0.10

55.6-61.7

190-198

115-125

0.5

1.5


Palm Oil

0.10

35.44.0 (at 50.0°C)

195-205

45-56

0.5

1.2

Melting point (capillary slip method - 37ºC (Max))

Palmolein

0.10

43.7-52.5

195-205

54-62

0.5

1.2

Clod point- 19ºC (Max)

Palm Kernel Oil

O.10

35.3-39.5

237-255

10-23

0.5

1.2


Rice Bran Oil

0.10

51.0-66.4

180-195

90-105

0.5

3.5

Flash point (Pensky Marten closed method) 250ºC (Min)

Partially Hydrogenated Soyabean Oil

0.10

1.4630-1.4670#

189-202

95-110

0.5

1.5

Linolenic acid (c 18 : 3) -3% by weight Max)
Cloud point-25°C (Min) Transfatty acid-10% by weight (Max)
Flash point (Pensky Marten closed method) 250°C (Min) Colour in a 5-1/4" cell on the Lovibond scale expressed as Y + 5-R not deeper than 6.

Partially Hydrogenatedand Winterised Soyabean Oil

0.10

1.4630-1.4690#

189-202

107-120

0.5

1.5

Linolenic acid (c 18 : 3) -3% by weight Max)
Cloud point-10°C (Min) Transfatty acid-3% by weight (Max)
Flash point (Pensky Marten closed method) 250°C (Min) Colour in a 5-1/4" cell on the Lovibond scale expressed as Y + 5-R not deeper than 5.

Salseed Fat

0.10

36.7-51.0

180-195

31-45

0.5

2.5

9:10 epoxy and 9:10 Dihydroxy stearic acid 3.0% by weight (Max).
Flash point (Pensky Marten closed method) 250°C (Min)

Mango Kernel Fat

0.10

43.7-51.6

185-198

32-57

0.5

1.5

Flash point (Pensky Marten closed method) -250°C (Min)

Kokum Fat

0.10

45.9-47.3

187-191.7

32-40

0.5

1.5

Flash point (Pensky Marten closed method) -250°C (Min)

Dhupa Fat

0.10

47.5-49.5

187-192

36-43

0.5

1.5

Flash point (Pensky Marten closed method) -250°C (Min)

Phulwara Fat

0.10

48.6-51.0

192.5-199.4

43.8-47.4

0.5

1.5

Flash point (Pensky Marten closed method) -250°C (Min)

Note.- Flash point (Pensky Marten closed method) in case of oils (except coconut oil) obtained by solvent extraction process and imported oils shall not be less than 250ºC and Flash point (Pensky Marten closed method) in the case of coconut oil obtained by solvent extraction process shall not be less than 225ºC.

#Refractive Index at 40ºC.

Schedule IX

[See Clause 2-A]

Requirements to be complied with in regard to packing, marking and labelling of the container containing any vanaspati, margarine, bakery shortening, blended edible vegetable oils, mixed fat spread and vegetable fat spread and refined vegetable oils.

1. Every container in which vanaspati, margarine, bakery shortening, blended edible vegetable oils, mixed fat spread and fat spread and refined vegetable oil is packed shall bear the following particulars in English or Hindi in Devanagri script :

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

(b) name and address of the producer;

(c) the name/description of the contents, free from Argemone Oil;

(d) the next mass/volume of the contents; "

(e) the batch number, month and year of manufacture; and"

(f) registration number.

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

3. The label shall not contain any statement or claim which is false or misleading in respect of any vanaspati, margarine, bakery shortening, blended edible vegetable oils, mixed fat spread, fat spread and refined vegetable oils contained in the package or concerning the quantity or quality or the nutritional value of the vanaspati, margarine, bakery shortening, blended edible vegetable oil, mixed fat spread, fat spread and refined vegetable oils.

4. Vanaspati, margarine, bakery shortening, blended edible vegetable oils, mixed fat spread, fat spread and refined vegetable oils shall be packed in conformity with the provisions of the Standard of Weights and Measures (Packaged Commodities) Rules, 1977 and the Prevention of Food Adulteration Act, 1954 (37 of 1954) and the Rules made thereunder.
Bare Acts Live

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