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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 Sugar Control Order, 1966

Published vide Notification Gazette of India, G.S.R. 912 Extraordinary, dated 10-6-1966, Part 2, Section 310, page 429

act2745

G.S.R., 912, dated 10-6-1966. - 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 Sugar (Control) Order, 1966.

(2) It extends to the whole of India [* * *].

[(3) It shall come into force at once.]

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

[(a) "Bulk consumer" means halwai, sweetmeat seller or a confectioner ;]

[[(aa)] "Indian Sugar Standard Grades" means the grades represented by the standard sealed samples of sugar in bottles issued by the Director, National Sugar Institute, Kanpur, informing to the standards prescribed by the Indian Standards Institution;]

[(b) "producer" means a person carrying on the business of manufacturing sugar;]

[(c) "recognised dealer" means a person carrying on the business of purchasing, selling or distributing sugar, and licenced under the Order relating to licencing of sugar dealers for the time being in force in a State or Union Territory.]

3. Power to regulate production of sugar. - The Central Government may, by order published in the Official Gazette, direct that no sugar shall be manufactured from sugarcane except under and in accordance with the conditions specified in a licence issued in this behalf, whether on payment of a fee or otherwise.

[4. Power to restrict sale, etc. of sugar by producers. - The Central Government may direct that no producer shall sell or agree to sell or otherwise dispose of, or deliver any kind of sugar or remove any kind of sugar from the bended godowns of the factory in which it is produced, except under and in accordance with a direction issued in writing by the Central Government :]

[Provided that this clause shall not affect the pledging of such sugar by any producer in favour of any Scheduled Bank as defined in clause (e) of Section 2 of the Reserve Bank of India Act, 1934 (2 of 1934) or any of corresponding new bank constituted under Section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970) and no such bank shall sell the sugar pledged to it except under and in accordance with a direction issued in writing by the Central Government.]

5. Power to issue directions to producers and dealers. - The Central Government [* * *] may, from time to time, by general or special order, issue to any producer or recognised dealer, or any class of producers or recognised dealers, such directions regarding the production, maintenance of stocks, storage, sale, grading packing, marking, weightment, disposal, delivery and distribution of [any kind of sugar] as it [* * *] may deem fit.

[5A. Sugar attached by Government officers etc. not to be sold without direction. - Where any stock of sugar with any producer or recognised dealer is attached or seized,-

(i) by any officer of the Central or a State Government in accordance with the provisions of any enachment for the time being in force, or

(ii) in pursuance of any proceedings in civil court.

the sugar so attached or seized shall not be ordered to be sold unless the officer or Court is satisfied that directions have been issued by the Central Government under Clause 5 regarding the sale of such sugar.]

6. Power to regulate movement of sugar. - The Central Government [* * *] may, by general or special order, direct that no person shall transport or offer or accept for transport whether by road, rail or water all or [any kind of sugar], except under-

(a) a general or special permit issued in this behalf; and

(b) a military credit not :

Provided that nothing in this clause shall apply to the transport of sugar not exceeding one kilogram as part of the personal luggage of a bona fide traveller.

[7. Power to regulate quality of sugar. - (a) the Central Government may prescribe the quality of sugar in terms of Indian Sugar Standard Grades to which all or any kind of sugar should conform at the time of delivery in pursuance of the direction issued to a producer under clause (f) of sub-section (2) of Section 5 of the Essential Commodities Act, 1955, or Clause 5 of this Order.

(b) When the Central Government is of the opinion that any stock of sugar with any producer is below any of the Indian Sugar Standard Grades of sugar, it may direct the producer to reprocess the said stock with a view to conform to one or more of the Indian Sugar Standard Grades of sugar [or to sell it only to bulk consumers for use in the manufacture of their products.]

8. [* * * * *]

[9. Utilisation of sugar taken delivery of in pursuance of an Order under section 3(2)(f) of Act. - Where any person, class of persons or organisation taken delivery of sugar from any producer in pursuance of a direction made under clause (f) of sub-section (2) of Section 3 of the Act, such persons or organisations, as the case may be shall-

(i) utilise the sugar so taken delivery of for the purpose for which such delivery was taken and for no other purpose and

(ii) submit to the Chief Director within fifteen days of the utilisation of the sugar so taken delivery of a certificate to the effect that the sugar has been utilised for the purpose for which it was taken delivery of.]

10. Power to call for Information, etc. - The Central Government [* * * *] or any person authorised in this behalf by the Central Government may, with a view to securing compliance with this Order, or to satisfy itself [* * *] that any order or direction issued under this Order is complied with,-

(a) require any producer or recognised dealer to furnish within such period or at such intervals as may be specified, such information, returns or reports and in such forms as may be required; and

(b) prescribe the manner in which accounts of any sales, purchases or other transactions of sugar should be kept.

11. Power of inspection, entry, search, sampling, seizure, etc. - [1] [* * *]. Any officer authorised by the Central Government in this behalf, may-

(a) direct any producer or recognised dealer to maintain such records as he may specify;

(b) direct any producer of recognised dealer to furnish such information as he may require;

(c) inspect or authorise any person to inspect any books or any documents or stocks of sugar belonging to or under the control of a producer or a recognised dealer;

(d) enter and search or authorise any person to enter and search-

(i) any place where sugar is manufactured including the machinery installed therein;

(ii) any place in which there is reason to believe that sugar is stored in contravention of this Order.

(e) draw or authorise any person to draw, in accordance with the procedure laid down in Clause 12, samples for examination-

(i) from any stock of sugar belonging to, or under the control of a producer or recognised dealer;

(ii) from any consignment of sugar in the course of its delivery or despatch by a producer;

(f) stop and search or authorise any person to stop and search-

(i) any person transporting sugar; or

(ii) any vehicle, vessel or other conveyance used or capable of being used for the transport of sugar,

in contravention of this Order;

(g) seize or authorise the seizure of any sugar in respect of which he has reason to believe that a contravention of this, Order has been, is being or is about to be, committed, along with the packages, coverings or receptacles in which sugar is found or the animals, vehicles., vessels, or other conveyance used in carrying such sugar and thereafter take or authorise the taking of all measures necessary for securing the production of such packages, coverings, receptacles, animals, vehicles, vessels or other conveyances in a Court and for their safe custody pending such production.

[(2) The provision of Sections 102 and 103 of the Code of Criminal Procedure, 1898 (5 of 1898) relating to search and seizure shall, so far as may be, apply to searches and seizures under this clause.]

12. Procedure for drawing samples. - [(1)] Subject to the provisions of sub-clause (e) of Clause II, the person drawing the samples shall, follow the procedure as hereunder:

[(a) The samples shall be drawn in the presence of a producer or recognised dealer, as the case may be, or a representative of the producer or recognised dealer;]

[(b) A separate samples shall be drawn from each lot consisting of sugar bags declared by the producer or recognised dealer to have the same grade or sugar.]

[(c)] [The sample drawn shall be divided into three portions and each portion shall be put in a separate container which shall be sealed both by the person drawing the sample and the producer or recognised dealer, as the case may be, or his representative with their respective scales and shall also be signed by both;]

[(d) Two such portions shall be forwarded to the Directorate of Sugar, and Vanaspati and the third shall be left with the producer or recognised dealer, as the case may be, or his representative.]

[(2) Out of the two sealed portions of the sugar sample received in the Directorate of Sugar and Vanaspati under sub-clause (1), one sealed portion shall be examined by the Grading Committee to determine its quality with reference to the Indian Sugar Standard grades in force for the year in which the sugar was manufactured. If the grade of the said portion of the sugar sample is found by the Grading Committee to be lower than the grade declared by the producer or recognised dealer, as the case may be, the Directorate of Sugar and Vanspati shall forward the other sealed portion of the sugar sample, as received to the National Sugar Institute, Kanpur for determining its grade and the grade determined by the said Institute shall not be called in question.]

[(3) For the purposes of sub-clause (2), 'Grading Committee' means the Committee consisting of five Group 'A' Officers of the Directorate of Sugar, appointed by the Chief Director, to grade samples of sugar. A majority of the members of the Committee to be appointed shall be required to constitute a quorum for meetings of the Committee.]

[13. Certificate regarding samples drawn etc. - A certificate to the effect that each of the samples drawn is representative of the lot from which it was drawn shall be furnished along with the particulars of the samples in the form set out in the Schedule hereto annexed, to the person drawing such samples by the producer of recognised dealer, as the case may be, or his representative and such certificate shall be countersigned by the person drawing the samples and in endorsement to the effect that the procedure prescribed under Clause 12 has been followed shall be made thereunder by the person drawing the samples and such endorsement shall be countersigned by the producer or recognised dealer, as the case may be, or his representative.]

14. Compliance of orders. - Every producer or recognised dealer or other person to whom any order or direction is issued under any powers conferred by or under this Order, shall comply with such Order or direction.

15. Delegation of powers. - The Central Government may, by notification in the official Gazette, direct that all or any powers conferred upon it by this Order shall, subject to such restriction, exceptions and conditions, if any, as may be specified in the direction, be exercisable also by-

(a) any officer or authority of the Central Government

(b) a State Government or any other or authority of a State Government.

16. [* * *]

17. Repeal and Savings. - The Sugar (Control) Order, and any order made by the Central Government or any authority regulating or prohibiting the production, supply and distribution of sugar and trade or commerce therein are hereby repealed except as respects things done or omitted to be done under any such order before the commencement of this Order.

(2) Notwithstanding such repeal, an order made by any authority, which is in force immediately before the commencement of this Order, which is consistent with this Order, shall continue in force and all appointments made, prices fixed, licences and permits granted directions issued under any such order and in force immediately before such commencement shall likewise continue in force and be deemed to be made, fixed, granted or issued in pursuance of this Order.

[The Schedule]

[See clause 13]

1. Certificate:

This is to certify that Shri......................(here enter designation). Directorate of sugar and Vanaspati, Ministry of food, Agriculture, Community Development and Co-operator, Government of India has drawn in my presence, a sample in triplicate from the Consignment of sugar under despatch as per particulars given below. The sample is truly representative of the lot from which it is drawn and each of the three portions has properly packed and sealed with my seal and the official seal of the Inspecting Officer and has also been signed by me and the drawing officer. Of the three portions of the sample, one has been retained by us.

Countersignature of the Officer drawing the sample, Signature of the producer/ recognised dealer/ accredited representative. Designation

Designation

(2) The sample has been drawn in accordance with the procedure prescribed under clause 12 of the sugar (Control) order , 1966. Countersignature of the producer/ recognised/ accredited representative.

Signature of the drawing the sample
Designation                   
Date:                       

Designation
     Date:

Forwarded to the Directorate of sugar and Vanaspati, Ministry of Food, Agriculture, Community Development and Co-operation, New Delhi along with the two samples of sugar referred to above out of the triplicate samples from consignment under despatch.

Signature of the Officer drawing sample.

II. Particulars of Sugar Sample Drawn from Consignment under Despatch from M/s..........

Drawing Officers, sample number

Date of drawing sample

Wagon/Truck No. In which sugar loaded and from which sample drawn

Number of bags loaded

Factory Godown and lot No. from which sugar loaded

Relevant Excise Gate pass No, and date

Name and address of the consignee to whom sugar booked

Destination of station

Season of production of sugar

Grade marked/ declared by the factory

Government Release Order No. and date against which sugar despatched.

Remarks

III. Impression of the Seals used for Sealing the Samples :

(a) Producer/ Recognized dealer or his representative

(b) Official seal of the officer, taking sample

To

    The Chief Director.
    Directorate of Sugar and Vanaspati,
    Ministry of Food, Agriculture, Community Development and Co-operator.
    (Department of Food).
    Jamnagar House, New Delhi-11.

Note-1. All the bags in a single consignment declared to contain sugar of one grade shall constitute a lot. If a a Consignment is declared to consist of different grades. The bags of each grade shall constitute separate lot.

2. One form should be used to cover the sugar bags loaded in one wagaon, truck, etc.]

[Minimum of Food, Agriculture, Community Development and Co-operator, No. 1-9/66-S. Py.]

Ministry of Food, order No. G.S.R. 442(E), dated May 9, 1994, published in the Gazette of India, Extra, Part II, Section 3(i), dated 9th May, 1994.

In exercise of the powers conferred by Clause 5 of the Sugar (Control) order, 1996 and in supersession of the Order of the Government of India in the Ministry of food No. G.S.R. 842(E)-Ess. Com./Sugar dated 30-10-1992, the Central Government hereby directs that no producer shall:

(i) Subject to the availability of sugar covered by an Order permitting such sale, refuse to sell sugar to a recognised dealer or

(ii) sell and despatch less than monthly quota of sugar released to him, for sale by the monthly order. Within a period specified therein; or

[(iii) sell and despatch less than 47.5 per cent of their monthly quota of sugar released to him for sale in each of the following fortnight periods of a months, namely;

(a) 1st to the 15th.

(b) 16th to the end of the month.]

(iv) despatch more than 5000 quintals of sugar in any of the weekly periods mentioned in item (iii) above, to any recognised dealer and that the particular of despatches made during any of the said weekly periods shall be reported by the producer within seven days from the date of expiry of the relevant weekly periods, in the Annexure annexed to this Order, to such authorities as may be specified in this behalf by the Government of the State to which sugar is despatched as well as the Government of the State in which the producer's sugar factory is located:

Provided that nothing in this Order shall apply to the sale or despatch of sugar by a producer:

(a) on Government account: or

(b) to the nominee of the State Government or an officer authorised by it for distribution through fair price shops; or

(c) to the Food Corporation of India.

2. This order shall come into force with effect from 15-5-1994.

Annexure

[See Item (iv)]

Weekly Return relating to despatches of sugar released for free sale under Clause 5 of the Sugar (Control) order, 1966

Weekly periods..................

Name of Sugar Factory.....................

Particulars of despatches

Sr. No.

Release order No. and date

Date of despatch

Name and address of the buyer

Particulars of buyers sugar dealers licence

Quantity Despatched (Ots)

I.S.S. (Grade)

Rate per Quintal

Name of destination (fly. Station in case despatches by real)

Remarks

___________________








Ex. factory price

Central Excise duty



1

2

3

4

5

6

7

8

9

10

11


Notifications

Order No. G.S.R. 9(E)/ESS. Com./Sugar, dated January 7, 1994, published in the Gazette of India, Extra, Part II Sections 3 (i), dated 7th January, 1994.

In exercise of the powers conferred by Clause 5 of the sugar (Control) Order, 1966 and in supersession of the orders of the Government of India in the Ministry of Food and Civil Supplies (Department of Food) No. G.S.R. 220 (E)/ESS. Com./ Sugar dated the 18th April, 1991 and in the Ministry of Food No. G.S.R. 703 (E)/ESS. Com./ Sugar dated the 27th November, 1991 and No. G.S.R. 501 (E)/ESS. Com./ Sugar dated 8th July 1993, the Central Government hereby directs that no recognised dealer shall hold any stock of Vacuum pan sugar or khandsari (open pan sugar) for a period exceeding seven days from the date of receipt by him of such stock and shall not keep in stock at any time-

(1) Vacuum pan sugar, in the places mentioned below. In exercise of the quantities mentioned against each.-

(i) In Calcutta and extended area-

(a) recognised dealers who import sugar from outside west Bengal - 3500 quintals;

(b) other recognised dealers - 250 quintals;

(ii) In other places-

(a) In cities and town with a population of one lakh or more - 250 quintals;

(b) In order towns and areas with a population of less than one lakh - 125 quintals.

(2) Khandsari (open pan sugar) in excess of 250 quintals;

Provided that nothing in this order shall apply to the holing or keeping of stock of sugar or khandsari -

(i) on Government accounts; or

(ii) by the recognised dealers nominated by a State Government or an officer authorised by it to hold stock for distribution through fair price shops; or

(iii) by the food Corporation of India;

Provided Further that the State Government or Union Territory Administrations are authorised to fix a lower stock limit in the case of recognised dealers dealing in retail trade

Explanation. - For the purpose of this order-

1. Calcutta and extended area means the area specified in the Schedule to the notification of the Government of West Bengal No. 7752 F.S./14R/9261, dated the 16th December, 1994.

2. For counting the period of holding of the stock the date on which any stock is received by the recognised dealer shall be included.

3. This order shall come into force at once.

Notification No. G.S.R. (E)/Ess Com./Sugar, dated February 18, 1984, published in the Gazette of India, Extra, Part II, Section 3(i), dated 18-2-1984.

In exercise of the powers conferred by clause 5 of the Sugar (Control) Order, 1966, the Central Government hereby directs that every producer of khandsari (open pan sugar) shall declare to the specific authority -

1. (i) his opening stocks of khandsari as on the Ist and 16th of every month from March to September, 1984; and

(ii) the quantity of khandsari produced in each fortnight from the Ist March, 1984 to the 30th September, 1984.

Explanation. - For the purpose of his Order, "specified authority means the Collector of the District in which the producer's khandsari unit as located or such authority as the State Government may specify in this behalf.]

2. This order shall come into force at once.

Notification No. G.S.R. 377(E), Dated April 11, 1994, Published in the Gazette of India, Extra, Part II, Section 3(1), dated 11th April, 1994.

In exercise of the powers conferred by clause of 5 of the Sugar (Control) Order. 1966 and in supersession of the Government of India in the Ministry of Food, Order No. G.S.R. 9(E). dated the 7th January, 1994, the Central Government hereby directs that no recognised dealer shall hold any stock of vacuum pan sugar or Khandsari (open pan sugar) for a period exceeding seven days from the date of receipt by him of such stock and shall not keep in stock at ant time.

1. (1) Vacuum pan Sugar in the places mentioned below. In exercise of the quantities mentioned against each.

(i) In Calcutta and extended area-

    (a) recognised dealers who import sugar from outside West Bengal - 3500 quintals;

    (b) other recognised dealers - 250 quintals;

(ii) In other places-

    (a) In cities and town and areas with a population of one lakh or more - 250 quintals.

    (b) In other towns and areas with a population of less than one lakh - 125 quintals.

(2) Khandsari (open pan sugar) in excess of 250 quintals:

Provided that nothing in this Notification shall apply to the holding or keeping of stock or stock of sugar or khandsari.

(i) on Government account; or

(ii) by the recognised dealers nominated by a State Government or an Officer authorised by it to hold stock for distribution through fair price shops; or

(iii) by the Food Corporation of India;

Provided further that the aforesaid stock holding limit/turn over periods of stocks will not apply to sugar imposed under open General Licence.

Further In exercise of the powers conferred by clause 15 of the said order. the Central Government direct that the State Government or Union Territory Administration are authorised to fix a lower stock limit in the case of recognised dealers dealing in retail trade.

Explanation. - For the purpose of this Notification-

(i) "Calcutta and extended area" means the area specified in the schedule to the Notification of the Government of West Bengal No. 7752 FS/F-5/14 R-92/61 dated 16th December, 1964; and

(ii) for counting the period of holding of the stock , the date on which any stock is received by the recognised dealer shall be included.

2. This Notification shall come into force at once.

Notifications

Notification No. G.S.R. 510(E), Ministry of Food and Civil Supplies (Department of Food), dated May 5, 1989, published in the Gazette of India, Extra, Part II, Section 3(1), dated 5th May, 1989.

In exercise of the powers conferred by Clause 5 of the Sugar (Control) Order, 1966, the Central Government hereby directs that every producer of Khandsari (open pan sugar) shall -

1. (1) declare his opening stock of Khandsari as on the 7th May, 1989 and also the quantity produced in each month thereafter till the 30th September, 1989, to the specified authority:

(2) sell and despatch the stocks as on 7th May, 1989 declared after the 7th May, 1989 and up to 30th September, 1989, latest by the 31st October, 1989 in the following manner, namely:

(i) not less than 25 per cent of the opening stocks as on the 7th May, 1989, during the month of May, 1989;

(ii) not less than 30 per cent of the opening stocks as on the 1st June, 1989, during the month of June, 1989;

(iii) not less than 30 per cent of the opening stocks as on the 1st July, 1989, during the month of July, 1982;

(iv) not less than 30 per cent of the opening stock as on 1st August, 1989, during the month of August, 1989;

(v) not less than 30 per cent of the opening stocks as on 1st September, 1989, during the month of September, 1989;

(3) furnish particulars of stocks, production, sales and despatches of Khandsari for each month latest by the 7th day of the following month to the specified authority:

Provided that the opening stocks of Khandsari as on the 7th May, 1989 shall be declared on or before the 12th May, 1989.

Explanation. - For the purpose of this Order, "specified authority" means the Collector of the District in which the producer's Khandsari unit is located or such other authority as the State Government may specify in this behalf.

2. This Order shall come into force at once.

G.S.R. 456(E)/Ess. Com./Sugar dated 20-4-1990. - In exercise of the powers conferred by clause 5 of the Sugar (Control) Order, 1966, the Central Government hereby directs that every producer of Khandsari (open pan sugar) shall -

(1) declare his opening stocks of Khandsari as on the 30th April, 1990 and also the quantity produced in each month thereafter till the 30th September, 1990 to the specified authority;

(2) sell and despatch not less than 30 per cent of the stocks, as on 30th April, 1990 declared in accordance with the provisions, of Paragraph (1), during each of the months of May and June, 1990;

(3) Furnish particulars of stocks, production, sales and despatches of Khandsari for each month latest by the 7th day of the following month to the specified authority:

Provided that the opening stocks of Khandsari as on the 30th April, 1990 shall be declared on or before the 7th May, 1990.

Explanation. - For the purpose of this order, "Specified authority" means the Collector of the District in which the producer's Khandsari unit is located or such other authority as the State Government may specify, in this behalf.

2. This Order shall come into force at once.

G.S.R. 679(E)/Ess. Com./Sugar, dated the 31st July, 1990. - [In exercise of the powers conferred by clause 5 of the Sugar (Control) Order, 1966 and in supersession of the Order of the Government of India in the Ministry of Food and Civil Supplies (Department of Food) No. G.S.R. 455(E)/Ess. Com. Sugar dated the 20th April, 1990], the Central Government hereby directs that no producer shall -

(i) Subject to the availability of sugar covered by an Order permitting such sale, refuse to sell sugar to a recognised dealer: or

(ii) sell and despatch less than monthly quota of sugar released to him for sale by the monthly order, within a period specified therein; or

(iii) sell and despatch less than twenty per cent of the monthly quota of sugar released to him for sale, in each of the following weekly periods of a month, namely:

(a) 1st to the 7th.

(b) 8th to the 15th.

(c) 16th to the 22nd.

(d) 23rd to the end of the month:

Provided that the despatch of minimum 20 per cent of the monthly quota for the period 1st to 7th month may be completed upto the 10th of the month, if the total minimum despatch for the period ending with the 15th of the month is not less than 40 per cent of the monthly quota;

(iv) despatch more than 5000 quintal of the sugar in any of the weekly periods mentioned in item (iii) above, to any recognised dealer and that the particulars of despatches made during any of the said weekly periods shall be reported by the producer within seven days from the date of expiry of the relevant weekly periods, in the Annexure annexed to this Order to such authorities as may be specified in this behalf by the Government of the State to which sugar is despatched as well as the Government of the State in which the producer's sugar factory is located;

Provided that nothing in this Order shall apply to the sale or Despatch of sugar by a producer:

(a) on Government account;

(b) to the nominee of the State Government or an officer authorised by it for distribution through fair price shop; or

(c) to the Food Corporation of India

2. This Order shall come into force on the 1st August, 1990.

Annexure

[See item (iv)]

Weekly Return relating to despatches of sugar released for free sale under clause 5 of the Sugar (Control) Order, 1966.

Weekly period..................................

Name of the sugar factory..................................

Particular of despatches

SI. No.

Release Order No. & date

Date of despatch

Name & address of the buyer

Particulars of buyers's sugar dealers license buyer

Quantity Despatched (Qts.)

1

2

3

4

5

6

























I.S.S Grade

Rate per quintal (in Rs.)
__________________________

Name of destination (Rly. Station in case of despatches by rail)

Remarks


Ex factory
price

Central Excise duty




7

8

9

10

11





















Notifications

Notification No. G.S.R. 409(E)/Ess.Com./Sugar, dated July 14, 1980, published in the Gazette of India, Extra, Part II, Section 3(i) dated 14th July, 1980, pages 725-26.

In exercise of the powers conferred by clause 5 of the Sugar (Control) Order, 1966 the Central Government hereby directs, that every producer of Khandsari (open pan sugar) shall -

(1) declare his opening stocks of Khandsari as on the 15th July, 1980 and also the quantity produced in each month thereafter till the 30th September, 1980 to the specified authority;

(2) sell and despatch the stocks as on the 15th July 1980 declared in accordance with the provisions of sub-clause (1) together with those produced after the 15th July, 1980 and up to 30th September, 1980 latest by the 31st October, 1980 in the following manner, namely:-

(i) not less than 20 per cent of the opening stocks as on the 15th July, 1980 during the period from the 15th to 31st July, 1980.

(ii) not less than 20 per cent of the opening stocks as on the 1st August, 1980

(iii) not less than 20 per cent of opening stocks as on the 1st September, 1980 during the months of September, 1980: and

(iv) not less than 20 per cent of the opening stocks as on the 1st October, 1980 during the month of October, 1980;

(3) Furnish particulars of stocks, production sales and despatches of Khandsari for each month latest by the 7th day of the following month to the specified authority:

Provided that the opening stocks of Khansadari as on the 15th July, 1980 shall be declared on or before the 18th July, 1980.

Explanation. - For the purpose of this Order, " specified authority" means the Collector of the District in which the producer's Khansadari unit is located or such other authority as the State Government may specify in this behalf.

2. This Order shall come into force at once.

Ministry of Food and Civil Supplies (Department of Food), Notification No. G.S.R. 392/(E)/Ess./Com/Sugar, dated May 22, 1984 published in the Gazette of India, Extra, Part II Section 3(i), dated 22nd May, 1984, page 203.

[No. 1(1)/84-SPY-D.II] [C]

In exercise of the powers conferred by clause 5 of the Sugar (Control) Order, 1966 and in supersession of the Order of the Government of India in the Ministry of Food and Civil Supplies (Department of Food) No. G.S.R. 76(E)/Ess.Com/Sugar dated the 18th February, 1984, the Central Government hereby directs that every producer of Khandsari (open pan sugar) shall -

(1) declare his opening stocks of Khandsari as on the 31st May, 1984 and also the quantity produced in each month thereafter till the 30th September, 1984 to the specified authority.

(2) sell and despatch the stocks as on the 31st May, 1984 declared in accordance with the provisions of sub-clause (1) together with those produced after the 31st May, 1984 and up to 30th September 1984, latest by the 31st October 1984 in the following manner namely.

(i) not less than 20 per cent of the opening stocks as on the 31st May, 1984, during the month of June, 1984;

(ii) not less than 20 per cent of the opening stocks as on the 1st July, 1984, during the month of July, 1984;

(iii) not less than 20 per cent of opening stocks as on the 1st August, 1984 during the month of August, 1984 : and

(iv) not less than 20 per cent of the opening stocks as on the 1st September, 1984 during the month of September, 1984;

(3) furnish particulars of stocks, production, sales and despatches of Khandsari for each month latest by the 7th day of the following month to the specified authority :

Provided that the opening stocks of Khandsari as on the 31st May, 1984 shall be declared on or before the 3rd June 1984.

Explanation. - For the purpose of this Order, "specified authority" means the Collector of the District in which the producer's Khandsari unit is located or such other authority as the State Government may specify in this behalf.

2. This Order shall come into force at once.

Ministry of Food and Civil Supplies (Department of Food), Notification No. G.S.R. 775/(E)/Ess. Com/Sugar, dated May 19, 1986, published in the Gazette of India Extra, Part II, Section 3(i). dated 19th May, 1986, part 2.

In exercise of the powers conferred by Clause 5 of the Sugar (Control) Order, 1966, the Central Government hereby directs every producer of Khandsari (open pan sugar) shall-

(1) declare his opening stocks of Khandsari as on the 31st May, 1986 and also the quantity produced in each month thereafter till the 30th September, 1986 to the specified authority.

(2) sell and despatch the stocks as on the 31st May 1986 declared in accordance with the provisions of Paragraph (1) together with those produced after the 31st May, 1986 and up to 30th September, 1986, latest by the 31st October, 1986 in the following manner, namely :-

(i) not less than 20 per cent of the opening stocks as on the 31st May, 1986, during the month of June, 1986;

(ii) not less than 20 per cent of the opening stocks as on the 1st July, 1986 during the month of July, 1986;

(iii) not less than 20 per cent of the opening stocks as on the 1st August, 1986, during the month of August 1986; and

(iv) not less than 20 per cent of the opening stocks as on the 1st September, 1986, during the month of September, 1986;

(3) furnish particulars of stocks production, sales and despatches of Khandsari for each month latest by the 7th day of the following month to the specified authority :

Provide that the opening stocks of Khandsari as on the 31st May, 1986 shall be declared on or before the 3rd June, 1986.

Explanation. - For the purpose of this Order, "specified authority" means the Collector of the District in which the producer's Khandsari unit is located or such other authority as the State Government may specify in this behalf.

2. This Order shall come into force at once.

Ministry of Food and Civil Supplies (Department of Food) Notification No. G.S.R. 662 (E)/Ess. Com./Sugar, dated July 17, 1987 published in the Gazette of India, Part II, Section 3(i), dated 17th July, 1987

In pursuance of Clauses 5 and 7 of the Sugar (Control) Order, 1966, the Central Government hereby makes the following amendment in the notification of the Government of India in the Ministry of Food and Civil Supplies (Department of Food) No. "G.S.R. 902(E)/Ess. Com./Sugar, dated the 24th June, 1986, namely :

In the said notification after the existing proviso, the following proviso shall be added, namely :-

"Provided further that nothing in this notification shall be applicable to industrial undertakings manufacturing vacuum pan sugar by using raw material other than sugarcane."

Ministry of Food & Civil Supplies (Department of Food). Notification No. G.S.R. 902(E)/Ess./Com./Sugar, dated June 24, 1988, published in the Gazette of India, Extra, Part II, Section 3(i), dated 24th June, 1986, part 2

Whereas the Central Government have been considering certain proposals for discontinuing the manufacture of vacuum pan sugar by the sugar producers by using Double Carbonation Double Sulphitation (DCDS) process on account of various disadvantages like higher cost involved and larger consumption of materials like lime stone and coal;

And whereas the Central Government have also been considering the question of changeover of the existing sugar factories manufacturing sugar with Double Carbonation Double Sulphitation process to Double Sulphitation process of manufacture;

And whereas, after careful consideration, the Central Government have decided to ban the manufacture of vacuum pan sugar by Double Carbonation Double Sulphitation process from the commencement of the Sugarcane Crushing Season 1989-90;

Now, therefore, in pursuance of Clauses 5 and 7 of the Sugar (Control) Order 1966, the Central Government hereby directs that with effect form the first day of October, 1989, no producer of sugar by vacuum pan process shall manufacture such sugar using the Double Carbonation Double Sulphitation process of manufacture :

Provided that an industrial undertaking already licensed and established under the Industries (Development and Regulation) Act, 1951, (65 of 1951) for the manufacture of vacuum pan sugar utilising the Double Carbonation Double Sulphitation process for such manufacture shall changeover to Double Sulphitation process by installation of necessary plant and machinery before the before the first day of October, 1989.

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