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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.
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      • 6B. Requirements for filing the Industrial Entrepreneur Memorandum.
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      • 7. Power to licence power crushers, khandsari units and crusher and to regulate the purchase of sugarcane.
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      • 11.
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      • 1. Short title, extent, commencement and application.
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      • 3. Return relating to purchase of wheat by a Company or Firm or Individual.

The Naptha (Acquisition, Sale, Storage and Prevention of Use in Automobile) Order, 2000

Published vide Notification Gazette of India, G.S.R. 518 (E) Extraordinary Part-II Section 3 (1) dated 5th June, 2000 (w.e.f. 5th June, 2000)

act2767

G.S.R. 518 (E). - In exercise of the powers conferred by section 3 of the Essential Commodities Act, 1995 (Central Act 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 Naphtha (Acquisition, Sale, Storage and Prevention of use in Automobile) Order, 2000.

(a) It extends to the whole of India.

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

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

(a) "Automobile" means any vehicle registered with Road Transport Authority by any person where fuel certified for use in such automobile is Motor Spirit, High Speed Diesel, liquefied Petroleum Gas or Compressed Natural Gas.

(b) "Government Oil Company" means an oil refining company or oil marketing company which is also a Government company as defined in Section 617 of Companies Act, 1956;

(c) "High Speed Diesel" means any hydrocarbon oil (excluding mineral colza oil and turpentine substitute) which meets the requirements of Bureau of Indian Standards specification No.IS-1460 and is suitable for use as fuel in Compression Ignition Engines;

(d) "Motor Spirit" means any hydrocarbon oil (excluding crude mineral oil) which meets the requirements of Bureau of Indian Standards specification No.IS-2796 and is suitable for use as fuel in Spark Ignition Engines;

(e) "Naphtha" is a light hydrocarbon liquid with 90% volume distillation, by ASTM D-86 distillation method, of 190 degrees Centigrade or less.

(f) "Oil Company" means any person, firm or company authorised by the Central Government who is engaged in the sale of Motor Spirit or High Speed Diesel to consumers or dealers.

3. Restriction on sale and use of Naphtha. - (i) No person shall either acquire, store and/or sell Naphtha, without a licence, issued by the State Government or District Magistrate or any other Officer authorised by the Central or State Government.

(ii) No person shall either use or help in any manner the use of Naphtha except Motor Spirit, High Speed Diesel and/or any other fuel permitted by the Central Government, in any automobile.

(iii) No person shall either adulterate or help in any manner adulterating of Motor Spirit and High Speed Diesel with Naphtha.

(iv) Every person whosoever is engaged in sale or trading of Naphtha either imported or indigenous, for any purpose, whatsoever, shall file end-use certificates from consumers to whom he sells and also furnish customer-wise sales to the District Magistrate or the State Civil Supplies Authorities by whatever name called, on a Quarterly basis.

(v) Every person whosoever is engaged in actual use of Naphtha either imported or indigenous for manufacture of any petrochemicals or any other purpose shall file end-use certificates to the District Magistrate or the State Civil Supplies Authorities by whatever name called, on a quarterly basis.

[(vi) The Central Government may, by order, notify the form required for making application and the format in which license shall be issued under sub-clause (1), and issue guidelines as may be necessary for giving affect to the provisions of this order.]

4. Power of search and Seizure. - (1) Any Gazetted Officer of the Central or State Government or any Police Officer not below the rank of Deputy Superintendent of Police duly authorised, by general or special order by the Government or any officers of a Government Oil Company or any other Oil Company authorised by Central Government, not below the rank of Sales Officer may, with a view to securing compliance with the provisions of this Order, or for the purpose of satisfying himself that this order or any order made thereunder has been complied with,-

(a) Enter and search any place or premises being made use of or suspected to be made use of in the business of the dealer, transporter, consumer or any other person who is an employee or agent of such dealer/transporter/consumer with respect to which there is reason to believe that the provisions of this order have been/are being or are about to be contravened.

(b) Stop and search any person or vehicle or receptacle used or intended to be used for the movement of the product or using or receiving the product in contravention of this order.

(c) Inspect any book of accounts or other document or any stock of the product used or suspected to be used in the business of the dealer, transporter, consumer or any other person suspected to be an employee or agent of the dealer, transporter or consumer.

(d) Take samples of the product and/or seize any/or the stocks of the product which the Officer has reason to believe has been or is being or is about to be used in contravention of this order and hereafter take or authorise the taking of all measures necessary for securing the production of stocks/items so seized before the Collector having jurisdiction under the provisions of the Essential Commodities Act, 1955 (10 of 1955) and for their safe custody pending such production.

(2) While exercising the power of seizure provided under clause 1(d) the authorised officer shall record in writing the reasons for doing so, a copy of which shall be given to the dealer, transporter, consumer or any other concerned person.

(3) The Provisions of section 100 of the Code of Criminal Procedure, 1973 (2 of 1974), relating to search and seizure shall, as far as may be, apply to searches and seizures under this Order.

5. Sampling of Product. - (1) The Officer authorised in Clause 4 shall draw the sample from the tank, nozzle, vehicle or receptacle as the case may be to check whether the provisions of this Order are being or likely to be contravened.

(2) The Officer authorised in Clause 4 shall take, sign and seal three samples of 750 ml. to 1 litre each of the product, one to be given to the concerned person under acknowledgement with instructions to preserve the sample in his safe custody till the testing/ investigations are completed, the second sample to be kept by the concerned oil company or department and the third to be used for laboratory analysis.

(3) Samples shall be taken in clean glass or aluminium containers. Plastic containers shall not be used for drawing samples.

(4) The sample label should be jointly signed by the officer who has drawn the sample, and the concerned person or his representative and the label shall contain information as regards the product, place of seizure, quantity of sample, date, name and signature of the concerned person or his representative.

(5) The authorised officer shall send the third sample of the product taken under sub clause (2), immediately or in any case within a period of 10 days, to any of the laboratories specified in Schedule III of the Motor Spirit and High Speed Diesel (Regulation of Supply and Distribution and Prevention of Malpractices) Order, 1998 for the purpose of analysis of samples to check the product.

6. Power of Central Government to issue directions. - The Central Government or a State Government with the approval of the Central Government may, from time to time, by a general or special order issue to any person such directions as it considers necessary regarding storage, sale, transportation and disposal and use of product and upon the issue of such directions, such person shall be bound to comply therewith.

7. Provision of the order to prevail over previous orders of State Government, etc. - The provisions of this Order shall have effect not withstanding anything to the contrary contained in any order may be a State Government or by an Officer of such State Government before the commencement of this order except as respects anything done, or omitted to be done thereunder before such commencement.

Appendix

Notifications

(G.O.Ms.No.205, Co-operation, Food and Consumer Protection, dated 06.09.2000) - Whereas, the Government of Tamil Nadu are of the opinion that it is necessary and expedient so to do to confer the power of search and seizure specified in the Naphtha (Acquisition, Sale, Storage and Prevention of use in Automobile) Order, 2000.

Now, Therefore, under sub-clause (1) of the clause 4 of the Naphtha (Acquisition, Sale, Storage and Prevention of use in Automobile) Order, 2000, the Governor of Tamil Nadu, hereby, authorises the following officers for the purpose of the said clause:-

(1) Officers of Industries and Commerce Department not below the rank of Inspector of Industries and Commerce.

(2) All officers of Revenue Department not below the rank of Taluk Tahsildars within their jurisdiction.

(3) All officers of Police Department including Civil Supplies CID not below the rank of Deputy Superintendent of Police.

(4) All Officers of Labour Department not below the rank of Inspectors within the local Limits of their jurisdiction.

(5) All Officers of Civil Supplies and Consumer Protection Department not below the rank of Assistant Commissioners including Assistant Commissioner (Inspection).

R. Santhanam.         
Secretary to Government

Government of Tamil Nadu

Abstract

Essential Commodities Act, 1955 (Central Act X of 1955) - Naphtha (Acquisition, Sale, Storage and Prevention of use in Automobiles) Order, 2000 - Promulgated by Government of India-Licensing Authorities - Authorised by Government - Orders - Issued.

Co-Operation, Food and Consumer Protection (C1) Department

G.O.Ms.No.219

Dated: 03.10.2000

Read:                     

1. Government of India, Ministry of Petroleum and Natural Gas Gazette Notification No.G.S.R.518(E), dated, 5.6.2000 and Corrigendum dated 30.6.2000.

2. Government of India, Ministry of Petroleum and Natural Gas Lr.No.P-110313/1/2000, Dist. Pt dated 11.8.2000 and 17.8.2000.

3. Government D.O.Letter No.17365/C1/2000 - 10 Cooperation, Food and Consumer Protection, dated 2.8.2000 addressed to all collectors.

4. Government Fax No.17365/C1/2000 - 17, Cooperation, Food and Consumer Protection, dated 29.8.2000.

5. Government D.O.No.17365/C1/2000 -18, Cooperation, Food and Consumer Protection, dated 29.8.2000 addressed to all Collectors.

6. G.O.Ms.No.204, Cooperation, Food and Consumer Protection Department, Dated; 6.9.2000.

7. G.O.Ms.No.205, Cooperation, Food and Consumer Protection Department, Dated;6.9.2000

8. From the Special Commissioner and Commissioner of Civil of Civil Supplies and Consumer Protection Letter No.K4/22196/2000, dated, 9.9.2000 and 11.9.2000.

*****

Order:

The Government of India, Ministry of Petroleum and Natural Gas have Promulgated the Naphtha (Acquisition, Sale, Storage and Prevention of use in Automobile) Order, 2000 under section 3 of the Essential Commodities Act, 1955 (Central Act 10 of 1955) on 5.6.2000 to prevent the misuse of Naphtha as Automobile fuel and adulterant of Automobile fuels.

2. In the Government Order 6th read above, the Government have republished the above said order in the Tamil Nadu Government Gazette, Extra-Ordinary dated 7.9.2000 and in the Government Order 7th read above, Orders have been issued authorising the State Government Officials as Inspecting Officers under clause 4 of the said Order.

3. Under sub-clause (i) of Clause 3 of the Naphtha (Acquisition, Sale, Storage and Prevention of use in Automobile) Order, 2000 no person shall either acquire, store and / or sell Naphtha without a licence, issued by the State Governments or the District Magistrate or any other officer authorised by the Central or the State Governments. Accordingly, after consultation with the Special Commissioner and Commissioner of Civil Supplies and Consumer Protection, the Government direct that the following officers be empowered to exercise the powers and functions as Licensing authority within the local areas as specified below for the purpose of the said order, namely:-

(a) in the case of Chennai City and its belt areas, the Deputy Commissioner (Civil Supplies) North and the Deputy Commissioner (Civil Supplies) South within their respective jurisdiction, and

(b) in the case of other Districts the Collector of the District concerned.

4. Under sub-clause (iv) of Clause 3 of the Naphtha (Acquisition, Sale, Storage and Prevention of use in Automobile) Order, 2000, every person whosoever is engaged in sale or trading of Naphtha either imported or indigenous for any purpose whatsoever, shall file end-use certificates from consumers to whom he sells and also furnish customer wise sales to the District Magistrate or the State Civil Supplies Authorities by whatever name called on a quarterly basis. Accordingly, the Government direct that the end-use certificates and the particulars regarding customer-wise sales mentioned above shall be filed/furnished to the concerned licensing authorities mentioned in para 3 above with a copy to the State Level Co-ordinator of the Oil Industry for information.

5. Under sub-clause (v) of Clause 3 of the Naphtha (Acquisition, Sale, Storage and Prevention of use in Automobile) Order, 2000, every person whosoever is engaged in actual use of Naphtha either imported or indigenous for manufacture of any Petro-Chemicals or any other purpose shall file end-use certificates to the District Magistrate or the State Civil Supplies Authorities, by whatever name called, on a quarterly basis. Accordingly, the Government direct that the end-use certificates mentioned above shall be filed with the concerned licensing authority mentioned in para 3 above on a quarterly basis with a copy to the State Level Coordinator of the Oil Industry for information.

6. The Government of India, Ministry of Petroleum and Natural Gas have already notified the form in which application for issue of Naphtha Licence shall be made under the said Order and the format in which the licence shall be issued by the licensing authorities. The Government of India have also prescribed a fee of Rs. 500/- for fresh licence and Rs. 250/- for renewal of licence. As prescribed by the Government of India licence shall be issued for a period of one year and thereafter shall be renewed for 2 years on each occasion. Further, the Government of India have exempted the following companies from the provisions of clause 3 of the Naphtha (Acquisition, Sale, Storage and Prevention of use in Automobile) Order, 2000.

1. Indian Oil Corporation Limited (IOCL)

2. Bharat Petroleum Corporation Limited (BPCL)

3. Hindustan Petroleum Corporation Limited (HPCL)

4. IBP Company Limited.

5. Oil and Natural Gas Corporation Limited (ONGC)

6. Gas Authority of India Limited (GAIL)

7. Oil India Limited (OIL)

8. Kochi Refineries Limited (KRL)

9. Chennai Petroleum Corporation Limited (CPCL)

10. Bongaigaon Refinery and Petro-Chemicals Limited(BRPL)

11. Numaligarh Refinery Limited(NRL)

12. Lubrizol India Limited (LIL)

13. Biecco Lawrie and Company Limited

14. India Additives Limited (Subsidiary of CPCL)

15. Indian Oil Blending Limited (Subsidiary of IOC)

16. ONGC Videsh Limited

17. Balmer Lawrie & Co. Limited.

Accordingly, the Government have already communicated the application forms, the licensing forms, list of companies exempted and schedule of fees to the licensing authorities.

7. The Government also direct that all the licensing authorities mentioned in para 3 above to open the following head of account for crediting the fees for issue of fresh licence/renewal of licence under the Naphtha (Acquisition, Sale, Storage and Prevention of use in Automobile) Order, 2000.

1456-00-Civil Supplies - 800 - Other receipts - AA - Licence Fees

10 - Licence fee under Naphtha Order, 2000 (DPC 1456 - 00 - 800 AA - 1009)

(By Order of the Governor)

R. Santhanam.          
Secretary to Government

Ministry of Petroleum and Natural Gas

Order

In pursuance of sub-clauses (i) and (vi) of clause 3 of the Naphtha (Acquisition, Sale, Storage and Prevention of use in Automobiles) Order, 2000, the Central Government hereby notifies the Form in which application for issue of Naphtha licence shall be made under the said Order, and the Format in which the licence shall be issued by the State Government or the District Magistrate or the officer authorised by the Central or the State Government, namely.

Application Form

(For issue of licence for Naphtha, under sub-clause (1) of clause 3 of the Naphtha (Acquisition, Sale, Storage and Prevention of Use in Automobiles) Order, 2000)

To,

The State Government or the District Magistrate or the Officer authorised by the Central or the State Government.

1. Name of the applicant:

2. Type of firm (strike out whichever is not applicable)

2a. Public Limited Company/ Private Limited Company/ Partnership firm/Proprietorship firm/Others

2b. Trader/Processor/Manufacturer/Consumer/Others

3. Addresses:

3a. Registered Office:

3b. Storage Point (s)

4. Names, addresses, telephone numbers of Directors/Partners/Proprietor(s)

SI.
No

Name

Office

Residence

Address

Telephone

Address

Telephone













5. Industry Registration/Licence Details

Registration /
Licence Number

Date of Issue

Valid up to

Issuing Authority


6. Sales Tax Registration Details

6a. State Sales Tax

Registration/
Number

Date of Issue

Valid up to

Issuing Authority


6b. Central Sales Tax

Registration/
Number

Date of Issue

Valid up to

Issuing Authority


7. Explosives Licence Details

Licence
Number

Date of Issue

Valid up to

Storage Capacity
Licensed
(in kilolitres)

8. Details of Storage

Location

Tank Number

Capacity
(in kilolitres)


9. Use of Naphtha for which the licence is required

1.

2.

3.

10a. Quantity of Naphtha for which Licence is applied for ------------------------------------- (in Kilolitres)

10b. Material balance for which Naphtha is required

I. Process .......................(attach details)............................
..........................................................................................
..........................................................................................

II. Material balance of each unit of Naptha consumed

End Products

Production

Product A

..................... %

Product B

..................... %

.............

..................... %


..................... %

Wastage

..................... %

Total

100%


Declaration

Certified that the above information is true to the best of my knowledge and belief and the information as annexures and statements accompanying this application are correct, complete and truly stated, and if any statement made herein found to be incorrect, I shall be liable for action under the provision of law.

Date:

Signature:

Place

Name:



Format in which the Licence shall be issued by the State Governments/the District Magistrate/union Territory Administrations/Government of India

(See Clause 3(i))

1. Name of Trader/Processor/Manufacturer/Consumer/Others (Strike out whichever is not applicable)

2. Type of firm (Strike out whichever is not applicable) Public Limited Company/Private Limited Company/Partnership firm/Proprietorship firm/Others

3. Addresses

3a. Registered office

3b. Storage point (s)

4. Names, addresses, telephone numbers of Directors/Partners/Proprietor(s)

SI.
No

Name

Office

Residence

Address

Telephone

Address

Telephone














5. Industry Registration/Licence Details

Registration /
Licence Number

Date of Issue

Valid up to

Issuing Authority


6. Sales Tax Registration Details

6a. State Sales Tax

Registration/
Number

Date of Issue

Valid up to

Issuing Authority


6b. Central Sales Tax

Registration/
Number

Date of Issue

Valid up to

Issuing Authority


7. Explosives Licence Details

Licence
Number

Date of Issue

Valid up to

Storage Capacity
Licensed
(in kilolitres)

8. Details of Storage

Location

Tank Number

Capacity
(in kilolitres)


9. Use of Naphtha for which the licence is required

1.

2.

3.

10. Other conditions of the Licence

11. Details of Naphtha Licence

Licence Number

Date of Issue

Valid upto*

Licence Quantity
per year (in Kilolitres)






(*) Licence shall be issued for a period of one year and thereafter shall be renewed for two years on each occasion

Date:

Signature:

Place:

Name:



Designation:



Seal:
Bare Acts Live

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