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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 Textiles (Development and Regulation) Order, 1992

Published vide Notification Gazette of India, (Extraordinary), Part 2, Section 3(1), dated 7th December 1992, vide G.S.R. 916 (E), dated December 7, 1992

Last Updated 26th July, 2019 [act3453]

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,-

Part I

1. Short title, extent and commencement. - (1) This Order may be called the Textiles (Development and Regulation) Order, 1992.

(2) It extends to the whole of India.

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

2. Repeal and savings. - The Textile (Control) Order, 1986 is hereby repealed:

Provided that any order made, notification issued, right accrued, penalty incurred or anything done or deemed to have been done under the Order so repealed shall be deemed to have been made, issued, accrued, incurred or done under the corresponding provisions of this Order.

3. Definitions. - In this Order, unless there is anything repugnant in the subject or context,-

(1) "appellate authority" means the officer of the State Government or Union territory Administration within whose territory the powerloom or existing powerloom in the Small Scale Industries Sector is located and who is notified as such, and in respect of other matters the Textile Commissioner;

(2) the expression "possession of an article" shall be deemed to be in the possession of a person when it is held on behalf of that person by another person or when it is held by that person on behalf of another person;

(3) "certificate" means the certificate of registration granted under this Order;

(4) "city" means the standard urban area limit of a municipal authority (by whatever name called) with a population of more than ten lakhs as determined in the Census of India, 1991;

(5) "cloth" means any fabric made either equally or predominantly from natural silk, cotton wool or man-made fibre (continuous), man-made fibre (discontinuous), wastes or any of these materials or any predominant of equal combination thereof, but does not include the following commodities, namely,-

(a) hose pipe;

(b) leather cloth, inferior or imitation leather cloth ordinarily used in book-binding or for making book-binding cloth;

(c) made-up clothing;

(d) plush cloth, in the manufacture of which any spun yarn filament is used;

(e) rubberised or synthetic water-proof fabric whether single textured or double textured;

(f) tracing paper;

(g) tops;

(h) man-made fibres;

(6) "controlled cloth" means any variety or class or specification of cloth for which the maximum price or the principles on which or the manner in which the maximum price is to be determined by a manufacturer as specified by the Textile Commissioner under Clause 8;

(7) "cotton yarn" or "cotton cloth" means any yarn or cloth other than silk yarn and silk cloth where cotton is equal or predominant by weight;

(8) "form" means a Form appended to this Order;

(9) "knitting machine" means a warp-knitting machine and includes a machine commonly known as Raschael knitting machine;

(10) "lace making machine" means a machine worked by power for the production of fabrics of open mesh or net formed by crossing and interweaving threads;

(11) "man-made fibre yarn" and "man-made fibre cloth" means yarn and cloth than silk, cotton or woollen yarn and cloth;

(12) "manufacturer" includes a producer or processor including the hand processor, or both and the expression "manufacturer" and its grammatical variations shall be construed accordingly;

(13) the expression "offer to sell" shall be deemed to include a reference to an intimation by a person of the price proposed by him for sale of an article, made by the publication of a price list by exposing the article for sale in association with or bearing a mark including price by the furnishing of a quotation or otherwise, howsoever;

(14) "other textile products" means all textile products including textile fibres and filament yarn but excludes cloth, yarn and fibre;

(15) "permit" means the permit granted under this Order;

(16) "person" includes,-

(i) an association of persons or a body of individuals whether incorporated or not; and

(ii) a company as defined in the Companies Act, 1956 (1 of 1956):

(iii) a firm/dealer/manufacturer/processor/producer;

(iv) a Hindu undivided family;

(v) every artificial juridical person, not falling within any of the preceding items;

(17) "power" has the same meaning as in clause (g) of Section 2 of the Factories Act, 1948 (63 of 1948);

(18) "powerloom" means a loom which is worked by power and which is used or may be used for weaving cloth;

(19) "processor" means a person other than a producer engaged in any ancillary process subsequent to the production of cloth or yarn such as texturising, twisting, crimping, winding, sizing, singeing, warping, scouring, dyeing, bleaching, mercersing, embroidering, printing, raising, cloth embossing or finishing, on any equipment and the expression "process" and its grammatical variations shall be construed accordingly;

(20) "producer" means a person engaged in the production or value-addition to yarn or cloth or other textile products as defined in item (14) directly or indirectly and the expression "produce" and its grammatical variations shall be construed accordingly;

(21) "silk yarn" or "silk cloth" means yarn or cloth where natural silk is equal or predominant by weight or value if the weight of natural silk is equal or predominant along with any other fibre;

(22) "spinning machine" means ring frame and includes spindles, rotors or any other device worked by power and used for production of yarn;

(23) "Textile Commissioner" means the Textile Commissioner appointed by the Central Government and include any Additional Textile Commissioner or Joint Textile Commissioner appointed by the Central Government in the office of the Textile Commissioner;

(24) "wool" includes animal hair;

(25) "top" means top from wool/man-made fibres/tow used for spinning yarn on worsted system;

(26) "woollen yarn" or "woollen cloth" means yarn or cloth other than silk yarn and silk cloth or cotton yarn and cotton cloth, where wool is equal or predominant by weight, and includes yarn manufactured out of pulled or garnetted rags;

(27) "yarn" with its grammatical variations, means yarn manufactured equally or predominantly from natural silk, cotton, wool, man-made fibre (continuous) man-made fibre (discontinuous) or waste of any of these materials, or any equal or predominant combination thereof.

Part II

Spinning Machine, Knitting Machine or Lace making Machine

4. (1) Every person on installing the Spinning Machine, Knitting machine or Lace-making machine subject to the provisions of any Central or State Law-shall submit an Information Memorandum as set out in Form 1 appended with this Order to the Textile Commissioner, Government of India, Bombay;

Provided with this Order that in case of non-Small Scale Industrial Units where the location is within twenty-five kilometres from the periphery of the standard urban area limits of a city having a population of ten lacs or above as per 1991 census, and if these Units are not located within the areas designated as "Industrial Areas" by the State Government before July 24, 1991 and the project is covered by Industries (Development and Regulation) Act, 1951 (65 of 1951), then installation of such machines will be regulated as per provisions of the Industries (Development and Regulation) Act, 1951 (65 of 1951);

(2) The Information Memorandum shall be made within thirty days of installation to the Textile Commissioner;

(3) The Information Memorandum shall be accompanied by a Bank Demand Draft for rupees one thousand only payable at Bombay in favour of the Textile Commissioner. The fee so paid shall be non-refundable and no fee shall be charged in the case of any Information Memorandum for installation of spinning machine, knitting machine or lace making machine to be used for the purpose of Research and Development or Sampling;

(4) On receipt of the Information Memorandum the Textile Commissioner shall issue an acknowledgment as set out in Form 2 appended with this Order, within thirty days;

(5) Nothing in this clause shall apply to the installation of a spinning machine in pursuance of a licence where such licence is required under the provisions of the Industries (Development and Regulation) Act, 1951 (65 of 1951).

5. Every person who sells or otherwise disposes of any installed spinning machine, knitting machine or lace making machine to any person or changes the location of the spinning machine shall inform the Textile Commissioner about the sale or disposal or the change in the location, as the case may be within thirty days from the date of such sale or disposal or change of location:

Provided that in cases of non-Small Scale Industrial Units where the new location is within twenty-five kilometers from the periphery of the standard area limits of a city, having a population of ten lacs or above as per 1991 census;

Provided further that if these are not located within the areas designated as 'Industrial Areas' by the State Government before July 24, 1991 and the project is covered by Industries (Development and Regulation) Act, 1951 (65 of 1951), then installation of such machines will be regulated as per Industries (Development and Regulation) Act, 1951 (65 of 1951).

Part III

Powerloom

6. (1) Every person on installing the powerloom machine subject to the provisions of any Central or State law shall submit an Information Memorandum to the State Government under whose territory the powerloom has been installed and copy to Textile Commissioner, Government of India, Bombay:

Provided in case of non-Small Scale Industries Unit where the location is within twenty-five kilometers from the periphery of the standard urban area limits of a city having a population of ten lacs or above as per 1991 census; and if these are not located within the areas designated as Industrial Areas' by the State Government before July 24, 1991, and the project is covered by Industries (Development and Regulation) Act, 1951 (65 of 1951), then installation of such machines will be regulated as per Industries (Development and Regulation) Act, 1951 (65 of 1951).

(2) The Information Memorandum as set out in Form I appended with this Order shall be made within thirty days of installation to the State Government under whose territory the powerloom has been installed and copy to Textile Commissioner, Government of India, Bombay.

(3) The Information Memorandum shall be accompanied by a Bank Demand Draft for rupees one thousand only for powerloom payable in favour of State/ Union Territory authority under whose territory the powerloom had been installed. The fee so paid shall be non-refundable and no fee shall be charged in the case of any Information Memorandum for Installation of powerloom machine to be used for the purpose of Research and Development.

(4) On receipt of the Information Memorandum in prescribed form, the State Government shall issue an acknowledgment as set out in Form 2 appended with this Order.

7. (1) Every person, who sells or otherwise disposes of any installed power-loom to any person or changes the location of any powerlooms subject to the prevalent Central or State law, shall inform about it to the State Government and also to the Textile Commissioner within thirty days from the date of such sale or disposal or change of location, as the case may be:

Provided that in the case of non-Small Scale Industries Units, where the new location is within twenty-five kilometers from the periphery of the standard area limits of a city, having a population of ten lacs or above as per 1991 census, and if they are located within the areas designated as 'Industrial Area' by the State Government before July 24, 1991, and the project is covered by Industries (Development and Regulation) Act, 1951 (65 of 1951), then installation of such machine will be regulated as per the Industries (Development and Regulation) Act, 1951 (65 of 1951).

(2) No fee shall be levied for furnishing information in the case of sale or disposal.

(3) Responsibility of furnishing the information shall be on both the transferor and the transferee.

Part IV

Miscellaneous

8. (1) The Textile Commissioner, may from time to time issue directions in writing to any manufacturer or class of manufacturers or manufacturers generally, regarding,-

(a) the classes or specifications of cotton and woollen textiles which each manufacturer or class of manufacturers shall or shall not manufacture;

[(aa) the type or types of material which each manufacturer or class of manufacturers or manufacturers generally shall or shall not use in the production or process of yarn, cloth or other textile products;

Note. - 'Material' for the purposes of above clause means and includes dyes, chemicals, pigments and auxiliaries and any other materials used in the production/processing of textile products;]

(b) the maximum or minimum quantities of cotton and woollen textiles which such manufacturer or class of manufacturers shall manufacture during such period as may be specified in the Order;

(c) the maximum price ex-factory, wholesale or retail at which any class or specification of cotton and woollen textiles may be sold; or

(d) the principles on which and the manner in which such maximum price may be determined by a manufacturer:

Provided that in issuing any direction under this clause the Textile Commissioner shall have regard to,-

(i) the demand for cotton and woollen textiles;

(ii) the needs of the general public;

(iii) the special requirement of the industry for such cotton and woollen textiles;

(iv) the capacity of the manufacturer or class of manufacturers to manufacture of cotton and woollen textiles; and

(v) the necessity to make available to the general public of cotton and woollen textiles.

(2) While issuing any direction under sub-clause (1), the Textile Commissioner may also provide that such direction shall be with reference to the quantity of cotton and woollen textiles generally during the period specified in the direction..

(3) Where, on an application made by any manufacturer or class of manufacturers or otherwise the Textile Commissioner is satisfied that any direction issued by him under this clause causes hardship or difficulty to any manufacturer or class of manufacturers he may, by order and for reasons to be recorded in writing, direct that the direction shall not apply or shall apply subject to such modifications, as may be specified in the Order, to such manufacturer or class of manufacturers.

9. (1) The Textile Commissioner may specify the markings to be made by a manufacturer or cotton and woollen textiles manufactured or sold by him and the time and manner of making such markings.

(2) Every marking specified by the Textile Commissioner under this clause with respect to length, width, count or weight shall be subject to the relevant limits of variations contained in the instructions, for the time being in force issued by the Central Government under Section 95 of the Trade and Merchandise Marks Act, 1958 (43 of 1958).

(3) Where the markings to be made and the time and manner of makings in respect of any cotton, and woollen textiles have been specified under this clause-

(a) the manufacturer of cotton and woollen textiles shall cause the markings to be made thereon at the time and in the manner specified;

(b) no person other than such manufacturer shall cause the markings to be made on any cotton and woollen textiles;

(c) no person other than such manufacturer shall have in his possession or under his control any cotton and woollen textiles which is not so marked unless it is for bona fide personal requirements;

(d) no person shall alter on deface or cause or permit to be altered or defaced any marking made on any cotton and woollen textile held by him otherwise than for his bona fide personal requirements;

(e) no person shall make on any cotton and woollen textile any marking resembling the specified markings;

(f) no person shall have in his possession or under his control otherwise that for his bona fide personal requirements any cotton and woollen textiles the markings whereon is altered or defaced.

(4) Where in pursuance of sub-clause (1), markings are required to be made at one end of any piece of cloth that portion of the piece containing the said marking shall not be cut or separate from the said piece of cloth at any time till the portion other than the portion containing the said markings is sold.

10. (1) The Textile Commissioner may, with a view to securing proper distribution of cotton and woollen textiles and with a view to securing compliance with the provisions of this Order, direct any manufacturer or class of manufacturers,-

(a) to sell or deliver specified qualities of cotton, and woollen textiles to specified persons;

(b) not to sell or deliver cotton and woollen textiles of specified description except to specified persons and subject to such conditions as the Textile Commissioner may specify in the direction.

(2) Where any direction is issued under sub-clause (1) the manufacturer or class of manufacturers shall comply with such directions.

(3) While issuing directions under sub-clause (1) the Textile Commissioner shall have regard to,-

(i) the requirements of various categories of persons specified in sub-clause (1);

(ii) the availability of cotton and woollen textiles of different descriptions; and

(iii) the requirements of any local area.

[11. Maximum price for sale of cloth, yarn or other textile products. - No manufacturer or dealer shall sell, or offer to sell, any cloth, yarn or other textile products-

(i) at a price higher than the maximum price specified or determined in this behalf under Clause 8;

(ii) without marking of price as provided under sub-clause (1) of Clause 9.]

12. Every manufacturer of, and every dealer in yarn or cloth or other textile products shall keep such books of accounts and other records relating to his business and shall furnish such returns or information at such intervals as the Textile Commissioner may require.

13. (1) The Textile Commissioner may, with a view to securing compliance with this Order,-

(a) require any person to give such information in his possession with respect to any business carried on or by that or any other person;

(b) require any person, in writing, to furnish samples of any articles to which this Order applies;

(c) inspect or cause to be inspected any books or other documents belonging to or under the control of any person;

(d) enter and search or authorise any person to enter and search any premises and seize, any article in respect of which he has reason to believe that a contravention of this Order has been committed and any other article in the premises which he has reasons to believe that such premises has been or is - intended to be used in connection with such contravention.

(2) Every person who is required to give any information or furnish samples or produce any books or other documents under sub-clause (1), shall comply with such requisition.

(3) The provisions of Sections 102 and 103 of the Code of Criminal Procedure, 1973 (2 of 1974) relating to search and seizure shall apply to searches and seizures under this clause.

14. (1) Every manufacturer having a programme for modernisation of his unit shall submit the information about such programme immediately to the Textile Commissioner as and when such programme is finalised and submit an Information Memorandum as set out in Form 3 appended with this order on completion of programme.

(2) No fee need accompany such an Information Memorandum.

15. Every processor at the commencement of processing activity shall file an Information Memorandum as set out in Form 1 appended with this Order to the Textile Commissioner. No fee need accompany such an Information Memorandum.

16. Every manufacturer of machinery at the time of commencement of manufacturing activity shall file an Information Memorandum as set out in Form 1 appended with the Order to the Textile Commissioner. No fee need accompany such an Information Memorandum.

17. Every manufacture of "Tops" starting commercial production shall file an Information Memorandum as set out in Form 1 appended with this Order to the Textile Commissioner furnishing the details of the production programme. No fee need accompany such an Information Memorandum.

18. Nothing in Clauses 15, 16 and 17 shall apply to the activities covered by licences issued under the Industries (Development and Regulation) Act, 1951 (65 of 1951).

19. (1) For the purpose of enforcing the provision of this Order, the Textile Commissioner, may, direct the Officer-in-charge of-

(i) the laboratories of the Chief Inspectorate of Textiles and Clothing, Kanpur; or

(ii) the laboratories of the Inspectorate General of Stores, Calcutta, Bombay, New Delhi or Madras; or

(iii) any of the laboratories established by the Textile Committee constituted under the Textiles Committee Act, 1963 (41 of 1963), to carry out or cause to be carried out such tests relating to any cloth or yarn as may be specified by the Textile Commissioner.

(2) Where any direction is issued under sub-clause (1) the Officer-in-charge of the laboratory shall make a report under his hand to the Textile Commissioner in respect of any tests so carried out and any such report may be used as evidence in any trial for contravention of any of the provisions of this Order.

20. (1) The Textile Commissioner may with a view to maintaining and increasing the supply of either yarn or cloth or both or other textile products, issue directions to any person prohibiting him from dismantling his factory or any part thereof, or removing from his factory any spare part kept for maintaining the machinery of the spare part kept for maintaining the machinery of the factory in order and where such directions are issued, the persons to whom they are issued, shall comply with them.

(2) While issuing directions under sub-clause (1) the Textile Commissioner shall have regard to,-

(i) the supply of cloth and yarn or other Textile products available in the country and the demand therefor;

(ii) the financial and other resources of the factory;

(iii) any other relevant circumstances for the purpose of determining whether the dismantling or removal of a factory is likely to be detrimental to the public interest.

Explanation. - In this clause, the words,-

(a) "dismantling a factory" means removing from its position the machinery or part of the machinery of the factory, whereby such removal of the factory is rendered wholly or partly useless for its purpose, but does not include any temporary removal of the machinery or part thereof for the purposes such as adjustment, cleaning and repairs;

(b) "factory" means a factory as defined in clause (m) of Section 2 of the Factories Act, 1948 (63 of 1948);

(c) "machinery" has the meaning assigned to that word in clause (j) of Section 2 of the Factories Act, 1948 (63 of 1948).

Part V

Procedure and Penalty

21. (1) The Central Government may, by a general or special order in writing, authorise any officer of the Central Government to exercise all or any powers under this Order.

(2) The State Government may, by a general or special order in writing, authorise any officer of the State Government to exercise all of its powers under this Order.

22. (1) Any officer, authorised to exercise powers delegated to him by the Central Government, shall be subordinate to the Textile Commissioner for the purposes of this Order and an appeal against any of the orders passed by such officer shall be preferred to the Textile Commissioner by an aggrieved person within thirty days of the communication of the order passed by such officer.

(2) Any officer, empowered to exercise powers delegated to him by State Government shall be subordinate to the appellate authority for the purposes of this Order, and appeal against any of the orders passed by the said officer shall be preferred to the appellate authority by an aggrieved person within thirty days of the communication of the order passed by the said officer.

23. Any person aggrieved by an order of the Textile Commissioner or appellate authority made under this Order, may prefer an appeal to the Central Government within thirty days of the date of communication of such order, and the decision of the Central Government thereon shall be final.

24. It shall be competent for the Central Government to issue any orders or directions to the Textile Commissioner or any of the officers exercising any of the powers or performing any of the functions under this Order, on any or all matters and the respective officers shall comply with such orders or directions of the Central Government.

25. No person shall, with intent to evade the provisions of this Order refuse to give any information lawfully demand from him under this Order or conceal, destroy, mutilate or deface any book or other document kept by him in the course of his business.

26. Any court trying contravention of any of provisions of this Order, may direct that any article in respect of which, it is satisfied, that the provisions of this Order have been contravened, shall be forfeited to the Government.

27. Violation of this Order shall be punishable under the provisions of the Essential Commodities Act, 1955 (10 of 1955).

Form 1

Information Memoranda

(Clauses 4, 6, 7, 15, 16 and 17)

1.

Name of the applicant



2.

Full address of the applicant



(i)

Area

[ ] [ ] [ ] [ ] [ ] [ ] [ ]

(ii)

Tehsil/Taluk

[ ] [ ] [ ] [ ] [ ] [ ] [ ]

(iii)

District

[ ] [ ] [ ] [ ] [ ] [ ] [ ]

(iv)

State

[ ] [ ] [ ] [ ] [ ] [ ] [ ]

(v)

Pin Code

[ ] [ ] [ ] [ ] [ ] [ ] [ ]

3.

Name of the factory



4.

Address of the factory



(i)

Area

[ ] [ ] [ ] [ ] [ ] [ ] [ ]

(ii)

Tehsil/Taluk

[ ] [ ] [ ] [ ] [ ] [ ] [ ]

(iii)

District

[ ] [ ] [ ] [ ] [ ] [ ] [ ]

(iv)

State

[ ] [ ] [ ] [ ] [ ] [ ] [ ]

(v)

Pin Code

[ ] [ ] [ ] [ ] [ ] [ ] [ ]

5.

Name of the proprietor, partners or in the case of companies, the names of the directors :

(i)



(ii)



(iii)



6.

Whether it is a new unit ?


1. Yes

2. No

(a)

If no, details of the existing activities with capacity installed against each


(i)

Mil Code No.

[ ] [ ] [ ] [ ] [ ] [ ] [ ]


(ii)

Installed capacity (including installed capacity given against Item 6(b) (iii) below)


Item of Manufacture
(Description)


Unit of Capacity


Installed Capacity




[ ] [ ] [ ] [ ] [ ] [ ] [ ]


[ ] [ ] [ ] [ ] [ ] [ ] [ ]

(b)

If yes, details of the unit


(i)

No. of SSI Registration/EIR/Acknowledgment allotted by SIA to Information Memorandum filed (attach copy)


(ii)

Date

[ ] [ ]

[ ] [ ]

[ ] [ ] [ ] [ ]

Date

Month

Year


(iii)

Capacity covered under SSI/EIR/Information Memorandum filed to SIA detailed at S. No. 6(b) (i) above

Item of Manufacture
(Description)


Unit of Capacity


Capacity





Covered


Installed


Balance

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]


[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]


[ ] [ ] [ ] [ ]


[ ] [ ] [ ] [ ] [ ]


[ ] [ ] [ ] [ ] [ ]

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]









7.

Particulars of demand draft towards fee for this information memorandum


Amount Rs.

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]



Draft No.

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]



Draft date

[ ] [ ]

[ ] [ ]

[ ] [ ] [ ] [ ]



Drawn on

Date

Month

Year




(Name of the Bank)



Payable at

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]


8.

Details of investment in fixed assets already made

(Amount in thousand of Rupees)

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]



(a)

Land

[ ] [ ] [ ] [ ] [ ]



(b)

Building

[ ] [ ] [ ] [ ] [ ]



(c)

Plant and machinery





(i)

Indigenous

[ ] [ ] [ ] [ ] [ ]




(ii)

Imported

[ ] [ ] [ ] [ ] [ ]



(d)

Others

[ ] [ ] [ ] [ ] [ ]



(e)

Total [(a) + (b) + c(i) + c(ii) + (d)]

[ ] [ ] [ ] [ ] [ ]


9.

Details of employment (all figures in number)


(i)

Supervisory

[ ] [ ] [ ]

[ ] [ ] [ ]

[ ] [ ] [ ]





Men

Women

Total



(ii)

Non-supervisory Skilled

[ ] [ ] [ ]

[ ] [ ] [ ]

[ ] [ ] [ ]





Men

Women

Total




Unskilled

[ ] [ ] [ ]

[ ] [ ] [ ]

[ ] [ ] [ ]





Men

Women

Total


10.

Whether it is in foreign collaboration/import of drawing and designs, if any :


1.

Yes.


2.

No.


(a)

If yes, attach the details regarding name of foreign collaboration, term of collaboration, equity, etc. in separate sheet.

11.

Any other relevant information :


I/We hereby declare that this Information Memorandum is filed in accordance with the provisions of the Textiles (Development and Regulation) Order, 1992 and the information given in this Memorandum are true to the best of my/our knowledge and behalf and nothing has been concealed therein.

Place :
Date :

(Signature of the applicant)

Note. - Capacity should be given in terms of-

(a) No. of spindles/rotors/looms knitting/lace making machines as the case may be in respect of spinning, weaving and knitting units.

(b) No. of metres in respect of processing of woven fabric.

(c) No. of machines and the corresponding position in respect of texturing/ twisting and winding.

(d) No. of machines and the rated capacity in tons in respect of Top making.

(e) No. of m/es per annum in respect of textile machinery manufacture.

(f) Tons/kg. in other cases.

Form 2

Acknowledgement

[Clauses 4 (4)/6 (3)/7 (6)]

No.

Date :

The receipt of your Information Memorandum dated ................ filed in terms of Textiles (Development and Regulation) Order, 1992, on the installation of.................. for the manufacture of ................ located at.................... is hereby acknowledged.

(Signature of authorised officer)

Information Memoranda about programme of modernization of the Mills

(Clause 14)

1.

Mills Code No.



2.

Name of the Mill



3.

Full address of the Mill



(i)

Area

[ ] [ ] [ ] [ ] [ ] [ ] [ ]

(ii)

Tehsil/Taluk

[ ] [ ] [ ] [ ] [ ] [ ] [ ]

(iii)

District

[ ] [ ] [ ] [ ] [ ] [ ] [ ]

(iv)

State

[ ] [ ] [ ] [ ] [ ] [ ] [ ]

(v)

Pin Code

[ ] [ ] [ ] [ ] [ ] [ ] [ ]

4.

Amount of loan sanctioned and disbursed by Financial Institutions :





Amount (Rs. In lakhs)




Financial Institution

Sanctioned

Disbursed



(i)

IDBI

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]



(ii)

IRBI

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]



(iii)

ICICI

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]



(iv)

Other (speify)

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]



(v)

Total

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]


5.

Departmentwise amount allocated for purchase or replacement of the Machinery for modernisation of the mill :



Department

Amount (rs. In lakhs)



A.

Spinning

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]




Blowroom

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]




Carding

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]




Combing

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]




Draw Frame

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]




Speed Frame

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]




Yarn Spinning

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]




Doubling

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]



B.

Weaving

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]




Cone/Cheese winding

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]




Pirn winding

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]




Warping

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]




Sizing

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]




Loom Shed

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]



C.

Wet processing

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]



D.

Engineering and other service sections

[ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ] [ ]


Date :
Place :

Signature

Bare Acts Live

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