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The Assam Food (Restrictions on Service of Meals by Catering Establishments) Order, 1966
Last Updated 12th February, 2020 [ass258]
(a) "catering establishment" includes a hotel, restaurant, eating house, cafe, tea-shop, coffee stall, free feeding centre club, boarding house, canteen, railway refreshment room or restaurant car and any other place of refreshment open to the public ;
(b) "substantial dish" means a dish described as such in the Schedule to this Order ;
(c) "subsidiary dish" means a dish described as such in the Schedule to this Order;
(d) "cereal" means and includes rice, wheat, maize and Bajra and products thereof.
3. (1) No proprietor or other person-in-charge of a catering establishment shall supply for consumption or offer or attempt to supply for consumption, and no person shall obtain or consumer or attempt to obtain or consumer, at a catering establishment at or for the purposes of a meal more than two courses, whether served successively in European style or together in Indian style. The two courses shall consist of-(i) one substantial dish and one subsidiary dish ; or
(ii) two subsidiary dishes.
(2) No proprietor or other person-in-charge of a catering establishment shall keep open such catering establishment for supply of any foodstuffs containing cereal after 3 p.m. on every Monday. 4. Notwithstanding anything contained in Clause 3, the following may be supplied by any proprietor or any person-in- charge of a catering establishment as part of a meal in addition to two courses, namely : soup, bread, biscuits, jam, marmalade, fruit, including iced fruit, or vegetable juices, bhajji, papad, chatni, pickles, raita preserves, onions celery, ghee, butter, cream, curd, cheese, butter-milk, sauce, custard dressings, and such other condiments. 5. Power of entry, search, seizure, etc. - (1) For the effective enforcement of the provisions of this Order, all supply officers not below the rank of the Sub-Inspector or a Police Officer of or above the rank of Sub-Inspector may, when he has reason to believe that a contravention of this Order has been, is being or is to be committed, enter and search any premises, interrogate any person and seize any article including their coverings or containers in respect of which he has reason to believe that a contravention has been, is being, or is about to be committed. (2) The provisions of Sections 102 and 103 of the Code of Criminal Procedure, 1898 (5 of 1898)[Now Code of Criminal Procedure, 1973 (2 of 1974) shall, so far as may be, apply to searches and seizures under this clause.The Schedule
I. European or Chinese type. - (a) A substantial dish shall be one consisting mainly of-(1) fish, or (2) meat or (3) poultry, or (4) game, or (5) curry and rice, or (6) pulao, or (7) hors d'oever consisting of more than three items or of a combination of any of them which in the normal practice is served at the same time as part of the same dish.Note. - In all cases salad or not more than two vegetables may be served as part of the dish.
(b) A subsidiary dish shall be any sweet dish or one consisting mainly of (1) vegetables, or (2) eggs, or (3) savouries, or (4) macaroni or spaphetti, or (5) porridge, grapenuts or any other breakfast cereal food, or (6) hors d'oever consisting of not more than three items.
II. Indian non-vegetarian type. - (a) A substantial dish shall be one consisting mainly of either (1) meat, or (2) poultry, or (3) fish, or (4) biriyani, or (5) curry or dal and rice, or (6) pulao, or of a combination of any of them which in the normal practice is served at the same time as part of the same dish.Note. - In all cases salad or not more than two vegetables may be served as part of the dish.
(b) A subsidiary dish shall be any sweet dish or one consisting of either (1) chapatis, (2) parathas, (3) puris, or (4) bhaktaries, or (5) eggs.
Note. - In all cases not more than two vegetables may be served as part of the dish.
III. Indian vegetarian type. - (a) A subsidiary dish shall be one consisting mainly of dal and rice.(b) A subsidiary dish shall be any sweet dish or one consisting of either (1) chapatis, or (2) puris, or (3) parathas, or (4) bhakaris, or (5) thalipith.
Note. - In all cases not more than two vegetables may be served as part of dish.
