Essential Commodities (Maharashtra Amendment) Act, 2002
(Maharashtra Act No. 6 of 2003)
mh696
For Statement of Objects and Reasons, see Maharashtra Government Gazette, dated the 14th March, 2002, Extraordinary, Part V-A page 55.
(This Act received the assent of the President on the 4th March 2003; assent was first published in the Maharashtra Government Gazette, Part IV on the 19th March 2003.)
An Act further to amend the Essential Commodities Act, 1955, in its application to the State of Maharashtra.
Whereas it is expedient further to amend the Essential Commodities Act, 1955, in its application to the State of Maharashtra, for the purposes hereinafter appearing; it is hereby enacted in the Fifty-third Year of the Republic of India as follows :-
1. Short title. - This Act may be called the Essential Commodities (Maharashtra Amendment) Act, 2002.
2. Amendment of section 2 of Act 10 of 1955. - In section 2 of the Essential Commodities Act, 1955, in its application to the State of Maharashtra,-
(a) for clause (ia), the following clause shall be substituted, namely :-
"(ia) "Collector" in any Rationing Area means the Controller of Rationing designated for that area and includes the Deputy or Assistant Controller of Rationing; and elsewhere, the Collector of the District and includes Additional, Deputy or Assistant Collector, Sub-divisional Officer and District Supply Officer within his respective jurisdiction ;";
(b) clause (ai) shall be deleted.