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Meghalaya Foodstuffs (Prohibition of Withholding From Sale) Control Order, 1972
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(a) "Foodstuffs" means pulses, mustard oil, other edible oils, salt, rice, sugar and any other class of commodities which the Government may, by notified order, declare to be "Foodstuffs" for the purposes of this Order.
(b) "Deputy Commissioner" includes the Additional Deputy Commissioner and the Sub-Divisional Officer within their respective jurisdictions.
(c) "Person" means a person dealing in foodstuff.
3. Prohibition of withholding from sale. - For the maintenance of supplies and services of foodstuffs to the life of the community no person shall withhold from sale any foodstuffs ordinarily kept for sale. 4. Power to call for information, search and seizure, etc. - The Deputy Commissioner may-(a) issue direction to a person too maintain and produce for inspection such books, accounts and records relating to his business in foodstuffs;
(b) issue direction to any person to furnish information regarding purchase, sale and stock in hand of the foodstuffs;
(c) enter, search, seize or authorise in writing any officer of the Government to enter and search any premises, vehicle or place where there is reason to believe that the stock of foodstuffs had been stored in contravention of this Order and to seize such stock, any books of accounts and documents which, in his opinion would be useful for, or relevant to, any proceeding under this order.
5. Sanction for prosecution. - No prosecution in respect of an alleged contravention of the provisions of this Order shall be instituted without the previous written sanction of the Deputy Commissioner.
