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Mizoram Food Restrictions on Service of Meals by Catering Establishments order, 1973
Published vide Notification No. STC 5/731/1/
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(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.
3. 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 consume or attempt to obtain or consume, at a catering establishment as or for the purposes of a meal more than two courses, whether served successively in European style or together in Indian style or placed together in display for self help style of buffet type meal. The two courses shall consist of-(i) one substantial dish and one subsidiary dish; or
(ii) two subsidiary dishes.
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. I 5. The State Government or an officer authorised by the State Government in this behalf, may, for reasons to be recorded in writing, by order exempt any parties given by diplomatic or consular representatives or Government Mission of foreign countries in a catering establishment and parties arranged in connection with international conferences from the operation of any of the provisions of this Order. 6. Power of entry, search, seizure, etc. - (1) For the effective enforcement of the provisions of this Order, any officer authorised by the State Government in this behalf or a Police Officer of or above the rank of Sub Inspector may, when he has reason to believe that a controvention 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] shall, so far as may be, apply to searches and seizures under this clause.The Schedule
1. Substantial dish. - A substantial dish shall be one consisting of fish or meat or poultry or game or curry preparation of vegetables and rice or pulao or chaptiss or parathas or bhakaries nan or bread or other preparation of wheat flour.Note. - In all cases salad, dal and not more than two vegetables may be part of the substantial dish.
2. Subsidiary dish. - A subsidiary dish shall be any sweet dish or a savoury dish consisting of mainly vegetables or eggs. A subsidiary dish shall not contain cereals.
