Bare Acts Live

The Punjab Bricks (Price and Distribution Control) Order, 1976

Published vide Notification Punjab Government Gazette Legislative Supplement Part 3, dated 18.10.1976

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[(a) 'Director' means the Director, Food and Supplies, Punjab and includes the Additional Director, Food and Supplies, Punjab and the Deputy Secretary, Food and Supplies, Punjab and any other officer appointed by the State Government to perform all or any of the functions of the Director under this order];

(b) 'District Magistrate' means the District Magistrate of the District and includes the District Food and Supplies Controller, Joint Director Food and Supplies, Deputy Director Food and Supplies, Assistant Director Food and Supplies and the Additional District Food and Supplies Controller, or any other officer appointed by the State Government to perform all or any of the functions of the District Magistrate under this Order;

(c) 'Inspector' means the Inspector, Food and Supplies and includes the District Food Supplies Officer, Assistant Food and Supplies Officer and any other officer appointed by the State Government, to act as such for all or any of the purposes of this Order]

(d) "Manufacturer" means a person engaged in the production or manufacture of bricks in a kiln;

[(dd) Non-sponsored coal means coal other than sponsored coal.]

(e) "Schedule" means the Schedule appended to this Order;

[(ee) Sponsored coal means slack coal movement whereof has been arranged by rail through the Director Rail Movement, Calcutta against sponsorship of the State Government.]

(f) "State Government" means the Government of the State of Punjab in the Food and Supplies Department.

(i) refuse to sell to any person bricks or tiles available with him for sale; or

(ii) sell or offer for sale bricks or tiles without-

(a) stacking them separately class-wise in a countable form in the premises of his business; and

(b) fixing the placards on each stack indicating class and price of bricks; or

[(iii) sell or agree to sell or offer for sale bricks or tiles manufactured with sponsored coal save against a permit if the distribution of bricks or tiles is regulated by permits; or ]

(iv) sell or agree to sell or offer for sale bricks or tiles to any person at prices higher than those given below :-

[(a) Bricks or Tiles manufactured from sponsored coal] -

(i) enter and inspect any premises on which he has reason to believe that bricks or tiles have been or are being or are likely to be manufactured, kept, stored, distributed, sold or disposed of or to and from which bricks or tiles have been or are being or likely to be removed or transported;

(ii) stop and inspect any vehicle or animal on which bricks or tiles are being carried for sale, supply, storage or any other purpose;

(iii) seize bricks or titles found in possession of any person on any premises or any vehicle or on any animal in in respect of which he has reason to believe that contravention of this Order has been or is being or is about or likely to be committed; and

(iv) seize any record pertaining to bricks or tiles in respect of which he has reason to believe that contravention of this Order has been or is being or is about or likely to be committed.

[Schedule]