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THE MEGHALAYA FOOD [RESTRICTIONS ON SERVICE OF MEALS CATERING ESTABLISHMENT] ORDER, 1973
THE MEGHALAYA FOOD [RESTRICTIONS ON SERVICE OF MEALS CATERING ESTABLISHMENT] ORDER, 1973
NO. SUP. 05 / 72 / 60, dated 18th April, 1973. In exercise of the Powers conferred by Section - 3 of the Essential Commodities Act, 1955, [Act 10 of 1955] read with the Notification of the Govt. of India, Ministry of Agriculture (Department of Food) NO. GSR. 316 (E), dated the 20th June, 1972, the Governor of Meghalaya is pleased to make the following Order, namely:-
(i) This Order may be called the Meghalaya Food [Restriction on Service of Meals by Catering Establishment]Order, 1973.
(ii) It extends to the whole of the State of Meghalaya.
(iii) It shall come into force at once.
Definition:- In this Order, unless the context otherwise requires:-
(i) “catering establishment” includes a Hotel, Restaurant, Eating House, Café, 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;
(ii) “Substantial Dish” means a Dish described as such in the Schedule to this Order.
(iii) “Subsidiary Dish” means a Dish described as such in the Schedule to this Order.
No Proprietor, or other Person in charge of a Catering Establishment shall supply for consumption of offer or attempt to supply for consumption and no Person shall or consume are attempt to obtain or consumer, at a Catering Establishment at or for the purpose of a Meal more than two courses, whether served successively in European style or served together in Indian style or placed to either in display for self - help style or buffet type Meal. The two courses shall consists of:-
(i) One “Substantial Dish” and one Substantial Dish or
(ii) Two “Substantial Dishes.
Notwithstanding anything contained in Clause - 3, the following may be supplied by any Proprietor or other Person in charge of a Catering Establishment as part of a Meal in addition to the two courses, namely:-
“Soap, Biscuit, Jam, Marmalade, Fruit including Iced Fruit or Vegetables Juices, Bhajji, Papad, Chutni, Pickles, Raita, preserves Onion, Celery, Ghee, Butter, cream, Curds, Chesses, Butter, Milk, Sauce, Custard, Dressings and such other condiments”.
The State Govt. or any Officer Authorised by the State Govt. in this behalf may for reasons to be recorded in writing by Order, exempt any Parties gives by diplomatic or consular representatives or Governmental Missions 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.
Power of entry, search, seizure etc.:-
1. For effective enforcement of the provisions of this Order any Officer Authorised by the State Govt. in this behalf 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 about 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 about to be committed.
2. The Provisions of Section - 192 and 193 of Code of Criminal Procedure, 1998 (5 of 1898), shall, so far as may be apply to searches and seizure under this Clause.
SCHEDULE
I. “Substantial Dish” - A Substantial Dish shall be one consisting of Fish or Meat or Poultry or Game or a Curry preparation of any of these or a Curry or preparation of Vegetables and Rice or Pulau or Chapatis or Parothas or Bhakaris or Nans or Bread or any other preparation of Wheat and Wheat Flour
NOTE - In all cases Salad, Dal and not more than two Vegetables may be served as part of the Substantial Dish.
II. “Substantial Dish” - A Substantial Dish shall be any Sweet Dish or a Savoury Dish consisting mainly of Vegetables or Eggs. A Substantial Dish shall not contain any Cereals.
