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THE MEGHALAYA FOODSTUFFS [PROHIBITION OF WITHHOLDING FROM SALE] ORDER, 1972
THE MEGHALAYA FOODSTUFFS [PROHIBITION OF WITHHOLDING FROM SALE] ORDER, 1972
NO. SUP. 313 / 71 / 09, dated 03rd August, 1972. In exercise of the Powers conferred by Sub-Clauses - (e), (h), (I) and (j), of Sub-Section - (2) of Section - 3 of the Essential Commodities Act, 1955, [Central Act 10 of 1955] read with the Notification of the Govt. of India in the Ministry of Agriculture ( Department of Food ) NO. GSR. 316 (E), dated the 20th June, 1972, the Governor of Meghalaya hereby makes the following Order, namely :-
01. Short title, extend, application and commencement:-
(a) This Order may be called the Meghalaya Foodstuffs [Prohibition of With Holding and Sale ] Control Order, 1972.
(b) It extends to the whole of the State of Meghalaya.
(c) It shall come into force at once.
02. Definition:- In this Order, unless there is anything repugnant in the subject or context:-
(a) "Foodstuffs" means Pulses, Mustard Oil, other Edible Oils, Salt, Rice, Sugar and any other class of Commodities which the Govt. may, by notified Order, declare to be "
Foodstuffs "for the purpose of this Order.
(b) "Deputy Commissioner" includes the Additional Deputy Commissioner and the Sub-Divisional Officer within the respective jurisdiction.
(c) "Person" means a Person dealing in Foodstuffs.
03. Prohibition of Withholding from Sale:-
For the maintenance of supplies and services of Foodstuffs to the life of the Community no Person shall withholds from sale any Foodstuff ordinarily kept for sale.
04. Power to call for information, search and seizure, etc:-
The Deputy Commissioner may:-
(a) issuing direction to a Person to maintain and produce for Inspection such Books, Accounts and Records relating to his business in Foodstuff.
(b) issue directions 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 Govt. to enter and search any Premises, Vehicles or Place where there is reason to believe that stock of Foodstuffs has 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 proceedings under this order.
05. Sanction for Prosecution:-
No prosecution in respect of an alleged contravention of the Provision of this order shall be instituted without the previous written sanction of the Deputy Commissioner.
06. Repeal and Savings:-
(1) This Meghalaya Foodstuffs [ Prohibition of With Holding and Sale ] Control Order, 1972, issued under this Department Notification NO. M / SUP. 313 / 71, dated 12th January, 1972, is hereby repealed.
(2) Notwithstanding the repeal referred to in Sub-Clause - (1), any Order, Notification and direction issued under the said Order and in force granted immediately before such repeal shall be deemed to have been made or issued under the corresponding Provision of this Order.
