Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com COARSE GRAINS (REMOVAL OF CONTROL) ORDER, 1954 CONTENTS 1. 1 2. Definition 3. 3 4. 4 5. 5 COARSE GRAINS (REMOVAL OF CONTROL) ORDER, 1954 COARSE GRAINS (REMOVAL OF CONTROL) ORDER, 1954 1. 1 :- (1)This Order may be called the Coarse Grains (Removal of Control) Order, 1954. (2) 1 [It extends to the whole of India except the State of Jammu and Kashmir.] (3) It shall come into force on the 1st January, 1954. 1. Subs. by S.R.O. 3536, dated the 6th December, 1954. 2. Definition :- In this Order, "coarse grains" means maize, barley, jowar, bajra, ragi, and other minor millets and includes their products. 3. 3 :- Save as otherwise provided in notified order made by or under the authority of the Central Government under S.3 of the Essential Supplies (Temporary Powers) Act, 1946, there shall be no prohibition or restriction on the movement of coarse grains and their products from any place in a State to any other place within or outside that State and the price, production, movement or distribution of coarse grains and their products shall not be regulated or controlled in any manner whatsoever. 4. 4 :- This Order shall have effect notwithstanding anything inconsistent therewith contained in any enactment other than the said Act. 5. 5 :- Subject to the provisions of para. 3 of this Order, no order- (a) made or deemed to be made under the said Act by the Government of a State or any officer or other authority, or (b) made by the Govemment of a State or by any other authority under any other law for the time being in force in the State, shall have effect so as to prohibit or restrict the movement of coarse grain and their products from any place in the State to any other place within or outside the State or so as to regulate or control the price, production, movement or distribution thereof in any manner whatsoever.