Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DELHI (GUEST CONTROL) ORDER, 1959 CONTENTS 1. Short title, extent and commencement. 2. Definitions 3. Restrictions on consumption of foodgrains 4. Power to exempt 5. Repeal SCHEDULE 1 :- SCHEDULE DELHI (GUEST CONTROL) ORDER, 1959 DELHI (GUEST CONTROL) ORDER, 1959 1. Short title, extent and commencement. :- This Order may be called the Delhi (Guest Control) Order, 1959 (2) It extends to the whole of the area of the Union territory of Delhi other than the premises reserved as the headquarters of diplomatic or consular representatives or Government missions of foreign nations. (3) It shall come into force at once. 2. Definitions :- In this Order, unless the context otherwise requires,- (a) "Administrator" means the Administrator to the Union territory of Delhi; (b) "catering establishments" mean hotels, restaurants, eating houses, cafes, tea shops, coffee houses, free feeding centres, clubs, canteens and includes all other places of a like nature open to the public or to any limited class of public where food is consumed or is procurable; (c) "foodgrains" means the foodgrains and their products specified in the Schedule to this Order; (d) "host" means a person who either himself or through any other person undertakes to distribute or provide for consumption eatables in a party, entertainment, social or other function; (e) "institutional establishments" mean hospitals, sanatoria, convalescent homes, nursing homes, orphanage, workhouses, infirmaries, asylums, schools providing meals and includes all other establishments of a like nature; (f) "residential establishments" means boarding houses, apartment houses, residential hotels, residential clubs, hostels, nurses homes, schools and includes all other establishments of a like nature but does not include private households. 3. Restrictions on consumption of foodgrains :- No person or body of persons acting either jointly or severally at or in connection with one or more parties, entertainments, social or other functions, shall on any one day distribute or provide for consumption or accept or contribute for service or distribution for consumption any eatables containing any foodgrains to more than fifty-persons excluding the host (s) at ordinary parties and one hundred persons excluding the host (s) at marriages: Provided that this restriction shall not apply- (i) to the proprietor, manager or person in charge of a residential, institutional or catering establishment serving food to customers or residents in the course of regular business and not in connection with any party, entertainment, social or other function given at the instance of himself or of any other person; or (ii) to the distribution of food by way of bhog, ram prasad or as part of a recognised religious ceremony by any temple, mosque, gurdwara, church or other place of religious worship. 4. Power to exempt :- Notwithstanding the restriction imposed by Cl. 3, the Administrator or any officer authorised by him in this behalf may, in special case, if the Administrator or such officer is of the opinion that an exemption should be granted by order in writing, exempt any party, entertainment, social or other function from the operation of this Order. 5. Repeal :- The Delhi (Guest Control) Order, 1958, is hereby repealed: Provided that the repeal shall not affect the previous operation of this Order. SCHEDULE 1 SCHEDULE 1. Rice. 2. Wheat, and 3. Edible products of rice or wheat other than biscuits, cakes, pastries, samosa and mathuri.