Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DELHI, MEERUT AND BULANDSHAHR MILK PRODUCTS CONTROL ORDER, 1973 CONTENTS 1. Short title, extent and commencement 2. Definitions 3. Prohibition of manufacture, sale, service, supply, export of milk and milk products 4. Power of entry, search, seizure, etc DELHI, MEERUT AND BULANDSHAHR MILK PRODUCTS CONTROL ORDER, 1973 S.O. 268 (E), dated the 5th May, 1973 2 -Whereas the Central Government is of opinion that it is necessary so to do for maintaining and increasing supplies of milk and for securing its equitable distribution in the areas comprising the Union territory of Delhi and the Districts of Meerut and Bulandshahr in the State of Uttar Pradesh. Now, therefore, in exercise of the powers conferred by Sec. 3 of the Essential Commodities Act, 1955 (10 of 1955), the Central Government hereby makes the following Order, namely: 1. Short title, extent and commencement :- (1) This Order may be called the Delhi, Meerut and Bulandshahr Milk and Milk Products Control Order, 1973. (2) It extends to the areas comprising the Union territory of Delhi and the Districts of Meerut and Bulandshahr in the State of Uttar Pradesh. (3) It shall come into force on the 7th May, 1973 1 [and shall cease to operate on the 25th of July, 1973] except as respects things done or omitted to be done before such cesser of operation. 1. Subs. "and shall cease to operate on the 31st of July, 1973" by S.O. 394 (E), dated the 13th July, 1973, and again subs. "and shall cease to operate on the 25th of July, 1973" by S.O. 403 (E), dated the 25th July, 1973. 2. Definitions :- In this Order, unless the context otherwise requires,- (a) "controlling officer" means any officer appointed as such by the Government of Uttar Pradesh in respect of the Districts of Meerut and Bulandshahr and by the Delhi Administration in respect of the Union territory of Delhi, to exercise the powers and perform the duties of a controlling officer under this Order; (b) "export" means to take or cause to be taken, by any means whatsoever, out of any place within the areas to which this order extends to any place outside those areas; (c) "milk" means the normal, clean and fresh secretion obtained by milking of the udder of a cow, buffalo, goat or sheep and includes milk with or without fat, butter milk, standardised milk, toned milk, double toned milk or milk prepared from milk powder, but does not include the article commonly known as dried milk or milk powder or condensed milk. 3. Prohibition of manufacture, sale, service, supply, export of milk and milk products :- No persons shall- (a) use milk of any kind for the manufacture of cream, casein, skimmed milk, khoa , rubree, paneer or any kind of sweets in the preparation of which milk or any of its products except ghee is an ingredient, or (b) export milk of any kind except sour butter milk, or (c) sell, serve, supply or export or cause to be sold, served, supplied or exported cream, casein, skimmed milk, khoa, rubree, paneer, ghee or any kind of sweets in the preparation, of which milk or any of its products (including dried milk or milk powder or condensed milk), except ghee is an ingredient: Provided that nothing in this clause shall apply: (i) to the use of milk for the manufacture of and to the sale, service, supply or export of ice cream, kulfi or kulfa, in the preparation of which no khoa, rubree or cream is used; (ii) to the export of milk of any kind by a person engaged in the manufacture of infant milk food,- (a) whose undertaking has been registered or licenced under Industries (Development and Regulation) Act, 1951, and (b) who has been exporting milk of any kind for the purpose of infant milk food immediately preceding the commencement of this Order, if he has obtained a permit to that effect from the controlling officer. (iii) to the use, by such undertakings as the Central Government may specify in this behalf, of milk for the manufacture of cream as intermediary stage in the manufacture of butter, ghee, milk powder and other milk products, if the Central Government being of opinion that it is necessary so to do in the interest of the Defence Forces, so directs. 4. Power of entry, search, seizure, etc :- (1) Any Stipendiary Magistrate or any police officer, not below the rank of a head constable may, with a view to securing compliance with this order or to satisfying himself that this Order is being complied with,- (a) stop and search any person or any boat, motor or other vehicle or any receptacle or machinery used or intended to be used for export of milk or forthe manufacture of milk products; (b) enter and search any place or premises where he has reason to believe that milk is stocked or that they are being used for the manufacture, sale, service or supply of milk products; (c) seize or authorise the seizure of any milk or milk products in any place or premises together with packages, coverings, receptacles or machinery in which milk or milk products are found or with which such milk products are manufactured, or the animals, vehicles, vessels, boats or other conveyances used in carrying milk o r milk products and thereafter take all measures necessary for securing the production of the packages, coverings, receptacles, machinery so seized in a court and for their safe custody pending such production. (2) The provisions of Secs. 102 and S.103 of the Code of Criminal Procedure, 18981 relating to search and seizure shall, so far as may be, apply to searches and seizures under this clause. 1. Now Sec. 100 of the Criminal Procedure Code, 1973 (2 of 1974).