Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DELHI (RESTRICTION ON IMPORT OF WHEAT ATTA) ORDER, 1959 CONTENTS 1. Short title, extent and commencement 2. Definition 3. Restrictions on import of wheat Atta into Delhi 4. Powers of entry, search, seizure, etc DELHI (RESTRICTION ON IMPORT OF WHEAT ATTA) ORDER, 1959 DELHI (RESTRICTION ON IMPORT OF WHEAT ATTA) ORDER, 1959 1. Short title, extent and commencement :- (1) This Order may be called the Delhi (Restriction on Import of Wheat Atta) Order, 1959. (2) It extends to the whole of the Union territory of Delhi. (3) It shall come into force at once. 2. Definition :- In this Order, unless the context otherwise requires,-"import" means to take or cause to be taken into any place in the Union territory of Delhi from any place in the State of Punjab. Haryana. 3. Restrictions on import of wheat Atta into Delhi :- Notwithstanding anything contained in the Inter-Zonal Wheat Movement Control Order, 1957 no person shall import wheat atta except under and in accordance with a permit issued by the Administrator of Delhi or any officer authorised by the Administrator in this behalf: Provided that nothing contained herein shall apply to the import of wheat atta- (i) not exceeding five seers in weight in the aggregate by a bonafule traveller as part of his luggage; or (ii) on Government account; or (iii) under and in accordance with Military Credit Notes. 4. Powers of entry, search, seizure, etc :- (1) Any police officer not below the rank of Assistant Sub-Inspector and any other person authorised in this behalf by the Administrator of Delhi may, with a view to securing compliance with this Order or to satisfying himself that this Order has been complied with,- (i) stop and search or authorise any person to stop and search, any person, boat, motor or any vehicle or receptacle used or intended to be used for the import of wheat atta; (ii) enter and search and authorise any person to enter and search any place; (iii) seize or authorise the seizure of wheat atta in respect of which he suspects that any provision of this Order has been, is being or is about to be contravened along with the packages, coverings or receptacles in which such wheat atta is found or the animals, vehicles, vessels, boats or conveyances used in carrying such wheat atta and thereafter take or authorise the taking of all measures necessary for securing the production of the packages, coverings, receptacles, animals, vehicles, vessels, boats or conveyances so seized, in a court and for their safe custody pending such production. (2) The provisions of Sec. 102 and S.103 of the Code of Criminal Procedure, 1898, 1 relating to search and seizure shall, so far as may be, apply to searches and seizures under this clause. 1. Now Sec. 108 of the Code of Criminal Procedure, 1973 (2 of 1974).