Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DELHI SPECIFIED FOOD ARTICLE (MOVEMENT CONTROL) ORDER, 1966 CONTENTS 1. Short title, extent and commencement 2. Definitions 3. Prohibition of movement of rationed articles 4. Powers of entry, search, seizure, etc 5. Repeal and savings DELHI SPECIFIED FOOD ARTICLE (MOVEMENT CONTROL) ORDER, 1966 G.S.R. 1062, dated 30th June, 1966 2. -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 1 [Delhi Specified Food Article (Movement Control) Order, 1966.] (2) It extends to the Union territory of Delhi. (3) It shall come into force at once. 1. Subs. by G.S.R. 629, dated 28th March, 1968, published in the Gazette of India. Extraordinary, Pt. II, Sec. 3 (i), dated 28th March, 1968. 2. Definitions :- In this Order, unless the context otherwise requires,- 1 [(a) "Commissioner" means the Commissioner of Food and Supplies, Delhi, and includes any other officer authorised by the Commissioner to exercise all or any of the powers of the Commissioner under this Order]; (b) "rationed area" means the area specified in the Schedule to the Delhi Rationing Order, 1966 and regulations made thereunder; (c) "specified food article" means sugar.] 1. Subs. by G.S.R. 1736, dated 9th September, 1968, published in the Gazette of India. Pt. II, Sec. 3(i), dated, 21st September, 1968. 3. Prohibition of movement of rationed articles :- (1) No person shall move in any manner whatsoever any 1[specified food articles] in any quantity,- (a) out of any place in the Union territory of Delhi to place outside the said territory; or (b) outside the rationed area from any place within such area; except under and in accordance with a permit issued by the 1[Commissioner]. 3[ ( 2 ) No person shall move in any manner whatsoever any specified food article from any place outside the Union territory of Delhi to places within the said territory except under and in accordance with a permit issued by the 1[Commissioner]: Provided that nothing contained in sub-clause (1) and sub-clause (2) shall apply to the movement of 5[specified food articles)- (i) on Government account or on account of the Food Corporation of India; (ii) under and in accordance with Military Credit Notes; (iii) gifts received under the Indo-U.S. Agreement on Relief Supplies, 1951; (iv) being seeds certified as such by or under the authority of the National Seeds Corporation Limited: 1 [Provided further that nothing contained in sub-clause (2) shall apply to the movement by a bona fide traveller as part of his luggage, of,- (i) sugar not exceeding one kilogram; (ii) other specified food articles not exceeding five kilograms in weight in the aggregate]. 1. Subs. by G.S.R. 1736, dated 9th September, 1968, published in the Gazette of India, Pt. II, Sec. 3(i), dated 21st September, 1968. 3. Subs. by G.S.R. 362, dated 21st February, 1968, published in the Gazette of India, Extraordinary, Pt. II Sec. 3 (i), dated 2 lst February, 1968. 5. Subs. by G.S.R. 629, dated 28th March., 1968, published in the Gazette of India, Extraordinary, Pt. II, Sec. 3 (i), dated 28th March, 1968. 4. Powers of entry, search, seizure, etc :- (1) Any police officer not below the rank of Assistant Sub-Inspector or any other officer authorised by the @4 [Commissioner] in this behalf may with a view to securing compliance with this Order, or to satisfying himself that this Order has been complied with,- (a) stop and search, or authorise any person to slop and search, any person, boat, motor vehicle or other conveyance or any receptacle used or intended to be used for the movement of @1 [specified food articles]; (b) enter and search and authorise any person to enter and search any place]; (c) seize or authorise the seizure of any @1 [specified food articles] in respect of which he has reason to believe that any provision of this Order has been, is being or is about to be contravened along with the packages, and the animals, vehicles, vessels, boats or conveyances used in carrying such rationed articles 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 Secs. 102 and S.103 of the Code of Criminal Procedure, 1898 (now S.100 Code Of Criminal Procedure, 1973] relating to search and seizure shall, so far as may be, apply to searches and seizures under this clause. 5. Repeal and savings :- The Delhi Rationed Articles (Movement Control) Order, 1965, is hereby repealed except as respects things done or omitted to be done under the Order so repealed.