Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DELHI SUGAR (RESTRICTION ON SALE AND POSSESSION) ORDER, 1966 CONTENTS 1. Short title, extent and commencement 2. Definitions 3. Restriction on sale of sugar 4. Maximum quantity of sugar which may be possessed 5. Power of inspection, entry and seizure DELHI SUGAR (RESTRICTION ON SALE AND POSSESSION) ORDER, 1966 G.S.R. 913, dated the 10th June, 1966/Ess. Comm./Sugar, dated the 19th June, 1966 1 -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 b.e called the Delhi Sugar (Restriction on Sale and Possession) Order, 1966. (2) It extends to the whole of the Union territory of Delhi. (3) It shall come into force at once. 2. Definitions :- In this order, unless the context otherwise requires,- (a) "authorised retailer" means a person to whom a quota of sugar has been allotted by the Director for retail sale; (b) "bulk consumer" means a person other than a recognised dealer or an authorised retailer, to whom recognised dealer sells sugar at wholesale rate for consumption in his own establishment or undertaking for the purpose of processing any footstuff; (c) "Director" means the Director of Civil Supplies, Delhi: (d) "recognised dealer" means a person carrying on the business of purchasing, selling or distributing sugar and licensed under the Delhi Sugar Dealers' Licensing Order, 1963; (e) "sugar" has the same meaning as in sub-clause (e) of Cl. 2 of the Sugar (Control) Order, 1966. 3. Restriction on sale of sugar :- No person, other than a recognised dealer or an authorised retailer shall sell sugar. 4. Maximum quantity of sugar which may be possessed :- (1) No recognised dealer, authorised retailer or bulk consumer shall have in his possession on any day in any month a quantity of sugar in excess of that allotted to him for that month by the Central Government or the Director, as the case may be, unless he proves to the satisfaction of the Director that the excess, if any, is the quantity carried over from the allotment or allotments made to him in the previous month or months. (2) No person other than a recognised dealer, an authorised retailer or a bulk consumer shall, except under and in accordance with a permit granted by the Director in this behalf, possess more than one quintal of sugar at any one time. 5. Power of inspection, entry and seizure :- The Director or any officer authorized by the Director in writing in this behalf may- (i) inspect or cause to be inspected any books or other documents belonging to or under the control of a recognized dealer, an authorised retailer or a bulk consumer; (ii) enter and search or authorize any person to enter and search any premises used or believed to be used for the sale or storage of sugar in contravention of this Order; (iii) seize stocks of sugar or authorize any person to seize such stocks in respect of which he has reason to believe that a contravention of this Order has been, or is being, or is about to be committed.