Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DELHI WHEAT AND WHEAT PRODUCTS (EXPORT CONTROL) ORDER, 1959 CONTENTS 1. Short title, extent and commencement 2. Definitions 3. Restriction on export of wheat or wheat products 4. Powers of entry, search, seizure, etc 5. Effect of this Order DELHI WHEAT AND WHEAT PRODUCTS (EXPORT CONTROL) ORDER, 1959 DELHI WHEAT AND WHEAT PRODUCTS (EXPORT CONTROL) ORDER, 1959 1. Short title, extent and commencement :- (1) This Order may be called the Delhi Wheat and Wheat Products (Export Control) Order, 1959. (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) "export" means to take, or cause to be taken from any place within the Union territory of Delhi to any place outside that territory; (b) "State Government" means the Administrator of the Union territory of Delhi; 1 [(c) "wheat" includes any mixture of wheat and other foodgrains in which the proportion of wheat exceeds 2 per cent.]; (d) "wheat products" means wholemeal atta, resultant atta, maida suji and rawa. 1. Added by Notification No. G.S.R. 1203, dated the 22nd October, 1959, publised in the Gazette of India, Pt. II, Sec. 3 (i), No. 44, dated the 31st October, 1959. 3. Restriction on export of wheat or wheat products :- No person shall export or attempt to export or abet the export of wheat or wheat products except under and in accordance with a permit issued by a State Government or any officer authorised by the State Government in this behalf: Provided that nothing contained herein shall apply to the export of wheat or wheat products- (i) not exceeding five 1[kilograms] in weight in the aggregate by a bona fide traveller as part of his luggage; or (ii) on Government account; or (iii) under and in accordance with Military Credit Notes. 2 [Provided further that nothing contained herein shall apply to the export of maida or suji to any place within the State of Andhra Pradesh, Kerala, Madras, Mysore or Pondicherry.] 1. Subs. by Notification No. G.S.R. 1337, dated the 5th November, 1960, published in the Gazette of India, Pt., II, Sec. 3 (i). No. 46, dated the 12th November, 1960. 2. Added by the Delhi Wheat and Wheat Products (Export Control) Amendment Order, 1960, made by the Central Government, Ministry of Food and Agriculture, New Delhi, dated the 30th August, 1960, published in the Gazette of India, Extraordinary, Pt. II, Sec. 3 (i), I :o. 106, dated he 30th August, 1960. 4. Powers of entry, search, seizure, etc :- (1) Any police officer not below the rank of Assistant Sub-Inspector or any other person authorised in this behalf by the State Government 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 stop and search any person, boat, motor or any vehicle or receptacle used or intended to be used for the export of wheat or wheat products; (b) enter and search and authorise any person to enter and search any place; (c) seize or authorise the seizure of wheat or wheat products 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 or wheat products is found or the animals, vehicles, vessels, boats or conveyances used in carrying such wheat or wheat products and thereafter take or authorise the taking of all measures necessary for securing the production of the packages, coverings, receptacles, animals, vehicles, vessels, boat or conveyance 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, 1 relating to search and seizure shall, so far as may be, apply to search and seizure under this clause. 1. Now Sec. 100 of the Criminal Procedure Code, 1973 (2 of 1974). 5. Effect of this Order :- T he provisions of this Order shall be in addition to and not in derogation of the provisions of the Inter-zonal Wheat Movement Control Order, 1957.