Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DELHI WHEAT (EXPORT CONTROL) ORDER, 1959 CONTENTS 1. Short title, extent and commencement 2. Definitions 3. Restrictions on export of wheat 4. Powers of entry, search, seizure, etc 5. Effect of this Order DELHI WHEAT (EXPORT CONTROL) ORDER, 1959 DELHI WHEAT (EXPORT CONTROL) ORDER, 1959 1. Short title, extent and commencement :- (1) This Order, may be called the Delhi Wheat (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; (c) "wheat" includes its products but does not include wheat bran. 3. Restrictions on export of wheat :- No person shall export or attempt to export or abet the export of wheat except under and in accordance with a permit issued by the State Government in this behalf: Provided that nothing contained herein shall apply to the export of wheat- (i) not exceeding five seers 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. 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; (b) enter and search and authorise any person to enter and search any place; (c) seize or authorise the seizure of wheat 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 is found or the animals, vessels, boat or conveyances used in carrying such wheat 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 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. Vide Gazette of India, Extraordinary, Pt. II, Sec. 3 (i), No. 3, dated the 8th January, 1959 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.