Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ESSENTIAL COMMODITIES (REGULATION OF PRODUCTION AND DISTRIBUTION FOR PURPOSES OF EXPORT) ORDER, 1966 CONTENTS 1. Short title, extent and commencement 2. Definitions 3 . Powers to regulate production and distribution of essential commodities for export 4. Power to fix prices of such essential commodities 5 . Powers to issue directions to producers, manufacturers and exporters 5A. Authorisation of other officers 6. Compliance with order and directions 7. Appeal ESSENTIAL COMMODITIES (REGULATION OF PRODUCTION AND DISTRIBUTION FOR PURPOSES OF EXPORT) ORDER, 1966 S.O. 1027, dated the 26th March, 1966 3. -In exercise of the powers conferred by Sec. 3 of the Essential Commodities Act, 1955 (10 of 1955), and with a view to regulate the production and distribution of essential commodities so as to make them available a t reasonable prices for export, the Central Government hereby makes the following Order, namely: 1. Short title, extent and commencement :- (1) This Order may be called the Essential Commodities (Regulation of Production and Distribution for Purposes of Export) Order, 1966. (2) It extends to the whole of India 1 [* * *]. (3) It shall come into force at once. 1. Omitted by S.O. 1397, dated the 3rd April, 1969. 2. Definitions :- In this Order, unless the context otherwise requires,- (a) "Director" means an.officer of the Central Government appointed as such for the purposes of this Order, 1[and includes any other officer authorised by the Central Government under Cl. 5-A in relation to the powers so exercisable by him]; (b) "exporter" means a person or an organisation exporting essential commodities out of India; (c) "manufacturer" means a manufacturer of an essential commodity which is a finished product; (d) "producer" means a producer of a raw material; 2 [(e) "raw material" means an essential commodity used in the making or packing of a finished product which is meant for export;] (f) "stockist" means a person who is in possession of any raw material or finished product or an essential commodity. 1. Ins. by S.O. 3760, dated 7th October, 1967, published in the Gazette of India, Extraordinary, Pt. II, Sec. 3(ii), dated 16th October, 1967. 2. Subs. by S.O. 2699, dated the 28th June, 1969. 3. Powers to regulate production and distribution of essential commodities for export :- (1) The Director may, by general or special order notified in the Official Gazette, direct any producer, manufacturer, stockist or exporter to sell the whole or a specified part of any raw materials or finished products in his possession to any producer, manufacturer or exporter of such raw materials or, as the case may be, finished products or to such other person as may be specified in the order, for purposes of export. (2) In making an order under sub-clause (1), the Director shall have regard to the production or manufacturing capacity, the stocks held, the business turnover relating to the raw materials or, as the case may be, the finished products of the person concerned and other relevant factors. 4. Power to fix prices of such essential commodities :- The Director may, from time to time, by order notified in the Official Gazette, fix the prices at which an essential commodity specified under Cl. 3 may be sold, having regard to the following factors, namely: (a) where the price can, consistently with the controlled price of any fixed already, be agreed upon the agreed price; (b) where no such agreement can be reached the price calculated with reference to the controlled price, if any ; (c) where sub-clauses (a) and (b) do not apply the price calculated at the market rate prevailing in the locality on the date of sale. 5. Powers to issue directions to producers, manufacturers and exporters :- The Director may issue such directions to producers, stockists, manufacturers and exporters as may be necessary to carry out the purposes of this Order including directions requiring them to maintain such records as he may specify and to furnish to him such information as he may require. 5A. Authorisation of other officers :- The Central Government may authorise any of its officer, not below the rank of the Under-Secretary to the Government of India, to exercise all or any of the powers of Director under this Order.] 6. Compliance with order and directions :- Every producer, stockist, manufacturer, or exporter to whom any direction is issued under this Order, shall comply with such direction. 7. Appeal :- Any person aggrieved by any direction issued under this Order may. within fifteen days from the dale of communication of such direction, file an appeal to the Central Government.