Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ETHYL ALCOHOL (PRICE CONTROL) ORDER, 1971 CONTENTS 1. Short title and commencement 2. Maximum ex-distillery prices of ethyl alcohol 3. Additional charges in certain cases 4 . Authority to determine the 2[reduced prices or the additional charges 5. The additional charges to be rounded off ETHYL ALCOHOL (PRICE CONTROL) ORDER, 1971 S. 0. 577, dated the 30th January, 1971 1. -In exercise of the powers conferred by S.18G of the Industries (Development and Regulation) Act, 1951, and in supersession of the Ethyl Alcohol (Price Control) Order, 1966, the Central Government hereby makes the following Order, namely : 1. Short title and commencement :- (1) This Order may be called the Ethyl Alcohol (Price Control) 0rder, 1971. (2) It shall come into force at once. 2. Maximum ex-distillery prices of ethyl alcohol :- 1[(1)] After the commencement of this Order, no person shall sell ex-distrillery any of the grades of ethyl alcohol (industrial alcohol) specified in column (1) of the Table below at a price exceeding the price specified in the corresponding entry in column (2) thereof. 2 [(2) The price specified in Col. (2) of the Table below sub-clause (1) has been fixed taking into account- (a) sugar factory molasses grade I, being sixty rupees, per tonne, (b) sugar factory molasses grade II, being forty-eight rupees per tonne, (c) sugar factory molasses grade III, being thirty-six rupees per tonne, (d) khandsari molasses grade K-I, being ninety rupees per tonne, (e) khandsari molasses grade K-II, being seventy-five rupees per tonne, (f) khandsari molasses grade K-III, being sixty rupees per tonne, (g) khandsari molasses grade K-IV, being forty-eight rupees per tonne, (h) khandsari molasses grade K-V, being thirty-six rupees per tonne. (3) Where the price fixed for molasses under sub-clause (2) is less, the price specified in column (2) of the Table below sub-clause (1) shall be reduced at a rate of four rupees and forty-four paise per kilolitre of absolute alcohol or, as the case may be, of rectified spirit for every reduction of- (a) one rupee per tonne, in the case of sugar factory molasses grade I, (b) eighty paise per tonne, in the case of sugar factory molasses grade II, (c) sixty paise per tonne, in the case of sugar factory molasses grade III, (d) one rupees and fifty paise per tonne, in the case of khandsari molasses grade K (e) one rupee and twenty five paise per tonne, in the case of khandsari molasses grade K-II, (f) one rupee per tonne, in the case of khandsari molasses grade K- III, (g) eighty paise per tonne, in the case of khandsari molasses grade K-IV, and (h) sixty paise pen tonne, in the case of khandsari molasses grade K-V. (4) In this clause the expression "grade" shall have the same meaning assigned to it in the Molasses Control Order, 1961 .] 1. Renumbered as sub-clause (1) by S.O. 194(E), dated the 15th March, 1976. 2. Ins. by lbid. 3. Additional charges in certain cases :- Notwithstanding anything contained in Cl. 2, __ (a) (i) a sum not exceeding one hundred and fifty rupees (Rs. 150.00) per kilolitre, based on the actual average cost incurred for the transport of molasses to the distillery, and any octroi duty paid or payable on the molasses, in relation to the previous year, may be charged up to the 31st January, 1971, in addition to the price specified in the said clause, (ii) with effect from the 1st February, 1971, a sum not exceeding one hundred rupees (Rs. 100.00) per kilolitre, based on the actual average cost incurred for the transport of molasses to the distillery, and any octroi duty paid or payable on the molasses, in relation to the previous year, may be charged in addition to the price specified in the said clause : 1[Provided that in case a distillery has to incur actual costs of more than the ceiling of one hundred rupees (Rs. 100.00) per kilolitre, the Government of the State in which the distillery is located may, after specifying itself of the genuineness of the costs, as a special case allow a sum not exceeding one hundred and fifty rupees (Rs. 150.00) per kilolitre to be charged in addition to the price specified in the said clause.] (b) where alcohol is supplied after denaturation with general or special denaturants in accordance with the specifications prescribed in the excise permit, the actual cost of such denaturants plus- (i) 2[two rupees and fifty paise per kilolitre,] if denaturants are supplied by purchasers; and (ii) 1 [six rupees and fifty paise] in all other cases may be charged in addition to the price specified in that clause. 1. Subs. by S.O. 106(E), dated the 5th February, 1972. 2. Subs. by S.O. 635 (E), dated the 31st October, 1975. 4. Authority to determine the 2[reduced prices or the additional charges :- (1) In case any doubt or dispute arises as regards [the reduced price fixed under sub-clause (3) of Cl. 2 or] the additional charges leviable under Cl. 3, it shall be decided by the Excise Commissioner of the State where the particular distillery is located. (2) Before taking the decision referred to in sub-clause (1), the Excise Commissioner shall give adequate opportunity to the parties concerned to present their case. (3) The Excise Commissioner shall, for the purpose of [determining the reduced prices or the additional charges] have power to call upon the seller and the buyer to furnish such documentary evidence as may be considered necessary by him for the purpose. 5. The additional charges to be rounded off :- In calculating the additional charges under this Order, any fraction of a paisa in the total calculated price shall be rounded off to the nearest higher price.