Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com FOODGRAINS (PROHIBITION OF USE IN MANUFACTURE OF STARCH) ORDER, 1966 CONTENTS 1. Short Title, extent and commencement 2. Definitions 3. Foodgrains not to be used in starch factories 4. Foodgrains not to be purchased by starch factories 4 A . Manufacture of starch out of damaged or deteriorated or contaminated foodgrains 4 B . Supervision of conversion of contaminated foodgrains into inedible starch 5. Powers of entry, search, seizure, etc 6. Repeal and saving FOODGRAINS (PROHIBITION OF USE IN MANUFACTURE OF STARCH) ORDER, 1966 G.S.R. 425, dated 21st March, 1966- Whereas the Central Government is of opinion that for maintaining supplies of adequate quantities of foodgrains, it is necessary so to do: Now, therefore 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 nay be called the Foodgrains (Prohibition of Use in manufature of Starch) Order, 1966. (2) It extends to the whole of India 1 [* * *] (3) It shall come into force at once. 1. Omitted wide G.S.R. 1725, dated 17th July, 1969. 2. Definitions :- In this Order 1 [(a) "foodgrains" means all foodgrains other than hybrid maize and Desi Maize grown in India;] (b) "owner" in relation to a starch factory, includes a person in charge of such factory. (c) "starch factory" means any factory which manufactures starch. 1. Subs. by G.S.R. 1082, dated 17th July 1971. 3. Foodgrains not to be used in starch factories :- No owner of a starch factory shall use or cause to be used foodgrains for the manufacture of starch. 4. Foodgrains not to be purchased by starch factories :- No owner of a starch factory shall purchase or cause to be purchased foodgrains for use in the manufacture of starch in the starch factory. 4A. Manufacture of starch out of damaged or deteriorated or contaminated foodgrains :- (1) Notwithstanding anything contained in Cl. 3 or Cl. 4, no person shall use damaged, deteriorated or contaminated foodgrains in the manufacture of starch except under and in accordance with a permit issued by the Central Government or a State Government, o r an officer authorised by such Government, and unless such foodgrains have been certified by the said authority as unfit for human consumption. (2) Before a permit is issued under sub-clause (1), representative samples of the suspect foodgrains shall be drawn and got analysed in recognised foodgrains laboratory by the authority issuing the permit.] 4B. Supervision of conversion of contaminated foodgrains into inedible starch :- (1) The conversion of contaminated foodgrains into inedible starch, in a starch factory, shall be supervised by an officer authorised for this purpose by the Central Government or a State Government. (2) For the purpose of sub-clause (1), the permit issued under Cl. 4-A shall specify whether or not the foodgrains used in the manufacture of starch are contaminated. If the foodgrains are contaminated, then the authority granting the permit shall accordingly inform the officer authorised to supervise under sub- clause (1). 5. Powers of entry, search, seizure, etc :- (1) Any police officer not below the rank of Assistant Sub-Inspector or any other person authorized in this behalf by the Central Government or, within their respective jurisdiction, by a State Government or the Administrator of a Union Territory may, with a view to securing compliance with this Order or to satisfying himself that this Order has been complied with,- (i) enter upon and search or authorize any person to enter upon and search, any premises, any vehicle or vessel in which such person has reason to believe that any provision of this Order has been, is being, or is about to be contravened ; (ii) seize or authorize the seizure of foodgrains in respect of which he has reason to believe that any provision of this Order has been, is being or is about to be contravened. (2) The provisions of Secs. 102 and 103 of the Code of Criminal Procedure, 1898 (5 of 1898), 1 relating to search and seizure shall, so far as may be, apply to searches and seizures under this clause. 1. Now see Secs. 100 (1) to (3) and 100 (4) to (8) of the Code of Criminal Procedure, 1973 (2 of 1974). 6. Repeal and saving :- The Indian Maize (Prohibition of Use in Manufacture of Starch) Order, 1959 and the Indian Jowar (Prohibition of Use in Manufacture of Starch) Order, 1965 are hereby repealed, except as respects things done or omitted to be done thereunder.