Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com FOODGRAINS (PROHIBITION OF USE IN MANUFACTURE OF STARCH) ORDER, 1971 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 5 . Manufacture of starch out of damaged, deteriorated or contaminated foodgrains 6 . Supervision of conversion of contaminated foodgrains into inedible starch 7. Powers of entry, search, inspection and seizure 8. Forfeiture FOODGRAINS (PROHIBITION OF USE IN MANUFACTURE OF STARCH) ORDER, 1971 G. S. R. 1934, dated the 20th December, 1971 1. -In exercise of the powers conferred by sub-rule (2) of R.114 of the Defence of India Rules, 1971, the Central Government hereby makes the following Order, namely : 1. Short title, extent and commencement :- (1) This Order may be called the foodgrains (Prohibition of Use in Manufacture of Starch) Order, 1971. (2) It extends to the whole of India. (3) It shall come into force at once. 2. Definitions :- In this Order, unless the context otherwise requires,- (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. 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 ar cause to be purchased foodgrains for use in the manufactures of starch in the starch factory. 5. Manufacture of starch out of damaged, deteriorated or contaminated foodgrains :- (1) Notwithstanding anything contained in Cl. 3 or Cl. 4, it shall be lawful for a person to use damaged, deteriorated or contaminated foodgrains in the manufacture of starch, under and in accordance with a permit issued by the Central Government or a Slate Government or an officer authorized by such Government, and after 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 a recognized foodgrains laboratory by the authority issuing the permit. 6. 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 authorized for this purpose by the Central Government or a Stale Government. (2) For the purpose of sub-clause (1), the permit issued under Cl. 5 shall specify whether or not the foodgrains used in the manufacture of starch are contaminated. If the foodgrains arc contaminated, then the authority granting the permit shall accordingly inform the officer authorized to supervise under sub-clause (1). 7. Powers of entry, search, inspection and seizure :- Any police officer, not below the rank of head constable, or any other person authorized in this behalf by the Central Government or the State Government concerned may, with a view to securing compliance with this Order or to satisfying himself that this Order has been complied with,- (a) enter, search and inspect or authorize any person to enter, search and inspect any place, (b) seize or authorize the seizure of any foodgrains in respect of which he has reason to believe that a contravention of this Order has been, is being, or is about or likely to be, committed. 8. Forfeiture :- Any Court trying a contravention of this Order may, without prejudice to any other sentence which it may pass, direct that any stock of foodgrains in respect of which the Court is satisfied that this Order has been contravened, including any packages, coverings or receptacles in which such foodgrains are found and any animal, vehicle, vessel or other conveyance used in carrying such foodgrains shall be forfeited to Government.