Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Cattle Fodder (Inter-district Movement Restriction) Order, 1999 CONTENTS 1. Short title and commencement 2. Definition 3. Restriction on movement of cattle fodder outside district 4. Order not to apply in certain cases 5. Power of entry, search and seizure Gujarat Cattle Fodder (Inter-district Movement Restriction) Order, 1999 Whereas the Government of Gujarat is of the opinion that it is necessary and expedient so to do for maintaining supplies of certain essential commodities and for securing their equitable distribution and availability at fair prices. Now, therefore, in exercise of the powers conferred by Sec. 3 of the Essential Commodities Act, 1955 (10 of 1955) read with the order of the Ministry of Industry and Civil Supplies (Department of Civil Supplies and Co-operation), Government of India No. S.O. 681(E) dated the 30th November, 1974 the Government of Gujarat hereby makes the following order, namely 1. Short title and commencement :- (1) This order may be called the Gujarat Cattle Fodder (Inter- district Movement Restriction) Order, 1999. (2) It extends to all the districts of the State of Gujarat. (3) It shall come in to force at once. 2. Definition :- In this order, unless the context otherwise requires. (a) "Cattle fodder" means grass, hay, paddy straw, husk, green fodder and all other kinds of vegetable animal feed whether green or dry. 3. Restriction on movement of cattle fodder outside district :- No person shall move or attempt to move the cattle fodder from any district to any other place in the State except with the prior permission of the Collector of the respective district. 4. Order not to apply in certain cases :- The provisions of this order shall not apply to the cattle fodder owned by the Government and the cattle fodder which may be required to be moved from any district under the orders of the Commissioner/Director of Relief, Government of Gujarat, irrespective of the ownership of such cattle fodder. 5. Power of entry, search and seizure :- Any officer not below the rank of an Inspector in the Civil Supplies Department and any Revenue Officer not below the rank of Deputy Mamlatdar may, with a view to carrying out the provisions of this order, or for the purpose of satisfying himself that this order or any order made thereunder has been complied with. (a) enter and search any place or premises which the officer has reasons to believe, has been or is being or is about to be, used for the contravention of this order. (b) seize stocks of cattle fodder which the officer has reason to believe, has been, or is being or is about to be used, in contravention of this order.