Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gur (Control) Order, 1994 CONTENTS 1. Short title and commencement 2. Definitions 3. Purchase and sale of Gur 4. Power of entry, search, seizure and inspection 5. Power to call for information Gur (Control) Order, 1994 Ministry of Food, Order, No. S.O. 374(E), dated May 13, 1994, published in the Gazette of India, Extra., Part II, Section 3(ii), dated 13th May, 1994, p. 2, No, 243 [No. 9-7/93-SPY(D. II)] In exercise of the powers conferred by Section 3 of the Essential Commodities Act, 1955 (10 of 1955), the Central Government hereby makes the following Order, namely :- 1. Short title and commencement :- (1) This Order may be called the Gur (Control) Order, 1994. (2) It shall come into force on the date of its publication in the Official Gazette. 2. Definitions :- In this Order, unless the context otherwise requires,- (a) "Gur" means an article obtained after boiling sugarcane juice, with or without admixture of molasses and containing :- (i) total sugars (sucrose plus reducing sugars) ranging from 70.0 to 95.0 per cent, of dissolved solids; and (ii) ash (sulphated) ranging from 1.5 to 5.0 per cent, of dissolved solids and includes, gul, jaggery, shakkar, raab or intermediatery product of sugarcane juice in its solid form; (b) "dealer" means a person engaged in the business of purchase, sale or storage for sale of gur and having valid licence granted for that purpose by the State Government. 3. Purchase and sale of Gur :- (1) No person other than a licensed dealer shall carry on the business of purchase and sale of gur. (2) No dealer shall hold stocks of gur for a period of exceeding seven days from the date of receipt by him of such stocks of gur. (3) No dealer shall hold any stock of gur in excess of two hundred and fifty quintals at any time. 4. Power of entry, search, seizure and inspection :- (1) An officer, not below the rank of an Inspecting Officer/Inspector of the Central Government or of the State Government, duly authorised by the Central Government may, with a view to ensuring compliance of the provisions of this Order :- (a) enter, search and inspect any place, vehicle or vessel; (b) seize any stock of gur; (c) inspect and seize any books of accounts and other relevant documents belonging to the dealer. if he has reason to believe that any provision of this Order has been or is being or is about to be contravened and thereafter take or authorise the taking of all measures necessary for secretary for securing the production of stocks or books and documents so seized before the Collector h a v i n g jurisdiction under the provisions of the Essential Commodities Act, 1955 (10 of 1955), for their taking action against all concerned. (2) The provisions of S.100 of Code of Criminal Procedure, 1973 relating to search and seizure shall, so far as may be applied to searches and seizures under this Order. 5. Power to call for information :- The Central Government or an Officer of the Central Government or a State Government, duly authorised by the Central Government in this behalf may, with a view to ensuring compliance of the provisions of this Order, require any dealer to maintain proper accounts of purchase, sale and storage of Gur and furnish such information, return or report in respect of stocks, supply and storage of Gur, as may be deemed proper and necessary.