Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gur (Control) Order, 1997 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, 1997 S.O. 751(E).-In exercise of the powers conferred in Sec. 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, 1997. (2) It shall come into force with effect from 1.11.1997. 2. Definitions :- In this order, unless the context otherwise requires, (a) "Gar" 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 percent, of dissolved solids, and (ii) ash (sulphated) ranging 1.5 to 5.0 per cent of dissolved solids and includes gur, jaggory shakkar, raab or intermediatory product sugarcane juice in its solid form, (b) "dealer" means a person engaged in the business of purchase, sale or storage for the 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 of the business of purchase and sale of gur. (2) No dealer shall hold stocks of gur for a period of exceeding ten 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 and books of accounts and other relevant documents belonging to the dealer. Essential Commodities Act, 1955 (10 of 1955), for their taking action against all concerned. (2) The provisions of S.100 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.