Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUR (REGULATION OF USE) ORDER, 1968 CONTENTS 1. Short title and commencement 2. Definitions 3. Regulation of use of gur 4. Power to enter, search, seize, etc 5. Power to call for information, etc GUR (REGULATION OF USE) ORDER, 1968 G.S.R. 685, dated the 3rd April, 1968.-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 and commencement :- (1) This Order may be called the Gur (Regulation of Use) Order, 1968. : (2) It shall come into force at once. 2. Definitions :- In this Order, gur means article known as gur. gul, jaggery, shakkar, rab and other intermediary products, prepared by boiling sugarcane juice with or without admixture of molasses, which is identifiable by the following Characteristics, namely: (i) total sugars (sucrose plus reducing sugars) as percentage of dissolved solids ranging from 70.0 to 95.0, and (ii) ash (sulphated) as percentage of dissolved solids ranging from 1.5 to 5.0; and includes a solution of any of the aforesaid articles in water.] 3. Regulation of use of gur :- No person shall use gur for any purpose other than for the purpose of- (a) consumption in the form of gur; or (b) preparation of any article (not being alcoholic liquor used as food or drink 1[or medicine] for human consumption; or (c) cattle feed: 2 [Provided that the Central Government or any officer authorised by it in this behalf, may, by order in writing, permit the use of gur for the following purposes, namely: (i) use in tobacco industry; (ii) use in leather tanning industry; (iii) use in chemical industry; (iv) any other industrial use.] 1. Ins. by G.S.R. 994, dated the 23rd May, 1968, published in the Gazette of India, Extraordinary, Pt. II, Sec. 3(i), dated the 23rd May, 1968. 2. Subs. by G.S.R. 579, dated the 30th March, 1970. 4. Power to enter, search, seize, etc :- (1) Any officer authorised by the Central Government in this behalf may, with a view to securing compliance with this Order or to satisfying himself that this order has been complied with,- (i) stop and search or authorise any person to stop and search any person, boat, motor or any vehicle or receptacle used or intended to be used for the utilisation of gur other than for the purpose mentioned in Cl. 3; (ii) enter and search or authorise any person to enter and search any place or premises; (iii) seize or authorise the seizure of gur in respect of which he suspects that the provision of Cl. 3 has been, is being or is about to be contravened, alongwith the packages, coverings or receptacles in which such gur is found or the animals, vehicles, vessels, boats or other conveyances used in carrying such gur and thereafter take or authorise the taking of all measures necessary for securing the production of the packages, coverings, receptacles, animals, vehicles, vessels, boats or other conveyances so seized, in a court and for their safe custody pending such production. (2) The provisions of Secs. 102 and 103 of the Code of Criminal Procedure, 1898 (5 of 1898), relating to search and seizure shall, so far as may be, apply to searches and seizures under this clause. 5. Power to call for information, etc :- The Central Government or any officer authorised by it in this behalf may, with a view to securing compliance with this Order or to satisfying itself Or himself that this Order is being complied with, (a) require any person, who in its or his opinion is likely to use gur for a purpose not permitted under Cl. 3, to furnish within such period and in such form or at such intervals as may be specified, such information, returns or reports in respect of raw materials used; and (b) Prescribe the manner in which accounts of any stocks or purchase or sales of raw materials should be kept.]