Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com LEVY SUGAR SUPPLY (CONTROL) ORDER, 1979 CONTENTS 1. Short title, extent and commencement 2. Power to issue directions to supply levy sugar LEVY SUGAR SUPPLY (CONTROL) ORDER, 1979 55. Published in the Gazette of India. Extraordnory, Pt II, Sec. 3(i), dated 17th December, 1979, p. 1430. In exercise of the powers conferred by Sec. 3 of Essential Commodities Act, 1955 (10 of 1955) the Central Government hereby makes the following Order, namely: 1. Short title, extent and commencement :- (1) This Order may be called the Levy Sugar Supply (Control) Order, 1979. (2) It extends to the whole of India. (3) It shall come into force at once. 2. Power to issue directions to supply levy sugar :- (1) The Central Government may, from time to time, by order issue directions to any 1"producer or importer" or recognised dealer to supply levy sugar of such type 2[or grade in such quantities and from such place of manufacture or storage)- (a) to such persons or organizations, in such areas or markets; or (b)3to such State Government/Union Territory Administration, as may be specified in the Order. 4"(1A) The domestic producer shall supply levy sugar at a price not exceeding the price determined under sub-section (3-C) of section 3 of the Essential Commodities Act, 1955 and the importer of sugar shall supply at a price not exceeding the controlled price fixed under clause (b) of sub-section 3 of section 3 of that Act." 2. The Central Government may by notified Order direct that the power to issue any direction under sub-clause (1) shall be exercisable also by any one or more of the following Officers in the Directorate of Sugar, 5"Ministry of Consumer Affairs and Public Distribution, Department of Sugar and Edible Oils" , New Delhi- 1. The Chief Director (Sugar) 2. The Additional Chief Director. 3. A Director. 4. A Deputy Director. (3) Where any direction is issued to any 1 "producer or importer" or recognised dealer under sub- clause (1) or (2) for the supply of levy sugar to any State Government that State Government may either arrange to take delivery of the sugar by itself or nominate any person, organization or authority to take delivery of the sugar. (4) Any levy sugar taken delivery of under sub-clause (3) may be stored, distributed or sold- (a) where such sugar has been taken delivery of by the State Government in such manner as the State Government deems fit; (b) in any other case, in accordance with such directions as may be issued by the State Government or by an officer or authority empowered by the State Government in this behalf. 1. Substituted for "Producer" by the Levy Sugar Supply (Control) Amendment Order, 2000 2. Subs. for the words "or grade and in such quantities" by G.S.R. 420(E), dated 31st May, 1984 3. Substituted for "to such State Governments, as may be specified in the order and at a price not exceeding to price determined under sub-section (3-C) of Sec. 3 of the Essential Commodities Act, 1955." by the Levy Sugar Supply (Control) Amendment Order, 2000 4. inserted by the Levy Sugar Supply (Control) Amendment Order, 2000 5. substituted for "Ministry of Agriculture and Irrigation, Detpartment of Food" by