Maharashtra Scheduled Commodities Wholesale Dealers Licensing (Amendment) Order, 2010

S Maharashtra 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Scheduled Commodities Wholesale Dealers Licensing (Amendment) Order, 2010 [23 February 2010] CONTENTS 1. Section 1 2. Section 2 Maharashtra Scheduled Commodities Wholesale Dealers Licensing (Amendment) Order, 2010 [23 February 2010] In exercise of the powers conferred by clauses (c), (d), (e), (h) (i) (ii) and (j) of sub- section (2) of section 3 of the Essential Commodities Act, 1955 (10 of 1955) read with Government of India, Ministry of Industries and Civil Supplies (Department of Civil Supplies and Co-operation), Order No. S.O. 681 (E), dated the 30th November 1974 and Order No. S.O. 682 (E), dated the 30th November 1974 and the Government of India, Ministry of Agriculture and Irrigation (Department of Food), Order No. G.S.R. 800, dated 9th June 1978 and the Government of India, Ministry of Consumer Affairs, Food and Public Distribution Department of Consumer Affairs, letter No, 11/5/2006-ECR & E, dated the 12th February 2010 and of all other powers enabling it in that behalf, the Government of Maharashtra hereby, with the prior concurrence of the Central Government, makes the following Order, further to a m e n d the Maharashtra Scheduled Commodities Wholesale Dealer''s Licensing Order, 1998, namely: 1. Section 1 :- This order may be called the Maharashtra Scheduled Commodities Wholesale Dealers Licensing (Amendment) Order, 2010. 2. Section 2 :- In clause 10 of the Maharashtra Scheduled Commodities Wholesale Dealers Licensing Order, 1988: (1) in sub -- clause (2) (ii), for the words, "sixty days", the words "forty -- five days" shall be substituted; (2) in sub- clause (2) (ii): (a) for the words "Five hundred metric tones", in the places where they occur, the words "Three hundred fifty metric tones (Husked or otherwise)" shall be substituted. (b) for the words, "Three hundred metric tones", in the places where they occur, the words, "Two hundred metric tones (Husked or otherwise)" shall be substituted. By order and in the name of the Governor of Maharashtra, S.K. Kursange, Deputy Secretary to Government.

Act Metadata
  • Title: Maharashtra Scheduled Commodities Wholesale Dealers Licensing (Amendment) Order, 2010
  • Type: S
  • Subtype: Maharashtra
  • Act ID: 21038
  • Digitised on: 13 Aug 2025