Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAIZE (TEMPORARY USE IN MANUFACTURE OF STARCH) ORDER, 1970 CONTENTS 1. Short title, extent and commencement 2. Relaxation of prohibition against use 3. Total quantity to be used MAIZE (TEMPORARY USE IN MANUFACTURE OF STARCH) ORDER, 1970 G.S.R. 1929, dated the 21st November, 1970 1 -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, extent and commencement :- (1) This Order may be called the Indian Maize (Temporary Use in Manufacture of Starch) Order, 1970. (2) It extends to the whole of the State of Gujarat (3) It shall come into force at once and shall continue to be in operation upto and inclusive of the 30th day of April, 1971. 2. Relaxation of prohibition against use :- Notwithstanding anything contained in the Foodgrains (Prohibition of Use in Manufacture of Starch) Order, 1966, it shall be lawful, during the continuance in force of this Order, for the owner of a starch factory in the State of Gujarat to purchase or cause to be purchased or use or cause to be used Indian maize out of stock available with the Food Corporation of India for the manufacture of starch. 3. Total quantity to be used :- The total quantity of Indian maize that may be used by the owner of a starch factory in the manufacture of starch under Cl. (2) shall not exceed two thousand tonnes.