Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com NON-PRESSURE STOVE (QUALITY CONTROL) ORDER, 1990 CONTENTS 1. 1 2. Definitions 3. 3 4. 4 5. Power of entry, search and seizure NON-PRESSURE STOVE (QUALITY CONTROL) ORDER, 1990 2-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. 1 :- (1) This Order may be called Non-pressure Stove (Quality Control) Order, 1990. (2) It extends to the whole of India. 1 (3) It shall come into force on the 1st day of February, 1992. 1. Substituted for " (3) It shall come into force on 1st February, 1991. ", vide " NON- PRESSURE STOVE (QUALITY CONTROL) ORDER, 1990" Dt.dated 25th January, 1991 Published in Noti. No. G.S.R. 49 (E), dated 25th January, 1991, published in the Gazette of India,, Extraordinary, Pt. II, Sec. 3 (i), dated 25th January, 1991. 2. Definitions :- In this Order, unless the context otherwise requires : (a) "Non-pressure Stoves" means burning appliances intended for domestic and commercial use, burning kerosene oil at atmospheric pressure. 1 (b)"specified standard" means the Indian Standard Specification No. IS : 2980-1986 specified for non-pressure stoves. 1. Substituted for " (b) "Specified Standard" means the following Indian Standard Specifications : ____________________________________________________________________________ SI. No. IS: No. Title ____________________________________________________________________________ 1. IS: 2980-1979 Specification for non-pressure stoves. ____________________________________________________________________________ ", vide " NON-PRESSURE STOVE (QUALITY CONTROL) ORDER, 1990" Dt.dated 25th January, 1991 Published in Noti. No. G.S.R. 49 (E), dated 25th January, 1991, published in the Gazette of India,, Extraordinary, Pt. II, Sec. 3 (i), dated 25th January, 1991. 3. 3 :- No person shall by himself or by any person on his behalf manufacture or store for sale, sell or distribute any non-pressure stove which does not conform to specification under this Order and that it would be with ISI Certification Mark, provided that nothing in this Order shall apply in relation to export of non-pressure stoves which do not conform to the specified standard but conform to any specification required by the foreign buyers and by Export (Quality Control and Inspection) Act, 1963 . 4. 4 :- The sub-standard or defective stoves or raw material components which do not conform to the aforesaid standard including the thermal efficiency specified shall be deformed beyond use and disposed of as scrap. 5. Power of entry, search and seizure :- 1 (1) Any officer of the State Government, not below the rank of an Inspector, in the Food and Civil Supplies department or in any other department, duly authorised by a notification published in the official Gazette by such State Government may, with a view to carry out the provisions of this Order, or for the purpose, of satisfying himself that this Order or any Order made thereunder has been complied with,- (a) enter and search any place, premises or factory which the officer has reason to believe, has been or is being or is about to be, used for the contravention of this order; (b) seize stocks of non-pressure stoves, raw material or components which the officer has reason to believe has been, or is being or is about to be used, in contravention of this order. (2) The provisions of S.100 Code Of Criminal Procedure, 1973 relating to search and seizure shall, as far as may be, apply to searches and seizures under this Order. 1. Substituted for " (1) Any officer not below the rank of an Inspector of Police, authorised in this behalf by the Central Government or a State Government may, with a view to securing compliance with this Order or to satisfying himself that this Order or any order made thereunder has been complied with, (a) enter and search any place, premises or factory which the officer has reason to believe, has been, or is being or is about to be, used for the contravention of this Order; (b) seize stocks of non-pressure stoves, raw material or components which the officer has reason to believe has been or is being, or is about to be, used in contravention of this Order. ", vide " NON-PRESSURE STOVE (QUALITY CONTROL) ORDER, 1990" Dt.dated 25th January, 1991 Published in Noti. No. G.S.R. 49 (E), dated 25th January, 1991, published in the Gazette of India,, Extraordinary, Pt. II, Sec. 3 (i), dated 25th January, 1991.