Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com PAPER (CONTROL) ORDER, 1979 CONTENTS 1. Short title and commencement 2. Definition 3. Power to direct disposal of stock 4. Power to direct sale 5. Maintenance and production of accounts etc 6. Retention price 6 A . Certain provisions of the order not to apply to certain manufacturers 7. Delegation PAPER (CONTROL) ORDER, 1979 22. Published in the Gazette of India, Extraordinary, Pt. II, Sec. 3 (ii), dated the 30th June, 1979 repealed by S.O. 31(E), dated 22nd January, 1987, published in the Gazette of India, Extraordinary, Pt. II, Sec. 3 (i), dated 22nd January, 1987 (w.e.f 22nd January, 1987. Whereas the Central Government is of opinion that it is necessary and expedient so to do for maintaining and increasing supplies and for securing the equitable distribution and availability at fair prices, of certain varieties of writing and printing paper, an essential commodity. Now, therefore, 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 namely: 1. Short title and commencement :- (1) This Order may be called the Paper (Control) 0rder,1979. (2) It shall come into force at once. 2. Definition :- In this Order, unless the context otherwise requires,- (a) "Controller" means any officer of the Central Government duly appointed as such by the Central Government by notification in the Official Gazette; 1[(b) * * *]; (c) "manufacturer" means a manufacturer of paper or paper boards or both, and registered as such with the Director General of Technical Development, Government of India; (d) "white printing paper" means the common type of white printing paper of uniform formation, evenly finished and generally free from specks, holes or other blemishes, and suitable for printing and conforming to the specifications for white printing paper notified by the Indian Standards Institution from time to time 1[and weighing 60 grammes per square metre, subject however to the tolerance limit permitted or nominal grammage as per relevant Indian Standards Institution specification.] 3 [and shall bear the I.S.I. Certification Mark.] 1. Omitted by S.O. 287 (E), dated 11th April, 1983. 3. Added by S.O. 582 (E), dated 16th October, 1979. 3. Power to direct disposal of stock :- T h e Central Government may, with a view to securing proper distribution of white printing paper 1 [* * *], issue such orders, general or special, as may be necessary, to any manufacturer as to the disposal of his stock of white printing paper and cream laid or wove paper. 1. Omitted by S.O. 287 (E), dated 11th April, 1983. 4. Power to direct sale :- The Central Government may, by order, require any manufacturer to sell white printing paper 1 [* * *], to such person or class or persons, and on such terms and conditions as may be specified in the order. 1. Omitted by S.O. 287 (E), dated 11th April, 1983. 5. Maintenance and production of accounts etc :- (1) Every manufacturer shall keep such books, accounts and records, relating to the production, and sale of white printing paper 1[* * *] as the Central government may require. (2) Every manufacturer and person employed by him in connection with the production and sale of white printing paper 1 [* * *] shall, on being required so to do by the Central Government and within such period as may be allowed in this behalf: (a) produce and make available for inspection of such books, accounts, records or other documents, and (b) furnish such returns and other information relating to the business as may be specified by the Central Government. 1. Ins. by S.O. 650 (E), dated the 12th November, 1975. 6. Retention price :- T h e ex-factory price admissible to the manufacturer of white printing paper shall be 1 [Rs. 7200.00 (Rupees seven thousand two hundred only)] per metric tonne and no manufacturer shall sell this variety of paper at a price exceeding such price.] 1. Omitted by S.O. 287 (E), dated 11th April, 1983. 6A. Certain provisions of the order not to apply to certain manufacturers :- Nothing in CI. 6 shall apply to: (a) a manufacturer whose installed capacity for the manufacture of paper and paper boards [is not more then 16,500 tonnes per annum;] 1[(b) ****]; 1 [(c) ****]. 1. Ins. by S.O. 650 (E), dated the 12th November, 1975. 7. Delegation :- All powers exercisable by the Central Government under this Order shall be exercisable also by the Controller.