Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RICE (PROHIBITION OF USE IN WHEAT PRODUCTS) ORDER, 1958 CONTENTS 1. Short title, extent and commencement 2. Definitions 3 . Prohibition of use of rice in the manufacture or production for sale of wheat products 4. Prohibition of sale of wheat product containing rice 5. Powers of entry, search, seizure, etc RICE (PROHIBITION OF USE IN WHEAT PRODUCTS) ORDER, 1958 G.S.R. 285, dated 23rd April, 1958.1 -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: S.O.462(E), dated 11th May, 1987 2 -In exercise of the powers conferred by Sec. 3 of the Essential Commodities Act, 1955 (10 of 1955), the Central Government hereby rescinds, with immediate effect, the following two orders, relating to foodgrains, namely : (1) The Rice (Prohibition of Use in Wheat Products) Order, 1958 ; and (2) The Imported Foodgrains (Prohibition of Unauthorised Sales) Order, 1958 : Provided that such rescission shall not affect- (a) the previous operation of the said Orders or any thing duly done or suffered thereunder; or (b) any right, privilege, obligation or liability acquired, accrued or incurred under the said Orders; or (c) any penalty, forfeiture or punishment incurred in respect of any offence committed against the said Orders; or (d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if the said Orders had not been rescinded. 1. Short title, extent and commencement :- (1) This Order may be called the Rice (Prohibition of Use in Wheat Products) Order, 1958. (2) It extends to the whole of the State of Punjab. (3) It shall come into force at once. 2. Definitions :- In this Order, unless the context otherwise requires,- (a) "rice" means dehusked paddy and includes ground or broken rice; (b) "wheat product" means maida, suji, rawa, wholemeal atta or resultant atta. 3. Prohibition of use of rice in the manufacture or production for sale of wheat products :- No person manufacturing or producing for sale any wheat product shall use rice in such manufacture or production. 4. Prohibition of sale of wheat product containing rice :- No person shall sell or store for sale or offer for sale any wheat product which-contains rice as an ingredient. 5. Powers of entry, search, seizure, etc :- Any person authorised by the State Government or the Central Government in this behalf may, with a view to securing compliance with this order or to satisfying himself that this order has been complied with,- (i) enter upon and search any premises or shop or search any vehicle or vessel in which such person has reason to believe that any wheat product in respect of which the provisions of this Order have been contravened, is being manufactured or produced, purchased, sold or stored, or is being moved or transported, as the case may be; (ii) seize any wheat product including any rice intended to be used therein, with the packages, coverings or receptacles in respect of which he has reason to believe that a contravention of the provisions of this order has been, is being or is about to be committed: 1 [Provided that in the exercise of the powers of entry and search under this clause, the authorised officer shall,- (a) pay due regard to the social and religious customs of the occupants of the premises; and , (b) call upon two respectable inhabitants of the locality concerned to attend and witness any such search, prepare a list of all the things taken possession of and deliver to the person or owner of the vehicle, premises, etc, so searched a copy thereof duly signed by the said witnesses: Provided further that if any such premises be found locked up or unoccupied or unattended by or on behalf of t h e owner or occupier, the same may, in the presence of two witnesses, be broken open and entered upon for all or any of the aforesaid purposes.] 1. Subs. by G.S.R. 558, dated 1st July, 1958.