Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com SUGAR (MOVEMENT CONTROL) ORDER, 1959 CONTENTS 1. Short title, extent and commencement 2. Definitions 3. Restrictions on export of sugar 4. Saving 5. Powers of entry, search, seizure, etc 6. Repeal SCHEDULE 1 :- THE SCHEDULE SUGAR (MOVEMENT CONTROL) ORDER, 1959 SUGAR (MOVEMENT CONTROL) ORDER, 1959 1. Short title, extent and commencement :- (1) This Order may be called the Sugar (Movement Control) Order, 1959. (2) It extends to the whole of India except the State of Jammu and Kashmir and to the State of Pondicherry. (3) It shall come into force at once. 2. Definitions :- In this Order, unless the context otherwise requires,- (a) "export" means to take or cause to be taken from any place- (i) within the region comprising the State of Pondicherry and the State of Madras to any place outside that region; or (ii) within any other State to any place outside that other State; ( b ) 1["State Government" means in relation to the State of Pondicherry, the Chief Commissioner thereof;] (c) 2 ["sugar" means any form of sugar containing more than 90 per cent. of sucrose including khandsari sugar, sugar candy and bura sugar and any sugar of crystalline structure but does not include confectionery.] 1. Subs. by G.S.R. 49 published in the Gazette of India, Extraordinary, Pt. II, Sec. 3 (i). No. 2, wdated the 14th January, 1961. 2. Subs. by G.S.R. 1155/Ess. Com./Sugar, dated the 23rd September, 1960, published in the Gazette of India, Extraordin ary, Pt. II, Sec. 3 (i), No. III, dated the 23rd September, 1960. 3. Restrictions on export of sugar :- No person shall export or attempt to export or abet the export of sugar except- (i) under and in accordance with a permit issued by the Chief Director, or a Director or a Deputy Director in the Directorate of Sugar and Vanaspati, Ministry of Food and Agriculture, or by any other officer of the Central or State Government empowered by the Central Government in this behalf; or (ii) under the authority of a direction issued under Cl. 6-A of the Sugar (Control) Order, 1955, directing a producer to supply sugar to a person or organisation carrying on business, or an officer of the Government with headquarters at a place outside the State in which the factory is situated: Provided that this clause shall not apply to the export of khandsari sugar from the State of Uttar Pradesh. 4. Saving :- Nothing in Cl. 3 shall apply to the export of sugar- (i) not exceeding one seer in weight in the aggregate by a bona fide traveller as part of his luggage; or (ii) Central Government account; or (iii) under and in accordance with Military Credit Notes; or (iv) not exceeding one lb. in weight as sample by a sugar factory to its principals with headquarters in a State other than that in which the sugar factory is situated; or (v) to Bhutan from any place in the State of West Bengal; or (iv) forming part of ship's stores intended for bonafide consumption during voyage;] 1 [(vii) apportioned to the owner of a factory under Section 5 of the Sugar Export Promotion Act, 1958 , and despatched by the said owner on demand by the Indian Sugar Mills Association (Export Agency Division)]. 1. Vide Gazette of India, Extraordinary, Pt. II Sec. 3 (i), No. 135, dated the 6th November,1959. 5. Powers of entry, search, seizure, etc :- (1) Any person authorised in this behalf by the Central or the State Government may, with a view to securing compliance with this Order or to satisfying himself that this Order has been complied with, (a) stop and search, or authorise any person to stop and search any person, boat, motor or any vehicle or receptacle used or capable of being used for the export of sugar; (b) enter and search and authorise any person to enter and search any place; (c) seize or authorise the seizure of any sugar in respect of which he suspects that any provision of this Order has been, is being or is about to be contravened, along with the packages, coverings or receptacles in which such sugar is found or the animals, vehicles, vessels, boats or conveyances used in carrying such sugar and thereafter take or authorise the taking of all measures necessary for securing the production of packages, coverings, receptacles, animals, vehicles, vessels, boats or conveyances so seized, in a court and for their safe custody pending such production. (2) The provision of Secs. 102 and S.103 of the Code of Criminal Procedure, 1898, 1 relating to search and seizure shall, so far as may be, apply to search, and seizures under this clause. 1. Subs. by G.S.R. 49 published in the Gazette of India, Extraordinary, Pt. II, Sec. 3 (i). No. 2, wdated the 14th January, 1961. 6. Repeal :- The Delhi Sugar (Export Control) Order, 1959, is hereby rescinded. SCHEDULE 1 THE SCHEDULE Standard lay-out for making on sugar flags