Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com SYNTHETIC RUBBER (PRICE CONTROL) ORDER, 1969 CONTENTS 1. Short title, extent and commencement 2. Definitions 3. Control of sale price 4. Fixation of sale price 5. Price list to be displayed at place of business 6. Manufacturer and dealer not to withhold sale 6A. 6A 7. Powers to give directions, call for information, etc 8. Powers of inspection, entry and search 9. Compliance of Orders 10. Appeal SYNTHETIC RUBBER (PRICE CONTROL) ORDER, 1969 S.O. 4922, dated the 16th December, 1969 3. -In exercise of the powers conferred by Sec. 3 of the Essential Commodities Act, 1955 (10 of 1955), and with a view to regulate the sale of synthetic rubber produced indigenously at reasonable prices to the consumers of synthetic rubber, the Central Government hereby makes the following Order, namely: 1. Short title, extent and commencement :- (1) This Order be called the Synthetic Rubber (Price Control) Order, 1969. (2) It extends to the whole of India. (3) It shall come into force with immediate effect. 2. Definitions :- In this Order, unless the context otherwise requires,- (a) "Controller" means a person appointed by the Central Government to be the Controller of Synthetic Rubber for the purpose of this Order; (b) "dealer" means any person who carries on the business of buying or selling synthetic rubber, whether or not in conjunction with other business and includes manufacturer; (c) "manufacturer" means any person who manufactures synthetic rubber; (d) "sale price" means net ex-works packed sale price including commission; (e) "synthetic rubber" means Styrene Butadiene rubber of any of the types mentioned below and manufactured in India, namely : (i) synthetic rubber. Grades S. 1500 and S. 1502; (ii) oil extended synthetic rubber. Grades S. 1712; (iii) synthetic rubber. Grades S. 1958. 3. Control of sale price :- No manufacturer or dealer or other person shall sell or agree to sell or otherwise dispose of synthetic rubber at a sale price exceeding the sale price to be fixed in pursuance of Cl. 4. 4. Fixation of sale price :- The Central Government or the Controller may, having regard to the estimated cost of production of synthetic rubber manufactured in India, fix from time to time by notification in the Official Gazette, the sale price of synthetic rubber so manufactured and different sale prices may be fixed in respect of different grades of synthetic rubber: 1 [Provided that the said sale price shall be exclusive of excise duty and other levies.] 1. Ins. by S.O. 1094, dated 16th March, 1970. 5. Price list to be displayed at place of business :- Every dealer shall display at aconspicuous pan of the premises where he carried on his business in synthetic rubber a list of sale prices of the different grades of synthetic rubber kept for sale, in such a manner as to be easily accessible for consultation by any customer visiting the premises. 6. Manufacturer and dealer not to withhold sale :- No manufacturer or dealer shall withhold from sale any synthetic rubber ordinarily kept for sale. 6A. 6A :- Every manufacturer shall prominently mark on each package of synthetic rubber the grade of material contained in that package.] 7. Powers to give directions, call for information, etc :- The Controller, or such officer of the Central Government or the S t a t e Government as may be authorized by the Central Government in this behalf may, by Order- (a) direct any person who manufactures synthetic rubber in India or any dealer, to maintain such records relating to the manufacture or purchase or sale or other transaction, as the case may be, of synthetic rubber as the Controller or the officer authorized in this behalf may specify in the Order; (b) specify the manner in which a manufacturer or a dealer shall keep accounts of any manufacture, purchase, sale or other transaction, as the case may be, in synthetic rubber; (c) require any manufacturer or any dealer, to furnish within such period or at such intervals, such information, returns or reports relating to the manufacture or purchase or sale or other transaction, as the case may be; of synthetic rubber, in such form as may be specified in the Order. 8. Powers of inspection, entry and search :- 1[(1)] The Controller, or such officer of the Central Government or the State Government 2[being a Gazetted Officer] as may be authorized by the Central Government in this behalf, may- (a) inspect 3[* * *] (i) any books, accounts or records relating to the manufacture of synthetic rubber and belonging to or under the control of a manufacturer of synthetic rubber in India; (ii) any. books, accounts or records relating to the purchase, sale or other transaction in synthetic rubber and belonging to or under the control of a dealer; or (iii) any stocks of synthetic rubber belonging to or under the control of such manufacturer or dealer 1[(b) enter or search or seize stocks from any premises where synthetic rubber is manufactured or sold or where the Controller or the authorized officer has reason to believe that a contravention of this Order has been, is being or is about to be committed.] 5[(2) The provisions of Secs. 102 and S.103 of the Code of Criminal Procedure, 18986 relating to search and seizure, shall so far as may be, apply to searches and seizures under this clause.] 1. Re-numbered by S.O. 464, dated the 5th February, 1974. 2. Subs. by S.O. 464, dated the 5th February, 1974. 3. The words 'or authorize any person to inspect" omitted by S.O. 464. 5. Ins. by S.O. 1094, dated 16th March, 1970. 6. Ins. by S.O. 457, dated the 1st September, 1973. 9. Compliance of Orders :- Every manufacturer or dealer or any other person to whom any Order or direction is issued under any powers conferred by or under this Order, shall comply with such Order or direction. 10. Appeal :- Any person aggrieved by any Order or direction of the Controller or the authorized officer issued under this Order, may, within thirty days from the date of receipt of a copy of such Order or direction, file an appeal to the Central Government.