Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com VEGETABLE OIL PRODUCT PRODUCERS (REGULATION OF REFINED OIL MANUFACTURE) ORDER, 1973 CONTENTS 1. 1 2. 2 3. 3 4. 4 VEGETABLE OIL PRODUCT PRODUCERS (REGULATION OF REFINED OIL MANUFACTURE) ORDER, 1973 G.S.R. 395(E), dated 16th August, 1973.-In exercise of the powers conferred by sub-section (1) of Sec. 3 of the Essential Commodities Act, 1955 (10 of 1955), the Central Government hereby makes the following Order: 1. 1 :- (1) This Order may be called the Vegetable Oil Product Producers (Regulation of Refined Oil Manufacture) Order, 1973. (2) It shall come into force on 16th August, 1973. 2. 2 :- In this Order, unless there is anything repugnant in the subject or context,- (a) terms "controller" and "vegetable oil products" shall have the same meaning as in the Vegetable Oil Products Control Order, 1973; (b) "producer" means a person carrying on business of manufacturing any vegetable oil product and shall include any person licensed under Industries (Development and Regulation) Act, 1951 (65 of 1951), to manufacture vanaspati or, where such licence may not be required who is ordinarily engaged in the business of manufacturing vanaspati ; (c) "refined vegetable oil" means any vegetable oil which has been neutralised with alkali, bleached with bleaching earth or activated carbon or both deodorized with steam 1 [* * * ] 1. Omitted by G.S.R. 449 (E), dated 21st September, 1973. 3. 3 :- 1[No producer shall manufacture for sale- (i) any refined imported palm oil; or (ii) any other refined vegetable oil during any calendar month in excess of the quantity determined in the manner whichever is higher, namely :] __________________________________________________________ (a) the ratio of the production of refined vegetable oil during the month by any producer to his production during the same month of vegetable oil product, other than product manufactured for non- edible industrial use, shall not exceed twice the ratio of his production of refined vegetable oil product, other than product manufactured for non-edible industrial use, shall not exceed twice the ratio of his production of refined vegetable oils during the two years period from the 1st January, 1971 to the 31st December, 1972, to his production of such vegetable oil product during the said period; or (b) the production of refined vegetable oils during the month by any producer shall not exceed 25 -per cent. of his production during the same month of vegetable oil products other than product manufactured for non-edible industrial use:] 2[Provided that nothing in this clause shall apply to the manufacture of refined imported sunflower oil, imported soyabean oil, imported rapeseed oil 3[* * *], imported palm oil or cottonseed oil by any producer:] 4 [Provided further that the Controller may, if he is satisfied that there are sufficient grounds for so doing, by order in writing exempt any producer or class of producers from the provisions of this clause.] 1. Subs. by G.S.R. 641(E), dated 15th October, 1977. 2. Ins. by G.S.R. 103(E), dated 2nd March, 1977. 3. Omitted by G.S.R. 641(E), dated 15th October, 1977. 4. Subs. by G.S.R. 103(E), dated 2nd March, 1977. 4. 4 :- No producer shall manufacture, stock for sale or offer for- sale any refined vegetable oil, unless- (i) it has been manufactured solely from any of such vegetable oils as have been permitted to be used in manufacture of vegetable product; (ii) it conforms to the specifications for the appropriate refined vegetable oil prescribed under Prevention of Food Adulteration Rules, 1965 or under the Solvent Extracted Oil, De-oiled Meal and Edible Flour (Control) Order, 1967.