MANU/CAFF/0132/2019

Ministry : Ministry of Consumer Affairs, Food and Public Distribution

Department/Board : Consumer Affairs

Order No. : SO2826(E)

Date of Order : 06.08.2019

Date of Publication : 06.08.2019

Notification/ Circulars Referred : Number G.S.R. 929(E), dated the 29th September, 2016 MANU/CAFF/0076/2016;Numbers S.O. 3341(E), dated the 27th October, 2016 MANU/CAFF/0089/2016;S.O. 1288(E), dated the 25th April, 2017 MANU/CAFF/0058/2017;S.O. 1600(E), dated the 17th May, 2017 MANU/CAFF/0066/2017;S.O.2785 (E), dated the 25th August, 2017 MANU/CAFF/0133/2017;S.O. 3136(E), dated the 27th September,2017 MANU/CAFF/0147/2017;S.O. 3397(E), dated the 23rd October, 2017 MANU/CAFF/0173/2017;S.O. 3422(E), dated the 25th October,2017 MANU/CAFF/0166/2017;S.O. 4079(E), dated the 27th December, 2017 MANU/CAFF/0219/2017;S.O. 2414(E) dated the 13th June, 2018 MANU/CAFF/0086/2018

Citing Reference:
Number G.S.R. 929(E), dated the 29th September, 2016 MANU/CAFF/0076/2016  Modified

Numbers S.O. 3341(E), dated the 27th October, 2016 MANU/CAFF/0089/2016  Referred

S.O. 1288(E), dated the 25th April, 2017 MANU/CAFF/0058/2017  Referred

S.O. 1600(E), dated the 17th May, 2017 MANU/CAFF/0066/2017  Referred

S.O.2785 (E), dated the 25th August, 2017 MANU/CAFF/0133/2017  Referred

S.O. 3136(E), dated the 27th September,2017 MANU/CAFF/0147/2017  Referred

S.O. 3397(E), dated the 23rd October, 2017 MANU/CAFF/0173/2017  Referred

S.O. 3422(E), dated the 25th October,2017 MANU/CAFF/0166/2017  Referred

S.O. 4079(E), dated the 27th December, 2017 MANU/CAFF/0219/2017  Referred

S.O. 2414(E) dated the 13th June, 2018 MANU/CAFF/0086/2018  Referred

Removal of Licensing Requirements, Stock Limits and Movement Restrictions on Specified Foodstuffs (Amendment) Order, 2019

S.O.2826(E).--In exercise of the powers conferred by section 3 of the Essential Commodities Act, 1955 (10 of 1955), the Central Government hereby makes the following order further to amend the Removal of Licensing Requirements, Stock Limits and Movement Restrictions on Specified Foodstuffs Order, 2016, namely:-

1. This order may be called the Removal of Licensing Requirements, Stock Limits and Movement Restrictions on Specified Foodstuffs (Amendment) Order, 2019.

2. It shall come into force on the date of its publication in the official Gazette.

2. In the Removal of Licensing Requirements, Stock Limits and Movement Restrictions on Specified Foodstuffs Order, 2016, in clause 3 after sub-clause (3), the following sub-clause shall be inserted namely:-

"(4) the provisions relating to stock limit under any order made under the Act shall not apply to a contract farming purchaser of any agricultural produce registered under any State Act made in this behalf, subject to the overall ceiling of registered quantity specified thereunder."

[F. No. S-10/4/2016-ECR&E]
A. K. CHOUDHARY, Economic Adviser

Note: The principal order was published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), vide number G.S.R. 929(E), dated the 29th September, 2016 and was subsequently amended vide numbers S.O. 3341(E), dated the 27th October, 2016, S.O. 1288(E), dated the 25th April, 2017, S.O. 1600(E), dated the 17th May, 2017, S.O.2785 (E), dated the 25th August, 2017, S.O. 3136(E), dated the 27th September,2017, S.O. 3397(E), dated the 23rd October, 2017, S.O. 3422(E), dated the 25th October,2017, S.O. 4079(E), dated the 27th December, 2017 and S.O. 2414(E) dated the 13th June, 2018.