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Removal of Licensing Requirements, Stock Limits and Movement Restrictions on Specified Foodstuffs (Amendment) Order, 2019- (Ministry of Consumer Affairs, Food and Public Distribution) (06 Aug 2019)

MANU/CAFF/0132/2019

Civil

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."

Tags : REMOVAL   LICENSING REQUIREMENTS   AMENDMENT ORDER  

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