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State of Odisha - Act

The Orissa Cement (Quality Control) Order, 1987

ODISHA
India

The Orissa Cement (Quality Control) Order, 1987

Rule THE-ORISSA-CEMENT-QUALITY-CONTROL-ORDER-1987 of 1987

  • Published on 22 June 1987
  • Commenced on 22 June 1987
  • [This is the version of this document from 22 June 1987.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Orissa Cement (Quality Control) Order, 1987Published vide Notification Orissa Gazette Extraordinary No. 926/30.6.1987-S.R.O.No. 416/87 dated 22.6.1987S.R.O. No. 416/87 - In exercise of the powers conferred by Clause (j) of Sub-section (2) of Section 3 of the Essential Commodities Act, 1955 (10 of 1955) read with the S.O. 681 (E) dated the 30th November, 1974 of the Government of India in the Ministry of Industry and Civil Supplies (Department of Civil Supplies and Co-operation) published in the Gazette of India Extraordinary Part-II, Section 3, Sub-section (ii) of the even date, the Government of Orissa do hereby make the following order, namely :

1. Short title, extent and commencement.

(1)This order may be called the Orissa Cement (Quality Control) Order, 1987.
(2)It extends to the whole of Orissa.
(3)It shall come into force from the date of its publication in the Official Gazette.

2. Definitions.

- In this order unless the context otherwise requires-(a)"Cement" means any variety of cement manufactured in India and includes blast furnace slag cement, Portland Pozzolana cement, rapid hardening Portland cement, ordinary Portland cement, hydrophobic Portland cement, white Portland cement, low heat Portland cement, high strength ordinary Portland cement, cement used for the manufacture of railway sleepers, masonry cement, oil well cement, super sulphated cement or any other variety of cement which the State Government may, by notification in the Gazette specify for the purposes of this Order;(b)"Prescribed Standard" means the following Indian Standard Specifications as amended and revised from time to time, namely;
(1)IS: 269-1976 Ordinary and Low Heat Portland Cement (Third Revision)
(2)IS: 455-1976 Portland Blast Furnace Slag Cement (Third Revision)
(3)IS: 1489-1976 Portland Pozzolana Cement (Second Revision)
(4)IS: 3466-1967 Masonry Cement (First Revision)
(5)IS: 6452-1972 High Alumina Cement for structural use (with Amendment No. 1)
(6)IS: 6909-1973 Supersulphated Cement
(7)IS: 8041 E -19/6 Rapid Hardening Portland Cement
(8)IS: 8042 E-19/6 White Portland Cement
(9)IS: 8043 E-1976 Hydrophobic Portland Cement
(10)IS: 8112-1976 High Strength Ordinary Portland Cement and cement used for the manufacture of Railway sleepers
(11)IS: 8229 E-1976 Oil Well Cement.

3. Prohibition to manufacture, sale etc., of cement which is not of the prescribed standard.

- No person shall himself or by any person on his behalf manufacture or store for sale or distribute cement which does not conform with the prescribed standard and which does not bear I.S. certification mark.

4. Power of entry, inspection, search, taking samples, seizure etc.

(1)Any Officer authorised by the State Government in this behalf may, with such assistance, if any, as he thinks fit-
(a)enter, inspect and search any place or premises, vehicle, vessels or aircraft in which he has reason to believe that contravention of the provisions of this Order is being or is about to be committed:
Provided that if any such place or premises found locked up or unoccupied or unattended by or on behalf of the owner or occupier, the same may, in the presence of at least two witnesses, be broken open and entered upon for all or any of the aforesaid purposes.
(b)require the owner, occupier or any other person in charge of the place or premises, vehicles or vessels in which he has reason to believe that any contravention of the provisions of this Order is being made or is about to be committed to produce books of account or other documents before him showing transactions relating to such contraventions;
(c)take or cause to take extracts from or copies of any documents showing the transactions relating to such contraventions as and when produced before him or otherwise found in the premises or land;
(d)search, seize and remove the stock of cement and the vehicles, vessels or other conveyances used in carrying such cement, and thereafter take or authorise to take all measures necessary for security, the production of the stock of cement and the vehicles, vessels or other conveyances so-seized in a Court and for their safe custody.
(2)The provision under Section 100 of the Code of Criminal Procedure, 1973 (2 of 1974) shall, so far as may be, apply to searches, and seizures under this clause.