Section 3 in Removal Of (Licensing Requirements, Stock Limits And Movement Restrictions) On Specified Foodstuffs Order, 2002
3.
With the coming into effect of this Order any dealer may freely buy, stock, sell, transport, distribute, dispose, acquire, use or consume any quantity of wheat, paddy/rice, coarsegrains, sugar, [edible oilseeds and edible oils, pulses, gur, wheat products (Namely maida, rava, suji, atta, resultant atta and bran) and hydrogenated vegetable oil or vanaspathi] [Substituted by Notification No. G.S.R. 490(E) dated 16.6.2003 (w.e.f 15.2.2002)] and shall not require a permit or license therefor under any order issued under the Essential Commodities Act, 1955.
