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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(1) in The Orissa (Prevention of) Food Adulteration Rules, 1959

(1)For every licence for the purpose of manufacturing for sale any article of food mentioned in Column (1) of each of the table given below a fee shall be payable at the rate noted against such article in Column (2) of the said table :[Table-I] [Substituted vide Orissa Gazette Extraordinary No. 1849/20.12.1964.]Licence required for manufacture of food for sale under Rule 7 of the Orissa Prevention of Food Adulteration Rules, 1959
    1 2
1. (a) Condensed, sterilised or desiccated milk in hermeticallyclosed receptacle   Rs. 50 per year
  (b) Butter (in sealed tins or paper cartoons)  
  (c) Ghee in sealed tins or bottles  
2. Maida, Atta and Suji-  
  (a) Mechanical Rs. 4 per year per machine
  (b) Roller (Mill) Rs. 10 per roller
3. Edibile Oils- (a) Ghani Rs. 4 per Ghani
  Extract by- (b) Mills Rs. 10 per year
4. Other foods-  
1. (a) Vanaspati Manufactured with help of power - Rs. 50
  (b) Biscuits
  (c) Sugar
  (d) Rice (Mill)
2. (a) Biscuits and other bakery products Manufactured with out power Rs. 10
  (b) Ice-creams
  (c) Aerated water
  (d) Non-alcoholic beverage
  (e) Jaggery Rs. 5
3. (a) Rice Hullers Rs. 10
  (b) Cereal and Gram hullers
For two or more articles of food the licence fee should be for one item only for which the highest licence fee has been prescribed.Table-IILicence required for the purpose of sale of any article of food by wholesalers under Rule 7 of the Orissa Prevention of Food Adulteration Rules, 1959Wholesaler (who sells for the purpose of retail sale)-
(a) Milk Rs. 10 per year
(b) Ghee
(c) Edible Oils
(d) Wheat products (Atta, Maida, Suji)
(e) Vanaspati
(f) Sweet-meat and Saveries
(g) Aerated water and non-alcoholic beverage
(h) Bakery products and lozenges and confectioneries
(i) Tea, Coffee, Sago, Arrowroot, Barley
(j) Vegetables
(k) Cereals and Grams
(l) The other food except fruit products covered under the FoodProducts Order, 1955
For two or more items of food the licence fee should be for one item only for which highest licence fee has been prescribed.Table-IIIName of the articles of food for selling which a retailer or a street hawker shall make a licence under these rules
  (1) (2)
(a) Milk  
(b) Ghee
(c) Cheese
(d) Khoa
(e) Rabidi
(f) Dhai
(g) Edible Oils
(h) wheat products (Maida, Atta, Suji)
(i) Vanaspati
(j) Sweetmeat and saveries Retailers-(one who sells his products in one place in a shopfor use of consumers) Rs. 5/-
(k) Non-alcoholic beverages and aerated water
(l) bakery products and confectioneries
(m) The other food articles except food products covered underthe Food Products Order, 1955  
(n) Tea and coffee
(o) Arrowroot and Barley
(p) Cereal products fried (Bara, Piaji, Gulgula, Pakoda) Street hawkers (one who sells moving about e.g., milkman,milkmaid -Rs. 2 per year
(q) Starchy food fried and pulled and pressed rice
(r) Jaggery
(s) Meat, fish, egg and dried fish  
(t) Cereals and grams
(u) The other food articles except the Food Products Order, 1955
(v) Hotels and Restaurants (Town and Notified Area Councils) Rs. 10
(w) Hotels and Restaurants (Villages)  
(x) Tea shops (Towns) Rs. 6
(y) Tea shops (Villages) Rs. 2
For one or more articles of food the fee should be for one item only for which the highest licence fee has been prescribed. A licence issued will cover for any number of articles.