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[Cites 0, Cited by 0] [Section 2(6)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(6)(e) in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989

(e)"Enforcement Officer" means the Commissioner, Additional Commissioner, Deputy Commissioner, Assistant Commissioner, and the Chief Marketing Officer, Food and Civil Supplies Department, Uttar Pradesh, [Deputy Director(Food and Civil Supplies), Revenue and Special Intelligence Directorate, Uttar Pradesh Secretariat, the District Magistrate] [Substituted by Notification No. 1431/XXIX-Kha-11-Compo.-36-89, dated 26th July, 1990, published in U.P. Gazette, (Extraordinary), Part 4, section (Kha), dated 26th July, 1990, for 'the Deputy Magistrate'.], Executive Magistrate, Tahsildar, the Regional Food Controller, Deputy Regional Food Controller, Regional Marketing Officer, Deputy Regional Marketing Officer, Assistant Regional Food Controller, Senior Marketing Inspector, Marketing Inspector, Assistant Marketing Inspector, District Supply Officer, Town Rationing Officer, Deputy Town Rationing Officer, Area Rationing Officer, Senior Supply Inspector, Supply Inspector, and a Police Officer not below the rank of Sub-Inspector within the limits of their respective jurisdiction, a Police Officer not below the rank of Sub-Inspector attached to the Commissioner, Food and Civil Supplies, Uttar Pradesh, and a Police Officer not below the rank of Sub-Inspector of the flying squad of Food Department;