Section 3 in The Orissa Prohibition of Withholding from Sale of Essential Commodities Order, 1977
3. Prohibition of withholding from sale.
- (i) No retailer, or wholesaler or producer shall refuse to sell or withhold from sale any essential commodity kept by him for sale.(ii)For the purpose of [Sub-clause (1)] [Substituted vide S.R.O. No. 547/16.3.1977.], the stocks of any essential commodity in the possession of any dealer or producer shall be deemed to be The stocks kept by him for sale ;[Provided that this clause shall not apply to-(a)a corporation or company owned or controlled by the Central Government or State Government; or(b)any Central level or State level Co-operative Society engaged in the production, procurement, sales, purchase or distribution of the essential commodities.]
