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Union of India - Section

Section 4 in The Pulses, Edible Oilseeds And Edible Oils (Storage Control) Order, 1977

4. Restriction on possession of pulses, edible oilseeds and edible oils .-(1) No dealer shall after a period of fifteen days from the coming into force of this clause, either by himself or by any person on his behalf, store or have in his possession at any time any pulses, edible oilseeds or edible oils in excess of the quantities specified below:-

    Category of Cities Stock limit in quintals in case of: Remarks
Wholesaler Retailer
(i) [ [Substituted by S.O. 98(E), dated 10.2.1993 (w.e.f. 10.2.1993). ] [Pulses [Substituted by S.O. 98(E), dated 10.2.1993 (w.e.f. 10.2.1993). ] [Category [Substituted by S.O. 98(E), dated 10.2.1993 (w.e.f. 10.2.1993). ][A cities [2000 [Substituted by S.O. 98(E), dated 10.2.1993 (w.e.f. 10.2.1993). ] [50 [Substituted by S.O. 98(E), dated 10.2.1993 (w.e.f. 10.2.1993). ] [All pulses taken together] [Substituted by S.O. 98(E), dated 10.2.1993 (w.e.f. 10.2.1993). ]
CategoryB cities 1000 40
Other Areas 1000 40
(ii) [ [ Substituted by S.O. 718(E), dated 25.9.1993 (w.e.f. 25.9.1993).] [Edible oilseeds including Groundnut in shell [ Substituted by S.O. 718(E), dated 25.9.1993 (w.e.f. 25.9.1993).] [Category [ Substituted by S.O. 718(E), dated 25.9.1993 (w.e.f. 25.9.1993).][A cities [1500 [ Substituted by S.O. 718(E), dated 25.9.1993 (w.e.f. 25.9.1993).] [100 [ Substituted by S.O. 718(E), dated 25.9.1993 (w.e.f. 25.9.1993).] 1. [ All edible oilseeds taken together. [ Substituted by S.O. 718(E), dated 25.9.1993 (w.e.f. 25.9.1993).]
[Category [ Substituted by S.O. 718(E), dated 25.9.1993 (w.e.f. 25.9.1993).]B cities [1000 [ Substituted by S.O. 718(E), dated 25.9.1993 (w.e.f. 25.9.1993).] [75 [ Substituted by S.O. 718(E), dated 25.9.1993 (w.e.f. 25.9.1993).]
[Other areas [ Substituted by S.O. 718(E), dated 25.9.1993 (w.e.f. 25.9.1993).] [500 [ Substituted by S.O. 718(E), dated 25.9.1993 (w.e.f. 25.9.1993).] [50] [ Substituted by S.O. 718(E), dated 25.9.1993 (w.e.f. 25.9.1993).]
        2. For groundnut kernel or seeds 75% limits specified shall apply.
(iii) Edible oils including hydrogenated vegetable oils CategoryA cities 600 20  
CategoryB cities 400 12 All edible oils including hydrogenated vegetable oils:
Otherareas 250 8
Provided that the stock limits specified for a wholesaler in category A cities shall apply to a wholesaler in such primary mandis situated in other categories of cities as the State Government may, having regard to the location of such mandis or other relevant factors, from time to time, specify:[Provided further that where a dealer is also carrying on business as a producer or commission agent, he shall be entitled to retain the stock limits specified in this sub-clause for each such business, if such business and accounts thereof are kept separate and distinct from one another:][Provided further that an exporter shall be entitled to hold stock of seeds/pods in the following proportion in addition to the normal storage limits prescribed under clause 4(1) of the Order-(Quantity in (M.Ts))
Sl.No. Particulars For every export contract of Stock exemption for raw material requirement(Seeds/pods)
1. Sunflower extraction 1000 1670
2. Groundnut extraction 1000 1790
3. Soya extraction 1000 1210
4. H.P.S. Ground nut Kernels 1000 2500
5. Sesame seed 1000 1250
6. 4[Mustard/rapeseed and extraction [Inserted by S.O. 612(E), dated 10.8.1992 (w.e.f. 10.8.1992). ] [1000 [Inserted by S.O. 612(E), dated 10.8.1992 (w.e.f. 10.8.1992). ] [1695] [Inserted by S.O. 612(E), dated 10.8.1992 (w.e.f. 10.8.1992). ]
[The above exemption will be subject to the production of the following documents:-(i)Copy of the export order or contract from the export buyer. ][* * *] [ Omitted by S.O. 612(E), dated 10.8.1992 (w.e.f. 10.8.1992).](iii)Copy of the irrevocable letter of credit opened on a Bank certified by the Banker:][Provided that no wholesale dealer shall hold any stock of edible oilseeds including groundnut in shell and edible oils including hydrogenated vegetable oil for a period exceeding fifteen days from the date of physical receipt by him of such stock of edible ] [ Substituted by S.O. 64(E), dated 4.2.1978.][pulses] [ Inserted by S.O. 298(E), dated 27.4.1992 (w.e.f. 27.4.1992).][oilseeds and edible oils:Provided further that only one sale/purchase transaction, if accompanied by physical delivery of stocks, shall be permitted in respect of edible oils and edible oilseeds between one wholesaler and another:] [ Substituted by S.O. 64(E), dated 4.2.1978.]Provided also that no producer specified in column (1) of the Table below shall store or have in his possession at any time unmilled pulse, [or edible oilseeds] [ Inserted by S.O. 612(E), dated 10.8.1992 (w.e.f. 10.8.1992).] as the case may be, in excess of the quantity specified in the corresponding entry in column (2) of the said Table, and he shall not hold the [* * *] [ Omitted by S.O. 612(E), dated 10.8.1992 (w.e.f. 10.8.1992).] stock in excess of the quantity specified in the corresponding entry in column (3) of the said Table:TABLE
Producer Quantity of unmilled pulse,[or edible oilseeds] [ Substituted by S.O. 536(E), dated 20.9.1979.] [Quantity of stock of milled pulses or stock of edible oils including refined oil] [ Substituted by S.O. 711(E), dated 13.9.1990 (w.e.f. 13.9.1990).]
(1) (2) (3)
  Producer who is carrying on business on the commencement of this Order. Producer who has commenced production after the commencement of this Order. Producer who is carrying on business on the commencement of this Order. Producer who has commenced production after the commencement of this Order.
1. Producer of pulses. One-twelfth of the maximum quantity of pulses used by him in any of the three years ending on the[31stday of October, 1982] [Substituted by S.O. 710(E), dated 17.10.1983 (w.e.f. 17.10.1983). ]. For a period of one year from the date of commencement of his production one-twelfth of the quantity of pulses that would be required for producing a quantity equal to his annual installed capacity.1[For the second year and third year of his production, one-twelfth of the quantity of pulses that would be required for producing a quantity equal to his annual installed capacity and thereafter one-twelfth of maximum of pulses used by him in any of the three years immediately after commencement of his production.] [ Added by S.O. 10(E), Dated 7.1.1982 (w.e.f. 7.1.1982).] One twenty-fourth of his maximum production in any of the three years ending on the7[31stday of October, 1982]. For a period of one year from the date of commencement of his production. One twenty-fourth of the quantity equal to his annual installed capacity.2[For the second year and third year of his production, one twenty-fourth of the quantity of pulses that would be required for producing a quantity equal to his annual installed capacity and there-after one twenty-fourth of the maximum quantity of pulses used by him in any of the three years immediately after the commencement of his production.] [ Substituted by S.O. 710(E), dated 17.10.1983 (w.e.f. 17.10.1983).]
3[2. Producer of edible oils. [Substituted by S.O. 718(E), dated 25.9.1993 (w.e.f. 25.9.1993). ] [One-eighth of the maximum quantity of edible oil seeds used by him in any of the three years ending on the 31stday of October, 1989 [Substituted by S.O. 718(E), dated 25.9.1993 (w.e.f. 25.9.1993). ] [For a period of one year from the date of commencement of his production, one-eighth of the quantity of edible oilseeds that would be required for producing the quantity equal to his annual installed capacity. For the second year and third year of his production, 1/8thof the quantity of edible oilseeds for that would be required quantity equal to his annual installed capacity and there-after one eighth of the maximum quantity of edile oilseeds used by him in any of the three years immediately after the commencement of his production. [Substituted by S.O. 718(E), dated 25.9.1993 (w.e.f. 25.9.1993). ] [1/24thof his maximum production in any of the three years ending on the 31stday of October, 1989. [Substituted by S.O. 718(E), dated 25.9.1993 (w.e.f. 25.9.1993). ] [For a period of one year from the date of commencement of his production 1/24thof a quantity equal to his annual installed capacity. For the second year and third year of his production, 1/24thof the quantity equal to his annual installed capacity thereafter 1/24thof the maximum of his production in any of the three years immediately after the commencement of his production.] [Substituted by S.O. 718(E), dated 25.9.1993 (w.e.f. 25.9.1993). ]
[ Note .-For the purpose of computing the stock limit specified in column (3)(a) and (3)(b) above, the raw oils (except solvent extracted oils), oils in process or in semi-processed state and finished product shall be taken into consideration:] [ Inserted by S.O. 711(E), dated 13.9.1990 (w.e.f. 13.9.1990).]Provided also that where any quantity of pulses, edible oils, or edible oilseeds is in transit, then for the purposes of this sub-clause, such quantity [shall not, during the period when such quantity is in transit, be deemed] [ Substituted by S.O. 409(E), dated 26.6.1978.] to have been included in the stocks of the dealer in whom the property in such quantity is retained during such transit in accordance with the terms of any contract or agreement in pursuance of which the quantity is put in such transit:[Provided also that nothing in this clause shall apply to a commission agent who does not retain any consignment of pulses or edible oilseeds received by him for a period exceeding fifteen days from the date of its receipt:] [ Substituted by S.O. 536(E), dated the 20.9.1979.][Provided also that the stock limits referred to above shall not apply to imported edible vegetable palmolein oil:] [ Inserted by S.O. 396(E), dated 27.5.1994 (w.e.f. 27.5.1994).][Provided also that the stock limits referred to above shall not apply to imported edible oils (excluding coconut oil, palm kernel oil, RBD palm oil and RBD palm stearin):] [ Inserted by S.O. 591(E), dated 29.6.1995 (w.e.f. 29.6.1995).][Provided further that the stock limits referred to above shall not apply to imported pulses.] [ Inserted by S.O. 646(E), dated 20.7.1995 (w.e.f. 20.7.1995).]
(2)Every dealer referred to in sub-clause (1) shall, immediately on the expiry of the period specified in that sub-clause, give intimation to the Collector regarding the stocks of any pulses, edible oilseeds or edible oils left with him or any other person on his behalf in excess of the stocks prescribed in sub-clause (1) and such stocks shall not be disposed of by the dealer or other person except in accordance with the directions of the Collector.[4-A. Restriction on possession of edible oilseeds and edible oils for a temporary period.-Notwithstanding anything contained in clauses (ii) and (iii) of sub-paragraph (1) of paragraph 4 of this Order, no dealer shall in addition to such limits as are specified therein, either by himself or by any person on his behalf for the period commencing on 11th August, 1989 and ending with 10th September, 1989 store or have in his possession, Rapeseed, Rapeseed Oil, Mustard Seed and Mustard Oil in excess of the quantities specified below:-
  Category of cities Stock limit in quintals in the case of
    Wholesaler Retailer
  1 2 3 4
(i) Mustard Seed/Rapeseed Category ACategory BOther areas 15001000500 1007550
(ii) Mustard Oil/Rapeseed Oil Category ACategory BOther areas 800600350 251510]