Section 5 in The Orissa Essential Foodstuffs (Prevention of Hoarding and Requisitioning of Stocks) Order, 1974
5. Essential foodstuffs to remain available.
(1)No dealer shall withhold from sale essential foodstuffs ordinarily kept by him for sale.(2)With a view to securing availability of essential foodstuffs at fair prices the State Government, the Controller or the Collector of the district or any other officer or authority appointed by the State Government in this behalf may issue directions to-(a)a producer of essential foodstuffs having in his possession essential foodstuffs in quantities exceeding those mentioned in Column (2) of the Second Schedule, at any one time; or(b)any person having in his possession essential foodstuffs in quantities exceeding those mentioned in Column (3) of the Second Schedule at any time, to sell all or such part of the stocks of essential foodstuffs as may be specified in the direction generally or to a class of persons as may be specified in the direction at a price fixed in the direction having regard to the matters enumerated in Sub-clauses (a), (b) and (c) of Subsection (3) in respect of Baby Food and in Sub-section (3-B) of Section 3 of the Essential Commodities Act, 1955 in respect of other essential foodstuffs :[Provided that such a direction can be issued to a cultivator or landlord only in respect of stocks of [paddy] [Added vide Orissa Gazette Extraordinary No. 1519/20.9.1974.] being the produce of land cultivated or owned by him, in excess of [75 (seventy-five)] [Substituted vide Orissa Gazette Extraordinary No. 1764/19.11.1974.] quintals.]
