[Cites 0, Cited by 0]
[Entire Act]
Union of India - Section
Section 3 in The Pulses, Edible Oilseeds And Edible Oils (Storage Control) Order, 1977
3. Licensing of dealers [and producers]
.-Notwithstanding anything contained in any State Order, [no person shall carry on business, as a dealer, after the expiration of a period of fifteen days from the coming into force of this clause, or, as a producer, after the expiry of a period of fifteen days from the coming into force of the Pulses, Edible Oilseeds and Edible Oils (Storage Control) Amendment Order, 1977] [ Substituted by S.O. 691(E), dated 13.7.1987 (w.e.f. 13.7.1987).] in pulses or in edible oilseeds or in edible oils except under and in accordance with the terms and conditions of a license granted under a State Order if the stocks of pulses or edible oilseeds or edible oils in his possession exceeds the quantities specified below:| (i) | Pulses | .... 10 quintals for all pulses taken together |
| (ii) | Edible oils including hydrogenated vegetable oils | .... 5 quintals of all edible oils including hydrogenated vegetable oils takentogether |
| (iii) | Edible oilseeds including groundnut in shell | .... 30 quintals of all edible oilseeds. |