Section 6 in Removal Of (Licensing Requirements, Stock Limits And Movement Restrictions) On Specified Foodstuffs Order, 2002
6.
Nothing contained in this Order shall affect the operation of the Public Distribution System (Control) Order, 2001 issued by the Central Government and Orders of the State Governments issued in pursuance thereof.[7. Nothing contained in this Order shall affect the operation of the levy orders issued by the State Governments for the purpose of procurement of rice as levy from the millers or dealers of paddy or rice in pursuance of the powers delegated to the State Governments by the Central Government under section 3 of the Essential Commodities Act, 1955.] [Added by Notification No. G.S.R. 490(E) dated 16.6.2003 (w.e.f 15.2.2002)]
