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State of Odisha - Act

The Orissa Cement Control Order, 1973

ODISHA
India

The Orissa Cement Control Order, 1973

Rule THE-ORISSA-CEMENT-CONTROL-ORDER-1973 of 1973

Published on 16 July 1973
Commenced on 16 July 1973
[This is the version of this document from 16 July 1973.]
[Note: The original publication document is not available and this content could not be verified.]

The Orissa Cement Control Order, 1973Published vide Notification No. 19749 dated 16.7.1973Notification No. 19749, dated the 16th July, 1973 - Whereas the State Government are of opinion that it is necessary so to do for securing equitable distribution of cement at a fair price to the needy consumers in the State of Orissa;Now, therefore, in exercise of the powers conferred by Section 3 of the Essential Commodities Act, 1955 (10 of 1955) read with the notification of the Government of India in the Ministry of Commerce, published under S.O. 1844, dated the 18th June, 1966 in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (11), dated the 18th June, 1966, the State Government do hereby make the following order, namely :

1. Short title, extent and commencement.

(1)This Order may be called the Orissa Cement Control Order, 1973.

(2)It extends to the whole of the State of Orissa.

(3)It shall come into force at once.

2. Definitions.

- In this Order, unless the context otherwise requires-

(a)"Cement" means any variety of cement manufactured in India, and includes Portland pozzalana cement, oil well cement, waterproof (Hydrophotobic) cement, blast furnace slag cement, rapid hardening cement and low heat cement, but does not include white and coloured cement [other than (high strength ordinary Portland cement)] [Substituted vide S.R.O. No. 408 dated 1.7.1982.]

(b)"Controller" Means the Controller of Supplies appointed by the Government,

(c)"Form" means a form appended to this Order;

(d)"Government" means the Government of the State of Orissa;

(e)"Institution" means any Company, Corporation or Society registered under the Companies Act, 1956, Societies Registration Act, 1860 or the Orissa Co-operative Societies Act, 1962, any office or organisation of Government, a Public Sector Undertaking, Local Authority, Statutory Body, Industrial Undertaking, a religious, cultural, charitable or educational institution and such other institution;

(ee)[ "Levy cement" means the cement requisitioned by the Central Government from the cement producers of India under Section 18-A of the Industries (Development and Regulation) Act, 1951 (65 of 1951). [Inserted vide S.R.O. Notification No. 408 dated 1.7.1982-Published in Orissa Gazette Extraordinary No. 1065 of 1982.]

Explanation - The word "cement" wherever it occurs in this Order, will mean levy cement only.]

(f)"Licensing authority" means the Controller or any other officer of the State Government empowered by him in writing to perform all or any of the functions of the Licensing Authority under this Order;

(g)"Offer for Sale" includes an intimation by a person or a proposal by him for sale of any cement made by the publication of a price list, by exposing the cement for sale indicating the price, by furnishing of quotation, or otherwise howsoever;

(h)"Stockist" means a person who holds a licence under the Order to deal in cement for the purpose of selling to a consumer.

2A. [ Applicability. [Inserted vide S.R.O. Notification No. 408 dated 1.7.1982-Published in Orissa Gazette Extraordinary No. 1065 of 1982.]

- Save as otherwise provided the provisions of this Order shall apply only in case of levy cement.]

3. Prohibition to carry on business without licence.

(a)No person shall carry on any business in cement except as a Stockist under and in accordance with the provisions of this Order and the terms and conditions of licence granted to him :

Provided that the restrictions in this clause shall not apply to a cement producer or manufacturer [or the State Civil Supplies Corporation] [Inserted vide F. C. S. D. Notification No. 16464 dated 26.5.1981-Published in Orissa Gazette Extraordinary No. 707 of 1981.] who sells or otherwise delivers cement to stockists for sale or to consumers in quantities duly authorized by the Regional Cement Officer of the Government of India exercising jurisdiction.

(b)[ No person shall sell or offer for sale any quantity of cement except under and in accordance with a permit granted in Form I or in any other manner, by the Controller or by any other officer authorised by him in this behalf, and at rates fixed under Clause 12.] [Inserted vide S.R.O. No. 28 of 1981 dated 25.3.1981.]

(c)[ No stockist shall carry on business in cement other than levy cement.] [Inserted vide S.R.O. Notification No. 408 dated 1.7.1982-Published in Orissa Gazette Extraordinary No. 1065 of 1982.]

4. Issue of licence.

(1)Every application for a licence or for renewal thereof shall be made to the Licensing Authority in Form II.

(2)Every person other than a cement producer or manufacturer [or the State Civil Supplies Corporation] [Substituted vide Orissa Gazette Extraordinary No. 876 dated 7.6.1989 Notification No. 14106 - PL.IC. 32/89 dated 12.5.1989.] who is dealing in cement at the commencement of this Order shall apply for a licence within thirty days of such commencement.

(3)The application for renewal of a licence shall be so made as to reach the Licensing Authority not less than thirty days before the date on which the licence is to be renewed :Provided that the Licensing Authority may entertain an application made either under Sub-clause (2) or Sub-clause (3) after expiry of the period of time mentioned therein if it is satisfied that the applicant was prevented by sufficient cause from submitting the application in time.

(4)The Licensing Authority shall on receipt of an application for issue, re-issue or renewal of a licence, grant the applicant a licence in Form III, taking into consideration the following facts and circumstances, namely:

(i)that there is need for a stockist in the locality;

(ii)that the applicant is of sound financial capacity;

(iii)that the applicant has got adequate experience of dealing in cement as a stockist;

(iv)that the applicant enjoys good reputation;

(v)that the applicant is recommended for appointment as a stockist by any cement producer; and

(vi)that the application is in order.

(5)Every licence issued, re-issued or renewed under this Order shall specify the place at which the stockist shall carry on business and be subject to such further restrictions, conditions and exceptions as the Licensing Authority may, from time to time, impose.

5. Period of licence and fees chargeable.

- (i) Every licence granted under this Order shall, unless revoked earlier, be valid for a period ending on the 31st day of December of the year in which it is issued and may be renewed for a period not exceeding one year at a time.

(ii)The fees chargeable in respect of each licence shall be as specified below :

For issue of licence	...	Rupees[two hundred] [Substituted vide Orissa Gazette Extraordinary No. 876 dated 7.6.1989-Notification No. 14106/ PL.-IC. 32/89 dated 12.5.1989.]per annum
For renewal of licence	...	Rupees[one hundred] [Substituted vide Orissa Gazette Extraordinary No. 876 dated 7.6.1989-Notification No. 14106/ PL.-IC. 32/89 dated 12.5.1989.]per annum
For issue of duplicate licence	...	Rupees[seventy-five] [Substituted vide Orissa Gazette Extraordinary No. 876 dated 7.6.1989-Notification No. 14106/ PL.-IC. 32/89 dated 12.5.1989.]per annum

(iii)A separate licence shall be obtained for place of business.

(iv)It shall be the holder of a licence to immediately obtain form the Licensing Authority a duplicate of the licence issued to him if the same is lost, destroyed or defaced. When a duplicate licence is issued, it shall be clearly stamped 'DUPLICATE' and shall be marked with the date of issue of the duplicate.

Explanation - "Year" for the purpose of this clause shall be the calendar year beginning from the first day of January.

6. Security.

(1)Every person applying for a licence shall, before a licence is issued to him, deposit with the Licensing Authority for each place of business a sum of two hundred rupees by way of security for the due performance of the conditions subject to which the licence is granted to him :Provided that the provision of this sub-clause shall not apply to any co-operative society registered under the Orissa Co-operative Societies Act, 1962 (Orissa Act 2 of 1963), applying for a licence under this Order.

(2)The security referred to in Sub-clause (1) may be in any one of the following forms, namely :

(a)a demand draft on the State Bank of India endorsed in favour of the Licensing Authority;

(b)a deposit-at-call-Receipt of the State Bank of India endorsed in favour of the Licensing Authority;

(c)Government securities at five per cent below market price or at face value, whichever is less, endorsed in favour of the Licensing Authority;

(d)Savings Certificates transferred as provided in Rule 19 of the Post Office Savings Certificates Rules, 1960, to the Governor of Orissa in his official capacity;

(e)Treasury receipt endorsed in favour of Licensing Authority;

(f)Post Office Savings Bank Pass Book, the account being pledged to the Licensing Authority; and

(g)Cash deposit into Government Treasury under head 'Revenue Deposits'.

7. Power to refuse licence.

- The Licensing Authority may, after giving the applicant an opportunity of stating his case and for reasons to be recorded in writing, refuse to grant or renew a licence.

8. Cancellation of licence.

(1)No licensee or his agent or representative or servant or any other person acting on his behalf shall contravene any of the terms and conditions of the licence or the directions issued under or any provision of this Order and if any such licensee or his agent of servant or any other person acting on his behalf contravenes any of the said terms, conditions, or directions, or fails to lift the allotment of cement made to him within the prescribed time, then without prejudice to any other action that may be taken against him according to law, his licence may be suspended by order in writing of the Licensing Authority :Provided that the Licensing Authority may, upon application or of its own motion, rescind any order of suspension of a licence passed by it or review its own order or that of its predecessor or pass any other appropriate order in respect of such licence.

(2)Without prejudice to the provisions of Sub-clause (1), if the Licensing Authority is satisfied that the licensee has contravened any of the terms and conditions of the licence or the directions issued under or any provision of the Order or has failed to lift the allotment of cement made to him within the prescribed time and cancellation or revocation of his licence is called for, the said authority may, after giving the licensee a reasonable opportunity of stating his case against the proposed cancellation or revocation by order cancel or revoke his licence and shall forward a copy of the order to the licensee.

(3)Notwithstanding anything contained in Sub-clauses (1) and (2) where a licensee is convicted by a Court of law in respect of contravention of any order made under Section 3 of the Essential Commodities Act, 10 of 1955, the Licensing Authority may, by order in writing, cancel his licence:Provided that where such conviction is set aside in any appeal or revision, the Licensing Authority may, on application in Form II, by the person whose licence has been cancelled, re-issue the licence to such person.

9. Forfeiture of security deposit.

(1)Without prejudice to the provisions of Sub-clause (1) of Clause 8, if the Licensing Authority is satisfied that the stockist has contravened any of the conditions of the licence or the directions issued under or any provision of this Order, it may, after giving the stockist a reasonable opportunity of stating his case against the forfeiture [and of being heard] [Inserted vide Orissa Gazette Extraordinary No. 448/1979-SRO No. 320 dated 21.2.1979.] by order forfeit the whole or any part of the security deposited by him and communicate a copy of the order to the stockist.

(2)The stockist shall, if the amount of security deposit at any time falls short of the amount specified in Clause 6, forthwith deposit further security to make up the deficiency on being required by the Licensing Authority so to do.

(3)Upon due compliance with all obligations under the licence by the stockist, the amount of security deposit or such part thereof, which is not forfeited as aforesaid, shall be refunded to the stockist after the termination of the licence.

10. Appeal.

(1)Any person aggrieved by any order of the Licensing Authority refusing to grant, re-issue or renew a licence or cancelling or suspending a licence or forfeiting the whole or any part of the security deposit under the provisions of this Order, may within fifteen days from the date of receipt of the said order, prefer an appeal to the Controller of Supplies whose decision thereon shall be final and any appeal, preferred after the expiry of the aforesaid period, may be summarily rejected by the Controller of Supplies.

(2)No order shall be made by the Controller of Supplies under this clause unless the aggrieved person is given a reasonable opportunity [of being heard.] [Inserted vide Orissa Gazette Extraordinary No. 448/1979-SRO No. 320 dated 21.2.1979.]

(3)Pending disposal of the appeal, the Controller of Supplies may direct that the order of the Licensing Authority against which the appeal is preferred shall not take effect until the appeal is disposed of.

11. Distribution of stock for sale.

(1)Subject to such general and special directions as may be issued by the State Government or the Controller from time to time, every cement producer shall, with due despatch, release stock of cement produced or manufactured by him as is authorised by the Regional Cement Officer of the Central Government exercising jurisdiction for sale in the State through the stockists, to the licensed stockists.

(2)No stockist shall acquire cement for sale in any other manner.

(3)The release shall be subject-to the limits of supply prescribed for each district by the Controller or the Regional Cement Officer of the Central Government exercising jurisdiction.

(4)The Controller may, at any time, direct the cement producer to deliver specified quantities of cement within the limit authorised for sale through stockists by the Regional Cement Officer of the Central Government exercising jurisdiction to specified stockists for sale.

(5)The Controller may earmark specified quantity of cement in stock with any stockist for sale to the institutions whereupon no cement shall be sold to institutions out of excess of stocks not so earmarked.

12. Wholesale and retail price of cement.

- No stockist shall sell or offer for sale and no person shall buy cement at a price higher than that fixed under any order made under Section 18-G of Industries (Development and Regulation) Act, 65 of 1951.

13. [ Authorisation for supply to industries, Institutions and Departments of Government or Public Sector Undertakings. [Substituted vide SRO No. 28/81 dated 25.3.1981.]

- The Controller may authorise purchase of cement by Institutions or Public Sector Undertaking for consumption on works of construction or repairs.]

14. Restriction on acquisition and movement.

(1)No person shall acquire or hold stock of cement in excess of immediate requirement for works of construction or repairs of property belonging to him.

(2)[ Cement obtained, acquired or possessed otherwise than a permit issued in accordance with Sub-clause (b) of Clause 3 or under an authorisation made under Clause 13 or an authorisation made by Government of India shall be considered as illegal acquisition in violation of this Order.] [Substituted vide Orissa Gazette Extraordinary No. 1065, 1982-SRO No. 408/1982.]

(3)No person shall move or cause to be moved any stock of cement from one place to another inside the State except under a general or specific direction from the Controller or any other officer authorised by him.

(4)[ Before cement is issued for construction of dwelling units, the persons applying for the cement shall give an undertaking that he shall use the cement in construction of a dwelling house having a plinth area exceeding the ceiling fixed by Government and in case the construction exceeds the maximum plinth area as fixed above, in violation of the undertaking, the Licensing Authority may impose a penalty on him up to a sum of two thousand rupees.] [Substituted vide Orissa Gazette Extraordinary No. 1065, 1982-SRO No. 408/1982.]

15. Display of stock position and sale prices.

- Every stockist obtaining cement shall, at the beginning of the business hours on each day, display at a conspicuous place in the premises where the cement is stocked, the stock of cement in his possession and the price or prices at which the cement is sold by him.

16. Issue of receipt.

- Every stockist shall issue to every customer a receipt in respect of sales made on each occasion showing therein the quantity of cement sold and the prices charged for and shall maintain duplicate copies of the receipts [duly signed by the customer in token of verification of the contents.] [Added vide SRO No. 193/75/ 29.3.1975.]

17. Accounts to be maintained by the stockist.

(1)Every stockist shall maintain a proper account of cement dealt in by him showing-

(a)opening balance;

(b)stock received on each day indicating sources from which stocks were received and the references of the relative documents of purchase and movement;

(c)[ the stocks disposed of on each day and names and full addresses of the customers;] [Substituted vide SRO No. 193/75/ 29.3.1975.]

(d)the closing balance at the end of each day.

(2)Separate accounts shall be maintained for stocks received for sale to institutions and those received for sale to other consumers.

18. Powers of entry, search and seizure.

(1)With a view to securing compliance with this Order or satisfying himself that this Order has been complied with the Controller or any other Officer authorised by Government in this behalf, may, with such assistance, if any, as he thinks fit-

(a)enter, inspect or break open and search any place or premises, vehicles or aircrafts in which he has reason to believe that any contravention of the provisions of this Order or of the conditions of any licence issued thereunder has been, is being or is about to be, committed :

Provided that if any such place or premises is found locked up, unoccupied or unattended by or on behalf of the owner or occupier, the same may, in the presence of two witnesses, be broken open and entered upon for all or any of the aforesaid purposes;

(b)require the owner, occupier, or any other person in charge of the place or premises, vehicles or vessels in which he has reason to believe that any contravention of the provisions of this Order or of the conditions of any licence issued thereunder has been, is being or is about to be committed, to produce any books, accounts or other documents showing transactions relating to such contraventions;

(c)take or cause to be taken extracts from or copies of any documents showing transactions relating to such contraventions which are produced before him or otherwise found in the premises; and

(d)search, seize and remove the stocks of cement and the animals, vehicles, vessels or other conveyances used in carrying the said cement in contravention of the provisions of this Order or of the conditions of the licence issued thereunder and thereafter take or authorise the taking of all measures necessary for securing the production of stocks of cement and the animals, vehicles or other conveyances so seized in a Court and for their safe custody pending such production.

(2)[ The provision of Section 100 of the Code of Criminal Procedure, 1973 (2 of 1974) shall, so far as may be, apply to searches and seizures under this clause.] [Substituted vide SRO No. 193/75/ 29.3.1975.]

19. Exemption.

- The Government or the Controller may by general or special order exempt any stockist or consumer from all or any of the provisions of this Order.

20. Disposal of stock with dealers at the commencement of the Order.

- Every dealer holding stock of cement at the commencement of this Order shall, subject to the condition that he notifies to the authority empowered to issue permits exercising jurisdiction in the area, the quantity of stock remaining with him immediately prior to the date of commencement of this Order, be entitled to hold such stock but disposal of such stocks as well as any other stock acquired by him after the commencement of this Order, shall be subject to such directions as may be given to him by the authority empowered to grant permits under the Order exercising jurisdiction in the area.

21. Repeal and savings.

- The Orissa Cement (Regulation of Sale by Stockist) Order, 1967 shall stand repealed except as respects things done or committed to be done under the order so repealed.[Form I] [Inserted vide Orissa Gazette Extraordinary No. 428 dated 9.4.1981.][See Clause 3 (b)]Permit Issuing AuthorityDate...........Messrs........................................................................You are authorised to supply [levy cement] [Substituted vide Orissa Gazette Extraordinary No. 1065/1 982-SRO No. 408 dated 1.7.1982.] to the following person in the quantity mentioned below, namely :Name........................Indentor's name...............Address......................Quantity.......................The period for which the consumer is permitted to be in possession of the [levy cement] [Substituted vide Orissa Gazette Extraordinary No. 1065/1 982-SRO No. 408 dated 1.7.1982.] from the date of issue is.........months up to..............from today.Permit Issuing AuthorityConditions

1. No person shall transfer the stock acquired through a permit of authorisation to any other person without specific approval of the Permit Issuing Authority.

2. [Levy cement] [Inserted vide Orissa Gazette Extraordinary No. 428 dated 9.4.1981.] acquired on permit or authorization for a particular purpose should not be utilised for any other purpose save with prior approval of the Permit Issuing Authority.

Memo NoDated.............200....Permit Issuing AuthorityN.B. (1) The permit will be valid till fifteen days from the date of issue.

(2)The permit is not transferable.Form II[See Clause 4 (2)]Application for a Stockist's Licence under the Orissa Cement Control Order, 1973, for dealing in [levy cement] [Substituted vide SRO No. 193/75 dated 29.3.1975.]

1. Name of the applicant (in block letters)...............

2. Father's name...............

3. Full address of applicant................

4. Description of the premises where the business is to be carried on and for which the applicant desires to be licensed................

5. Whether he has his own godown and office at the place for which the licence is applied for. If so, its description...................

6. How long has the applicant been trading in cement......................

7. The cement producer(s) from which he receives/received supplies during last three years....................

8. Quantities of cement handled annually during the last three years (furnish documentary evidence).......................

I/We have carefully read the conditions of the licence in Form III appended to the Orissa Cement Control Order, 1973 and I/We agree to abide by them.I/We certify that the above statements are correct.Signature of applicant(s)Date :Place :Form III[See Clause 4 (4)]Licence No.............valid till.............[Subject to the provisions of the Orissa Cement Control Order, 1973 and to the terms and conditions of the licence.............is hereby authorised to carry on business as a [stockist of levy cement.] [Substituted vide SRO No. 193/75 dated 29.3.1975.]]

2. [ The licensee shall sell cement at the following place of business ............and shall store it tor the following place situated in the aforesaid place of business................(A separate licence shall be obtained for each place of business).] [Substituted vide SRO No. 193/75 dated 29.3.1975.]

3. The licensee shall maintain a register of daily accounts for the sale of cement showing correctly-

(a)the opening stock on each day;

(b)quantities received on each day showing the source of supply;

(c)the quantities sold or otherwise removed on each day;

(d)the closing stock on each day.

4. The licensee shall also maintain another register giving details of the transactions from day to day under the following heads :

(1)Date of transaction;

(2)Name and address of the purchaser;

(3)Quantity sold;[* * *] [Deleted vide SRO No. 193/75 dated 29.3.1975.]

5. [ The licensee who possesses cement for sale shall submit a true and correct return in Form IV appended to the Orissa Cement Control Order, 1973, to the Licensing Authority showing receipts and deliveries of cement during the past fortnight on the 10th and 25th of each month.

6. The licensee shall issue to every customer a correct receipt giving his own name and address, licence number, date of transaction, the quantity sold, name and address of customer to whom sold and the price charged and shall keep a duplicate of the same, duly signed by the customer in token of verification, available for inspection.] [Substituted vide SRO No. 193/75 dated 29.3.1975.]

7. The licensee shall prominently display at each of the places mentioned, in para 2 the daily stock position and correct list written in the language of the locality of the price of cement fixed from time to time under this Order.

8. The licensee shall give all facilities at all reasonable time to the Licensing Authority and the Officer authorised by the Controller for the inspection of his stocks and accounts at any place used by him for the storage or sale of cement.

9. The licensee shall comply with any directions that may from time to time be given by the State Government and the Licensing Authority about the maintenance of accounts or the sale or storage of cement.

10. [ The licensee shall take timely step including the making of financial arrangement to lift in full the cement stock allotted in his favour from the concerned factory and shall ensure that in no circumstances the allotment lapses.] [Inserted vide Orissa Gazette Extraordinary No. 1065/1982, S.R.O. No. 408 dated 1.7.1982.]

Signature of Licensing AuthorityForm IV[See para 5 of Form III]Return of the Stock of the Cement showing Receipts and Deliveries

Name of the stockist	Quantity of cement as on last return date	Quantity received during the period	Quantity issued during the period	Balance	Remarks
1	2	3	4	5	6

Form VNotifications issued under the Cement Control Order, 1973(16th July, 1973)No. 19750 - In pursuance of Sub-clause (b) of Clause 2 of the Orissa Cement Control Order, 1973,the State Government do hereby appoint the Secretary to the Government of Orissa in the Department of Supply as the Controller of Supplies for the purposes of the said Order.No. 19751 - In pursuance of Sub-clause (f) of Clause 2 of the Orissa Cement Control Order, 1973, I, M. K. Kukreja, I. A. S., Controller of Supplies, Orissa, do hereby empower the Collectors of the districts within their respective jurisdictions and the Joint Director and the Deputy Directors, Supply Department, Government of Orissa, for the entire State of Orissa to exercise the powers and perform the duties of the Licensing Authority under the said Order.No. 19752 - In pursuance of Sub-clause (b) of Clause 3 of the Orissa Cement Control Order, 1973, I. M.K. Kukreja, I.A.S., Controller of Supplies, Orissa, do hereby authorise the Collectors, Sub-divisional Officers, Tahsildar, Civil Supplies Officers and Assistant Civil Supplies Officers within their respective jurisdictions to grant as provided for in the said sub-clause.No. 19753 - In pursuance of Sub-clause (3) of Clause 14 of the Orissa Cement Control Order, 1973, I, M.K. Kukreja, I.A.S., Controller of Supplies, Orissa, do hereby authorise the Collectors of the districts within their respective jurisdictions to issue directions for the purpose of the said sub-clause.No. 19754 - In pursuance of Sub-clause (1) of Clause 13 of the Orissa Cement Control Order, 1973, the State Government do hereby authorise the officers specified in Column (1), the Schedule given below, to exercise the powers specified under the said sub-clause within the areas specified against them in Column (2) thereof.

Schedule

	Officers		Areas
	(1)		(2)
1.	Controller of Supplies, Orissa	...	The whole of the State of Orissa
2.	Joint Director of Food Supplies Orissa	...	Ditto
3.	Deputy Directors, Food Supplies, Orissa	...	Ditto
4.	All Assistant Directors of Food Supplies, all Civil SuppliesOfficers, all Assistant Civil Supplies Officers, all Supervisorsof Supplies and all Inspectors of Supplies attached to the Stateheadquarters	...	The whole of the State of Orissa
5.	All Magistrates	...	Local limits of their respective jurisdictions
6.	All Civil Supplies Officers, all Assistant Civil SuppliesOfficers, all Supervisors of Supplies, all Inspectors ofSupplies, all Assistant Inspectors of Supplies	...	Ditto
7.	All police officers not below the rank of AssistantSub-inspector of Police	...	Local limits of their respective jurisdictions
8.	All police officers not below the rank of AssistantSub-Inspectors of Police, attached to the Vigilance branch ofGovernment	....	The whole of the State of Orissa

No. 19756 - I, M.K. Kukreja, I.A.S., do hereby authorise the officers specified in Column (1) of the Schedule given below, to inspect stocks and accounts at any place used by the stockist for the storage or sale of cement within the areas specified against such officers in Column (2) of the Schedule.

Schedule 2

	Officers		Areas
	(1)		(2)
1.	Controller of Supplies, Orissa	...	The whole of the State of Orissa
2.	Joint Director of Food Supplies Orissa	...	Ditto
3.	Deputy Directors, Food Supplies, Orissa	...	Ditto
4.	All Assistant Directors of Food Supplies, all Civil SuppliesOfficers, all Supervisorsof Supplies and all Inspectors of Supplies attached to the Stateheadquarters	...	The whole of the State of Orissa
5.	All Collectors, Sub-divisional Officers, Tahasildars	...	Local limits of their respective jurisdictions
6.	All Civil Supplies Officers, all Assistant Civil SuppliesOfficers, all Supervisors of Supplies, all Inspectors ofSupplies, all Assistant Inspectors of Supplies	...	Ditto

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