Section 14 in The Orissa Cement Control Order, 1973
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.]
