Section 5 in Removal Of (Licensing Requirements, Stock Limits And Movement Restrictions) On Specified Foodstuffs Order, 2002
5.
Issue of any order by State Governments under powers delegated in GSR 452(E) dated the 25th October, 1972 issued by the Government of India in the then Ministry of Agriculture (Department of Food) and GSR 800(E) dated the 9th June, 1978 issued by the Government of India in the then Ministry of Agriculture and Irrigation (Department of Food) for regulating by license, permit or otherwise, the storage, transport, distribution, disposal, acquisition, use or consumption of any of the commodity specified in clause 3 shall require the prior concurrence of the Central Government.
