5. Power to issue directions to producers and dealers.
- The Central Government [* * *] [Omitted by GSR 1747, dated 16-11-1967.] may, from time to time, by general or special order, issue to any producer or recognised dealer, or any class of producers or recognised dealers, such directions regarding the production, maintenance of stocks, storage, sale, grading packing, marking, weightment, disposal, delivery and distribution of [any kind of sugar] [Substituted by GSR 1747, dated 16-11-1967.] as it [* * *] [Omitted by ibid.] may deem fit.[5A. Sugar attached by Government officers etc. not to be sold without direction. - Where any stock of sugar with any producer or recognised dealer is attached or seized,-(i)by any officer of the Central or a State Government in accordance with the provisions of any enachment for the time being in force, or(ii)in pursuance of any proceedings in civil court.the sugar so attached or seized shall not be ordered to be sold unless the officer or Court is satisfied that directions have been issued by the Central Government under Clause 5 regarding the sale of such sugar.] [Inserted by GSR 1747, dated 16-11-1967.]
