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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(1) in Andhra Pradesh Pulses (Licensing Storage and Regulation) Order, 2007

(1)Pulses (All pulses taken together)
  Wholesaler )(Qtls) Retailer (Qtls)
(a) Category 'A' City (Hyderabad / Visakhapatnam Vijayawada) 2000 50
(b) Category 'B' Cities, (Guntur, Kakinada, Rajahmundry,Nellore, Tirupati, Kurnool and Warangal.) 1000 40
(with population of 3 lakhs and more but less than 10 lakhs.)    
(c) Category 'C' other areas (with a population of below 3lakhs.) 1000 40
Provided that the stocks limits specified for a wholesaler in Category 'A' Cities shall apply to a wholesaler in such primary mandi is situated in other categories of Cities as the State Government may, having regard to the location of such mandies or new mandies added to the list other relevant factors, from time to time, specify:-Table: Stock limits for Producers (Millers) dealing in Pulses
Producer Quantity of un-milled pulses Quantity of stock of milled pulses
  (a) Producer who is carrying on business on thecommencement of this Order. (b) Producer who has commenced production afterthe commencement of this Order. (a) Producer who is carrying on business on thecommencement of this Order. (b) Producer who has commenced production afterthe commencement of this Order.
1 2(a) 2(b) 3(a) 3(b),
Producer of Pulses Onetwelth of the maximum quantity of the Pulses used by him in anyof the three years ending on the 30th day of September, 2006. For a period of one year from the date of commencement of hisproduction one twelth of the quantity of pulses that would berequired for producing a quantity equal to his annual insta1ledcapacity. For the second and third year of his production, onetwelth of the quantity of Pulses that would be required forproducing a quantity equal to his annual installed capacity andthereafter one tweleth of maximum of pulses used by him in any ofthe three years immediately after commencement of his production. One-twenty-fourth of his maximum production in anyof the three years ending on the 30th day of September, 2006. For a period of one year from the date ofcommencement of his production, one twenty fourth of the quantityequal to his annual installed capacity. For the second year andthird year of his production 1 / 24th of the quantity of pulsesthat would be required for' producing a quantity equal to hisannual installed capacity and thereafter 1 / 12th of the maximquantity of pulses used by him in any of the three yearsimmediately after the commencement of his production.
Provided further that where a dealer is also carrying on business as a producer or commission agent, he shall be entitled to retain the stock limits specified in this sub-clause for each such business if such business and accounts thereof are kept and distinct from one another.A producer (Miller) who also happens to be a wholesaler will be eligible stock limits of pulses indicated in the table.