- The Central Government [* * *] [Omitted by GSR 1947, dated 16-11-1967.] may, by general or special order, direct that no person shall transport or offer or accept for transport whether by road, rail or water all or [any kind of sugar] [Substituted by ibid.], except under-(a)a general or special permit issued in this behalf; and(b)a military credit not :Provided that nothing in this clause shall apply to the transport of sugar not exceeding one kilogram as part of the personal luggage of a bona fide traveller.[7. Power to regulate quality of sugar. - (a) the Central Government may prescribe the quality of sugar in terms of Indian Sugar Standard Grades to which all or any kind of sugar should conform at the time of delivery in pursuance of the direction issued to a producer under clause (f) of sub-section (2) of Section 5 of the Essential Commodities Act, 1955, or Clause 5 of this Order.(b)When the Central Government is of the opinion that any stock of sugar with any producer is below any of the Indian Sugar Standard Grades of sugar, it may direct the producer to reprocess the said stock with a view to conform to one or more of the Indian Sugar Standard Grades of sugar [or to sell it only to bulk consumers for use in the manufacture of their products.]
