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State of Andhra Pradesh - Section

Section 10 in Andhra Pradesh Scheduled Commodities Dealers (Licensing, Storage and Regulation) Order, 2008

10. Restriction on possession of Scheduled Commodities.

- With a view to ensuring that the scheduled commodities are available in the market and unlimited stocks are not held by the dealers /rice millers in their business premises without releasing them into the market, so as to have a salutary affect on the prices of scheduled commodities, no licensee shall either by himself or by any person on his behalf, store or have in his possession at any one time the commodities in excess of the quantities specified below;
(i)Rice stock limits:
(In Quintals)
(a)Trading RiceMills:Levy delivering rice mills (irrespective of millingcapacity)   4,000 (Four thousand or one week millingcapacity whichever is higher)   At all places
(b)Non-TradingRice Mills exceedingOnetonne per hour capacity   2,000 (Two thousand)   (a) In the twin cities of Hyderabad andSecunderabad, Vishakhapatnam Vijayawada.
    1500 (One thousand five hundred)   (b) Other District head quarters.
    1000 (one thousand)   (c) At other places.
(c) Wholesale Dealers   1,000 (One thousand)   (a) In the twin cities of Hyderabad andSecunderabad, Vishakapatnam, and Vijayawada.
    500 (Five hundred)   (b) Other dist. Head Quarters.
    250 (Two Hundred and Fifty)   (c) At other places
(d) Retailers   100 (Hundred)   (a) In Urban areas
    50 (Fifty)   (b) In Rural areas
(e) Exporters: No stock limits are prescribed as they exportlevy free rice purchased from rice millers in Andhra Pradesh oragainst the levy free eligibility of Trading riceMillers/Dealers or rice purchased from outside the State. Incase the exporter or rice miller or dealer intends to purchaserice from other states and exports from any port of AndhraPradesh, though such exporter or rice miller or dealer is freeto move the quantity of rice for the purpose of export, he shallbe under obligation to intimate the District Collector concernedwhere the port is located, about the source of purchase and getrelease certificate before such consignment meant for export ismoved, to avoid diversion of levy rice in the guise of ricemeant for export.
Provided that levy participated rice miller or dealer of the State, shall be entitled to export rice from out of 25% of levy free eligibility only";Provided that the above stock limits shall not apply to the holding or keeping or stock of rice:
(a)on Government account; or
(b)by the recognized dealers nominated by a State Government or an officer authorized by it to hold stock for distribution through fair price shops; or by the Food Corporation of India.
(ii)Wheat Stock Limits (In Quintals)
Category
i Wholesaler 250 Qtls
ii Roller floor Mills One month grinding capacity
iii Retailers 20 Qtls
(iii)Biscuit Manufacturers With production capacity of
(a) 100,000 quintals and above 3,750 Qtls
(b) 8,000 quintals and above and below 10,000quintals 3,000 Qtls
(c) 6,000 quintals and below 8,000 quintals 2,250 Qtls
(d) Below 6,000 quintals 1,500 Qtls
(iv)Puls (All pules taken together)
    Wholesaler (Qtls) Retailer (Qtls)
(a) Category 'A' City (Hyderabad / VisakhapatnamVijayawada (with population of 10 lakhs and more 2000 50
(b) Category 'B' Cities, Guntur, Kakinada,Rajahmundry, Nellore, Tirupati, Kurnool, and Warangal). (withpopulation of 3 lakhs and more but less than 10 lakhs). 1000 40
(c) Category 'C' other areas (with a population ofbelow 3 lakhs. 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:-TableStock 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 onthe commencement of this order (b) Producer who has commenced productionafter the commencement of this order (a) Producer who is carrying on business onthe commencement of this order (b) Producer who has commenced productionafter the commencement of this order
(1) 2(a) 2(b) 3(a) 3(b)
Producer of Pulses One twelfth of the maximum quantity of thePulses used by him in any of the three years ending on the 30thSeptember, 2006. For a period of one year from the date ofcommencement of his production one twelfth of the quantity ofpulses that would be required for producing a quantity equal tohis annual installed capacity. For the second and third year ofhis production, one twelfth of the quantity of Pulses that wouldbe required for producing a quantity equal to his annualinstalled capacity and thereafter one twelfth of maximum ofpulses used by him in any of the three years immediately aftercommencement of his production. One-twenty-fourth of his maximum production inany of the three years ending on the 30th 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 / 24th of the quantity of pulsesthat would be required for producing a quantity equal to hisannual installed capacity and thereafter 1 /24th of the maximumquantity of pulses used by him in any of the three yearsimmediately after the commencement of his production.
Provided further that where a deader 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.
(v)Edible Oil Seeds & Edible Oils:
  Wholesale (Qtls) Retail (Qtls)
(1) (2) (3)
(a)Edible Oil Seeds including    
Groundnut in Shell:    
(1) Hyderabad / Visakhapatnam Vijayawada (with population of 10lakhs and more 2250 150 (1) All edible oil seeds taken together.
(2) Guntur, Kakinada, Rajahmundry Nellore, Tirupati, Kurnool andWarangal (with population 3 lakhs and more but less than 10lakhs) 1500 113 (2) For groundnut kernel or seed 75% of thelimits specied shall apply.
(3) Other areas not covered in (1) & (2) above (with apopulation of below 3 lakhs) 1200 75  
(b)Edible Oils including    
Hydrogenated vegetable Oils:    
(1) Hyderabad, Visakhapatnam, Vijayawada oils. 900 30 All edible oils including hydrogenatedvegetable
(2) Guntur, Kakinada, Rajahmundry, Nellore, Tirupati,Kurnool and Warangal. 600 18
(3) Any other area 375 12  
Provided that the stock limits specified for a wholesaler in the twin cities of Hyderabad and Secunderabad shall apply to a wholesaler in such primary mandies situated in other cities as the State Government may, having regard to the location of such mandies or to other relevant factors, from time to time, specify;Provided further that where a dealer is also earring on business as 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 separate and distinct from one another;Provided also that no producer specified in Col. (1) of the table below shall store or have in his possession at any time edible oil seeds or mustard seeds, as the case may be, in excess of the quantity specified in the corresponding entry in column (2) of the said table and he shall not hold the finished stock in excess of the quantity specified in the corresponding entry in Col. (3) of the said table.table
Producer Quantity of un milled edible oil seeds ormustard seeds Quantity of stock of milled stock of edibleoils including refined oil
(a) Producer who is carrying on business onthe commencement of this order (b) Producer who has commenced productionafter the commencement of this order (a) Producer who is carrying on business onthe commencement of this order (b) Producer who has commenced productionafter the commencement of this order
1 2(a) 2(b) 3(a) 3(b)
Producer of edible oils. 1 / 8th of the maximum quantity of edible oilseeds used by him in any of the three years ending on the 31stday of March, 2008. For a period of one year from the date ofcommencement of his production 1 / 8th of the quantity equal tohis annual installed capacity. For the 2nd year and 3rd year ofhis production 1 / 8th of the quantity of edible oil-seeds thatwould be required for producing a quantity equal to his annualinstalled capacity and thereafter 1 / 8th of the max. quantity ofedible oil seeds used by him in any of the three yearsimmediately after the commencement of his production. 1 / 24th of his maximum production in any of thethree years ending on the 31st day of March, 2008. For a period of one year from the date ofcommencement of his production, 1/24th of quantity equal to hisannual installed capacity. For the 2nd and 3rd years of hisproduction 1 / 24th of the capacity equal to his annual installedcapacity and thereafter 1/24th of the maximum of his productionin any of the three years immediately after the commencement ofhis production.
Note. - For the purpose of computing the stock limit specified in columns (3a) and (3b) above, the raw oils (except solvent extracted oils) oils in process or in semi processed state and finished product shall be taken into consideration.Provided also that where any quantity of edible oils or edible oil seeds is in transit, then, for the purpose of this sub-clause, such quantity shall not, during the period when such quantity is in transit, be deemed to have been included in the stocks of the dealer in whom the property in such quantity is retained during such transit in accordance with the terms of any contract or agreement in pursuance of which the quantity is put in such transit.