Section 3 in The Orissa Essential Foodstuffs (Prevention of Hoarding and Requisitioning of Stocks) Order, 1974
3. Restrictions oh possession of essential foodstuffs by a dealer exceeding the maximum fixed.
- No dealer of any category whether he is an importer, wholesaler or retailer shall store or have in his possession at any time any essential foodstuffs in excess of the quantities specified in Columns 2, 3 and 4 of the First Schedule except under and in accordance with the permit granted by the Controller, or the Collector of the district ;Provided that where a dealer by virtue of the nature of his business falls under more than one category he shall, for the purposes of this clause, be deemed to belong to that category for which the higher or the highest quantity, as the case may be, has been specified in the First Schedule :Provided further that nothing in this Order shall apply to storage or possession of any essential foodstuffs either singly or in any combination by or on account of or on behalf of or on the authority of the Food Corporation or the State Government or the Central Government.
