Section 14(2) in The Orissa Cement Control Order, 1973
(2)[ Cement obtained, acquired or possessed otherwise than a permit issued in accordance with Sub-clause (b) of Clause 3 or under an authorisation made under Clause 13 or an authorisation made by Government of India shall be considered as illegal acquisition in violation of this Order.] [Substituted vide Orissa Gazette Extraordinary No. 1065, 1982-SRO No. 408/1982.]
