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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Pulses, Edible Oilseeds And Edible Oils (Storage Control) Order, 1977

(2)Every dealer referred to in sub-clause (1) shall, immediately on the expiry of the period specified in that sub-clause, give intimation to the Collector regarding the stocks of any pulses, edible oilseeds or edible oils left with him or any other person on his behalf in excess of the stocks prescribed in sub-clause (1) and such stocks shall not be disposed of by the dealer or other person except in accordance with the directions of the Collector.[4-A. Restriction on possession of edible oilseeds and edible oils for a temporary period.-Notwithstanding anything contained in clauses (ii) and (iii) of sub-paragraph (1) of paragraph 4 of this Order, no dealer shall in addition to such limits as are specified therein, either by himself or by any person on his behalf for the period commencing on 11th August, 1989 and ending with 10th September, 1989 store or have in his possession, Rapeseed, Rapeseed Oil, Mustard Seed and Mustard Oil in excess of the quantities specified below:-
  Category of cities Stock limit in quintals in the case of
    Wholesaler Retailer
  1 2 3 4
(i) Mustard Seed/Rapeseed Category ACategory BOther areas 15001000500 1007550
(ii) Mustard Oil/Rapeseed Oil Category ACategory BOther areas 800600350 251510]