Section 4 in The Orissa Essential Foodstuffs (Prevention of Hoarding and Requisitioning of Stocks) Order, 1974
4. Requisitioning of stocks.
- Every person holding stocks of essential foodstuffs when required by the State Government the Controller or the Collector of the district in which the stocks are kept or any officer appointed by the State Government in that behalf, by a direction in writing shall sell and deliver to such officer or agent of the State Government, at such places, at such time, on such date and such quantities of the stocks of essential foodstuff held in stock or possessed by him as is specified in the said direction and at such prices as specified therein having regard to the matters enumerated in Sub-clauses (a), (b) and (c) of Sub-section (3) of Section 3 in respect of Baby Foods and in Sub-section (3-B) of Section 3 of the Essential Commodities Act, 1955 in respect of other essential foodstuffs :[Provided that such a direction can be issued to a cultivator or landlord only in respect of stocks of [paddy] [Added vide Orissa Gazette Extraordinary No. 1519/20.9.1974.] being the produce of land cultivated or owned by him, in excess of [75 (seventy-five)] [Substituted vide Orissa Gazette Extraordinary No. 1764/19.11.1974.] quintals.]
