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State of Uttar Pradesh - Act

The U.P. Exercise Books Order, 1977

UTTAR PRADESH
India

The U.P. Exercise Books Order, 1977

Rule THE-U-P-EXERCISE-BOOKS-ORDER-1977 of 1977

Published on 12 October 1977
Commenced on 12 October 1977
[This is the version of this document from 12 October 1977.]
[Note: The original publication document is not available and this content could not be verified.]

The U.P. Exercise Books Order, 1977Published vide Notification U.P. Gazette, (Extraordinary), dated 12th October, 1977, pages 4-6Whereas, the State Government is of opinion that it is necessary and expedient so to do for securing the equitable distribution of exercise books and their availability at fair prices;Now, therefore, in exercise of the powers under clauses (a), (c), (d), (e), (h), (i) and (j) of sub-section (2) of Section 3 of the Essential Commodities Act, 1955 (Act No. 10 of 1955), read with the notification of the Government of India in the Ministry of Food and Agriculture (Department of Food, published under S.O. 681 (E), dated November 30, 1974 and S.O. 682 (E), dated November 30, 1974 and the concurrence of the Central Government under G.O. No.20 (16)-77-ECR, Ministry of Civil Supplies and Co-operation, dated September 9, 1977, the Governor of Uttar Pradesh is pleased to make the following Order, namely:

1. Short title, extent and commencement.

(1)This Order may be called the Uttar Pradesh Exercise Books Order, 1977.

2.

In this Order, unless the context otherwise requires,-

(a)"exercise book" means any exercise book or examination answer-book fabricated with the concessional rate, cultural variety of white printing paper made available by the Central Government direct or through the State Government, and mentioned in the Schedule;

(b)"dealer" means a person engaged in the business or manufacture, sale, or storage for sale, of any exercise books, whether by wholesale (whether as manufacturer, supplier or distributor) or by retail, and includes his representative or agent;

(c)"prescribed authority" means the District Magistrate and includes any officer authorised by him in writing to perform any of his functions under this Order;

(d)"Schedule" means the Schedule appended to this order;

(e)"Schedule price" in relation to an exercise book, means the price indicated against it in the Schedule.

3.

No dealer shall-

(a)withhold from sale any exercise book held in stock by him;

(b)hold in stock for sale at, or charge for any exercise book, a price which exceeds its scheduled price and is inclusive of sales-tax;

(c)depict or indicate in any manner or any exercise book a price in excess of its scheduled price which is inclusive of sales-tax;

(d)sell or stock for sale any exercise book, fabricated of concessional rate, cultural variety of white printing paper, or any type other than that mentioned in the schedule.

4.

(1)No dealer to whom concessional rate cultural variety of white printing paper is allotted for the purpose of fabricating of exercise books shall use such paper for any purpose other than the fabrication of exercise book, sell or distribute for sale such exercise books in contravention of any directions such as may be issued from time to time by the State Government or the prescribed authority in this behalf.

(2)No dealer other than dealer referred to in sub-clause (1) shall manufacture, sell or distribute for sale any exercise book fabricated of concessional rate, cultural variety of paper in contravention of such directions as may be given from time to time by the State Government or the prescribed authority in this behalf.

5.

No dealer shall export, or carry or cause to be carried for sale outside the State any exercise book mentioned in the Schedule.

6.

(1)Where the prescribed authority has reason to believe that any dealer has stored or continued to store or acquired for storage, whether on his own account or on account of or in partnership with any other person any exercise books, the prescribed authority may, by order, require him to sell at the scheduled price, the whole or a specified part of such stock to the State Government or to such person or class of persons and in such manner and within such time as it may specify in this behalf.

(2)Where any person against whom an order is passed under sub-clause (1) fails to comply with it, the prescribed authority may take or cause to be taken such stock of exercise books or part thereof, as the case may be, in its custody, and may deliver or cause to be delivered such stock or part thereof to the State Government or such person or class of persons a may have been specified in the order, and caused to be paid to the dealer the scheduled price thereof.

7.

(1)The prescribed authority may with a view to securing compliance with this Order or to satisfying itself that this order has been complied with-

(a)require any person believed to be a dealer to maintain and produce for inspection such books, accounts and records relating to his business or to the stock of exercise books under his custody or control as may be specified:

(b)require any dealer or any person employed by a dealer to produce such books, accounts and other documents relating to the stock of exercise books under his custody or control as may be specified;

(c)enter with such assistance as may be necessary, and premises where he has reason to believe that any exercise books are stored.

(d)exercise and seize any books, accounts or other documents which in the opinion of such Officer would be useful for, or relevant to any proceedings in respect of any contravention of this Order and return such books, accounts and other documents to the person from whom they were seized after copies thereof or extracts therefrom, certified under his hand, have been taken; or

(e)search any premises, vehicle or vessel and prepare any inventory or any exercise books found therein, or seize any exercise books in respect of which he has reason to believe that a contravention of this Order has been, is being, or is about to be committed and thereafter take or authorise the taking of all measures necessary after securing the production of stock so seized in court and for its safe custody pending such production;

(f)without prejudice to anything contained in sub-clause (1) a dealer engaged in the business of manufacture of any exercise books under his custody or control, as may be specified-

(a)maintain and produce for inspection such books, accounts and records relating to his business or to the stock of exercise books under his custody or control, as may be specified;

(b)before proceeding to sell, intimate in writing to the prescribed authority from time to time the number of exercise books prepared with such paper and the other specification thereof; and

(c)print on the cover of such exercise books, the specified price thereof, the number of pages contained therein and also the words "manufactured from paper of concessional rate allotted by Government of India".

8. [ [Inserted by U.P. Exercise Books (First Amendment) Order, 1978, vide Notification No. K-2481/XV-6-78-29-(8)-77, dated 26.10.1978, published in U.P. Gazette, Extraordinary, dated 3.12.1978. page 2.]

Notwithstanding anything contained in this Order, the State Government may, from time to time, if in its opinion, it is necessary and expedient so to do for securing equitable distribution of exercise books and their availability at fair prices, order that the Schedule shall, until further directions given in this behalf, operate subject to such modifications or variation as may be specified.]

Schedule

Prices and Specifications of Exercise books on Concessional Rate Paper

Type of Exercise Book	Retail prices inclusive of sales sax
A. Size 10.3 x 15.5 cm. (Kuchchi) Cover thickthan thepaper of exercise book—	R.P.
	(1) 40 pages exercise book	0.22
	(2) 64 pages exercise book	0.3
B. Size 19.3 x 15.5 cm. (Kuchchi)—
	(3) 120 pages exercise book with120 g.s.m. cover	0.6
C. Full Size 31 x 19.3 cm.—
	(4) 80 pages exercise-books with 90 g.s.m. cover	0.8
D. Bound 19.3 cm. x 15.5 cm.—
	(5) 144 pages with 8 oz. straw-board cover	0.8
	(6) 192 pages with 10 oz. straw-board cover	1.05
	(7) 240 pages with 10 oz. straw-board cover	1.3
	(7-A) 96 pages with 8 oz. straw-board cover	0.63
	(8) 160 pages with 10 oz. straw-board cover	0.9
	(9) 288 pages with 10 oz. straw-board cover	1.65
E. Practical Note Book 25 x 20 cm.
	(10) 56 pages with 120 g.s.m. cover	0.5
	(11) 80 pages bound with 14 oz. straw-board cover	1.2
	(12) 116 pages bound with 14 oz. straw-board cover	1.45
F. Examination Answer-books
	(1) Size 65 x 40 1/8 cm. 8 pages	Rs. 40 per thousand
	Size 65 x 401/8 cm. 18 pages	Rs. 70 per thousand
	(2) Size 76 x 51 1/8 cm. 8 pages	Rs. 60 per thousand
	Size 76 x 511/8 cm. 16 pages	Rs.150 per thousand

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