Section 3 in The Removal of Licensing Requirements, Stock Limits and Movement Restrictions on Specified Foodstuffs Order, 2016
3. Removal of licensing requirements, stock limits and movement restrictions on certain foodstuffs.
(1)Any dealer may freely buy, stock, sell, transport, distribute, dispose, acquire, use or consume, any quantity of wheat, wheat products (namely maida, rava, suji, atta, resultant atta and bran) paddy, rice, coarsegrains, sugar, gur, edible oilseeds, edible oils, pulses, hydrogenated vegetable oils or vanaspati, onions and potato and shall not require a permit or license therefor, under any order issued under the Act, save as otherwise provided under this clause.(2)The provisions of sub-clause (1) shall, in respect of the purchase, movement, sale, supply, distribution or storage for sale of these commodities, not apply to --(i)pulses, for a period up to 30th September, 2017;(ii)[ sugar, for a period up to 28 th April, 2018] [Substituted by Notification No. S.O. 3422(E), dated 25.10.2017, (w.e.f. 29.9.2016).];(iii)[ ***] [Omitted by Notification No. S.O. 2414(E), dated 13.6.2018 (w.e.f. 29.9.2016).](iv)[ Onion, for a period up to the [31st March, 2018.] [Inserted by Notification No. S.O. 2785(E), dated 25.8.2017, (w.e.f. 29.9.2016).]]Provided that the Central Government or the State Government may direct the importers to declare the receipts of stocks of edible oils and edible oilseeds and stocks retained by them.(3)Nothing contained in sub-clause (2) shall affect the transport, distribution or disposal of sugar, edible oils and edible oilseeds to places outside the State.
