Section 3(2) in The Removal of Licensing Requirements, Stock Limits and Movement Restrictions on Specified Foodstuffs Order, 2016
(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.
