Section 11 in The Orissa Cement Control Order, 1973
11. Distribution of stock for sale.
(1)Subject to such general and special directions as may be issued by the State Government or the Controller from time to time, every cement producer shall, with due despatch, release stock of cement produced or manufactured by him as is authorised by the Regional Cement Officer of the Central Government exercising jurisdiction for sale in the State through the stockists, to the licensed stockists.(2)No stockist shall acquire cement for sale in any other manner.(3)The release shall be subject-to the limits of supply prescribed for each district by the Controller or the Regional Cement Officer of the Central Government exercising jurisdiction.(4)The Controller may, at any time, direct the cement producer to deliver specified quantities of cement within the limit authorised for sale through stockists by the Regional Cement Officer of the Central Government exercising jurisdiction to specified stockists for sale.(5)The Controller may earmark specified quantity of cement in stock with any stockist for sale to the institutions whereupon no cement shall be sold to institutions out of excess of stocks not so earmarked.
