Section 7 in Solvent Raffinate And Slop (Acquisition, Sale, Storage And Prevention Of Use In Automobile) Order, 2000
7. Provision of the order to prevail over previous orders of State Government:
The provisions of this Order shall have effect not with standing anything to the contrary contained in any order made be a State Government or by an Officer of such State Government before the commencement of this Order except as respects anything done, or omitted to be done thereunder before such commencement.(F.No.P.11013/1/2000-Dist.)NARESH NARAD, Addl. Secy.APPENDIX NOTIFICATION( G.O.Ms. No. 207, C.F & C.P. Department dated 06.09.2000 )WHEREAS, the Government of Tamil Nadu are of the opinion that it is necessary and expedient so to do to confer the power of search and seizure specified in the Solvent, Raffinate and Slop (Acquisition, Sale, Storage and Prevention of use in Automobile) Order, 2000.NOW, THEREFORE, under sub-clause (1) of clause 4 of the Solvent, Raffinate and Slop (Acquisition, Sale, Storage and Prevention of use in Automobile) Order, 2000, the Governor of Tamil Nadu, hereby, authorises the following officers for the purpose of the said clause:-(1)Officers of Industries and Commerce Department not below the rank of Inspector of Industries and Commerce.(2)All officers of Revenue Department not below the rank of Taluk Tahsildars within their jurisdiction.(3)All officers of Police Department including Civil Supplies CID not below the rank of Deputy Superintendent of Police.(4)All Officers of Labour Department not below the rank of Inspectors within the local Limits of their jurisdiction.(5)All Officers of Civil Supplies and Consumer Protection Department not below the rank of Assistant Commissioners including Assistant Commissioner (Inspection).[Inserted by Notification No. G.S.R. 382 (E) dated 29.5.2009 (w.e.f. 6.9.2000)]
