Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Telangana - Section

Section 10 in Telangana Pulses, Edible Oil Edible Oil Seeds (Licensing, Storage and Regulation) Order, 2015

10. Restriction on possession of Scheduled Commodities.

- With a view to ensuring the availability of scheduled commodities in the market and unlimited stocks are not being held by the dealers/millers in their business premises without releasing them into the markets, so as to have a salutary affect on the prices of scheduled commodities, no licensee shall either by himself or by any person on his behalf, store or have in his possession at one time the commodities in excess of the quantities specified below;
(a)Pulses
Place Variety of pulses Wholesaler (Qtls) Retailer (Qtls)
(a) Category "A" City HyderabadBengalgram/Dal (i) Grams/Dais, Otherthan(ii) Bengalgram/DalTotal 400015005500 12530155
(b) Other Places (i) Grams/Dals, Otherthan Bengalgram/Dal(ii) Bengalgram/DalTotal 250015004000 10020120
If the producer is milling all or more than one pulse out of the above stock limits, he shall be entitled to have 1/5th of the limit has Bengal gram/dal and the remaining as other gram/dais.Provided that the stocks limits specified for a wholesaler in Category 'A" Cities shall apply to a wholesaler in such primary mandi is situated in other categories of Cities as the State Government may, having regard to the location of such mandies or new mandies added to the list other relevant factors, from time to time, specify:-Stock limits for Producers/Millers dealing with Pulses:
Producer Quantity of un milled pulses Quantity of stock of milled pulses
(a) Producer who is carrying on business on thecommencement of this order (b) Producer who has commenced production afterthe commencement of this Order. (a) Producer who is carrying on business on thecommencement of this Order. (b)Producer who has commenced production afterthe commencement of this Order.
1 2(a) 2(b) 3(a) 3(b)
Producer of Pulses One twelfth of the maximum quantity of thePulses used by him in any of the three years ending on the 30thSeptember, 2006. For a. period of one year from the date ofcommencement of his production one twelfth of the quantity ofpulses that would be required for producing a quantity equal tohis annual installed capacity. For the second and third year ofhis production, one twelfth of the quantity of Pulses that wouldbe required for producing a quantity equal to his annualinstalled capacity and thereafter one twelfth of maximum ofpulses used by him in any of the three years immediately after ,commencement of his production. One-twenty-fourth of his maximum production inany of the three years ending on the 30thSeptember, 2006. For a period of one year from the date ofcommencement of his production, one twenty fourth of the quantityequal to his annual installed capacity. For the second year andthird year of his production 1/24thof the quantity of pulsesthat would be required for producing a quantity equal to hisannual installed capacity and thereafter 1/24thof the maximumquantity of pulses used by him in any of the three yearsimmediately after the commencement of his production.
Provided further that where a dealer is also carrying on business as a producer or commission agent, he shall be entitled to retain the stock limits specified in this sub-clause for each such business if such business and accounts thereof are kept and distinct from one another.A producer (Miller) who happens to be a wholesaler will be eligible for stock limits of pulses indicated in the table.
(b)Edible Oil Seeds & Edible Oils:
  Wholesaler (in QUO) Retailer (in Qtls)  
(1) (2) (3)
Edible oil seedsincluding Groundnut in Shell:1) Hyderabad & Secunderabad.(with populationof 10 Lakh and more) 2250 150 All edible oil seeds taken together
2) Karimnagar and Warangal (with population 3lakhs and more but less than 10 laths) 1500 113 For groundnut kernel or seed 75% of the limitsspecified shall apply
3) Other areas not covered in (1) & (2)(withpopulation of below 3 lakhs) 1200 75  
Edible Oils including Hydrogenated VegetableOils: Wholesaler (in Qtls) Retailer (in Qt1s) All edible oils including hydrogenated vegetableOils
1) Hyderabad & Secunderbad 900 100
2) Karimngar and Warangal 600 50
3) Any other area 375 30
Provided that the stock limits specified for a wholesaler in the twin cities of Hyderabad and Secunderabad shall apply to a wholesaler in such primary mandies situated in other cities as the State Government may, having regard to the location of such mandies or other relevant factors, from time to time specify:Provided further that where a dealer is also carrying on business as a Producer or Commission agent, he shall be entitled to retain the stock limits specified in this sub-clause for each such business if such business and accounts thereof are kept separate and distinct from one another;Provided also that no producer specified in Col. (1) of the table below shall store or have in his possession at any time edible oil seeds or mustard seeds, as the case may be, in excess of the quantity specified in the corresponding entry in column (2) of the said table and he shall not hold the finished stock in excess of the quantity specified in the corresponding entry in Col.(3) of the said table.Stock limits for producer/millers dealing with Edible Oil/Edible oil seeds
Producer Quantity of un milled edible oil seeds or mustard seeds Quantity of stock of milled stock of edible oils Including refined oil
(a) Producer who is carrying on business on the commence meat of this order (b) Producer who has commenced production after the commencement of this Order. (a) Producer who is carrying on business on the commencement of this Order. (b)Producer who has commenced production after the commencement of this Order.
1 2(a) 2(b) 3(a) 3(b)
Producer of edible oils ⅛thof the maximum quantity of edible oil-seeds used by him in any of the three years ending on the 31stday of March 2008 For a period of one year from the date of commencement of his production, ⅛thof the quantity equal to his annual installed capacity. For the 2nd year and 3thyear of his production, ⅛thof the quantity of edible oil-seeds that would be required for producing a quantity equal to his annual installed capacity and thereafter ⅛thof the max. quantity of edible oil-seeds used by him in any of the three years immediately after the commencement of his production. 1/24thof his maximum production in any of the three years ending on the 31 1stday of March 2008. For a period of one year from the date of commencement of his production 1/24thof quantity equal to his annual installed capacity. For the 2ndand 3rdyears of his production, 1/24thof the capacity equal to his annual installed capacity and thereafter 1/24thof the maximum of his production in any of the three years immediately after the commencement of his production.
Note: For the purpose of computing the stock limit specified in columns (3a) and (3b) above, the raw oils (except solvent extracted oils) oils in process or in semi processed state and finished product shall be taken into consideration.Provided also that where any quantity of edible oils or edible oil-seeds is in transit, then, for the purpose of this sub-clause, such quantity shall not, during the period when such quantity is in transit, be deemed to have been included In the stocks of the dealer in whom the property in such quantity is retained during such transit in accordance with the terms of any contract or agreement in pursuance of which the quantity is put in such transit.Provided also that nothing in this clause shall apply to a commission agent who does not retain any consignment of edible oil seeds or oils received by him for a period exceeding fifteen days from the date of its receipt.