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Rajasthan act 010 of 1955 : The essential commodities act, 1955

Section 1. Short title and extent.

(1) This Act may be called the Essential Commodities Act, 1955.

(2) It extends to the whole of India 1***.


1. The words "except the State of Jammu and Kashmir" omitted by Act 25 of 1968, s. 2 and the Schedule (w.e.f. 15-8-1968).

Section 2. Definitions.

In this Act, unless the context otherwise requires,--

1[(ia) "Collector" includes an Additional Collector and such other officer, not below the rank of Sub-Divisional Officer, as may be authorised by the Collector to perform the functions and exercise the powers of the Collector under this Act;]
2* * * * *
(b)"food-crops" include crops of sugarcane;
(c) "notified order" means an order notified in the Official Gazette;
3[(cc) "order" includes a direction issued thereunder;]
4[(d) "State Government," in relation to a Union territory, means the administrator thereof;]
3[(e) "sugar" means--
(i) any form of sugar containing more than ninety per cent, of sucrose, including sugar candy;
(ii) khandsari sugar or bura sugar or crushed sugar or any sugar in crystalline or powdered form; or
(iii) sugar in process in vacuum pan sugar factory or raw sugar produced therein.]
STATE AMENDMENT
Maharashtra
Amendment of section 2 of Act 10 of 1955.--In section 2 of the Essential Commodities Act, 1955 (10 of 1955), in its application to the State of Maharashtra,--
(a) for clause (ia), the following clause shall be substituted, namely:--
"(ia) "Collector" in any Rationing Area means the Controller of Rationing designated for that area and includes the Deputy or Assistant Controller or Rationing; and elsewhere, the Collector of the District and includes Additional, Deputy or Assistant Collector, Sub-Divisional Officer and District Supply Officer within his respective jurisdiction;";
(b) clause (ai) shall be deleted.
[Vide Maharashtra Act 6 of 2003, s. 2].
STATE AMENDMENT
Uttar Pradesh.--
Amendment of section 2 of Act X of 1955.--In section 2 of the Essential Commodities Act, 1955, as amended in its application to Uttar Pradesh, hereinafter called the principal Act, before clause (a), the following clause shall be inserted namely:--
"(aa) ‘Collector’ includes such officer not below the rank of an Assistant Collector of the first class as may be authorized by the Collector to exercise the powers conferred on him by or under the provisions of this Act;"
[Vide Uttar Pradesh Act 18 of 1975, s. 3]
Amendment of section 2 of Act 10 of 1955.--In section 2 of the Essential Commodities act, 1955 (hereinafter referred to as the principal Act). Clause (aa) as inserted by the Essential Commodities (Uttar Pradesh Amendment) Act, 1975, hereinafter referred to as the Uttar Pradesh Amendment, shall stand omitted with effect from September 2, 1976, the date of the commencement of the Essential Commodities (Amendment) Act, 1976, hereinafter referred to as the Central (Amendment).
[Vide Uttar Pradesh Act XVI of 1978, s. 2]


1. Ins. by Act 92 of 1976, s. 2 (w.e.f. 2-9-1976).
2. Clause (c) omitted by Act 54 of 2006, s. 2 (w.e.f. 12-2-2007).
3. Ins. by Act 36 of 1967, s. 2 (w.e.f. 30-12-1967).
4. Subs. by the Adaptation of Laws (No. 3) Order, 1956, for clause (d).

Section 2A. Essential commodities declaration, etc.

1[2A. Essential commodities declaration, etc.--(1) For the purposes of this Act, essential commodity means a commodity specified in the Schedule.

(2) Subject to the provisions of sub-section (4), the Central Government may, if it is satisfied that it is necessary so to do in the public interest and for reasons to be specified in the notification published in the Official Gazette, amend the Schedule so as to--
(a) add a commodity to the said Schedule;
(b) remove any commodity from the said Schedule,
in consultation with the State Governments.
(3) Any notification issued under sub-section (2) may also direct that an entry shall be made against such commodity in the said Schedule declaring that such commodity shall be deemed to be an essential commodity for such period not exceeding six months to be specified in the notification:
Provided that the Central Government may, in the public interest and for reasons to be specified, by notification in the Official Gazette, extend such period beyond the said six months.
(4) The Central Government may exercise its powers under sub-section (2) in respect of the commodity to which Parliament has power to make laws by virtue of Entry 33 List III in the Seventh Schedule to the Constitution.
(5) Every notification issued under sub-section (2) shall be laid, as soon as may be after it is issued, before both Houses of Parliament.]


1. Ins. by Act 54 of 2006, s. 3 (w.e.f. 12-2-2007).

Section 3. Powers to control production, supply, distribution, etc., of essential commodities.

(1) If the Central Government is of opinion that it is necessary or expedient so to do for maintaining or increasing supplies of any essential commodity or for securing their equitable distribution and availability at fair prices, 1[or for securing any essential commodity for the defence of India or the efficient conduct of military operations], it may, by order, provide for regulating or prohibiting the production, supply and distribution thereof and trade and commerce therein.

2[*****
(2) Without prejudice to the generality of the powers conferred by sub-section (1), an order made thereunder may provide--
(a) for regulating by licences, permits or otherwise the production or manufacture of any essential commodity;
(b) for bringing under cultivation any waste or arable land, whether appurtenant to a building or not, for the growing thereon of food-crops generally or of specified food-crops, and for otherwise maintaining or increasing the cultivation of food-crops generally, or of specified food-crops.
(c) for controlling the price at which any essential commodity may be bought or sold;
(d) for regulating by licences, permits or otherwise the storage, transport, distribution, disposal, acquisition, use or consumption of, any essential commodity;
(e) for prohibiting the withholding from sale of any essential commodity ordinarily kept for sale;
3[(f) for requiring any person holding in stock, or engaged in the production, or in the business of buying or selling, of any essential commodity,--
(a) to sell the whole or a specified part of the quantity held in stock or produced or received by him or,
(b) in the case of any such commodity which is likely to be produced or received by him, to sell the whole or a specified part of such commodity when produced or received by him,
to the Central Government or a State Government or to an officer or agent of such Government or to a Corporation owned or controlled by such Government or to such other person or class of persons and in such circumstances as may be specified in the order.
Explanation 1.--An order made under this clause in relation to foodgrains, edible oilseeds or edible oils, may, having regard to the estimated production, in the concerned area, of such foodgrains, edible oilseeds and edible oils, fix the quantity to be sold by the producers in such area and may also fix, or provide for the fixation of, such quantity on a graded basis, having regard to the aggregate of the area held by, or under the cultivation of, the producers.
Explanation 2.--For the purpose of this clause, production with its grammatical variations and cognate expressions includes manufacture of edible oils and sugar;]
(g) for regulating or prohibiting any class of commercial or financial transactions relating to foodstuffs 4*** which, in the opinion of the authority making the order, are, or, if unregulated, are likely to be, detrimental to the public interest;
(h) for collecting any information or statistics with a view to regulating or prohibiting any of the aforesaid matters;
(i) for requiring persons engaged in the production, supply or distribution of or trade and commerce in, any essential commodity to maintain and produce for inspection such books, accounts and records relating to their business and to furnish such information relating thereto, as may be specified in the order;
5[(ii) for the grant or issue of licences, permits or other documents, the charging of fees therefore, the deposit of such sum, if any, as may be specified in the order as security for the due performance of the conditions of any such licence, permit or other document, the forfeiture of the sum so deposited or any part thereof for contravention of any such conditions, and the adjudication of such forfeiture by such authority as may be specified in the order;]
5[(j) for any incidental and supplementary matters, including, in particular, the entry, search or examination of premises, aircraft, vessels, vehicles or other conveyances and animals, and the seizure by a person authorised to make such entry, search or examination,--
(i) of any articles in respect of which such person has reason to believe that a contravention of the order has been, is being, or is about to be committed and any packages, coverings or receptacles in which such articles are found;
(ii) of any aircraft, vessel, vehicle or other conveyance or animal used in carrying such articles, if such person has reason to believe that such aircraft, vessel, vehicle or other conveyance or animal is liable to be forfeited under the provisions of this Act;
7[(iii) of any books of accounts and documents which in the opinion of such person, may be useful for, or relevant to, any proceeding under this Act and the person from whose custody such books of accounts or documents are seized shall be entitled to make copies thereof or to take extracts therefrom in the presence of an officer having the custody of such books of accounts or documents.]]
(3) Where any person sells any essential commodity in compliance with an order made with reference to clause (f) of sub-section (2), there shall be paid to him the price therefore as hereinafter provided:--
(a) where the price can, consistently with the controlled price, if any, fixed under this section, be agreed upon, the agreed price;
(b) where no such agreement can be reached, the price calculated with reference to the controlled price, if any;
(c) where neither clause (a) nor clause (b) applies, the price calculated at the market rate prevailing in the locality at the date of sale.
8[(3A) (i) If the Central Government is of opinion that it is necessary so to do for controlling the rise in prices or preventing the hoarding, of any food-stuff in any locality, it may, by notification in the Official Gazette, direct that notwithstanding anything contained in sub-section (3), the price at which the food-stuff shall be sold in the locality in compliance with an order made with reference to clause (f) of sub-section (2) shall be regulated in accordance with the provisions of this sub-section.
(ii) Any notification issued under this sub-section shall remain in force for such period not exceeding three months as may be specified in the notification.
(iii) Where, after the issue of a notification under this sub-section, any person sells foodstuff of the kind specified therein and in the locality so specified, in compliance with an order made with reference to clause (f) of sub-section (2), there shall be paid to the seller as the price therefor--
(a) where the price can, consistently with the controlled price of the foodstuff, if any, fixed under this section, be agreed upon, the agreed price;
(b) where no such agreement can be reached, the price calculated with reference to the controlled price, if any;
(c) where neither clause (a) nor clause (b) applies, the price calculated with reference to average market rate prevailing in the locality during the period of three months immediately preceding the date of the notification.
(iv) For the purposes of sub-clause (c) of clause (iii), the average market rate prevailing in the locality shall be determined by an officer authorised by the Central Government in this behalf, with reference to the prevailing market rates for which published figures are available in respect of that locality or of a neighbouring locality; and the average market rate so determined shall be final and shall not be called in question in any court.]
9[(3B) Where any person is required, by an order made with reference to clause (f) of sub-section (2), to sell to the Central Government or a State Government or to an officer or agent of such Government or to a Corporation owned or controlled by such Government, any grade or variety of foodgrains, edible oilseeds or edible oils in relation to which no notification has been issued under sub-section (3A), or such notification having been issued, has ceased to be in force, there shall be paid to the person concerned, notwithstanding anything to the contrary contained in sub-section (3), an amount equal to the procurement price of such foodgrains, edible oilseeds or edible oils, as the case may be, specified by the State Government, with the previous approval of the Central Government having regard to--
(a) the controlled price, if any, fixed under this section or by or under any other law for the time being in force for such grade or variety of foodgrains, edible oilseeds or edible oils;
(b) the general crop prospects;
(c) the need for making such grade or variety of foodgrains, edible oilseeds or edible oils available at reasonable prices to the consumers, particularly the vulnerable sections of the consumers; and
(d) the recommendations, if any, of the Agricultural Prices Commission with regard to the price of the concerned grade or variety of foodgrains, edible oilseeds or edible oils.]
10[(3C) Where any producer is required by an order made with reference to clause (f) of subsection (2) to sell any kind of sugar (whether to the Central Government or to a State Government or to an officer or agent of such Government or to any other person or class of persons) whether a notification was issued under sub-section (3A) or otherwise, then, notwithstanding anything contained in sub-section (3), there shall be paid to that producer only such amount as the Central Government may, by order, determine, having regard to--
(a) the fair and remunerative price, if any, determined by the Central Government as the price of sugarcane to be taken into account under this section;
(b) the manufacturing cost of sugar;
(c) the duty or tax, if any, paid or payable thereon; and
(d) a reasonable return on the capital employed in the business of manufacturing of sugar:
Provided that the Central Government may determine different prices, from time to time, for different areas or factories or varieties of sugar:
Provided further that where any provisional determination of price of levy sugar has been done in respect of sugar produced up to the sugar season 2008-2009, the final determination of price may be undertaken in accordance with the provisions of this sub-section as it stood immediately before the 1st day of October, 2009.
Explanation 11[I].-- For the purposes of this sub-section,--
(a) "fair and remunerative price" means the price of sugarcane determined by the Central Government under this section;
(b) "manufacturing cost of sugar" means the net cost incurred on conversion of sugarcane into sugar including net cost of transportation of sugarcane from the purchase centre to the factory gate, to the extent it is borne by the producer;
(c) "producer" means a person carrying on the business of manufacturing sugar;
(d) "reasonable return on the capital employed" means the return on net fixed assets plus working capital of a producer in relation to manufacturing of sugar including procurement of sugarcane at a fair and remunerative price determined under this section.]
12[Explanation II.--For the removal of doubts, it is hereby declared that the expressions "fair and remunerative price" referred to in clause (a), "manufacturing cost of sugar" referred to in clause (b) and "reasonable return on the capital employed" referred to in clause (d), of this sub-section do not include the price paid or payable under any order or any enactment of any State Government and any price agreed to between the producer and the grower or a sugarcane growers' co-operative society.]
13[(3D) The Central Government may direct that no producer, importer or exporter shall sell or otherwise dispose of or deliver any kind of sugar or remove any kind of sugar from the bonded go downs of the factory in which it is produced, whether such godowns are situated within the premises of the factory or outside or from the warehouses of the importers or exporters, as the case may be except under and in accordance with the direction issued by the Government:
Provided that this sub-section shall not affect the pledging of such sugar by any producer or importer in favour of any scheduled bank as defined in clause (e) of section 2 of the Reserve Bank of India Act, 1934 (2 of 1934) or any corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970), so, however, that no such hank shall sell the sugar pledged to it except under and in accordance with a direction issued by the Central Government.
(3E) The Central Government may, from time to time, by general or special order, direct any producer or importer or exporter or recognised dealer or any class of producers or recognised dealers, to take action regarding production, maintenance of stocks, storage, sale, grading, packing, marking, weighment, disposal, delivery and distribution of any kind of sugar in the manner specified in the direction.
Explanation.--For the purposes of sub-section (3D) and this sub-section,--
(a) "producer" means a person carrying on the business of manufacturing sugar;
(b) "recognised dealer'" means a person carrying on the business of purchasing, selling or distributing sugar;
(c) "sugar" includes plantation white sugar, raw sugar and refined sugar, whether indigenously produced or imported.]
(4) If the Central Government is of opinion that it is necessary so to do for maintaining or increasing the production and supply of an essential commodity, it may, by order, authorize any person (hereinafter referred to as an authorized controller) to exercise, with respect to the whole or any part of any such undertaking engaged in the production and supply of the commodity as may be specified in the order such functions of control as may be provided therein and so long as such order is in force with respect to any undertaking or part thereof,--
(a) the authorized controller shall exercise his functions in accordance with any instructions given to him by the Central Government, so, however, that he shall not have any power to give any direction inconsistent with the provisions of any enactment or any instrument determining the functions of the persons in-charge of the management of the undertaking, except in so far as may be specifically provided by the order; and
(b) the undertaking or part shall be carried on in accordance with any directions given by the authorised controller under the provisions of the order, and any person having any functions of management in relation to the undertaking or part shall comply with any such directions.
(5) An order made under this section shall,--
(a) in the case of an order of a general nature or affecting a class of persons, be notified in the Official Gazette; and
(b) in the case of an order directed to a specified individual be served on such individual--
(i) by delivering or tendering it to that individual, or
(ii) if it cannot be so delivered or tendered, by affixing it on the outer door or some other conspicuous part of the premises in which that individual lives, and a written report there of shall be prepared and witnessed by two persons living in the neighbourhood.
(6) Every order made under this section by the Central Government or by any officer or authority of the Central Government shall be laid before both Houses of Parliament, as soon as may be, after it is made.
STATE AMENDMENTS
Uttar Pradesh.--
Amendment of section 3 of Act X of 1955.--In section 3 of the principal Act, in sub-section (2), after clause (f), the following clause shall be inserted, namely:--
"(ff) for preventing the hoarding of any essential commodity;"
[Vide Uttar Pradesh Act 9 of 1974, s. 2]
Amendment of section 3.--In section 3 of the principal Act,--
(a) in sub-section (2), for clause (f), the following clause shall be substituted and be deemed always to have been substituted namely--
"(f) for requiring any person holding in stock, or engaged in the manufacture or production of, or in the business of buying or selling, any essential commodity to sell the whole or a specified part of the quantity held in stock or manufactured or produced or likely to be manufactured or produced by him or received or likely to be received by him in the course of said business of buying or selling, to the Central Government or a State Government or to an officer or agent of such Government or to such other person or class of person and in such circumstances as may be specified in the order;
Explanation.--An order relating to food grains made with reference to this clause,--
(i) may specify the prices, fixed by the State Government in this behalf, after taking into account the recommendations, if any, of the Agricultural Prices Commission and with the prior concurrence of the Central Government, as the amount which shall be paid for the food grain required to be sold under the order,
(ii) may fix or provide for the fixation of the quantity to be sold by a producer with reference to the area under cultivation and the availability of irrigation for production of the particular food grain to which the order relates, and also fix or provide for the fixation of such quantities on a graded basis having regard to the aggregate area held by or under the cultivation of different producers."
(b) in sub-section (3), for clause (c), substitute the following clauses which shall be Food deemed always to have been substituted, namely:--
"(c) in the case of food grains, where neither clause (a) nor clause (b) applies, the price, if any, specified in the said order;
(d) where neither clause (a) nor (b), nor (c) applies, the price calculated at the market rate prevailing in the locality at the date of sale."
(c) in sub-section (3B), after clause (i), insert the following clause which shall be deemed always to have been inserted, namely:--
"(ia) in the case of food grains, where no controlled price is fixed by an order made with reference to clause (c) of sub-section (2), the amount specified in the said Order made with reference to clause (f) of sub-section (2) for such grade or variety of food grains; or" [Vide Uttar Pradesh Act 18 of 1975, s. 4]
Amendment of section 3 of Act X of 1955.--In section 3 of the Essential Commodities Act, 1955, as amended in its application to Uttar Pradesh, in sub-section (2), in clause (f), as substituted by the Essential Commodities (Uttar Pradesh Amendment) Act, 1975, in the Explanation thereof, for sub-clause (II), the following sub-clause shall be substituted and be deemed always to have been substituted Namely:--
"(II) may fix or provide for the fixation of the quantity to be sold by a producer with reference to the area under cultivation for production of the particular (foodgrains to which the order relates, and also fix or provide for the fixation of such quantities on a graded basis having regard to the aggregate area held by or under the cultivation of different producers."
[Vide Uttar Pradesh Act 39 of 1975, s. 2]
Amendment of section 3 of Act no. 10 of 1955.--(1) In section 3 of the principal Act, in subsection (2), clause (f), as substituted by the Uttar Pradesh Amendment read with the Essential Commodities (Uttar Pradesh Second Amendment) Act, 1975 shall be omitted and deemed to have been omitted with effect from the date of the commencement of the Central Amendment.
(2) In the said sub-section, in clause (f), as substituted by the central Amendment, after Explanation 1, the following Explanation shall be inserted, namely:--
"Explanation I-A.--An order made this clause in relation to rice may, having regard to the milling capacity of a rice mill, fix the quantity to be sold by the licensed miller and may also fix or provide for the fixation of such quantity on a graded basis."
(3) In the said section 3, sub-section (3-B), as amended by the Uttar Pradesh Amendment, shall be committed and deemed to have been omitted with effect from the date of commencement of the central Amendment.
[Vide Uttar Pradesh Act XVI of 1978, s. 3]


1. Ins. by Act 36 of 1967, s. 3 (w.e.f. 30-12-1967).
2. Sub-section(1A) omitted by Act 40 of 2021, s. 3 (w.e.f. 30-11-2021).
3. Subs. by Act 92 of 1976, s. 3, for clause (f).
4. The words or cotton textiles omitted by Act 54 of 2006, s. 4 (w.e.f. 12-2-2007).
5. Ins. by Act 17 of 1961, s. 2.
6. Subs. by Act 66 of 1971, s. 2, for clause (j) (w.e.f. 23-12-1971).
7. Subs. by Act 92 of 1976, s. 3, for sub-clause (iii).
8. Ins. by Act 13 of 1957, s. 2 (w.e.f. 4-6-1957).
9. Subs. by Act 92 of 1976, s. 3, for sub-section (3B).
10. Subs. by Act 36 of 2009, s. 2, for sub-section (3C) and the Explanations (w.e.f. 1-10-2009).
11. The existing Explanation numbered as Explanation I by Act 35 of 2010, s. 2 (w.e.f. 1-10-2009).
12. Explanation II ins. by s. 2, ibid. (w.e.f. 1-10-2009).
13. Ins. by Act 37 of 2003, s. 2 (w.e.f.14-6-2009).

Year Description Hindi Description Files(Eng) Files(Hindi)
10-06-1966 Sugar (Control) Order 1966
16-07-1966 Sugarcane (Control) Order, 1966
05-01-1967 D/o Food Min of Food Agriculture CD and Coop, Sugar Control Amendment Order 1967
17-10-1967 D/o Food Min of Food Agriculture CD and Coop, Sugar Control Second Amendment Order 1967
18-05-1968 D/o Food Min of Food, Agriculture CD and Coop, Amendment to Notification dtd Dec 1967 and SugarcaneControl Amendment Order 1968
02-08-1968 D/o Food, Min of Food, Agriculture CD and Coop, Sugarcane Control Second Amendment Order 1968
08-04-1970 D/o Food Min of Food Agriculture CD and Coop, Sugar Control Amendment Order 1970
14-04-1970 Deptt of Food GSR 645-E - Sugar Packing and Marking Order, 1970
25-09-1974 Deptt of Food and PD, Sugarcane Control Amendment Order 1974
12-09-1975 D/o Food, Min of Agriculture and Irrigation, Sugar Control Amendment Order 1975
27-10-1975 D/o Food Min of Agriculture & Irrigation, Sugar Control Second Amendment Order 1975
26-07-1976 Deptt of Food and PD, Sugarcane Control Amendment Order 1976
13-09-1976 D/o Food and PD Corrigenda to Sugarcane Control Amendment Order 1976
24-09-1976 D/o Food and PD Sugarcane Control Amendment Order 1976
09-12-1976 Deptt of Food, Min of Agriculture - Corrigendum to Order dtd 27-10-1975
02-02-1978 Deptt of Food and PD, Sugarcane Control Amendment Order 1978
28-03-1978 Deptt of Food and PD, Sugarcane Control Second Amendment Order 1978
17-12-1979 LEVY SUGAR SUPPLY (CONTROL) ORDER 1979
03-07-1981 Deptt of Food and PD, Sugarcane Control Amendment Order 1981
24-02-1982 Deptt of Food and PD, Sugarcane Control Amendment Order 1982
09-09-1983 Deptt of Food and PD, Sugarcane Control Amendment Order 1983
29-11-2000 D/o Food and PD Sugarcane Control Amendment Order 2000
20-02-2003 Deptt of Food and PD, Sugarcane Control Amendment Order 2003
22-03-2004 Deptt of Food and PD, Sugarcane Control Amendment Order 2004
10-11-2006 Deptt of Food and PD, Sugarcane Control Amendment Order 2006
31-07-2007 Deptt of Food and PD, Sugarcane Control Amendment Order 2007
28-12-2007 Deptt of Food and PD, Sugarcane Control Amendment(II) Order 2007
29-12-2008 Deptt of Food and PD, Sugarcane Control Amendment Order 2008
22-10-2009 Deptt of Food and PD, Sugarcane Control Amendment Order 2009
07-01-2010 Deptt of Food and PD, Sugarcane Control Amendment Order 2010
24-08-2016 Sugarcane (Control) (Amendment) Order, 2016
30-09-2016 Sugarcane (Control) Second Amendment Order, 2016
07-06-2018 Deptt of Food and PD, Sugar Price Control Order 2018
26-07-2018 Deptt of Food and PD, Sugarcane Control Amendment Order 2018
14-08-2018 Deptt of Food and PD, Levy Sugar Supply Control Amendment Order 2018
12-10-2018 Deptt of Food and PD, Sugarcane Control Second Amendment Order 2018
14-02-2019 Sugar Price (Control) Amendment Order, 2019
19-11-2019 Deptt of Food and PD, Sugarcane Control Amendment Order 2019
Year Description Hindi Description Files(Eng) Files(Hindi)
25-10-1972 Deptt of Food, Min of Agriculture - GSR 452(E)
13-03-1973 Deptt of Food, Min of Agriculture - GSR 168(E)
30-11-1974 Deptt of Civil Supplies & Coop, Min of Industries & Civil Supplies - SO 681(E)
24-07-1976 Deptt of Food, Min of Agriculture & Irrigation - GSR 475(E)
09-06-1978 Deptt of Food - GSR 800
31-08-2001 Public Disltribution System (Control) Order, 2001
29-06-2004 Public Distribution System (Control) (Amendment) Order, 2004
29-06-2004 Public Disltribution System (Control) Amendment Order, 2004
07-09-2011 D/o. Food & PD, M/o Consumer Affairs, Food & PD - Vegetable Oil Control Order
07-09-2011 Deptt of Food and PD, Vegetable Oil Control Order
20-03-2015 Targeted Public Distribution System (Control) Order 2015
26-06-2015 Targeted Public Distribution System (Control) Corrigendum Order 2015
28-10-2015 Targeted Public Distribution System (Control) Amendment Order 2015
29-09-2016 Deptt of Consumer Affairs, Ministry of Consumer Affairs, Food & Public Distribution
27-10-2016 Deptt of Consumer Affairs, Ministry of Consumer Affairs, Food & Public Distribution
25-04-2017 Deptt of Consumer Affairs, Ministry of Consumer Affairs, Food & Public Distribution
17-05-2017 Deptt of Consumer Affairs, M/o CAF&PD - Pulses Control Order
25-08-2017 Deptt of Consumer Affairs, Ministry of Consumer Affairs, Food & Public Distribution
27-09-2017 Deptt of Consumer Affairs, Ministry of Consumer Affairs, Food & Public Distribution
23-10-2017 Deptt of Consumer Affairs, Ministry of Consumer Affairs, Food & Public Distribution
25-10-2017 Deptt of Consumer Affairs, Ministry of Consumer Affairs, Food & Public Distribution
27-12-2017 Deptt of Consumer Affairs, Ministry of Consumer Affairs, Food & Public Distribution
13-06-2018 DoCA - Removal of Licensing Requirements, Stock Limits and Movement Restrictions on Specified Foodstuffs - Amendment Order
Section 4. Imposition of duties on State Governments, etc.

An order made under section 3 may confer powers and impose duties upon the Central Government or the State Government or officers and authorities of Central Government or State Government, and may contain directions to any State Government or to officers and authorities thereof as to the exercise of any such powers or the discharge of any such duties.



Section 5. Delegation of powers.

The Central Government may, by notified order, direct that 1[the power to make orders or issue notifications under section 3] shall, in relation to such matters and subject to such conditions, if any, as may be specified in the direction, be exercisable also by--

(a) such officer or authority subordinate to the Central Government, or
(b) such State Government or such officer or such authority subordinate to a State Government,
as may be specified in the direction.


1. Subs. by Act 66 of 1971, s. 3, for "the power to make orders under section 3" (w.e.f. 23-12-1971).

Section 6. Effect of orders inconsistent with other enactments.

Any order made under section 3 shall have effect notwithstanding anything inconsistent therewith contained in any enactment other than this Act or any instrument having effect by virtue of any enactment other than this Act.



Section 6A. Confiscation of essential commodity.

1[6A. Confiscation of essential commodity.-- 2[(1)] Where any 3[essential commodity is seized] in pursuance of an order made under section 3 in relation thereto, 4[a report of such seizure shall, without unreasonable delay, be made to] the Collector of the district or the Presidency town in which such 5[essential commodity is seized] and whether or not a prosecution is instituted for the contravention of such order, the Collector 6[may, if he thinks it expedient so to do, direct the essential commodity so seized to be produced for inspection before him, and if he is satisfied] that there has been a contravention of the order 7[may order confiscation of--

(a) the essential commodity so seized;
(b) any package, covering or receptacle in which such essential commodity is found; and
(c) any animal, vehicle, vessel or other conveyance used in carrying such essential commodity:]
Provided that without prejudice to any action which may be taken under any other provision of this Act, no foodgrains or edible oilseeds in pursuance of an order made under section 3 in relation thereto from a producer shall, if the seized foodgrains or edible oilseeds have been produced by him, be confiscated under this section:
8[Provided further that in the case of any animal, vehicle, vessel or other conveyance used for the carriage of goods or passengers for hire, the owner of such animal, vehicle, vessel or other conveyance shall be given an option to pay, in lieu of its confiscation, a fine not exceeding the market price at the date of seizure of the essential commodity sought to be carried by such animal, vehicle, vessel or other conveyance.]
8[(2) Where the Collector, on receiving a report of seizure or on inspection of any essential commodity under sub-section (1), is of the opinion that the essential commodity is subject to speedy and natural decay or it is otherwise expedient in the public interest so to do, he may--
(i) order the same to be sold at the controlled price, if any, fixed for such essential commodity under this Act or under any other law for the time being in force; or
(ii) where no such price is fixed, order the same to be sold by public auction:
Provided that in case of foodgrains, the Collector may, for its equitable distribution and availability at fair prices, order the same to be sold through fair price shops at the price fixed by the Central Government or by the State Government, as the case may be, for the retail sale of such foodgrains to the public.
(3) where any essential commodity is sold, as aforesaid, the sale proceeds thereof, after deduction of the expenses of any such sale or auction or other incidental expenses relating thereto, shall--
(a) where no order or confiscation is ultimately passed by the Collector,
(b) where an order passed on appeal under sub-section (1) of section 6C so requires, or
(c) where in a prosecution instituted for the contravention of the order in respect of which an order of confiscation has been made under this section, the person concerned is acquitted,
be paid to the owner thereof or the person from whom it is seized.]


1. Ins. by Act 25 of 1966, s. 3 (w.e.f. 3-9-1966).
2. Section 6A renumbered as sub-section (1) thereof by Act 92 of 1976, s. 4 (w.e.f. 2-9-1976).
3. Subs. by Act 36 of 1967, s. 4, for "foodgrains, edible oilseeds or edible oils are seized" (w.e.f. 30-12-1967).
4. Subs. by Act 92 of 1976, s. 4, for "it may be produced without any unreasonable delay, before" (w.e.f. 2-9-1976).
5. Subs. by Act 36 of 1967, s. 4, for food grains, edible oilseeds or edible oils are seized (w.e.f. 30-12-1967).
6. Subs. by Act 92 of 1976, s. 4, for "if satisfied" (w.e.f. 2-9-1976).
7. Subs. by Act 30 of 1974, s. 4, for "may order confiscation of the essential commodity so seized" (w.e.f. 22-6-1974).
8. Ins. by Act 92 of 1976, s. 4.

Section 6B. Issue of show cause notice before confiscation of food grains, etc.

1[6B. Issue of show cause notice before confiscation of food grains, etc.--3[(1)] No order confiscating 4[any 5[essential commodity] package, covering, receptacle, animal, vehicle, vessel or other conveyance] shall be made under section 6A unless the owner of such 2[essential commodity] package, covering, receptacle, animal, vehicle, vessel or other conveyance) or the person from whom 6[it is seized]--

(a) is given a notice in writing informing him of the grounds on which it is proposed to confiscate the 6[essential commodity] package, covering, receptacle, animal, vehicle, vessel or other conveyance;]
(b) is given an opportunity of making a presentation in wiring within such reasonable time as may be specified in the notice against the ground of confiscation; and
(c) is given a reasonable opportunity of being heard in the matter.
7[(2) Without prejudice to the provisions of sub-section (1), no order confiscating any animal, vehicle, vessel or other conveyance shall be made under section 6A if the owner of the animal, vehicle vessel or other conveyance proves to the satisfaction of the Collector that it was used in carrying the essential commodity without the knowledge or connivance of the owner himself, his agent, if any, and the person in charge of the animal, vehicle, vessel or other conveyance and that each of them had taken all reasonable and necessary precautions against such use.]
8[(3) No order confiscating any essential commodity package, covering, receptacle, animal, vehicle, vessel or other conveyance shall be invalid merely by reason of any defect or irregularity in the notice, given under clause (a) of sub-section (1), if, in giving such notice, the provisions of that clause have been substantially complied with.]]


1. Ins. by Act 25 of 1966, s. 3 (w.e.f. 3-9-1966).
2. Subs. by Act 92 of 1976, s. 4, for "if satisfied" (w.e.f. 2-9-1976).
3. Section 6B renumbered as sub-section (1) thereof by Act 30 of 1974, s. 5 (w.e.f. 22-6-1974).
46. Subs. by Act 36 of 1967, s. 5, for "any foodgrain, edible oilseeds or edible oils" (w.e.f. 30-12-1967).
5. Subs. by Act 30 of 1974, s. 5, for "essential commodity" (w.e.f. 22-6-1974).
6. Subs. by Act 36 of 1967, s. 5, for "they are seized" (w.e.f. 30-12-1967).
7. Ins. by Act 30 of 1974, s. 5 (w.e.f. 22-6-1974).)
8. Ins. by Act 92 of 1976, s. 5 (w.e.f. 2-9-1976).

Section 6C. Appeal.

1[6C. Appeal.--(1) Any person aggrieved by an order of confiscation under section 6A may, within one month from the date of the communication to him of such order, appeal to any judicial authority appointed by the State Government concerned and the judicial authority shall, after giving an opportunity to the appellant to be heard, pass such order as it may think fit, confirming, modifying or annulling the order appealed against.

(2) Where an order under section 6A is modified or annulled by such judicial authority, or where in a prosecution instituted for the contravention of the order in respect of which an order of confiscation has been made under section 6A, the person concerned is acquitted, and in either case it is not possible for any reason to 2[return the essential commodity seized ], 3[such persons shall, except except as provided by sub-section (3) of section 6A, be paid] the price therefore 4[as if the essential commodity,] had been sold to the Government with reasonable interest calculated from the day of the seizure of 5[the essential commodity] 6[and such price shall be determined--
(i) in the case of food grains, edible oilseeds or edible oils, in accordance with the provisions of sub-section (3B) of section 3;
(ii) in the case of sugar, in accordance with the provisions of subsection (3C) of section 3 ; and
(iii) in the case of any other essential commodity, in accordance with the provisions of subsection (3) of section 3.]]


1. Ins. by Act 25 of 1966, s. 3 (w.e.f. 3-9-1966)..
2. Subs. by Act 36 of 1967, s. 6, for "return the foodgrains or edible oilseeds or edible oils seized" (w.e.f. 30-12-1967).
3. Subs. by Act 92 of 1976, s. 6, for "such person shall be paid".
4. Subs. by Act 36 of 1967, s. 6, for "as if the foodgrains, edible oilseeds or edible oils, as the case may be," (w.e.f. 30-12-1967).
5. Subs. by s. 6, ibid., for "articles" (w.e.f. 30-12-1967).
6. Subs. by s. 6, ibid., for "and such price shall be determined in accordance with the provisions of sub-section (3B) of section 3 (w.e.f. 30-12-1967).

Section 6D. Award of confiscation not to interfere with other punishments.

1[6D. Award of confiscation not to interfere with other punishments.--The award of any confiscation under this Act by the Collector shall not prevent the infliction of any punishment to which the person affected thereby is liable under this Act.]



1. Ins. by Act 25 of 1966, s. 3 (w.e.f. 3-9-1966)..

Section 6E. Bar of jurisdiction in certain cases.

1[6E. Bar of jurisdiction in certain cases.--Whenever any essential commodity is seized in pursuance of an order made under section 3 in relation thereto, or any package, covering or receptacle in which such essential commodity is found, or any animal, vehicle, vessel or other conveyance used in carrying such essential commodity is seized pending confiscation under section 6A, the Collector, or, as the case may be, the State Government concerned under section 6C shall have, and, notwithstanding anything to the contrary contained in any other law for the time being in force, any court, tribunal or other authority shall not have, jurisdiction to make orders with regard to the possession, delivery, disposal, release or distribution of such essential commodity, package, covering, receptacle, animal, vehicle, vessel or other conveyance.]



1. Subs. by Act 42 of 1986, s. 2, for section 6E (w.e.f. 9-9-1986).

Section 7. Penalties.

1[(1) If any person contravenes any order made under Section 3,--

(a) he shall be punishable,--
(i) in the case of an order made with reference to clause (h) or clause (i) of sub-section (2) of that section, with imprisonment for a term which may extend to one year and shall also be liable to fine, and
(ii) in the case of any other order, with imprisonment for a term which shall not be less than three months but which may extend to seven years and shall also be liable to fine:
Provided that the court may, for any adequate and special reasons to be mentioned in the judgment, impose a sentence of imprisonment for a term of less than three months;
(b) any property in respect of which the order has been contravened shall be forfeited to the Government;
(c) any package, covering or receptacle in which the property is found and any animal, vehicle, vessel or other conveyance used in carrying the property shall, if the court so orders, be forfeited to the Government.
(2) If any person to whom a direction is given under clause (b) of sub-section (4) of section 3 fails to comply with the direction, he shall be punishable with imprisonment for a term which shall not be less than three months but which may extend to seven years and shall also be liable to fine:
Provided that the court may, for any adequate and special reasons to be mentioned in the judgment, impose a sentence of imprisonment for a term of less than three months.
(2A) If any person convicted of an offence under sub-clause (ii) of clause (a) of sub-section (1) or under sub-section (2) is again convicted of an offence under the same provision, he shall be punishable with imprisonment for the second and for every subsequent offence for a term which shall not be less than six months but which may extend to seven years and shall also be liable to fine:
Provided that the court may, for any adequate and special reasons to be mentioned in the judgment, impose a sentence of imprisonment for a term of less than six months.
(2B) For the purposes of sub-sections (1), (2) and (2A), the fact that an offence under sub-clause (ii) of clause (a) of sub-section (1) or under sub-section (2) has caused no substantial harm to the general public or to any individual shall be an adequate and special reason for awarding a sentence of imprisonment for a term of less than three months or six months, as the case may be.
2[(3) Where a person having been convicted of an offence under sub-section (1) is again convicted convicted of an offence under that sub-section for contravention of an order in respect of an essential commodity, the court by which such person is convicted shall, in addition to any penalty which may be imposed on him under that sub-section, by order, direct that that person shall not carry on any business in that essential commodity for such period, not being less than six months, as may be specified by the Court in the Order.]


1. Subs. by Act 30 of 1974, s. 6, for sub-sections (1) and (2) (w.e.f. 22-6-1974).
2. Ins. by Act 36 of 1967, s. 7 (w.e.f. 30-12-1967).

Section 7A. Power of Central Government to recover certain amounts as arrears of land revenue.

1[7A. Power of Central Government to recover certain amounts as arrears of land revenue.--(1) Where any person, liable to--

(a) pay any amount in pursuance of any order made under section 3, or
(b) deposit any amount to the credit of any Account or Fund constituted by or in pursuance of any order made under that section,
makes any default in paying or depositing the whole or any part of such amount, the amount in respect of which such default has been made shall [whether such order was made before or after the commencement of the Essential Commodities (Amendment) Act, 1984 (34 of 1984), and whether the liability of such person to pay or deposit such amount arose before or after such commencement] be recoverable by Government together with simple interest due thereon computed at the rate of 2[fifteen per cent.] per annum from the date of such default to the date of recovery of such amount, as an arrear of land revenue 3[or as a public demand].
(2) The amount recovered under sub-section (1) shall be dealt with in accordance with the order under which the liability to pay or deposit such amount arose.
(3) Notwithstanding anything contained in any other law for the time being in force or any contract to the contrary, no court, tribunal or other authority shall grant any injunction or make any order prohibiting or restraining any Government from recovering any amount as an arrear of land revenue 3[or as a public demand] in pursuance of the provisions of sub-section (1).
(4) If any order, in pursuance of which any amount has been recovered by Government as an arrear of land revenue 3[or as a public demand] under subsection (1) is declared by a competent court, after giving to the Government a reasonable opportunity of being heard, to be invalid, the Government shall refund the amount so recovered by it to the person from whom it was recovered, together with simple interest due thereon, computed at the rate of 2[fifteen per cent.] per annum, from the date of recovery of such amount to the date on which such refund is made.
Explanation.--For the purposes of this section, Government means the Government by which the concerned order under section 3 was made or where such order was made by an officer or authority subordinate to any Government, that Government.]
STATE AMENDMENT
Rajasthan
Insertion of new section 7A in Central Act 10 of 1955.- After section 7 of the Essential Commodities Act, 1955 (Central Act 10 of 1955), in its application to the State of, the following new section shall be inserted, namely:-
"7A. Forfeiture of certain property used in the commission of the offence.-Whenever any offence relating to foodstuffs which is punishable under section 7 has been committed, the Court shall direct that all the packages, coverings or receptacles in which any property liable to be forfeited under the said section is found and all the animals, vehicles, vessels or other conveyances used in carrying the said property shall be forfeited to the Government:
Provided that if the Court is of opinion that it is not necessary to direct forfeiture in respect of all such packages, coverings or receptacles or such animals, vehicles, vessels or other conveyances or any of them, it may, for reasons to be recorded, refrain from doing so".
[Vide Rajasthan Act 32 of 1960, s. 2]


1. Ins. by Act 34 of 1984, s. 2 (w.e.f. 1-7-1984).
2. Subs. by Act 42 of 1986, s. 3, for six per cent. (w.e.f. 8-9-1986).
3. Ins. by s. 3, ibid (w.e.f. 8-9-1986).

Section 8. Attempts and abetment.

Any person who attempts to contravene, or abets a contravention of, any order made under section 3 shall be deemed to have contravened that order.



Section 9. False statement.

If any person,--

(i) when required by any order made under section 3 to make any statement or furnish any information, makes any statement or furnishes any information which is false in any material particular and which he knows or has reasonable cause to believe to be false, or does not believe to be true, or
(ii) makes any such statement as aforesaid in any book, account, record, declaration, return or other document which he is required by any such order to maintain or furnish,
he shall be punishable with imprisonment for a term which may extend to 1[five years,] or with fine, or with both.


1. Subs. by Act 36 of 1967, s. 8, for "three years" (w.e.f. 30-12-1967).

Section 10. Offences by companies.

(1) If the person contravening an order made under section 3 is a company, every person who, at the time the contravention was committed, was in charge of, and was responsible to, the company for the conduct of the business of the company as well as the company, shall be deemed to be guilty of the contravention and shall be liable to be proceeded against and punished accordingly:

Provided that nothing contained in this sub-section shall render any such person liable to any punishment if he proves that the contravention took place without his knowledge or that he exercised all due diligence to prevent such contravention.
(2) Notwithstanding anything contained in sub-section (1), where an offence under this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or is attributable to any neglect on the part of any director, manager, secretary or other officer of the company, such director, manager, secretary or other officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.
Explanation.--For the purposes of this section,--
(a) "company" means any body corporate, and includes a firm or other association of individuals; and
(b) "director" in relation to a firm means a partner in the firm.


Section 10A. Offences to be cognizable.

1[10A. Offences to be cognizable.--Notwithstanding anything contained in 2[the Code of Criminal Procedure, 1973 (2 of 1974)] every offence punishable under this Act shall be "cognizable 3 ***].



1. Ins. by Act 36 of 1967, s. 9 (w.e.f. 30-12-1967).
2. Subs. by Act 30 of 1974, s. 7, for "the Code of Criminal Procedure, 1898 (5 of 1898)" (w.e.f. 22-6-1974).
3. The words "and bailable" omitted by s. 7, ibid. (w.e.f. 22-6-1974).

Section 10B. Power of court to publish name, place of business, etc., of companies convicted under the Act.

1[10B. Power of court to publish name, place of business, etc., of companies convicted under the Act.--(1) Where any company is convicted under this Act, it shall be competent for the court convicting the company to cause the name and place of business of the company, nature of the contravention, the fact that the company has been so convicted and such other particulars as the court may consider to be appropriate in the circumstances of the case, to be published at the expense of the company in such newspapers or in such other manner as the court may direct.

(2) No publication under sub-section (1) shall be made until the period for preferring an appeal against the orders of the court has expired without any appeal having been preferred, or such an appeal, having been preferred, has been disposed of.
(3) The expenses of any publication under sub-section (1) shall be recoverable from the company as if it were a fine imposed by the court.
Explanation.--For the purposes of this section, "company" has the meaning assigned to it in clause (a) of the Explanation of section 10.]


1. Ins. by s. 8, ibid. (w.e.f. 22-6-1974).

Section 10C. Presumption of culpable mental state.

(1) In any prosecution for any offence under this Act which requires a culpable mental state on the part of the accused, the court shall presume the existence of such mental state but it shall be a defence for the accused to prove the fact that he had no such mental state with respect to the act charged as an offence in that prosecution.

Explanation.--In this section, "culpable mental state" includes intention, motive, knowledge of a fact and the belief in, or reason to believe, a fact.
(2) For the purposes of this section, a fact is said to be proved only when the court believes it to exist beyond reasonable doubt and not merely when its existence is established by a preponderance of probability.]


Section 11. Cognizance of offences.

No Court shall take cognizance of any offence punishable under this Act except on a report in writing of the facts constituting such offence made by a person who is a public servant as defined in section 21 of the Indian Penal Code (45 of I860) 1[or any person aggrieved or any recognised consumer association, whether such person is a member of that association or not].

2[Explanation.--For the purposes of this section and section 12AA, "recognised consumer association" means a voluntary consumer association registered under the Companies Act, 1956 (1 of 1956) or any other law for the time being in force.]


1. Ins. by Act 73 of 1986, s. 2 (w.e.f. 1-5-1987).
2. Added by s. 2, ibid. (w.e.f. 1-5-1987).

Section 12. Special provision regarding fine.

1[12. Special provision regarding fine.--Notwithstanding anything contained in section 29 of the Code of Criminal Procedure, 1973 (2 of 1974), it shall be lawful for any Metropolitan Magistrate, or any Judicial Magistrate of the first class specially empowered by the State Government in this behalf, to pass a sentence of fine exceeding five thousand rupees on any person convicted of contravening any order made under section 3.]



1. Subs. by Act 30 of 1974, s. 9 (w.e.f. 22-6-1974).

Section 12A. Power to try summarily.

1[12A. Power to try summarily.--(1) If the Central Government is of opinion that a situation has arisen where, in the interests of production, supply or distribution of 2[any essential commodity not being an essential commodity referred to in clause (a) of sub-section (2)] or trade or commerce therein and other relevant considerations, it is necessary that the contravention of any order made under section 3 in relation to such essential commodity should be tried summarily, the Central Government may, by notification in the Official Gazette, specify such order to be a special order for purposes of summary trial under this section, and every such notification shall be laid, as soon as may be after it is issued, before both Houses of Parliament:

3[Provided that--
(a) every such notification issued after the commencement of the Essential Commodities (Amendment) Act, 1971, shall, unless sooner rescinded, cease to operate at the expiration of two years after the publication of such notification in the Official Gazette;
(b) every such notification in force immediately before such commencement shall, unless sooner rescinded, cease to operate at the expiration of two years after such commencement:
Provided further that nothing in the foregoing proviso shall affect any case relating to the contravention of a special order specified in any such notification if proceedings by way of summary trial have commenced before that notification is rescinded or ceases to operate and the provisions of this section shall continue to apply to that case as if that notification had not been rescinded or had not ceased to operate.]
4[(2) Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974) all, offences relating to--
(a) the contravention of an order made under section 3 with respect to--
5* * * * *
(ii) foodstuffs, including edible oilseeds and oil; or
(iii) drugs; and
(b) where any notification issued under sub-section (1) in relation to a special order is in force, the contravention of such special order,
shall be tried in a summary way by a Judicial Magistrate of the First Class specially empowered in this behalf by the State Government or by a Metropolitan Magistrate and the provisions of sections 262 to 265 (both inclusive) of the said Code shall, as far as may be, apply to such trial:
Provided that, in the case of any conviction in a summary trial under this section, it shall be lawful for the Magistrate to pass a sentence of imprisonment for a term not exceeding one year:
Provided further that when at the commencement of, or in the course of, a summary trial under this section, it appears to the Magistrate that the nature of the case is such that a sentence of imprisonment for a term exceeding one year may have to be passed or that it is, for any other reason, undesirable to try the case summarily, the Magistrate shall, after hearing the parties, record an order to that effect and thereafter recall any witnesses who may have been examined and proceed to hear or re-hear the case in the manner provided by the said Code.]
(3) Notwithstanding anything to the contrary contained in 6[the Code of Criminal Procedure, 1973 1973 (2 of 1974),] there shall be no appeal by a convicted person in any case tried summarily under this section in which the Magistrate passes a sentence of imprisonment not exceeding one month, 7[and of fine not exceeding two thousand rupees] whether or not any order of forfeiture of property or an order under 8[section 452] of the said Code is made in addition to such sentences, but an appeal shall lie where any sentence 9*** in excess of the aforesaid limits is passed by the Magistrate.
10[(4) All cases relating to the contravention of an order referred to in clause (a) of sub-section (2), not being a special order, and pending before a Magistrate immediately before the commencement of the Essential Commodities (Amendment) Act, 1974, and, where any notification is issued under subsection (1) in relation to a special order, all cases relating to the contravention of such special order and pending before a Magistrate immediately before the date of the issue of such notification, shall, if no witnesses have been examined before such commencement or the said date, as the case may be, be tried in a summary way under this section, and if any such case is pending before a Magistrate who is not competent to try the same in a summary way under this section, it shall be forwarded to a Magistrate so competent./]br


1. Ins. by Act 47 of 1964, s. 2.
2. Subs. by Act 30 of 1974, s. 10, for "any essential commodity" (w.e.f. 22-6-1974).
3. Added by Act 66 of 1971, s. 5 (w.e.f. 23-12-1971).
4. Subs. by Act 30 of 1974, s. 10, for sub-section (2) (w.e.f. 22-6-1974).
5. Sub-clause (i) omitted by Act 54 of 2006, s. 5 (w.e.f. 12-2-2007).
6. Subs. by Act 30 of 1974, s. 10, for "the Code of Criminal Procedure, 1898 (5 of 1898)" (w.e.f. 22-6-1974).
7. Subs. by Act 30 of 1974, s. 10, for "or of fine not exceeding two thousand rupees or both" (w.e.f. 22-6-1974).
8. Subs. by s. 10, ibid., for "section 517" (w.e.f. 22-6-1974).
9. The words "of imprisonment or fine" omitted by s. 10, ibid. (w.e.f. 22-6-1974).
10. Subs. by s. 10, ibid., for sub-section (4) (w.e.f. 22-6-1974).

Section 12B. Grant of injunction, etc., by civil courts.

1[12B. Grant of injunction, etc., by civil courts.--No civil court shall grant an injunction or make any order for any other relief, against the Central Government or any State Government or a Public officer in respect of any Act done or purporting to be done by such Government, or such officer in his official capacity, under this Act or any order made thereunder, until after notice of the application for such injunction or other relief has been given to such Government or officer.]



1. Ins. by s. 11, ibid. (w.e.f. 22-6-1974).

Section 13. Presumption as to orders.

Where an order purports to have been made and signed by an authority in exercise of any power conferred by or under this Act, a court shall presume that such order was so made by that authority within the meaning of the Indian Evidence Act, 1872 (1 of 1872).



Section 14. Burden of proof in certain cases.

Where a person is prosecuted for contravening any order made under section 3 which prohibits him from doing any act or being in possession of a thing without lawful authority or without a permit, licence or other document, the burden of proving that he has such authority, permit, licence or other document shall be on him.



Section 15. Protection of action taken under Act.

(1) No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done in pursuance of any order made under section 3.

(2) No suit or other legal proceeding shall lie against the Government for any damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance of any order made under section 3.


Section 15A. Prosecution of public servants.

1[15A. Prosecution of public servants.--Where any person who is a public servant is accused of of any offence alleged to have been committed by him while acting or purporting to act in the discharge of his duty in pursuance of an order made under section 3, no court shall take cognizance of such offence except with the previous sanction--

(a) of the Central Government, in the case of a person who is employed or, as the case may be, was at the time of commission of the alleged offence employed, in connection with the affairs of the Union;
(b) of the State Government, in the case of a person who is employed or, as the case may be, was at the time of commission of the alleged offence employed, in connection with the affairs of the State.]


1. Ins. by Act 92 of 1976, s. 8 (w.e.f. 2-9-1976).

Section 16. Repeals and savings.

(1) The following laws are hereby repealed:--

(a) the Essential Commodities Ordinance, 1955 (1 of 1955);
(b) any other law in force in any State immediately before the commencement of this Act in so far as such law controls or authorises the control of the production, supply and distribution of, and trade and commerce in, any essential commodity.
(2) Notwithstanding such repeal, any order made or deemed to be made by any authority whatsoever, under any law repealed hereby and in force immediately before the commencement of this Act, shall, in so far as such order may be made under this Act, be deemed to be made under this Act and continue in force, and accordingly any appointment made, licence or permit granted or direction issued under any such order and in force immediately before such commencement shall continue in force until and unless it is superseded by any appointment made, licence or permit granted or direction issued under this Act.
(3) The provision of sub-section (2) shall be without prejudice to the provision contained in section 6 of the General Clauses Act, 1897 (10 of 1897), which shall also apply to the repeal of the Ordinance or other law referred to in sub-section (1) as if such Ordinance or other law had been an enactment.


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