Rajasthan Guest Control Order, 1978

Rajasthan Guest Control Order, 1978 1. Short tile, extent and commencement. 2. Definitions. 3. Restriction on Preparation, consumption and distribution of food-stuffs at parties etc. 4. Saving. 5. Power to exempt. 6. Power to entry, search, seizure etc.

Rajasthan Guest Control Order, 1978

Order No. F. 17(44) FS/Legal/78 G.S.R. 101, dated 27.3.1978.

RJ141

Food and Civil Supplies Department

In exercise of the power conferred by section 3 of the Essential Commodities Act, 1955 (Central Act 10 of 1955) read with the Notification of the Government of India in the Ministry of Agriculture & Irrigation (Department of Food) No G.S.R. 316 (E) dated 20th June, 1972 and with the prior concurrence of the Central Government, the State Government hereby makes the following Order, namely:-

1. Short tile, extent and commencement.- (1) This Order may be called the Rajasthan Guest Control Order, 1978.

(2) It extends to the whole of the State of Rajasthan.

(3) It shall come into force at once.

2. Definitions.- In this Order unless the context otherwise requires:

(a) "Caterer" means the proprietor or other person in charge of catering establishment and includes an agent or servant who act on behalf of such a caterer;

(b) "Catering Establishment" means a hotel, restaurant, eating house, cafeteria, tea shop coffee house, free feeding centre, club, canteen or railway refreshment room and includes any other place of like nature, open to public where food is prepared, supplied or consumed;

(e) "Cereal" means and includes wheat, rice, jowar barley, bajra, maize and other millets and products thereof;

(d) "Host" means a person who either himself or through any other person undertakes to distribute or provide for consumption food in a party entertainment or social or other function.

(e) "Institutional establishment" means a hospital, sanatorium, convalescent home. nursing home orphange work house, infirmary, asylum or school providing food and includes any other establishment of a like nature;

(f) "Prohibited foodstuffs" means all food stuffs prepared from or containing cereals or pulses and sweets including gram and its products but does not include biscuit whether sweetened or salted and kabli gram.

(g) "Residential establishment" means a boardinghouse, apartment house, residential hotels, or nurses home and includes any other establishment of a like nature but does not include a private house hold.

(h) "State Government" means the Government of the State of Rajasthan.

3. Restriction on Preparation, consumption and distribution of food-stuffs at parties etc.- No person or body of persons acting in concert either jointly or severally or a caterer shall, at or in connection with any party, entertainment, social or other function, prepare, serve, distribute, contribute for service or provide of or consumption or accept for consumption any food stuffs except to the extent specified below

(1) In case of parties and functions held in connection with marriage or funerals.-

(a) Foodstuffs not exceeding the items specified in the Schedule appended to this Order upto 100 persons (including host or hosts);

(b) Four preparations not containing prohibited foodstuffs out of which non-vegetarian preparations shall not be more than two, to persons exceeding 100 in number (Including the host or hosts);

(2) In case of other parties and functions.-

(a) Where the number of participants does not exceed 50 (including the host or hosts) it shall be permissible to serve foodstuffs according to the schedule appended to this Order;

(b) Where the number of participants exceed 50 (including the host or hosts) it shall be permissible to serve only four preparations not containing prohibited foodstuffs out of which non-vegetarian preparations shall not be more than two;

Provided that-

(i) Gram Flour (besan) may be used as coating or for mixing in the preparation of pakoras cutlets, kababs and the like;

(ii) Any one preparation of cereals other than rice e.g. double roti, chapati, nan, puri, kulcha or bhatura etc. not containing any other prohibited foodstuffs may be served as one of the flour items allowed under paras (1)(b) (2)(b); and

(iii) The items specified below may be served in addition to the four preparations mentioned in paras (1)(b) & (2)(b) namely:-

Fruit, papad, pickles, chatni, raita, preserved onions, celery butter, ghee, cream, curds cheese butter milk, sauce, salad dressing and such other condiments, beverages and liquid refreshment.

Explanation - Biscuits shall be counted as one item of foodstuffs for purposes of this class irrespective of the number of varieties served:

Provided further that in any party or functions when held in connection with a marriage or funeral and the number of persons does not exceed 100 (including the host or hosts) and in an ordinary party where the number of persons does not exceed 50 (including host or hosts) and in which meals are not served as per Schedule it shall be permissible to serve any food-stuffs without any restrictions on the number of items to be served.

4. Saving.- Nothing contained in clause 3 shall apply to:

(i) parties, entertainments, social or other functions held in the premises serving as the headquarters of diplomatic or consular representatives or Government missions of foreign countries;

(ii) the proprietor, manager or other person in charge of a residential establishment, institutional establishment or catering establishment serving food to Consumers or residents in the courts of regular business and not in connection with any party entertainment social or other function given at the instance of himself or of any other person;

(iii) the distribution of food containing any prohibited foodstuffs by way of "bhog" or "prasad" or as part of a recognised religious ceremony in any temple, mosque, gurudwara, church or a place of religious worship: and

(iv) the parties, entertainments or function held by Government or Government account.

5. Power to exempt.- The State Government or an officer authorised by the State Government in this behalf may, for reasons to be recorded in writing, by order, exempt any person or body of persons from the operation of any of the provisions of this order.
6. Power to entry, search, seizure etc.- For the effective enforcement of the provisions of this Order, any officer authorised by the State Government in this behalf or a Collector or a Executive Magistrate or a Police officer not below the rank of Dy. Superintendent of Police and the officers of the Department of Food & Civil Supplies not below the rank of Asstt. District Supply Officer in their respective jurisdiction may, when they have reason to believe that a contravention of this Order has been is being or is about to be made enter and search any Premises, interrogate any person and seize any article including their coverings or containers, in respect of which he has reason to believe that contravention has been, is being or is about to be made.

(1) The provisions of Section 100 of the Code of Criminal Procedure. 1973 (Act No, 2 of 1974) shall, so far as may be, apply to searches and seizure under this clause.

7. The Rajasthan Guest Control Order, 1972 is hereby repealed :

Provided that the repeal shall not affect the previous operation of the said order.

Schedule

1. Soup.
2. Any four preparations out of which non-vegetarian preparation of fish, meat, poultry, game etc. shall not exceed too.
3. Pulao or rice or any preparations of rice.

and

Chapaties/parathas/bhakries/nan/puri/bread or any such other preparation of cereals.

4. Any one sweet of savoury preparation.

Provided that the following may be served in addition, namely : Jam, Omlate, fruit including iced fruit or vegetable, juices, papad, pickles. chatni, raita, kabligram, preserve onions, cerery, butter, ghee, cream, curds, cheese, butter milk, sauce, salad, dressing and such other condiments beverages and liquid refreshments.

Notifications

Notification No. F. 17 (44) FS/Legal/78. Jaipur dated 15.4.1978 S.O. 13. - In exercise of the powers conferred by clause 5 of the Rajasthan Guest Control Order, 1978 the State Government hereby authorises all the Collectors of the districts to exempt any person or any body of persons from the operation of any of the provisions as of the said order in their respective jurisdiction.

[Published in Rajasthan Gazette Extraordinary Part 4(Ga)(I) dated 27.3.78 at Page 425).