U.P. Cotton Yarn Control Order, 1973

U.P. Cotton Yarn Control Order, 1973 1. Short title, extent and commencement. 2. 3. 4. Requirement to sell cotton yarn. 5. Price at which cotton yarn shall be sold under clause 4. 6. Account, information and powers of search and seizure.

The U.P. Cotton Yarn Control Order, 1973

Published vide Notification U.P. Gazette, (Extraordinary), dated March 21, 1973, vide Notification No. 969(S)/18-10-556(S)-73

up346

Whereas the State Government is of opinion that it is necessary and expedient so to do for securing the maintenance or increase of supplies and services essential to the life of the community, and for securing the equitable distribution and availability of cotton yarn at fair prices;

Now, therefore, in exercise of the powers under sub-rule (2) of Rule 114 of the Defence of India Rules, 1971, the Governor is pleased to make the following Order:

1. Short title, extent and commencement.- (1) This Order may be called the Uttar Pradesh Cotton Yarn Control Order, 1973.

(2) It shall extend to the whole of Uttar Pradesh.

(3) It shall come into force at once.

2. In this order, unless the context otherwise requires,-

(a) "Cotton Yarn" means mill spun or hand spun cotton yarn of any count, of any size and weight, and in any packing;

(b) "Yarn dealer" means any person engaged in the business of sale of cotton yarn either as a retailer or as a whole-saler;

(c) "District Magistrate" includes the Additional District Magistrate, the District Supply Officer, and any other officer authorised by the District Magistrate to perform all or any of his functions under this Order.

3. Every yarn dealer shall within 48 hours of the promulgation of this order notify the stock of cotton yarn available with him to the District Magistrate of the district in which he holds such stock or part thereof.
4. Requirement to sell cotton yarn.- (1) No yarn dealer shall sell cotton yarn to any person other than a person to whom a permit under sub-clause (2) is issued.

(2) Any yarn dealer holding stock of cotton yarn sell the whole or a specified part of such stock at the price fixed under clause 5 to such person as may be specified in a permit issued in that behalf by the District Magistrate of the district in which such stock exist and addressed to the person holding such stock.

5. Price at which cotton yarn shall be sold under clause 4.- Subject to any directions of the State Government, the District Magistrate may, by general or special order, fix the price at which different classes of cotton yarn may be sold by any yarn dealer in pursuance of the provision of clause 4 and such price shall be based on the ex-mill price, cost of transportation, other charges like insurance, godown charges and local taxes and a reasonable margin of profit.
6. Account, information and powers of search and seizure.- The District Magistrate may, with a view to carrying out the provisions of this order,-

(i) by a general or special order require any yarn dealer-

(a) to maintain such records and furnish such information as may be specified in such order;

(b) to produce to such authority as may be specified in such order any books, accounts or other documents relating to sale or disposal of cotton yarn;

(ii) inspect or cause to be inspected any books, accounts or other documents relating to such cotton yarn;

(iii) enter or search or inspect or authorise any person to enter or search or inspect the premises of any yarn dealer;

(iv) seize, or authorise any person to seize, any cotton yarn in respect of which he has reason to believe that a contravention of this order is being, has been or is likely to be committed, or any books, accounts or other documents relating thereto.