In this Act, unless the context otherwise
requires,- [1] [***] [2] [[3]
(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;] [4] [***] (b) "food-crops"
include crops of sugarcane; (c) "notified
order" means an order notified in the Official Gazette; [(cc)
"order" includes a direction issued thereunder;] [5] (cc) "order" includes a direction issued thereunder;] [6] [(d) "State Government," in relation to a Union
territory, means the administrator thereof;] [7] (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.] [8] [***] [STATE AMENDMENTS [9] [Himachal Pradesh In sect`ion 2, in clause (a), after sub-clause (vi),
insert the following sub-clause, namely:-- "(via) packing cases made wholly or partly of
wood, card-board or straw, [1]
Clause (ia)
renumbered as clause (iia) and before clause (iia) so renumbered clause (ia)
inserted by Act 18 of
1981 as amended by Act 34
of 1993 for a period of fifteen years which now stands ceased to have effect
after the expire of fifteen years. See Appendix-- Section 3(a) of
the Essential Commodities (Special
Provisions) Act,
1981 (18 of 1981). [2]
Clause (ia)
renumbered as clause (iia) and before clause (iia) so renumbered clause (ia)
inserted by Act 18 of
1981 as amended by Act 34
of 1993 for a period of fifteen years which now stands ceased to have
effect after the expire of fifteen years. See Appendix-- Section 3(a) of
the Essential Commodities (Special
Provisions) Act,
1981 (18 of 1981). [3]
Inserted by Act 92
of 1976 Section 2 (w.e.f. 2-9-1976). [4]
Omitted by The Essential Commodities (Amendment) Act, 2006, w.e.f. 12.02.2007. Before
omission the provision read as:- "(a) "essential commodity"
means any of the following classes of commodities:- (i) cattle fodder, including oilcakes and other concentrates; (ii) coal including coke and other derivatives; (iii) component parts and accessories of automobiles; (iv) cotton and woollen textiles; 3 [(iva) drugs; Explanation.-In this sub-clause, "drugs" has the meaning
assigned to it in clause (b) of Section 3 of the Drugs and
Cosmetics Act,
1940 (23 of 1940).] (v) foodstuffs, including edible oilseeds and oils; (vi) iron and steel, including manufactured products of iron and steel; (vii) paper, including newsprint, paperboard and straw board; (viii) petroleum and petroleum products; (ix) raw cotton, whether ginned or unginned, and cotton seed; (x) raw jute; (xi) any other class of commodity which the Central Government may, by
notified order, declare to be an essential commodity
for the purposes of this Act,
being a commodity with respect to which Parliament has power to make laws by
virtue of entry 3 in List III in the Seventh Schedule to the
Constitution;" [5]
Inserted
by Act 30 of
1974, Section 2 (w.e.f. 22-6-1974). [6]
Inserted
by Act 36 of 1967,
Section 2 (w.e.f. 30-12-1974). [7]
Substituted
by the Adaptation of Laws (No. 3) Order, 1956, for the clause (d). [8]
Inserted
by Act 36 of 1967,
Section 2 (w.e.f. 30-12-1974). [9]
Clause (f)
inserted by Act 18 of 1981 as
amended by Act 34 of
1993 for a period of fifteen years, which now stands ceased to have
effect after the expire of fifteen years. See Appendix-- Section 3(b) of
the Essential Commodities (Special
Provisions) Act, 1981.ESSENTIAL COMMODITIES ACT, 1955 (HIMACHAL PRADESH
AMENDMENT)