The Essential Commodities Act, 1955

29 sections.

Section 1 — Short title and extent.
Section 2 — Definitions.
Section 2A — Essential commodities declaration, etc.
Section 3 — Powers to control production, supply, distribution, etc., of essential commodities.
Section 4 — Imposition of duties on State Governments, etc.
Section 5 — Delegation of powers.
Section 6 — Effect of orders inconsistent with other enactments.
Section 6A — Confiscation of essential commodity.
Section 6B — Issue of show cause notice before confiscation of food grains, etc.
Section 6C — Appeal.
Section 6D — Award of confiscation not to interfere with other punishments.
Section 6E — Bar of jurisdiction in certain cases.
Section 7 — Penalties.
Section 7A — Power of Central Government to recover certain amounts as arrears of land revenue.
Section 8 — Attempts and abetment.
Section 9 — False statement.
Section 10 — Offences by companies.
Section 10A — Offences to be cognizable.
Section 10B — Power of court to publish name, place of business, etc., of companies convicted under the Act.
Section 10C — Presumption of culpable mental state.
Section 11 — Cognizance of offences.
Section 12 — Special provision regarding fine.
Section 12A — Power to try summarily.
Section 12B — Grant of injunction, etc., by civil courts.
Section 13 — Presumption as to orders.
Section 14 — Burden of proof in certain cases.
Section 15 — Protection of action taken under Act.
Section 15A — Prosecution of public servants.
Section 16 — Repeals and savings.

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