Essential Commodities Act, 1955

(Act no. 10 of 1955)

Contents
Sections	Particulars
	Preamble
1	Short title and extent
2	Definitions
3	Powers to control production, supply , distribution, etc., of essential commodities
4	Imposition of Duties of state Government Etc.
5	Delegation of Power
6	Effects of orders inconsistent with other enactments
6-A	Confiscation of essential commodity
6-B	Issue of show cause notice before confiscation of essential commodity
6-C	Appeal
6-D	Award of confiscation not to interfere with other punishments
6-E	Bar of jurisdiction in certain cases
7	Penalties
7-A	Power of Central Government to recover certain amounts as arrears of land revenues
8	Attempts and abetment
9	False Statements
10	Offences by Companies
10-A	Offences to be cognizable and bailable
10-AA	Power to Arrest
10-B	Power of court to publish name, place of business, etc. of companies convicted under the Act.
10-C	Presumption of culpable mental state
11	Cognizance of offences
12	Special provision regarding fine
12-A	Constitution of special courts
12-AA	Offences trialable by special courts
12-AB	Appeal and revision
12-AC	Application of code to proceedings before a Special Court
12-B	Grant of injunction etc., by civil courts
13	Presumption as to orders
14	Burden of proof in certain cases
15	Protection of action taken under Act
15-A	Prosecution of Public Servants
16	Repeals and savings