The Assam Maintenance of Public Order (Amendment) Act, 1968

T he Assam
Registered No.A·] 2
Gazette
~~
EXTR AORDI NARY
PUBLISHED B Y AUTH ORITY
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No .89 Shillong, Frid ay, Oct. 18, 1968, 2 6th Asv ina, 1890 ( S. E.)
GOVERNME NT OF ASSAM
ORDERS BY THE GOVERN OR
LAW DEPA RTME NT
NOTIFICATI ON
The 17th O ctob r 1968
N n.LJL .48/68/5.-Th e following Act of the Assam Leg islativ e Assembly
which rec eived the assent of the Governor is here by published for gene ral
informat ion .
ASSAM ACT XX OF 1968
(Re cei v ed the assent o f the Gove nnoe on t he 15th October 1968 )
IHE ASSAM MA INTENAN OE OF PUBLIC ORDER
(AM END MEN T ) A CT , 1968
[Pub lished in th e Assam Gazelle, Extraordinary dated the 18th Oct obe r , 1968]
An
Act
further to a m end the Assa m Main tenance of Public Order
Act, 1947 and to arno n d the Ass am Maintenanc e of Public
Order (A u tono'lll ons Districts) Act: 1953 .
Preamble. WHEREAS it is expedie nt in t he intere st of public
order to further amend the Assam Mainte nanc e of As
Publ ic Ord er Act, 1947, and to am end the Assam J~r;\9t7c t
Maintenance of Publi c Ord er (Autonom ous Districts ) .
Act, 1 953 and for t he purpose and in the m mner Assam Act
here inafter appe aring. ~Yl of
It is hereby enacted in the Nine teenth Yea r o f
the R epu blic of Indi a as follows:-
Short title; 1. (1) 1 his Act may be calle d the Assam Maint e-
ext ent an d nance of Public O rder ( Amendme nt) Ac t, 1968.commence-
ment.
448 THE ASSAM GAZETT E, EXTRAOR DINARY, OCT. 1 8, 1968--- --- ----- - --- --... - - - - '- '
(2) It extends to th e whole of Assam .
.(3) It shall come into force a t onc e.
Insertion of 2. After the word "co mmunity" and befor e the
new words in wor d "a nd" app ea rin g i n t he preamble of the Assam
thfeAPreamAblet Mainten ance of Pu b lic Ord er Act , 1947, the words° ssam C 1 d .V of 19'17. "and to regu ate the use a n sale of cer tain d ress"
shall be i nser ted.
Inserti on of 3. After secti on 8 G of the Assam Mainte nanc e of
new. section Public Order Act , 194-7, the follow ing section shall
8H In Assam b e in serted namel v: -Act V of , .
1947.
" 8R. If the State Governme n t c ons iders it neces­
sary or expe di ent in the public i n terest or in
the in tere st of public s afet y or ma int en a nce of
public ord er tha t the use, poss ession or sal e of any
official U niform , Indian or Foreign, or any
dress so nearly resem bli ng such U niform as to
be calcul a ted to deceive shou ld be reg ulated,
the Sta te Gover nment m ay, by g eneral or
specia l o rde r, dire ct tha t no pers on sh all
with out lawful aut hority us c, possess o r sell
suc h officia l U n iform or dress w ithout a lic en ce
or p ermit from t he D ep uty C ommission er Or
the Subdiv ivional Offic er, as the case may b e,
with in the ir r espe cti ve jurisd ictio n."
Ins er tion of 4. After s ec tion 13C of th e Assam Mainten­
new sec.tion ance o f Pu blic Ord er (Aut onomous D istric ts) Act, 1953
A
130 In the follow ing section shall be inserted, namely:-ssam Act
XVI of
1953. " 13D. If the Stat e Govern ment consider it
necess ary or exped ient in t he pub lic inte rest or in
the in terest of publi c safet y o r main tenance of public
order that the use, poss ession or sale of any official
Uniform, Ind ian or Foreign, or a ny dress so near ly
resem bling such Uniform as - to b e calculated to
dec eive should be r egulate d, the State Governm ent
may , by gen eral or spe cial order, direct that no per­
son shall with out lawful au thority use, possess or
sell such official Uniform or dress without a lir.ence
or p erm it from th e De put y C ommissioner or th e
Subdivisio na l Officer, as the cas e may be, wi th in
thei r resp ecti V~ j uris diction. "
P. C. DAS,
Secy, to th e Government of A ssam ,
Law Dep artm ent.
SHILLONo-P r inted and publis hed b y the S iper l uen d enr, Assam
Gov ~rnm e n t Press (Fox . Galett(' ~ No.1 77--l,3 34+ 500 - 18"10.68

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