The Wildlife (Protection) (Assam Amendment) Act, 2009

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THE ASSAM GAZETTE
RegisteredNo.-768/97
~~'1
EXTRAORDINARY
PUBLISHED BY THE AUTHORITY
[ ~~314 ~~, ~~, 20 '6ICfFq<l,2010, 28~, 1932 (~)
No.314 Dispur,Wednesday,20th October,2010, 28thAsvina,1932 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT: :LEGISLATIVE BRANCH
NOTIFICATION
The 19thOctober,2010
No.LGL.I07/200S/33.-The followingActoftheAssamLegislativeAssemblywhichreceived
theassentofthePresidentisherebypublishedforgeneralinformation.
ASSAM ACT NO. XXXIOF 2010
(ReceivedtheassentofthePresidenton26thSeptember,2010)
THE WILDLIFE (PROTECTION) (ASSAM AMENDMENT) ACT,2009

2464 THEASSAM GAZEITE,EXTRAORD~ARY, OCTOBER 20,2010
ACT
furtherto amend the Wildlife(Protection)Act, 1972, m its
applicationtothe tateofAssam.
Whereas itisexpedientfurthertoamend the Wildlife(Protection)
Act,1972, herei afterreferredtoas the PrincipalAct, i :ts
applicationtothe cstae ofAssam;
CentralAct
No.53 of
1972
Itishereby enacted inthe SixtiethYear ofthe Republic0·- G.
follows:-
Shorttitle.extentan
Commencement.
Amendment
ofsection51.
Insertionof
sectionS1B
"Offencestobe
cognizable:non
bailabaleandtriable
bytheCourtof
Sessions
(3) .
2. Inthe p : cipa
section(l),
(i)In'the firstproviso,-
ectio o
(a) inbetween the words"huntingin"and" a sanctuary"
the words" or.outsidethe boundaryof'shallbe inserted;
,
(b) forthc words"three .years", "seven years" and "ten
thousand",the words"sevenyears","ten years"and "fifty
thousand"respectivelyshallbe substituted.
(ii)inthe second proviso,forthe words "three years",
"seven years"and "twentyfivethousand",the words"ten
years", "lifeimprisonment"and "seventyfivethousand
respectively,shallbe subtituted.
3. Inthe principalAct,aftersection51 A, the following
new section51 B shallbe inserted,namely:-
51 B (1) Everyoffe ce punishableunder thisAct _
be congnizabe ard non-ailablewithinthe meaning
the Code ofC~ Pr cecure.1973
(2) Notwithstan. g ar -:..-:~.containedinthe
CriminalProcedure _ -'-3, 0 ?e-so~acc sec -
offencepunisha e - er :":-_8_ et s ailX reeas
bailunless-

THEA .~1GAZETTE EXTRAORDINARY, OCTOBER:
:~ p.....secutorhas been givenan oppc:
orsuch release;and
(bJ
the court's•.",-';c-':;.•••.
forbelievingiatt
offencewhileonbail
-~ uoropposesthe.applica- -
·'.ereare reasonablegro'..
aecusec .snotlikelytocommi2..,
(3)The offencesun
Court·ofSessionsof
hallbe triableby the
-....:"":"-'0......,,."iurisdiction."
RD. A.HAQUE,
~~~., theGovt.ofAssam,
,-;"-","-;:"_ Department,Dispur.
GUWAHATI -PrintedandPublishedb th D) . .

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