The Assam Rhinoceros Preservation (Amendment) Act, 1970

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ASSAM ACT XVII OF 1970 
(Received the assent of the GoveJ"nor on the 25th September, 1971. 
THE ASSAM RHINOCEROS PRESERVATION (AMENDMENT) 
ACT, 1970 
[Published in the Assam Gazette, Extraordinary, dated the 1st October, 
1970] 
An 
Act 
to amend the Assam Rhinoceros PJ"eser vation Act, 1954 
../f>reaxnble. Whereas it is expedient to amend the Assam 
R hinoceros Preservation Act, 1954, herei nafter called 
the principal Act, in the manner hereinafter appear­
ing; 
It is hereby enacted in the Twenty.first Year of the 
Republic of India as follows:-
Short title, l. ( 1) This Act may be called the Assam Rhino• 
extent and ceros Preserv ation (Amendment) Act, 1970. 
commence-
ment . 
(2) It shall have the like application as the 
principal Act . 
(3) h shall come into force at onc<t. 
Amendment 2. In section 2 of the principal Act between the 
of section 2 words "Rhinoceros" and "unless" the words "or 
'1. X~a°} be in possession of any limb or part of a rhinoceros" 
9c;4. 
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shall be inserted. 
Amendment 3. (1) In sub-section (1) of section 5 oftheprinci­
of section 5 pal Act after the words "or capture any Rhinoceros" 
c;[ t X~sf the words "or is found to be in possession of any limb 
19c54• 
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or part of a rhinoceros" shall be inserted. 
(2) The words "with fine of one thousand rupees 
and with imprisonment which may extend to one year'' 
shall be substituted by the words "with fine of two 
thousand rupees and with imprisonment which may 
extend to three years". 
Price @ Rs.0 05 paise only 
Assam Act 
xx or 
1954. 
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Amend.ment 4. In sub-section (1) of section 7 of the principal 
of section 7 Act after the words "or capture any Rhinoceros" ancl 
A~t x~:r before the words ••in contravention of the provisions 
1954. of this Act" the words "or. possessing any limb or 
part of a rhinoceros" shall be inserted. 
Amend~ent 5. Section 8 of the principal Act shall be substituted 
of section by the following:-8 of Assam 
Act XX of 
1954. 
"Any Forest Officer not being below the rank of a 
For ester or any Police Officer not being below the 
rank of a Sub-Inspector of Police, who has reason to 
be lieve that for tracing an offence against this Act 
immediate search of a building or enclosed place is 
indispensable, may, even without obtaining a warrant 
from a M"agistrate, search such building or enclosed 
place and seize such instruments, implements or any 
other tliing which may furnish evidence of the com­
mission of the offence: 
Provided that after such search, he shall submit 
a report in writing within forty-eight hours 
to the Magistrate within whose jurisdiction the said 
search was made. 
AGP (Law) No.22/70-2,000+350-2·1 f.10. 
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