LexThe ASSAM OPIUM (AMENDMENT) ACT, 1933
Assam · state statute
Open in Lexace · Ask the AI about this actl <'F 1933)
t\ct I
1878.
t\cl I
1878.
ASSAl\1 .\Cr ! OF 1933
THE \SS \1\1 OPlt: !\I \~JE~Dl\1E~ l')
\Cf 1 *
<llltlllo "l'.ltit Of'"' !ct,/8iU
\VlwlC.h it is c..xpcdtCI • to amr1ul tlac Opntlll
of :\r.l s lu7U, in its applic. ti ll o A~ am Jot l 1
J\' purpo e,
hereinaf ter appt".uing .
I t i~ herd>> cnactt· a 1. T bis Act 111•~} II the . \ "Ill Opium ~hur t ulle
(Amcudmt"ul' \ct, I!J~3.
or 2. In sc<·tiou !) ,f tlu
.d.ter .dcncd <t:. Ll•e 1wn• ,
(ii) I HI I y e:.-..,\C'Il<}
hl Olh' \' .l C \\j \\hiclt lllolV
c.:xtcnllo u1 1 til u~a HI ru ''-'"· <•t willt
hoth' It: h· II I h'ititutnl the
\\Ore! kh mav , xtt!ud to t we• } car:.,
01 with tine or with both'
Hid
(iii) for the \\0 ds ''l>ix
,.e. ,·• · II I e
3. J\l'tcr CtiJn 9 of tlt lu>t:rtiuu of
ing new section :;h lll I c 1 ' rl<'w ~.-,tiuua
9
A \\I I . II' 9.\, 911. 9C. a. H• 'er .avmg b" COIH c " c.: n· 91>. •m, and
cc punbh ahlc unrlct· se uon 9 i ag.uu l.'uilt) ,.J au 'IF.
offence und er that :-;~cuon sl1 ll b1! subject for c·vet v t!.nhnnced
such t.HhSl:·(' c>~l ull~nce to i.nnruonolcllt whit h may puni)h mc!lt ,. ilflcr prevJ·
extend to lour yt·ars Ct' to un_. uua convic lion.
9.13. (1) Wlu ne cr .my 1 ·r• lll tli wnviclt'U ol an Security for
ollenr~ puni,ltahk under !cctiQn 9 nne! the Cour t _abstaining .
convictiug him tB ol opin o 1 tt..u il is \Lt:'-'c~:;ary to
1
'
0
!
11
cu1r.nml$• ' J p b d {i b · • JJOn 0 CCI""
requ1l'C sue 1 • rsun to cx.:cntc n 011 or a st·untng tain offencca.
from commis~iou or suc.h c.Ucnce, the Court may, at
the time of pl~~ing t;ntcuce on ... uch pc1son, tJI'dcr
him to execute n J,ond for s n proportionate to h b
mcan.s, with or '· ithout surcucs !<.or abstaining from the
comru hsion of ,uch o!Teuccs during such perio d, no t
cxcccdmg thrc~' years, a· it 1hinkll fit to fix
• For ~tatcmenls of oh"- L, n'ld Rca 011 • stt .ISJmll Ga:::;clf•
1932
1
J'art \·, pAge 59, fo; Repo uf Sl:lc< t Committee
su lt.<t1'111l C~t~. ltl32. l'll't , I' ,'S 73 -7u, for I'rocadiug~
in <.:ounc.il. sa .lum Gt:~dle 1932, Part n tlagca 808-82$-836,
U22• m iJss11111 Ga;.fllt ~93~, Put VI, page U1,
-
72
l'uni,h-
t• cut for
allowiul!'
prcmi ~, to
be u~d for
the com
mission of
an offence.
Impurl,
c."tP n r 1,
Lran~port,
manufac
turc . sale
or pos..-;es
sion by on
pcf'.on one
account of
auothcr.
AssAM 0Ptuu (AMMLNnMENT} Ac-r
2. The bond shall be.. u tht: form contained in Act V of
th~ ~chedulc and the provisJOll'> of t be Code of Cri- 1898•
mma1 Procedure, 1898, shall, io so far as they are
applicable, apply to all matlers connected with ~u ch
lx>nd a.ncl the non-1!xtculiolt tht~rcof as if it were a
L>ond to keep 1hc peace orcleccll to be executed unde r Act v or
M!Ction 106 of that Code. 189U
(3} H the conviction i'l l.Cl astd• on appeal ot·
otherwise, the L>ond Ml cxecutcd ~hall become void.
\4 J An order under th il> scctiou may also be made
by an ApFellatc Court, or bv the High Court when
t'xereising its powers of revi.,ion.
9C. \Vhoevcr, hc1ng the uwner or Ot;cupic•· or
having the usc of any hou~c, room , enclosure, space
vessel, vehicle or place, .knowingly pennits iL to be
usecl for the commi,sion hy any other person of an
offrnce punishable und er section CJ sh til be liable to
the punishment proviclt:d in that sectto n
9D. ( I) \\'hen au> optum ha<> lJC(;o importr-d
rxpor ted, tr.msported or S<lld or i1 poss~d by any
person oo acco unt of any oth r person, and 1.uch
other person knows or has rca"'ons to believe that such
import, ex'}lort, transport or sale wa s, or that such
pos,easion is oo his arcount, that opium shall, for tlte
pu•pose of this Act, be deemed to have been imported,
exported, tran sp•·rted or st ld b\, or to be in posses
sion of such other person .
(2) Nothing in sub-se , ion 1) sh.Lll .. bsolvc auy
person who imports. xpools, t au~port, :;ells or has
possc\Sion opium on account ol a notbr. r JWr~on from
liability to a.ny 1 untshmcnt under this Acl for unlawful
impo rt, export , transports, $ale or po~~~sion of opium.
-
Abc lm'!llll 9E. Whoever attempt to commit an offence and in
such attempt does any act towards the commission of
the offence punishable under section 9 or section 9C
shall be liable to punishment provide d for the offence.
Amend
ment or sec;..
lion 14 of
Act I or
1870.
9F. Whocve l' abets an offence punishable uodet
this Act shall, whether ~uch offence be or be not com
mitted in consequence of such abetm ent, and notwith
standing anything contained in sect ion 116 of the
Indian Penal Code, be punished with the punish ment
provid ed for the off~nce.
4. In section 14 of the principal Act,-
(i) for the word-; "bcl wt.x-n sunri:.e anti sunset'1
there shall be :substituted the worc.l "whe-
ther by day or b)· night.u, and
1\ct XLV
of 1868.
- - - - - - - - -
Eastern
Betlfjal aoJ
Ass.m ,\n
1910.
Act II of
193U.
Kastern
Benp1 and
Assam Act I
1910.
Act II of
1930.
Asa.us OPIUM ,AMMZNJJ3.tENT Aar
(i1) in clause (c) after the wonl ''opium"
where it occurs for the second tune the
following word<; shall be added, namely:-
"and any document or oth~r article wl1ich
he ha~ rea:.on to believe may furnish evi
dence of the comn:ission or an offence
punishable under thio: Act or under the
Eastern Bengal and .\ssam Exci!>e Act, 1910
or under the D:~.ngcrous Drug:) .\cl, 1930''.
5. In ~ocction 15 of the principal Ae1-- .'\mendment of -ection 15
(1) aft a the word "up tum" at the end of clau~e of Act I < f
(a) there shaU be added the following !887.
words, namely :-
·'and any doc umcnl or other article which he
ha-; reason to believe may fm nbh evidence
of the rommission an oifenc~ punishable
under this \ct. or under the Ea.;tcrn Ben~al
and A'sam Exci~r. Act, 19l0, or under the
Dangerous Dtu~s Act, 1930;" and
(ii) in c l ·, ~c (d) for the \,·orJs ''if such per~on
has upnun in hi:. po:)Session" the words ''if
the search confia ms :mda b I it.:f'' ~hall be
, ubstituted.
6. Aftea 'cclttiU 20 ul the priudpk At:t the follow- 1n~erliun ol
ing new secti ll1 shall be in 'Jetted, n<.uur.ly :·- new stc tioo .
"20.\. (I) fhe [State C.nvcrnmcnt]:l. tn. y imcst
any oflic-er nr the Exdse J)ep LrlffiCIIt, not helow the
rank of Sub- [ nspcctm· or any cla~:. ol stll h olliccr. with
the powt:t.., uf an oiJi.ccr in ch \rge uf n poli;:e :.tation
for the iwcni g.ttion of ollcnces under this Act.
-(2) Any confcs~ion m.adc to or whiht in the custo-
dy of any ofhcl:r inwstcd 1111d ·r .,uh-sertion ( 1) with
the power of an oHlcer in-char~ of n police station
shall be decmecl to be a ccnf~~ion made to on whilst
in the custody of polir e o11iccr".
7. At the cm.l of llw pa incipal Act. t.hc following
sched ule shall be in..crtcd, namely:-
1 ~uiJo tit ull ,1 h> tl•·· ,\ . 0. l'l:iO for l'ro\"inoal Oo,ernrncnt
whiCh wa> lOUb\htuteil h} the ,\. 0 . 1!137 for L.O".
l'owcr to
in\"el-t E."
d:;e officer
v.ith po
wcra of an
0 m c e r
m·c h arge
or a pulice
~tation .
[Asv.u Act
SCHEDULE
DONO TO AR:>TAtN FRO\! nrE l"..OM\UISION OP OFFENCBS
UNDER THE AssAM OPIUM (AMENDMENT) ACT, 1932
(Sc., Section 98)
WHEREAS I
(nante ), inhabit< nt of
(place) have be<.n called upon to enter into a bond to
abstain from the commi~~ion of ao offe .. c;: unde r :.ec
tion !J of the Indian Opium Act, l878, for the tum
of
I hereby bind myself not to commit any such
offence durin g the said term and, in case of my making
ckf.'lult thcreh , I hereby bind myself to forfeit to
[Government] ! the sum of rupees
day of 19
(Signature)."
(Wl.cre a bond with secun ttcs h to be executed,
add-) We do hereby dt:dare our,clves sureties for
the abovcnarned that he will ab,tai n from the
coi'T'mi,siort of an offence u dcr scctio,n 9 of the Ind ian
Opium Act, 187 8, durin!{ the ~td term; and , in
caae of hi11 making dt-fault, the rein, we bind ourseh es,
jointly and severally. to f lrfcit to roove ·nment] l.
the sum of rupees
Dat1d tilis da;• 19
(SignaltJTI)"
1 Sub1itutcd by tbe A. 0. 19!!0 for 'Hit Ml\iaty the kios.
E mpcror of lndaa•.