The Assam Aid to Industries (Small and Cottage Industries) (Amendment) Act, 1959

ASSAM ACT No.HI o f 1960
•  The 23rd February 1960
|  No.LJL, 16/59/11.—The following Act of the Assam Legislative Assembly 
which received the assent of the Governor is hereby published for general 
information.
(Received the assent of the Governor on the 16th February 1960)
F 
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Preamble.
ASSAM AID TO  INDUSTRIES (SMALL AND COTTAGE 
INDUSTRIES) (AMENDMENT) ACT, 1959
(As passed by the Assembly)
[Published in the Assam Gazette,  Extraordinary, dated the 24th 
February I960]
An
Act
to amend the Assam Aid to Industries (Small and Cottage Industries) Act,  
1955
Whereas it is expedient further to amend the
Assam Aid to Industries (Small and Cottage Indus­
tries) Act, 1955, hereinafter called the Principal Act, A ssam  Act 
in the manner hereinafter appearing ; n  of 195^,
 
2
It is hereby enacted in the Tenth Year of the 
Republic of India as follows :—
Short title, 1. (1) This Act may be called the Assam Aid to 
extent and Industries (Small and Cottage Industries) (Arnend- 
cominence- m e n M  Act, 1959.inent, ' ’
(2) It shall have the like extent as the Principal 
Act.
(3) It shall come into force at once.
Amendment 2. In Section 2 of the Principal Act: — 
of Section 2
of A ssam  f o r  clause (& ), the following shall be sub-
o‘ stitu te d :-
“ (/> ) ‘Director’  means (t) the Director of Indus­
tries, Assam in respect of Small or Cottage 
Industries other than Small or Cottage 
Industries under Sericulture and Weaving, 
and
(ii) the Director of Sericulture and Weaving, 
Assam in respect of Small or Cottage Indus­
tries under Sericulture and Weaving” .
(2) after clause (i), the following shall be added 
as clauses ( j  ) and (k) namely: —
“ ( j  ) ‘Political Sufferer’ means: —
(i) a person who was a detenue or an externee or 
was arrested and kept in jail either as con­
vict or as an undertrial for a period of at 
least one month or who was 6ned in a court 
of law or whose property was confiscated or 
who was permanently disabled or who 
suffered grievous bodily injury for participa­
tion in any of the national movemem s ;
(ff) a person ;
1  s  
i h
i'j
(a) dismissed or removed from service,
(b) being a civil pensioner whose pension was 
forfeited,
(c) who resigned or had to resign from Gov­
ernment service, for participating in or his 
association with the national movement,
(tti) a person who boycotted his educational 
institution in response to the national move­
ment, and continued in Congress work for 
the attainment of the independence of India 
till 1947,

3
(n) a person who gave up his study due to 
his participation in the national movement of 
1942 and resumed the same afterwards:
Provided that no such person shall be deemed to be 
apolitical sufferer if he had given an undertaking to 
the authority not to continue in any national move­
ment, or if he had acted subsequently against the 
national movement.
Explanation.—(«) ‘National movement’  means the 
movements launched under the leadership of 
Mahatma Gandhi since 1921, or any other movement 
for the independence of India.
(1) ‘Authority* means the Government for the time 
being, prior to the 15th August, 1947.
(A ) ‘Registrar of Co-operative Societies’  shall be 
as defined in the Assam Co-operative Societies Act, 
1949” .
Amendment 3. In section 3 of the Principal Act, after Comma 
of section 3 a t the end of the word “ Department” and before the 
j [Asya 'u™  word “ Finance” the words and a Comma “ Sericul- 
1956. t u r e  and Weaving Department,” shall be inserted.
Amendment 4. (1) In clause \b} of sub-section (I) of section 4 
of section 4  0 £  t |.i e Principal Act, the words “of Cottage Indus- 
Act H  t r >e s” between the words “ Director” and “ or” shall 
1956. be deleted.
(2) After sub-section (2) of section 4 of the Princi­
pal Act, the following sub-section (3) shall be added, 
nam ely:—
“ (3) In case of Small or Cottage Industries owned 
by a Company or a Co-operative Society, the State 
Government may assist in the development of such 
industries by participation in the share capital or by 
purchasing debentures issued by such Company”.
Amendment 5. For sub-section (I) of section 5 of the Principal 
of Assam1 Act ^ c t ’ t ^l e ^o ^ o w *n g shall substituted, namely:— 
II of 1956. . ,
“ (1) Any person may submit in the prescribed form 
and in the prescribed manner an application to the 
Director or to any other officer empowered in this 
behalf by the Government for loan in respect of 
Small or Cottage Industries” .
Amendment 6. Insection 6 of the principal A ct:— 
of section 6
II Af81 9 5 6ACt (1) In the first proviso, the sentence “Security may 
*  0 3 ’  also include personal security” shall be omitted.
Assam Act
I of 1950.

4
(2) the second proviso shall be substituted as 
follows
“ Provided also that notwithstanding anything con­
tained in this Act, and subject to such rules as may 
be prescribed, the Director or the authority empo­
wered to issue loan may sanction loans upto one 
thousand rupees on personal bond of the applicant 
and upto two thousand and five hundred rupees on 
the security of one or more sureties
(3) after the second proviso, the following provisos 
shall be added, namely:— ■
“Provided that Government or the authority em­
powered to issue loan may sanction such loan on the 
personal bond of the applicant and one or more 
personal sureties as considered adequate and reason­
able subject to a maximum of Rs.7,500 in case of 
political sufferers who are certified as such by the 
competent authority and. who are in need of rehabili­
tation through productive work.
A political sufferer who is in receipt of a pension 
from the State Government for participation in any 
National Movement shall not be entitled to the b~nc- 
fit of this proviso :
Provided further that the Government or the 
authority empowered to issue loan may sanction such 
loan without security to a Co-operative Society owning 
Small or Cottage Industries upto a maximum of fifteen 
times of the paid-uo share capital of such Co-opera­
tive Society subject to production of a certificate from 
the Registrar of Co-operative Societies, Assam” .
Deletion of 
section 7 of 
Assam Act 
II of 1956.
Amendment 
of section 8 
of Assam 
Act II of 
1956.
7. Section 7 of the Principal Act shall be deleted.
8. Section 8 of the Principal Act shall be renum­
bered as section 7 and the words “ of Cottage Indus­
tries” between the words “ Director” and “may” shall 
be deleted.
Amendment 9. Section 9 of the Principal Act shall be renum- 
of section 9 | ) e r e c j a s  section 8 and the words “ of Cottage Indus- 
Act I l ^ o f  , r ’e s ”  wherever occurring after the word “ Director'’  
1956. in the section as so renumbered shall be omitted.

Amendment 10. Section 10 of 1  he Principal Act shall be re* 
of section 1 0  n u m bered as section 9 and the words “ of Cottage 
A ct ii' of Industries” between the words “ Director” and “in” 
1 956. shall be deleted.
n  Sections 11, 12, 13, 14, 15 
Principal. Act shall he renumbered 
1 5 *  1 6 *  and 12,13, 13. IS and jfi respectively 
1 7  of A ssam
Act II of
1956.
>  ■ * - 
as
6 and 11 oi the 
sections 10. fl
B. C. BARUA,
Secy, to the Govt of Assam, Law I
 

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