The Assam Jute (Control of Prices) Act, 1950

ASSAM ACT XV GF 1950
*TH E ASSAM JIJTE  (CO NTROL OF PRICE S) ACT, 1950
[Published in the “Assam Gazette” , dated the 19th  April 1950]
An Act to provide for the Control of the price of Ju O
Whereas it is necessary to provide tor the control of the price of jute in the 
manner hereinafter appearing :
It is hereby enacted as follows
1.  Sho rt title, extent and commencement—(1) This Act may be called the  
Assam Jute (Control of Prices) Act, 1950.
(2) It extends to the whole of Assam.
(3) It shall come into force at once.
2. Definitions.—In this Act, unless there is anything repugnant in the sub­
ject or context,—
(a) “jute” means the fibre of any plan t belonging to any species of the 
genus Corchorus  and commonly called par, kosta  natia ;
■For Rules see Notification No.RSB.2/50/42, dated 1 30th Octo ber 1950. 
*Fo r Statement of Objects and Reasons see “ Assam Gazette” , 1950, Part V,
pages 67-68.

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(b) “pucca bale” means a package containing any jute or jute  cuttin gs 
(together with any waste product or moisture, if any) pressed by any 
hydraulic or any power-driven machinery and commonly know n in 
the  jute  trade as a pucca bale ;
(c) “raw  jute” means jute which has not been subjected to any process
of spinning or weaving and includes jute  or jute  cuttings, whether loose 
or packe d in bales or drum s and whether or not containing any waste 
prod uct or moisture ;
(d) “surplus raw jute” means raw jute in the possession or control of any 
pers on in excess of the quantity  for which he holds for  the time 
being a valid expo rt license und er the Imports and Exports (Control) 
Act. 1947 (Act XV III  of 1947);
(e) “waste product” means strippings, odd filaments or fragm ents, drop- .
pings, sweepings, or other waste product of jute  and includes also 
articles commonly known in the jute trade as hiji biji.
3. Maximum prices.— (1) Th e State Government may by notification in 
the Official Gazette fix the maximum prices which may  be charged for pucca 
bales or for surplus raw jute .(not being pucca bales).
(2) Different maximum prices may be fixed under sub-sectioa (1) for ;  
pucca bales or surplus raw  jute (not being pucc a bales), according to the quality, 
variety or trad e description of the  jut e or jute  cuttings contained in such pucca 
bales or according to the quality, variety or trade description of  such surplus 
raw  jute.
4. Sale and purchase to be at prices not exceeding maximum.— No person 
shall sell or agree to sell or offer to sell and no person shall buy or agree to buy 
or offer to buy any pucca bales or any surplus raw jute  (not being pucca bales) 
or any portion of any surplus raw jute at a price exceeding the maximum  price 
fixed therefor under section 3.
5. Power of State Government to issue directions in respect of surplus raw  
jute.—The State Governme nt may by order in writing direc t any person having 
any surplus raw  jute in his possession or control to sell such surplus raw jute 
or  any portion there of to any specified person or  persons at a price no t exceeding 
the  maxim um price fixed therefor und er section 3 and the person so directed :  
shall comply with the order.
6. Power to require information, etc.—The State Government or any officer  
auth orised in this behalf by the State Government may. with a view to securing 
compliance with this Act, —
(a) requ ire any person  to give any informatio n in his possession with res- ;
pect to any business in jute carried on by tha t or any other person; |
(b) inspect or cause to be inspected any books or othe r docum ents belong- ' 
ing to or under the contr ol of any perso n rela ting  to any  business ■  
in ju te ;
(c) enter and search, or authorise any person  to enter and-s ear ch, any
premises, and seize, or authorise any person to seize, any pucca bales 
or surplus raw jute in respect, of which he has reason to believe that 
a contrav ention of this Act has been committed.
7. Evasion.—No person shall, with inten t to evade anv provision of this 
Act, refuse to give any infor mation lawfully demanded from him under  section 6, 
or conceal, destroy, mutila te or deface any book or document.
 
 
 
 
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8.  "  Penalties.—Whoever contravenes any of the provisions of this Act or 
of any order made thereund er shall be punishable with imprisonm ent for a term 
which may extend to three years or with line or with both.
9. Offences by corporations, etc.—Where a perso n committing an offence 
punishable under this Act is a company or an association or a body of persons 
whether incorporated or not, every Directo r, Manager, Secretary or other Officer 
or person concerned in the management there of shall, unless he proves tha t the 
offence was committed with out his knowledge or tha t he exercised all due dili­
gence to prevent its commission, be deemed to be guilty of such offence.
10. Repeal awl Savings.— (Ij  Ih e  Assam Jut e (Control of Prices) Ordi­
nance, 19 5Q  (Assam Ordinance No .l of 1950), is hereby repealed.
Notwithstandin g such repeal anything done  or any action taken in the 
exercise of any power conferred by or under the said Ordinance shall be deemed 
to have been done or taken in the exercise of the powers confered by or under 
this Act, as if this Act were in force on the day on which such thing was done 
or action taken.

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