The Assam Criminal Law Amendment Act, 1935

Prea mble*
Shor t tit le ,  
comme ncemen t 
and ext ent .
Inse rtio n of  
new  sections in  
Am»xo Ac t I I I  
Of 1984.
ASSAM ACT V II  OF 1936.
[Published  in the Qazelte  of the 4th December 1935.]
Pe nalty for  
poHseMiion of 
Certain pro hi bi t­
ed documents.
Pen alty  fo r
possession of  
doc uments in ci ­
ti n g  to  or en­
co urag ing  the  
com niis bion of  
cert ain  oQ- nces.
TH E ASSAM C R IM IN A L LA W  AM EN D­
M EN T ACT, 1935.
W herkas  it  is exp edi ent  to sup plement the 
Crim inal L aw in Assam and to th at  end to amend  
the  Assam Crim inal Law Am end ment Ac t, 1934 niotnis*.
And whereas the previous sanction of the  
Gove rnor Gen eral has been obtained unde r sub­
section (3) of section  80A of the Gover nm ent  of 
India  Act to the  passing of thi s A c t;
I t  is hereby ena cte d as follows :—
1. (1) This Act may be called the Assam 
Crim inal Law Am end ment Act, 1935 ;
(2) I t ext end s to the  whole of Assam.
(3) I t shall come into  force in such are a and on 
such date as the  Local Gov ern ment may by 
notifica tion direct .
2. After section 30 of th e Assam Ciimin al 
Law Amendment Act, 1934, the  following sec­
tions shall be inse rted , nam ely : —
“ 31. Whoever know ingly  has in his possession 
any new spaper, book or oth er docu ment—
(a) the im porta tion, of which has  been
prohibi ted und er the Sea Customs
Act, 1878, or vit ioi ws .
(b) copies whereof have been dec lare d to be
for fei ted  to His Ma jes ty und er any 
law for  the  tim e being in forc e,
shall be punishable  with imprisonme nt which m ay
ext end to thr ee years or with fine or  wit h both.
“ 32. Who ever  has in his possession any news­
pap er, book or other  document which con tains any 
words, signs or visible represe ntation s which—
(a) inc ite to or encourage, or ten d to  incite 
to or to encourage, the commission of 
any offence of murder, robbery, dacoity , 
or criminal intimi dation, or any offence 
punishable under  the Ind ian  Arms Act. xi of 1878.  
1878, th e Explosive Sub stan ces  Ac t, v x  ot w o a . 
190 -* , o r und er secti ons 121, I2 IA , 122 ,
124, 326, 3x9, 332, 3a6, 399, 400 , 402,
435 436, 440, or 457 of the  Indian 18«* IL V °‘ 
Pen al Co de ; or
Pr ice  English— Id .] [Ind ia n—  lanna.

c
8 2 .
(I)  directly or indirec tly express approval 
or adm iration of any such offence in a 
manner likely to encoura ge the  com­
mission of the offence,
shall, unless he proves th at  he had such news­
pap er, book or doc um ent  in his possession—
(i) in circ ums tanc es ind ica ting th at  he did
not intend  th at  it should , and did not 
know th at  it  could, be used for the 
purpose of dissem inating any  doctrine 
ten din g to furth er or enco urag e the 
ter ror ist movem ent ; or
(i i) for th e purpo ses of bond fide  research or 
stud y not con nec ted wit h th e fu rthe r­
ance or enc ourage ment of th e ter roris t 
movement,
be punishable with imp risonment which may 
ext end  to thr ee yea rs or with  fine, or wit h 
both .
Mowin g of “  S3. Tn  section s 31  and 32, ‘book’, ‘docum ent’  
S "  ' d andan <^ ‘newspaper’  have the same meaning as in 
''n ew sp ap er”,  clause s (1), (2) and (5) respective ly of section 2 
of the  Ind ian Press (Em erg enc y I  owers) Ac t, 
1931.
C o g n is a n c e  o f * *  84. W  No Cou rt shall tak e cognizance of an 
o ffe n c e s  under offence punishable unde r section 31 or section 
°"  ’  " 32 exce pt upon com plaint made by order
of, or unde r au tho rity from, th e Local 
Governmen t or a Di str ict Magistrat e 
empowered by the  Local Governmen t in thi s 
beh alf.
(2) No  complaint shall be made un de r sub ­
section (1) unless the Local Governme nt 
or the Di str ict  Ma gistrat e, as the case 
may  be—
is satisfied th at  the  newspaper, book 
or doc ument in respect of which the 
offence is alleged to have been com­
mitted  contains words, sign s or visible 
representatio ns which tend  to furth er 
or en courage I  he ter roris t movement 
or the  commission of any offence in 
connection wit h th at  mo vem ent  j 
and
(b) is of opinion th at  the  person all eg el 
to have com mitted  the  offence—
(i)  intended th at the  newspaper, book or 
docume nt should, or knew th at  it 
could_ be used for th e purpose of
XXI11 of 103 1.
(«)
c

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3
. « = •  diss eminating  any doc trin e tendin g
to fur the r or encou rage the  terrorist
• mov em en t; or
(i i) is a  person to whom the  provisio ns of
sub-se ction (1) of section  1 6  of the 
Assam Crim inal Law Amendment 
Act, 1934, are applicable.
o if cn cM u n d er “ 85. No tw ith sta nd ing  an yth ing  contained in 
Code, an °® e n c e  punishable  under sectio n
cnsn iubie »nd 31 or section 32 shall be cogn izable and baila- uiuble. b l e .”
Assam  Act I II  
’  1934.
A. G. P. (Leg .) No 1 8 9-9 50 —25-6-1934

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