The Assam Opium (Amendment) Act, 1933

lo c  1933] Assa m  O pium  (A mendment ) A ct a
ASSAM AC T 1  OF 1933
Act I 
1878.
T11E ASSAM OPI U M  'AMEN DM EN T)
ACT. 1911*
(Published iu the Assa m G« •( . ot the 7th J un e 1933)
Aii Ac t !o an i’ inl lii i Oftiw Act, 187ft
Wh ere as it is exjxidici:; to ame nd the  Opi um  
° .Acts 1878, in its  ap pl ic at io n o A; atn fot ihe pu rpose,
her ein after ap pe aring :
It is hereby ciiar.tr;  as lb' ■ .
1. This Aci may bt, c  It  J the  Assam Opium  Sharttitle 
(A me nd me nt)  Act, 1933.
Ac l  1  
1878.
of 2. In  section 9 of  iht  ■  \  inn  .t l,  1878  (herein ­
afte r rcfcnc tl as the prim \  a! Act)—
(») for the word  “. n c nviction  be fore a 
Ma gistral ' " and ’the convicting Magi - 
ira te” tin: ’  •  •  | .  , :m  con vict ion”  a < 1  
“ the  convict ii g  Co urt”  resp ectively , 
sh all  bi su bs tituted .
(» ) for the  wo rds "fo t a term whit 'i may  extend 
to one y at <  wit h ft which may 
exte nd to one lie mainl rupe es, or with 
troth”  th er e shall be :  bstitu lcd  the 
words '‘winch may extend  to two years, 
or  wit h tine ot wit h bo th’
and
(itt) for the words  “ six mo nth  tli r words  “one 
ye ar”  s hall be sub stit ute d.
3. After section 9 of tin: rinei rl . ..:t, the follow ­
ing new section shall be m cd, name ly: —
9A. Who ever  havin g been convicted cf  an offen­
ce punish abl e under sectio n 9 is again  guilty of  an 
offence un de r th at section shall be subject lor every 
suc h subseque nt oflbnce to imp riso nment which  may 
extend  to lour years or to lmc.
Am endm ent 
of sec tion 9 
of  Act I of 
1878.
Inse rti on  of 
new sections 
9A , 91i, 9C. 
9D. 9E , and 
9F.
Entranc ed 
pu nish men t 
af te r pr ev i­
ous convi c 
lion .
9.B. (I)  Wh ene ver  a n y p u -n i is convic ted of an  Security for 
ollence punis hab le un de r section 9 and the Cou rt abs tainin g 
con vict ing him is of opm tb.. : it is necessary to ,r o iu  Co"im ,s *  
req uir c such Perso n to ex ecute  t bond lor abstain ing t a;u off en ce s,  
from  commission of  such offence, the  Co urt may, at 
the time of passing  sentence on such person, ord er 
him  to execute  a  bon d for sun. pro po rtion ate  to his 
mea ns, with o r wi tho ut sureties for abstain ing  from the  
comm ission of  such offences durin g such  period, not 
exceeding three years, as it  thin ks fit to fix
’ For  St atem en ts ot objec ts an d Rc agcus . -irr  .Iw o t ii Gazette 
1932, P ar t V , page 39 , for Rep or t of  Select Co mm ittee 
see Assam Gazette. 1932. Pa rt V, p.'ges  73—76, tqr Pro ceedings 
in  Co un cil, see  Assam Ca ce lls 1932, P art  V I pages 808-825-836, 
J 122, see Assam Gazelle 1933, Par t V I, page 0 1,
 
T2
Punish­
ment for 
allowing 
premises to 
be used for 
the com­
mission o f 
an offence.
Im port, 
exp  o r I, 
transp ort, 
nianufar. - 
lure , sale 
or ixisscs- 
sion by on 
person one 
account o f 
anoth er.
A ssam  O pium  (A m m in dm en t ) A ct  [A ssam  A c t,
2. The bund shall be in the form con tain ed in Ac t V  of 
the schedule and  the  provisions of th e Code of  Cr i­
minal  Procedu re, 1898, shall, in so far as they arc  
applicable, apply to all matters conn ected  wi th such 
bond and the  non-execution the reo f as if it were a 
bond to keep the peace orde red tu b e  exe cute d under ^ciV  of 
section 106 of tha t Code . 1393
(3) If  the conviction  is set aside on appea l or 
otherwise, the bond so executed shall become void.
An order und er this section may also be made 
by an Appel late  Co urt , or by the High Co urt when 
exercising its powers o f revision.
9C. Whoever, bein g the owner or occ upie r or 
having the  use o f any house, room , enc losure, space 
vessel, vehic le or place, knowingly per mits it to be 
used for the  commission  by any  o th er  person of an 
offence pun isha ble un de r sectio n 9 sha d be liab le to 
the  pun ish me nt p rovided in th at  section
9D. (1) When any opiu m has been  im ported 
exp orted, t ran sport ed or sold or is possessed by any  
person  on acc ount of any  oth er person, an d such 
oth er person knows or has reason s to believ e t ha t such 
import, expo rt, t ran sport o r sale was, or that such 
possession is on his acc ount, that opium shall, for the 
pu 'po se o f this  Act, be deem ed to have been  i mp ort ed, 
exp orted, tra nspo rte d or sold by, or  to be in posses­
sion of such oth er person.
(2) Not hing in sub -sertion  T ) shall absolve any 
person who  imports, xporis, tra ns po rt,  sells or has 
possession opiu m on  acc ount oi an othe r pers on from  
liability to an y punishm ent un de r this Act for unlawful 
im po rt, exp ort, transports, sale or possession of opiu m.
Abeimea u 9E. Who ever  attem pt to com mit  a n offence a nd  in 
such at te m pt  does any a ct tow ards the commission of 
the  offence pu nis hab le un de r section 9 or sectio n 9C 
shall be liable to  p unishm ent p rovided for the offence.
9F. Wh oev er abets an  offence punis hable  under 
tliis Act shall, wh eth er such offence be or be not com ­
mitted in consequenc e of  such abe tme nt, an d notwith­
sta nding  anything con tained  in sectio n 116 of  the 
India n Penal  Cod e, be punis hed with the  pun ishm ent 
provided for the offence.
Act X L V  
of  1868.
Amend- 4. In  section 14 of the  p rinc ipal Ac t,— 
m ail of se c­
tion 14 of  (j) f o r  the word s “be tween sunrise an d sunset’1
1 ° r th er e shall be sub stituted the  wo rd “ whe­
ther by day  or by n ig ht ’1, and
 
 
or  1933)
E a s t e r n  
Bengal an J 
Assa m Act 
191 0.
Act II  of 
1930.
K  a s t e r n 
Bengal and 
Assam Ac t I 
1910.
Act II  of  
1930.
A ssam O pium vA mmendment A ot 73
(ti) in clause (c) aft er the  word “ opium ” 
whe re it occ urs for t he  second time  the 
following word s shall be add ed,  na mel y:—
“ an d any  do cume nt or od ter  article  which 
he has rea son  to believe may furnish evi­
den ce of  the  commiss ion of an offence 
punis hab le un de r this Act or un de r the 
Eastern Bengal an d Assam Excise Act, 1910 
or under the  Dan gerous Drugs Act, i9 30 ” .
5. In section 15 of th e princ ipa l Act— Amendment
-  of  section 15
(/) after th e wor d “ op ium” at  the end  o f clause o f A ct  I  » f  
(a) there shall be added  the  following 
wor ds, na m el y: —
“ and any  docume nt or othe r art icl e whi ch lie 
has rea son  to believe ma y furnish evid ence 
of  the  comm ission an  offence punis hab le 
under  this Act, or un de r the  Eas tern  Beng al 
an d Assam Excise Ac t, 1910, or un de r the 
Dangero us Dru gs Act, ,9 3 0 ;”  and
(it) in do se  (d) for t he words “ if such pers on 
has opiu m in his possession”  the words “ if 
the  search confirms such bel ief”  shall be 
sub stituted.
6. Afte r section  20 of the  pr inc ipl e Act the foll ow- Insertion of
ing new section shall be inset ted, nam ely :— n e w  section.
“20A. (I) Th e [State  Go vernme nt] ! may invest ) >o wcr lo  
any officer o f  the  Excise Dep artm en t, not belo w th e J^off icc r 
ran k of Sub-I nsp ector  o r any class of  such officer, with u j,|l 
the powers of  an  officer in cha rge of a police sta tio n w er» of an
for  th e inv estiga tion of  offences under this Act. o ® c  e  r  in-c h arge 
of  a Police 
station .
(2) Any conle ssion  mad e to or whilst in the custo­
dy of  any  officer invested un de r sub-se ction (1) with 
the  pow er of  an officer in-c harge of a police stat ion 
shall be  dee med  to be a confession m ade  to on  whilst 
in the custody  of  police offic er” .
7. At the  end  of  the principal Act the follow ing 
sche dule  shall be ins erted,  na me ly:  —
1  Sub stituted by the A. O . 1950 for Provincia l Government 
which was substituted by the A. O. 1937 for “ L.G'*.
 
 
 
 
 
 
 
 
74 Assa m  O piu m (A mendment ) A c t
SC HE DU LE
[A ss am act
BO ND TO AB ST AIN FROM TH E COMMISSION OF  OFFENCES  
UN DE R TH E ASSAM O PIU M  (A M EN DM EN T)  A C T , 1932
(See Section 9B)
Wher eas  I
(name ), inha bi tant  of
(place) have he m  called upon to en ter  into a bon d to 
abstain  from the commission of an offe..cc under sec­
tion 9 of the India n Op ium Act, I878, for the  term 
of
I her eby  bin d myself  not to com mit  any such 
offence duri ng t he said term an d, in case of my making 
default the rein. 1  hereb y bin d myse lf to forfeit to 
[Go vernment] 4 the sum of  rupees
Dated this da y of  19
(Si/na/ure).”
(Where a bon d wit h secu ritie s is to be executed, 
add—) We do her eby  dec lare ourselves sureties for 
the  abo ven am ed th at he will absta in from  the  
commission of  an offence urd cr  section 9 o f the Indian  
Op ium  Act, 1878, du rin g the  said term ; an d,  in 
case of his ma kin g defau lt, therein , we b ind  ourselve s, 
jointly  and  seve rally, to f irfe it to [Gove nm ent] A 
the  sum of rupees
Dated this ’ day  19
(Signature)"
1  Sub iilutcd by the A. O.  1950 for ‘H >»  Majesty the king, 
Emperor of India ’.
 
 

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