LexThe Chhattisgarh Regulation, Prohibhition, Sale and Use of Acid Act, 2013
Chhattisgarh · state statute
Open in Lexace · Ask the AI about this act.:,
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666 (9)
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rrflIT 'f. I M f.p:i 1-H, ~ti, ~ TJ:ci ~ 3lf qf.r;.rq, 2013 ( sfil=ITcfi 24 B,__ 2013 ) cfiT ~ ~ {l\ilj 4 k-1 ~ W'tlcfiT< ~
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,.htif1•1~ m ... ~ 31 ~ 2013 ..
. HO~~,, · __ ·_ · ... . ..
CHHATTISGARH,~<;:T; ,., :<': :'J '!i:
(No.24of2013); .,,.
THE CHHATTISGARH REGULATION, PROHIBITION, SALE AND USE OF ACID ACT, 2013
TABLE OF CONTENTS
CHAPTER-I
. PRELIMINARY
Sl'l'lions
I. ., Sho1"1 1i1lc. cx1cn1 and commencement.
Dcfini1ions .
CHAPTER-II- ; ~,~ - ; ,.' , ·:.:1•.t:,·1-
IW ;HTS AND DUTIES OF LICENSING AUTHORITY, MANUFACTURER, DEALER AND PURCHASER
3.
4.
i.
X.
9.
IO.
11.
·. I!.
l.l.
14.
t:'i.
lh.
17.
fX.
19.
20.
21. .,.,
; .i ' . ~ ' .• \ ,:
Licensing Authority. · ·
Restriction on use of ~cid.
Dl'akrs and Manufacturer of acid lo obtain licen<;e-:
,\pplrL·;1tion for gr;mt ;11ulrencwalo1' licence.
Dtili~, of th~ hulJcr ,1fihclic~ncc:· . . :·: :·:
Duaics i,f rhc purcfm-;cr'.··. ,<'.
Du1_ics of lhc pcrnm-incba~g.c.
Power ti., caned or~ 'iiccrices;
Rcium of lil-cncc.
·····,.,-·:, .,,1 ,i ..
CHAPTER-Ill
Appeal.
ikvisio~.
... -.-. ~.
:,;.11··•.
r', .:.: , ....
f )lll."nn·s and pc11mhk."S.
Offi.·m:cs hy C,,mpanilo!s.
.. A~~EAL,A~D ~E,Y~~l()N.;
,· 11;'
_ . ~R;iv ;,_. ..
OFFENCES AND PENALTIES
,.·1 ..
,,.··.:.
•"\
_;.;-.:,'!.::• •-;,.
··. -~· ,·
, ,:.;~" ~ • ; • ' • I
, • .': -~ \ ,: ·• ,L,
Jurisdiction of Cuurt. . . , .. ,. , . :··'-·,•·.;·.;:'J .... ~ ':. ·· ;·;,; ; ~,~ .
fjl
Offences untkr Act hfhe:togniz~ble'ri~~(~~"-~-~aft~~I~.: :: . ': ~ ;c ' .. · ,.· ; . . .
Provisions ()f the ~ode of Criminal 'Procedure~ · 1973 to applY, 'to. "'.arrants, arrests;. searches. and seizers.
~} . '· . . •,
.• '• :•,; .:_, ••• ··~ :1• . {-; ! · [ · ... ~ ; ·:: •· '\" 'I• ~- ";
'CHAPiER-V
, , , • ! , I , ) • :. , , i • •. •-~- .
MISCELLANEOUS
,.i~.'.· .. ·:-.-.•-.,{ '. ~:•~"', .: .J· ·- .. .: ~·,;· ~;-,
Powl...-of entry and in.~ction'. ''· ·,. :.:,,,; ... ; . i.• .: •• , ..
( )fficcrs and persons exercising power under this Act to be public servants .
Prot1.'\:_lion of action taken in g,~od_faith, ,,, -: :: . . .. ; , .. ,;: .:,.
:::::::; ::: !:::;;:~~s. -~:~:::;.i::~\'r/~:i:·,J :.;; ;;i __ ~'~'. ;·;,:~;:;::~·.~-;;;~~;J: ';~',l/;:,:::i:~;;'.!11/t·,;; n;:: ;'.• '. };'. /';~;
p;lWl."r. ro f1.'.movc· difficulties; ,,.,, .. , _,. ,, •
~
t ·•,
'
'
.!
. .
666(11)
• •• • , , , •• ~.,. \. -; 1 • 1 ··l
CHHAmSGARH'ACT' · '( .i " ·_ ' -
' '(' ,_ I ~ •· I'._
(No.24of2013) 1 -- ,,, ___ ,. •
THE CHHATTISGARH REGULATION, PROHIBITION, SALE AND USE. OFACID
ACT, 2013
_.\ n .-\rl 10 provide for the regulation and control of the ~ale, supply and distribution
of al'ids in lhe State of Chhattisgarh and for matters connected therewith or incidental
thereto.
Be i1 enacted by the Chhattisgarh Legislature i_~ the ~ixJy-follrth Year of the Republic
of India. as follows:- · · · ; · · - ·• ;f. ',;:
I.
,
( I)
(2)
CHAPTER-I
PRELIMINARY
This Acl may be called as the Chhattisgarh Regulation, Prohibition, Sale and
Use of Acid Acl, 2013.
'~ s: . ; . ," :· -,
Short tide. extent
and commencement.
II extends to the whole State of Chhattisgarh~-, "' .... , . . .. -'{: ,.· ,, :· l(l • ,J;
'· ' t,!,.-=-',". ~-~.:- .... ·;·._·=-•• -_.1~,;-,, ·f:·:',.•-t,.,._.1.i.-,!,
l ( :-t :: . :· -' ~ . l _~: ;-; . •• ' .
11 shall come into force on such date as the State Government may, by notifi
l'al ion in Offil·ial Gazelle. appoint. ·,,· .. ;:.
--~ . '
lntllisAct.unlcss1hecontextotherwiserequires,- , . _ .. , ... ,. __ -,, ... ,J,-.-:
(a) "acid" includes any substance which h'as acidic or· corr~ive c;:~~c,. .. , -. Definitions.
ter or burning nature, that is capable of cati~ing'.bcxlily )nj1;1ry)ead,-, .,: .'. :-,;; , -. , . ·•
ing 10 scars or disfigurement or temporary or pennaiient 'ciisabil~ty; :;-, .. . , ... ,,, i, ._. :
!hi
(c)
(c)
(g)
- ~ .. ·,,.:;--'. ... ~· ~-•. ,:""·· ,•i ·•·,, •·
.. appcla1e authority .. means an Officer or authority aµtl:Ji;,rised,by
the State Government to hear appel under Section -i3; ' '' '· _ · · · ·
"butk quantity'' means quantity as may be prescribed by the State
Government;
"dealer .. means a person 0~ the'btisi~~~f piuc~ or sale of acids,'
whether as a wholesaler or retailer or distributor and whether or not
in conjunction with any other business and includes his agent;
"disiributor" means a distributor of acids or his agent or a stockist . . /_ ·;· .. , ..... , ....
appoin,ted by a ·manufacturer for stocking bj~ acid~ for sale to a
d-.:afcr: :\,~f.i•.L•f·.t:::•;·~ J'.·"·/~ --.·.,, ;,-•··•·; ,·,:•
"gm-l'fllllll·nf· means Government of Chhattisgarh ;
. : .. ~- ' .~ .
·, '{.
... ';;·; .· .. "I
t ~t_p, ! t .1 n,~:1·.-n .. -1 -:~;i.
"h.inillin{· means proc~ssing, treat~ent, ~a<:k~ging, ~IC?rage. tran~; _ .. ,: : ,; ·,; .. , ,, ,
ponation by vehicle, use, collt;ction~ ~~~ctio~,'~~nv~i:sion. ~'?i"- .· 1 . ,r. :·., .... , ,, · ..
ingJor,sale, transfen,flike acids'';· -- ' ' - · .. · · •· ' · · '· r · ·
(b) "licensing authority" means a licens~ng ~u\hority appointed under
clause (a) of Section 3; · '. '· · ·,.,·. · .•. · · ·
(i)
(j)
l ~•.;•: )•!'<t : .••• f_;...,' '• ,•·
.. manufacturer·· means any person who manufacturers aci<P~ tJi~, ;~.-.i, _··::;_,·: •• ~. , _ _,,
Stale of Chhattisgarh; . :,: .. , ... _ .. -:•; ,.
'j':~· .::~:1,:·~·: ·,? ·. ..~ .. ,: ;~~ ·.: : -.' .. --·· -,, •i
"person-in-charge" means head of the institutiori, -irid~try; com- '·., ::,.'.1.,/·: ., , ;:: ·,;
pany or firm and shall include every person who isin overall control .,.,t,~ ~: ·J •• w., ,! ·;, ,. ,:
of the day to day business of such organisation; _ ~t:.iillu:;i!Jii '.Jmm•J1 01 1'Ju, ,·,
.. ,
\,
. i
'•l
. i
, :
-~.
I .ircnsing .-\uthorit~·-
(k) "prescribed" means prescribed by rules made under this Act;
(I) "purchaser" means a person who purchases acid directly from the
manufacturer or dealer of acid and stores and utilizes the acid for use
under clause (p) of this Section and shall include his representa
tives, employees, agent or any person whom acid is handed over for
use;
~m) "retailer" means a dealer carrying on the retail business of sale of
acids to customers;
(n) "sale" means any transfer of acid by one person to another, for cash
or for credit or by way of exchange, by a wholesaler or retailer and
includes an agreement for sale, an offer for sale and exposure for
sale:
(o) "state" means State of Chhattisgarh;
(p) "use" means use in relation to acids, use of acid for clinical, educa
tional. industrial purpose including use by goldsmiths, medical,
research and scientific purposes;
(q) "wholesaler" means a daler or his agent or a stockist appointed by a
manufacturer or an importer for the sale of his acids to a retailer,
. hospital, dispensary, medical, educational or reseach or any othP-r
institution purchasing bulk quantities of acids .
. CHAPTER-II
RIGHTS AND DUTIES OF LICENSING AU'I:HORITY, MANUFACTURER,
DEALER AND PURCHASER
The State Government may, by notification in the Official Gazette,-
(a) appoint such persons, being Gazetted Officers of the State Government, as it
!hinks fit to he Licensing Authorities for the purposes of this Act; and
!: • ii,
1h1 derine the limits within,,which a · Licensing Authority shall exercise the
p11wcrs conferred and perform the duties imposed on him, by or under this
Act. ..
. f :-• _,,, .. 4 • ,; •
Restriction on use of 4. No person shall use acid, as defined under this Act, for.a purp0se other than for clinical,
educational, industrial Including U8e by metal · crafts am.l ltaudicraftf>, medical,
research lln~ scientific, purposes.
acid.
•
lkah-r and manufat··
tun·r o( :\l'id . lo
11hlaln litTlll'(•.
-~.~,.,. .. ,~ ,~o d_calt:r C)f1.manufac.turer of acid,shall, after the expiry of six months from the date of
.• '.f,,) m,,,.c\lJl)li1erice.1rn;,.ni,qfthis>~cHor fi;om the date 0!1 which he i(irst becomes dealer or manu
facturer of acid,. whic.hever::is,4later,1stock;•Stdre, -transport, conduct or carry on the
business of sale of the acid, except under and in accordance with a licence obtained by
·,:>o•,.: .. :Hhi111ynde.r,1the1 ,pr~Y,isions of this Act and,the rules·made thereunder.
,. f ' . • ',.;
Provided that any dealer or manufacturer having more than one retail shops
,, r.i tk:;,il) ng j11 at;[µ~. \Vhethei in /he same town or village or in different towns or villages,
he shall ohtain a scparatc licence in'respect of each such retail shops .
•\pplirnlion for /),r· .. ( I). ,;1\ny dealer Qr.manufacturer desiring to obtain a licence referred to in the last
~runl and fl'lll'lnll
111' lkcm·r.
!;, • . prcccding,Section shall make an application in writing to the Licensing
Authority in such form and manner and accompanied by such licence fee as
may be prescribed by the State Government from time to time.
7.
X.
(2)
wdh-P1~ m, f0iCfl 31 ~ 2013
On the receipt of such application, the Licensing A~rity shall make such
inquiry as he considers necessary for the grant of licence and if the Licensing
authority is satisfied .. -
(a) that the dealer or manufacturer of acid is suitable for the proper and
-;afe transportation. storage and handling of the acid in respect of
which the licence has hecn applied for;
(h) that the applicant is competent to manage such shop dealing with
husi ncss of acid;
(c) that the applicant has paid the prescribed licence fee;
(JJ that the applicant fulfils or undertakes to fulfil such other condi- ,
tion:--.. as may he prescribed, from time to time by the State Govern
ment. hcing conditions for ensuring the proper and restricted sale of
acid; and
(e) that he has not been convicted by any court of law and is of sound
mind,
then, the Licensing Authority may grant the licence to the
;1pplicant after completion of inspection within one month from the
dale of' application and in case Licensing Authority is not so satis
fied. then after giving a reasonable opportunity to the applicant of
hcing heard and after recording a brief statement of the reasons for
refus;1l, he may refuse to grant the licence and furnish a copy of such
statement to the applicant.
( .1. 1 Every liccm:e granted under this Section shall be valid for the period, as may
hL· prc:-.nihcd hy the Government. and may, on an application made to the
LjcL·nsing Authority. he renewed from time to time by the Licensing
Authority for such period and on payment of such fee and on such condi
tions, as may be prescribed by the State Government from to time and where
the Licensing Authority refuses to renew a licence, he shall record a brief
statement of the reasons for such refusal and furnish a copy thereof to the
applicant :
Provided that no order refusing to renew a licence shall be made,
unless the applicant is given a reasonable opportunity of being heard.
E\'\:ry holJer of a licence under this Act shall-
(a) unJertake to transport. store, handle and sell only such type of acids as
~PL'L"ii'inl in the licence:
1h1 ma1111;1in a written record in the form as may be prescribed by the State
/ (io\'erllment.
(c) specify in a conspicuous manner an individual label on carton the scientific
name, together with the local name, if any, of the acids at all times;
(J) maintain and submit returns or statement in such form and containing such
information and within such time frame, as may be prescribed.
h·ery purchaser of acid shall-
(aJ rurchase thl'. acid only from the valid licence holder uqder this Act;
(h) not use the acid purchased other than for the purposes specified under Sec
tion 4 of this Act;
666 (13)
Duties of the holder
of licence.
Duties of the
purchaser.
•• ~ t
·· .. ,
Our~· of lhe pcrson
in-<·h:irg<·.
Power to cancel or
suspend licences.
· ... .,
- '
• lk111 rn II r tin-ttn·.
~ l>upllrn!l' liccnl·c.
-9.
IO.
I I.
12.
(.c) .''rtiainta·tita-record showing details of the quantity of acid received opening
s~tock, dalfly· consumption and closing stock; and
(d) keep a check on the storage and handling of the acid at regular intervals.
Every person-in-charge of the industry or any institution purchasing acid under this
Act shall he responsible for the utilization,-storage and disposal of the acid and shall
comply with the provisions of Section 8.
(I)
,• I ' ..... ,.
' ' I
/
The Licensing Authority may suspend or cancel any licence issued or re
newed under this Act on any one or more of the following grounds, namely:
(a) that he has parted, in whole or in part, with his control over the shop
(h)
(c)
or has otherwise ceased to conduct the business or hold such acid;
he fails .to produce wiihout any reas6nable cause such license on
demand of the any officer authorized by the Licensing Authority in
this behalf;
that he has failed to maintain the record as prescribed;
(d) he omits, without any reasonable cause, to maintain accounts or to
submit any return in accordance with the provisions of this Act or
any rule made thereunder;
(e) LhaL lie l1d1., without roawn:itble i:amF:, foil~d tQ comply with any of
· the terms and conditions of the licence or any directions lawfully
given by the Licensing Authority or has contravened any of the
provisions of this Act or the rules made thereunder;. or
(t) on any other grounds as may be prescribed.
(2) The Licensing· Authority may suspend the licence as jnterim measure
pending final order under sub-section (I) .
. ( 1 I •·. Before passing of a tinal .. order under sub-section (I), the Licensing Authority
(4)
shall inform the licensee, of the grounds on which ·action against him•is
proposed and give him a reasonable opportunity of being heard.
A copy of every order passed under sub-section (1) or (2) shall be communi
carf'.fl to the iicensee forthwith and shall be affixed on outer door or some
conspi-~u~>~·s part of the shop visible to the pJJblic.
< >n the expiry of the period of validity specified in a licence or on receipt of an order
suspending or cancelling a licence, the licensee shall return the licence to the Licens
ing Authority and he shall not deal with the transport, storage, handling and sale of
acid thereafter :
Provided 1hal such authority may, after such expiration, suspension or
cancella1ion. give such reasonable time, not exceeding fifteen days, to the dealer or
manufacturer in order 10 enahle him to wind up his business in acids.
If a licence issued to any dealer or manufacturer is lost, destroyed or damaged, the
Licensing Aut~ority shall, on receipt _pf application and fee, as may be prescribed,
issue a duplicate licence. . ' ,
. ,_'", .
--
666 { 15) Wffifilf~ ~.-~ 31 ~ 2013
--~====================================:::;::::=::;:::::::=================::;:======
n.
15.
1'1
(I)
CHAPIBR-III
APPEAL AND REVISION
Any person aggrieved by an order of a Licensing Authority refusing to grant
or renew a licence or suspending or cancelling a licence, may appeal in such
form and manner within such period to such Appellate Authority, as may be
prL·snihcd :
Provided that the Appellate Authority may entertain the appe,d on
expiry of the prescribed period, if he is satisfied thitt there was sufficient
cause for delay.
(2) On receipt of an appeal under sub-section (1 ), the Appellate Authority shall,
al"tl:r giving the appellam an opportunity of being heard, pass such order on
the appeal as he thin~s fit.
Appeal.
(I) The State Government may on an applic-ation for Revision made to it by an -Revision.
aggrieved person against an order in appeal or suo rnoto against an order of
the Licensing Authority or of Appellate _A,uthority,call for and examine the
record of sµch case and may pass Sl!Ch order thereon, as it thinks fit :
Provided thut the State Government shall not exercise the power
c1111k1n·d on it h~ this section in respect of an order against whic;h an appeal
i-. pL'11dmg :
Provided"fµrth~r that the State Governrnent shall not pass any order
under this section which adverserly affects any person unless such person has
heen given a reasonable opportunity of being heard.
, ~ 1 An ordL'r passed under suh-sei::tion (I) shall be final.
(I)
CHAPIBR-IV
OFFENC~ A.ND PENALTIES
If any person contravenes any of the provisions of this Act or contravenes the
provisions of any rule made thereunder, he shall be punished with imprison
ment which riiay extend upto one year or with fine which may extend upto
twenty five thousand rupees or with both ;
Provided that any person previously convicted for an offence
puniishahle under this suh-section and subsequently convicted of an offence
punishahk under this suh-section, shall be punished with imprisonment,
\\·hich may L'Xlcnd upto two years or with fine, which may extend upto fifty
thouand rupL'cs or with hoth.
1 ~ J Ir any person obstructs any officer or person in the exercise of any powers
( I l
• conferred or in the performance of any duty imposed on him by or under this
act, shall be punished with ·imprisonment, which.may extend upto.six months
or with fine, which may extend upto twenty five thousand or with both.
Where an offence under this Act has been committed by a company, every
person who at the time of commission of such offence was in charge of and
was responsible 10 the company for the _conduct of the business of the com
pany. as well as the company, shall be deemed to be guilty of such offence
and shall he liable lo be proceeded against and be punished under
Section 15:
Offences
Penalties.
Offences
Companies.
..
and
by
)
1
\ I
\
\
\
\
l
,\
20021,;q bns a1:1~.i,O
-:·;'<?('f' gnii!b1·n.'.l
,;d ,:,. hA ?.irl1 ·. ,bnu
,2Jrra,.1-;J,;; '.li:du'J
.I II ri,dil'lion
("11ur1.
<
ol"
'. ( )fknn-.\ 11ndl•r Ad
111 hl· n•~ni:rnhk and
nou-hai!ahk. -
l'nl\·isions of the
( ·mk of Criminal
l'r<H"l•tlun·. 197_3 lo
apply hi wan ants,
arrt·sts. st"ardws and
~l·izurcs.
l
1
tl\H"r uf ,:ntr~- .und
iU~fHTtiun.
17.
m·ih-ii1~ ~, ~ 31 ~ 2013
-: : 1GrtJu1:
, , . Provided that nothi~g contained in t_his sub-section shall render any
':· r:oi: such person liable to any punishment provided in this Act if he proves that
the offence was committed without his knowledge or that he exercised all
due diligence to prevent the commission of such offence.
(2) Notwithstanding anything contained in sub-section (1), where an offence
under this Act has been committed by a company and it is proved that the
offence has been committed with . the consent or connivance of or is
anrihutahlc lo any neglect on the part of any member of the management or
any employee of the company, such person (s) shall be deemed to be guilty of
that offence and shall be liable to be proceeded against and punished under
Section 15.
Explanation- For the purpose of this Section-
(a) .. Company" means any body corporate and includes a firm,
sole-proprietorship or any association of individuals deal
ing with business of acids .
No court inferior to that of a Judicial Magistrate First Class, shall try any offence
punishable under this Act.
'I,
l 8:. •·· Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (No. 2
of l 974) offences punishable under this Act shall be cogni7..able and non-bailable.
l9.
20.
The provisions of the Code of Criminal Procedure, 1973 (No. 2 of 1974) shall apply, in
so far as, they are not inconsistent with the provisions of this Act, to all warrants issued
and arrests, searches and seizures made under this Act.
.( I)
(~)
CHAM'ER-V
MISCELLANEOUS
For the purpose of ascertaining the position or examining the concentration
of any acid or place of business where the acid arc sold or for any other
purpose mentioned in this Act or rules made thereunder, the Licensing
Authority or any person authorized by him or by the State Government in this
hchaif, shall·have the right at all reasonable hours and with or without assis-
1an1s-
(a) 10 enter i!llo any shop or place of business where the acids are stored
and/or sold_ and to inspect or examine the concentration of the acid
therein;
(b)
(C)
to order the production of any account book, record or other docu
ment mhiting to such business and take or.cause to be taken extracts
: '/. 1., < I ; '. ,t,·~ •' . , •,I••~- 1 1. •: . • , • j •
from or copies of such a document(s); '
' I ' . .
to ask all necessary questions and examine any person having
. control of or employed in connection with, such place of business.
,, . ·: . ·.. ,.
,.. • >
Licensee an(aH perso"'s ·employed in. connection v,;ith such shop or such
place of business shall allow the Licensing Authority or person authorized by
.. him or ·state Goyemmcn"t, all reasonable· access and offer facilities for such
•·· in"spcction and 'examination as may be required for the purposes aforesaid
and ·shall he hound to answer aUquestions to· the best of their knowledge and
h~lid. 10 pr~lducc d11cumcnL-.. in thriir po~liession and to furnish such other
information· in relation to the retail shop or place of business where acids are
-sold as may be required by such authority or person.
.
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Ali olfo:er:- ..1ppoin1cd unt!cr this Aet and every person authorized to exercise any
powers conferred or to pc; f,_;rm any duties imposed on him by or under this Act shall
l)c,<l~emcd 10 he public servants within the meaning of Section 21 of the Indian Penal
Code. I 86{J ( No. 45 or 1860). -
No suit. prosecution or other legal proceeding shall lie against the State Government
or any officer or person for anything which is done in good faith or intended to be done
111 pur~uann: or 1hi-.. Acl or any rules made thereunder.
Thl.· · Stall." Go\'crnmcnl may. by notification in the Official Gazette, direct that any
power or c..luty whid1 hy this Act or by any rule made thereunder is coriferred or
imposed on the Slate Government, except the power to make rules, shall in such
circumstances and subject to such conditions, if any, as may be specified in the notifi
cations. be exercised or performed also by any officer or authority sub-ordinate to the
State Government.
I I) The State Government may, by notification m the Official Gazette, make
rules to carry out the purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing power,
such rules may provide for all or any of the following matters, namely :-
(a) · the form of licenc·e, the period for which it shall be issued and the
rnndilions suh_jecl thereto. as under Section 5;
1h1 th,_- ri,rm and manner of making an application for such licence, the
fee-.. anJ n;ncwal thereof;
(c) the other grounds, the contravention of which by the licensee, shall
entail suspension or cancellation of the licence under Section 10;
(d l the form and process under which a duplicate licence under Section
I 2 may he issued and the fee payable thereof;
(e) the process of filing an appeal/revision, the period of limitation for
appeal/revision and the· authority to which appeal/revision may be
made under Section 13 and Section 14 respectively and tile proce
dure to be followed in sucb appeal/revision;
(I) any other matter which is necessary for the implementation of this
Act.
1 _\J An) ruk made under this suh-secti•on (I) and (2) may provide that a contra
vention thereof shall he punishable under Section 15 of this Act.
(4)
.•
Every ru_lc made .under this Section ·shall be -laid as soon as may be after it is
made hdore the House of the State Legislature while it is in session fora, totai ·
period ofthirt} Jays which may he comprised in one session or in two succes-.
,i,·l.· '>l.·s-..1011s anJ if. before the expiry of the se.ssion in which it is so laid or the
session immediately following, the House.agrres in making any modifica~
tion in the rule or the House agrees that the rules should not be made, and
n_otify such decission in the Official Gazette, the rule shall from the date of
publication of such notification have effect only in such modified form or be
of no effoi;t. as the case may be; so, however, that any such modification or
annulment shall he without prejudice to the validity of anything previously
done or omitted "t<1 he done under that rule. ·
666 (17)
J VJ
Officers and persons
exercising power
under this Act to be
Public Servants.
Protection of action
taken in good faith.
Power to delegate.
Power to make rules.
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If any difliculy ~rises in giving effect to th~ provisions 6f this Act, the St11te Govern-
1neni may. hy ord!!r. published in the Official Gazette, make such provisions which ;ire
1m1 inconsistent with the provisions oflhis Act, as inay be necessary for removing the
difficulty: ·
Provided tnat ~o such order shall be made after the expiry of a period of five
ye11rs from the commencement of this Act