The Chhattisgarh Uphar Vastu (Vidhi Viruddha Kabza) Adhiniyam, 1965.

572 THE MADHYA PRADESH UPHAR VASTU (VIDHI 
Sections 2. 
M.P. UPHAR VASTU (VIDHI VIRULDDHA KABZA) ACT 10KE 
VIRUDDHA KABZA) ADHINIYAM, 196E 
1. Short title and extent. 
4 
Definitions 
|ACT NO. 32 OF 1965] 
CONTENT 
3. Unlawful possession of gift goods. Offences under the Act to be cognizable. 5. Power to amend Schedule. 6. Notification to be placed before the Legislative Assembk. SCHEDULE 
THE MADHYA PRADESH UPHAR VASTU (VIDHI VIRUD. DHA KABZA) ADHINIYAM, 1965 [ACT NO. 32 OF 1965] [Received the assent of the Governor on 8th October. 1965 assent frst published in the "Madhya Pradesh Gazette' Extraordi nary on the 28th October, 1965]. An Act to provide for the punishment of the offence of unlawful possession of gift goods supplied by certain relief organisations 
S.1 
Be it enacted by the Madhya Pradesh Legislature in the Six teenth Year of the Republic of India as follows: 1. Short title and extent.-(1) This Act may be called the Madhya Pradesh Uphar Vastu (Vidhi Viruddha Kabza) Adhiniyam. 1965. (2) It extends to the whole of Madhya Pradesh. 2. Definitions-In this Act, unless the context otherwise re quires-(1) "gift goods" means any of the following goods, namely: (a) corn meal; (b) milk powder; (c) vegetable oil (Soya bean oil or sunflower seed oil): supplied by way of gift, by any relief organisation to any State Government or the Central Government or to any other perso behalf of such Government and incudes such other goods sup 
Schedule. 
plied likewise as the State Government may, by notification. declare to be gift goods; (2) "relief organisation' means any organisatiOn specified in the 
or proved to have been in possession of gift goods 
reasonably 
3. Unlawful posse ssion of gift goods.-If any person 0s found. 
suspected of being stolen or unlawfully obtained and contail 
S.6 M.P. UPHAR VASTU (VIDHI VIRUDDHA .. 8ZA) ACT, 1965 
satisfactorily account how he came by the same, he shall, on onviction, be punishable with imprisonment for a tern which may extend to two years, or with fine or with both. 4. Offences under the Act to be cognizable. () Not withstanding anything contained in the Code of Criminal Proce dure 1898 (Central Act No. V of 1898), any offence under this Act hall be deemed to be cognizable offence within the mearning of that Code. (2) No Court below that of a Magistrate of the First Class shall try any offence under this Act. 5. Power to amend Schedule.-The State Government may, by notification, add any organisation to or omit any organisation fromn the Schedule: and on the publication of such notification, such organisation shall be deermed to be included in, or as the case may be. omitted from the Schedule. 6. Notification to be placed before the Legislative Assemb ly.-Every notification issued under this Act shall be laid on the table of the Legislative assembly and the provisions of Section 24-A of the Madhya Pradesh General Clauses Act, 1957 (No. 3 of 1958) shall apply to laying thereof as they apply to laying of rules. THE SCHEDULE 
573 
[See Section 2(2)] 1. United Nations International Children Emergency Fund (UNICEF). 2. Co-operative for Amnerican Relief Everywhere (CARE). 3. Church World Service. 4. Lutheran World Relief. 5. Catholic Relief Service. 
(1) Rolled Wheat, (2) Crushed Milo, 
NOTIFICATION [Notification No. 876-739-XVI-Mad-IV, dt. 10-3-1967: Pub. in M.P. Gaz. Pt-I. dt. 10-3-67, p. 192).-In exercise of the powers conferred by clause (1) of Section 2 of thé Madhya Pradesh Uphar Vastu (Vidhi Viruddha Kabza) Adhiniyam, 1965 (No. 32 of 1965). the State Government hereby declares Bulgar Wheat to be gift goods for the purposes of the said Act. 
(Notification No. 1513-CR-101-XVII-Med-IV, Pub. in M.P. Gaz. l, dt. 24-4-70, p. 83OJ.-In exercise of the powers conferred by Clause (1) of Section 2 of the Madhya Pradesh Uphar Vastu (Vidhi ruddha Kabza) Adhiniyam, 1965 (No. 32 of 1965), the State overnment hereby declares the following goods to be gift goods for the purposes of the said Act, namely:-
574 M.P. UPKAR ADHINIYAM, 1981 (3) Crushed Wheat, (4) Non fat dry milk, (5) Blended food product, and (6) Ghee. 
[Notification No. 3353-CR-101-XVII-Med-III, dt. 5-9-1970: Pub. in M.P. Gaz. Pt-I, dt. 26-9-70, p. 1758].-In exercise of the powers conferred by clause (1) of Section 2 of the Madhya Pradesh Upna Vastu (Vidhi Viruddha Kabza) Adhiniyam, 1965 (No. 32 of 196). the State Government hereby declares "Bal Ahar to gift goods 10 the purposes of the said Act. for 

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