The Himachal Pradesh Silkworm Seed Control Act, 1968

THE HIMACHAL PRADESH SILKWORM SEED CONTROL ACT, 
1968 
ARRANGEMENT OF SECTIONS 
Sections: 
1.  Short title, extent and commencement. 
2.  Definitions. 
3.  Regulation of manufacture, etc. of silkworm seed.  
4. Regulation of rearing. 
5.  Application for licence. 
6.  Power of inspection. 
7.  Penalties. 
8.  Power to make rules. 
9.  Repeal and savings. 
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THE HIMACHAL PRADESH SILKWORM SEED CONTROL ACT, 
1968 
(ACT NO. 17 OF 1968)1 
(Received the assent of the President on the 11th November, 1968 and 
was published in the Rajpatra, Himachal Pradesh (Extra-ordinary), dated the 
17th February, 1969, pp. 149-152). 
Amended, repealed or otherwise affected by,- 
The Himachal Pradesh Adaptation of Laws (State and 
Concurrent Subjects) Order, 1973, published in the Rajpatra, 
Himachal Pradesh (Extra-ordinary), dated the 20thJanuary, 
1973, pp. 91-112, effective from 25th January, 1971. 
An Act to regulate the rearing of silkworm and to prohibit the use of 
unexamined silkworm seeds in Himachal Pradesh. 
BE it enacted by the Legislative Assembly of Himachal Pradesh in 
the Nineteenth Year of the Republic of India as follows:- 
1. Short title, extent and commencement.- (1) This Act may be cal-
led the Himachal Pradesh Silkworm Seed Control Act, 1968. 
(2) It extends to whole of Himachal Pradesh. 
                                                 
1. For Statement of Objects and Reasons, see the Rajpatra, Himachal Pradesh 
(Extra-ordinary), dated the 13th August, 1968, p. 812. 
2  THE HIMACHAL PRADESH SILKWORM SEED CONTROL ACT, 1968 
(3) It shall come into force on such date1 as the Government may, by 
notification in the Official Gazette, appoint. 
2. Definitions.- In this Act, unless there is anything repugnant in the 
subject or context,- 
(a)  ‘Government’ means the Government of Himachal Pradesh; 
(b)  ‘Official Gazette’ means the Rajpatra, Himachal Pradesh; 
(c)  ‘prescribed’ means prescribed by rules made under this Act; 
(d)  ‘rearing’ includes all operations from the incubation of 
silkworm eggs and brushing of silkworms to the harvesting of 
cocoons; 
(e)  ‘Silkworms’ includes mulberry silkworms, tussar silkworms, 
muga silkworms and eri silkworms; and 
(f)  ‘silkworm seed’ means silkworm cocoons, moths, eggs, or 
young silkworms of whatever description, intended to be used 
for the purposes of reproduction of rearing. 
3. Regulation of manufacture, etc. of silkworm seed.- No person 
shall manufacture, store, transport, sell or otherwise distribute silkworm seed 
except under and in accordance with the terms of a licence issued under this 
Act. 
4. Regulation of rearing.- No person shall rear silkworms except 
from silkworm seed obtained from a person who holds a licence under this 
Act. 
5. Application for licence.- Every application for the grant of a 
licence under section 3 shall be made in such form and to such authority as 
may be prescribed. 
6. Power of inspection.- The authority prescribed under section 5 or 
any officer authorised by it in writing in this behalf may, at any reasonable 
time for the purpose of ensuring due compliance with the provisions of this 
Act, enter and inspect the particular place where silkworms are reared. 
7. Penalties.- Whoever contravenes any of the provisions contained in 
section 3 or section 4, or any rule made under this Act, or obstructs any 
authority in the discharge of any duty imposed on it by this Act shall, on 
conviction, be punishable with fine which may extend to one hundred rupees. 
8. Power to make rules.- (1) The Government may, by notification in 
the Official Gazette, make rules for carrying out the purposes of this Act. 
(2) In particular and without prejudice to the generality of the 
foregoing power, such rules may provide for- 
                                                 
1. The Act came into force from 1st March, 1970 vide Notification. No. 2-26/69-SI 
(UL) dated the 16th  February, 1970, published in the Rajpatra, Himachal 
Pradesh, dated the 21st February, 1970, p. 251.  
THE HIMACHAL PRADESH SILKWORM SEED CONTROL ACT, 1968  3 
(a) the constitution of authorities for granting licences; 
(b) the form and manner in which applications for licences may be 
made and the payment of fees therefor, if any; and 
(c) the terms and conditions which may be included in any licence. 
(3) Every rule made under this section shall be laid, as soon as maybe 
after it is made, before the Legislative Assembly while it is in session for a 
total period of not less than fourteen days which may be comprised in one 
session or in two or more successive sessions and if before the expiry of the 
session in which it is so laid or the sessions aforesaid, the Assembly makes 
any modification in the rule or decides that the rule should not be made, the 
rule shall thereafter have effect only in such modified form or be of no effect, 
as the case may be, so, however, that any such modification or annulment 
shall be without prejudice to the validity of anything previously done under 
that rule. 
9. Repeal and savings.- The Punjab Silkworm Seed Control Act, 
1953 (17 of 1953), as in force in the areas added to Himachal Pradesh under 
section 5 of the Punjab Re-organisation Act, 1966 (31 of 1966), is hereby 
repealed : 
Provided that anything done or any action taken or any proceedings 
commenced or continued under the said Act shall be deemed to have been 
done, taken, commenced or continued under the corresponding provisions of 
this Act. 
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