The KERALA CONTROL OF POISON CONTAMINATED ARTICLES (VALIDATION) ACT 1958

*THE KERALA CONTROL OF POISON CONTAMINATED ARTICLES (VALIDATION) ACT 
1958 
[Act No. 42 of 1958] 
PREAMBLE 
An Act to validate orders issued and action taken to prevent danger to life and health by the 
consumption of article contaminated with poisonous substances and to provide for certain 
matters connected therewith. 
Whereas it is necessary to validate orders issued and action taken prevent danger to life and 
health by the consumption of articles contaminated with poisonous substances and to provide 
for certain matters connected therewith; 
Be it enacted in the Ninth Year of the Republic of India as follows: - 
* Pub. in K.G. Ex. dt. 27-12-1958. 
  
Section 1 - Short title, extent and commencement 
  
(1) This act may be called the Kerala Control of poison contaminated Article (Validation) 
Act, 1958. 
(2) It extends to the whole of the State of Kerala. 
(3) It shall come into force at once. 
  
Section 2 - Validation on orders, directions and actions for preventing danger to life 
and health by consumption of articles contaminated with poisonous substances 
  
(1) All orders and directions issued by the Government on or after 3rd May, 1958,- 
(a) authorizing officers of the Government- 
(i) to inspect shops, godowns, hotels, restaurants and other places where 
articles of food and cattle fodder are stored;
(ii) To take samples of articles of food and cattle fodder forming part of 
the cargo of S.S. JAI HIND in her 166th voyage or other articles 
suspected to be contaminated with folidol or other poisonous substances 
and other articles transported along with or stored in contact with such 
articles; and 
(iii) to analyze and test such samples for folidol or other poisonous 
substances; 
(b) freezing and prohibiting the movement, sale and disposal in any other 
manner of the said articles; 
(c) directing the surrender of the said articles to the Government; and 
(d) empowering officers of the Government to seize and take over the said 
articles compulsorily on refusal to surrender in accordance with such directions. 
(2) all orders issued by the District Collectors and other officers in pursuance the orders 
or directions of the Government referred to in clause (1); and 
(3) all actions taken in pursuance of the orders or directions referred to in clause (1) 
and (2). 
Shall be deemed to have been lawfully issued and taken and shall not be liable to be 
questioned in any court of law on the ground that they were not in accordance with or 
under the authority of the provisions of any law for the time being in force or on any 
other ground. 
  
Section 3 - Compensation for articles taken over or surrendered 
  
(1) Where, in pursuance of any order or direction referred to in section 2.- 
(i) any article of food or cattle fodder was surrendered to the Government. 
(a) in the case of articles which formed part of the cargo of S.S. Jai Hind, 
on or before 22nd May. 1958, and
(b) In the case of articles transported along with or stored in contact with 
articles which formed part of the cargo of S.S. Jai Hind, on or before 5th 
June 1958. and such surrender was accepted by an officer authorized in 
that behalf or any such article was taken over by the Government 
compulsorily; and 
(ii) such article was subsequently destroyed. the Government shall pay to the 
person who surrendered such article or from whom such article was taken over 
compulsorily, compensation in accordance with the provisions of sub-sections (2) 
and (3) 
(2) The compensation, payable under sub-section (1) in respect of any article 
surrendered or taken over shall be the price paid for such article by the person who 
surrendered it or from whom it was taken over. 
Explanation.- For the purpose of this sub-section, the expression ‘price paid’ 
shall include the insurance and the transport charges, if any, paid or incurred by 
the person surrendering the article or from whom it was taken over, in respect of 
the insurance of such article or the transport of it from the place from where it 
was purchased by such person to the place at which it was surrendered or taken 
over. 
(3) Any payment made before the commencement of this Act towards compensation in 
respect of any article surrendered or taken over shall be taken into account and the 
balance amount alone shall be deemed to be payable. 
(4) The amount of compensation payable shall be determined by the Revenue Divisional 
Officer or the Inspecting Assistant Commissioner of Agricultural Income tax and Sales 
tax who verified the stocks under the orders of the District Collector. 
(5) Any person aggrieved by the orders of the Revenue Divisional Officer or the 
Inspecting Assistant Commissioner of Agricultural Income-tax 
(5) may, within thirty days from the date of the order, appeal to the Board of Revenue. 
The orders of the Board of Revenue on such appeal shall be final. 
(6) Where any article surrendered to or taken over by the Government is found. After 
test, to be free from contamination with poisonous substances, it may be returned to 
the person by whom it was surrendered or from whom it was taken over, on repayment
by such person of the amount, if any, paid to him towards compensation. If any such 
article is not so returned, compensation shall be paid in accordance with the provisions 
of sub-sections (2) and (3) in respect of such article. 
(7) If any person refuses to accept any article returned in accordance with the 
provisions of sub-section (6), it shall be sold in public auction. Any amount already paid 
to such person towards compensation and the cost incurred in conducting the sale shall 
be deducted from the proceeds of the sale and the balance amount shall be paid to the 
person. 
  
Section 4 - Protection of action taken in good faith 
  
(1) No suit, prosecution or other legal proceeding shall lie against any person for any 
thing which is in good faith done or intended to be done in pursuance of any order of 
direction referred to in section 2. 
(2) No suit or other proceeding shall lie against the Government for any damage caused 
or likely to be caused by anything which is in good faith done or intended to be done in 
pursuance of any order or direction referred to in section 2. 
  
Section 5 - Repeal and Saving 
  
(1) The Kerala Control of Poison Contaminated Articles (Validation) Ordinance, 1958 (4 
of 1958), is hereby repealed. 
(2) Notwithstanding such repeal, anything done, any action taken, any right accrued or 
any liability incurred under the said Ordinance shall be deemed to have been done, 
taken, accrued or incurred under this Act as if this Act had commenced on the 8th day 
of August 1958. 
  
 

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