The Kerala Gift Goods (Unlawful Possession) Act, 1963 (No.6 of 1963)

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THL KERALA GIFT GOODS (UNLAWFUL POSS~SSION) 
ACT, 1963 
(Act 6 of 1963) 
CONTENTS 
Preamble. 
-·f Sections. 
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1. Short title, extent and commencement. 
2. Defimtions. 
3. Unlawful possession of gift goods. 
4. Offences under the Act to be cognizable. 
5. Power to amend Schedule 
6. Notification to be placed before the Legislative A~sembly. 
The Schedule 
ACT 6 OF 1963 * 
THE KERALA GIFT GOODS (UNLAWFUL POSSESSION) 
ACT, 1963 
An Act to prov!de for the pumshment of the ojJence o• unlawfuljJosscsnon 
oj gift goods supjJhed by certain rclzif orgam.satzons. 
Prcamble.-WHLREAS it IS ehped1ent to provide for the punishment 
of the offence of unlawful possession of gift goods supp!Jed by certain 
relief orgamsatious ; 
BE 1t enacted m the Thirteenth Year of the Republic of India as 
follows:-
1. Short wle, extent and commcncement.-(1) Th1s Act may be 
called the Kerala G1ft Goods (Unlawful Possession) Act, 1963. 
(2) It extends to the whole of the State of Kerala. 
(3) It shall come into force at once. 
2. Difzmtzons.-Jn tlus Act, unless the context othet wise 
requHes-. 
(I) " gift goods " means any of the following goods, 
namely:-
(a) corn-meal ; 
(b) milk powder ; 
(c) vegetable oil (soya bean ml or sunflowe1 seed od) 
supphed, by way of gift, by any relief organisatton to any State 
Government or to the Central Government or to any other person on 
behalf of such Government ; 
* Recetved the assent of the Governor on 30th January 1963. 
Pubhshed in the Gazette Extraordmary dated 3lstJanuary 1963 . 
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(2) " t elief ot gamsation " means any organisation specified 
111 the Schedule. 
3. Unlawful possrsszon of gift goods.-If any person IS found, or 
is proved to have been, in possession of any gift goods reasonably 
suspected of bemg stolen or unlawfully obtamed, and cannot account 
satisfactorily how he came by the same, he shall be punished with 
imprisonment for a term which may extend to two years, or with fine, ~ 
or with both. 'f 
4. Offences under the Act to be cogmzablc.-( I) Notwithstanding 
anythmg contamed m the Code of Crimmal P10cedure, 1898 (Central 
Act 5 of 1898) any offence under this Act shall be deemed to be a 
cognizable offence within the meaning 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 Government may, by noti­
fication in the Ga;.ette, add any organisation to, vr omit any orgamsa­
tiOn from, the Schedule; and on the publicatiOn of such notification, 
such orgamsation shall be deemed to be included in, or as the case may 
be, omitted from, the Schedule. 
6. J'lotifzcatwn to be placed before the Legzslatwe Assembly.-Every 
notification issued under this Act shall be laid, as soon as may be, after 
it 1s Issued, befm e the Leg•slatJve Assembly while 1t 1s m session for a 
total period of fourteen days wh1ch may be compnsed in one sess1on or 
in two successive sesswns, and if, before the expiry of the session in 
which It is so laid, or the session immediately following, the Legislative 
Assembly makes any modifi:::ation in the notification or decides that the 
notificatiOn should not be 1ssued, the notificatton shall thereafter have 
effect only m 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 prev1ously done under 
that notification. 
THE SCHEDULE 
[See section 2 (2)] 
l. United Nations International Ch1ldren Emergency Fund 
(UNICEF). 
2. Co-operative for American Relief Everywhere (CARE.J., 
3. Church World Service. 
4. Lutheren World Relief. 
5. Catholic Relief Service. 
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