The Manipur Electrict Supply-Line (Unlawful Possession) Act, 1982

1 1:113:13
11113MANIPUR ELECTRICsupmemm‘ (UNLAWFUL 1103313331014) 1131251933
(Aspassed by theLegislatwe Assembly, ampur on2-9—82)
fi 19.regulate 15;; pvsmstou o etecfrtc sappiy11213, (12112 19prov2defar
3111 fipumsfrmem ai‘fiéo ence ofunlawful posseSs'iénthereqf andfor
matters connects: therewith
.:. :BEii enacted by1123: legislature of Munipurin111‘s 31131131421111:
. Year of the Republic of India as follows:—-
”'1: ('1). ’Ihjis Act may bewlled the Mini IBIectq S L{111111111311 Possesmon)1932 ml c “pp” me
11231111313101» mum: 51.110111131111111
(35 115111111 3
my, big” nonficatlon inthe Gazette,apgemt
'3. 23 thi$ M11112038 111;;- meatmemem_
' ‘ (a) “1:2me sapfly--line” means awire con rQ as
; under 111311151 fermefoteenveymg,transndolfi?ct$301Sim
' energy (whether by overhead line or underground ea 11:),togetheg with any (13511213. covering, cpatmg “.gpige or
insulate: enclosmg surroundmg 9r supportmgthes QI
yyartthereof or 33y apparatus connected thermal:$.91:
  
f11119force 011such date3; the 9. Government
Shorttitle.
$1611: and “
commence- ‘
meat. '
”65mm
the Wosefl30 conveying, transmitting lo:flmmnutmgsuch _ :’ 6:1 33y Support 3103s 31m, s.t3y, Strut .31 3afexy Wor 531 ,1: for that 033 d131mm fi P MP 311 mm3231:1111:
3:133) _“Govermfientmeansthe State Governmentof 1435113111,
(1:) , “preseribed”, means prescribed by rules made under this
Act; and . -
12) words and expressmns u3egl b111not
( .,§.€§§m§ 3 n3 113111111133 Ag;‘ ” Nelydssigged ‘to. th" ‘
   
  
 
._ . 1 ' ' afier’the commencerqea
apurchaee ‘ “y qixanffiy oE electnc Supply11111:
’ _ mama1511611 1111111011111 as maybe presctibed
Egomded111 .333 811312153113m 0‘ 33y93113111113311 any ebcfiufilkmee111,, ' fiat y_fi
 
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purehase.
dectricfln
sumy-Iin
Penal for
possesaon
“of electric
supply-line.
andburden
of proof1n
certain
cases.
Making
muting
to commit
theft of
__ suppiy-hne. ,
' Punishment L
_ fox conni-
vauees at “
offence.
Offence
under the
Act shell be
cognizable
‘ \ (Aet No. 2
on 19.141
P011613; 9!;
Court to
order for
forfeiture
of vehicles Li
etc.;
An toeveto
_ ride other
1 laws.
‘ six monthsorwithfine
, '1th or with both.
shall bci punishable with 1111 _
» to three months or wfig fine or withboth.
2 ,
'4.(I)Whoevercontxavenesthep10visionsof section 3 shah
be punishablewith 11119111893316!“£01- a term which may extend to
fine which shall not be less than two hundzetl
L *% a Y"
(2) Whoever abets anyefl‘enee punishable under subsection (1')
for atenn which may extend
 
5 Whoever is found, or isproved to have been in possession ‘
of any electric suppIy-line reasona suspected of having been stolen ,
or unlawfully obtained shall, 11 .1 he proves that the electric
supply-line come into his pOSSessmnWally, be punishable;—
(a) for the first ofl‘enee, with impiisomnent of either description
fora term which mayextend to two years, or with fine, 91’- Lwith
both and1n the “absence of special and hdequate reasons to be
recorded in the judgement, such imprisonment shall not be
, less than:six months andsuch fine shallnot be less than
' one thousand rufiees -
1 .(b) for the second or subsequent offence, with 1111prison111ent of
' « either description for a term which may extend to thaw
Years and also with fine and in the absence of special Land ‘
adequate reasons to be recorded in the judgement such im- »
pizisonment shall not be less than one year and such fine
' 'shall not be less than two thousand rupees.
6. Whoever is found near any electiic supply-line after making
preparation to cqmmit theft of the electn'c suppiy-iine, shalt be pnnishable
with imprisonment of either deseriptien for aterm;which mayextend
' to tvLVo years or With fine which may extend tojone thousand rupees
or with both. . _ j. -; .2 ._
 
L] ‘7 Every owner or ochupier of 121111 01' building,or hing agent
.151 such owner or occupier in chargeof the management -of that
landor building, who wilfully conivesat an offence punishable 1111113
sectien 5 shall be punishable with imprisonment of either description L
foi' a term which may extend to two years or with fine and such fine
shallnot be ies's than one thousand rupees or with both
8. Notwithstanding anything eentaincd. in the Code 9f Cumin!
LPrecedurLe, 1973,an ofi'en'ee under this Act shahbe cogmmble. 1
 
9L. EveLryL 1111 tryng anoffence pnmshablenude:this Act may ‘
‘ ' “ " .Jt Gnvernment ofe113. 3;; n 7 1g respect of
1311111 that 1111 am»under t 5" 6t has been
committed and 1nay:hiso ntder the fetfcitnee hf any receptaeie,
packages or coéenng in winch sueh propertyis; centained and» the
animals, vehicles or other eonveyenees » incarryingthe elbetsie
      
- supply—line.
10. The previsions of this Act1111111 1121! LLLefi‘ectBotwfihstandmg
. anything mcoasistam therewithcontained 111'anyothertaw tor the '
time being in fdrce. . .
3
7 11. No- suit or other legal proceeding shall, lie against the
Government, andno suit, prosecution or. other legal proceeding shall
Kylie against any person, for anything in good faith done or intended
to be done in pursuance of this Actsim ' '
_ 112.7,, (1) LThe Government may, by . notification in the 0111:1121
Gazette,” make rules for carrying out the purposes of this Act.
, L (2)1111 particular,- and without nrejudice to generality of, the
foregoing power, such rules may prowde for the authorities to which,
and the price: at which electric’supplyeiine»may be sold under section 3.
(31 All rules made nude: this Aet, shell; he soon 21,; my 411111-
theysare made, be laid before the House ‘Of - the State _’Legi'sla1uze
3:15-11
mhenlegh
while it is in sessi‘pn, for a total period of not less than 14 days ,.
extending in it's one session or more than one successiversessions'and
Sha’IL unless some later date is appointed, take eifect from the
date of their publicatiou in the Gazette subject to such modificatim" _
or annulment as the House of the State Legislature may duringathe" L
said period agree to make, so, however, that any such modification
01:- annulment shall be without prejudiceto the validity of anyfliiiig""“
v previously done thereunder.

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