LexThe Odisha Electric Supply (Line Materials Unlawful Possession) Act, 1989
Odisha · state statute
Open in Lexace · Ask the AI about this act
DISCLAIMER: This document is being furnished to you for your information by PRS
Legislative Research (PRS). The contents of this document have been obtained from sources
PRS believes to be reliable. These contents have not been independently verified, and PRS
makes no representation or warranty as to the accuracy, completeness or correctness. In
some cases the Principal Act and/or Amendment Act may not be available. Principal Acts
may or may not include subsequent amendments. For authoritative text, please contact the
relevant state department concerned or refer to the latest government publication or the
gazette notification. Any person using this material should take their own professional and
legal advice before acting on any information contained in this document. PRS or any persons
connected with it do not accept any liability arising from the use of this document. PRS or any
persons connected with it shall not be in any way responsible for any loss, damage, or distress
to any person on account of any action taken or not taken on the basis of this document.
The Orissa Electric Supply (Line Materials Unlawful Possession) Act, 1989
Act 11 of 1989
Keyword(s):
Electric Supply-Line Material, Unlawful Possession
Amendment appended: 6 of 1997
337
ORTSSA ACT 11 OF 1989
THE ORISSA EI,ECTRLC SUPPLY-LINE M4TERlAL (uIYC~AWRU~ POS~ESSION) ACT, ~87
TABLE OF CONTENTS
1. Short titlle, extent and commencement
2. Definitions
3. Penalty for unlawful possession of electric supply-line maledd
4. Nan-production of the material before Court
5. Search of pIace suspected to contain electric supply-line matdd
6. Seizure of electric suppIy-line material
7. Con6scation of seized articles
8. Appeal
9. V'esting of properly
10. Con6scatioa to bu no bar to imposition of other penally
f I. Offence cognizable
I 2. Presumption as to orders
13. Protection of adion taken under the Act
14. Act to override other laws
15. Power to make rules
ORISSA ACT 11 OF 1989
'ITHE ORISSA ELECTRIC SUPPLY-LINE MATERIAL (UAWFUL
POSSESSEON) ACT, 1981
[Received 16 F assent OJ trze President on the 13th June, 1989 JTrrl published in
an exiraordinary isme of Be Orksa Gazette dared the 281h June. 1989.1
AH ACT TO PHOVlDE FOP PRRVBNnON OF Wfl AND UNLAWmLPO-ION OF
raucrnlc SIIPPLY-LINB MATBRI AM AND MA= CONNECIED -.
Ba it enacted by the legislature of the State of Orissa in the Thirty-ninth Year
I of the Republic or India as f~llows :-
Shorl dtlo,
cxtcnt aod 1. (11 This Act may be called the Orissa Electric Supply-Line Matex~al (Unlawfu
commence- Possessionl Act, 1988.
mat.
(2) It extends to the whole of the State of Orissa.
. (3) R shall came into force at once.
Dcfinitlone 2. In this Act, unless the context otherwise requires,--
(a) ' Authorised Ofictr' means an Oflicer of the Orissa State Electricity Board
not below the rankof a Superintending Engineer (Electrical) who has been
authorista by the Government by notification issued in this behalf to exer-
clse the powers of confiscation under this Act for a particular area ;
4[*1.* I
(c) "Electric Supply-Line Material" means,-
ti) ACC (All Aluminium Conductor) ;
(iil ACSR (Steel Cored, Aluminium Conductor) ;
(iii) High Voltage Cable. 11 K. V. and above ;
(iv) Insulator, 11 K. V. and above ;
(V) Lighting Arrester, 11 K. V. and above ;
(vi) Support for Electric Supply-Line and part thereof ; or
(vii) Transformer belonging to Government or Board ;
but shall not includ-
(1) PYC Cable (Service connection);
(2) PVC Cable (Domestic wiring) ;
B[*S** I
(dl "Government" means the Stale Government of O~issa ;
'[(d-1)" GRIDLCO " means the Grid Corporation of Orissa Limited as 0- AC~
reffered to in section 13 of the Orissa Electricity Reform Act, 19951.2 of 1995
(e) "Prescribeci" means prescrilxd by rules made under this Act ; and
u) Words and expresjons used but not defined in this Act and defined in the
Indian Electricity Act, 1910 shall have the same meaning as assigned to 9 1910
them under that Act.
1. For Stattrntni oTObjects and Reesons see Orissa Qa~lte Elraordinary, dated the 17th March
1987. No. 402) and lhe Selecr Committee report see Orlssa Gazelle Extraor dhary, dated
the 26h September, 1988 (No. 1381).
2. Omitted by Orissa Act 6 of 1997 s. 2 Iil
3. Omitted by Ibld s. 2 (14
4. herled by ibld s. 2 (iii)
, - .' .
THE ORTSSA ELECTRIC stip;p~~;jLTf.jCk MATERIAL
I
- .-! i (UNLANFU L -POSSESSION) ACT; 1987 I-
[orissa kgt 11 bdf' -19891: ,-
.,, {Secs. 3,6)
1.
Penally for
udawrul 3. Whoever is'found ,to have been in possessidrl of any electric supply-line rnateriales
possession of reasonably,suspected qf having ,been ,stolen o; ~~qlawfully obtaincd or retained shall,
eleclr!c unless he pro3es. that, he was 'in ,lawful - p'dssesfioh oF.such rngerials, shall be puni-
s up~ly-1 he shable,- . . . , .. . , . . . . . . , . , ... ...- ,, .
matcrial.
. . (a) for the fist oKence, with imprisonment of cither description for a term
which may extend to three years and witn fine and- in the abhence of
speciaI and adequate Ieasons to be recorded in the judgement OF the
I Court, such imprisclnment sllall not be less than two years and such Rne
shall not bc less than o nc thousand rupees ; . . I
: I . . , 1.
{b) for the second or, subsequeni offence with imprisonment of either descrip-
'-1
tion for a term,which may extend to five years and also with tine and in
the absenw of special and adequate rysons to be mentioned in 97 judg*
ment of the Court, such irnprikonment shall not be 'lkss than three years
and such fine shall not be Iess than two thousand rupees.
' .1 , ,,; '
Non-produc+
tion the _ - 4. In, any trial folh an offence under sec~ion 3 of this-, Act,- ., ., ,, , , .. . L . II , ' 1
be- - - - -: (a) tst buiden of pro& that' the . accuscd , was iri: lawrul possession of the f ore-court. . .. . . , , ; , .., .
. . .. . .,. ,electric supply-lihd .. "&aterial , shall - Tip .-be . . ;on ' him; .
, . , , . ,.
(b) it shall not be ne&srary i* produce-ihe rejzld matiriais in the Court for
the purpo- dentification. The production of the seizure list duly
i
countersigned by thc Authorised Oficer of the area or the Investigating
Oficer, as the casc may be, shall be~,co~clusive proof of such, identifi-
cation.
Starsh of
place sus- 5. (1) If any place including an enclosure, tank, well, reservoir or any premises
pectcd to is suspzcted to be used for the aeposit OF stolen c ectric supply-line material, any
conrain o€Kccr of the l[GRIDICO J, not below the rank,da Subdivisional Oficer (ElcctricaI) with
the written permission of the Authorised Officcr may enter such plad for lhe purpose supply~l'ns material. of starch and may take the assistance of such sub-ordinates, asslstants or other
employees of thel[GRTDICO] as may, bc considered reasonable and necessary for conduc-
ting the search and to make arrangements for yarding the place until arrangement
is made fox. the seizure and remoral of the electr~c supp1y:ltne mater~al to some
place of saiety, . . ..
. ,
(2) AU persons in possession or o&upation of the place, preiirrer, tank, reser-
voir or well, on disciosure of the identity of the oEmr conducting the search shall
allow iim free ingress thereto and afford $1 reasonable facililiq~ Tor a search therein*
.I
(3) Bciore making a search undcl this section, the officer about- to make it shall
call upon one or more respectable pelsons of the locality 'in which the place is
situate or of any other Iocality if no such inhabitant of the sald locality is avaihble
or is willing to attend an witness the search and the search shall be made in the
prcsen~ of such witness. . I
(4) Any person obstructing, the search conducted by an officer of the l[GRIDICO]
. . sb&J tie- punishable with , , imprisonment, which may extend. to six months and fine.
!&ureof: . , '
ekctris aupp- 6. (1) When 'it ir reasonably suspccled that an offen& uider this Act has been
IY-line mate- rn-ittcd in respect of ,electric supply-line material, such spuply-Iine materia1 together
riala. with all tools, ropes, chains and any vehicles, vcssels or other modes of conveyance
used-- for transport. of such supply-lfne material, may be scized by any officer of the
~[GRIDIcO], ilot below the rank of a Subdivisional .08icer (Electrigl).
(2) Every officer seizing any electric supply-line .AateJa~ or tools, chains, vehicles 1 ir, other modes qf conveyance under> sub-section (1) shall, within seventy-two houn
i fibm tbe time of seizure, prod,uce the propeity seized before the ,Authoriscd. ,m&r of
I I the area. All ofl~ers' of the l[GRTDICOl including tho A'uthorised 0fficer.whcn they
seize any eleelric supply-line material shall lodge. informatlob wltlj the Police -along
. with a copy of the seizure list duly countc&lgned by the Authorjsed Officer w~thout
producing the seized material, I ., . ., ,: .
, ,
I. Subtituted by the Orissa Act 6 or 1997 s. 4. - .. . ' . . .>. . .
THE ORISSA ELECTRIC S u17P Lx-LI NE MAT ERlAL
(UNLAWPUL POSSESSION) ACT, 1987
-, IOrissn Acl 11 of 198'lj
(sccs. 7-9)
(3) Every Poliu: Vficur seizi llg clecl ric supply-line matcrial i 11 cr; tineutio~, {vi L 11
no oTcnce suspecled tu llayc bcc~l cojnjilil rcd ~j lidcr (Ilis Acl shall nr~r\vithsta~ldi~~
a~iytlling conlained i a Lllc Ccde or Crimil~:~l Prtimd!~re. 1973 rrl~wrlrr) a copy nf ll~c "( 97d
scizure lisl lo the Autlioriscd Olllccr witl~ill scvn~lly-lwtr I~nur$ rron~ 1I1c time ul
seizure nnd shqll ~ni~kc ovcr lo Ihc said Aull:orisi:rl Olficcl Ll~e seizct! propcrty
includirlg the tools, cliai~~, rupcs, vcllicles, vessels and ollr~r CIIIIVC~~II~ scizcd, Tor
purposes if initialing conL~c-ation procecdillg ~ntlr,~ Illis Acl.
(4) Tbc seizure list prcparctl tlic ~nnLcl-iaIs (lit. tn~ols, cllnins, vclriclcs alld
other n~udes of conveyallcc seimd in coursc of se;ucll, sllnll bc sigllcrl by [lie oficc,
ruakiug rlle seizure ad tlie wiloess prcselli. A repart or seizurc alollgwilli a-copy
, of tlic seizurc list so made sllall bc sclll IQ ihc IICRT~:SI Magishate Iiauing jurisdldion
to try ally offence undcr this Act.
Con(iscatlon; 7. (1) Wherc an Authu~~ised Giliccr scizc!. any clcclric supply-line 1nnter.is1 or
$$p when any such clectric supply-linc material ir pm~luccd hrlvrc lli111 or is nlndc
over to I~im by lllc Policc, IIC sfli\ll, if Ilc ic s;~iisfied that ao offence tllldcr this
Act hns been coalmi~tcd in rcspccl tbcrcol; ardr~ tlic confismtio~l oC tlie clcclric
supply -line material togethcr wirli nll tunls, ropes, cllni ns, vcllic!es, vessels n II~
other conveyance uscd in curn~~litl ii~g such olCencc millli 11 t lie prcsc~ ibed (ilnc:
Providcrl tl~a~ no ordcr confiscating any eleclr ic supply~lirlc muter1n.1 or nr!y
tools, ropes, cl~nilu, vchicles, or ather co ~ivcyn~iccs liscti ill committing t lic ofrc~ice
sllall bc madc, u~iless IIle perso11 lrortt who~n the property !t scizccl is givcn-
(a] a notice in writing inror~rling lii111 vf t 11e grnuncls on whicli it is proposed
to confisc-tlc sue11 propcrty, tools, ropes, chairls and vehicles, vessels
and other wnvcynnce;
(A) au rlpporlunity of nlnkilzg rcprc?enlntio~i in writing witliir~ such rcasoltnble
ti~nc as mcrc specifled in tl~c nvlice against the groutld of coniiscario~l;
and
(4 a rens~nnble opportu~~iry ol bci~~g Iiawd in tlie mallcr.
(21 Wilhou t prcjrrdicc 10 the provisi,ons ol sub-section (I) 110 order conliscali~lg
any veliicle. vcssel or othcr collveyalicc sl~all be mnae, if (11e owner ot such vcbicle,
vc~scl, or oll~er collvcyaurr: pl-ovu tu tllc snlisratrtiol~ or the Autl~orised Omccr tllat
i1 was used ill carrying Ihc elcciric supply-line matcrial wilhoul ll~c knonlcdgc or
colltlivatice of tile alvllcr Iiil~~selr and his agct~t, ir ally, alltl the persoil in charge
ibe vel~icIe, vcsslc or 01 llcr co nvcyallce liad iu ken all rei~onablc and Iicccssary
piernut ions against such use.
Appeal H. (I) Ally persson aggricvcd by ari urdcr ul cl~~~liscation mndc u~~(ler scctivrl
7 nlay witlii~k OIIC mo'nth rr'rc~rn tnc rlatc or commuuicntio~~ lu liim or sucl~ ordcr,
appeill to the '[Dircctur Transmisssiun ant1 Dislributivn or the GItIUICO] and llw
nppellale authority aficr giving :LII apoc,r(u nily lo Ihc appellant Io he hcanl. niay
lass such order as lie inay tlii~~k [it, co~~firmil~g, n~otlifg'iirg or at111uIli11g tltc order
appaled against.
(2) Tl~e appellate urdcr sl~all I)c hnl ;~ncl riolwilli.~le~lding the result of iIie crirl,irlaI
case, if any. the confix~lticlli iis cunfir~nctl by thc oppellalc ~ufli~~i~y SIICIH 1101 be
qucslio~~erl in any Civil or Crirninal Conr~ of law.
Vesilng of 9. (1 1 Wllcrc an order td co~lfismlioo ur nny malccials, tools and conveyance
llns ~IIIP final. s~rch n~alcrials or a portio~~ liicreur, inclutling (Ilc tools, vchicles, vesscls pmm*y' and o~licr cunvcynnas, as llic case may bc, slrnll vesl in tile Bond Tra all
eacr~mbra nces a~id tlie ~[CiRTDIC~] :I l lcr fixing a rcaso~lttble va luaticru or tile pr.rlpcrIy,
may dispose of tlie srznlc iu such lnnllrler as it deems proper.
(2) Whcrc io a prosecution u ~dcr sectio~~ 3 of this hcl, Lkc pcrsoll co llccrncd is
aqiilcd on a 6udi11g that Iic was ill larvful ~ussessiol~ or t he scized yroporly, Ilc will be
entitled to bc rchiridcd tbc vnlue or price Cixcd under sub-section (I) ur tlic ~CIUR~
djsposol pricc, whicticvcr is higlwr, rrorn Lbc l[GRTDICTj].
'I'fiE ORlSSA B~BC',~RIC $W$;~?LY -LLNE MATBIITAL
(UNLAWFUL I'OSSHSSION) ACI.', IPS7
CU"fibmL(UII 10. A11 ~~dcr or to~~~isw;.llio~~ lliacle u~cler iectio~~ 7 sl~~ll jtrll act a5 a ~~ar lo .._ lv ba nu b~r ,a ilnyuslliun llie impobiiioo oT any other peaally Lo wl~i&~II~c . . olfci~de~' is IiabIc ullder ll~is Acl.
uT olllcr
I ' . ..
~~e~~aliy.
0ITe ua: It. All olTc~~ic under this Acl sl~nll tc ctlgui~~blc ad ~rtru-b~ilable. cugtilznblc. , I
s~i 12. WIlerc all uttlcr purporlv to IIHV~ been uladc sigrlcd by ihenutlhbrily ~II
ns lu ur[[ers. dgcrcise any- power wnrcrrcd by or ullder this Aci, the Coltst sf~all ~~CSUIIE
tl~el sukh artier wns SO 11la~Ic by Ilt~l autl~vrily willlir~ Lhc incanidg rd lhe Indian
Bvide~~cc Act, 1872. ,.
, . I.
100r 1872
, -,
Prulcclluu ur - 13. No suit. proseculio~i or oaY Icgal proweJing shall lie ug~i~lst ally persol1 ur , 1
9f(i"1' Lakc'' Llle Ovard for auytlliug dol~c iu good faith a; inlendcrl IO be dune it1 pursuance ~f - ; , . unrtcr 'I!' t11c provi~iuus or ibis Act. Act. i .r
. . .I
ACI 10 14. The provisiooi of LIlis Act sIlalf have eflccl ~~otwiUislaodiny auyll~ill~ inc011si-
uverride (cut t hel-cwilk conlaiued ilk any olI~er law fur [he ti~nt: being ill row. oll~er 1~~6.
! .'
Ihowcr lo 15. Tl~c Slatc G~vcrumcur may u~ake rules * for arryillg out ~ll or ~11y
lllnku rulei. QZOY~~~O~IS of tJis Act.
-- ---- . - ---.---- p-
Por nrllcs Sac Orlssa GUZII~, htraurdinary, dclcd Il~c 1st .Novubar, 1989 (No. 1530).
THE ORI- ELEmC SUPPLY-LINE MATERIAL UNLAWFUL POSSE5!3IOw 1
AMEND- ACT, 1997
TABLE OFiCONTENTS -
I, Short title
3. Amendment of section 8 .
ORlSSA ACT 6 OF 1997
r. 'FEIE ORLSSA SECTRIC SUPPLY-L~E MAT~~AT. AWFUL PossESsron
AMENDMESllT ACT, ,1997
[Rcceiwd the mscnt of the Governlor on the 26rli hfq 1997, Erst pub Ii~hed ;ti- an ext&rdinary
issue of the Orissa Gazette, dat~d theq29th May 1997 ]
AN Am TO THE OBI?ESA BLECTRIC SUPPLY-LINE MATERIAL.
( UNLAWFUL PossassION ) ACT. 1P88
BE iL enacted by the Lrgirlrtura of the Stale of Orirra in the Pony-
eighth Year of the Republic of India as fol~ows:-
Short title. 1. This Act may be callcd the Orissa Electric Supply-Lint Matedl
( Unlawful Possession ) Amendment Act, 1997.
Am~hnt , 2. ln =tion 2 of the OT~SSB Bltclrjc Supply-Line Material ( Unlawfu[ Orbr ~d
of rectlon 2. Poesession ) Act, 1988 ( here~naficr referred to as !he principal Act ),- 11 of 1989.
V) clause [b) shall be omitted; '
(jj) in subclause (vii) of clause (4, the word?, figures,' brackets
and lettcrs "Every such materid as included in section 2 (c)
beat - the mark of Orissa State Electricity Board iri the prescribed
manner," appearing after item (2) shall be omitted; and
(iii) after clause (d), the following'clause shell be inserted, namely:-
~(d-I) =GRIDCO*' mans thc Grid Corporation of Drissa Limiltd orisrra
,. as referred to in section 13 of the Orissa Eieclriclp Reform 2 or 1996.
Act, 1995';
~mcndmco t 3. Zn sfction 8 of the principal Act, in sub-seclion {I), for ;he words
of atclin 8. "Member, Administration of) the Orissa Slate Electricity Board", the words
director, ~ransmission and Distribution of the GRIDCO" shall be substituted. . -
Genera1 4. In thc principal Act, for the expres6ion "Board" or "Ori;:a Slate
am~dmmt. Electricity Bard" wherever it cccurs, thc cxpressioo "GRIDCO" sbal I be
- substituted.
5. ~ctwif hstandiog the subsiifulion of the runctionaries made by ibis Act, Savings' any 1sg.l praeecdiig commenced or pending before any Wn~tionsry under the
principal Act prior to the commencement of this Act sbail stand transferred
to, and be deemed to be pending before, the functionary substitded by this
Act, on the date or such commencement.
*For the Bill ste Orissa Gazette, Extraordinary, dated the 17th Mash 1997 (No. 3511