The Odisha Gift Goods (Unlawful Possession) Act, 1964

 
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The Orissa Gift Goods (Unlawful Possession) Act, 1964 
 
Act 13 of 1964 
 
 
 
 
 
 
 
 
Keyword(s): 
Gift Goods, Relief Organisation, Unlawful Possession 
 
 
[THE QRISSA GIFT GOODS (WNEA';":FPrL POSSESSION) 
ACT, 1964 ] 
[ Reccivecl Il/e nssertt of the Gore~.t?ol~ or]  he 191h 
No~le~~~ber 190'4,fi1~st pr~hlisl~ecl iri nrl csrt~crot~c2i11m.y 
issrte of /he Orjssn Gnzet te, ckr;eJ the 24th 
Arol-ci~zbet. 1964 ] 
AN ACT TO PROVIDE FOR PUNISJ-I~ZENT FOR UNLAWFUL P OSSESSION 
OF GIFT GOODS SUPPLIED IlY CERTAIN RELIEF ORGANISATIONS 
b it cnaclcd by ~hc Legishtul-e of tl~c St.: to o l 
Orissa in thc Fiftucnth Ycar of the Rcpublic of 
India, as follows:- 
1. (I) This Act may bc callcd the Orissa Gift short title 
Goods (unh~7~f~11 POSSCSS~O~) Act, 1964- conlmence- cxrcill and 
mcnt. 
(2) -It shall extend to the whoIe cf thc State of 
Orissa. 
(3) It shall come into rorcc at oncc. 
2. In this Acl: un lcss thc context otl~erwise &finition, 
requires - 
(0) 'gift goods' weans ally of the following 
goods, n nnlely: - 
(ii) 111itk powdcr; 
(iii) vegetable oil ; 
supplied by way of gift, by ally sciicf organi- 
satjon to any Stale Ciovernrrcrlt OF to the 
Central Govcrnn~ent or to any other person on 
behalf of such Gowr nmenl; 
(b) 'relicf orgauisatjou' means any ol'ganisa- 
tion spccificd in tlle Scl~cd~rle appeildcd to 
this Act. 
I. For StalCnlCnt or Objcclsand Rcnrirrls scc Orissn <:azctlc Exin-ordi- 
nary, dnlcd rhc 21st Scp:cn~bcr 19(i4. (1440) 
___. -- .-- - - -.- 
76 THE ORISSA GIFT GOODS (UNLAWFUL POSSESSION) [Or. Act 13 of 1961 
ACT, 1964 
(Secs. 3-6) 
Unl;~~lul 
possession of 3. Whocver without reasonable cause is in posses- 
ro sion of or dcaIs with, any gift goods o thenvise than 
bc 311 offcncc. in conformity with the schcme relating to the suppIy, 
distribution and custody of such goods shall on con- 
viction, bc IiabIe to be punished with imprisonment: 
for R term, which mny extend to two years or with 
fine or wit11 both. 
~~~plnl~afiot~-Ignoram of thc identity of the 
moods being gift goods shaIl not by itself be deemed 
yo be 'reasonable cause' for the purposes of this sec- 
tion. 
orrcnccs becognizn blc lo 4. A11 offences punishable under section 3 shall 
and trlablc be cognizable and no court inferior to that of a 
\{2~:~~55 Magisfrate of the First Class shall try any such 
offence. 
Powcr to 
. amend tl~c 5. The State Government may, by notification, 
Schcdulc. add any organisation to, or omit any organisation 
from the Schedule; and on the publication of such 
nolificatioa, such orzanisation shalI be deemed to be 
included in, or as the ase may be, omitted from the 
Schedule. 
Natificnlions 6. Ever;l noiification issued under this Act shall 
tObclaid comeinto force-withcffcctfrom tlzedate on ivhiclz baforc rhc 
Logislaturc, it is publlslled and shaI1, as soon as possible, after it 
is published, be laid bcfore the Legislative Assembly 
for a totaI period of fourteen days which may be 
comprised in onc or more sessions and shall be sub- 
ject to such modifications as the AssernbIy may makc 
dnring the said period. 
[ See Sectio~z 2 (b) 1 
1. United Nations Cbildrzn's Fund ( UNICEF ) 
2. co-operative for Aillerica n Relief Everywhere 
i CARE ) 
3. CbirrcIl World Service 
4. Lutheran World Relicf 
5. catholic Relief Service 

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