The Punjab Ice Price Control Act, 1968

pUNJAB GOVT GAZ. (EXTRA), JUNE 7, 1968 (IYST 17, 1890 SAKA) 
PART I 
LEGISLATIVE DEPARTMENT 
NOTIFICATION 
The 7th June, 1968 
No. 14"Leg. 68.--The following Act of the Legisla ure 
6:h June, 1968, and is hereby published for general information :-State of Pun jab received the assent of the Governor of Punjab on the 
Punjab Act No. 13 of 1968 
UE PUNJAB ICE PRICE CONTR OL ACT, 1968. 
AN 
ACT 
to control the price of ice 
BE it enacted by the Legislature of the State of Punjab in the Nineteenth 
Year of the Republic of India as follows : 
of the 
(2) It shall come into force at once. 
1. (/) This Act may be called the Punjab Ice Price Control Act, 1968. Short titte and com 
mencement. 
2. In this Act, unless there is anything repugnant in the subject or Definitions, 
Context: 
(a) 'dealer' means any person who deals in ice and holds stocks of 
ice exceeding five quintals at a time for sale and includes his 
representative or agent; 
(c) 'ice' means frozen water used for human consumption : 
(b) 'District Magistrate' means the District Magistrate of the district 
and includes District Food and Supplies Controllers and District 
Food and Supplies Officers in their respective jurisdictions : 
(a) 'retail' means a transaction which is not wholesale : 
31 
(e) 'wholesale' means a transaction involving a quantity of more than 
fifty kilograms. 
The District Magistrate may, by an order, published in the Official Power to fix 
Gazette, fix the maximum wholesale and retail price which may be charged price of ice 
a deater or any other sel|er and in fixing such prices may 
maximum prices for different categories of dealers or sellers. 
fix different 
Prohibition 
1ce at a price exceeding the maximum price fixed, therefor, under Section 3. at prices 
4. No dealer o> any other seller shall sell or agree to sell or offer to sell of sale of ice 
oxCOedin g 
the maxi 
mum prices 
PUNJAB GOVT GAy TAZ. (EXTR (vst 1g FRAY MAN 7, 196% 
PART | 
LEGISLATIVE DEPARTMENT 
NOTIFICATION Beuh 
. he 7 June, 1968 
No. l4=Leg. 68.—The following Act of isla eat Punjab received the assent (of the Govern, ig a 0 rune, 1968. and is hereby published for general i pation 3 of 19 
THE PUNJAB ICE PRICE ConTaor ACT, 1968 
AN 
ACT 
10 control the price of ice 
Br it enacted by the Legislature of t 4 I! he State of jab i i rl age of Tears erg a the Br of Punjab in the Nineteenth 
1. (1) This Act may be called the Punjab Ice Price Control Act, 1968. Short 
and 
2 hs this Act, unless there is anything repugnant in the subject or Definitions, 
ontext.— 
(a) ‘dealer’ means any person who deals in ice and holds stocks of ice exceeding five quintals at a time for sale and includes his representative or agent ; 
(b) ‘District Magistrate’ means the District Magistrate of the district 
and includes District Food and Supplies Controllers and District 
Food and Supplies Officers in their respective jurisdictions : 
(¢) ‘ice’ means frozen water used for human consumption ; 
(d) ‘retail’ means a transaction which is not wholesale ; 
(e) ‘wholesale’ means a transaction involving a quantity of more than 
fifty kilograms. 
3. The District Magistrate may, by an order, published in the Official Power to fix 
a2ette, fix the i wi bon and retail price which may be charged Pe « 
¥ 2 dealer or any other seller and in fixing such prices may fix different 
“mum prices for different categories of dealers or sellers. 
Prohibition 
ice 4 Nodealer or any other seller shall sell or agreeto sell or offer to sell of sate of ice €¢ ata price excendi ng the maximum price fixed, therefor, under Section at prices 
the maxt- 
mum prices 
title 
nl com- 
(2) It shall come into force at once. mencement. 
31
lnspection 
and mainte. 
nance of 
books of 
accounts, 
documents 
and rocord. 
Displuy of 
suck of lce 
and sale 
sale. 
32 
Penaity. 
PUNJAB GOVT GAZ. (BXTRA), JUNE 7, 196% 
(JYST 17, 1890 SAKA) 
CugDizane of offences, 
S. The District Magistrate may by an Order 
6. Every person who sclls or offers for sale ice 
shall cause to be conspicuously displayed on 
price thereof. maintaincd for this purpose as near to the place of business as possible 
in Punjabi Language in Gurmukhi Script the price per kilogram or per 
quintal as the case may be, at which he offers ice for sale. 
(a) require any dealer to prvduce lor inspection such accounts or other 
documents and record relating to his business and to furnish such 
information relating thereto as may be specified in this behalf 
and 
(b) prescribe the manner in which the accounts of sale and purchase 
of ice may generally be kept by the dealers. 
Probl biion 7. No person having stock of ice for sale shall withhold the same 
agalnst with- from sale. hold ing from 
to the publíc 
board to be 
8. If any person contravenes any provision of this Act or any Order 
issued thereunder, he shall be punishable with imprisonment for a tetm which may extend to one year or with fine which may extend to five hundred rugees 
or with both. 
9. No court shall take cognizance of an offence punishable under tbis Act except cn a report in writing of the facts constituting such offence made by a perSon who is a public servant as defined in Section 21 of the Indian Penal 
Code, who is authorised in this behalf by designation or name by the: 
District Magis1rate. 
JASMER SINGH, 
Secretary to Government, Punjab, 
Legis lative Department. 
7721 LR (P-Govt. Pross, Chandigarh. 
WNJAB GOVE GAZ. (EXTRA), JUNE 7, 1964 
. run "TUYST 17, 1890 SAKA) 
Inspection 5. The District Magistrate may by an Order 
and mainte 
nance of 3 (a) require any dealer to produce for inspection such accounts Or othe 
oh) documents and record relating to his business and to furnish sug 
documents information relating thereto as may he specified in this behalf 
and record and 
(b) prescribe the manner in which the accounts of sale and purchas 
of ice may generally be kept by the dealers. 
Display of 6. Every person who sells or offers for sale ice to the publi 
se of le¢ ghall cause to be conspicuously displayed on a board to b 
and 8 
ice thereof, Maintained for this purpose as near to the place of business as possibl 
: "in Punjabi Language in Gurmukhi Script the price per kilogram or p 
quintal as the case may be, at which he offers ice for sale. 
Prohibidon 7. No person having stock of ice for sale shall withhold the same| _ 
against with (ron ale 
] 
holding from 
sale. 
Penalty. ~ 8 If any person contravenes any provision of this Act or any Ord 
issued thereunder, he shall be punishable with imprisonment for a term whic 
may extend to one year or with fine which may extend to five hundred rue 
or with both. 
Cugnizance 9. No court shall take cognizance of an offence punishable under th 
of offences, Act except ¢n a report in writing of the facts constituting such offence ma 
by a person who is a public servant as defined in Section 21 of the Indian Pen 
Code, who is authorised in this behalf by designation or name by thé; 
District Magistrate. EE 
JASMER SINGH, 
Secretary to Government, Punjab, 
Legislative Department. Wy 
Wy 
7721 LR (P)—Govt. Press, Chandigarh.

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