The EAST PUNJAB CONTROL OF BRICKS SUPPLIES ACT, 1949

The East Punjab Control of Bricks Supplies Act, 1949 
East Punjab Act I of 1949 
CONTENTS 
1. Shorts title and extent 
2. Definitions 
3. Power to control supply, distribution or consumption of bricks 
4. Delegation of powers 
5. Effect of orders inconsistent with other enactments 
6. Penalties 
7. Attempts and abetments 
8, Offences by corporations 
9, False statement 
10. Cognizance of offences 
11. Power to try offences summarily 
12, Presumption as to orders 
13. Protection of action taken under the Act 
LEGISLATIVE HISTORY 
Amended in part by the Adaptation of Laws Orders, 1950. 
Amended in part by the Adaptation of laws (Chird Amendment) Order, !951 
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Extended to Pepsu territory by Punjab Act 5 of 1957. 
Published in the East Punjab Gazette Extraordinary, dated the 25" March, 1949 y] : 
An Act to control bricks supplies in ' [Punjab] 
It is hereby enacted as follows :- 
NOTE 
Statement of Objects and Reasons. - Owing to inadequate supplies and heavy 
demand of bricks in East Punjab, the brick kiln owners are exploiting the situation 
and charging exorbitant prices from the public. In the prevailing conditions, there is 
no likelihood of any improvement in the situation in the near future, and unless 
power is taken by legislation to regulate the price and distribution of available 
supply, it would be difficult to prevent the commodity from getting into the black 
markets and being sold at excessive prices, The Bill is designed to provide for 
control over the distribution and supply of bricks with a view to securing the 
equitable distribution of bricks to the public and at reasonable prices. (vide East 
Punjab Government Gazelle Extraordinary. dated 28" February, 1949). 
1. Short tifle and extent, -(i) This Act may be called the Fast Punjab Control of 
Bricks Supplies Act, 1949, 
It extends to the whole of the [State] of * [Punjab]. 
] substituted for the word “East Punjab” by the Adaptation of Laws(Third Amendment)Order, 195 | 
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Definitions. —In this Act. unless there is anything repugnant in the’subject or context,- 
(a) ‘Brick’ means any piece of burnt clay having geometrical shape fired in a kiln: 
(b) ‘Kiln’ means a structure used for firing bricks; and 
(c) ‘dealer’ means any person who deals in bricks or holds stocks of bricks for sale and 
includes his representative or agent. 7 
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3. Powers to control supply, distribution or bricksption of bricks. — The '[State] 
Government in so far as it appears to it to be necessary or expedient for controlling the supply of bricks or for securing equitable distribution and availability at reasonable prices, may, by 
notified order, provide in regard to bricks; 
(a) for regulating by licences, permits or otherwise the Storage, distribution, transport, 
acquisition, disposal, manufacture and consumption of bricks: 
(6) for controlling the prices at which bricks may be brought or sold; 
(c) for collecting any information or statistics with the view to the regulating of 
aforesaid matters; 
(d) for requiring dealers or kiln owners to maintain and produce for inspection such 
accounts and records regarding bricks and to furnish such information relating 
thereto, as may be specified in the order. 
(e) for any incidental and supplementary matters including in particular the entering and 
search of premises, vehicles the seizure by a person authorized to make such search 
of the bricks in respect of which such person has reason to believe: hat 
contravention of any order made under this Act has been, is being or is about to be 
committed, the grant or issue of licences, permits or other documents and the 
charging of fees therefore. 
4, Delegation of Powers, — The *[State] Government may, by order notified in the 
Government Gazette, direct that the power to make orders under Section 3 shall, in relation to 
such matters and subject to such conditions, if any, as may be specified in the order be 
exercisable also by such officcr or authority subordinate to the “[State] Government as may be 
specified in the order, 
5. Effect of orders inconsistent with other enactments. — Any order made under section 
3 shall have effect not withstanding, any thing inconsistent therewith contained in aly 
enactment other that this Act or in any instrument having effect by virtue of any enactment 
other than this Act, 
6. Penalties, — If any person contravenes any order made under section 3 he shall be 
punishable with imprisonment for a term which extend to three years or with fine or with both. 
And if the order so provides, any Court trying such contravention may direct that the order has 
been contravened or such part of it as the court may deem fit shall be forfeited to 
“[Government]. 
7. Attempts and abetments — Any person who attempts to contravene or abets a 
contravention of any order under section 3 shall be deemed to have contravened that order. 
19 substituted for the word” Province ” by the Adaptation of Laws(Third AmendmentyOrder, 195] 
20 substituted for the word “Last Punjab” by the Adaplation of Laws Order. 1950 
| substituted for the word ”Provincial” by the Adaptation of Laws Order, 1950 
2 substituted for the word Provincial” by the Adaptation of Laws Order, 1950 
3 substituted for the word “Last Punjab” by the Adaptation of Laws Order, 1950 
4 substituted for the word “His Majesty” by the Adaptation of Laws Order, 1950 
8. Offences by corporations.- If the person contravening an order made under 
section 3 is a company or other body corporate, every Director, Manager, secretary, 
other office or agent thereof shall, unless he proves that the contravention took place 
without his knowledge and that he exercised all due diligence to prevent such 
contravention, be deemed to be guilty of such contravention, 
9, False statement.- If any person- 
(i) when required by any order made under section 3 to make any statement or 
furnish any information makes any statement or furnishes any information which is 
false in any material particular and which he knows or has reasonable cause to believe 
to be false, or does not believe to be true, or 
(ii) makes any such statement as aforesaid in any book, account, record, declaration, 
return or other document which he is required by any such order to maintain or furnish: 
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He shall be punishable with imprisonment for a term which may extend to three years 
or with fine or with both. 
10, Cognizance of offence. — An offence committed under this Act shall be 
cognizable, 
11, Powers to try offences summarily.— Any Magistrate or Bench of Magistrates 
empowered for the time being to try in a summary way the offences specified in sub- 
section (1) of section 260 of the Code of Criminal Procedure, 1899 (V of 1898) may, on 
application in this behalf made by the prosecution try in accordance with the provisions 
contained in sections 262 to 265 of the said Code any offence punishable under this Act. 
12. Presumption as to orders. — (1) No order made in exercise of any power 
conferred by or under this Act shall be called in question in any court. 
13. Protection of action taken under the Act — (1) No suit prosecution or other 
legal proceeding shall lic against any person for anything which is in good faith done or 
intended to be done in pursuance of any order made under section 3. 
(2) No suit or other legal proceeding shall lie against the '[Government] for any 
damage caused or likely to be caused by anything which is in good faith done or 
intended to be done in pursuance of any order mace under section 3. 
| substituted for the word “Crown” by the Adaptation of Laws Order, 1950

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