LexThe Tamilnadu Palm products Development Board Act 1994
Tamil Nadu · state statute
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THE TAMIL NADU PALM PRODUCTS DEVELOPMENT BOARD ACT, 1994.
ARRANGEMENT OF SECTIONS.
CHAPTER I
Preliminary
Sections :
1. Short title, extent and commencement.
2. Definitions.
CHAPTER II
THE TAMIL NADU PALM PRODUCTS DEVELOPMENT BOARD.
3. Establishment of Board.
4. Resignation of office by member.
5. Vacancies, etc., not to invalidate acts and proceedings of Board.
6. Temporary association of persons with Board for particular purposes.
7. Meeting of Board.
8. Term of office and terms and conditions of service of Vice – President.
Chief Executive Officer and other members.
9. Officers and servants of Board.
10. Standing Finance Committee.
CHAPTER III
FUNCTIONS OF THE BOARD
Sections :
11. Functions of Board.
12. General powers of Board.
13. Power of Government to give directions.
CHAPTER IV
PROPERTY, FINANCE, ACCOUNTS, AUDIT AND REPORTS.
14. Transfer of property to Board.
15. Fund of Board.
16. Subventions, loans and grants to Board.
17. Power of Board to spend.
18. Budget
19. Borrowing of money.
20. Accounts and audit.
21. Power to alter scheme.
22. Previous sanction of Government for certain schemes, plans and work.
23. Government of finalise certain contracts.
24. Power to write off irrecoverable amount.
25. Recovery of arrears.
26. Returns and report.
CHAPTER V
MISCELLANEOUS.
27. Dissolution of Board.
28. Preparation and submission of annual programmes and establishment
schedules.
29. Members, officers and other servants of Board to be public servants.
30. Protection for acts done in good faith.
31. Power to make rules.
32. Power to make regulations.
33. Power to remove difficulties.
34. Tamil Nadu Act 18 of 1959 not to app
35. Operation of other laws not affecte.
The following Act of the Tamilnadu Legislative Assembly received the assent of
the Governor on the 3rd March 1994 and is hereby published for general
information.
ACT No. 15 OF 1994
An Act to provide for the establishment of a Board for the development of
palm products Industries and for matters connected therewith in the State of
Tamilnadu.
WHEREAS the State of Tamil Nadu which is having about five crores of
palmyrah trees and a large number of other palm trees is a potential centre for the
growth and development of the palm products industry to a greater extent so as to
attract foreign exchange by way of export of palm products ;
AND WHEREAS in order to make the palm products competitive and
attractive, it is necessary to introduce modern concepts in the palm products
industry and also to promote research for the development of palm products
industry and better utilisation of the palm products ;
AND WHEREAS it is essential to achieve the social objective of alleviating
rural poverty among the workers of the palm products industry ;
AND WHEREAS it is expedient to provide for the establishment of a Board
for the above purposes and for matters connected therewith, in the State of Tamil
Nadu;
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the
Forty – fourth Year of the Republic of India as follows :-
CHAPTER I.
PRELIMINARY
1. (1) This Act may be called the Tamil Nadu Palm
Products Development Board Act, 1994.
(2) It extends to the whole of the State of
Tamilnadu.
(3) It shall come into force at once.
2. In this Act, unless the context otherwise requires,
(a) “Board” means the Tamil Nadu Palm Products
Development Board established under sub-section(1)
of section 3;
(b) “Chief Executive Officer” means the executive
authority of the Board appointed under clause (g) of
sub-section (2) of section 3;
(c) “Government” means the State Government.
Snort title,
extent and
commenceme
nt
Definition
(d) “Khadi and Village Industries Commission”
means the Khadi and Village Industries Commission
established under section 4 of the Khadi and Village
Industries Commission Act, 1956;
(e) “Member” means a member of the Board and
includes the President;
(f) “Palm Products” means the products developed
from the ingredients of palmyrah, coco palm, date
palm and sago palm trees;
(g) “Palm products industry” means the industry
relating to the palm products.
(h) “President” means the President of the Board;
(i) “Regulation” means the regulation made by the
Board under this Act;
(j) “Vice –President” means the Vice-President of
the Board.
Comml. Act
61 of 1956.
CHAPTER II
THE TAMIL NADU PALM PRODUCTS DEVELOPMENT
BOARD.
Establishment
of Board 3. (1) With effect on and from such date as the
Government may by notification appoint in this behalf
there shall be established a Board to be called the Tamil
Nadu Palm Products Development Board. It shall be a
body corporate having perpetual succession and a
common seal with power to acquire, hold and dispose of
property and to contract and may, by the said name sue
and be sued.
(2) The Board shall consist of the following members,
namely:-
(a) the Minister in charge of the palm products
industry, who shall be the President, ex-officio;
(b) nine non-official members from the following districts
where there is much concentration of palmyrah trees
and other palm trees, to be appointed by the
Government, namely:-
(i) Kanniyakumari .. .. .. .. .. .. .. One
(ii) Tirunelveli-Thoothukudi .. .. .. .. .. One
(iii) Ramanathapuram .. .. .. .. .. .. One
(iv) Virudhunagar,Sivagangai and Madurai .. One
(v) Tiruchirapalli , Thanjavur and Pudukottai One
(vi) Salem and Dharmapuri .. .. .. .. .. One
(vii) Tiruvanamalai .. .. .. .. .. .. One
(viii) Coimbatore and Erode . .. .. .. .. .. One
(ix) Kancheepuram .. .. .. .. .. .. .. One
(c) Secretary to Government in charge of the palm
products industry, ex-officio;
(d) Secretary to Government in-charge of Finance
Department , ex-officio; or his nominee not below the
rank of Deputy Secretary to Government of that
Department ;
(e) Inspector-General of Police (Prohibition),
ex-officio;
Tamilnadu Act
of 1959
(f) Chief Executive Officer, Tamil Nadu Khadi and
Village Industries Board established under section 3 of
the Tamil Nadu Khadi and Village Industries Board Act,
1959, ex-officio;
(g) Chief Executive Officer to be appointed by the
Government.
(3) The Vice –President shall be elected from
among the non-official members.
4. Any non-official member may resign his office by
giving notice in writing to the Government and on such
resignation being notified by the Government in the Tamil
Nadu Government Gazette, such member shall be
deemed to have vacated his office
Resignation
of office by
member
5. No act or proceedings of the Board shall be
invalid by reason only of the existence of any vacancy
amongst its members or any defect in the constitution
thereof.
Vacancies
.etc, not to
invalidate act
and
proceedings
of Board.
6. (1) The Board may associate with itself in such
manner and for such purposes, as may be determined by
regulations, any person whose assistance or advice it
may desire is complying with any of the provision of this
Act.
Temporary
association of
persons with
Board for
particular
purposes.
(2) A person associated with the Board under sub-
section (1) for any purpose shall have the right to take
part in the discussions of the Board relevant to that
purpose, but shall not have the right to vote and shall
not be a member for any other purpose.
(3) The Government may, by order depute one or
mlore officers of the Government to attend any meetings
of the Board and to take part in the discussions of the
Board, but such officer or officers shall not have the right
to vote.
7.(1) The Board shall meet at such times and places
and shall, subject to the provisions of sub-sections (2) to
(4), observe such rules of procedure in regard to
transaction of business at its meetings (including the
quorum at meetings) as may be provided by regulations;
Provided that the Board shall meet atleast once in
every three months.
Meeting of
Board
(2) The President may, whenever he thinks fit, call
special meetings of the Board.
(3) The president or in his absence the Vice-
President or if he is also absent such member as may be
chosen by the members present from among
themselves, shall preside at a meeting of the Board.
(4) All questions at a meeting of the Board shall be
decided by a majority of the votes of the members
present and voting and in the case of an equality of
votes, the President or in his absence the person
presiding shall have a second or casting vote.
(5) The Proceedings of the meeting of the Board shall be
forwarded to the Government within fifteen days of every
meeting.
Term of office
and terms
and
conditions of
service of
Vice –
president,
Chief
Executive
officer and
other
members.
8. The term of office and the terms and conditions of
service of the Vice President, the Chief Executive Officer
and the other members shall be such as may be
prescribed.
Officers and
servants of
Board.
9.(1) The Chief Executive Officer shall exercise such
powers and discharge such duties as may be prescribed
or as may from time to time, be delegated to him by the
Government or by the President.
(2) The Board may appoint such other officers and
servants as it considers necessary, in accordance with
the regulations made in this behalf, for the efficient
performance of its functions.
Standing
Finance
Committee.
10. The Board may constitute a Standing Finance
Committee consisting of the Vice-President and not more
than four members of whom one shall be the member
specified in item (d) of sub-section (2) of section 3. The
Vice-President shall be the Chairman of the committee .
The committee shall exercise such powers and perform
such functions relating to the finances of the Board as
may be laid down by regulations.
CHAPTER III
FUNCTIONS OF THE BOARD.
11.(1) Subject to the provisions of this Act, the
functions of the Board shall generally be to plan,
organise and implement programmes for the
development of palm products industry.
Functions of
Board.
(2) in particular and without prejudice to the
generality of the foregoing power, the Board may take
such steps as it may think fit.-
(a) to start, encourage ,assist and run palm products
industry;
(b) to provide deserving persons with gainful
employment in their homes through the organisation of
palm products industry;
(c) to grant loans and give other assistance for the
development of palm products industry;
(d) to organise co-operative societies for palm
products industry;
(e) to conduct training centres and train persons at
such centres or at other centres outside the state of
Tamil Nadu in palm products industry;
(f) to arrange for the supply of raw materials, tools
and implements to palm products industry and for the
sale of palm products;
(g) to arrange for publicity and popularisation of palm
product by opening stores, shops, emporia, exhibitions
and the like;
(h) to educate public opinion and cultivate in the
public a preference for palm products industry and for the
utilization of palm products;
(i)to seek and obtain advice and guidance of experts;
(j) to encourage and promote research in the
technique of production of palm products or in the
development of palm products industry.
(k) to provide facilities for a study of the problems
relating to palm products industry;
(l) to export to foreign countries palm fibre, palm leaf
articles, preserved nungu and other palm products, both
edible and non-edible; and
(m) to promote the social objective of alleviating rural
poverty among the workers of the palm products
industry.
General
power of
Board
12. The Board shall, for the purpose of carrying out its
functions under this Act, have the following powers,
namely:-
(a) to acquire and nold such movable and immovable
property as it deems necessary and to lease, sell or
otherwise transfer any such property;
Provided that any lease, sale or other transfer, to any
person or authority other than the Khadi and Village
Industries Commission, of any immovable property
belonging to the Board shall be null void unless it is
sanctioned by the Government;
(b) to appoint a committee or committees for securing
the efficient performance of its functions and in
particulars, for ensuring that such functions are
performed with due regard to the requirements of the
local area concerned;
(c) to incur expenditure and undertake any work in
any area in the state for the framing and execution of
such schemes as it may consider necessary for the
purpose of carrying out the provisions of this Act, or as
may be entrusted to it by the Government; and
(d) to enter into any contract and to do all things
processor for the proposes of this Act.
power of
Government
to give
directions
13. In the performance of its functions under this Act,
the Board shall be bound by such directions as the
Government may give to it.
CHAPTER IV.
PROPERTY, FINANCE, ACCOUNTS, AUDIT AND REPORTS.
14. The Government may transfer to the Board any
building, land or other property, movable or immovable
for the use of, and management by, the Board on such
conditions and subject to such limitations as may be
imposed by the Government.
Transfer of
property to
Board
15. (1) The Board shall have a fund to be called the
Palm Products Industry Fund and all grants and
advances made to the Fund from time to time by the
Government for the purpose of the development of palm
products industry and all other grants, subventions,
donations, gifts and loans received from the Central
Government or any State Government or the Khadi and
Village Industries Commission or any local authority or
any body or organisation, whether incorporated or not
or and individual for all or any of the purposes of this
Act, shall be paid to the Palm Products Industry Fund
and all payments by the Board for, or in respect of palm
products industry shall be made from the Fund.
Funds of
Board
(2) Except as otherwise directed by the Government, all
moneys belonging to the Fund shall be deposited in
such manner as the Government may, by general or
special order, direct or be invested in such securities as
may be approved by the Government.
16. (1) The Government may, from time to time,
make subventions and grants to the Board for the
purposes of this Act, on such terms and conditions as
the Government may, in each case, determine.
Subventions,
loans and
grants to
Board
(2) The Government may, from time to time
advance loans to the Board on such terms and
conditions not inconsistent with the provisions of this
Act, as the Government may determine.
17. Subject to the provisions of sections 18, 22 and
23; the Board shall have power to spend such sums as
it deems fit on purposes authorised by this Act:
Power of
Board to
spent.
Provided that nothing in this section shall be
deemed to prevent the Board from spending, with the
previous approval of the Government, such moneys as
it thinks fit on any such purpose outside the State of
Tamil Nadu.
Budget 18. (1) The Board shall, by such date in each year
as may be proscribed, prepare and submit to the
Government for approval a budget in the prescribed
form for the next financial year showing the estimated
receipts and expenditure in respect of palm products
industry during that financial year
(2) Subject to the provisions of sub-sections (3) and
(4) no sum shall be expended, by or on behalf of the
Board, unless such expenditure is covered by a specific
provision in the budget approved by the Government.
(3) The Board may, within the limits of the Budget,
sanction any re-appropriation from one head of
expenditure to another or from a provision made for
one scheme to that in respect of another :
Provided that no re-appropriation from the head
“Loan” to any other head of expenditure and vice versa
in the budget shall be sanctioned by the Board except
with the previous approval of the Government and the
Khadi and Village Industries Commission.
(4) The Board may, within such limits and subject to
such conditions as may be prescribed, incur expenditure
in excess of the limit provided in the budget approved by
the Government under any head of expenditure or in
connection with any particular scheme so long as the
aggregate amount in the budget approved by the
Government is not exceeded
Borrowing of
money.
19. Subject to such rules as may be made in this
behalf by the Government, the Board shall have power
to borrow on the security of the Palm Products Industry
Fund or any other asset for any purpose to which such
Fund or asset may be applied.
Account and
audit
20. (1) The Board shall maintain accounts and other
relevant records and prepare an annual statement of
accounts including the profit and loss account and the
balance sheets in such form as may be prescribed.
(2) The accounts of the Board shall be audited by
such person as the Government may appoint in this
behalf.
(3) The person appointed under sub-section (2)
shall, in connection with such audit have such rights,
privileges and authority, as may be prescribed and in
particular, such person shall have the right to demand
the production of books; accounts, connected vouchers
and other documents and to inspect any of the offices of
the Board.
(4) The account of the Board, as certified by the
person appointed under sub-section (2), together with
the audit report thereon shall be forwarded annually to
the Government and the Khadi and Village Industries
Commission before such date as the Government may
specify in this behalf.
(5) The Board shall comply with such directions as
the Government may, after perusal of the report of the
person appointed under sub-section (2), think fit to give.
21. The Board may, with the previous approval of the
Khadi and Village Industries Commission, make any
alteration in any scheme so long as the aggregate
amount sanctioned for the scheme is not exceeded.
Power of
alter scheme
22.(1) Except with the previous sanction of the
Government, the Board shall not adopt or execute any
scheme or plan or carry out any works in connection
therewith, if the cost of such schemes, plans or other
works exceeds or is likely to exceed-
Previous
sanction of
Government
for certain
schemes,
plans and
works.
(a) Twenty five lakhs of rupees in the case of
replacement, reconstruction, structural, alterations,
adaptations, conversions, improved fixtures, fittings and
machinery and other works of improvement not involving
extensions enlargements or additions to existing works
or works previously in use; or
(b) Twenty five lakhs of rupees in the case of new
works including extensions, enlargements and additions
to existing works or works previously in use.
(2) Notwithstanding anything contained in sub-
section (1), the Board shall not, except with the previous
sanction of the Government, adopt or execute any
scheme or plan, if the cost of such scheme, plan or
other work is met or to be met with from the funds
provided by the Government.
23. Notwithstanding anything contained in this Act,
where any contract for the execution of any scheme,
plan or other work or for the supply of any materials or
goods the value of which exceeds one crore of rupees,
the Board, on receipt of the tenders in respect of such
contract, shall place all the tenders before the
Government which may approve any tender which
appears to them, upon a view of all the circumstances,
to be the most advantageous and thereupon the Board
shall accept the tender so approved.
Government
to finalise
certain
contracts.
Power to write
off
irrecoverable
amount.
24. The Board may write-off any amount
whatsoever due to it, whether under a contract or
otherwise or any sum payable in connection therewith, if
in its opinion such amount or sum is irrecoverable:
Provided that the Board shall, before writing off any
such amount or sum, exceeding ten thousand rupees,
obtain the sanction of the Government.
Recovery of
arrears.
25. If any amount due to the Board in accordance
with the terms of a contract or otherwise or any sum
payable in connection therewith, has not been paid, the
Board may, without prejudice to any other remedy
provided by law, recover such amount or sum as arrear
of land revenue.
Returns and
reports.
26. (1) The Board shall furnish to the Government
at such time, in such form and in such manner as may
be prescribed or as the Government may direct, such
returns and statements and such particulars in regard to
any proposed or existing programme for the promotion
and development of palm products industry as the
Government may, from time to time, require.
(2) Without prejudice to the provisions of sub-
section (1), the Board shall, as soon as possible after
the end of each financial year, submit to the
Government a report in such form and before such date
as may be prescribed, giving a true and full account of
its activities, policy and programme during the previous
financial year.
(3) All returns, statements and particulars
furnished by the Board to the Government under sub-
section (1) shall, as soon as possible after they are so
furnished, be placed on the table of the Legislative
Assembly.
CHAPTER V.
MISCELLANEOUS.
27. (1) If at any time the Government are satisfied
that,--
Dissolution of
Board
(a) the Board has, without reasonable cause or
excuse, made default in the discharge of its duties, or in
the performance of its functions, imposed or entrusted
by or under this Act, or exceeded or abused its powers,
or
(b) Circumstances have so arisen that the Board
is rendered unable, or may be rendered unable, to
discharge its duties or perform its functions under this
Act, or
(c)It is otherwise expedient or necessary to dissolve the
Board
the Government may, by notification, dissolve the Board
for such period not exceeding one year as may be
specified in the notification and declare that the duties,
powers and functions of the Board shall, during the
period of its dissolution, be discharged, exercised and
performed by such person or authority, as may be
specified in the notification.
Provided that the Government shall, before
dissolving the Board, give a reasonable opportunity to it,
to show cause against the proposed action.
(2) The Government shall, before the expiration
of the period of dissolution reconstitute the Board in
accordance with the provisions of section 3.
(3) The Government may, by order, make such
incidental and consequential provisions, not inconsistent
with the provisions of this Act, as may appear to them to
be necessary for giving effect to the provisions of this
section.
(4) Any notification issued or order made by the
Government under this section shall not be questioned
in any civil court.
(5) On the Board being dissolved under sub-
section (1),--
(i) all funds and other properties vested in the
Board shall vest in the Government: and
(ii) all rights, obligations and liabilities (including
any liabilities under and contract) legally subsisting and
enforceable by or against the Board shall become the
rights, obligations and liabilities of the Government.
Preparation
and submission
of annual
programmes
and
establishment
schedules.
28. (1) In each year, on or before such date as may be
fixed by the Government in this behalf, the Board shall,
in such form as may be prescribed, prepare and forward
to the Government -
(a) a programme for the promotion of palm
products industry: and
(b) a schedule to the staff of others and servants
employed and to be employed during the next year.
(2) The programme for the promotion of palm
products industry shall contain –
(a) Particulars of the scheme which the Board
proposes to execute whether in part or in whole during
the next year;
(b) particulars of any work which the Board
proposes to execute or any undertaking which the Board
proposes to organise during the next year for the
purpose of performing its functions under this Act; and
(c) such other particulars as may be prescribed.
(3) The Government may approve and sanction
the programme and the schedule of the staff of officers
and servants forwarded to them under sub-section (1)
with such modifications as they may deem fit.
(4) The Board may submit a supplementary
budget and supplementary programme for the
promotion of palm products industry for the sanction of
the Government in such form and before such date as
may be prescribed and the provisions of section 18 and
sub-sections (1) to (3) shall, respectively, apply to such
supplementary budget and programme.
Members,
Officers and
other servants
of Board to be
public servants.
29. The members, Officers and other servants of
the Board shall be deemed to be public servants within
the meaning of section 21 of the Indian Penal Code.
Central Act
XLV of 1860.
30. (1) No suit. prosecution or other legal
proceeding shall lie against the President, Vice-
President, Chief Executive Officer or any other member
or any person in the employment of the Board for
anything which is, in good faith, done or intended to be
done, in pursuance of this Act.
Protection
for acts done
in good faith.
(2) Save as otherwise expressly provided in this
Act, no suit or other legal proceeding shall lie against
the Board for any damage caused or likely to be caused
by anything which is in good faith done, or purported to
be done under this Act.
31. (1) The Government may make rules to give effect
to the provisions of this Act.
Power to
make rules.
(2) In particular and without prejudice to the
generality of the foregoing power, such rules may
provide for all or any of the following matters, namely:-
(a) the place at which the officer of the Board shall
be located ;
(b) the term of office of, and the manner of filling
casual vacancies among the members of the Board and
the terms and conditions of service of the Vice-
President, the Chief Executive Officer and the other
non-official members if the Board, including the salaries
and allowances to be paid to them and travelling and
daily allowances to be drawn by them;
(c) the disqualifications for membership of the
Board and the procedure to be followed for removing a
non-official member who is or becomes subject to any
disqualification ;
(d) the procedure to be followed in the
performance of functions by the members of the Board ;
(e) the powers and duties to be exercised and
discharged by the Chief Executive Officer ;
(f) the date by which and the form in which the
budget and the supplementary budget shall be prepared
and submitted in each year under section 18 and sub-
section (4) of section 28 ;
(g) the procedure to be followed for placing the Board
in possession of the palm Products Industry Fund ;
(h) the procedure to be followed and the
conditions to be observed in borrowing moneys and in
granting loans ;
(i) the conditions subject to which and the mode in
which contracts may be entered into by or on behalf of
the Board ;
(j) the form and manner in which the accounts of
the Board shall be maintained under section 20 ;
(k) the form and manner in which the returns,
reports or statements shall be submitted under section
26; and
(l) any other matter which has to be, or may be,
prescribed.
(3) Every rule, or order made or notification issued
under this Act shall, as soon as possible after it is
made or issued, be placed on the table of the
Legislative Assembly, and if before the expiry of the
session in which it is so placed or the next session, the
legislative Assembly makes any modification in any
such rule or order or notification, or the Legislative
Assembly decides that the rule or order or notification
should not be made or issued, the rule or order or
notification shall thereafter have effect, only in such
modified form or be of no effect, as the case may be,
so, however, that any such modification or annulment
shall be without prejudice to the validity of anything
previously done under that rule or order or notification.
32 (1) The Board may, with the previous sanction
of the Government, by notification, make regulations not
inconsistent with this Act and the rules made
thereunder, for enabling it to perform its functions under
this Act.
(2) In particular and without prejudice to the
generality of the foregoing power, such regulations may
provide for all or any of the following matters namely:-
(a) the terms and conditions of appointment
and service and the scales of pay and allowances of the
officers and servants of the Board other than the Chief
Executive Officer including the payment of travelling
and daily allowances in respect of journeys undertaken
by such officers and servants for the purposes of this
Act ;
(b) the time and place of meetings of the Board,
the procedure to be followed in regard to transaction of
business at such meetings and the quorum necessary
for the transaction of such business at a meeting;
Power to
make
regulations.
(c) the delegation of powers and duties to the
Standing Finance Committee, Chief Executive Officer or
any Employee of the Board;
(d) the maintenance of minutes of meetings of
the Board and the transmission of copies thereof to the
Government;
(e) the persons by whom and the manner in
which payments, deposits and investments may be
made on behalf of the Board;
(f) the custody of moneys required for the
current expenditure of the Board and Investment of
moneys not so required;
(g) the maintenance of accounts.
(3)The Government may, by notification, rescind any
regulation made under this section and thereupon, the
regulation shall cease to have effect.
33. If any difficulty arises in giving effect to the
provisions of this Act, the Government may, by an order
published in the Tamil Nadu Government Gazette,
make such provisions not inconsistent with the
provisions of this Act. as appear to them to be
necessary or expedient for removing the difficulty:
Power to
remove
difficulties
Provided that no such order shall be made after the
expiry of a period of two years from the date of
commencement of this Act.
Tamil Nadu
Act 18 of
1959
34. The Tamil Nadu Khadi and Village Industries
Board Act,1959 shall, with effect on and from the date
appointed by the Government by notification under sub-
section (1) of section 3, cease to apply in respect of
palm products industry.
Tamil Nadu
Act 18 of
1959 not to
apply.
35. Save as otherwise provided in section, 34, the
provision of this Act shall be in addition to, and not in
derogation of, any other law for the time being in force
relating to palm products industry.
Operation of
other laws
not affected.
(By order of the Governor)
M.MUNIRAMAN,
Secretary to Government,
Law Department.