The Tamil Nadu Gift Goods (Unlawful Possession) Act, 1961

 
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The Tamil Nadu Gift Goods (Unlawful Possession) Act, 1961 
 
Act 49 of 1961 
 
 
 
 
 
 
 
 
Keyword(s): 
Gift Goods, Relief 
 
1961 : T.N. Act 491 Gift Goods (Unki wfirl 2 0.C 
Poss~ssion) 
I[TAMIL NADU] ACT No. 49 OF 196L2 
'THE I[TAMIL NADU] GIFT GOODS (UKLAVdFUL 
POSSESSlOhl ACT, 1961. 
[Rcceivcd the csseut of' the Governor 01: tlte S fit imtcary 
1962, first p!rblislred in the Fort S;. George Gazette 
on tlze 17th J~~z~iary 1362 (Pausa 27, 1863).] 
& 
An Act to provide for the punishment of the offence of 
unlawful possession of gift goods swplied by certain 
relief orzs nb ations . 
WHEREAS it is expediznt to provide fox t le p~tnishment 
j 
of ihe offence of uniawful possession of gif~ goods 
supplied. by cert 2 in rclirf nyc.nniz;tt ions ; 
o BE it enacted. in the Twelf,ll Year of rhe Republic of' 
1 Iniia as follows :- 
I 
d 1. (1) This Act may be called the l[Tamil Nadu] Shorttitle, 
i Gif~ Goods (Unl'dwful Possession) Aci , 196 1. extent and commence 
merit . (2) It extenc'sto the whole of the 3[State of Tsarnil 
Nadu 1. 
(3) It shall come into force atonce. 
1 These words werc substituted for the word "Madras" by the 
Tamil Nadu Adaptation of Laws Order, 1969, as amended by 
the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 
1969. 
1701 Statement of Objects and Reasons, see Fort St. George 
Gazette Extraordinary, dated the 15th November 1961, Part IV 
Section 3 page 575. 
This expression was substituted for the expiression "State of 
MacLras'"y the Tamil Nadu Adaptation of Laws Order, 1969 
as amended by the Tamil Nadu Adaptation of Laws (Steond Amend, 
ment) Order, 1969. 
Unla wfu 
possession 
of gift 
goods. 
OfTences 
under the 
Act, to be 
cogniz- 
able. 
764 Gij5 Goods ( UnZafiful [1%1 : T.N. Act 49 
Possession) 
2. In [his Rcl, unless ;he conicxt. o~herwise 
requires,-- 
) ' goods" means any of ihe following goods 
when supplie~; by way of gifi, by any relief organi- 
zation = o ar y State Governmen: or 1 o i he Cen rat 
Government or to any othert person on behalf of such 
Gover'nnzent , namely :-- 
(6') cornmeal ; 
(6) milk powt:er ; 
(c) vcgc:nblc oil (soya bean oil or sc~nflower see~l 
oil) ; 
(d) any o lzer goods which the S, L' e Government 
may, by no; ifica~ion, from t ime to t ime, specify,] 
(2) "i elief organization" means any organization 
specifiec. in : 1-LC Schedule appenier? to : his Aci . 
3. If zny psison is found, or is proveii to have been, 
in pos;e$ai-,n cf anj gift goods rea~~~nebly suspec;ei of 
being s olen or unlawfully ob-sine.:!, anx: canno; 
acco~: n' sa! i3fctciorily how he came k y i he same, he shall 
be p:.ili:;i.scs wi-ii imprisonmen:, for a ~erin which may 
ex.enid lo LW~ years, or wi(h fine, or wi h bo 11. 
4. ( ') No: wi hs.anding any,l,ing con xincl' in the 
Cs.:e cf Lrir^r:inal Procedure, 1L9S 7 (Ccn xal Ac, V 
of ltSk) eliy offenze uULL .!.i; kc. :l*all be deemed 
10 be n cogrliz~ble offence wiihin rhe meaning of that 
coy e. 
1 This clause v,as substituted for the following clause (1) by 
section 2 of the Tamil Nadu Gift Goods (Unls~wful Possession) 
Amendinent Aa:t, 1 966 (Tamil Nadu Act 1 of 1966) : 
(1) "gift goods" means any of the following goods, namely :- 
(u) cornmeal ; 
(b) milk powder ; 
(c) vegetable oil (soy abean oil or sunflower seed oil) supplied, 
by way of grft, by any relief orgarliza tion to any State Government 
or to the Central Government or to any other person on behalf of 
ssch Government ; " 
Now the Code of Criminal Procedure, 1973 (Ccntrtll Act 2 of 
1974). 
1361 : T.N. Act 491 G8 Gooc-?,~ ( Uizlc ~tfiu' 765 
POSSCJ : icli~: 
(2) No cox. i:lcl;~ .ha of a XPLesi,'ency :, .ugL I:. c 
cr cf a * i- la2is.r~. c of Li c Firs Class sljall . ry sny oi'i~ucz 
unc cr tltis Ac.. 
Fuwer to 5. The Sta.e C;:ve~nm~n mzy, by no.ifica;cn 2.1, 
any organiza4 ion i o, or omi: any organizs icr, froill, -LC SG hc 1 ,<. 
Schedule ; an!' on l~c p~#blicc; ion of such no ifica ion, 
sucli organisa: ion s:.r.il bc CiCOlii~:. !O be incIr1 e in, or 
;LS  ti^^ case n::ly 112, c,il,i , c1 rt-( .i?, lie SC; c~:ulc. 
. _ " Notifications tc 6. (&) E\.ci~. jji. 1 .:a i;:~ i.2 : ui1: er ;;is .' L. . : ciil 
1. . . 1 1' ' 
C;OI~I~ into fc,rce on ; :,r: i ;:-3' c ?: :;!;Ic~; 1 1; pL!fiilji!:: . be placed bsfore 
the Legislature. 
(b) Every ncLiiica i1,n iss~ : uIIi er il-A il.c. s,.ail, 
:is soon as possible, zf. er '$ is issiics. , be placec c.n he . ~bi; 
of both Ho~~ses of i he 1.ej'slai i!rr an- if before ,lie ex pit y 
of j;e session in ~?i-!icI-~ i 1s SO piace ' , or . i,e ncx. sessi,: n, 
boih Houses agree in nml.:icg zbny nloc ifical ion i:~ r;ny si.c$: 
ilokification or both, Plo~;ses agree :ha: the no ificariun 
should not be Issueci , , he not ificai ion skiall t hered. el- have 
effect o12ly in such mo, ifiei form or be of no effzc: , as ;lie 
case may be, so however, I ha any such mor. ificaiion or 
annulment shall be ni.hout prejuc'ice LO i he valirqi;y of 
a11ytI;ing previously i one ulzc er rl~a; notification. 
*Accolding to clauses (a) and (c) of sub-section (3) of section 3 of 
the Code of Crrminal Procedure, 1973 (Central Act 2 of 1974), any 
reference to a ~agistrate of the first class shall be cons.u:d as a 
reference 70 a Judicial Magistrate of the first class and any refer-nce 
to a Presidency Magistrate sl~all be construed as a refer( ilce to a 
Metropolitan Magistrate with efTect 01: and from the I st Ayril 1974. 
766 Gift GooJs ( Ijnlti~ofrll [I961 ; T N. Act 49 
Possession) 
THE SCHEDULE 
[See section 2(2).] 
1 . **United Nai ions Children's Fu nd . 
2. Co-operative for American Relief Everywhere 
(CA RE). 
3, Church World Service. 
4. Lutheran U'orlc~ Relief. 
5. Catholic Relief Service. 
**This item was substituted for the item "United Nations 
.3nteinational Children Emergmcy Fund (UNICEF) " by G.O. Ms. 
!No. 1726, Education and Public Health, dated 23rd July 1963. 

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