The Tamil Nadu Jute Goods Control Act, 1949

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Act 28 of 1949

Keyword(s):
Controller, Jute Goods

70 Jute Goods Control [I949 : T.N. Ad Xg Vil
l[TAMIL NADU] Am No. 3UCVIII OF 1949'.
I
(Received the assent of the Governor-Generd on the 10th
December 1949 ;first published in the Fort St. George
Gazette Extraordinary on the 14th December 1949.)
An Act to proride for the regulation uf the productim,
supply and distrtbutioo of jute g& in UleYState of Tamil
Nadu].
WHBRRAS it is necessary to provide for the regulation of
the production, supply and distribution of jute goods in
the TState of Tamil Nadu]; It is here by enaded *
aa follows;-- Snort title,
extent and 1. (1) This Act may be called the '[Tamil Nadu] Jute
Goods Contro 1 Act, 1949.
(2) It extends to t'le whole of the TState of Te.mil
Nadu].
(3) It shall come into force at once.
DefiniMo-• 2. In this Act, unless there is anything repugnP.nt in
the subject or context-
(a) '# Controller " means the Jute Co nt ro Her appoin-
ted bythe 6[SteteJ Government uncer sec~icn 3 ;
(b) jute goods " includes all jute manufactures.
. -- - -- -
I ~hesc words were substituted for the word gsMadrapR@ by tho
Tamil Nadu Adaptation of Laws Otder, 1969, as amended by tho
Tamil Nadu Adaptation of Lam (Second Amendment) Order, 1969.
8 For statement of Objects and Reasons, see Port St. George
Gazette Extraordim ry, dated the 17th November 1949, Part Iv-A,
page475. ..
3 This expression was substituted for the expression "Province of
Madras" by paragrapb 3(2) of the Tamil Nadu Adaptation of Laws
Order, 1970.
h
4 This expression was substituted for the expression '"State of
~~adras" by the Tamil Nadu Adaptation of Laws Order, 1969, as
amended by the Tamil Nadu Adaptation of Laws (Second Amend-
ment) Order, 1969.
6 his word was substituted for the word ''Provincial" by '
the Adaptation ul Laws Order, 1950. ,
. - -
Jute Gooh Control 71
h
. Tfae Ifstatel Government mav. bv notification in Annnintrn~nt PJ
(1) Subject to the control oft he '[State] Govern- Pcwers of Cont-
, the Controller, so far as it appears to him to ber~ller(ocontro1 production, ssarv or extxdient for rermlatinr. maintainine -r - . . ..
.r, .r -- - ----r~V.-..I.-L,."*
Foft st: (leoee Gazette, appoint auy person to be the Controller.
Controller for the r[State].
Y 62, - - - - u - supply CiJ dlS- increasing the p;oduction, supply or distribm;,,;* of jute tribution ofjute
goods, may, by order in writing- mods.
(a) require any person holding a sto chof jute goods
to cxIl the whole or a specified part thereof at such prices
and $0 suchperson(inc1odingthe Central or '[StatejGovern-
(. *
(b) require any person engaged in the production
of jute good s to comply with such directions as may be
\-t* - - *
sub-sect~on (I) shall comply with such order, nolwith-
standing anything inconsistint therewith contained in any
f merrtl or in such circumstances as mav be smcified in the
Ld in the order as to the type, quality or quantity
df the jute goods to be produced or delivered by him from
I
tirlle to time.
it (21 Anv mr so n to whom an order is issued under
1' ~nt~a~orothe~instrumenttowhichhe is a party. p;;/
5. If a ny person contravenes any order issued to him Pmalties*
by the Controller under section 4, he shall be punishable
with imprisonment tor a tall11 which may extend to three
years or with fin. or with both.
6. If the person contravening an order issued by the Omnces by
antroller under section 4 is a co mpany or other bod y corporations.
corporate, every director, mamger, secretary or other
-
1 This word was
Adaptation of Laws
substituted for
Order, 1950.
the word by tht
a This word was substituted for the ,word "Provincew by
Now the Tamil Nadu Government Gazette.
72 Jute Goods Control [I949 : T.N. Act XXWII
officer or agent thereof shall, unless he proves that the
contravention took phce without his knowledge or that b
exercised all d uc d ilipnce to prevent su ch contravention;
be deemed to be guilty of such contravention.
Qp~~ah@ of 7. No Court shall take cogniz~.nce of any offence
0ffences*punishable under this' Act except on a report in writing
of the facts constituting such offence made by the
Cantroller.
Proteotionof 8,(l)N0 suit,prosecutionor ether legalproceding
Wen shall lic ogaiainst :!ny per son (i ncluditlg I he Co ntro Uer) for '
under the Act. anything whichis in good faith done or intended to be
done in pursuance of any order issu :d under section 4.
(2) No suit or other legal pro ceed ing sllall lie against
the '[State] Go ver nme'nt , t hc Controller or any other
person, ir? respect of' any damage caused or
likly to be caused by anything which is in good
faith don: rJr intended to be done inpurru~~
ofany order issued under section 4.
Repeal and 9. (1) The Madras Jute Good s Co ntro 1 Ordinance, M~
saving. 1949. is here by repealed.
(2) Not withstanding such repeal, any notifications or
orders issued, action taken, or thing done in the exercise of
any power conferred by or under the said Ordinance shall
I be deemed to have beenissued,tabnor done intheexercise
ofthe powers conferred byor under this Act asifthis Act
had comeinto force on thei5th day of November k1949.
C
-- -- --
a This word was nubst ituted for the wad *Provjogid *. b y the Adaptation of Laws Order, 1~0.
. I" 1-

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