LexThe Telangana Gift Goods (Prevention of Unlawful Possession) Act, 1965.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA GIFT GOODS (PREVENTION OF UNLAWFUL
POSSESSION) ACT, 1965.
(ACT NO. 10 OF 1965)
ARRANGEMENT OF SECTIONS
Sections
1. Short title, extent and commencement.
2. Definitions.
3. Sale, purchase, transport of gift goods without
permission.
4. Unlawful possession of gift goods.
5. Offences under this Act to be cognizable.
6. Power to amend Schedule.
7. Power to make rules.
8. Notification and rules to be laid before the
Legislature.
Schedule.
THE TELANGANA GIFT GOODS (PREVENTION OF
UNLAWFUL POSSESSION) ACT, 1965.1
ACT No. 10 OF 1965.
1. (1) This Act may be called the 2Telangana Gift Goods
(Prevention of Unlawful Possession) Act, 1965.
(2) It extends to the whole of the 2State of Telangana.
(3) It shall come into force on such date as the State
Government may, by notification in the 2Telangana Gazette,
appoint.
2. In this Act, unless the context otherwise requires,-
(a) “gift goods ” means any of the following goods,
namely:-
(i) cornmeal;
(ii) drugs, diet supplements, equipment and vehicles;
(iii) milk powder;
(iv) vegetable oil (soya bean or sun-flower seed oil);
(v) butter, butter oil, ghee and Hydrogenated
vegetable oil;
1. The Andhra Pradesh Gift Goods (Prevention of Unlawful Possession)
Act, 1965 received the assent of the President on the 2nd April, 1965
and the same came into force on 7th June, 1965. The said Act in force in
the combined State as on 02.06.2014 has been adapted to the State of
Telangana, under section 101 of the Andhra Prades h Reorganisation
Act, 2014 (Central Act 6 of 2014) vide. the Telangana Adaptation of Laws
Order, 2016, issued in G.O.Ms.No.45, Law (F ) Department, dated
01.06.2016.
2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
Short title, extent
and
commencement.
Definitions.
2 [Act No.10 of 1965]
(vi) pea beans;
(vii) cheese;
(vi) bulgur wheat;
(ix) gift paper;
supplied by way of gift, by any relief organisation to any
State Government or to the Central Government or to any
other person on behalf of such Government;
(x) such other goods as may be notified in the
3Telangana Gazette by the State Government in this behalf;
(b) “relief organisation ” means any organisation
specifted in the Schedule;
(c) “schedule” means the Schedule to this Act.
3. (1) No pers on shall sell or purchase any gift good s,
and no person sh all transport any gift good s s ave with the
previous permission of such authority and subj ect to such
conditions as may be specified.
(2) Any person who contr avenes the provisions of
sub-section (1) shall on conviction be punishable with
imprisonment for a term which may extend to two year s or
with fine which may extend to one thousand rupees, or with
both.
4. If any person is found, or is prov ed to have been, in
possession of any gift goods shall, unless he proves that the
gift good s came into his possesion lawfully, on conviction
be punishable with imprisonment for a term which ma y
3. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
Sale, purchase,
transport of gift
goods without
permission.
Unlawful
possession of gift
goods.
[Act No. 10 of 1965] 3
extend to two years, or with fine which ma y extend to one
thousand rupees, or with both.
5. (1) Notwithstanding anything in the Code of Criminal
Procedure, 1898 4 any offence punishable under this Act
shall be a cognizable offence within the meaning of that
Code.
(2) No court inferior to that of a Chief City Magistrate in
the cities of Hyderabad and Secunderabad or of a
Magistrate of the First Class elsewhere shall try any offence
punishable under this Act.
6. The State Government for reasons recorded may by
notification in the 5Telangana Gazette, add any organisation
to, or omit any organisation from the Schedule; and on the
publication of such notification, such organisation shall be
deemed to be included in, or as the ca se may be, omitted
from the Schedule.
7. (1) The State Government may, by notification in the
5Telangana Gazette, make rules for carrying out the
purposes of this Act.
(2) Any rule made under sub -section ( 1) may provide
that a breach thereof shall be punishable with fine which
may extend to fifty rupees.
8. Every notification made under clause (a) of section 2 or
under section 6 or every rule made under this Act, shall,
immediately after it is made, be laid before each House of
the State Legislature if it is in session and if it is not in
session, in the session immediately following for the total
period of fourteen days which may be comprised in one
4. See now the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).
5. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
Offences under
this Act to be
cognizable.
Power to amend
Schedule.
Power to make
rules.
Notification and
rules to be laid
before the
Legislature.
4 [Act No.10 of 1965]
session or in two successive sessions and if, before the
expiration of the session in which it is so laid or the session
immediately following, both Houses agree in making any
modification in the notification or rule or in the annulment of
the notification or rule, the notification or rule shall thereafter
have effect only in such modified form or stand annulled as
the case may be; so however that any such modification or
annulment shall be without prejudice to the vali dity of any
thing previously done under that notification or rule.
[Act No. 10 of 1965] 5
THE SCHEDULE
[Section 2 (b)].
1. United Nations Inernational Children ’s Emergency Fund
(UNICEF).
2. Co-operative for American Relief Everywhere (CARE).
3. Technical Co-operation Mission (TCM).
4. Church World Service.
5. Luthern World Relief.
6. Catholic Relief Service.
7. Indian Red Cross Society.
8. Indian Conference of Social Work.
* * *