LexThe UNITED PROVINCES OPIUM SMOKING ACT, 1934
Uttarakhand · state statute
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Lka;qDr izkUr vQhe /kweziku vf/kfu;e 1934
¿la;qDr izkUr vf/kfu;e la0 3] 1934À
THE UNITED PROVINCES OPIUM SMOKING ACT, 1934
[U.P. ACT NO. III OF 1934]
198
Lka;qDr izkUr vQhe /kweziku vf/kfu;e] 19341
¿Lka;qDr izkUr vf/kfu;e la[;k 3] 1934À
mRrj izns”k vf/kfu;e la[;k 25] 19532
mRrj izns”k vf/kfu;e la[;k 23 ]1961
}kjk la”kksf/kr
XkouZesUV vkQ bafM;k ¼,MsIVs”ku vkQ bafM;u ykt½ vkMZj] 1937 }kjk vuqdwfyr
rFkk ifj’d`rA
,MsIVs”ku vkQ ykt vkMZj] 1950 }Kjk vuqdwfyr rFkk ifj’d`rA
¿XkouZj us 17 ekpZ] 1934 rFkk xouZj tujy us 19 vizSy] 1934 dks Lohd`fr iznku
dh rFkk xouZesUV vkQ bafM;k ,sDV dh /kkjk 81 ds v/khu 5 ebZ] 1934 dks izdkf”kr3 gqvkA
mRrj izns”k fo/kku lHkk us fnukad 7 vxLr] 1953 rFkk mRrj izns”k fo/kku ifj’kn~
us fnukad 29 vxLr] 1953 dh cSBd esa Lohd`r fd;kA
^Hkkjr dk lafo/kku* vuqPNsn 201 ds vUrxZr jk’Vªifr egksn; us 6 vDrwcj] 1953
dks Lohd`fr iznku dh rFkk mRrj izns”k ljdkjh vlk/kkj.k xtV esa fnukad 9 vDrwcj] 1953
dks izdkf”kr gqvkAÀ
Lka;qDr izkUr esa vQhe ds /kweziku ls lEcfU/kr fof/k dks la”kksf/kr djus ds fy,
vf/kfu;e
;g b’Vdj gS fd la;qDr izkUr esa vQhe dk /kweziku djus okys O;fDr;ksa ds
jftLVªhdj.k dh O;oLFkk djus rFkk vQhe ds /kweziku dks vUrr% izfrf’k) djus dh n`f’V ls
la;qDr izkUr esa vQhe ds /kweziku ls lEcfU/kr fof/k dks la”kksf/kr fd;k tk;(
vkSj bl vf/kfu;e dks ikfjr djus ds fy, xouZesaV vkQ bafM;k ,sDV dh /kkjk
80&, dh mi/kkjk ¼3½ ds v/khu xouZj tujy dh iwoZ Lohd`fr izkIr dh tk pqdh gSA
vr% ,rn~}kjk fuEufyf[kr vf/kfu;e cuk;k tkrk gS %
v/;k; 1
izkjfEHkd
1&& ¼1½ ;g vf/kfu;e la;qDr izkUr vQhe /kweziku vf/kfu;e] 1934 dgyk;sxkA
¼2½ bldk foLrkj lEiw.kZ ¿mRrj izns”kÀ4 esa gksxkA
Lkaf{kIr uke] foLrkj rFkk
izkjEHk
¼3½ ;g ,sls fnukad dks izo`Rr gksxk] ftls ¿jkT; ljdkjÀ 6 xtV esa vf/klwpuk }kjk]
rnFkZ fu;r djs vkSj ml fnukad 5 ls gh ;wukbVsM izkfoalst vksfi;u Leksfdax ,sDV] 1925
fujflr gks tk;sxkA
;w-ih- ,sDV la[;k 2 1925
1- mn~ns”;ksa vkSj dkj.kksa ds fooj.k ds fy, xtV] 1938] Hkkx 8] Ik`’B 188 nsf[k,A
2- mn~ns”;ksa vkSj dkj.kksa ds fooj.k ds fy, vlk/kkj.k xtV] fnukad 6 tqykbZ] 1953 nsf[k,A
3- xtV 1934] Hkkx 7] Ik`’B 30&33 nsf[k,A
4- ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk ¼;wukbVsM izkfoUlst½ ds fy, izfrLFkkfirA
5- ;g vf/kfu;e 1 vxLr 1935 d ks izHkkoh gqvkA xtV 1935] Hkkx 1] Ik`’B 932 ij foKfIr la[;k 337@
ckjg &95] fnukad 11 tqykbZ] 1935 nsf[k,A
6- ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk ¼izkfofU”k;y xouZesUV½ ds fy, izfrLFkkfir ] tks ,MsIVs”ku vkQ
ykt vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds fy, izfrLFkkfir fd;k x;k FkkA
199
¿la;qDr izkUr vQhe /kweziku vf/kfu;e] 1934À ¿/kkjk 2&3À
2&& Tkc rd fo’k; ;k izlax esa dksbZ ckr izfrdwy u gks] bl vf/kfu;e1 esa& IkfjHkk’kk;sa
¼1½ ^^vQhe** dk ogh vFkZ gS tks fd vksfi;e ,sDV] 1878 esa mldk gS( vQhe 1878 dk 1
¼2½ ^^fufeZr vQhe** dk rkRi;Z vQhe ds ,sls mRikn ls gS tks vQhe dks] /kweziku
djus ds fy;s mi;qDr lRo ds : Ik esa :ikUrfjr djus ds fy;s dh x;h fdlh izfØ ;k ;k
izfØ;kvksa dh J`a[kyk ds ifj.kkeLo:Ik izkIr gks vkSj blds vUrxZr paMw] end rFkk dhV ;k
,slk vof”k’V inkFkZ] tks vQhe dk /kweziku djus ds mijkUr cpk jgrk gS] Hkh gS(
fufeZr vQhe
¼3½ ^^LFkku** ds vUrxZr dksbZ Hkou x`g] nqdku] cwFk] rEcw] ty;ku] csM+k rFkk ;ku
vkSj mldk dksbZ Hkkx Hkh gS(
LFkku
¼4½ ^^dysDVj** dk rkRi;Z fdlh ftys ds jktLo iz”kklu ds eq[; izHkkjh vf/kdkjh
ls gS vkSj blds vUrxZr dksbZ fMIVh dfe”uj rFkk nsgjknwu dk v/kh{kd Hkh gS(
dySDVj
¼5½ ^^eftLVsªV** dk rkRi;Z izFke oxZ eftLVªsV ;k bl vf/kfu;e ds v/khu ds ekeyksa
dk fopkj.k djus ds fy;s ¿jkT; ljdkjÀ 2 }kjk fo”ks’k :Ik ls l”kDr fd;s x;s f}rh; oxZ
ds eftLVªsV ls gS(
EkftLVsªV
¼6½ ^^vkcdkjh vk;qDr** dk rkRi;Z la;qDr izkU r ,sDlkbt ,sDV] 1910 dh /kkjk 10
¼2½ ¼d½ ds v/khu jkT; ljdkj }kjk fu;qDr vf/kdkjh ls gS(
vkcdkjh vk;qDr ;w -ih-
,sDV la[;k 4] 1910
¼7½ ^^vkcdkjh foHkkx dk vf/kdkjh** dk rkRi;Z vkcdkjh vk;qDr ;k la;qDr izkUr
,Dlkbt ,sDV] 1910 dh /kkjk ¼2½ ¼?k½ ds v/khu fu;q Dr fdlh vf/kdkjh ls gS vkSj blds
vUrxZr ml ,sDV dh /kkjk 10 ¼2½ ¼³½ ds v/khu l”kDr dksbZ vf/kdkjh ;k O;fDr Hkh gS(
vkcdkjh foHkkx dk
vf/kdkjh ;w-ih-,sDV la[;k
4 1910
¼8½ ^^vf/klwpuk** dk rkRi;Z ljdkjh xtV esa izdkf”kr vf/klwpuk ls gS( vkSj vf/klwpuk
¼9½ ^^jftLVªhd`r /kwezikudrkZ** dk rkRi;Z ,sls O;fDr ls gS ] tks fufeZr vQhe ds
/kwezikudrkZ ds :Ik esa bl vf/kfu;e ds v/khu jftLVªhd`r gksA
jftLVªhd`r /kwezikudrkZ
v/;k; 2
izfr’ks/k rFkk fu;a=.k
3&& ¼1½ ¿jkT; ljdkjÀ1 ] ,sls O;fDr;ksa dk ,d jftLVj rS;kj djk;s xh] ftudh
vk;q iPphl o’kZ ls de u gks vkSj ftuesa fufeZr vQhe ds /kweziku djus dh vknr gksA
/kweziku d rkZvksa dk
jftLVj
1- ;g vf/kfu;e bl rkfydk ds LrEHk 4 esa mfYyf[kr fr fFk ls rFkk LrEHk 3 esa mfYyf[kr foKfIr ¼;fn
dksbZ gS½ ds vUrxZr LrEHk 2 esa mfYyf[kr vf/kfu;eksa vFkok vkns”kksa ds vUrxZr mu {ks=ksa esa izlkfjr fd;k
x;k gS ftudk mYys[k LrEHk 1 esa fd;k x;k gSA
{ks= vf/kfu;e vFkok vkns”k]
ftuds vUrxZr izlkfjr
fd;s x;s
foKfIr] ;fn dksbZ gS
ftuds vUrxZr izHkkoh
fd x;k
frfFk] ftlls izHkkoh fd;k
x;k
1 2 3 4
1&ftyk jkeiqj--- --------- -------------- -----------
2& ftyk cukjl Ckukjl ¼,Iyhds”ku vkQ
ykt½ vkMZj] 1949
fo- la- 1892@17] 27
twu] 1950
fnukad 1 tqykbZ] 1950
rnso
3& ftyk Vsgjh&
x<+oky
Vsgjh&x<+oky ¼,Iyhds”ku
vkQ ykt vkMZj] 1949½
fo-l- 1826@17] 27
twu] 1950
rnso
2- ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk ¼izkfoU”k;y xouZesUV½ ds fy;s izfrLFkkfir th ,MsIVs”ku vkQ ykt
vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds fy;s izfrLFkkfir fd;k x;k FkkA
200
¿la;qDr izkUr vQhe /kweziku vf/kfu;e] 1934À ¿/kkjk 4&8À
¼2½ ,slk jftLVj ,sls izkf/kdkjh }kjk vkSj ,slh jhfr ls rS;kj fd;k tk;sxk ] tks
¿jkT; ljdkjÀ1 bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa }kjk fofgr djs vkSj mlesa ,slh
fof”kf’V;ka gksaxh rFkk og ,sls izi= esa gksxk] tks vkcdkjh vk;qDr vf/klwpuk }kjk fofgr djsaA
¼3½ ,slk jftLVj ,sls fnukad dks cUn dj fn;k tk;xk ] tks ¿jkT; ljdkjÀ1 }kjk
fu;r fd;k tk; rFkk ljdkjh xtV esa vf/k lwfpr fd;k tk;] vkSj ,sls viok nksa ds v/khu
jgrs gq;s ftUgsa ¿jkT; ljdkjÀ1 vf/klwpuk }kjk fofgr djs] mlesa ml fnukad ds Ik”pkr~ dksbZ
u;h izfof’V ugha dh tk;xhA
¼4½ ,sls lHkh O;fDr ] tks fufeZr vQhe ds /kwezikudrkZ ds :Ik esa] jftLVj esa
izfof’V;ksa ds cUn gksus ds fnukad rd] bl vf/kfu;e ds v/khu jftLVªhd`r gksus ds ik= gksa]
jftLVªhd`r /kwezikudrkZ le>s tk;saxs pkgs muds uke jftLVj esa okLro esa izfo’V fd, x, gksa
;k ughaA
4&& ¼1½ dksbZ Hkh O;fDr] tks jftLVªhd`r /kwezikudrkZ u gks] fufeZr vQhe dk fdlh
Hkh ek=k esa] pkgs og fdruh Hkh gks] u r ks /kweziku djsxk] u mls fofufeZ r djsxk] u mls
vius dCts esa j[ksxkA
fufeZr vQhe dk
vjftLVªhd`r /kwezikudrkZvksa
}kjk ?kweziku fd;k tkuk
¼2½ dksbZ Hkh jftLVªhd`r /kwezikudrkZ] rk Sy esa vk/kk rksyk ls ;k vis{kkd`r de ,sls
vU; ifjek.k ls tks ¿jkT; ljdkjÀ1 bl vf/kfu;e ds v/khu cuk, x, fu; eksa }kjk fofgr
djs] vf/kd fufeZr vQhe fdlh Hkh ,d le; vius dCts esa u rks j[ksxk] u fofufeZr
djsxk%
jftLVªhd`r /kweziku&
drkZvksa }kjk fofuekZ.k
rFkk dCts esa j[kk tkuk
IkzfrcU/k ;g gS fd fdlh Hkh n”kk esa dksbZ jftLVªhd`r /kwezikudrkZ dksbZ fufeZr
vQhe fdlh ,sls vQhe ls fofufeZr ugha djsxk ] tks vksfi;e ,sDV] 1878 dh /kkjk 5 ds
v/khu cuk, x, fu;eksa ds vuqlkj izkIr djus ls vU;Fkk izkIr dh xbZ gks vkSj u dksbZ
jftLVªhd`r /kwezikudrkZ fufeZr vQhe ] ftls bl izdkj fofufeZr fd;k x;k gks] fdlh Hkh
ifjek.k esa vius dCts esa j[ksxkA
1878 dk 1
¼3½ dksbZ O;fDr fufeZr vQhe ds fofuekZ.k esa fdlh vU; O;fDr dh] pkgs og
jftLVªhd`r /kwezikudrkZ gks ;k ugha] lgk;rk u djsxkA
fufeZr vQhe ds fofuekZ.k
esa lgk;rk
5&& ;fn fdlh O;fDr ds] tks jftLVªhd`r /kwezikudrkZ u gks] dCts esa fufeZr vQhe
ikbZ tk; ;k fufeZr vQhe ds /kweziku ;k fofuekZ.k ds fy, mi;ksx esa yk, tkus okyk dksbZ
lkf/k= ik;k tk; rks] tc rd fd rRizfrdwy lkfcr u dj fn;k tk;] ;g mi/kkj.kk dh
tk;sxh fd ,slk O;fDr fufeZr vQhe dk /kweziku djrk gSA
dfri; ekeyksa esa fufeZr
vQhe ds /kweziku ds ckjs
esa mi/kkj.kk
6&& dksbZ O;fDr fufeZr vQhe dk u rks fo Ø; djsxk] u mls fo Ø; ds fy,
vfHknf”kZr ;k izLFkkfir djsxk vkSj u mldk foØ; djus dk iz;Ru djsxkA
fufeZr vQhe dk foØ;
7&& nks ;k nks ls vf/kd O;fDr;ksa dk] pkgs os jftLVªhd`r /kwezikudrkZ gksa ;k u
gksa] teko /kwezikudrkZvksa dk teko dgk tkrk gS ] ;fn ,sls O;fDr;ksa dk lkekU; mn~ns”;
fufeZr vQhe dk /kzweziku djuk ;k fofuekZ.k djuk gksA
vQhe ds /kweziku dRrkZvksa
dk tkeo
Li’Vhdj.k&& dksbZ teko] tks bDV~Bk gksrs le; /kwezikudrkZvksa dk teko ugha Fkk ]
ckn dks ,slk teko gks ldsxkA
8&& Tkks dksbZ mu rF;ksa ls ifjfpr gksrs gq, tks fdlh teko dks vQhe ds
/kwezikudrkZvksa dk teko cukrs gSa] ml te ko esa lfEefyr gksrk gS ;k mlesa cuk jgrk gS]
og ml teko dk lnL; gS] ;g dgk tkrk gSA
vQhe ds / kwezikudrkZvksa
ds teko dk lnL; gksuk
1- ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk ¼izkfpfU”k;y xouZesUV½ ds fy;s izfrLFkkfir tks ,MsIVs”ku vkQ
ykt vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds izfrLFkkfir fd;k x;k FkkA
201
¿la;qDr izkUr vQhe /kweziku vf/kfu;e] 1934À ¿/kkjk 9&13À
9&& fdlh ,sls L Fkku esa tgka nks ;k nks ls vf/kd O;fDr] pkgs os jftLVªhd`r
/kwezikudrkZ gksa ;k u gksa] tek gksa] fu feZr vQhe dh ;k fuf eZr vQhe ds /kweziku ds fy,
fdUgha ufydkvksa ;k lkf/k= dh ;k fufeZr vQhe ds fofuekZ .k esa mi;ksx esa yk, tkus okys
fdlh lkf/k= dh mifLFkfr ;g mi/kkj.kk djus ds fy, Ik;kZIr ekuh tk;xh fd ,sls O;fDr
,sls LFkku ij] fufeZr vQhe dk /kweziku djus ;k mldk fofuekZ.k djus ds lkekU; mn~ns”;
ls tek gq, gSaA
vQhe vkSj vQhe dk
/kweziku djus ds lkf/ k=
dh mifLFkfr ls dh tkus
okyh mi/kkj.kk
10&& ¼1½ ¿jkT; ljdkjÀ1] bl vf/kfu;e ds micU/kksa dks dk;kZfUor djus ds fy,]
vf/klwpuk }kjk] fu;e cuk ldsxhA
fu;e cukus dh “kfDr
¼2½ fof”k’Vr% vkSj mi/kkjk ¼1½ }kjk iznÙk “kfDr dh O;kidrk ij izfrdwy izHkko
Mkys fcuk] ,sls fu;e &
¼d½ og izkf/kdkjh] ftlds }kjk rFkk og jhfr ] ftlls /kkjk 3 esa fufnZ’V
jftLVj rS;kj fd;k tk;xk rFkk j[kk tk;xk] fofgr dj ldsaxs(
¼[k½ mu “krksZa rFkk fucZU/kuksa dks ] ftuds v/khu dksbZ jftLVªhd`r
/kwezikudrkZ fufeZr vQhe dk fofuekZ.k dj lds xk] mls dCts esa j[k ldsxk ;k
/kweziku dj ldsxk] fofu;fer dj ldsaxs(
¼x½ os “krZas] ftuds v/khu rFkk og izkf/kdkjh] ftlds }kjk fdlh
jftLVªhd`r /kwezikudrkZ dk uke jftLVj ls gVk;k tk ldsxk] fofgr dj ldsaxs(
¼?k½ bl vf/kfu;e ds v/khu vf/kd`r oLrqvksa ds O;;u dk fofu;eu dj
ldsaxs( rFkk
¼³½ bl vf/kfu;e ds v/khu vf/kjksfir tqekZuksa eas ls bukeksa ds Hkqxrku dks
fofgr rFkk fofu;fer dj ldsaxsA
¼3½ fu;eksa dks cukus ds fy, bl /kkjk }kjk iznÙk “kfDr bl “krZ ds v/khu gS fd
fu;e iwoZ izdk”ku ds Ik”pkr~ cuk, tk;a %
izfrcU/k ;g gS fd ,sls dksbZ Hkh fu;e iwoZ izdk”ku ds fcuk ml n”kk eas cuk, tk
ldsaxs] tc ¿jkT; ljdkjÀ1 dk fopkj gks fd mUgsa rqjUr izo`Ùk fd;k tkuk pkfg,A
11 && dksbZ jftLVªhd`r /kwezikudrkZ] tks bl vf/kfu;e ds v/khu cuk, x, fu;eksa
}kjk fofgr “krksZa dk vuqikyu vkSj fucZU/kuksa dk ikyu u djsxk] og ,rn~i”pkr~ fofgr
“kkfLr;ksa ds vfrfjDr] viuk uke /kwezikudrkZvksa ds jftLVj ls gVk, tkus dk Hkh Hkkxh
gksxkA
/kwezikudrkZvksa ds jftLVj
ls viuk uke gVk, tkus
dk jftLVªhd`r&/kweziku
drkZ dk nkf;Ro
v/;k;&3
“kkfLr;k¡
12&& tks dksbZ jftLVªhd`r /kwezikudrkZ u gksrs gq,] fufeZr vQhe dk /kweziku djsxk]
og dkjkokl ls] ftldh vof/k rhu ekl rd dh gks ldsxh ;k tqekZus ls] tks ikap lkS
:Ik, rd dk gks ldsxk] ;k nksuksa ls nafMr fd;k tk;xkA
vjftLVªhd`r&/kweziku
drkZvksa }kjk /kweziku
ds fy,
13&& tks dksbZ /kkjk 4 dk mYya?ku djds] fufeZr vQhe dk fofuekZ.k djsxk ;k
mls vius dCts eas j[ksxk ;k fufeZr vQhe ds fofuekZ.k eas fdlh vU; O;fDr dh lgk;rk
djsxk] og dkjkokl ls] ftldh vof/k ,d o’kZ rd dh gks ldsxk] ;k tqekZus ls] tk s ,d
gtkj :Ik, rd dk gks ldsxk] ;k nksuksa ls] nafMr fd;k tk;xkA
fufeZr vQh e dk
vizkf/kd`r :Ik ls
fofuekZ.k djus ;k
dCtk j[kus ds fy,
1- ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk ¼izkfofU”k;y xouZesUV½ ds fy;s izfrLFkkfir tks ,MsIVs”ku vkQ ykt
vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds izfrLFkkfir fd;k x;k FkkA
202
¿la;qDr izkUr vQhe /kweziku vf/kfu;e] 1934À ¿/kkjk 14&19À
14&& tks dksbZ /kwezikudrkZvksa ds teko dk lnL; gksxk] og dkjkokl ls] ftldh
vof/k rhu ekl rd dh gks ldsxh] ;k tqekZus ls] tks ikap lkS :Ik, rd dk gks ldsxk] ;k
nksuksa ls] nafMr fd;k tk;xkA
vQhe ds /kwezikudrkZv ksa
ds tko dk lnL; gksus ds
fy,
15&& tks dksbZ vQhe ds /kwezikudrkZvksa ds teko ds iz;kstu ds fy, fdlh LFkku
dks [kksysxk] j[ksxk ;k mls mi;ksx eas yk,xk ;k fdlh ,sls LFkku ds [kksys tkus] j[ks tkus
;k mi;ksx eas yk, tkus dh vuqKk nsxk ;k iwoksZDr iz;kstuksa ds fy, mi;ksx eas yk, tkus
okys ;k j[ks tkus okys fdlh LFkku dh ns[k &js[k djsxk ;k mldk izcU/k djsxk ;k mlds
dkjckj ds lapkyu eas fdlh izdkj ls lgk;rk djsxk] og dkjkokl ls] ftldh v of/k ,d
o’kZ rd dh gks ldsxh] ;k tqekZus ls] tks ,d gtkj :Ik, rd dk gks ldsxk] ;k nksuksa ls]
nafMr fd;k tk;xkA
fufeZr vQhe ds /kweziku
ds fy, mi;ksx easy k,
tkus okys LFkku dks j[kus
;k mldk izHkkjh gksus ds
fy,
16&& tks dksbZ fufeZr vQhe dk fo Ø; djsxk ;k mlds foØ; ds fy, vfHknf”kZr
;k izLFkkfir djsxk ;k mldk foØ; djus dk iz;Ru djsxk] og dkjkokl ls] ftldh vof/k
,d o’kZ rd dh gks ldsxh] ;k tqekZus ls] tks ,d gtkj :Ik, rd dk gks ldsxk] ;k nksuksa
ls] nafMr fd;k tk;xkA
fufeZr vQhe dk fo Ø;
djus ds fy,
17&& tks dksbZ bl vf/kfu;e ds v/khu n.Muh; fdlh vijk/k dk nq’izsj.k djsxk]
og pkgs ,slk vijk/k ,sls nq’izsj.k ds ifj.kkeLo:Ik fd;k t k; ;k u fd;k tk;] Hkkjrh;
n.M lafgrk dh /kkjk 116 eas fdlh ckr ds gksrs gq, Hkh] ,sls vijk/k ds fy, micfU/kr n.M
ls nafMr fd;k tk;xkA
vijk/kksa ds nq’izsj.k ds
fy, 1860 dk 45
18&& tks dksbZ bl vf/kfu;e ds v/khu fdlh vijk/k ds fy, rRiwoZ nks’kfl) fd,
tkus ds Ik”pkr~ bl vf/kfu;e ds v/khu fdlh vijk/k ds fy, iqu% nks’kfl) fd;k tkrk gS]
og ,sls Ik”pkr~orhZ vijk/k ds fy, ml n.M ls nqx qus n.M dk Hkkxh gksxk] tks izFke
nks’kflf) ij vf/kjksfir fd;k tk ldrk Fkk %
izfrcU/k ;g gS fd r`rh; ;k Ik”pkr~orhZ nks’kflf) dh n”kk eas vijk/kh dks] tqekZus ds
lfgr ;k fcuk] dkjkokl dk n.M fn;k tk;xkA
iwoZ nks’kflf) ds Ik”pkr~
of/kZr n.M
v/;k;&4
izfØ;k
19&& ;fn fdlh eftLVªsV dks tkudkjh izkIr gksus ij vkSj ,sls tkap ds ¼;fn dksbZ
gks½ ftls og vko”;d le>s] Ik”pkr~ ;g fo”okl djus dk dkj.k gks fd dksbZ LFkku bl
vf/kfu;e ds v/khu fdlh vijk/k ds fy, mi;ksx esa yk;k tkrk gS] rks og vkcdkjh foHkkx
ds fdlh ,sls vf/kdkjh dks tks ,s ls iafDr ls uhps dk u gks ftls ¿jkT; ljdkjÀ 1 fofgr
djsa] ;g izkf/kd`r djus okyk okjUV tkjh dj ldsxk fd og &
Rkyk”kh okjUV rFkk ryk”kh
ysus dh “kfDr
¼d½ ,sls LFkku esa jkr ;k fnu esa fdUgha ,sls O;fDr;ksa ds lkFk ftudh
lgk;rk og vf/kdkjh vko”;d] le>s] izos”k djs (
¼[k½ ,sls LFkku ds lHkh ;k ,sls Hkkxksa dh ftuds ckjs esa ,sls vf/kdkjh dks
;g fo”okl djus dk dkj.k gks fd ogka fdlh fufeZr vQhe dks] ;k fufeZr vQhe
ds fofuekZ.k ds ;k fufeZr vQhe ds /kweziku ds fdlh lkf/k= dks fNik;k x;k gS
rFkk ,sls lHkh ;k fdUgha O;fDr;ksa dh] ftUgsa og ,sls LFkku esa ik,] ryk”kh ysa(
1- ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk ¼izkfofU”k;y xouZesUV½ ds fy, izfrLFkkfir ] tks ,MsIVs”ku
vkQ ykt vkMZj] 1937 }kjk ¼yksdy xouZesaV½ ds fy, izfrLFkkfir fd;k x;k FkkA
203
¿la;qDr izkUr vQhe /kweziku vf/kfu;e] 1934À ¿/kkjk 19d&23À
¼x½ ,sls LFkku esa ik, x, fdlh ,sls O;fDr dks ] ftlds ckjs esa mls ;g
fo”okl djus dk dkj.k gks fd og bl vf/kfu;e ds v/khu fdlh vi jk/k dk nks’kh
gS] fxj¶rkj djsa( vkSj
¼?k½ lEiw.kZ fufeZr vQhe dks] fufeZr vQhe ds /kweziku ds ;k fufeZr vQhe
ds fofuekZ.k ds lkf/k= dks vkSj bl vf/kfu;e ds v/khu fdlh vijk/k dks djus ds
fy, mi;ksx esa ykbZ tkus okyh fdlh vU; oLrq dks vfHkx`ghr djsA
¿19&d && tc dHkh dysDVj dks ;k vkcdkjh foHkkx ds fdlh ,sls vf/kdkjh dks
tks jkT; ljdkj }kjk rnFkZ izkf/kd`r fd;k x;k gks ;k fdlh ,sls iqfyl vf/kdkjh dks tks
iafDr esa iqfyl Fkkus ds izHkkjh vf/kdkjh ls uhps dk u gks] ;g fo”okl djus ds ;qfDR;qDr
vk/kkj gksa fd fdlh LFkku esa bl vf/kfu;e ds v/khu n.Muh; dksbZ vijk/k fd;k x;k gS
;k fd;k tk jgk gS rF kk vijk/k ds vUos’k.k ds iz;kstu ds fy, dksbZ oLrq mldh {ks=h;
vf/kdkfjrk dh lhekvksa ds Hkhrj ikbZ tk ldrh gS vkSj mldh jk; esa ,slh oLrq vuqfpr
foyEc fd, fcuk vU;Fkk izkIr ugha dh tk ldrh rks og vius fo”okl ds vk/kkj ys[kc)
djus ds Ik”pkr~ fdlh ,sls LFkku dh ryk”kh ys ldsxk ;k fyok ldsxkAÀ1
Rkyk”kh ysus dh “kfDr
¿20&& ¼1½ n.M izfØ;k lafgrk] 1898 ds micU/k ftlds vUrxZr mldh /kkjk 102
vkSj 103 esa vUrfoZ’V ryk”kh lEc U/kh micU/k Hkh gSa] tgka rd fd os bl vf/kfu;e ds
micU/kksa ls vlaxr u gksa] bl vf/kfu;e ds v/khu fxj¶rkjh ds fy, okjUVksa ds fu’iknu
rFkk yh tkus okyh rykf”k;ksa ij ykxw gksaxsA
OkkjUV vkSj ryk”kh ds
fo’k; esa n. M izf Ø;k
lafgrk] 1898 dk ykxw
gksuk 1889 dk vf/kfu;e
la- 5
¼2½ tc /kkjk 19&d ds v/khu ryk”kh yh tk; rks ml /kk jk ds v/khu rS;kj fd,
fdlh vfHkys[k dh izfr;ka] vijk/k dk laKku djus ds fy, l”kDr fudVre eftLVªsV dks
rR{k.k Hkst nh tk;saxh vkSj ryk”kh ds LFkku ds Lokeh ;k v/;klh dks mldh izfr] vkosnu
fn, tkus ij] eftLVsªsV }kjk nh tk,xhA
IkzfrcU/k ;g gS fd tc rd eftLV ªsV fo”ks’k dkj.k ls mls fu%”kqYd nsuk mfpr u
le>s] og mlds fy, Hkqxrku djsxkAÀ2
21&& Tkc dHkh dksbZ vf/kdkjh bl vf/kfu;e ds v/khu dksbZ fxj¶rkjh ;k vfHkxzg.k
djs rks og ,slh fxj¶rkjh ;k vfHkxz g.k ds Bhd Ik”pkr~ ds pkSchl ?kaVksa ds Hkhrj mldh
leLr fof”kf’V;ksa dh fjiksVZ vius vO;of gr mPprj inkf/kdkjh dks nsxk] vkSj fxj¶rkj
fd;k x;k izR;sd O;fDr rFkk vfHkx`ghr leLr oLrq;sa vfoyEc ml vf/kdkjh dks ftlus
okjaV tkjh fd;k gks ;k fudVre iqfyl Fkkus dks Hksth tk;sxhA
fxj¶rkjh ;k vfHkxzg.k dh
n”kk esa fjiksVZ dk fd;k
tkuk
22&& Tkc bl vf/kfu;e ds v/khu fxj¶rkj fd;k x;k dksbZ O;fDr tekur nsus
dks rS;kj gks rks og tekur ij] ;k fxj¶rkjh djus okys vf/kdkjh ds foosdkuqlkj mlds
eqpyds ij NksM+ fn;k tk;xkA
Tkekur vkSj izfrHkwfr
23&& iqfyl rFkk Hkw&jktLo foHkkx dk iz R;sd vf/kdkjh ¿xkao lHkk dk izR;sd
iz/kku vkSj lsØsVjhÀ3 rFkk izR;sd xkao dk pkSdhnkj mls uksfVl fn;s tkus ;k mlls vuqjks/k
fd;s tkus ij] bl vf/kfu;e ds micU/kksa dks dk;kZfUor djus esa vkcdkjh foHkkx ds fdlh
Hkh vf/kdkjh dks ;qfDr;qDr lgk;rk nsus ds fy;s ck/; gksxkA
vkcdkjh foHkkx ds
vf/kdkfj;ksa dks lgk;rk
1- m0 iz0 vf/kfu;e la- 25] 1953 dh /kkjk 2 }kjk c<+kbZ x;hA
2- mi;qZDr dh /kkjk 3 }kjk izfrLFkkfirA
3- mRrj izns”k vf/kfu;e la- 23] 1961 dh /kkjk 2 }kjk izfrLFkkfirA
204
¿la;qDr izkUr vQhe /kweziku vf/kfu;e] 1934À ¿/kkjk 24&29À
24&& bl vf/kfu;e ds v/khu fdlh vijk/k ds fy;s fdlh O;fDr dks nks ’klf)
gksus ij] U;k;ky; ;g vkns”k ns ldsxk fd fdlh fufeZr vQhe dks ;k fdlh midj.k ;k
lkf/k= dks ftlds laca/k esa ;k ftlds }kjk ,slk vijk/k fd;k x;k gks] ;k fdlh ik =]
os’Bu ;k vkojd dks] ftlesa ,slh fufeZr vQhe] midj.k ;k lkf/k= ik;k x;k gks ;k ,sls
ik=] os’Bu ;k vkojd dh vU; vUroZLrqvksa dks vf/kg`r ;k u’V fd;k tk;A
fufeZr vQhe rFkk
vfHkx`ghr oLrqvksa dk
vf/kgj.k rFkk fouk”k
fd;k tkuk
25&& dksbZ Hkh eftLVªsV bl vf/kfu;e ds v/khu naMuh; fdlh vijk/k dk laKku
dysDVj ds ;k vkcdkjh foHkkx ds fdlh ,sls vf/kdkjh ds ] tks iafDr esa vkcdkjh fujh{kd
ls uhps dk u gks] ifjokn ;k fjiksVZ ij djus ds flok; ugha djsxkA
vijk/kksa dk laKku
v/;k; 5
izdh.kZ
26&& bl vf/kfu;e ds v uqlj.k esa ln~HkkoiwoZd fd;s x;s ;k fd;s tkus ds fy;s
vkfn’V fdlh dk;Z ds ckjs esa uqdlkuh ds fy;s fdlh flfoy U;k; ky; esa ¿ljdkjÀ1 ;k
dysDVj ;k ¿vkcdkjh iqfyl ;k HkwjktLo foHkkx ds fdlh vf/kdkjh] xkao lHkk ds iz/kku ;k
lsØsVjh ;k xkao ds pkSdhnkjÀ2 ds fo#) dksbZ okn ugha gksxkA
dfri; oknksa dk otZu
27&& dksbZ Hkh flfoy U;k;ky; bl vf/kfu;e ds vuqlj.k esa dh xbZ fdlh ckr
ds laca/k esa ¿ljdkjÀ1 ;k dysDVj ;k ¿vkcdkjh iqfyl ;k Hk wjktLo foHkkx ds fdlh
vf/kdkjh] xkao lHkk ds iz/kku ;k ls ØsVjh ;k xkao ds pkSdhnk jÀ2 ds fo#) fdlh okn dk
fopkj.k] vkSj ¿jkT; ljdkjÀ3 dh iwoZ eatwjh ds fcuk dksbZ eSftLVsªV bl vf/kfu;e ds
v/khu fdlh O;fDr ds fo#) yxk;s x;s fdlh vkjksi dk laKku] rc rd u djsxk tc
rd fd ifjokfnr dk;Z ds fnukad ds Ik”pkr~ N% ekl ds Hkhrj okn ;k vfHk;kstu l afLFkr
u dj fn;k tk;A
Okkn vkSj vfHk;kstu dh
ifjlhek
28&& ¼1½ tc dHkh bl vf/kfu;e ds v/khu fdlh vijk/k ds fy;s nks ;k nks ls
vf/kd O;fDr;ksa dk vfHk;kstu fd;k tk;] rks eftLVªsV ;fn ,sls dkj.kksa ls tks og
vfHkyf[kr djsxk] mfpr le>s] fdlh ,sls O;fDr dks bl “krZ ij {keknku dj ldsxk fd
og ml vijk/k ls lEc) lHkh rF;ksa dks iw.kZ:Ik ls vkSj lPpkbZ ls izdV djsaA
Ekq[kfcj cu tkus ij
vfHk;qDr dks {keknku
¼2½ ,slk O;fDr ml ekeys esa l{ke lk{kh gks tk;xk v kSj ,sls vijk/k ds fy;s rc
rd n.M dk Hkkxh u gksxk tc rd {keknku cuk jgsA
29&& bl vf/kfu;e ;k bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa dh dksbZ ckr
Msatjl MªXl ,sDV] 1930 dh ;k mlds v/khu cuk;s x;s fdlh fu;e dh tks fufeZr vQhe
ds ¿***À4 Hkkjr esa mi;ksx ;k nqO;kZikj ij dksbZ ,slk fucZU/ku vf/kjksfir djrk gS] tks bl
vf/kfu;e }kjk ;k mlds v/khu vf/kjksfir u fd;k x;k gks] ;k ,slk fucZU/ku vf/kjksfir
djrk gS tks bl vf/kfu;e }kjk ;k mlds v/khu vf/kjksfir rRLFkkuh fucZU/ku ls ek=k esa
vf/kd gks] oS/krk ij dksbZ izHkko u MkysxhA
Msatjl MªXl ,sDV] 1930
ds laca/k esa O; ko`fRr 1930
dk 2
1- ,MsIVs”ku vkQ] ykt vkMZj] 1950 }kjk ¼Økmu½ ds fy;s izfrLFkkfir tks ,MsIVs”ku vkQ ykt vkMZj]
1937 }kjk ¼lsdsVjh vkQ LVsV Qkj bafM;k bu dkmfUly½ ds fy;s izfrLFkkfir gqvk FkkA
2- mRrj izns”k vf/kfu;e la[;k 23] 1961 dh /kkjk 2 }kjk izfrLFkkfirA
3- ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk ¼izkfofU”k;y xouZesUV½ ds fy;s izfrLFkkfir tks ,MsIVs”ku
vkQ ykt vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds fy;s izfrLFkkfir fd;k x;k FkkA
4- ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk “kCn ¼fQfV”k½ fudkyk x;kA
205
THE UNITED PROVINCES OPIUM SMOKING ACT, 19341
[U. P. ACT No. III OF 1934]
Amended by the
U. P. Act No. XXV of 19532
U. P. ACT No. XXIII OF 1961
Adapted and modified by the Government of India (Adaptation of Indian La ws)
Order,1937
Adapted and modified by the Adaptation of Laws Order, 1950
[Received th e assent of the Governor on Mar ch 17, 1934, and of the Governor
General on April 19, 1934, and was published 3 under section 81 of the Government of
India Act on May 5, 1934.
Passed in Hindi by the Uttar Pradesh Legislative Assembly on August 7, 1953, and
by the Uttar Pradesh Legislative Council on August 29, 1953.
Received the as sent of the President on October 6, 1953, under Article 201 of ‘the
Constitution of India’ and was published in the Utta r Pradesh Gazette Extraordinary, dated
October 9, 1953.]
AN
ACT
to amend the Law relating to opium smoking in the United Provinces.
WHEREAS it is expedient to amend the l aw rel ating to opium smoking in the
United Provinces with a view to make provision for the regi stration of persons who are
opium smokers and to secure th e ultimate prohibition of opium smoking in the United
Provinces;
AND WHEREAS the previous sanction of the Governor -General has been
obtained under sub -section (3) of section 80 -A of the Gov ernment of India Act to the
passing of this Act.
It is hereby enacted as follows : --
CHAPTER I
PRELIMINARY
Short title,
extent and
Commencement
U. P. Act No.
II of 1925
1. (1) This Act may be called the United Provinces Opium Smoking Act, 1934.
(2) It extends to the whole of [Uttar Pradesh]4.
(3) It s hall come into force on such date 5 as the [State Government] 6 may, by
notification, appoint on this behalf; and on and from that date the United
Provinces Opium Smoking Act, 1925, shall be repealed.
1- For S.O. R., see Gazette, 1933, Pt.VIII p. 188.
2- For S. O. R. see Gar. Extra. dated July 6,1953.
3- See Gaz., 1934, Pt. VII, pp. 30-33.
4- Subs. by the A. O. 1950 for (the United Provinces).
5- The Act came into force on August 1,1935, see notification no. 337/XII-95, dated July
11, 1935, in Gaz. 1935, Pt. I, p. 932.
6- Subs. by the A. 0.1950, for (Provincial Government) which had been substituted by the
A. O. 1937 for (L. G.).
206
[The United Provinces Opium Smoking Act, 1934] [Section 2-3]
Definitions
Opium Act I
1878
2. In this Act1, unless there in any thing repugnant in the subject of context:-
(1) “opium” has the same meaning as in the Opium Act, 1878;
Prepared opium
(2) “prepared Opium” means any product of opium obtained by any operation or
series of operations designed to transform opium into an extract suitable for
smoking, and includes chandu, madak, and the dross, or other residue
remaining after opium is smoked;
Place
(3) “place” includes a building, house , shop. Booth, tent, vessel, raf t and vehicle
and any part thereof;
Collector
(4) “Collector” means the chief officer in charge of the revenue administration of
a district, and includes a Deputy Commissioner and the Superintendent,
Dehradun;
Magistrate
(5) “Magistrate” means a magistrate of the first class or a Magistrate of the 2 nd
class specially empowered by the [State Government] 2 to try cases under this
Act;
Exercise
commissioner
U.P Act 4 of
1910
(6) “Excise Commissioner” means the officer appointed by State Government
under section 10 (2) (a) of United Provinces Excise Act, 1910;
Officer of the
Excise
Department
(7) “officer of the Excise Department” means the Excise commissioner or an
officer appointed under section 10 (2) (d) of the United Provinces Excise (Act
1910), and includes, an officer or person empowered under section 10 (2) (e)
of that Act;
Notification (8) ‘Notification” means a notification published in the official Gazette; and
Registered
smoker
(9) “registered smoker” means a person registered under the provisions of this
Act as a smoker of prepared opium.
CHAPTER II
PROHIBITION AND CONTROL
Register of
smokers
3. (1) The [State Government]2 shall cause a register to be prepared of persons who
are not under the age of twenty five years and who are in the habit of smoking
prepared opium.
1- This Act has been extended to the areas mentioned in column 1 of this table under the
Act or order mentioned in column 2 and enforced in such areas under notification, any,
mentioned in column 3 with effect from the date mentioned in column 4 a gainst each
such area;
Area Act or Order under which
extended
Notification, if any,
under which enforced
Date from which
enforced
1 2 3 4
1. Rampur district … -- …
2. Banaras District Banaras (application of
Laws) Order, 1949
No. 1892/XVII, dated
June 27, 1950
July 1, 1950
3. Tehri-Garhwal
district
Tehri Garhwal
(Application of laws)
Order, 1949
No. 1826/XVII, dated
June 27, 1950
Ditto
2- Subs. by the A.O. 1950 for (Provincial Government) which had been substituted by the
A.O. 1937 for (Local Govt.).
207
[The United Provinces Opium Smoking Act, 1934] [Section 4-8]
(2) Such register shall be prepared by such authority and in such manner as the
[State Government ]1 may, by rules made under this act, prescribe, and shall
contain such particulars and shall be in such form as the Excise Commissioner
may be notification prescribe.
(3) Such register shall be closed on a date to be fixed and notified in the official
Gazette by the [State Government]1 and, subject to such exception as the [State
Government]1 may by notification prescribe, no such entry shall be made there
in after such date.
(4) All persons who are eligible for being registered under this Act as smoker of
prepared opium shall, up to the date fixed for closing the entries in the register
be considered as registered smokers, whether their names are actually entered
in the register or not.
Smoking
prepared opium
by unregistered
smoker
Manufacture and
possession by
registered
smoker
Act I of 1878
Assistance in the
manufacture of
prepared opium
4. (1) No pe rson, not being a registered smoker, shall Sm oke or manufacture or
possess prepared opium in any quantity what soever.
(2) No registered smoker shall have in his possession, or shall manufacture, at any
one time, prepared opium in excess of half a tola in weight or such other lesser
quantity as the State Government] 1 may by rule made under this Act,
proscribe:
Provided that in no case shall a registered smoker manufacture any
prepared opium from opium obtained oth erwise than in accordance with rules
made under section 5 of the Opium Act, 1878 and no registered smoker shall
have in his possession any quantity of prepared opium so manufactured.
(3) No person shall assist another, whether a registered opium smoker or not, in the
manufacture of prepared opium.
Presumption of
smoking
prepared opium
in
certain cases
5. If any person not being a registered smoker, is found in possession of prepared
opium or any apparat us used for the smoking of, or the manufacture of,
prepared opium, it shall be presumed, until the contrary is proved, that such
person smokes prepared opium.
Sale of
prepared opium
6. No person shall sell, expose or offer for sale o r attempt to sell, prepared
opium.
Opium smoking
assembly
7. An a ssembly of two or more persons, whether registered smokers or not, is
designated an opium smoking assembly if the common object of such persons
is to smoke or manufacture prepared opium.
Explanation--- An assembly which was not as opium smoking assembly
when it assembled may subsequently become such an assembly.
Member of
opium smoking
assembly
8. Whoever being aware of facts which render an assembly an opium smoking
assembly, joins that assembly or continues therein, is said to be a member of
that assembly.
1- Subs. by the A. O. 1950 for (Provincial Government) which had been subs. by the
A. O. 1931 for (L:G.).
208
[The United Provinces Opium Smoking Act, 1934] [Section 9-13]
Presumption
raised by
presence of
opium and
smoking
apparatus
9. The presence of any prepared opium for or any pipes or apparatus for the
smoking of p repared opium for of any apparatus used in the manufacture of
prepared opium in any place where two or more persons, whether registered
smokers or not, are assembled hal l be held sufficient to raise a presumption
that shall persons have assembled at such place with t he common object of
smoking or of manufacturing prepared opium.
Powers to
make rules
10. (1) The [State Government] 1 may, by notification, make rules for the purpose of
carrying out the provisions of t his Act.
(2) In particular awl without prejudice to the generality of the power conferred by
sub-section (1), such rules may-
(a) prescribe the authority by whom and the manner in which, the register
reformed to in section 3 shall be prepared and maintained ;
(b) regulate the conditions and restrictions subject to which a registered
smoker may manufacture, possess or smoke prepared opium;
(c) prescribe the conditions under which and the authority by whom the
name of a registered smoker may be removed from the register;
(d) regulate the disposal of things confiscated under this act, and
(e) prescribe and regula te the payment of rewards out of fines imposed
under this Act,
(3) The power confer red by this s ection for ma king rules is subject to the
condition that the rules be made after previous publication :
Provided that any such rules may be made without previous pub lication if
the [State Government] 1 considers that they should be brought into force at
once.
Liability of a
registered
smoker to the
removal of his
name from the
register of
smokers
11. Any registered smoker who does not comply with the conditions and observe
the restrictions prescribed by rules made under this Act, shall, in addition to
the penalties hereinafter pres cribed, be liable to have his name removed from
the register of smokers.
CHAPTER III
For smoking
by un
Registered
smoker
12. Whoever, no t being a registered smoker, smokes prepared opium shall be
punished with imprisonment for a term which may extend to three months or
with fine which may extend to five hundred rupees, or with both.
For unautho-
rised manu-
facture or
possession of
prepared opium
13. Whoever, in contravention of section 4, manufactures or has i n his possession
prepared opium or assists any other person in the manufacture of prepared
opium, shall be punished with imprisonment which may extend to one year or
with fine which may extend to one thousand rupees, or with both.
1- Subs. by A. O. 1950 for (Provincial Govt.) which had been subs by A.O- 1937 for (L, G.).
209
[The United Provinces Opium Smoking Act, 1934] [Section 14-19]
For being
member of an
opium smoking
assembly
14. Whoever is a me mber of an opium smoking assem bly shall be punished with
imprisonment for a term which may extend to three months or with fine which
may extend to five hundred rupees, or with both.
For keeping or
having charge
of place used
for smoking
prepared
opium
15. Whoever opens, keeps or uses any place o r permits any place to be opened,
kept or used for the purposes of an opium smoking assembly or has the care
or management of, or in any way assists in conducting the business of, any
place used or kept for the purposes aforesaid, shall be punished with
imprisonment for a term which may extend to one year or with fine which
may extend to one thousand rupees, or with both.
For stilling
prepared opium
16. Whoever sells, or exposes or offers for sale, or attem pts to sell, prepared
opium shall be punished with imprisonment which may extend to one year or
with fine which may extend to one thousand rupees or with both.
For abetment
of offences
17. Whoever a bets an offence punishable under this Act shall, whether such
offence be or be not committed in co nsequence of such abetment, and
notwithstanding anything contained in section 116 of the Indian Penal Code to
be punished with the punishment provided for such offence.
Enhanced
punishment
after previous
conviction
18. Whoever, having been previously convicted of an offence under this Act, is
again convicted of an offence under this Act, shall be liable for such
subsequent offence to twice the punishment which -might be imposed on a
first conviction :
Provided that in the case of a third or subsequent conviction the
offender shall be sentenced to imprisonment with, or Without fine.
CHAPTER IV
PROCEDURE
Search warrant
and power to
search
19. If a Magistrate, upon informa tion received and after such enquiry (if any) as
he considers necessary, has reason to believe that any place is use d for the
commission of an offence under this Act he may issue a warrant to an officer
of the Excise Departme nt not below such ra nk as the [State Government] 1
may prescribe authorizing him--
(a) to enter such pl ace by day or by night with any person whose
assistance such officer may consider necessary ;
(b) to search all or parts of such place in which such officer h as reason
to believe that any prepared opium or any apparatus for the manufacture of
prepared opi um or for smoking prepared opium is concealed and all or any
poisons whom he may find in such place ;
1- Subs. by A. O. 1950 for (Provincial Government) which had been subs . by. A.O 1937 for
(Local Government).
210
[The United Provinces Opium Smoking Act, 1934] [Section 19A-23]
(c) to arrest any person found in such place whom he has reaso n to
believe to be guilty of all offence under this Act; and
(d) to seize all prepared op ium, apparatus for smoking pre pared opium
or for the manufact ure of prepared opium and any other article used for the
commission of an offence under this Act, which may be found in such place.
[Power to
search
19-A Whenever the Collector or any officer of the Excise Department authorized in
that behalf by the St ate Government, or a police officer not below the rank of
an officer in charge of a police station has reasonable grounds for believing
that an offence punishable under this Act has been or is being committed in
any place and anything necessary for purpose s of investigation into the
offence may be found in any place within the limi ts of his territorial
jurisdiction and that such a thing cannot, in his opinion be otherwise obtained
without undue delay, he may after recording in writ ing the grounds of his
belief search or cause to be made of any such place.]1
[Applicability
of the code of
Criminal
Procedure,
1898 to warrant
and search
20. (1) The provision of the Code of Criminal Procedure, 1898, including provision as
to the searches contained in sections 102 and 103 thereof, shall in so far as not
inconsistent with the provisions of this Act, apply to the execution of warrants
for arrest and to a search made under this Act.
(2) Where a search is made under section 19 -A, copies of any record made under
that section shall fort hwith be sent to the nearest Magistrate empowered to
take cognizance of the offence and the owner or occupier of the place o f
search shall on application be Furnished with a copy of the same by the
Magistrate :
Provided that he sha ll pay for the same unless the Magistrat e for some
special reason thinks fit to furnish it free of cost.]2
Report to be
made in case
of arrest or
seizure
21. Whenever any officer makes any arrest or seizure under this Act, he shall
within twenty-four hours next after such arrest or seizure, make a full report
of all particulars thereof to his immediate official superior; and every person
arrested and every arti 1e seized shall be forwarded without delay to the
officer by whom the warrant was issued to the nearest police station.
Bail and
Security
22. When any person arrested under this Act is prepared to furnish bail, he shall
be released on bail, or at the discretion of the officer making the arrest, on his
personal bond.
Aid to officers
of Excise
Department
23. Every officer of the police and land Revenue Departments, every [Pradhan
and Secretary of a Gaon Sabha] 3 and every village chaukidar shall, upon
notice given or request made to him be bound to give reasonable aid to any
officer of the Excise Department in carrying out the provisions of this Act.
----------------------------------------------------------------------------------
1. Add. by section 2 of U. P. Act XXV of 1953.
2. Subs. by section 3 ibid.
3. Subs. by section 2 of U, P. Act No. XXIII of 1961.
211
[The United Provinces Opium Smoking Act, 1934] [Section 24-29]
Confiscation
and
destruction of
prepared
opium and
things seized
24. On the conviction of any person for an offence under this Act, the court may
order that any pr epared opium or any instrument or apparatus in respect of or
by means of which, such offence has been committed or any receptacle,
package or covering in which such prepared opium instrument, or apparatus
was found and any other contents of such receptacle, package or covering shall
be confiscated or destroyed.
Cognizance
offences
25. No Magistrate shall take cognizance of an offence punishable und er this A ct
except on the complaint or report of the collector or an officer of the Excise
Department not below the rank of an Excise Inspector.
CHAPTER V
MISCELLANEOUS
Bat of certain
suit
26. No suit shall lie in any Civil Court against the [Government]1 or a Collector or
[any Officer o f the Excise, Police or Land Revenue Departments, Pradhan or
Secretary of a Gao n Sabha or village Chaukidar]2 for damages for any act in
good faith done or ordered to be done in pursuance of this Act.
Limitation of
suit and
prosecution
27. No Civil Court, shall try any suit against the [Government] 1 or a Collector or
[any Officer of the Excise, Police or Land Revenue Departments, Pradhan or
Secretary of a Gaon Sabha or Village Chaukidar] 2 in respect of anything done
in pursuance of this Act and except with the previous sanction of the [State
Government]3 no Magistrate shall take cognizance of any charge made against
any person under this Act, unless the suit or prosecution is instituted within six
months after the date of the act complained of.
Tender of
pardon to
accused person
turning
approver
28. (1) Whenever two or more persons are prosecuted for any offence under this Act,
the Magistrate may, if, for reasons to be recorded by him, he thinks fit, tender
to any such poison a P ardon on condition o f his making full and true
disclosures of all facts connected with the offence.
(2) Such person shall become a competent witness in the case and will not be
liable to punishment for such offence so long as such pardon remains.
Saving of the
Dangerous
Drugs Act,
1930
Act II of 1930
29. Nothing in this Act or in the rules made under this Act shall affect the validity
of the Dangerous Drugs Act, 1930 or of any rule made thereunder which
imposes any restriction not imposed by or under this Act or imposes a
restriction greater in degree than a corresponding restr iction imposed by, or
under, this Act, on the consumption of, or traffic in, prepared opium with in
[***]4 India.
1. Subs. by the A. O. 1950 for (Crown) which had been subs. by the A. O. 1937 for (Secretary of
State for India in Council).
2. Subs. by s. 2 of U. P. Act No. XXIII of 1961.
3. Subs. by the A. O. 1950 for (Provl. Govt.) which had been subs. by the A. O. 1937 for (L. G.).
4. The word (British) omit. by the A. O. 1950.