The uttar pradesh jute goods (control) act, 1950

144 
 
THE UTTAR PRADESH JUTE GOODS (CONTROL) ACT, 19501 
[U. P. Act No. XV of 1950] 
 
 
[Passed in Hindi by the Uttar Pradesh Legislative Assembly on March 9, 1950, 
and by the Uttar Pradesh Legislative Council on March 13, 1950.  
 
Received the assent of the Pre sident on March 16, 1950, under Article 201 of ‘the 
Constitution of India’ and was published in the Uttar Pradesh Gazette Extraordinary, dated 
March 16, 1950.]  
AN 
ACT 
 
to provide for regulation of the production, supply and distribution of jute goods  
 
WHEREAS by the United Provinces Jute Goods (Control) Ordinance, 1949, 
provision was made for regulation of the production, supply and distribution of jute goods;  
WHEREAS it is expedient to replace the said Ordinance by an Act of the State 
Legislature;  
It is hereby enacted as follows :-  
 
Short title,  
extent and  
commencement  
1. (1)  This Act may be called the Uttar Pradesh Jute Goods (Control) Act, 1950.  
(2)   It extends to the whole of the Uttar Pradesh.  
(3)   It shall come into force at once.  
 
Definitions  2. In this Act, unless there is anything repugnant in the subject or context, :-- 
(a) "Jute goods" includes all jute manufactures;  
(b) "Controller" means the Jute Controller appointed by the Stat e 
Government under section 3;  
(c) "State Government" means the Government of Uttar Pradesh.  
 
Appointment 
of Controller 
3. The State Government may, by notification in the official Gazette, appoint 
any person to be Jute Controller for the State.  
 
Power of  
controller to  
control 
production 
supply and  
distribution of  
jute goods  
4. (1)  Subject to the control of the State Government, the Controller, so far as it 
appears to him to be necessary or expedient for regulating, main taining or 
increasing the production, supply and distribution of jute goods, may by  order 
in writing-  
(a) require any person holding stock of jute goods to sell the whole or a 
specified part thereof at such prices and to such person (in cluding the Central 
and State Governments) or in such circu mstances as may be specifi ed in the 
order:  
 
 
1. For Statement of Objects and Reasons. see Uttar Pradesh Gazette Extraordinary, 
dated March I, 1950.  
145 
 
[The Uttar Pradesh Jute Goods (Control) Act, 1950]     [Section 5-9] 
 
 
  (b) require any person engaged in the production  of jute goods to comply 
with such directions as may be given in the order as to type, quality and 
quantity of jute goods to be produced or delivered by him from time to time. 
 
(2)  Any person to who m an order is issued under sub­ section (1) shall comply 
with it notwithstanding any contract to which he is a party.  
 
 
Penalties 5. If any person contravenes any order issued to him by the Controller under 
section 4 , he shall be punishable with imprisonment for a term which may 
extend to 3 years or with fine or with both.  
 
 
Offences by  
Corporation  
6.  If the person contravening an order issued by the Controller under section 4 
is a Com pany or other body corporate, every director, manager, secretary or 
other officer or agent thereof shall , unless he proves that the con travention 
took pl ace without his knowledge or that he exercised  all due diligence to 
prevent such contravention, be deemed to be guilty of such contravention.  
 
 
Cognizable 
offences  
7. No Court shall take cognizance of any offence punishable under this Act, 
except on a r eport in wr iting of the facts constitut ing such offences made by 
the Controller.  
 
 
Protection of  
action taken  
under the Act 
8. (1)  No suit  prosecution or other legal proceeding shall  lie against any person for 
anything which is in good faith done or i ntended to be done in pursuance of 
any order made under section 4. 
 
(2)  No suit, or other legal proceeding shall lie against the State Government or the 
Controller for any damage caused or likely to be caused by a nything which is 
in good faith d one or int ended to be done in p ursuance of any order made 
under section 4.  
 
 
Repeal  
U.P. Act I of  
1904 
9. The United Provinces Jute Goods Control  Ordinance, 1949, is hereby  
repealed and the provisions of sections 6 and 2 4 of the United Provinces 
General Clauses Act, 1904 shall apply as if it had been an Act repealed by an 
United Provinces Act.  
 
 
 
 

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