The uttar pradesh kesari gram (prohibition) act, 1983

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THE UTTAR PRADESH KESARI GRAM (PROHIBITION) 
ACT, 19831 
 
[U. P. ACT NO. 22 OF 1983] 
 
[Passed in Hindi by the Uttar Pradesh Legislative Assembly on September 7, 
1983 and by the Uttar Pradesh Legislative Council on September 9, 1983.  
 
Received the assent of the Governor on September 20, 1983 under Article 200 of 
‘the Constitution of India’, and was published in the Uttar Pradesh Gazette Extraordinary, 
dated September 23, 1983,]   
 
AN 
ACT 
 
to provide for the prohibition of cultivation and sale of Kesari gram a nd for the 
prohibition of manufacture or sale of its products and for matters connected therewith.  
 
IT IS HEREBY enacted in the Thirty -fourth Year of the R epublic of India as 
follows:-  
 
Short title,  
extent and  
commencement  
1. (1)  This Act may be called the Uttar Pradesh Kesari Gram (Prohibition) Act, 1983.  
(2)  It extends to the whole of Uttar Pradesh.  
(3)  It shall be deemed to have come into force on October 25,1982.  
 
Prohibition of 
cultivation etc. 
of Kesari gram 
and its products  
2. No person shall-  
(a) cultivate Kesari gram (Lathyrus  sativus) ;  
(b) sell or offer or expose f or sale, or have in his possession for purpose 
of sale, under  any description or for use as an ingredient for the preparation 
of any goods intended for sale, Kesari gram (Lathyrus /sativus) or any product 
thereof;   
 (c) manufacture Kesari Dal or any  other product of Kes ari gram 
(Lathyrus sativus):. 
Explanation : -- For the purposes of this section, Kesari gram flour, 
Kesari Dal flour, mixture of Kesari gram or Kesari Dal or flour of either with 
Bengal gram (Cicer Arietinum) or Bengal gram Dal, or Bengal gram dal flour 
or with any  other Dal or any other flour shall be deemed to be  a product of 
Kesari gram. 
 
Penalty  3. Any person who contravenes the provisions of section 2  shall be punishable 
with imprisonment for a term which shall not be less  than one year but which 
may extend to six years and shall also be punishable with fine which shall not 
be less than two thousand rupees.  
 
 
1.    For Statement of Objects and Reaso ns see U. P. Gazette, Extraordinary, dated 
March 28, 1983.  
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[The Uttar Pradesh Kesari Gram (Prohibition) Act, 1983]    [Section 4-5] 
 
Application of 
certain 
provision of act 
no. 31 of 1954 
4. The provisions of the Prevention of Food Adulteration Act, 1954 shall mutatis 
mutandis apply— 
 
(a) in relation to the ar ticles mentioned in section 2  of this Act as they 
apply in relation to food as defined in the said Act; 
 
(b) in relation to an offence punishable under section 3 of this Act as 
they apply in relation to offences punishable under the said Act.  
 
 
Repeal and  
savings 
U.P. Ordinance 
no. 24 of 1983 
5. (1) The Uttar Pradesh Kesari Gram (Prohibition) (Second) Ordinance, 1983, is 
hereby repealed.   
 
(2)  Notwithstanding such repeal anything done or any actio n taken under the 
Ordinance referred to in sub-section (1) shall be deemed to have been done or 
taken under this Act as if the provisions of this Act were in force at all 
material times.  
 
 
 
 
 
 
 
 
 

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