The National Defence Fund ( West Bengal Collection ) Act, 1962

GOVERNMENT OF WEST BENGAL 
LEGISLATIVE DEPARTMENT 
West Bengal Act XII of 1962 
THE NATIONAL DEFENCE FUND (WEST BENGAL 
COLLECTION) ACT, 1962. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Gazette, 
Extraorclinary,of the 14th December, 1962.] 
[14th December, 1962.] 
An Act to prohibit unauthorised collection in West Bengal 
for the National Defence Fund. 
'WHEREAS it is necessary to prohibit unauthorised 
collection in West Bengal 'for the National Defence Fund; 
It is hereby enacted in the Thirteenth Year of 'the 
Republic of India, by the Legislature of West Bengal, as 
follows : — 
1. (1) This Act may be called the National Defence 
Fund (West 'Bengal Collection) Act, 1962. 
(2) It extends to the whole of West Bengal. 
2. In this Act, unless there is anything repugnant in Definitions. 
the subject or context,— 
(1) "collection" means collection in West Bengal of 
any money or valuable thing; 
(2) "the Fund" means the National Defence Fund 
created by -the Central Government for purposes 
relating to the ddence of India. 
3. No collection shall be made for the fund except by Prohibition persons or institutions duly authorised by the State Govern- of collec 
ment by order made in this behalf or by their authorised tion by un- 
agents : 	 authorised 
Provided that the State Government may, by order, persons. 
 
/exempt any person or institution or class of persons or 
institutions from the provisions of 'this section. 
4. No collection shall be made except in accordance 
with such procedure and subject to such conditions as may 
be prescribed by rules made in this behalf : 
Provided that the State Government may, by order, 
grant exemption to any person- or institution from the 
provisions of this section. 
Price..—Indian, 12 nP. ; English, 3d, 
Short title 
and extent. 
Collection 
to be in 
accordance 
with rules. 
Prohibition 
of street 
collection. 
• Collections 
to be made 
over to 
specified 
officer, etc. 
Penalty. 
2  The Nationah Defence Fund (West Bengal Collection) 
Act, 1962. 
[West Ben. Act XII of 1962.] 
(Sections 5-11.) 
5. No person or institution not specially authorised in 
this behalf by the State Government or by any officer 
empowered by the State Government, shall make any street 
collection for the 'fund. 
6. All collections for the fund made by persons or 
institutions authorised or exempted under section 3 or 
authorised under section 5 shall be made over by the persons 
or institutions making the collections to such officers, 
other persons or Banks as may be specified by the State 
Government by order made in this behalf. 
7. Any person making or aiding in any collection for 
the fund except in accordance with the provisions of this 
Act shall be liable on conviction to imprisonment which 
may extend to three years or with fine or with both. 
8.' An offence punishable under section 7 shall be 
cognizable. 
9. Nothing in this Act shall affect contributions 
voluntarily made over or remitted to any person in authority, 
or any Bank authorised by the Central Government or the 
State Government to receive such contributions. 
10. The State Government may make rules to carry out 
the purposes of this Act_ 
11. (1) The National Defence Fund (West 
Collection) Ordinance, 1962, is hereby repealed. 
,(2) Anything done or any action taken under the 
National Defence Fund (West Bengal Collection) Ordinance, 
1962, shall be deemed to have been validly done or taken 
under this Act as if this Act had commenced on the 11th 
day of November, 1962. 
Offence to 
be cogni-
zable. 
Act not to 
affect cer-
tain volun-
tary contri-
butions. 
Power to 
make 
rules. 
Repeal and 
savings. 
Bengal West Ben 
Ord. X of 
1962. 
W13. GP-6314-448A-5M 

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