The West Bengal Jute ( Control Of Prices ) Act, 1950

West 
3on. Ord. 
VII of 
1949. 
West Bengal Act VI ©f 1950 
THE WEST BENGAL JUTE (CONTROL OF PRICES) 
ACT, 1950. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Gazette, 
Extraordinary, of the 15th March, 1950.] 
An Act to provide for the control of the price of jute. 
WHEREAS it is expedient to provide for the control of the 
price of jute in the manner hereinafter appearing; 
It is hereby enacted as follows :- 
1. (1) This Act may be called the West Bengal Jute Short 
(Control of Prices) Act, 1950. 	 title, 
extent 
and coin- (2) It extends to the whole of West Bengal. IIIOLICO 
(3) It shall come into force on the date on which the West ment* 
Bengal Jute (Control of Prices) Ordinance, 1949, ceases to 
operate. 
2. In this Act, unless there is anything repugnant in Defini- 
the subject or context,— 	 tions. 
(a) "jute" means the fibre of any plant belonging to any 
species of the genus Corchorus and commonly 
includes also the fibre of the plant hibiscus canna-
called pat, kosta, nalia or bimalipatani and 
binus, commonly called inesta; 
(b) "pucca bale" means a package containing any jute 
or jute cuttings (together with any waste product 
or moisture, if any) pressed by any hydraulic or 
any power-driven machinery and commonly.known 
in the jute trade as a pucca bale; 
"raw jute" means jute which has not been subjected 
(c) to any process of spinning or weaving and includes 
jute or jute cuttings, whether loose or packed in 
bales or drums and whether or not containing any 
waste product or, moisture; 
(d) "surplus raw jute" means raw jute in the possession 
or control of any person in excess of the quantity 
for which he holds for the time being a valid 
XVIII of 	 - export license under the Imports and Exports 
1947. 	 (Control) Act, 1947; 
(e) "waste product" means strippings, odd filaments or 
fragments, droppings, sweepings, or other waste 
product of jute and includes also articles com-
monly known in the jute trade as hiji biji. 
3. (1) The State Government may by notification in the m aximum  
Official Gazette fix the maximum prices which may be prices.. 
charged for pucca bales or for surplus raw jute (not being 
pucca bales). 
Price—Indian, arenas 2; English, 3d. 
2 The West Bengal Jute (Control of Prices) Act, 1950. 
[West Ben. Act 
(Sections .4-9.) 
(2) Different maximum prices may be fixed under sub-
section (1) for pucca bales or surplus raw jute (not being 
pucca bales), according to the quality, variety or trade 
description of the jute or jute cuttings contained in such 
pucca bales or according to the quality, variety or trade 
description of such surplus raw jute. 
Sale and" 
purchase 
to be at 
prices not 
exceeding 
maximum. 
Power of 
State Gov-
ernment 
to issue 
directions 
in respect 
of surplus 
raw jute. 
Power to 
require 
infor-
mation, 
etc. 
Evasion. 
Penalties. 
Offences 
by cor-
porations, 
etc. 
4. No person shall' sell or agree to sell or offer to sell 
and no person shall buy or agree to buy or offer 
to buy any pucca bales or any surplus raw jute (not being 
pucca bales) or any portion of any surplus raw jute at a price 
exceeding the maximum price fixed therefor under section 3. 
5. The State Government may by order in writing 
direct any person having any surplus raw jute in his posses-
sion or control to sell such surplus raw jute or any portion 
thereof to any specified person or persons at a price not 
exceeding the maximum price fixed therefor under section 3 
and the person so directed shall comply with the order. 
6. The State Government or any officer authorised in 
this behalf by the State Government may, with a view to 
securing compliance with this Act,— 
(a) require any person to give any information in his 
possession with respect to any business in jute 
carried on by that or any other person; 
(b) inspect or cause to be inspected any books or other 
documents belonging to or under the control of 
any person relating to any business in jute; 
enter and search, or authorise any person to enter 
and search, any premises, and seize, or authorise 
any person to seize, any pucca bales or surplus 
raw jute in respect of which he has reason to 
believe that a contravention of this Act has been 
committed. 
7. No person shall, with intent to evade any provision 
of this Act, refuse to give any information lawfully demand-
ed from him under section 6, or conceal, destroy, mutilate or 
deface any books or document. 
8. Whoever contravenes any of the provisions of this 
Act or of any order made thereunder shall be punishable with 
imprisonment for a term which may extend to three years or 
with fine or with both. 
9. Where a person committing an offence punishable 
under this Act is a company or an association or a body of 
persons whether incorporated or not, every director, manager, 
secretary or other officer or person concerned in the manage-
ment thereof shall, unless he proves that the offence was 
(c) 
TO West Bengal Jute (Control of Prices) Act, 1950. 
VI of 19504 
West Ben. 
Ord. VII 
of 1949. 
(Section 10.) 
committed without his knowledge or that he exercised all due 
diligence to prevent its commission, be deemed to be guilty 
of such offence. 
10. Any notification issued or any order given or any-
thing done or any action taken or any proceedings commenc-
ed in exercise of any power conferred by or under the West 
Bengal Jute (Control of Prices) Ordinance, 1949, shall, on 
the said Ordinance ceasing to operate, be deemed to have 
been issued, given, done, taken or commenced in exercise of 
the powers conferred by or under this Act as if this Act had 
commenced on the 30th day of September, 1949. 
Savings 
and valid-
ation. 
WBGP-5011-129A-4,500 

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