The West Bengal Jute Goods Act, 1950

West Bengal Act V of 1950 
THE WEST BENGAL JUTE GOODS 
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 prevention of certain dealings in 
jute goods. 
WHEREAS it is expedient to provide for the prevention of 
certain dealings in jute goods; 
It is hereby enacted as follows :- 
1. (1) This Act may be called the West Bengal ;rate 
Goods Act, 1950. 
(2) It extends to the whole of West Bengal. 
(3) It shall come into force on such date as the State 
Government may, by notification in the Official Ciatette, 
appoint. 
2. In this Act, unless there is anything repugnant in 
the subject or context,— 
(1) "contract relating to jute goods" means a contract 
relating to the sale or purchase of jute goods 
made on a forward basis— 
(a) providing for the payment or receipt, as the case 
may be, of margin in such manner and on such 
dates as may be specified in the contract, or 
(b) by or with any person not being a person who— 
(i) habitually deals in the sale or purchase of jute 
goods involving the actual delivery of 
possession thereof, or 
(ii) possesses, or has control over, a godown and other 
means and equipments necessary for the 
storage and supply of jute goods; 
(2) "jute" includes the fibre commonly known as mesta; 
(3) "jute goods" means-- 
(a) hessian cloth made of jute or bags made of such 
hessian cloth; and 
(b) gunny cloth made of jute or bags made of such 
gunny cloth; 
and includes such other goods made of jute as the State 
Government may specify by notification in the Official 
Gazette; 
(4) "margin" means the difference between the rate 
specified in a contract relating to the sale Or 
purchase of jute goods made on a forward basis 
and the rate prevailing on such date subsequent to 
the date of the contract as may be specified in the 
contract. 
Price—Indian, annas 2; English, 3d. 
Short 
title, 
extent 
and corn 
mance-
merit. 
Defini-
tions. 
2 	 The West Bengal Jute Goods Act, 19.50. 
[West Ben. Act 
(Sections 3, 4.) 
Power of 
State 
Govern-
ment to 
prohibit 
contracts 
relating 
to jute 
goods. 
Penalty, 
3. (1) The State Government may, from time to 
time, if it so thinks fit, by notification in the Official Gazette, 
prohibit the making of contracts relating to jute goods and 
may, by like notification, withdraw such prohibition : 
Provided that the withdrawal of any such prohibition 
shall not affect the operation of the provisions of sub-
section (2) in respect of any contract relating to jute goods 
made prior to the date on which the prohibition is withdrawn. 
(2) When the making of contracts relating to jute goods 
is _prohibited by a notification_ under sub-section (1),— 
(a) no person shall make any such contract or pay or 
receive any margin except, in the case of any such 
contract made prior to the date of the notification, 
to the extent to which the payment or receipt, as 
the case may be, of margin is allowable on the 
basis of the last closing rate in a notified market; 
(b) no owner or occupier of any premises shall knowingly 
permit such premises to be used for the making 
of any such contract or for the payment or receipt 
of margin in contravention of the provisions of 
clause (a); and 
(c) notwithstanding anything contained in any other law 
for the time being in force,— 
(i) every such contract made, and every claim in 
respect of margin, in contravention of the provi-
sions of clause (a) shall be void and unenforce-
able, and 
(ii) every such contract made prior to the date of 
publication of the notification shall be varied 
and settled on the basis of the last closing rate 
in a notified market. 
Explanation.—In this sub-section,— 
(a) "last closing rate" means the rate fixed by the 
directors of a notified market to be the closing rate 
of such market immediately preceding the date of 
publication of the notification under sub-
. section (1) prohibiting the making of contracts 
relating to jute goods; and 
(b) "notified market" means a jute  goods market 
recognised by the State Government by notifica-
tion in the Official Gazette. 
4. Whoever, in contravention of the provisions of 
section 3,— 
(a) makes a contract relating to jute goods, or pays or 
receives, as the case may be, margin, or 
(b) being the owner or occupier of any premises, 
knowingly permits such premises to be used for 
the making of a contract relating to jute goods 
or for the payment or receipt of margin, 
shall, on conviction, be punishable with imprisonment which 
may extend to one year, or with fine which may extend to one 
thousand rupees, or with both. 
The West Bengal Jute Goods Act, 1950. 	 3 
V of 1950.1 
(Section 5.) 
Act V of 	 5. Notwithstanding anything contained in the Code of 1898. Criminal Procedure, 1898, an offence punishable under this 
Act shall be cognisable and non-bailable and shall not be 
triable by any Magistrate other than a Presidency Magistrate 
or Magistrate of the First Class. 
Special 
procedure. 
WBGP.50/51425A-4,500 

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