The West Bengal Jute Goods ( Control ) Act, 1950

West Bengal Act IV of 1950 
THE WEST BENGAL JUTE GOODS (CONTROL) 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 regulation, maintenance and increase 
of the production and supply of jute goods and for the 
regulation of the distribution thereof. 
WHEREAS it is expedient to provide for the regulation, 
maintenance and increase of the production and supply of jute goods and for the regulation of the distribution thereof; 
It is hereby enacted as follows : — 
West Ben. 
Ord. IX 
of 1949. 
1. (1) This Act may be called the West Bengal Jute Short Goods (Control) Act, 1950. 	 title, 
extent (2) It extends to the whole of West Bengal. 	 and cora- 
(3) It shall come into force on the date on which the West mence- 
.Bengal Jute Goods (Control) Ordinance, 1949, ceases to meat.  operate. 
2. In this Act, unless there is anything repugnant in Defini- the subject or context,— 	 tions. 
(a) "jute goods" include all jute manufactures; and 
(b) "Controller" means the Jute Controller appointed 
by the State Government under section 3. 
3. The State Government may, by notification in the Official Gazette, appoint any person to be the Jute Controller for the State. 
4. (1) Subject to the control of the State Govern-
ment, the Controller, so far as it appears to him to be 
necessary or expedient for regulating, maintaining or in-
creasing the production and supply of jute goods or for 
regulating the distribution thereof, may, by order in writing,— 
(a) require any person holding stocks of jute goods to 
sell the whole or a specified part thereof at such 
prices and to such persons or to the Central Gov-
ernment or to the State Government or in such 
circumstances as may be specified in the order; 
(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 the type, quality and 
quantity of jute goods to be produced or delivered 
by him from time to time. 
(2) Any person to whom an order is issued under sub-
section (1) shall comply with it notwithstanding any contract to which he is a party. 
Appoint-
ment of 
Controller. 
Powers of 
Controller 
to control 
pro-
duction, 
supply 
and 
distri-
bution of 
jute 
goods. 
Price—Indian, annas 2 ; English, 3d. 
The West Bengal Jute Goods (Control) Act, 1950. 
[West Ben. Act IV of 1950.] 
Penalties. 
Offences 
by cor-
pora-
tions. 
Cogni-
sance of 
offences. 
Protec- • 
tion of 
action 
taken 
under the 
Act. 
(Sections 5-9.) 
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 three 
years or with fine or with both. 
6. If the person contravening an order issued by the 
Controller under section 4 is a company or an association or 
a body of persons whether incorporated or not, every director, 
manager, secretary or other officer or agent thereof shall, 
unless he proves that the contravention took place without 
his knowledge or that he exercised all due diligence to prevent 
such contravention, be deemed to be guilty of such contra- 
vention. 
7. - No Court shall take cognisance of any offence 
punishable -under this Act except on a report in writing of 
the fact constituting such offence made by the Controller. 
8. (1) No suit, prosecution or other legal proceeding 
shall lie against any person for anything which is in good 
faith done or intended to be done under this Act. 
(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 anything which is in good faith 
done or intended to be done under this Act. 
Savings 	 9. Any notification issued or any order given or anything 
and 	 done -or any action taken or any proceedings commenced in 
validation. exercise of any power conferred by or under the West Bengal 
Jute Goods (Control) Ordinance, 1949, shall, on the said 
Ordinance ceasing to operate, be deemed to have been issued, 
given, done, taken or commenced in exercise of powers 
conferred by or under this Act as if this Act had commenced 
on the 4th day of November, 1949. 
West Ben. 
Ord. IX 
of 1949. 
WBGP-50/51-126A-4,500 

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