Alimentary Salt (Rules for Manufacturing, Storing and Sale) Act, 18691
| [Act No. 25 of 1869] | [10th December, 1857] |
| [Repealed by Act 8 of 1875, S. 2 & Sch.] | [10th December, 1857] |
Passed by the Governor General of India in Council.
An Act to provide Mules for the manufacture, storing and sale of Alimentary Salt in the North Western Provinces, the Punjab, Oudh and the Central Provinces, and for other purposes.
Preamble.- Whereas it is expedient to provide rules for the manufacture, storing and sale of alimentary salt in the territories for the time being respectively under the governments of the Lieutenant Governors of the North-Western Provinces of the Presidency of Port William and of the Panjáb and the administrations of the Chief Commissioners of Oudh and the Central Provinces; And whereas it is also expedient to impose a duty on salt manufactured in the said territories and to provide rules for the collection of such duty; It is hereby enacted as follows:-
1 Received the assent of the Governor General on the 10th December 1857.
1. Power to make rules for manufacture of salt.- The Local Government may, with the previous sanction of the Governor General of India in Council, from time to time prescribe rules for the manufacture, storing and sale of alimentary salt in the said territories or any part thereof:
Provided that such rules are consistent with Act No. XIV of 1843 (for regulating the levy of Customs Duties and the manufacture of Salt in the Worth-Western Provinces of the Presidency of Bengal), Act No. XXXVI of 1855 (to empower Officers of Customs and Land Revenue to search Houses and other enclosed places for contraband Salt in the North-Western Provinces), Act No. XIX of 1862 (to extend to the Province of Oudh certain provisions of Acts XIV of 1843 and XXXVI of 1855 relating to the manufacture of contraband Salt, and to amend the last-named Act), and Act No. VII of 1864 (for regulating the importation and manufacture of Alimentary Salt, in the Territories administered by the Chief Commissioner of the Central Provinces).
2. Duty on manufactured salt.- The Governor General of India in Council may order the levy of a duty on salt manufactured in any of the said territories, and may from time to time alter such duty: provided that it shall not exceed three rupees per maund of three thousand two hundred tolas.
3. Power to make rules for collection of duty.- The Local Government may, with the previous sanction of the Governor General in Council, from time to time prescribe rules for the collection of the said duty in such manner and at such places as shall seem fit.
4. Publication of rule.- All rules made under this Act shall be published in the local official Gazette, and shall thereupon have the force of law.
5. Penalties.- Whoever knowingly violates any such rule, and whoever abets, within the meaning of the Indian Penal Code, any person in violating any such rule, shall be punishable on conviction before a Magistrate with fine not exceeding five hundred rupees, or with imprisonment for any term not exceeding six months, or with both:
Provided that, in imposing penalties under this section, no Magistrate shall exceed the limits of jurisdiction prescribed for him by the Code of Criminal Procedure.