act 042 of 1965 : Cardamom Act, 1965

CHAPTER I

PRELIMINARY

Repealed..

Section 1.Short title, extent and commencement.

(1) This Act may be called the Cardamom Act, 1965.

(2) It extends to the whole of India:

Provided that it shall not apply to the State of Jammu and Kashmir* except to the extent to which the provisions of this Act relate to the control of export of cardamom from India and import thereof into India.

(3) It shall come into force on such date¹ as the Central Government may, by notification in the Official Gazette, appoint:

Provided that different dates may be appointed for different provisions of this Act.

1. 5th April, 1966, vide notification No. G.S.R. 543, dated the 5th April, 1966, see Gazette of India, Extraordinary, Part II, sec. 3(i) except Chapter III. 11th April, 1966, vide notification No. G.S.R. 380, dated 5th March, 1966, see Gazette of India, Extraordinary, Part II, sec. 3(i) in respect of ss. 14 and 15. 12th July, 1966, vide notification No. S.O. 2166(E), dated 12th July, 1966, see Gazette of India, Extraordinary, Part II, sec. 3(ii) in respect of Chapter III.

*. Vide notification No. S.O. 3912(E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh.

Section 2.Declaration as to expediency of control by the Union.

It is hereby declared that it is expedient in the public interest that the Union should take under its control the cardamom industry.

Section 3.Repealed..

[Definitions.] Rep. by the Repealing and Amending Act (10 of 1986), s. 42 (w.e.f. 26-2-1987).

Section 4.[Repealed.].

[Establishment and constitution of the Board.] Rep. by s. 42, ibid. (w.e.f. 26-2-1987).

Section 5.[Repealed.].

[Acts or proceedings of Board or its Committees not to be in validated.] Rep. by s. 42, ibid. (w.e.f. 26-2-1987).

Section 6.[Repealed.].

[Salary and allowances of Chairman.] Rep. by s. 42, ibid. (w.e.f. 26-2-1987).

Section 7.[Repealed.].

[Executive officers of the Board and other staff.] Rep. by s. 42, ibid. (w.e.f. 26-2-1987).

Section 8.[Repealed.].

[Committees of the Board.] Rep. by s. 42, ibid. (w.e.f. 26-2-1987).

Section 9.[Repealed.].

[Functions of the Board.] Rep. by s. 42, ibid. (w.e.f. 26-2-1987).

Section 10.[Repealed.].

[Dissolution of the Board.] Rep. by s. 42, ibid. (w.e.f. 26-2-1987).

Section 11.[Repealed.].

[Registration of owners of cardamom estates.] Rep. by s. 42, ibid. (w.e.f. 26-2-1987).

Section 12.[Repealed.].

[Power of State Government to make rules.] Rep. by s. 42, ibid. (w.e.f. 26-2-1987).

Section 13.[Repealed.].

[Returns to be made by registered owners.] Rep. by s. 42, ibid. (w.e.f. 26-2-1987).

Section 14.[Repealed.].

[Imposition of a cess on cardamom exported.] Rep. by the Repealing and Amending Act (10 of 1986), s. 42 (w.e.f. 26-2-1987).

Section 15.[Repealed.].

[Payment of proceeds of cess to the Board.] Rep. by s. 42, ibid. (w.e.f. 26-2-1987)

Section 16.[Repealed.].

[Grants and loans by the Central Government.] Rep. by s. 42, ibid. (w.e.f. 26-2-1987).

Section 17.[Repealed.].

[Constitution of the Fund.] Rep. by s. 42, ibid. (w.e.f. 26-2-1987).

Section 18.[Repealed.].

[Borrowing powers of the Board.] Rep. by s. 42, ibid. (w.e.f. 26-2-1987).

Section 19.[Repealed.].

[Accounts and audit.] Rep. by s. 42, ibid. (w.e.f. 26-2-1987).

Section 20.[Repealed.].

[Power to control price and distribution of cardamom.] Rep. by s. 42, ibid. (w.e.f. 26-2-1987).

Section 21.[Repealed.].

[Power to prohibit or control imports and exports of cardamom.] Rep. by s. 42, ibid. (w.e.f. 26-2- 1987).

Section 22.[Repealed.].

[Directions by Government.] Rep. by s. 42, ibid. (w.e.f. 26-2-1987).

Section 23.[Repealed.].

[Penalty for making false returns.] Rep. by s. 42, ibid. (w.e.f. 26-2-1987).

Section 24.[Repealed.].

[Penalty for obstructing an officer or member of the Board in the discharge of his duties and for failure to produce books and records.] Rep. by s. 42, ibid. (w.e.f. 26-2-1987).

Section 25.[Repealed.].

[Penalty for contravention of order relating to control of price, etc.] Rep. by s. 42, ibid. (w.e.f. 26-2-1987).

Section 26.[Repealed.].

[Other penalties.] Rep. by s. 42, ibid. (w.e.f. 26-2-1987).

Section 27.[Repealed.].

[Offences by companies.] Rep. by s. 42, ibid. (w.e.f. 26-2-1987).

Section 28.[Repealed.].

[Jurisdiction of court.] Rep. by s. 42, ibid. (w.e.f. 26-2-1987).

Section 29.[Repealed.].

[Previous sanction of Central Government.] Rep. by s. 42, ibid. (w.e.f. 26-2-1987).

Section 30.[Repealed.].

[Protection of action taken in good faith.] Rep. by s. 42, ibid. (w.e.f. 26-2-1987).

Section 31.[Repealed.].

[Power to delegate.] Rep. by s. 42, ibid. (w.e.f. 26-2-1987).

Section 32.[Repealed.].

[Suspension of operation of Act.] Rep. by s. 42, ibid. (w.e.f. 26-2-1987).

Section 33.[Repealed.].

[Power of Central Government to make rules.] Rep. by s. 42, ibid. (w.e.f. 26-2-1987).