lo c 1933] Assam O pium (Amendment) Act a
ASSAM AC T 1 OF 1933
Act I
1878.
T11E ASSAM OPI U M 'AMEN DM EN T) ACT. 1911*
(Published iu the Assa m G« •(. ot the 7th J un e 1933) A ii Ac t !o an i' in l lii i Oft iw Act, 187ft Wh ereas it is exjxidici:; to amend the Opium ° .Acts 1878, in its ap pl icat io n o A; atn fot ihe pu rpose, hereinafter ap pe ar ing :
It is hereby ciia r.tr; as lb' ■.
1. This Aci may bt, c It J the Assam Opium Sharttitle (Ame ndme nt) Act, 1933.
Ac l 1
1878.
of
2. In sect ion 9 of iht ■ \ inn .t l, 1878 (herein - afte r rcfcnc tl as the prim \ a! Act)— (») for the word ". n c nvict ion be fore a Ma gis tral ' " and 'the convict ing Magi - ira te" tin: ' • • | .,:
m convict ion" a <1
" the convic t ii g Co urt" resp ectively , sh all bi su bs tituted .
(» ) for the wo rds "fo t a term whit 'i may extend to one y at < with ft which may
exte nd to one lie mainl rupe es, or with tro th" th er e shall be : bs titu lcd the words ' 'winch may extend to two years, or with tine ot with bo th'
and
(itt) for the words " six mo nth tli r words "one year" s hall be sub stit ute d.
3. Af ter section 9 o f tin: rinei rl . ..:t, the follow - ing new section shal l be m cd, name ly:— 9A. Who ever havin g been convicted cf an offen- ce punishabl e under section 9 is again guilty of an offence un de r that sec tion sha ll be subject lor every suc h subsequent oflbnce to imp riso nment which may extend to lour years or to lmc.
Am endm ent
o f sec tion 9
of Act I of
1878.
Inse rti on of new sections 9A , 91i, 9C. 9D. 9E , and
9F.
Ent ranc ed pu nish men t af te r pr ev i- ous convi c
lion .
9.B. (I) Wh ene ver a n y p u -n i is convic ted of an Security for ollence punishab le un de r section 9 and the Cou rt abstaining convict ing him is of opm tb .. :it is necessary to,roiu Co"im,s
* requir c such Perso n to ex ecute t bond lor abs tain ing t a ;u offences, from commission of such offence, the Co ur t may, at the time of passing sentence on such person, order
him to execute a bond for sun. pro portionate to his
mea ns, wi th o r wi tho ut sure ties for abstain ing from the
comm ission of such offences during such per iod , not
exceeding three years , as it thin ks fit to fix
' For St atem en ts ot ob jec ts an d Rc agcus . -irr .Iwotii Gazette
1932, P ar t V , page 39 , for Rep or t of Select Co mm ittee
see Assam Gazette. 1932. Pa rt V, p.'ges 73—76, tqr Proceedings
in Co un ci l, see Assam Ca cells 1932, P art VI pages 808-825-836,
J 122, see Assam Gazelle 1933, Par t V I, page 0 1,
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T2
Pun ish- ment for al lowing premises to be used for the com- mission o f an offence. Im port , exp o r I, transp ort , nianufar. - lu re , sale or ixisscs- sion by on person one accoun t o f anoth er . Assam O pium (A mmin dm en t) Act [A ssam A c t,
2. The bund shall be in the form con tained in Act V of
the schedule and the provisions of the Code of Cr i- minal Procedu re, 1898, shall, in so far as they arc applicable, apply to all mat ters connected wi th such bond and the non-execution the reo f as if it were a bond to keep the peace orde red tu b e execute d under ^ciV of section 106 of tha t Code . 1393
(3) If the conviction is set aside on appea l or otherwise, the bond so executed shall become void. An orde r under this section may also be made by an Appel late Co urt , or by the High Co urt when exercis ing its powers o f revision. 9C. Whoever, being the owner or occupie r or hav ing the use o f any house, room , enc losure , space vessel, vehic le o r place, knowingly per mi ts it to be used for the commission by any o th er person of an offence pun isha ble unde r sectio n 9 sha d be liab le to the pun ishme nt p rovided in th at section 9D. (1) When any opium has been imported
exp orted, t ran sport ed or sold or is possessed by any person on acc ount of any oth er person, and such oth er person knows or has reason s to believe t ha t such import, export, t ran sport o r sale was, or that such possession is on his acc ount, that opium shall, for the pu 'po se o f this Act, be deem ed to have been imp ort ed , exp orted, tra nsporte d or sold by, or to be in posses- sion of such oth er person.
(2) Not hing in sub -ser tion T) sha ll abso lve any person who imports , xporis, tra ns po rt, sells or has possession opium on acc ount oi an othe r person from liabil ity to any punishm ent un de r this Act for unlawful import, exp ort , transports, sale or possession of opiu m. Abeimeau 9E. Who ever attem pt to com mit a n offence a nd in such at tem pt does any act tow ards the commission of the offence pu nishab le un de r section 9 or section 9C shall be liable to p unishm ent p rovided for the offence. 9F. Wh oev er abets an offence punishable under tliis Act shal l, wh eth er such offence be or be not com - mit ted in consequence of such abe tme nt, an d notwith- standing anything con tained in section 116 of the India n Penal Cod e, be punished with the pun ishm ent provided for the offence.
Act X L V of 1868. Amend- 4. In sect ion 14 o f the p rinc ipal Ac t,—
mai l of sec- tion 14 of (j) fo r the words "be tween sunrise an d sunset'11°
r th er e shall be sub sti tuted the wo rd " whe- ther by day or by n ig ht '1, and
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or 1933) E a s t e r n Bengal an J Assam Act
1910.
Act II of
1930.
K a s t e r n Bengal and Assam Act I
1910.
Act II of
1930.
Assam O pium vAmmendment A ot 73 (ti) in clause (c) aft er the word " opium "
whe re it occ urs for t he second time the following words shall be add ed, na mely:—
" an d any docume nt or od ter art icle which he has rea son to believe may furn ish evi- den ce of the commiss ion of an offence punishab le unde r this Ac t or unde r the Eastern Bengal an d Assam Excise Act, 1910 or under the Dan gerous Drugs Act, i9 30 " .
5. In section 15 of the pr inc ipa l Act— Amendment - of section 15
(/) af ter th e wor d " op ium" at the end o f clause o f Act I » f
(a) the re shal l be added the following words, na m el y:—
" and any docume nt or othe r art icl e which lie has rea son to believe ma y furnish evidence of the comm ission an offence punishab le under this Act, or un de r the Eas tern Beng al an d Assam Excise Ac t, 1910, or un de r the Dangero us Drugs Act, ,9 30 ;" and (it) in do se (d) for t he words " if such person has opiu m in his possession" the words " if the search confi rms such bel ief" shall be sub stituted.
6. Afte r sec tion 20 of the pr inc ipl e Act the follow- Inser tion of ing new section shall be inset ted, nam ely :—new
section.
"20A. (I ) Th e [State Go vernme nt] ! may invest )>owcr lo
any officer o f the Excise Dep ar tm en t, not below the J^off icc r ran k of Sub-Insp ector o r any class of such officer, wi th u j,|l the powers of an officer in cha rge of a police sta tio n w er» of an
for the invest iga tion of offences under this Act. o ®c e r
in-c h arge of a Police station .
(2) Any conle ssion mad e to or whilst in the cus to- dy of any officer invested un de r sub-section (1) with the pow er of an officer in-c harge of a police stat ion shall be deemed to be a confession m ade to on whilst in the cus tody of police offic er" .
7. At the end of the principal Act the follow ing schedule shall be inserted, name ly: —
1 Sub stitu ted by the A. O . 1950 for Provincia l Government which was substituted by the A. O. 1937 for " L.G'*.
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74 Assam O pium (Amendment) A c t
SCHE DU LE
[Assam act
BOND TO AB ST AIN FROM TH E COMMISSION OF OFFENCES
UN DE R TH E ASSAM O PIU M (A M EN DM EN T) A C T , 1932
(See Sect ion 9B)
Wher eas I
(name ), inha bi tant of
(place) have he m called upon to en ter into a bond to abs tain from the commission of an offe..cc under sec- tion 9 of the India n Op ium Act , I878, for the term of
I her eby bin d myself not to com mit any such offence during t he said term an d, in case of my making defaul t the rein. 1 hereb y bin d myse lf to forfei t to [Go vernment] 4 the sum of rupees
Dated this day o f 19
(Si/na/ure)."
(Where a bon d with secu ritie s is to be executed, add—) We do hereby dec lare ourselves sure ties for the abo ven amed th a t he will absta in from the commission of an offence urd cr section 9 o f the Indian Op ium Act , 1878, du rin g the said term ; an d, in
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