Tamil nadu act 016 of 1950 : Dangerous Drugs (Tamil Nadu Amendment) Act, 1950

Preamble

[Dangerous Drugs (1[Tamil Nadu] Amendment) Act, 1950]*

1[Tamil Nadu Act No. 16 of 1950]2[26th September, 1950]

An Act further to amend the Dangerous Drugs Act, 1930 in its application to the 3[State of Tamil Nadu]

Whereas it is expedient further to amend the Dangerous Drugs Act, 1930, (Central Act II of 1930) in its application to the 3[State of Tamil Nadu] for the purpose hereinafter appearing; It is hereby enacted as follows:-

1. These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

2. For Statement of Objects and Reasons, see Fort St. George Gazette dated the 13th June, 1950, Part IV-A, page 242.

3. This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

* Received the assent of the President on the 16th September, 1950; first published in the Fort St. George Gazette on the 26th September, 1950

Section 1. Short title and extent

1. Short title and extent.- (1) This Act may be called the Dangerous Drugs Tamil Nadu Amendment Act, 1950.

(2) It extends to the whole of the 3[State of Tamil Nadu]

3. This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

Section 2. Amendment of sections 29 and 30, Central Act II of 1930

2. Amendment of sections 29 and 30, Central Act II of 1930.- In sections 29 and 30 of the Dangerous Drugs Act, 1930, (Central Act II of 1930) for the words "Excise Department", the words "Excise or Prohibition Department" shall be substituted.

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