(Indian Treasure-Trove (Tamil Nadu Amendment) Act, 1949)*
| 1[Tamil Nadu Act No. 36 of 1949]2 | [3rd January, 1950] |
An Act further to amend the Indian Treasure-trove Act, 1878, in its application to the 3State of Tamil Nadu.
Whereas it is expedient further to amend the Indian Treasure-trove Act, 1878 (Central Act VI of 1878), in its application to the 3[State of Tamil Nadu], for the purposes 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 26th June, 1949, Part IV-A, page 344.
3. This expression was substituted for the expression "Province of Madras" by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1970.
* Received the assent of the Governor on the 29th December, 1949; first published in the Fort St. George Gazette on the 3rd January, 1950
1. Short title and extent.- (1) This Act may be called the Indian Treasure-trove (1[Tamil Nadu] Amendment) Act, 1949.
(2) It extends to the whole of the 4[State of Tamil Nadu].
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.
4. 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.
2. Amendment of section 4, Central Act VI of 1878.- Section 4 of the Indian Tresure-trove Act, 1878 (Central Act VI of 1878) (hereinafter referred to as the said Act), shall be renumbered as sub-section (1) of section 4, and after that sub-section, the following sub-section shall be added, namely:-
"(2) The owner of the place in which the treasure is found, if he is not the under, and the occupier of such place, if he is neither the under nor the owner, shall also give notice in writing to the Collector specifying the particulars referred to in clauses (a), (b) and (c) of sub-section (1), before the expiry of two months from the date on which the owner or the occupier, as the case may be, becomes aware of the finding of the treasure."
3. Amendment of section 5, Central Act, VI of 1878.- In section 5 of the said Act, for the words, figure, and brackets "On receiving a notice under section 4, the Collector shall, after making such enquiry (if any) as he thinks fit, take the following steps namely:-", the following shall be substituted, namely:-
"The Collector shall on receipt of a notice under section 4, and may, on receipt of information in any other manner that treasure has been found in any placed take the following steps, after making such enquiry (if any) as he thinks fit to make:-"
4. Addition of new section 22 of Central Act VI of 1978.- After section 21 of the said Act, the following section shall be added, namely:-
"22. Penalty on owner or occupier who fails to give notice under section 4.- If the owner or occupier of the place in which any treasure is found, being aware of the finding thereof fails to give notice as required by section 4, sub-section (2), he shall be punishable with imprisonment which may extend to six months, or with fine, or with both"