[Opium and Dangerous Drugs (1[Tamil Nadu] Amendment) Act, 1947]*
| 1[Tamil Nadu Act No. 34 of 1947]2 | [3rd February, 1948] |
An Act further to amend the Opium Act, 1878, and the Dangerous Drugs Act, 1930, in their application to the 3[State of Tamil Nadu].
Whereas it is expedient further to amend the Opium Act, 1878, (Central Act ??? of 1978) and the Dangerous Drugs Act, 1930, (Central Act ??? of 1930) in their 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 4th November, 1947, Part IV-A, page 230.
3 This expression was substituted for the expression "Province of Madras" by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January, 1969.
* Received the assent of the Governor-General on the 23rd January, 1948; first published in the Fort St. George Gazette on the 3rd February, 1948
1. Short title and extent.- (1) This Act may be called the Opium and Dangerous Drugs (1[Tamil Nadu] Amendment) Act, 1947.
(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 14, Central Act I of 1878 and section 23, Central Act II of 1930.- In section 14 of the Opium Act, 1878, (Central Act ??? of 1878) and section 23, sub-section (1) of the Dangerous Drugs Act, 1930 (Central Act ??? of 1930) (which give certain powers of entry, search, seizure, etc., to officers of some departments), after the word "Excise", the word "Prohibition", and after the word "peon", the word "guard", shall be inserted.