Orissa act 013 of 1996 : Orissa Fire-Works and Loud Speakers (Regulation) Amendment Act, 1996

Preamble

*Orissa Fire-Works and Loud Speakers (Regulation) Amendment Act, 1996**

[Orissa Act No. 13 of 1996][29th November, 1996]

An Act further to Amend the Orissa Fire-Works and Loud Speakers … (Regulation) Act, 1958.

Be it enacted by the Legislature of the State of Orissa in the Forty-seventh Year of the Republic of India, as follows:-

* For the bill, See Orissa Gazette, Extraordinary, dated the 2nd July, 1996 (No. 675).

** [Received the assent of the President on the 29th November, 1996, first published in an extraordinary issue of the Orissa Gazette, dated she 27th December, 1996]

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Orissa Fire-Works and Loud Speakers (Regulation) Amendment Act, 1996.

(2) It shall come into force on such date as the State Government may, notification, appoint.

Section 2. Amendment of section 7

2. Amendment of section 7.- In the Orissa Fire-Works and Loud Speakers (Regulation) Act, 1958, (Orissa Act 30 of 1958) for section 7, the following section shall be substituted, namely:-

"7.(1) Any Police Officer not below the rank of Assistant Sub-Inspector of Police, who detects a person displaying any explosive fire-works or using and playing a loud speaker in contravention of any of the provisions of section 3 or section 3-A, may-

(i) arrest-such person without warrant; and

(ii) seize the explosive fire-works found with, or in the custody, of, the, person so displaying or, as the case may be, the loudspeaker including its accessories so used and played.

(2) The provisions of the Code of Criminal Procedure, 1973 shall apply to every, seizure made under sub-section (1).

(3) An offence under this Act shall be bailable;".

SECTIONS