Orissa act 010 of 2004 : Orissa Kendu Leaves (Control of Trade) Amendment Act, 2004

Preamble

*Orissa Kendu Leaves (Control of Trade) Amendment Act, 2004**

[Orissa Act No. 10 of 2004][9th October, 2004]

An Act further to Amend the Orissa Kendu Leaves (Control of Trade) Act, 1961.

Be it enacted by the Legislature of the State of Orissa in the Fifty-fifth Year of the Republic of India as follows:-

* For the Bill, See Orissa Gazette, Extraordinary, dated the 19th October, 2004 (No. 1390).

** [Received the assent of the Governor on the 9th October, 2004, first published in an Extraordinary issue of the Orissa Gazette dated the 19th October, 2004 (No. 1390)]

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Orissa Kendu Leaves (Control of Trade) Amendment Act, 2004.

(2) It shall be deemed to have come into force on the 1st day of April 2004.

Section 2. Amendment of Section 2

2. Amendment of Section 2.- In Section 2 of the Orissa Kendu Leaves (Control of Trade) Act, 1961 hereinafter referred to as the principal Act,-

(i) in clause (g), the word "and" occurring at the end shall be omitted;

(ii) in clause (h), for the full stop "." occurring at the end, the semicolon and word "; and" shall be substituted; and

(iii) after clause (h), the following clause shall be inserted, namely:-

‘(i) "Zilla Parishad" means a Zilla Parishad constituted under the Orissa Zilla Parishad Act, 1991 (Orissa Act 17 of 1991).’,

Section 3. Amendment of Section 11

3. Amendment of Section 11.- In Section 11 of the principal Act,-

(i) for the word "Samitis" wherever it occurs, the words "Zilla Parishads, Samitis" shall the substituted; and

(ii) in sub-section (3), after the words "provisions of" the following words, commas and figure shall be inserted with the marginal reference mentioned against them, namely:-

"the Orissa Zilla Parishad Act) 1991 (Orissa Act 17 of 1991)."

Section 4. Amendment of Section 18

4. Amendment of Section 18.- In Section 18 of the principal Act, in clause (f), after the words "allotted to", the words and comma "Zilla Parishads," shall be inserted.

SECTIONS