Assam act 020 of 1968 : The Assam Maintenance of Public Order (Amendment) Act, 1968

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T he Assam Registered No.A·] 2 Gazette

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EXTRAORDINARY

PUBLISHED BY AUTHORITY

- ==,~'-.-,,----'- --=== = = = = = = = = = = === = = = = = = = No .89 Shillong, Friday, Oct. 18, 1968, 26th Asvina, 1890 ( S. E.)

GOVERNMENT OF ASSAM

ORDERS BY THE GOVERNOR

LAW DEPARTME NT

NOTIFICATION

The 17th O ctob r 1968 N n.LJL.48/68/5.-The following Act o f the Assam Leg islative Assembly which received the assent of the Governor is hereby published for gene ral information .

ASSAM ACT XX OF 1968

(Received the assent o f the Govennoe on t he 15th October 1968)

IHE ASSAM MA INTENANOE OF PUBLIC ORDER

(AM END MENT ) A CT , 1968

[Published in th e Assam Gazelle, Extraordinary dated the 18th October , 1968] An

Act

further to a m end the Assam Maintenance of Public Order Act, 1947 and to arnon d the Assam Maintenance of Public Order (A u tono'lllons Districts) Act: 1953 .

Preamble. WHEREAS it is expedient in the interest of public order to further amend the Assam Maintenance of As

Public Ord er Act , 1947, and to amend the Assam J~r;\9t7ct Maintenance of Publi c Ord er (Autonomous Districts ) . Act, 1953 and for the purpose and in the m mner Assam Act hereinafter appearing. ~Yl of

It is hereby enacted in the Nine teenth Year of

the R epu blic of India as follows:-

Short title; 1. (1) 1 his Act may be called the Assam Mainte- ext ent an d nance of Public O rder (Amendment) Ac t, 1968. commence-

ment.

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448 THE ASSAM GAZETTE, EXTRAOR DINARY, OCT. 18, 1968 --- --- ----- - --- --... - - - - '- '

(2) It extends to th e whole of Assam. .(3) It shall come into force a t once. Insertion of 2. After the word "community" and before the new words in word "and" app ea ring in the preamble of the Assam thfeAPreamAblet Maintenance of Pu b lic Order Act , 1947, the words ° ssam C 1 d .V of 19'17. "and to regu ate the use an sale of cer tain d ress"

shall be inser ted.

Insertion of 3. After secti on 8G of the Assam Maintenance of

new. section Public Order Act , 194-7, the following section shall

8H In Assam b e in serted namelv: -

Act V of , .

1947.

" 8R. If the State Governmen t considers it neces- sary or expedient in the public in terest or in the in terest of public safety or maint ena nce of public order that the use, possession or sal e of any official U niform, Indian or Foreign, or any dress so nearly resembling such U niform as to be calcula ted to deceive should be regulated, the Sta te Government m ay, by general or special order , direct tha t no person sh all without lawful authority usc, possess or sell such official U n iform or dress without a licen ce or permit from t he Dep uty Commissioner Or the

Subdivivional Officer , as the case may be, with in the ir respective jurisdiction."

Inser tion of 4. After section 13C of th e Assam Mainten- new sec.tion ance of Publ ic Order (Autonomous D istricts) Act, 1953

A

130 In the following section shall be inserted, namely:-

ssam Act

XVI of

1953. " 13D. If the State Government consider it necessary or expedient in t he public interest or in the in terest of public safety o r main tenance of public order that the use, poss ession or sale of any official Uniform, Indian or Foreign, or a ny dress so nearly resem bling such Uniform as - to b e calculated to deceive should be r egulated, the State Government may, by general or spe cial order, direct that no per- son shall without lawful authority use, possess or sell such official Uniform or dress without a lir.ence or p ermit from th e De put y C ommissioner or th e Subdivisiona l Officer, as the cas e may be, wi th in their respecti V~ j u risdiction. "

P. C. DAS,

Secy, to th e Government of Assam, Law Dep artment.

SHILLONo-Pr inted and published by the S iper l uend enr, Assam Gov~rnment Press (Fox . Galett(' ~ No.1 77--l,334+ 500 - 18"10.68

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