Uttar Pradesh act 13 of 1979 : The UTTAR PRADESH EXCISE AMENDMENT) ACT, 1979

Date: 17 Apr 1979

Department

Department of Vidhai Anubhag - 1

Ministry

Ministry of Vidhai

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pursuance of the provisions of clause (3) of Article 348 of the Consti- tution, the Governor is pleased to order the publication of the following foglish translation of the Uttar Pradesh Abakari (Sanshodhan) Adhiniyam,

(Uttar Pradesh Ad,hiniyam Sankhya 13 of 1979) as passed by the Uttar pradesh Legislature and assented to by the Governor on April 18, 1979:

THE UTTAR PRADESH EXCISE AMENDMENT) ACT, 1979

(U. P. ACT No. 13 OF 1979)

(As passed by the Uttar Pradesh Legislature) AN

ACT

further to amend the United Provinces Excise Act, 1910

' IT is HEREBY enacted in the Thirtieth Year of the Republic of I ndia as follows

, 1. (1) This Act may be called the Uttar Pradesh Excise (Amendment) 'Act, 1979.

(2) Sections 3 and 5 shall be deemed to have come into force on August 16, J972, sections 2, 4, 6, 9 and 10 shall be deemed to have come into force on November 30, 1978 and the remaining sections shall come into force at once.

In section 28 of the U. P. Excise Act, 1910 (hereinafter referred to as the principal Act) in sub-section (3), in clause (a),for the figure and

' words "2 per litre" occurring against item 2(a) in the table, the figure and words "4 per litre"shall be substituted.

In section 30 of the principal Act, for sub-section (2), the follow- ing sub-section shall be substituted, namely :—

• "(2) The sum payable under sub-section (1) may either be fixed

by auction or inviting tenders or otherwise or be assessed on the basis -* , of the sales made or quota lifted under the licence or partly fixed and

partly assessed ih the aforesaid manner."

4. In section 40 of the principal .Act, in sub-section (2), after "clause (I) the following clause shall be inserted, namely :—

"(m) for the grant of rewards to officials, officers or informers by the Collector out of and up to fifty per cent of composition fee ani by the Magistrate trying the case, out of and up to fifty per cent of fine recovered

'under the Act."

5. In section 41 of the principal Act, in clause (c)—

before Explanation ti), the following proviso shall be inserted namely :—

“Provided that nothing contained in this clause shall be cons- trued to prevent the State Government from levying by notification made from time to time, any fee, including vend fee, as part of con- sideration for the granting of any such privilege."

for Explanation (2), the following Explanation shall be substituted, namely :—

"(2) The manner of fixing such fee or consideration includes any one or more of the following manners, namely—

auction,

invitation of tenders,

assessment On the basis of sales made or quota lifted under the licence, permit or pass"

Short title and commencement.

Amendment of section28 of U.P. Act no. 4 of 1910.

Amendment of section 30.

Amendment of section 40.

Amendment of section 41.

L•

No. 958/XVII-V-1-182-78

Dated Lucknow, April 18, 1979

' No. 958 /XVII-V-1—132-78 A. . Dated Lucknow, April _18, 1979 I .1 IN pursuance of the provisions of clause (3) of Article 348 of the Consti- Ish'on the Governor is pleased to order the publication of the followmg tut'llisli translation of the Uttar Pradesh Abakari (Sanshodhan) Adhimyam, Eng. (Uttar Pradesh Adhiniyam Sankhya 13: of 1979) as passed by the Uttar Edam Legislature and assented to by the Governor on April 18; ‘1979: ' ’ .‘I‘HE UTTAR PRADESH EXCISE AMENIIJMENT) ACT, 1979 (U. P. Acr No, 13 OF1979) (As passed by the Utlar Praderh Legislature) AN ACT 5‘ _ ‘ jurther to amend the United Provinces Excise Act, 1910 ,' Ir IS HEREBY enacted in the .Thirtieth Year of the Republic of India as follows :— _1. (1) This Act may be called the Uttar Pradesh Excise (Amendment) ‘Act, 1979. . i ,(2) Sections 3 and 5 Shall be deemed to have come into force on August 16, £1972, sections 2, 4, 6, 9 and 10 shall be deemed to have come into force on November 30, 1978 and the remaining sections shall comeinto force at once. 2. In section 28 of the U. P. Excise Act, 1910 (hereinafter referred ..to as the principal Act) in sub-section(3),in clause (a),for the ﬁgure and 1 words “2 per litre” occurring against item 2(a) in the table, the ﬁgure and , words “4 per litre”shall be substituted. 3. In section 30 of the principal Act,for sub-section (2), the follow- .-ing sub-section shall be subStituted, namely :— “-(2) The sum payable under sub-section (1) may either be ﬁxed by auction-or inviting tenders or otherwise or be assessed on the basis _ ‘ ,of the sales made or quota lifted under the licence or partly ﬁxed and partly assessed in the aforesaid manner." 4. In section 40 of the principal _Act, in sub-section (2), after "clause (1) the following clause shall be inserted, namely :— l “(m) for the grant of rewards to ofﬁcials, ofﬁcers or informers by the Collector out of and up to ﬁfty per cent of composition fee and by the Magistrate trying the case, out of and up to ﬁfty per cent of ﬁne recovered “under the Act.” 5. In section 41 of the principal Act, in clause (c)— (i) before Explanation (1), the following proviso shall be inserted ' namely :— “Provided that nothing contained in this clause shall be cons- trued to prevent the State Government from levying by notiﬁcation made from time to time, any fee, including vend fee, as part of con- sideration for the granting of any such privilege." (ii) for {Explanation (2), the following Explanation shall be subrlituted, ~ name y :— “(2) The manner of ﬁxing such fee or consideration includes any one or more of the following manners, namely—— (i) auction, o (ii) invitation of tenders, » (iii) assessment on the basis of sales made or quota lifted , ‘ under the licence, permit or pass” Short title and commencement. Amendment of sectionZB of U.P. Act no. 4 of 1910. Amendment of section 30. Amendment of section 40. Amendment of section 41.

Amendment of section 60.

Amendment or section 72.

raT girt tcriftuRw riWF, 8 itsM, 1979

ItY • 6. In section 60 of the principal Act, after sub-section (2), the f lowing sub-section shall be inserted, namely :— ol),

"(3) Whoever, in contravention of this Act or any rule or order thereunder,thereunder, consumes any intoxicant, shall be punished with

may which shall not be less than five hundred rupees and whichenxitaicit; ' to one thousand rupees."

7. In section 72 of the principal Act, for sub-section (2), the followlagy sub-sections shall be substituted, namely :— .

"(2) Where anything or animal is seized under any provision of this Act and the Collector is satisfied for reasons to be recorded that and offence has been committed due to which such thing or animal.

as become liable to confiscation under sub-section (1), he ma/ order con- ' fiscation of such thing or animal whether or not a prosecution for such offence has been instituted :

Provided that in the case of anything (except an intoxicant) or animal referred to in sub-section (1), the owner thereof shall be given an option to pay in lieu of its confiscation such fine as the Collector thinks ade- quate not exceeding its market value on the date of its seizure. (3) Where the Collector on receiving report of seizure or on inspectimi

of the seized thing, including any animal, cart, vessel or other conveyance, is of the opinion that any such thing or animal is subject to speedy Wear' and tear or natural decay or it is otherwise expedient in the public interest • so to do, he may order such thing (except and intoxicant) or animal:to be' sold at the market price by auction or otherwise.

(4) Where any such thing or animals is sold as aforesaid, and— (a) no order of confiscation is ultimately passed or maintained'

by the Collector under sub-section (2) or on review under :.sub: , section (6); or

an order passed on appeal under sub-section (7) so requires or in the case of a prosecution being instituted for the offence in:

respect of which the thing or the animal is seized, the order of the' Court so requires ;

the sale proceeds after deducting the expenses of the sale shall be paid to the person found entitled thereto.

(5) '(a) No order of confiscation under this section shall be made unless the owner thereof or the person from whom it is seized is given—

.a notice in writing informing him of the grounds on which , such confiscation is proposed ;

an opportunity of making a representation in writing within . such reasonable time as may be specified in the notice; and

a reasonable opportunity of being heard in the matter.

(b) Without prejudice to the provisions of clause (a), no order confis- cating any animal, cart, vessel, or other conveyance shall be made if the owner thereof proves to the satisfaction of the Collector that it was Used in carrying the contraband goods without the knowledge or conni- vance of the owner, his agent, if any, and the person incharge of the animal, cart, vessel or other conveyance and that each of them had taken all reasonable and necessary precautions against such use.

(6) Where o n an application in that behalf being made to the Collector within one month from any order of confiscation made under sub- section (2), or as the case may be, after issuing notice on his own mo- tion within one month from the order under the sub-section refusing confiscation to the-owner of the thing or animal seized or to the person from whose possession it was seized, to show cause why the order should not be re-viewed, and after giving him a reasonable opportunity of being heard, the Collector is satisfied that the order suffe s from a mistake apparent on the face of the record inclu fing any mistake of law, he may pass such order on review as he thinks fit.

(7) Any person aggieved by an order of the confiscation under sub- ' section (2) or sub-section (6) -may, within one month from the date ofi the communication to hinrof such order, appeal to such judicia ; authority as the State Government may appoint in this behalf and the

6 . eauénswtamrterz, 13misn1979 ‘ , , . . . n 5333366???" of .. 6. In section 60 of the prrncrpal Act, after sub-Section (2), the fol) lowing sub-section shall be inserted, namely :— ..(3) Whoever, in contravention of this Act or any rule or order mad , thereunder, consumes any intoxicant, shall be punished with ﬂ -° which shall not be less than ﬁve hundred rupees and which may emu-"F. i to one thousand rupees." “‘1 . Amendment of 7. In section 72 ofthe principal Act for sub-section (2) the fol] 1 .1 ”m0“ 72' sub-sections shall be substituted, namely :—- , Owing, “(2) Where anything or animal is seized under any provision of “1.: A, Act and the Collector is satisﬁed for reasons to be recorded that arid " oﬂ‘ence has been committed due' to which such thing or animal' as , become liable to conﬁscation under sub-section (1), he may order COn- - ﬁscation of such thing or animal whether or not a prosecution for ' . such offence has been instituted : Provided that in the case of anything (except an intoxicant) or animal 7. referred to in sub-section (1), the owner thereof shall be given an option a to pay in lieu of its conﬁscation such ﬁne as the Collector thinks ade. .. quate not exceeding its market value on the date of its seiz‘ure, (3) Where the Collector on receiving report of seizure or on in5pection‘ it of the seized thing, including any animal, cart, vessel or other conveyance, I; ' is of the opinion that any such thing or animal is subject to speedy‘ wed}?- and tear or natural decay or it is otherwise expedient in the public interest-. so to do, he may order such thing (except and intoxicant) or animalito be I ‘sold at the market price by auction or otherwise. . . 4(4) Where any such thing or animals is sold as aforesaid, and— ' ‘ (a) no order of conﬁscation is ultimately passed or maintained; by,the Collector under sub-section (2) or on review -under:;sub-' , .section (6); or - (b) an order passed onappeal under sub-section (7) so reouiresil or.‘ (c) inthe case ofa prosecution being instituted forthe offence in;_ reSpect of which the thing or the animal is seized, the order o‘i‘the’ ' Court so requires ; ' ‘ i 3 the sale proceeds after deducting the expenses of the sale shall be paid _, to the person found entitled thereto. ,v ' (5) '(a) No order of conﬁscation under this section shall be made unless the owner thereof or the person from whom it is seized is given—l (i) .a notice in writing informing him of the grounds on which: such conﬁscation is proposed ; ' .1 _ (ii) an opportunity of making a representation in writing within. . such reasonable time as may be speciﬁed in the notice; and (iii) a reasonable opportunity of being heard in the matter”. (b) Without prejudice to the provisions of clause (a), no order conﬁs- cating any animal, cart, vessel, or other conveyance shall be made if - the owner thereof proves to the satisfaction of the Collector that it wig-9 used in carrying the contraband goods without the knowledge or conni- vancc of the owner, his agent, if any, and the person incharge of the animal, cart, vessel or other conveyance and that each of them hail ‘ taken all reasonable and necessary precautions against such use. v (6) Whereonanapplication in that behalf heingmadeto the Collector _ within one month from any order of conﬁscation made under sub« . section (2), or as the case may be, after issuing notice on his own n10: tion within one month from the order under the sub—section refusmg conﬁscation to the-owner ofthe thing or animal seized or to the person ' from whose possession it was seized, to show cause why the or?“ should not be reviewed, and after giving him a reasonable opportunity of being heard, the Collector is satisﬁed that the order wife 5 from B mistake apparent on the face of the record inclu ﬂing any mistake 0 law, he may pass such order on review as he thinks ﬁt. (7) Any person aggrieved, by an order of the conﬁscation under sub; ’ section (2) or sub-seCtion (6) may, within one month from the 518‘? _01‘ g the communication to him‘bf such order, appeal to such Judi“a " authority as the State Government may appoint inthis behalf and the f; I A

Insertion of newseetion 73-A.

Amendment of section 74.

39't Srlin SOEITEIren trigs 18 eistw, 1979 7

judicial authority shall, after givine an opportunity to the appellant to be heard, pass such order as it may think fit, confirm' ni, modifying or annulling the order appealed against.

Where a prosecution is Instituted for the offence in relation to which such confiscation was ordered the thing or animal shall subject to the provisions of sub-section (4) be disposed of in accordance the order of the Court. -

No order of confiscation made by the Collector under this section shall prevent the infliction of any punishment to which the person affected thereby may be liable under this Act."

8. After section 73 of the principal Act, the following section shall be inserted, namely:—

"73-A.Where any intoxicant is confiscated under secion 72 or sec- Order for des_ tion 73 the Collector may subject to any order passed

troying waft- in that behalf by any court if in his opinion it is ted intoxicant, expedient to do so, order the intoxicant to be destroyed

anything to the contrary in this Act, notwithstanding:

Provided that the intoxicant shall not be destroyed except after expiration of three months from the date of confiscation or where an application for review or an appeal against the order of confiscation is pending except in accordance with the order passed in such review or appeal in this regard :

Provided further that adequate sample of the intoxicant shall be .preserved to meet the evidentiary requirements."

9. In section 74 of the principal Act after sub-section (1) the follow- ing sub-section shall be inserted, namely :—

"(1-A) Any officer specially empowered by the State Government in that behalf may subject to any general or special order of the State Government compound, whether before or after the institution of

the prosecution, any offence punishable under clause (a) of sub-sec- tion (1) of section 60 or section 63, where the quantity of the intoxi- cant involved does not exceed the quantity notified by the State Government in that behalf, or any offence punishable under sub- section(3) of section 60, on payment of such sum of money as com- position fee as he thinks fit,which shall not be less than fifty rupees and which may extend to three hundred rupees, where any such offence is committed by a person for the first time."

10. In section 77 of the principal Act, the following proviso shall be Inserted at the end, namely:—

"Provided that notwithstanding anything to the contrary con- tained in this section or in any judgment, decree or order, the noti- fication nos. 3514-E/xIII-331-78 and 1227-EjXIII--332-78, both dated April 17, 1978, made by the State Government in execise of the powers under sections 28 and 29 and the amendments made by the aforesaid notifications shall have effect and be deemed always to have effdct on and from April I, 1978."

11. (1) The Uttar Pradesh Excise (Amendment) Ordinance, 1979 is Repeal and hereby repealed. savings. .. (2) Notwithstanding such repeal, anything done or any action taken under the provisions of the principal Act as amended by the -Ordinance sPzcified in sub-section (1) or by the Uttar Pradesh Excise (Fourth Amend- ment) Ordinance, 1978 shall be deemed to have been done or taken under the corresponding provisions of the principal /act as amended by this Act

I as it this Act were in force at all material times.

By order, R. C. DEO SHARMA,

Sachiv.

-.r (YTOTOft 0- —7, ON 24 ff10 (ri4I0)- —18-4-79-- (143)-- 1979-- 750 (4 .# (0 I

Amendment of section 77.

wrﬁnmm we, 13min, 1979 judicial authority shall, after giving an opportunity to the appellant to be heard, pass such order as it may think ﬁt, conﬁrming, modifying or emailing the order appealed against. (9) No order of conﬁscation made by the Collector under this section shall prevent the inﬂiction of any punishment to which the person affected thereby may be liable under this Act.” 8. After section 73 of the principal Act, the following section shall be Insertion of - inserted, namely:-— newsection 73-A “73-A.Where any intoxicant is conﬁscated under secion 72 or sec- Order for des- tion 73 the Collector may subject to any order passed troying _conﬁs- in that behalf by any court if in his opinion it is ‘55 WWW“- expedient to do so, order the intoxicant to be destroyed anythingto the contraryin this Act, notwithstanding: Provided that the intoxicant shall not be destroyed except after expiration of three months from the date of conﬁscation or where ;an application for review or an appeal against the order of conﬁscationis 3pending exceptin accordance with the order passed in such review or appeal in this regard : Provided further that adequate sample of the intoxicant shall be ‘ Lpreserved to meet the evidentiary requirements." 9. In section 74 of the principal Act after sub-section (1) the follow-' Amend at f ring sub-section shall be inserted, namely :—- me c section 74. “(l-A) Any oﬁcer specially empowered by the State Government in that behalf may subject to any general or special order of the State Government compound, whether before or after the institution of the pmsecutiomany oﬂ'ence punishable under clause(a ofsub-sec- tion (1) of section 60 or section 63, where the quantity 0 the intoxi- cant involved does not exceed the quantity notiﬁed by the State Government in that behalf, or any oﬂ‘ence punishable under sub- section:(3) of section 60, on payment of such sum of money as com- position fee as he thinks ﬁt,which shall not be less than ﬁfty rupees and which may extend to three hundred rupees, where any such offence is committed by a person for the ﬁrst time." ' 10. In section 77 of theprincipal Act, the following proviso shall be Jnserred at the end, namely:— “Provided that notwithstanding anything to the contrary con- tained in this section or in any judgment, decree or order, the noti- ﬁcation nos. 3514-E/XIII—331-78 and 1227-E/XIII—332-78, both dated April 17, 1978, made by the State Government in execise of the powers under sections 28 and 29 and the amendments made by the aforesaid notiﬁcations shall have eﬁ‘ect and be deemed always to have eﬂ‘e’ct on and from April 1, 1978." ll. (1) The Uttar Pradesh Excise (Amendment) Ordinance, 1979 is Amendment of section 77. Repeal and hereby repealed. savmgs. (2) Notwithstanding such repeal, anything done or any action taken 3'“? the provisions of the principal Act as amended by the'Ordinance Speciﬁed in sub-section (1) Or by the Uttar Pradesh Excise (Fourth Amend- ;ment) Ordinance, 1978 shall be deemed to have been done or taken under the. corresponding provisions of the principal Act as amended by this Act ‘3le this Act were in force at all material times. ’ V By order, R. C. DEO SHARMA. Sachiv. 0! ._“.,,910ﬁ<y—'zoﬁo 24am (Fraro)——1s—i—79—- (149)~-1979«- 750 “

3ff S117f XffiTt1771 IT Wet 18 Ofiff, 1979 7

judicial authority shall, after giving an opportunity to the appellant to be heard, pass such order as it may think fit, confirmin 3, modifying or annulling the order appealed against.

Where a prosecution is instituted for the offence in relation to which such confiscation was ordered the thing or animal shall subject to the provisions of sub-section (4) be disposed of in accordance the order of the Court. -

No order of confiscation made by the Collector under this section shall prevent the infliction of any punishment to which the person affected thereby may be liable under this Act." After section 73 of the principal Act, the following section shall be Insertion of inserted, namely:—

newsection 73-A. "73-A.Where any intoxicant is confiscated under secion 72 or sec-

Order for des_ tion 73 the Collector may subject to any order passed troths confis- in that behalf by any court if in his opinion it is ted intoxicant,

expedient to do so, order the intoxicant to be destroyed anything to the contrary in this Act, notwithstanding:

Provided further that adequate sample of the intoxicant shall be . preserved to meet the evidentiary requirements."

In section 74 of the principal Act after sub-section (1) the follow-ing sub-section shall be inserted, namely "(1-A) Any Any officer specially empowered by the State Government

in that behalf may subject to any general or special order of the State Government compound, whether before or after the institution of

10. In section 77 of the principal Act, the following proviso shall be Amendment Inserted, at the end, namely:— section 77.

"Provided that notwithstanding anything to the contrary con- tained in this section or in any judgment, decree or order, the noti- fication nos. 3514-E/XIII-331-78 and 1227-EpCIII-332-78, both dated April 17, 1978, made by the State Government in execise of the powers under sections 28 and 29 and the amendments made by the aforesaid notifications shall have effect and be deemed always to have effect on and from April 1, 1978."

11. (I) The Uttar Pradesh Excise (Amendment) Ordinance, 1979 is Repeal and 'hereby repealed. savings. (2) Notwithstanding such repeal, anything done or any action taken 'under the provisions of the principal Act as amended by the Ordinance

'ikcified in sub-section (1) Or by the Uttar Pradesh Excise (Fourth Amend- ',meat) Ordinance, 1978 shall be deemed to have been done or taken under the corresponding provisions of the principal /Act as amended by this Act as if, this Act were in force at all material times.

By order, R. C. DEO SHARMA,

Sachiv.

IR.ROTOt0- -7,011'0 24 f110 (ff470)- -18-4- 79-- (143)— 1979-- 750 (4R n1

Amendment of section 74.

ﬁzwénammtvr "“73; maria. 1979 7 judicial authority shall, after giving an opportunity to the appellant to be heard, pass such order as it may think tit, conﬁrming, modifying or annulling the order appealed against. (8) .Where a prosecution is instituted for the oﬂ‘ence in relation (9) No order of conﬁscation made by the Collector under this ‘ sectmn shall prevent the inﬂiction of any punishment to which the y person affected thereby may be liable under this Act." 1 8. After section 73 of the principal Aet, the following section shall be Insertion of » inserted, namely:— newsection 73-A. “73-A.Where any intoxicant is conﬁscated under secion 72 or see- otde, for des- tion 73 the Collector may subject to any order passed {toying conﬁs- in that behalf by any court if in his opinion it is ‘55 ID‘O‘le‘m- expedient to do so, order the intoxicant to be destroyed anythingtothe contraryin this Act, notwithstanding: Provided that the intoxicant shall not be destroyed except after expiration of three months from the date of conﬁscation or where “ an application for review or an appeal againstthe order of conﬁscationis :vpending exceptin accordance With the order passedin such review or appeal in this regard : ' Provided further that. adequate sample of the intoxicant shall be ’ preserved to meet the evxdentiary requirements.” a 9. In section 74 ofthe principal Act after sub-section (1) the follow- .‘ing sub-section shall be Inserted, namely :— ‘ “(l-A) Any omcer specially empowered by the State Government _ in that behalf may subject to any general or special order of the State Government compound, whether before or after the institution of the prosecution,any offence punishable under clause (a ofsub-sec- tion(l) of section 60 or section 63, where the quantity 0 the intoxi- cant involved does not exceed the quantity notiﬁed by the State Government in that behalf, or any oﬁence punishable under sub- section§(3) of section 60, on payment of such sum of money as com- position fee as he thinks ﬁt,which shall not be less than ﬁfty rupees and which may extend to three hundred rupees, where any such oﬁ‘ence is committed by a person for the ﬁrst time.” Amendment of section 74. " 10. In section 77 of the principal Act, the following proviso shall be Amendment of inserted. at the end, namely:— _ section 77. “Provided that notwithstanding anything to the contrary con- tained in this section or in any judgment, decree or order, the noti- ﬁcation nos. 3514-E/XIII—33l-78 and 1227-E/XIII—332-78, both dated April 17, 1978, made by the State Government in execise of the powers under sections 28 and 29nd the amendments made by the aforesaid notiﬁcations shall have effect and be deemed always to have eﬂ'e'ct on and from April 1, 1978.” ll. (1) The Uttar Pradesh Excise (Amendment) Ordinance, 1979 is Repeal ~ . and 'htreby repealed . savrngs. , (2) Notwithstanding such repeal, anything done or any action taken "{nder the provisions of the principal Act as amended by the Ordinance 'SDeciﬁed in sub-section (1) Or by the Uttar Pradesh Excise (Fourth Amend- ‘JJIEnO Ordinance, 1978 shall be deemed to have been done or taken under lhe corresponding provisions of the principal Act as amended by this Act b '55 If this Act were in force at all material times. ' By order, R. G DEO SHARMA, Sachiv. EPEiivioﬁo. 410110 24 mo (F3m0)_—18«4—79~. (143)-— 1979—- 750 (i‘

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Uttar Pradesh act 13 of 1979 : The UTTAR PRADESH EXCISE AMENDMENT) ACT, 1979

SECTIONS