Uttarakhand act 003 of 1934 : The UNITED PROVINCES OPIUM SMOKING ACT, 1934

197

Lka;qDr izkUr vQhe /kweziku vf/kfu;e 1934 ¿la;qDr izkUr vf/kfu;e la0 3] 1934À

THE UNITED PROVINCES OPIUM SMOKING ACT, 1934

[U.P. ACT NO. III OF 1934]

198

Lka;qDr izkUr vQhe /kweziku vf/kfu;e] 1934

1

¿Lka;qDr izkUr vf/kfu;e la[;k 3] 1934À mRrj izns"k vf/kfu;e la[;k 25] 1953

2

mRrj izns"k vf/kfu;e la[;k 23 ]1961 }kjk la"kksf/kr

XkouZesUV vkQ bafM;k ¼,MsIVs"ku vkQ bafM;u ykt½ vkMZj] 1937 }kjk vuqdwfyr rFkk ifj'd̀rA

,MsIVs"ku vkQ ykt vkMZj] 1950 }Kjk vuqdwfyr rFkk ifj'dr̀A ¿XkouZj us 17 ekpZ] 1934 rFkk xouZj tujy us 19 vizSy] 1934 dks Lohdf̀r iznku dh rFkk xouZesUV vkQ bafM;k ,sDV dh /kkjk 81 ds v/khu 5 ebZ] 1934 dks izdkf"kr

3

gqvkA mRrj izns"k fo/kku lHkk us fnukad 7 vxLr] 1953 rFkk mRrj izns"k fo/kku ifj'kn~ us fnukad 29 vxLr] 1953 dh cSBd esa Lohdr̀ fd;kA

^Hkkjr dk lafo/kku* vuqPNsn 201 ds vUrxZr jk'Vªifr egksn; us 6 vDrwcj] 1953 dks Lohdf̀r iznku dh rFkk mRrj izns"k ljdkjh vlk/kkj.k xtV esa fnukad 9 vDrwcj] 1953 dks izdkf"kr gqvkAÀ

Lka;qDr izkUr esa vQhe ds /kweziku ls lEcfU/kr fof/k dks la"kksf/kr djus ds fy, vf/kfu;e

;g b'Vdj gS fd la;qDr izkUr esa vQhe dk /kweziku djus okys O;fDr;ksa ds jftLVªhdj.k dh O;oLFkk djus rFkk vQhe ds /kweziku dks vUrr% izfrf'k) djus dh nf̀'V ls la;qDr izkUr esa vQhe ds /kweziku ls lEcfU/kr fof/k dks la"kksf/kr fd;k tk;( vkSj bl vf/kfu;e dks ikfjr djus ds fy, xouZesaV vkQ bafM;k ,sDV dh /kkjk 80&, dh mi/kkjk ¼3½ ds v/khu xouZj tujy dh iwoZ Lohdf̀r izkIr dh tk pqdh gSA vr% ,rn~}kjk fuEufyf[kr vf/kfu;e cuk;k tkrk gS %

v/;k; 1

izkjfEHkd

1&& ¼1½ ;g vf/kfu;e la;qDr izkUr vQhe /kweziku vf/kfu;e] 1934 dgyk;sxkA ¼2½ bldk foLrkj lEiw.kZ ¿mRrj izns"kÀ

4

esa gksxkA Lkaf{kIr uke] foLrkj rFkk izkjEHk

¼3½ ;g ,sls fnukad dks izoR̀r gksxk] ftls ¿jkT; ljdkjÀ

6

xtV esa vf/klwpuk }kjk] rnFkZ fu;r djs vkSj ml fnukad

5

ls gh ;wukbVsM izkfoalst vksfi;u Leksfdax ,sDV] 1925 fujflr gks tk;sxkA

;w-ih- ,sDV la[;k 2 1925

1- mn~ns";ksa vkSj dkj.kksa ds fooj.k ds fy, xtV] 1938] Hkkx 8] Ik'̀B 188 nsf[k,A 2- mn~ns";ksa vkSj dkj.kksa ds fooj.k ds fy, vlk/kkj.k xtV] fnukad 6 tqykbZ] 1953 nsf[k,A 3- xtV 1934] Hkkx 7] Ik'̀B 30&33 nsf[k,A

4- ,MsIVs"ku vkQ ykt vkMZj] 1950 }kjk ¼;wukbVsM izkfoUlst½ ds fy, izfrLFkkfirA 5- ;g vf/kfu;e 1 vxLr 1935 dks izHkkoh gqvkA xtV 1935] Hkkx 1] Ik'̀B 932 ij foKfIr la[;k 337@ ckjg &95] fnukad 11 tqykbZ] 1935 nsf[k,A

6- ,MsIVs"ku vkQ ykt vkMZj] 1950 }kjk ¼izkfofU"k;y xouZesUV½ ds fy, izfrLFkkfir ] tks ,MsIVs"ku vkQ ykt vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds fy, izfrLFkkfir fd;k x;k FkkA

199

¿la;qDr izkUr vQhe /kweziku vf/kfu;e] 1934À ¿/kkjk 2&3À 2&& Tkc rd fo'k; ;k izlax esa dksbZ ckr izfrdwy u gks] bl vf/kfu;e

1

esa& IkfjHkk'kk;sa ¼1½ ^^vQhe** dk ogh vFkZ gS tks fd vksfi;e ,sDV] 1878 esa mldk gS( vQhe 1878 dk 1 ¼2½ ^^fufeZr vQhe** dk rkRi;Z vQhe ds ,sls mRikn ls gS tks vQhe dks] /kweziku djus ds fy;s mi;qDr lRo ds :Ik esa :ikUrfjr djus ds fy;s dh x;h fdlh izfØ;k ;k izfØ;kvksa dh Jà[kyk ds ifj.kkeLo:Ik izkIr gks vkSj blds vUrxZr paMw] end rFkk dhV ;k ,slk vof"k'V inkFkZ] tks vQhe dk /kweziku djus ds mijkUr cpk jgrk gS] Hkh gS( fufeZr vQhe

¼3½ ^^LFkku** ds vUrxZr dksbZ Hkou x̀g] nqdku] cwFk] rEcw] ty;ku] csM+k rFkk ;ku vkSj mldk dksbZ Hkkx Hkh gS(

LFkku

¼4½ ^^dysDVj** dk rkRi;Z fdlh ftys ds jktLo iz"kklu ds eq[; izHkkjh vf/kdkjh ls gS vkSj blds vUrxZr dksbZ fMIVh dfe"uj rFkk nsgjknwu dk v/kh{kd Hkh gS( dySDVj

¼5½ ^^eftLVsªV** dk rkRi;Z izFke oxZ eftLVªsV ;k bl vf/kfu;e ds v/khu ds ekeyksa dk fopkj.k djus ds fy;s ¿jkT; ljdkjÀ

2

}kjk fo"ks'k :Ik ls l"kDr fd;s x;s f}rh; oxZ ds eftLVªsV ls gS(

EkftLVsªV

¼6½ ^^vkcdkjh vk;qDr** dk rkRi;Z la;qDr izkUr ,sDlkbt ,sDV] 1910 dh /kkjk 10 ¼2½ ¼d½ ds v/khu jkT; ljdkj }kjk fu;qDr vf/kdkjh ls gS( vkcdkjh vk;qDr ;w-ih-

,sDV la[;k 4] 1910

¼7½ ^^vkcdkjh foHkkx dk vf/kdkjh** dk rkRi;Z vkcdkjh vk;qDr ;k la;qDr izkUr ,Dlkbt ,sDV] 1910 dh /kkjk ¼2½ ¼?k½ ds v/khu fu;qDr fdlh vf/kdkjh ls gS vkSj blds vUrxZr ml ,sDV dh /kkjk 10 ¼2½ ¼³½ ds v/khu l"kDr dksbZ vf/kdkjh ;k O;fDr Hkh gS( vkcdkjh foHkkx dk

vf/kdkjh ;w-ih-,sDV la[;k

4 1910

¼8½ ^^vf/klwpuk** dk rkRi;Z ljdkjh xtV esa izdkf"kr vf/klwpuk ls gS( vkSj vf/klwpuk ¼9½ ^^jftLVªhdr̀ /kwezikudrkZ** dk rkRi;Z ,sls O;fDr ls gS] tks fufeZr vQhe ds /kwezikudrkZ ds :Ik esa bl vf/kfu;e ds v/khu jftLVªhdr̀ gksA jftLVªhd̀r /kwezikudrkZ

v/;k; 2

izfr'ks/k rFkk fu;a=.k

3&& ¼1½ ¿jkT; ljdkjÀ

1

] ,sls O;fDr;ksa dk ,d jftLVj rS;kj djk;sxh] ftudh vk;q iPphl o'kZ ls de u gks vkSj ftuesa fufeZr vQhe ds /kweziku djus dh vknr gksA /kweziku drkZvksa dk

jftLVj

1- ;g vf/kfu;e bl rkfydk ds LrEHk 4 esa mfYyf[kr frfFk ls rFkk LrEHk 3 esa mfYyf[kr foKfIr ¼;fn dksbZ gS½ ds vUrxZr LrEHk 2 esa mfYyf[kr vf/kfu;eksa vFkok vkns"kksa ds vUrxZr mu {ks=ksa esa izlkfjr fd;k x;k gS ftudk mYys[k LrEHk 1 esa fd;k x;k gSA

{ks= vf/kfu;e vFkok vkns"k]

ftuds vUrxZr izlkfjr

fd;s x;s

foKfIr] ;fn dksbZ gS

ftuds vUrxZr izHkkoh

fd x;k

frfFk] ftlls izHkkoh fd;k

x;k

1 2 3 4

1&ftyk jkeiqj--- --------- -------------- -----------

2& ftyk cukjl Ckukjl ¼,Iyhds"ku vkQ

ykt½ vkMZj] 1949

fo- la- 1892@17] 27

twu] 1950

fnukad 1 tqykbZ] 1950

rnso

3& ftyk Vsgjh&

x<+oky

Vsgjh&x<+oky ¼,Iyhds"ku

vkQ ykt vkMZj] 1949½

fo-l- 1826@17] 27

twu] 1950

rnso

2- ,MsIVs"ku vkQ ykt vkMZj] 1950 }kjk ¼izkfoU"k;y xouZesUV½ ds fy;s izfrLFkkfir th ,MsIVs"ku vkQ ykt vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds fy;s izfrLFkkfir fd;k x;k FkkA

200

¿la;qDr izkUr vQhe /kweziku vf/kfu;e] 1934À ¿/kkjk 4&8À ¼2½ ,slk jftLVj ,sls izkf/kdkjh }kjk vkSj ,slh jhfr ls rS;kj fd;k tk;sxk] tks ¿jkT; ljdkjÀ

1

bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa }kjk fofgr djs vkSj mlesa ,slh fof"kf'V;ka gksaxh rFkk og ,sls izi= esa gksxk] tks vkcdkjh vk;qDr vf/klwpuk }kjk fofgr djsaA ¼3½ ,slk jftLVj ,sls fnukad dks cUn dj fn;k tk;xk] tks ¿jkT; ljdkjÀ

1

}kjk fu;r fd;k tk; rFkk ljdkjh xtV esa vf/klwfpr fd;k tk;] vkSj ,sls vioknksa ds v/khu jgrs gq;s ftUgsa ¿jkT; ljdkjÀ

1

vf/klwpuk }kjk fofgr djs] mlesa ml fnukad ds Ik"pkr~ dksbZ u;h izfof'V ugha dh tk;xhA

¼4½ ,sls lHkh O;fDr] tks fufeZr vQhe ds /kwezikudrkZ ds :Ik esa] jftLVj esa izfof'V;ksa ds cUn gksus ds fnukad rd] bl vf/kfu;e ds v/khu jftLVªhdr̀ gksus ds ik= gksa] jftLVªhdr̀ /kwezikudrkZ le>s tk;saxs pkgs muds uke jftLVj esa okLro esa izfo'V fd, x, gksa ;k ughaA

4&& ¼1½ dksbZ Hkh O;fDr] tks jftLVªhdr̀ /kwezikudrkZ u gks] fufeZr vQhe dk fdlh Hkh ek=k esa] pkgs og fdruh Hkh gks] u rks /kweziku djsxk] u mls fofufeZr djsxk] u mls vius dCts esa j[ksxkA

fufeZr vQhe dk

vjftLVªhd`r /kwezikudrkZvksa

}kjk ?kweziku fd;k tkuk

¼2½ dksbZ Hkh jftLVªhdr̀ /kwezikudrkZ] rkSy esa vk/kk rksyk ls ;k vis{kkdr̀ de ,sls vU; ifjek.k ls tks ¿jkT; ljdkjÀ

1

bl vf/kfu;e ds v/khu cuk, x, fu;eksa }kjk fofgr djs] vf/kd fufeZr vQhe fdlh Hkh ,d le; vius dCts esa u rks j[ksxk] u fofufeZr djsxk%

jftLVªhd̀r /kweziku&

drkZvksa }kjk fofuekZ.k

rFkk dCts esa j[kk tkuk

IkzfrcU/k ;g gS fd fdlh Hkh n"kk esa dksbZ jftLVªhdr̀ /kwezikudrkZ dksbZ fufeZr vQhe fdlh ,sls vQhe ls fofufeZr ugha djsxk] tks vksfi;e ,sDV] 1878 dh /kkjk 5 ds v/khu cuk, x, fu;eksa ds vuqlkj izkIr djus ls vU;Fkk izkIr dh xbZ gks vkSj u dksbZ jftLVªhdr̀ /kwezikudrkZ fufeZr vQhe] ftls bl izdkj fofufeZr fd;k x;k gks] fdlh Hkh ifjek.k esa vius dCts esa j[ksxkA

1878 dk 1

¼3½ dksbZ O;fDr fufeZr vQhe ds fofuekZ.k esa fdlh vU; O;fDr dh] pkgs og jftLVªhdr̀ /kwezikudrkZ gks ;k ugha] lgk;rk u djsxkA

fufeZr vQhe ds fofuekZ.k

esa lgk;rk

5&& ;fn fdlh O;fDr ds] tks jftLVªhdr̀ /kwezikudrkZ u gks] dCts esa fufeZr vQhe ikbZ tk; ;k fufeZr vQhe ds /kweziku ;k fofuekZ.k ds fy, mi;ksx esa yk, tkus okyk dksbZ lkf/k= ik;k tk; rks] tc rd fd rRizfrdwy lkfcr u dj fn;k tk;] ;g mi/kkj.kk dh tk;sxh fd ,slk O;fDr fufeZr vQhe dk /kweziku djrk gSA

dfri; ekeyksa esa fufeZr

vQhe ds /kweziku ds ckjs

esa mi/kkj.kk

6&& dksbZ O;fDr fufeZr vQhe dk u rks foØ; djsxk] u mls foØ; ds fy, vfHknf"kZr ;k izLFkkfir djsxk vkSj u mldk foØ; djus dk iz;Ru djsxkA fufeZr vQhe dk foØ;

7&& nks ;k nks ls vf/kd O;fDr;ksa dk] pkgs os jftLVªhdr̀ /kwezikudrkZ gksa ;k u gksa] teko /kwezikudrkZvksa dk teko dgk tkrk gS] ;fn ,sls O;fDr;ksa dk lkekU; mn~ns"; fufeZr vQhe dk /kzweziku djuk ;k fofuekZ.k djuk gksA

vQhe ds /kweziku dRrkZvksa

dk tkeo

Li'Vhdj.k&& dksbZ teko] tks bDV~Bk gksrs le; /kwezikudrkZvksa dk teko ugha Fkk] ckn dks ,slk teko gks ldsxkA

8&& Tkks dksbZ mu rF;ksa ls ifjfpr gksrs gq, tks fdlh teko dks vQhe ds /kwezikudrkZvksa dk teko cukrs gSa] ml teko esa lfEefyr gksrk gS ;k mlesa cuk jgrk gS] og ml teko dk lnL; gS] ;g dgk tkrk gSA

vQhe ds /kwezikudrkZvksa

ds teko dk lnL; gksuk

1- ,MsIVs"ku vkQ ykt vkMZj] 1950 }kjk ¼izkfpfU"k;y xouZesUV½ ds fy;s izfrLFkkfir tks ,MsIVs"ku vkQ ykt vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds izfrLFkkfir fd;k x;k FkkA

201

¿la;qDr izkUr vQhe /kweziku vf/kfu;e] 1934À ¿/kkjk 9&13À 9&& fdlh ,sls LFkku esa tgka nks ;k nks ls vf/kd O;fDr] pkgs os jftLVªhdr̀ /kwezikudrkZ gksa ;k u gksa] tek gksa] fufeZr vQhe dh ;k fufeZr vQhe ds /kweziku ds fy, fdUgha ufydkvksa ;k lkf/k= dh ;k fufeZr vQhe ds fofuekZ.k esa mi;ksx esa yk, tkus okys fdlh lkf/k= dh mifLFkfr ;g mi/kkj.kk djus ds fy, Ik;kZIr ekuh tk;xh fd ,sls O;fDr ,sls LFkku ij] fufeZr vQhe dk /kweziku djus ;k mldk fofuekZ.k djus ds lkekU; mn~ns"; ls tek gq, gSaA

vQhe vkSj vQhe dk

/kweziku djus ds lkf/k=

dh mifLFkfr ls dh tkus

okyh mi/kkj.kk

10&& ¼1½ ¿jkT; ljdkjÀ

1

] bl vf/kfu;e ds micU/kksa dks dk;kZfUor djus ds fy,] vf/klwpuk }kjk] fu;e cuk ldsxhA

fu;e cukus dh "kfDr

¼2½ fof"k'Vr% vkSj mi/kkjk ¼1½ }kjk iznÙk "kfDr dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ,sls fu;e &

¼d½ og izkf/kdkjh] ftlds }kjk rFkk og jhfr] ftlls /kkjk 3 esa fufnZ'V jftLVj rS;kj fd;k tk;xk rFkk j[kk tk;xk] fofgr dj ldsaxs( ¼[k½ mu "krksZa rFkk fucZU/kuksa dks] ftuds v/khu dksbZ jftLVªhdr̀ /kwezikudrkZ fufeZr vQhe dk fofuekZ.k dj ldsxk] mls dCts esa j[k ldsxk ;k /kweziku dj ldsxk] fofu;fer dj ldsaxs(

¼x½ os "krZas] ftuds v/khu rFkk og izkf/kdkjh] ftlds }kjk fdlh jftLVªhdr̀ /kwezikudrkZ dk uke jftLVj ls gVk;k tk ldsxk] fofgr dj ldsaxs( ¼?k½ bl vf/kfu;e ds v/khu vf/kdr̀ oLrqvksa ds O;;u dk fofu;eu dj ldsaxs( rFkk

¼³½ bl vf/kfu;e ds v/khu vf/kjksfir tqekZuksa eas ls bukeksa ds Hkqxrku dks fofgr rFkk fofu;fer dj ldsaxsA

¼3½ fu;eksa dks cukus ds fy, bl /kkjk }kjk iznÙk "kfDr bl "krZ ds v/khu gS fd fu;e iwoZ izdk"ku ds Ik"pkr~ cuk, tk;a %

izfrcU/k ;g gS fd ,sls dksbZ Hkh fu;e iwoZ izdk"ku ds fcuk ml n"kk eas cuk, tk ldsaxs] tc ¿jkT; ljdkjÀ

1

dk fopkj gks fd mUgsa rqjUr izoÙ̀k fd;k tkuk pkfg,A 11 && dksbZ jftLVªhdr̀ /kwezikudrkZ] tks bl vf/kfu;e ds v/khu cuk, x, fu;eksa }kjk fofgr "krksZa dk vuqikyu vkSj fucZU/kuksa dk ikyu u djsxk] og ,rn~i"pkr~ fofgr

"kkfLr;ksa ds vfrfjDr] viuk uke /kwezikudrkZvksa ds jftLVj ls gVk, tkus dk Hkh Hkkxh gksxkA

/kwezikudrkZvksa ds jftLVj

ls viuk uke gVk, tkus

dk jftLVªhd̀r&/kweziku

drkZ dk nkf;Ro

v/;k;&3

"kkfLr;k ¡ 12&& tks dksbZ jftLVªhdr̀ /kwezikudrkZ u gksrs gq,] fufeZr vQhe dk /kweziku djsxk] og dkjkokl ls] ftldh vof/k rhu ekl rd dh gks ldsxh ;k tqekZus ls] tks ikap lkS :Ik, rd dk gks ldsxk] ;k nksuksa ls nafMr fd;k tk;xkA

vjftLVªhd`r&/kweziku

drkZvksa }kjk /kweziku

ds fy,

13&& tks dksbZ /kkjk 4 dk mYya?ku djds] fufeZr vQhe dk fofuekZ.k djsxk ;k mls vius dCts eas j[ksxk ;k fufeZr vQhe ds fofuekZ.k eas fdlh vU; O;fDr dh lgk;rk djsxk] og dkjkokl ls] ftldh vof/k ,d o'kZ rd dh gks ldsxk] ;k tqekZus ls] tk s ,d gtkj :Ik, rd dk gks ldsxk] ;k nksuksa ls] nafMr fd;k tk;xkA fufeZr vQhe dk

vizkf/kd̀r :Ik ls

fofuekZ.k djus ;k

dCtk j[kus ds fy,

1- ,MsIVs"ku vkQ ykt vkMZj] 1950 }kjk ¼izkfofU"k;y xouZesUV½ ds fy;s izfrLFkkfir tks ,MsIVs"ku vkQ ykt vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds izfrLFkkfir fd;k x;k FkkA

202

¿la;qDr izkUr vQhe /kweziku vf/kfu;e] 1934À ¿/kkjk 14&19À 14&& tks dksbZ /kwezikudrkZvksa ds teko dk lnL; gksxk] og dkjkokl ls] ftldh vof/k rhu ekl rd dh gks ldsxh] ;k tqekZus ls] tks ikap lkS :Ik, rd dk gks ldsxk] ;k nksuksa ls] nafMr fd;k tk;xkA

vQhe ds /kwezikudrkZvksa

ds tko dk lnL; gksus ds

fy,

15&& tks dksbZ vQhe ds /kwezikudrkZvksa ds teko ds iz;kstu ds fy, fdlh LFkku dks [kksysxk] j[ksxk ;k mls mi;ksx eas yk,xk ;k fdlh ,sls LFkku ds [kksys tkus] j[ks tkus ;k mi;ksx eas yk, tkus dh vuqKk nsxk ;k iwoksZDr iz;kstuksa ds fy, mi;ksx eas yk, tkus okys ;k j[ks tkus okys fdlh LFkku dh ns[k&js[k djsxk ;k mldk izcU/k djsxk ;k mlds dkjckj ds lapkyu eas fdlh izdkj ls lgk;rk djsxk] og dkjkokl ls] ftldh vof/k ,d o'kZ rd dh gks ldsxh] ;k tqekZus ls] tks ,d gtkj :Ik, rd dk gks ldsxk] ;k nksuksa ls] nafMr fd;k tk;xkA

fufeZr vQhe ds /kweziku

ds fy, mi;ksx easy k,

tkus okys LFkku dks j[kus

;k mldk izHkkjh gksus ds

fy,

16&& tks dksbZ fufeZr vQhe dk foØ; djsxk ;k mlds foØ; ds fy, vfHknf"kZr ;k izLFkkfir djsxk ;k mldk foØ; djus dk iz;Ru djsxk] og dkjkokl ls] ftldh vof/k ,d o'kZ rd dh gks ldsxh] ;k tqekZus ls] tks ,d gtkj :Ik, rd dk gks ldsxk] ;k nksuksa ls] nafMr fd;k tk;xkA

fufeZr vQhe dk foØ;

djus ds fy,

17&& tks dksbZ bl vf/kfu;e ds v/khu n.Muh; fdlh vijk/k dk nq'izsj.k djsxk] og pkgs ,slk vijk/k ,sls nq'izsj.k ds ifj.kkeLo:Ik fd;k tk; ;k u fd;k tk;] Hkkjrh; n.M lafgrk dh /kkjk 116 eas fdlh ckr ds gksrs gq, Hkh] ,sls vijk/k ds fy, micfU/kr n.M ls nafMr fd;k tk;xkA

vijk/kksa ds nq'izsj.k ds

fy, 1860 dk 45

18&& tks dksbZ bl vf/kfu;e ds v/khu fdlh vijk/k ds fy, rRiwoZ nks'kfl) fd, tkus ds Ik"pkr~ bl vf/kfu;e ds v/khu fdlh vijk/k ds fy, iqu% nks'kfl) fd;k tkrk gS] og ,sls Ik"pkr~orhZ vijk/k ds fy, ml n.M ls nqx qus n.M dk Hkkxh gksxk] tks izFke nks'kflf) ij vf/kjksfir fd;k tk ldrk Fkk %

izfrcU/k ;g gS fd rr̀h; ;k Ik"pkr~orhZ nks'kflf) dh n"kk eas vijk/kh dks] tqekZus ds lfgr ;k fcuk] dkjkokl dk n.M fn;k tk;xkA

iwoZ nks'kflf) ds Ik"pkr~

of/kZr n.M

v/;k;&4

izfØ;k

19&& ;fn fdlh eftLVªsV dks tkudkjh izkIr gksus ij vkSj ,sls tkap ds ¼;fn dksbZ gks½ ftls og vko";d le>s] Ik"pkr~ ;g fo"okl djus dk dkj.k gks fd dksbZ LFkku bl vf/kfu;e ds v/khu fdlh vijk/k ds fy, mi;ksx esa yk;k tkrk gS] rks og vkcdkjh foHkkx ds fdlh ,sls vf/kdkjh dks tks ,sls iafDr ls uhps dk u gks ftls ¿jkT; ljdkjÀ

1

fofgr djsa] ;g izkf/kdr̀ djus okyk okjUV tkjh dj ldsxk fd og & Rkyk"kh okjUV rFkk ryk"kh

ysus dh "kfDr

¼d½ ,sls LFkku esa jkr ;k fnu esa fdUgha ,sls O;fDr;ksa ds lkFk ftudh lgk;rk og vf/kdkjh vko";d] le>s] izos"k djs (

¼[k½ ,sls LFkku ds lHkh ;k ,sls Hkkxksa dh ftuds ckjs esa ,sls vf/kdkjh dks ;g fo"okl djus dk dkj.k gks fd ogka fdlh fufeZr vQhe dks] ;k fufeZr vQhe ds fofuekZ.k ds ;k fufeZr vQhe ds /kweziku ds fdlh lkf/k= dks fNik;k x;k gS rFkk ,sls lHkh ;k fdUgha O;fDr;ksa dh] ftUgsa og ,sls LFkku esa ik,] ryk"kh ysa( 1- ,MsIVs"ku vkQ ykt vkMZj] 1950 }kjk ¼izkfofU"k;y xouZesUV½ ds fy, izfrLFkkfir ] tks ,MsIVs"ku vkQ ykt vkMZj] 1937 }kjk ¼yksdy xouZesaV½ ds fy, izfrLFkkfir fd;k x;k FkkA

203

¿la;qDr izkUr vQhe /kweziku vf/kfu;e] 1934À ¿/kkjk 19d&23À ¼x½ ,sls LFkku esa ik, x, fdlh ,sls O;fDr dks] ftlds ckjs esa mls ;g fo"okl djus dk dkj.k gks fd og bl vf/kfu;e ds v/khu fdlh vijk/k dk nks'kh gS] fxj¶rkj djsa( vkSj

¼?k½ lEiw.kZ fufeZr vQhe dks] fufeZr vQhe ds /kweziku ds ;k fufeZr vQhe ds fofuekZ.k ds lkf/k= dks vkSj bl vf/kfu;e ds v/khu fdlh vijk/k dks djus ds fy, mi;ksx esa ykbZ tkus okyh fdlh vU; oLrq dks vfHkx̀ghr djsA ¿19&d && tc dHkh dysDVj dks ;k vkcdkjh foHkkx ds fdlh ,sls vf/kdkjh dks tks jkT; ljdkj }kjk rnFkZ izkf/kdr̀ fd;k x;k gks ;k fdlh ,sls iqfyl vf/kdkjh dks tks iafDr esa iqfyl Fkkus ds izHkkjh vf/kdkjh ls uhps dk u gks] ;g fo"okl djus ds ;qfDR;qDr vk/kkj gksa fd fdlh LFkku esa bl vf/kfu;e ds v/khu n.Muh; dksbZ vijk/k fd;k x;k gS ;k fd;k tk jgk gS rFkk vijk/k ds vUos'k.k ds iz;kstu ds fy, dksbZ oLrq mldh {ks=h; vf/kdkfjrk dh lhekvksa ds Hkhrj ikbZ tk ldrh gS vkSj mldh jk; esa ,slh oLrq vuqfpr foyEc fd, fcuk vU;Fkk izkIr ugha dh tk ldrh rks og vius fo"okl ds vk/kkj ys[kc) djus ds Ik"pkr~ fdlh ,sls LFkku dh ryk"kh ys ldsxk ;k fyok ldsxkAÀ

1

Rkyk"kh ysus dh "kfDr ¿20&& ¼1½ n.M izfØ;k lafgrk] 1898 ds micU/k ftlds vUrxZr mldh /kkjk 102 vkSj 103 esa vUrfoZ'V ryk"kh lEcU/kh micU/k Hkh gSa] tgka rd fd os bl vf/kfu;e ds micU/kksa ls vlaxr u gksa] bl vf/kfu;e ds v/khu fxj¶rkjh ds fy, okjUVksa ds fu'iknu rFkk yh tkus okyh rykf"k;ksa ij ykxw gksaxsA

OkkjUV vkSj ryk"kh ds

fo'k; esa n.M izfØ;k

lafgrk] 1898 dk ykxw

gksuk 1889 dk vf/kfu;e

la- 5

¼2½ tc /kkjk 19&d ds v/khu ryk"kh yh tk; rks ml /kkjk ds v/khu rS;kj fd, fdlh vfHkys[k dh izfr;ka] vijk/k dk laKku djus ds fy, l"kDr fudVre eftLVªsV dks rR{k.k Hkst nh tk;saxh vkSj ryk"kh ds LFkku ds Lokeh ;k v/;klh dks mldh izfr] vkosnu fn, tkus ij] eftLVsªsV }kjk nh tk,xhA

IkzfrcU/k ;g gS fd tc rd eftLV ª sV fo"ks'k dkj.k ls mls fu%"kqYd nsuk mfpr u le>s] og mlds fy, Hkqxrku djsxkAÀ

2

21&& Tkc dHkh dksbZ vf/kdkjh bl vf/kfu;e ds v/khu dksbZ fxj¶rkjh ;k vfHkxzg.k djs rks og ,slh fxj¶rkjh ;k vfHkxzg.k ds Bhd Ik"pkr~ ds pkSchl ?kaVksa ds Hkhrj mldh leLr fof"kf'V;ksa dh fjiksVZ vius vO;ofgr mPprj inkf/kdkjh dks nsxk] vkSj fxj¶rkj fd;k x;k izR;sd O;fDr rFkk vfHkx̀ghr leLr oLrq;sa vfoyEc ml vf/kdkjh dks ftlus okjaV tkjh fd;k gks ;k fudVre iqfyl Fkkus dks Hksth tk;sxhA fxj¶rkjh ;k vfHkxzg.k dh

n"kk esa fjiksVZ dk fd;k

tkuk

22&& Tkc bl vf/kfu;e ds v/khu fxj¶rkj fd;k x;k dksbZ O;fDr tekur nsus dks rS;kj gks rks og tekur ij] ;k fxj¶rkjh djus okys vf/kdkjh ds foosdkuqlkj mlds eqpyds ij NksM+ fn;k tk;xkA

Tkekur vkSj izfrHkwfr

23&& iqfyl rFkk Hkw&jktLo foHkkx dk izR;sd vf/kdkjh ¿xkao lHkk dk izR;sd iz/kku vkSj lsØsVjhÀ

3

rFkk izR;sd xkao dk pkSdhnkj mls uksfVl fn;s tkus ;k mlls vuqjks/k fd;s tkus ij] bl vf/kfu;e ds micU/kksa dks dk;kZfUor djus esa vkcdkjh foHkkx ds fdlh Hkh vf/kdkjh dks ;qfDr;qDr lgk;rk nsus ds fy;s ck/; gksxkA vkcdkjh foHkkx ds

vf/kdkfj;ksa dks lgk;rk

1- m0 iz0 vf/kfu;e la- 25] 1953 dh /kkjk 2 }kjk c<+kbZ x;hA 2- mi;qZDr dh /kkjk 3 }kjk izfrLFkkfirA

3- mRrj izns"k vf/kfu;e la- 23] 1961 dh /kkjk 2 }kjk izfrLFkkfirA

204

¿la;qDr izkUr vQhe /kweziku vf/kfu;e] 1934À ¿/kkjk 24&29À 24&& bl vf/kfu;e ds v/khu fdlh vijk/k ds fy;s fdlh O;fDr dks nks'klf) gksus ij] U;k;ky; ;g vkns"k ns ldsxk fd fdlh fufeZr vQhe dks ;k fdlh midj.k ;k lkf/k= dks ftlds laca/k esa ;k ftlds }kjk ,slk vijk/k fd;k x;k gks] ;k fdlh ik=] os'Bu ;k vkojd dks] ftlesa ,slh fufeZr vQhe] midj.k ;k lkf/k= ik;k x;k gks ;k ,sls ik=] os'Bu ;k vkojd dh vU; vUroZLrqvksa dks vf/kgr̀ ;k u'V fd;k tk;A fufeZr vQhe rFkk

vfHkx̀ghr oLrqvksa dk

vf/kgj.k rFkk fouk"k

fd;k tkuk

25&& dksbZ Hkh eftLVªsV bl vf/kfu;e ds v/khu naMuh; fdlh vijk/k dk laKku dysDVj ds ;k vkcdkjh foHkkx ds fdlh ,sls vf/kdkjh ds] tks iafDr esa vkcdkjh fujh{kd ls uhps dk u gks] ifjokn ;k fjiksVZ ij djus ds flok; ugha djsxkA vijk/kksa dk laKku

v/;k; 5

izdh.kZ

26&& bl vf/kfu;e ds vuqlj.k esa ln~HkkoiwoZd fd;s x;s ;k fd;s tkus ds fy;s vkfn'V fdlh dk;Z ds ckjs esa uqdlkuh ds fy;s fdlh flfoy U;k;ky; esa ¿ljdkjÀ

1

;k dysDVj ;k ¿vkcdkjh iqfyl ;k HkwjktLo foHkkx ds fdlh vf/kdkjh] xkao lHkk ds iz/kku ;k lsØsVjh ;k xkao ds pkSdhnkjÀ

2

ds fo#) dksbZ okn ugha gksxkA dfri; oknksa dk otZu

27&& dksbZ Hkh flfoy U;k;ky; bl vf/kfu;e ds vuqlj.k esa dh xbZ fdlh ckr ds laca/k esa ¿ljdkjÀ

1

;k dysDVj ;k ¿vkcdkjh iqfyl ;k HkwjktLo foHkkx ds fdlh vf/kdkjh] xkao lHkk ds iz/kku ;k lsØsVjh ;k xkao ds pkSdhnkjÀ

2

ds fo#) fdlh okn dk fopkj.k] vkSj ¿jkT; ljdkjÀ

3

dh iwoZ eatwjh ds fcuk dksbZ eSftLVsªV bl vf/kfu;e ds v/khu fdlh O;fDr ds fo#) yxk;s x;s fdlh vkjksi dk laKku] rc rd u djsxk tc rd fd ifjokfnr dk;Z ds fnukad ds Ik"pkr~ N% ekl ds Hkhrj okn ;k vfHk;kstu l afLFkr u dj fn;k tk;A

Okkn vkSj vfHk;kstu dh

ifjlhek

28&& ¼1½ tc dHkh bl vf/kfu;e ds v/khu fdlh vijk/k ds fy;s nks ;k nks ls vf/kd O;fDr;ksa dk vfHk;kstu fd;k tk;] rks eftLVªsV ;fn ,sls dkj.kksa ls tks og vfHkyf[kr djsxk] mfpr le>s] fdlh ,sls O;fDr dks bl "krZ ij {keknku dj ldsxk fd og ml vijk/k ls lEc) lHkh rF;ksa dks iw.kZ:Ik ls vkSj lPpkbZ ls izdV djsaA Ekq[kfcj cu tkus ij

vfHk;qDr dks {keknku

¼2½ ,slk O;fDr ml ekeys esa l{ke lk{kh gks tk;xk vkSj ,sls vijk/k ds fy;s rc rd n.M dk Hkkxh u gksxk tc rd {keknku cuk jgsA

29&& bl vf/kfu;e ;k bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa dh dksbZ ckr Msatjl MªXl ,sDV] 1930 dh ;k mlds v/khu cuk;s x;s fdlh fu;e dh tks fufeZr vQhe ds ¿***À⁴Hkkjr esa mi;ksx ;k nqO;kZikj ij dksbZ ,slk fucZU/ku vf/kjksfir djrk gS] tks bl vf/kfu;e }kjk ;k mlds v/khu vf/kjksfir u fd;k x;k gks] ;k ,slk fucZU/ku vf/kjksfir djrk gS tks bl vf/kfu;e }kjk ;k mlds v/khu vf/kjksfir rRLFkkuh fucZU/ku ls ek=k esa vf/kd gks] oS/krk ij dksbZ izHkko u MkysxhA

Msatjl MªXl ,sDV] 1930

ds laca/k esa O;kòfRr 1930

dk 2

1- ,MsIVs"ku vkQ] ykt vkMZj] 1950 }kjk ¼Økmu½ ds fy;s izfrLFkkfir tks ,MsIVs"ku vkQ ykt vkMZj] 1937 }kjk ¼lsdsVjh vkQ LVsV Qkj bafM;k bu dkmfUly½ ds fy;s izfrLFkkfir gqvk FkkA 2- mRrj izns"k vf/kfu;e la[;k 23] 1961 dh /kkjk 2 }kjk izfrLFkkfirA 3- ,MsIVs"ku vkQ ykt vkMZj] 1950 }kjk ¼izkfofU"k;y xouZesUV½ ds fy;s izfrLFkkfir tks ,MsIVs"ku vkQ ykt vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds fy;s izfrLFkkfir fd;k x;k FkkA

205

THE UNITED PROVINCES OPIUM SMOKING ACT, 1934¹

[U. P. ACT No. III OF 1934]

Amended by the U. P. Act No. XXV of 1953² U. P. ACT No. XXIII OF 1961 Adapted and modified by the Government of India (Adaptation of Indian Laws) Order,1937

Adapted and modified by the Adaptation of Laws Order, 1950 [Received the assent of the Governor on March 17, 1934, and of the Governor General on April 19, 1934, and was published³under section 81 of the Government of India Act on May 5, 1934.

Passed in Hindi by the Uttar Pradesh Legislative Assembly on August 7, 1953, and by the Uttar Pradesh Legislative Council on August 29, 1953. Received the as sent of the President on October 6, 1953, under Article 201 of 'the Constitution of India' and was published in the Uttar Pradesh Gazette Extraordinary, dated October 9, 1953.]

AN

ACT

to amend the Law relating to opium smoking in the United Provinces. WHEREAS it is expedient to amend the law relating to opium smoking in the United Provinces with a view to make provision for the registration of persons who are opium smokers and to secure the ultimate prohibition of opium smoking in the United Provinces;

AND WHEREAS the previous sanction of the Governor-General has been obtained under sub-section (3) of section 80-A of the Government of India Act to the passing of this Act.

It is hereby enacted as follows : --

CHAPTER I

PRELIMINARY

Short title, extent and Commencement U. P. Act No. II of 1925

1. (1) This Act may be called the United Provinces Opium Smoking Act, 1934.

(2) It extends to the whole of [Uttar Pradesh]⁴.

(3) It shall come into force on such date⁵as the [State Government]⁶may, by notification, appoint on this behalf; and on and from that date the United Provinces Opium Smoking Act, 1925, shall be repealed.

206

[The United Provinces Opium Smoking Act, 1934] [Section 2-3] Definitions

Opium Act I

1878

2. In this Act¹, unless there in any thing repugnant in the subject of context:-

(1) "opium" has the same meaning as in the Opium Act, 1878; Prepared opium

(2) "prepared Opium" means any product of opium obtained by any operation or series of operations designed to transform opium into an extract suitable for smoking, and includes chandu, madak, and the dross, or other residue remaining after opium is smoked;

Place

(3) "place" includes a building, house, shop. Booth, tent, vessel, raft and vehicle and any part thereof;

Collector

(4) "Collector" means the chief officer in charge of the revenue administration of a district, and includes a Deputy Commissioner and the Superintendent, Dehradun;

Magistrate

(5) "Magistrate" means a magistrate of the first class or a Magistrate of the 2^nd class specially empowered by the [State Government]²to try cases under this Act;

Exercise

commissioner

U.P Act 4 of

1910

(6) "Excise Commissioner" means the officer appointed by State Government under section 10 (2) (a) of United Provinces Excise Act, 1910; Officer of the

Excise

Department

(7) "officer of the Excise Department" means the Excise commissioner or an officer appointed under section 10 (2) (d) of the United Provinces Excise (Act 1910), and includes, an officer or person empowered under section 10 (2) (e) of that Act;

Notification (8) 'Notification" means a notification published in the official Gazette; and Registered

smoker

(9) "registered smoker" means a person registered under the provisions of this Act as a smoker of prepared opium.

CHAPTER II

PROHIBITION AND CONTROL

Register of smokers

3. (1) The [State Government]²shall cause a register to be prepared of persons who are not under the age of twenty five years and who are in the habit of smoking prepared opium.

1- This Act has been extended to the areas mentioned in column 1 of this table under the Act or order mentioned in column 2 and enforced in such areas under notification, any, mentioned in column 3 with effect from the date mentioned in column 4 against each such area;

Area Act or Order under which

extended

Notification, if any,

under which enforced

Date from which

enforced

1 2 3 4

207

[The United Provinces Opium Smoking Act, 1934] [Section 4-8]

(2) Such register shall be prepared by such authority and in such manner as the [State Government]¹may, by rules made under this act, prescribe, and shall contain such particulars and shall be in such form as the Excise Commissioner may be notification prescribe.

(3) Such register shall be closed on a date to be fixed and notified in the official Gazette by the [State Government]¹and, subject to such exception as the [State Government]¹may by notification prescribe, no such entry shall be made there in after such date.

(4) All persons who are eligible for being registered under this Act as smoker of prepared opium shall, up to the date fixed for closing the entries in the register be considered as registered smokers, whether their names are actually entered in the register or not.

Smoking

prepared opium

by unregistered

smoker

Manufacture and

possession by

registered

smoker

Act I of 1878

Assistance in the

manufacture of

prepared opium

4. (1) No person, not being a registered smoker, shall Smoke or manufacture or possess prepared opium in any quantity what soever.

(2) No registered smoker shall have in his possession, or shall manufacture, at any one time, prepared opium in excess of half a tola in weight or such other lesser quantity as the State Government]¹may by rule made under this Act, proscribe:

Provided that in no case shall a registered smoker manufacture any prepared opium from opium obtained otherwise than in accordance with rules made under section 5 of the Opium Act, 1878 and no registered smoker shall have in his possession any quantity of prepared opium so manufactured.

(3) No person shall assist another, whether a registered opium smoker or not, in the manufacture of prepared opium.

Presumption of

smoking

prepared opium

in

certain cases

5. If any person not being a registered smoker, is found in possession of prepared opium or any apparatus used for the smoking of, or the manufacture of, prepared opium, it shall be presumed, until the contrary is proved, that such person smokes prepared opium.

Sale of

prepared opium

6. No person shall sell, expose or offer for sale or attempt to sell, prepared opium.

Opium smoking

assembly

7. An assembly of two or more persons, whether registered smokers or not, is designated an opium smoking assembly if the common object of such persons is to smoke or manufacture prepared opium.

Explanation--- An assembly which was not as opium smoking assembly when it assembled may subsequently become such an assembly. Member of

opium smoking

assembly

8. Whoever being aware of facts which render an assembly an opium smoking assembly, joins that assembly or continues therein, is said to be a member of that assembly.

1 - Subs. by the A. O. 1 950 for (Provincial Government) which had been subs. by the A. O. 1931 for (L:G.).

208

[The United Provinces Opium Smoking Act, 1934] [Section 9-13] Presumption

raised by

presence of

opium and

smoking

apparatus

9. The presence of any prepared opium for or any pipes or apparatus for the smoking of prepared opium for of any apparatus used in the manufacture of prepared opium in any place where two or more persons, whether registered smokers or not, are assembled hall be held sufficient to raise a presumption that shall persons have assembled at such place with the common object of smoking or of manufacturing prepared opium.

Powers to

make rules

10. (1) The [State Government]¹may, by notification, make rules for the purpose of carrying out the provisions of t his Act.

(2) In particular awl without prejudice to the generality of the power conferred by sub-section (1), such rules may-

(a) prescribe the authority by whom and the manner in which, the register reformed to in section 3 shall be prepared and maintained ;

(b) regulate the conditions and restrictions subject to which a registered smoker may manufacture, possess or smoke prepared opium;

(c) prescribe the conditions under which and the authority by whom the name of a registered smoker may be removed from the register;

(d) regulate the disposal of things confiscated under this act, and

(e) prescribe and regulate the payment of rewards out of fines imposed under this Act,

(3) The power conferred by this section for making rules is subject to the condition that the rules be made after previous publication :

Provided that any such rules may be made without previous publication if the [State Government]¹considers that they should be brought into force at once.

Liability of a

registered

smoker to the

removal of his

name from the

register of

smokers

11. Any registered smoker who does not comply with the conditions and observe the restrictions prescribed by rules made under this Act, shall, in addition to the penalties hereinafter prescribed, be liable to have his name removed from the register of smokers.

CHAPTER III

For smoking by un-

Registered smoker

12. Whoever, not being a registered smoker, smokes prepared opium shall be punished with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees, or with both. For unautho-

rised manu-

facture or

possession of

prepared opium

209

[The United Provinces Opium Smoking Act, 1934] [Section 14-19] For being

member of an

opium smoking

assembly

14. Whoever is a member of an opium smoking assembly shall be punished with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees, or with both.

For keeping or

having charge

of place used

for smoking

prepared

opium

15. Whoever opens, keeps or uses any place or permits any place to be opened, kept or used for the purposes of an opium smoking assembly or has the care or management of, or in any way assists in conducting the business of, any place used or kept for the purposes aforesaid, shall be punished with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees, or with both.

For stilling

prepared opium

16. Whoever sells, or exposes or offers for sale, or attempts to sell, prepared opium shall be punished with imprisonment which may extend to one year or with fine which may extend to one thousand rupees or with both. For abetment

of offences

17. Whoever a bets an offence punishable under this Act shall, whether such offence be or be not committed in consequence of such abetment, and notwithstanding anything contained in section 116 of the Indian Penal Code to be punished with the punishment provided for such offence. Enhanced

punishment

after previous

conviction

18. Whoever, having been previously convicted of an offence under this Act, is again convicted of an offence under this Act, shall be liable for such subsequent offence to twice the punishment which-might be imposed on a first conviction :

Provided that in the case of a third or subsequent conviction the offender shall be sentenced to imprisonment with, or Without fine.

CHAPTER IV

PROCEDURE

Search warrant and power to search

19. If a Magistrate, upon information received and after such enquiry (if any) as he considers necessary, has reason to believe that any place is used for the commission of an offence under this Act he may issue a warrant to an officer of the Excise Department not below such rank as the [State Government]¹ may prescribe authorizing him--

(a) to enter such place by day or by night with any person whose assistance such officer may consider necessary ;

(b) to search all or parts of such place in which such officer has reason to believe that any prepared opium or any apparatus for the manufacture of prepared opium or for smoking prepared opium is concealed and all or any poisons whom he may find in such place ;

210

[The United Provinces Opium Smoking Act, 1934] [Section 19A-23]

(c) to arrest any person found in such place whom he has reason to believe to be guilty of all offence under this Act; and

(d) to seize all prepared opium, apparatus for smoking prepared opium or for the manufacture of prepared opium and any other article used for the commission of an offence under this Act, which may be found in such place. [Power to

search

19-A Whenever the Collector or any officer of the Excise Department authorized in that behalf by the State Government, or a police officer not below the rank of an officer in charge of a police station has reasonable grounds for believing that an offence punishable under this Act has been or is being committed in any place and anything necessary for purposes of investigation into the offence may be found in any place within the limits of his territorial jurisdiction and that such a thing cannot, in his opinion be otherwise obtained without undue delay, he may after recording in writing the grounds of his belief search or cause to be made of any such place.]¹

[Applicability

of the code of

Criminal

Procedure,

1898 to warrant

and search

20. (1) The provision of the Code of Criminal Procedure, 1898, including provision as to the searches contained in sections 102 and 103 thereof, shall in so far as not inconsistent with the provisions of this Act, apply to the execution of warrants for arrest and to a search made under this Act.

(2) Where a search is made under section 19-A, copies of any record made under that section shall forthwith be sent to the nearest Magistrate empowered to take cognizance of the offence and the owner or occupier of the place of search shall on application be Furnished with a copy of the same by the Magistrate :

Provided that he shall pay for the same unless the Magistrate for some special reason thinks fit to furnish it free of cost.]² Report to be

made in case

of arrest or

seizure

21. Whenever any officer makes any arrest or seizure under this Act, he shall within twenty-four hours next after such arrest or seizure, make a full report of all particulars thereof to his immediate official superior; and every person arrested and every arti1e seized shall be forwarded without delay to the officer by whom the warrant was issued to the nearest police station. Bail and

Security

22. When any person arrested under this Act is prepared to furnish bail, he shall be released on bail, or at the discretion of the officer making the arrest, on his personal bond.

Aid to officers

of Excise

Department

23. Every officer of the police and land Revenue Departments, every [Pradhan and Secretary of a Gaon Sabha]³and every village chaukidar shall, upon notice given or request made to him be bound to give reasonable aid to any officer of the Excise Department in carrying out the provisions of this Act. ----------------------------------------------------------------------------------

211

[The United Provinces Opium Smoking Act, 1934] [Section 24-29] Confiscation

and

destruction of

prepared

opium and

things seized

24. On the conviction of any person for an offence under this Act, the court may order that any prepared opium or any instrument or apparatus in respect of or by means of which, such offence has been committed or any receptacle, package or covering in which such prepared opium instrument, or apparatus was found and any other contents of such receptacle, package or covering shall be confiscated or destroyed.

Cognizance

offences

25. No Magistrate shall take cognizance of an offence punishable under this Act except on the complaint or report of the collector or an officer of the Excise Department not below the rank of an Excise Inspector.

CHAPTER V

MISCELLANEOUS

Bat of certain suit

26. No suit shall lie in any Civil Court against the [Government]¹or a Collector or [any Officer of the Excise, Police or Land Revenue Departments, Pradhan or Secretary of a Gaon Sabha or village Chaukidar]²for damages for any act in good faith done or ordered to be done in pursuance of this Act. Limitation of

suit and

prosecution

27. No Civil Court, shall try any suit against the [Government]¹or a Collector or [any Officer of the Excise, Police or Land Revenue Departments, Pradhan or Secretary of a Gaon Sabha or Village Chaukidar]²in respect of anything done in pursuance of this Act and except with the previous sanction of the [State Government]³no Magistrate shall take cognizance of any charge made against any person under this Act, unless the suit or prosecution is instituted within six months after the date of the act complained of.

Tender of

pardon to

accused person

turning

approver

28. (1) Whenever two or more persons are prosecuted for any offence under this Act, the Magistrate may, if, for reasons to be recorded by him, he thinks fit, tender to any such poison a Pardon on condition of his making full and true disclosures of all facts connected with the offence.

(2) Such person shall become a competent witness in the case and will not be liable to punishment for such offence so long as such pardon remains. Saving of the

Dangerous

Drugs Act,