act 014 of 1936 : Geneva Convention Implementing Act, 1936 [Repealed]

Geneva Convention Implementing Act, 1936 [Repealed]

ACTNO. 14 OF 1936

10 March, 1938

[Repealed by Act 6 of 1960, Section 20, w.e.f. 14-8-1961]

An Act to implement Article 28 of the Geneva Convention of the 27th day of July, 1929

Whereas India was a signatory to the International Convention for the Amelioration of the Conditions of the Wounded and sick in Armies in the Field, drawn up in Geneva and dated the 27th day of July, 1929;

And whereas it is necessary to provide for the discharge of the obligations imposed by Article 28 of that Convention in so far as provision has not been made by the Geneva Convention Act, 1911 (1 and 2 Geo. V, c. 20.);

It is hereby enacted as follows:

Section 1. Short title and extent

(1) This Act may be called the Geneva Convention Implementing Act, 1936.

1[(2) It extends to the whole of India except Part B States.]

Section 2. Prohibition of use of imitations of emblem of red cross on white ground

No person shall use for the purposes of his trade or business for any other purpose whatsoever any sign constituting a colourable imitation of the heraldic emblem of the red cross on a white ground formed by reversing the federal colours of Switzerland.

Section 3. Prohibition of use of emblem of white cross on red ground or imitations thereof

No person shall use for the purposes of his trade or business the heraldic emblem of the white cross on a red ground, being the federal colours of Switzerland, or any sign constituting a colourable imitation of that heraldic emblem.

Section 4. Penalty

Any person contravening the provisions of Section 2 or Section 3 shall be punishable with fine which may extend to fifty rupees, and when such contravention is committed by a company, association or body of individuals, then, without prejudice to the liability of such company, association or body, every member thereof who is knowingly a party to the contravention shall be liable to the like penalty.

Section 5. Previous sanction for prosecution

No criminal Court shall take cognizance ofd any offence punishable under this Act except with the previous sanction of the Central Government 2[* * *].

Section 6. Saving

Nothing in the foregoing sections shall affect the right of any person to continue to use for a period of two years from the commencement of this Act any sign or emblem which it was not unlawful for him to use at the commencement of this Act.

1. Substituted by the A.O. 1950 for the former sub-section (2).

2. The words or the L.G. repealed by the A.O. 1937.