Jammu and Kashmir act 013 of 2006 : The JAMMU AND KASHMIR PROHIBITION ON MANUFACTURE OF SPECIFIED COPPER UTENSILS (BY MACHINE) ACT, 2006

Department
  • Industries and Commerce Department
Enforcement Date

14 Aug 2006

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Section 1.Short title and commencement.

(1) This Act may be called the Jammu and Kashmir Prohibition on Manufacture of Specified Copper Utensils (By Machine) Act, 2006.

(2) It extends to the 1[whole of the Union territory of Jammu and Kashmir].
2[(3) It shall come into force on such date as the Government may, by notification in the 3[Official Gazette], appoint].


1. Substituted by S.O. 1229(E) dated 31.03.2020 for “whole of the State of Jammu and Kashmir”.
2. Enforced w.e.f. 1st October, 2007 vide SRO-363 dated 18.10.2007.
3. Substituted by S.O. 1229(E) dated 31.03.2020 for “Government Gazette”.

Section 2. Definitions.

In this Act, unless the context otherwise requires––

(a) “Act” means the Jammu and Kashmir Prohibition on Manufacture of Specified Copper Utensils (By Machine) Act, 2006 ;
1[(b) “Government” means the Government of the Union territory of Jammu and Kashmir ;]
(c) “Machine” means and includes any machine which is used for manufacturing the utensils other than the tools used for manufacture of specified copper utensils by hand ;
(d) “prescribed” means prescribed by rules made under this Act ;
(e) “Prescribed Authority” means an officer appointed as such under section 4 ;
(f) “Specified Copper Utensils” means the following copper utensils of any shape and size which are manufactured by hand; namely :––
(i) Trami, (ii) Sarposh, (iii) Dunga, (iv) Majma, (v) Plates, (vi) Turu, (vii) Thalbana, (viii) Kanzi, (ix) Nari, (x) Tesht, (xi) Dullo, (xii) Patila, (xiii) Deghas, (xiv) Leizi, (xv) Nuto, (xvi) Pialo, (xvii) Norelota, (xviii) Gurgari, (xix) Isband Soze, (xx) Chaichoncha, (xxi) Pialonoro, (xxii) Samawar, (xxiii) Lemon Set, (xxiv) Chani ;
(g) “Special Tribunal” means the Special Tribunal constituted under section 4 of the Jammu and Kashmir Special Tribunal Act, 1988.


1. Clause (b) substituted by S.O. 1229(E) dated 31.03.2020.

Section 3. Ban on manufacture of copper utensils by machine.

Notwithstanding anything contained in any law for the time being in force, no person shall engage himself in the manufacture of any specified copper utensils by machine.


Section 4. Prescribed authority.

Director, Industries and Commerce or such other officers as the Government may appoint shall be the prescribed authority for purpose of the Act.


Section 5. Act not to apply to certain items.

The provisions of the Act shall not apply to items made of copper other than the specified copper utensils.


Section 6.Violation of the Act.

Any person may give information to the prescribed authority about the violation of the provisions of the Act.


Section 7.Power to seize and confiscate.

(1) The copper utensils manufactured in violation of the Act shall be liable to confiscation and seizure by the prescribed authority or any other officer specifically empowered by the prescribed authority under the Act.

(2) The goods seized under sub-section (1) shall be disposed of by the prescribed authority in the prescribed manner.


Section 8.Penalty

Any person who involves himself in manufacture or sale of machine made specified copper utensils shall, on conviction by the Chief Judicial Magistrate, be punishable with simple imprisonment, which may extend to one year and with fine up to Rs. 1000/- or with both.


Section 9. Appeal.

Any person aggrieved by any order of the prescribed authority under section 7 may prefer an appeal before the Special Tribunal within a period of 90 days from the date of order.


Section 10. Power to remove difficulties.

If any difficulty arises in giving effect to the provisions of the Act, the Government may, by order published in the 1[Official Gazette], make provisions, not inconsistent with the provisions of the Act, as appear to it to be necessary or expedient, for removing the difficulty.


1. Substituted by S.O. 1229(E) dated 31.03.2020 for “Government Gazette”.

Section 11.Power to make rules.

The Government may, by notification in the 1[Official Gazette], make rules for carrying out the purposes of the Act.


1. Substituted by S.O. 1229(E) dated 31.03.2020 for “Government Gazette”.

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