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ANDAlIAN AND Nl OOBA:a 18W.ND8. NOTIFICATION.
PPrt Blair, the 4t1t 8sptsmb-er 1955. No.90/55.-Ttla following Regulation P'r
Constitution. which was published in the Gazette ()f India, BriraordiMl'Y. p&ri II, Section I, datod the 29th . M.arob 1965, is hereby republished for general inform.&tioo.
THE ANDAMA.N AND NICOBA.R ISLANDS
O:f-IUM SMOKING (PROHIBITION) -n.EGULATION, 19M.
f No. S'OF 1955
\ Promulgated by the ~ident in th e Sixth Year of the Republic of India. A Regulation to amead and consolidate the law rela.ting to the prohibition of opium smoking in
the Andaman sud .K ioober Islands.
In exercise 'Of the VO'Vfers conferred by olause (2) 'Of article 243 of the Constitution, the President is pleased to promulgate the foUowing Regulation m80de hy him~
1. (1) This Regulation ma,'! be caUed the Andam, ,an, and Nkobar Short litLe. utect Islands Opium Smoking (Prohibition} Regulation, 1955. aAd commence. lII •• t. -(2) It extends- to the whole of the territol'y of the Andaman and Nlcobar Islands.
(3) It shall come into focce at once.
2. In this Regulation, lUl}e,a the context otherwlse .-•.'•"•"•'".S• UilU,- 'nV._cU" D..l tu"n. (a) "Chid' Comaussiceee " means the Chief Coromi •. sionet of the Andaman and Nicobar lIiands;
(b) U CoIIectnr" means the Collector of land ~e in
the lsianda and includes any other penon appointed by the Chief Commis8ioner to di.tcharge allot' any of the functions or to exercise all or any ol the powers of the Collector under thi.l Regulation in relation to any. loctl area;
(c) "Exciae- offi.cet" means any penon who may be appoint.ed by the Ch~ Commissioner to dischaqe aU or any of the functions or to exercise all or any of the- powea of .n Exciae--olficer under this Regula. tion in rdation many loca. I ua; (d) "Islands" means the Andunan and Nicobu Wa.nd.a. _. (e) •• notification" means a notib.cation published in the
O , fficial r o G azette ; "?Piwn smoker" meeas a penon who smoJces
prepattd opium ;
(II) "place" includes a building, howe, shop, booth, tent,
vessel, raft, vehicle and enclosure, and any part thereof;
(b) "prepred opium" means ~... ~ or any
product of op ' i : um h : o btained by any series of opentions d-estgned to transform into an extract suitable for 6fDOkiog and includes the at' other residue mnaining after opium is amoked; and
(i) "r~" in relation. to any penoo meana ~
_ op or before the thirtieth day of Seotember. 1953. as a smoker
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II. ti4.ti_ 0 f OJ. Al1.~ and ~ whkh bave. bea done U¥l ~ certai. ~ .06 with respect to ~d.oo 01 opilUJl smokers in the b1anda on 01' llI"«:eesiiqs. before the thirtieth day of September, 1953. by the Chief Q:m.. missioo.er or by any person acti1lI wader the autbmity of the Chief
Commiaaioner or otherwise in pursuance of any orc1et or l\OtiiaJiOll made or issued by the Chief ~ before the comft'leT1C"b' mart of this Regulation. shaH be valid and operative, as if &uch acts aod·~bad·heea~mdtakmin ~ wfth law; and all pe:f8Ol\A ~ in pursuaace of Ul'V auch otder oc
notdicteioe a.de Ol' iaaued by the Chief (Agmill.'Sjoner, shalf be
deemed CO have been t'egistemd under this ~ u if this
Regulation was in force on 1be date of such order oe n.otifica.tion and authorised the ~n of opium smokers in the Wands on
or before the tbktIdh 19S3. in accordance with
the provi3iona of such order or notification.
S.oki.. • pre· of. ~~, not being regiater!d, smOkes prepared opium s.ha11
,.red opiu• • be P*dshed f()t tht fitst oIfence with impriwDment which may
extend to six months, or with nne which may ~ to five hundred
t'u~, or ~ both, and for every such subsequent offence with imPrlsonmertt_ which may extend to one year, or with fine whrch
may ~ ttl ooe thousand rupees, or with both.
PfCllllDpti.. crl 5. If •• y ~ not bt!oc ~. is found in po&SeSSioc 0( .melin. pl'e,.,. PRPUed _o¢.um or of any apparatus u.scd fot' the amoking of, or
•• .,ium i.
c:ert&i. in the mmutaCture of. pceparea opium, it shan be pruumed. until C&1ft. the contrary Is-proved, that such person smoke!' prepared opi~ .. Mea_title, 6. Wboevc:r manufactures, ~, buten • .en.. t~ or
~OQ_U. J '_pued expoees for sale Ot ataaptll10 teD anv. ~ opium, or assiAts
GplU". any other person whether rqistered 06 DOt. in the manufacture of prepared opium. shall be punished'widl imprisonment which nay extend to two years, or with fine which may extend to two thoasan~
rupees. or with both. £.u,e~.-Manufacture, oe poasesrion for his own use, by a
~ opium IZDOKer of prepared opium. not exoeedtng.ooe tala
in weight or such othet- leuet' quantity u the Chief Commisaonn
InAY. by notification, direct, ehall not be an 06~ undcl' t:hia section.
J(eepi~ Of J..1Ft,. . 1. Whoever opens, keeps or uses any place, or penuits any
c:n.,.e J ~ pW:e.tiO be used, for the purpose of enabling two or ~ pet"IOnS,
lulIs"ee.d- refode Iompioukmin. t. whether ngiatered or not. to meet _ ""lo'l.S_ "'u.~ to smok(J'eV"-p"-"''O-U-I opium. oe has the eare of management of 0(' in any way u"ists in
conductinc the lmsiness of, any place used Of kept for the aid
purpose, shall be punished with nnpl'isonment which may ettend
to two years or with fine which may extend to two thousand rupees,
or with both.
Sm oIri"c • pre_ 8. If two or more persoes, whether registered or not, assemple
.-reel opilt. iD
Assemhl,. ol two in an, place for the purpose of sznoking prepared opium, each such
« more. pet'SOft'shall be punished with imprisonment which may extend to
one yat', or with fine which may extend to one thousand rupees, or
with~
"Clam ptioa fr_ 9. If any prepared opium or any apparaa:u. used for .~
preseecc at' in the manuf~ of, peepared oplUO!. is found in any place .I.prepared where two or moee persoN. whether r~ or not, are opJllI'lI. erc., aseembled. it shalt be presumed, until the conttary is proved, that ,. fa cerl.;" the place is used, and that the personsa re ~ in such place. for places. the purpose 0[ smoking prepared opium. ;",.. ::'s- Secvit}' f. 10. (1) 'When~ allY persoo is convicted of an df'eooe punish..
-a 'F ba f t " .t UltI able under this Regulation, the Magistrate may, in addition to my aentence whic.h may be passed by him. ordee such ~ to execute "eACCt. a hood for a sum proportionate to hia meana, with or without aufeties. for a~ from the comrni.-ion of ~ under tIlI$
~ d n u x r . i ng- auch' period, not excecadina thiee years, u be thinb fit to
(Z) The bond .wI be in the form ~ in the Schedule
~~xed. tp ~ ~ and the proviaioDa of the Code of
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11. (l) If the Collector or a M&iistrate of the om dua or P_r to second class. upon information received and after such ulquiry. if ARter a~ any. as be considers necessary, has reason to believe that any place is "'C:"&BJ place and •• used fOtt the commission ·of an offence under this Regulation, he •• in article. may, after «:COr9m& fhe s~e of the inform.ation.- .00 '0 arT."t peflona _ (a) entet $UCh place by day or night with such assistants found as be may eon.i4er ~; i. aUoCa place. (b) search aU part'S of .ach pI.ee in wbi.ch he bas reason to belieee that any prepe:ftCi Gplum O.••f :~ foe the
smok.ing of mch bpiwn or tor the _ _ ~. is
concealed and aU oe any of the penon. whom he _, find in
sueh place;
(cl attest any person found in such place, whom·be
has reason to believe to be gu.ilty of an offence under thia
Regulation i and
(d) ~~ aU ~ed opium and ~ratus for the smok- ing or for the ~ thereof. whk:h may be found in . such~ior . tel iaue a warrant to eny ~ Of aDJ Police 06ac:cr Coot below the rank of a ~) a~ IIICh officer to do any of the acts specified in clauses (a). (b); (C) and
(d) of this sub-section.
(2) Whenever any Excise-officer or any Police 06'icet (not below the rank of a Sub-Inspector) has reason to- believe that any place is used for the commission of an offence ~ this Regulation and that a search warrant cannot be obtained without affording the offender an opportunity of escape or of concealing evidence 0( the offence. such officeT may. after recording the grounds of his belief, do any of the acts specified in clauses (a). (b). (c) and (d) of sub-sectlon (1).
V 01 1898. 12. (1) The provisions of the Code of Criminal Procedure. 1898 Ap~ti •• shall apply to the execution of warrants and to searches made under 01 C ••••••• section 11. . Criai_1 ••••••• •••••
(2) For the purpose of the said provisions of the aid Code. Jbe •_ 'r"r .ltu to Collector shall be deemed to be a Court. .ad leuclt •. ea under
seetioa II. 13. (1) Whenever any officer malcea an arrest or seizure under ~p«t to this Reaulation. he sb.ll without delay .• and in any case within be made in twenry..{our hour., fOcward every pet'SlOO. arrested and everything UK of seized with iUD perticuJ8rs of the arrest OT' seizure to the Collector ee,'" 0. or to the Malisttate. as rhe case may be, by whom the warrant was ware. issued. or to the nearest poUce..-station. if the attellt or set%\lfe W'U made by such alicer while exercising his powers under sub-- section (1) of section 11.
(2) In .t1.,. arrest or seizure made under the authority
of a warrant issued by the Collector, the said officer: shall, unless the Collector proceeds under section 14. within the aforesaid period of twenty-four hours. forward the person and things produced befere the Collector to a Magistrate having jurisdiction to try the case together with full particulars of the arrest or seizure.
14. (1) The Collector may. without the order of a Mapatmte. investicate any offence punishable under this ~oa whtch . a Powera 01 Collect III to Court having junsdiction over the local area within the limits of the in veatiaat.e Collector's jurisdiction would have power to try. alJeeces. (2) The Collector may. after recording in writing his reason for suspecting the commilllion of an offence which he is empowered to
investigate. exercise lIllY of the powers conferred upon a Police
Officer ma1cing an investigation, or upon an officer in charge of a
polke-station by sections 160 to 111 of the Code of Criminal Proee-
V 011698. dure.1898.
(3) The Collector may, without reference to a Ma~te and
{or reasoos to be recorded by him in writing. stop further proceed- ings against any person concerned. or supposed to be ca.occmed in any offence which. he has investigated.
(4) A3 soon as an investigation by the Colleeeoe has been
compleeed, if it appears to him. that there Is su8icient evidence to justify the forwarding of the accused to a Magist:r'Ue, the Collector shan su r b ", m ~ i .. t . . report [which shall, for the purposes of section 190 'V 01 1896. n;~ •• ",(("..t ••• ",,,t 'D,.""'4A •• _4 1QOQ I..~ ,.f~~M~ •. ~ L_ - __ 1:--
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(5) The powers conferred on the Collector by this section may. subject to the OOI .l.tI'ol of the Collector, be .eRrcised by Ml &cae.. ofti¢er, duly empowered by the Chief Commi.s.sione:r in this behalf .. I 15. Whenever any persotl arrested under this ~~tion is prepared to furnish bail to the satisfaction of the officer making the arrest, be mall be ~l.eued on bail, or at the discretion of the officer makinc the arrest on his own bond. c.- -, 16. Every aBicer of the Police, 'Forest or Land Revenue tce,.~ad Department ehaU be bound to live reasonable aid to the
Collector and Exciee-officera ill c:vrying out the provisions of this 'Rt!gula~on upon a request made by aueh officer.
01 . 17. On. the. cord ••••.• a trial for an cMfeoc.e ~ true R~
e "ticn, the Ma~ may order that any prepared ~ and fA-:L
ld:'tcOJ ~ Or aPPliance in respecr of, or by mean. 0{ Wbkh
ized. •••.•••••• •••••••• COIIUDit$ed, or appeata to have been ommrittt.d. Of aa, ~l~ •. padc.age or covering in which such prepared opium. iutrument ot appliance was found aad any other contents of such
receptacle, pa~ge or covering shall be confiscated or destroyed. .
triable 18. No M~te Othu than a Magistrate of the ~ cJ.a.,s or a
certain Magistrate of the second class specially empowered by the Chief
el Comtoiaaioner 10 tlU behaJl. "U try an, o4fence punl.shab~ tmdet this R",datioa . -
Ct" 19. No Magistrate ahall take cognizance of an oI.fence punishable
under this Regulation except on the complaint or report of the
.coIlector or an Excise--ofice-r or a Police Officer (not below the rank
of a Sub-Inspector). - .
'T- 20. No suit, prosecution Ot" other tepl proceeding shall lie
against any-person in respect of anything which is in good fatth
done or intended to be done under th~s Regulation. •••• 1L '1M Chief o.m~ x.aay. by nod6catj.on. make ruIes (or the Purpoee of c:a.nyios Into e:ftict the provi$ions of tbia Regu-
lation. .
Provided that no such rule ab.aIl authorise the ~tion of
~um smokers after the commencement of this Regulation.
Provided further that in making such rules, the Chief Commis-
sioner may cancel, rescind, vary or otherwise amend any ordee or
noti6cation made or ilsued by him before the commencement of
thU Regulation. .
22. The Andamaa Islands Opium Smoking Regwation, 1940 is
hereby repealed.
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THE 8CHEDULE.
Bosn TO .1IIJt.UX no)( THZ eo •• IS810Y OP OffC!lTCIS UlfDU. 'II. AJr04IUlr .un" NlCOllAi. bL.l·ND OPIUl( S.OIJXG (PflOHIBITIO~,> Rio ULUI I)lr, 1~!)l). ( SN seetioa 10 ) Whereas I --_ _-~ __ ._ _._ .. _ _ _ - . (name) -.- _~ ~ .• ~- _.- •...... _ ._ •. _ ~aono f- :.-~-:-----.- - (fat:het"s DiIIDiC or husband's 0Jft)e ) ...• - •...•... : •.......•• ~._- .•. _.::.:..__:..-.- ••.• :----._.- ..•....• inhabitanto f"...~_! ..•.... __ ._., _ (p~) ~ - --_.~ .••••••••••• , have been called upon to enter into a baod to abstain frOom the' CQmmitlion of ~ under the AndNMn and NkaI. &lands Opiwu Smoking (Prohibition) Regu)atioo, 19S5 for •· •• ·of ...•••.•. ..•..••......................• _• ..••....................•. .
(period ~ .••••••••••.••• • tt-~ ••• - •. I hereby biDd tnyadf not 10. ~ aay ~ offence
during the said term,: Iod in cue of my mllQ", ~ ~ I heJeby bind my- sdf to fOtfeIf. _ ., ~traI Government, _ me sum a( fupees ..•.••..• ~ •• __ ..• r ••. - ••••.•••••.• ............ , ...•..... .. . ........ •....• , , 'Dat:ec:l th.i.s •.••••••••••..•...•.... ••.... , ..•.•..•.. • day of ....•.•.••••.•••.•••• , .••••.• , ..••••• ,.. •..• 19 ... - .... (WheR a bond widl ••••• is to be ~ted, ~ ) We do bereby-&ct.re ~ ~ for the ~~DI~ •• _ ••••• - •••• _ ••••••••• tNt be will u...m from the coitilm" •• ,-·of o6ucea under the' Andameo and
NJcobar I.Imdt Opium Smokiac (Probibtdgn) lleJuIatloA, '195S during the Mid
tmn, anc:I. in cue of'his making default c:herein, lIVe bind outselves. joiDdy and
lleYeraDy to forfeit to the ~traI Goftt'DlQeftt the sum of rupees .• _ ••.•••••••••••••••..•
•••••• •••••• •• ••••••• •••• I ••• ~ •• Da.tr!CI tins .......••..•.••..•.••. , •... davof - ...•........ . 19 .
RA.JENDRA PJUSAD Pruided.
K. Y. 8H.-\NJ)ARKAR.. S'~l' [o de Go 111. ,f I.llia. RRAOW AN SINGH. s.cmv, to tbt qllH' eo",eIaion." A ttdamaD• MUIobtlr Islll"dB.
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