Rajasthan act 007 of 1950 : The rajasthan opium smoking prohibition act, 1950

(1) This Act may be called the Rajasthan Opium Smoking Prohibition Act, 1950.

In this Act, unless there is anything repugnant in the subject or context,

An Assembly of two or more persons is designated an opium smoking assembly is to smoke opium or to prepare opium for smoking purposes:

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

The presence of any opium and of any pipes or apparatus for the smoking of opium or for the preparation of opium for smoking purposes in any place where two or more persons are assembled, shall be held sufficient to raise a presumption that such persons have assembled at such place for the purpose of smoking opium or of preparing opium for smoking purposes.

Whoever-

Whoever is a member of an opium smoking assembly shall be punished with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees or with both.

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 six months, or with fine which may extend to one thousand rupees, or with both.

Whoever, being the owner of any place, and knowing or having reason to believe that such place whether in his actual occupation or otherwise, is being or is about to he used for the purposes of an opium smoking assembly fails, either himself or through his agent or manager, to give the earliest possible notice of such knowledge or belief to the Collector or the officer incharge of the nearest police station or to an Excise Officer shall be punished with a fine which may extend to five hundred rupees.

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

If a District Magistrate, a SubDivisional Magistrate or a Magistrate of the First Class upon information received and after such enquiry (if any) as he considers necessary, has reason to believe that any place is being or is likely to be, used for the purposes of an opium smoking assembly he may issue a warrant to an officer of the Excise Department not below the rank of an Inspector, authorising him 9a) to enter such place by day or night with any persons whose assistance such officer may consider necessary; (b) to search all parts of such place in which such officer has reason to believe that any opium or any appliances or apparatus for the preparation of opium or opium smoking are concealed and all or any persons whom he may find in such place; (c) to arrest all persons whom such officer may find in such place, whether they are actually engaged in smoking opium or not; (d) to size all opium and apparatus, instruments and appliances for opium smoking or for the preparation of opium which may be found in such place.

The provisions of the Code of Criminal Procedure, 1998 of the Central Legislature ¹[X X X] shall apply to the execution of warrants and to searches made under section 11

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 own bond.

Every officer of the Police and Land Revenue Departments shall be bound to give reasonable aid to any Excise Officer in carrying out the provisions of this Act upon notice given and request made.

Whenever any officer makes any arrest or seizure under this Act he shall without delay and in any case within forty eight hours forward every person arrested and everything seized with a full report of all particulars of the arrest Or seizure to the Magistrate by whom the warrant was issued.

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

No suit shall lie in any Civil Court against the State Government or any Collector or Excise Officer for damages for any act in good faith done or ordered to be done in pursuance of this Act.

(1) The ¹[State Government] may make rules to carry out the objects of this Act.

(1) Whenever two or more person 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 accused a pardon on condition of his making a full and true disclosure of all facts connected with the offence.