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Uttarakhand act 022 of 1983 : The uttar pradesh kesari gram (prohibition) act, 1983

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THE UTTAR PRADESH KESARI GRAM (PROHIBITION)

ACT, 1983

1

[U. P. ACT NO. 22 OF 1983]

[Passed in Hindi by the Uttar Pradesh Legislative Assembly on September 7, 1983 and by the Uttar Pradesh Legislative Council on September 9, 1983. Received the assent of the Governor on September 20, 1983 under Article 200 of 'the Constitution of India', and was published in the Uttar Pradesh Gazette Extraordinary, dated September 23, 1983,]

AN

ACT

to provide for the prohibition of cultivation and sale of Kesari gram and for the prohibition of manufacture or sale of its products and for matters connected therewith. IT IS HEREBY enacted in the Thirty-fourth Year of the Republic of India as follows:-

Short title,

extent and

commencement

1. (1) This Act may be called the Uttar Pradesh Kesari Gram (Prohibition) Act, 1983.

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

(3) It shall be deemed to have come into force on October 25,1982. Prohibition of

cultivation etc.

of Kesari gram

and its products

2. No person shall-

(a) cultivate Kesari gram (Lathyrus sativus) ;

(b) sell or offer or expose for sale, or have in his possession for purpose of sale, under any description or for use as an ingredient for the preparation of any goods intended for sale, Kesari gram (Lathyrus /sativus) or any product thereof;

(c) manufacture Kesari Dal or any other product of Kesari gram (Lathyrus sativus):.

Explanation :-- For the purposes of this section, Kesari gram flour, Kesari Dal flour, mixture of Kesari gram or Kesari Dal or flour of either with Bengal gram (Cicer Arietinum) or Bengal gram Dal, or Bengal gram dal flour or with any other Dal or any other flour shall be deemed to be a product of Kesari gram.

Penalty 3. Any person who contravenes the provisions of section 2 shall be punishable with imprisonment for a term which shall not be less than one year but which may extend to six years and shall also be punishable with fine which shall not be less than two thousand rupees.

1. For Statement of Objects and Reasons see U. P. Gazette, Extraordinary, dated March 28, 1983.

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[The Uttar Pradesh Kesari Gram (Prohibition) Act, 1983] [Section 4-5] Application of

certain

provision of act

no. 31 of 1954

4. The provisions of the Prevention of Food Adulteration Act, 1954 shall mutatis mutandis apply—

(a) in relation to the articles mentioned in section 2 of this Act as they apply in relation to food as defined in the said Act;

(b) in relation to an offence punishable under section 3 of this Act as they apply in relation to offences punishable under the said Act. Repeal and

savings

U.P. Ordinance

no. 24 of 1983

5. (1) The Uttar Pradesh Kesari Gram (Prohibition) (Second) Ordinance, 1983, is hereby repealed.

(2) Notwithstanding such repeal anything done or any action taken under the Ordinance referred to in sub-section (1) shall be deemed to have been done or taken under this Act as if the provisions of this Act were in force at all material times.