PUNJAB GOVT. GAZ. (EXTRA), MAY 23, 2014
(JYST 2, 1936 SAKA)
PART I
nCDARTMENT OF LEGALANDLEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 23rd May, 2014 No.11-Leg./2014.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 7th Day of May, 2014, is hereby published for general information:
2.
THE PUNJAB PREVENTION OF HUMAN SMUGGLING
(AMENDMENT) ACT, 2014
(Punjab Act No. 11 of 2014)
39
AN
ACT
further to amend the Punjab Prevention of Human Smuggling Act, 2012. BE it enacted by the Legislature of the State of Punjab in the Sixty-fifth Year of the Republic of India, as follows:
1. () This Act may be called the Punjab Prevention of Human short tile and Smuggling (Amendment) Act, 2014.
(2) It shall come into force at once. In the Punjab Prevention of Human Smuggling Act, 2012 (hereinafter Amendment in the referred to as the principal Act), in the long title, for the words "THE PUNJAB long title of Punjab PREVENTION OF HUMAN SMUGGLING", the words "THE PUNJAB Act 2 of 2013.
TRAVEL PROFESSIONALS' REGULATION" shall be substituted.
3. In the principal Act, in the first line of the preamble, for the words Amendment in the
"travel agents", the words and signs "travel agents, coaching institutes of IELTS, preamble of Punjab Act 2 of 2013.
ticketing agents and general sales agents of airlines" shall be substituted.
4. In the principal Act, in section 6, after sub-section (5), the following sub-section shall be added, namely:
Commencement.
"(6) Ifthe licence is suspended, then applications, which are under process may be processed, but no new application shall be obtained.".
"Provided that at the time of advertisement, ifthe license number is printed, then prior information need not to be given to competent authority.".
Amendment in
section 6 of Punjab
Act 2 of 2013.
5. In the principal Act, in section 7, for the sign "." appearing at the Amendment in end, the sign ":" shall be substituted and thereafter, the following proviso shall section 7 of be added, namely:
Punjab Act 2 of
2013.
J OVT. GAZ. TRA),
: Y , A)
—_— I
DEP TMENTOF L L ND GISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
r ay,
No.11-Leg./2014.- following Act of the Legislature of the State of punjab received the assent of the Governor of Punjab on the 7th Day of May, 1 14, is ubli ed neral n ation:-
THE J NTI N GGLI
(AMENDMENT) CT,
(Punjab ct o. 4) further to amend the Punjab Prevention of Human lingAct, 2012. it act d the Legislature of the State of Punjab in the Sixty-fifth Year of the Republic of India, s:-
1. (1) This Act a l nj r venti n a n
Smuggling (A endment) Act, 4.
2)
nj Prevention of Human Smuggling Act, 2012 (hereinafter principal Act), in the long title, for the words "THE PUNJAB PREVENTION OF HUMAN SMUGGLING", the words "THE FES IONALS' ULATION" shall be substituted.
. n principal ct, n t n of h ble, for the words
"travel agents", the words and signs "travel agents, coaching institutes E S, ticketing nts eral t ofairl s" ll stit ted.
n ci al ct, 6, sub-section (5), the following
sub-section shall be added, namely:-
h icen is ded, h pli ati ns, hi are r
process may be essed, but no w li t l obtained.".
5. In the principal ct, n o o h gn " ar at the end, the g ": l sti h r after, h o low i al be , mely:-
"Provided that at the im o verti ent, f th icen ber is printed, then prior information need not to be given to competent authority."
hal ce.
S ort tle
c en .
Amendment in the
long title of Punjab
Act 2 of 2013.
Amendment in the
preamble of Punjab
Amendment in
section 6 of Punjab
Act 2 of 2013.
endment in
section 7 of
1
6.
PUNJAB GOVT.GAZ. (EXTRA), MAY 23.2014
(JYST2, 1936 SAKA)
In the principal Act, the existing section 10 read as sub-section (2) Amendment in ofsection 10, and sub-section (1) shall
")) When a complaint is received by the Deputy Commissioner in the first instance may verity the same himself or get the same verified from the Additional Deputy Commissioner or Sub-Divisional Magistrate concerned.".
40
7. In the principal Act, in section 13, in sub-section (1), for the words d eion "not less than three years, which may extend to seven years", the words "
offences committed" shall be substituted.
H.P.S. MAHAL,
499/05-2014/Pb. Govt. Press, S.A.S. Nagar. Secretary to Government of Punjab, Department of Legal and Legislative Affairs. section 10 of
Punjab Act 2 of
2013.
Amendment in section 13 of Punjab Act 2 of
2013.
Ibe inserted, namely:-
which may be extended upto seven years depending upon the crime or
PUNJAB GOVT. GAZ. (EXTRA), MAY 23,2014 40
JYST 2,1936 SAKA)
5. Inthe principal Act, the existing section 10 read as sub -section (2) Amendmentin
ection 10and sub-section (1) shall be inserte d, namely:- section 10 of
"(]) Whena complaint is received by the Deputy Commissioner in Pune?
ActD af
the first instance may verify the same himse
lf or get the same verified
from the Additional Deputy Commiss oner o Sub-Divisional Magistrate concerned." :
of s
7. Inthe principal Act, in section 13, in sub-section (1), for the words Amendment in
gn "not less than three years, which may
extend to seven years", the section 13 of
"and si words " which may be extended upto seven yea rs depending upon the crime or Pam Au of offences committed" shal
l be substituted.
:
H.P.S. AHAL,
Secretary to Government of Punjab, epartment of Legal and Legislative Affa irs.
499/05-2014/Pb. Govt.
Press, S.A.S. agar
2