DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Tamil Nadu Gift Goods (Unlawful Possession) Act, 1961
Act 49 of 1961
Keyword(s):
Gift Goods, Relief
1
1961 : T.N. Act 491 Gift Goods (Unki wfirl 2 0.C Poss~ssion)
I[TAMIL NADU] ACT No. 49 OF 196L2
'THE I[TAMIL NADU] GIFT GOODS (UKLAVdFUL
POSSESSlOhl ACT, 1961. [Rcceivcd the csseut of' the Governor 01: tlte S fit imtcary 1962, first p!rblislred in the Fort S;. George Gazette
on tlze 17th J ~ ~ z ~ i a r y 1362 (Pausa 27, 1863).] &
An Act to provide for the punishment of the offence of unlawful possession of gift goods swplied by certain relief orzs nb ations .
WHEREAS it is expediznt to provide fox t le p~tnishment j of ihe offence of uniawful possession of gif~ goods supplied. by cert 2 in rclirf nyc.nniz;tt ions ;
o BE it enacted. in the Twelf,ll Year of rhe Republic of'
1 I n i i a as follows :-
I
d 1. (1) This Act may be called the l[Tamil Nadu] Shorttitle, i Gif~ Goods (Unl'dwful Possession) Aci , 196 1. extent and commence
merit .
(2) It extenc'sto the whole of the 3[State of Tsarnil Nadu 1.
(3) It shall come into force atonce.
1 These words werc substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by
the Tamil Nadu Adaptation of Laws (Second Amendment) Order,
1969.
1701 Statement of Objects and Reasons, see Fort St. George Gazette Extraordinary, dated the 15th November 1961, Part IV
Section 3 page 575. This expression was substituted for the expiression "State of MacLras'"y the Tamil Nadu Adaptation of Laws Order, 1969
as amended by the Tamil Nadu Adaptation of Laws (Steond Amend,
ment) Order, 1969.
2
Unla wfu possession of gift goods. OfTences under the Act, to be cogniz- able.
764 Gij5 Goods ( UnZafiful [1%1 : T.N. Act 49
Possession)
2. In [his Rcl, unless ;he conicxt. o~herwise requires,--
) ' goods" means any of ihe following goods when supplie~; by way of gifi, by any relief organi- zation = o ar y State Governmen: or 1 o i he Cen rat Government or to any othert person on behalf of such Gover'nnzent , namely :--
(6') cornmeal ;
(6) milk powt:er ; ( c ) vcgc:nblc oil (soya bean oil or sc~nflower see~l oil) ;
(d ) any o lzer goods which the S , L' e Government may, by no; ifica~ion, from t ime to t ime, specify,]
(2) "i elief organization" means any organization specifiec. in : 1-LC Schedule appenier? to : his Aci .
3. If zny psison is found, or is proveii to have been, in pos;e$ai-,n cf an j gift goods r ea~~~neb ly suspec;ei of being s olen or unlawfully ob-sine.:!, anx: canno; acco~: n' sa! i3fctciorily how he came k y i he same, he shall be p:.ili:;i.scs wi-ii imprisonmen:, for a ~er in which may ex.enid l o L W ~ years, or wi(h fine, or wi h bo 11.
4. ( ') No: wi hs.anding any,l,ing con xincl' in the
Cs . :e cf Lrir̂ r:inal Procedure, 1L9S 7 (Ccn xal Ac, V
of l t S k ) eliy offenze u U L L .!.i; k c . :l*all be deemed 10 be n cogrliz~ble offence wiihin rhe meaning of that coy e.
1 This clause v,as substituted for the following clause (1) by
section 2 of the Tamil Nadu Gift Goods (Unls~wful Possession) Amendinent Aa:t, 1 966 (Tamil Nadu Act 1 of 1966) :
(1) "gift goods" means any of the following goods, namely :-
(u) cornmeal ;
(b) milk powder ;
(c) vegetable oil (soy abean oil or sunflower seed oil) supplied, by way of grft, by any relief orgarliza tion to any State Government
or to the Central Government or to any other person on behalf of
ssch Government ; "
Now the Code of Criminal Procedure, 1973 (Ccntrtll Act 2 of
1974).
3
1361 : T.N. Act 491 G8 Gooc-?,~ ( Uizlc ~tfiu'765 POSSCJ : icli~:
(2) No c o x . i:lcl;~ .ha of a XPLesi,'ency :, .ugL I:. c cr cf a * i- la2is.r~. c of L i c Firs Class sljall . ry s n y oi ' i~ucz unc cr tltis Ac. .
Fuwer to
5 . The Sta.e C;:ve~nm~n mzy, by no.ifica;cn 2.1, any organiza4 ion i o, or omi: any organizs icr, froill, -LC S G hc 1 ,< . Schedule ; an!' on l ~ c p~#blicc; ion of such no ifica ion,
sucli organisa: ion s:.r.il bc C i C O l i i ~ : . !O be incIr1 e in, or
;LS ti^^ case n::ly 112, c , i l , i , c1 rt-( .i?,lie SC; c~:u lc .
. _ " Notifications tc 6. (&) E\.c i~. j j i . 1 .:a i ; : ~ i .2 : ui1: er ;;is .' L. . : c i i l
1 .
. . 1 1 ' ' C ; O I ~ I ~ into fc,rce on ; :,r: i ;:-3' c ? : :;!;Ic~; 1 1; pL!fiilji!:: . be placed bsfore the Legislature.
(b) Every ncLiiica i1,n i s s ~ :
uIIi er il-A il .c . s,.ail, :is soon as possible, zf. er ' $ is issiics. , be placec c.n he . ~ b i ; of both H o ~ ~ s e s of i he 1.ej'slai i!rr an- if before ,lie ex pit y
of j;e session in ~?i-!icI-~ i 1s SO piace ' , or . i,e ncx. sessi,: n, boih Houses agree in nml.:icg zbny nloc ifical ion i : ~ r;ny si.c$:
ilokification or both, Plo~;ses agree :ha: the no ificariun should not be Issueci , , he not ificai ion skiall t hered. el- have effect o12ly in such mo, ifiei form or be of no effzc: , as ;lie case may be, so however, I ha any such mor. ificaiion or annulment shall be ni.hout prejuc'ice L O i he valirqi;y of
a11ytI;ing previously i one ulzc er r l ~ a ; notification.
*Accolding to clauses (a) and (c) of sub-section (3) of section 3 of
4
766 Gift GooJs ( Ijnlti~ofrll [I961 ; T N. Act 49
Possession)
THE SCHEDULE
[See section 2(2).]
1 . **United Nai ions Children's Fu nd .
2. Co-operative for American Relief Everywhere
(CA RE).
3, Church World Service.
4. Lutheran U'orlc~ Relief.
5. Catholic Relief Service. **This item was substituted for the item "United Nations .3nteinational Children Emergmcy Fund (UNICEF) " by G.O. Ms.
!No. 1726, Education and Public Health, dated 23rd July 1963.
5