V
3 : Pb. Act XVII] SIL
KWORM SEED CONTROL
2 67
198
THE PUNJA
B SlLKWOI} ;VSI&SEE
D
CONTROL
ACT,
TABLE OF CONT
ENTS
SECTIONS
1. Short title, e xtent and comm oncement.
2 Definitio ns.
3. Regulation of manufactur c oC., of silkworm sced.
4. Rogulatio n of rearing.
5. Applicati on for licence.
6. Power of inspection.
7
8
. Penalties.
. Powor to mak e rules.
G' Scanned with OKEN Scanner
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1
i - . )' 1953; Pb. Act XVII] SILKWORMSEED CoNTROL 69
NJAB SILKWORM SEE
/THE PU ACT, 1953, > 0 CONTROL lPUN!AB Act No. XVII of 1953, 29th April, 1953,
ceived the assent of the Governor of Punjab on the 261k [Re . 5 day of April, 1953, and was first published in the Punjab Government Gazette (Extraordinary) of the 28th day of April, 1953.]
1 2 3 4
S T
No. Year Short title Whether repealed by later legislation
XVII 1953 | The Punjab Silk worm | Extended to t he territories which,
immediately before the 1st November, Seed Control Act, 1953 1956, were comprised in the State of Patiala and East Punjab States Union
by Punjab Act No. 23 of 1957*
Ammended by the Punjab Reorganisa-
tion (Chandigarh (Adaptation of Laws
on State_and Concurrent Subjects)
Order, 1968.
An Act to regulate the rearing of silkworms and to prohib it
the use of unexamined silkworm seeds.
It is hereby anacted as follows :—
Simn title, extent
1. () This Act may be called the Punjab Silkworm S8 copinence- Seed Control Act, 1953. meat.
(2) Ttextends to the whole of the *[Unjon Territory of Chandigarh.] '
(3) It shall corfie into force on such date as the State overnment may, be notification in
the official Gazette,
appoint,
S—
. For Staf, . ¢ Gazette (BXtra- ordi ement of Objects « ns, see Punjab Governmen fe
(4]
ungy 2 Jated dth Fcbrua':;.slggg, e 115 : for procecdings in tho IeBisRtIG 53, °ll see Punjab Legislatve Council Debates, 1953, Volume v, pp- (
)
(axmoflf' Statement of Subjects and Reasons, see Punjab Government Gazette
. (. f;ga;elgsf'l'; pal.:;e 689. 4 by the Punjab Reorgainsa- n . Tt .
¥ 1965, Chandigarh) (Adam:tigfi[g? stllsn:)en §fn}:"'§':d Concurrent Subjects) Order,
2
Y
270 SILK WORM SEED CONTROL [1953 : Pp, 4 Xvip Definitions. 2. In this Act, unless the context otherwise requireg__
a) "Prescribed" means prescribed by ryleg m & under this Act ; ade
(b "'rearer" means a person engaged on oper. tions relating to rearing of silkworms ; (¢) "rearng" includes all operations from the incubation of silkworm eggs and brushing of silkworms to the harvesting of cocoong ; (@) "silkworm" includes mulberry silkworms, tussar silkworms, muga silkworms and eri- silkworms ; and
() "silkworm seed" means silkworms cocoons, moths, eggs, or young silkworms of whatever description intended {o be used for (he pur- poses of reproduction of rearing. g;fl'ralci?fl o 3. No person shall manufacture, store, transport, sell of silkorm sced. 0T other wise distribute silkworm seed except under and in accordance with the terms of a licence issued under this Act.
Regulation of 4. No person shall rear silkworms except from silk- o worm seed obtained from a person who holds a licence under this Act. -
e e 5. _Every application for the grant of a licence under section 3 shall be made in such form and to such authority
as may be prescribed.
Tower of in- 6. The authority prescribed .under section 5 or any officer authorised by it in writing in this behalf may at any reasonable time for the purpose of ensuring due compliance with the provisions of this Act enter and inspect the parti- cular place where silkworms are reared.
Penalties,
7. Whoever contravenes any of the provisions con- tained in section 3 or section 4, or any rule made under this Act, or obstructs any authority in the discharge of any duty imposed on it by ihis Act shall, on conviction, be Punishable with fine which may extend to one hundred rupees.
3
5. Pb. Act XVII] SILKWORM SEED CONTROL 37( g. (D The '1[Centra1 Govern
ment .
(he official Gazetle, make rule]s %fiy&a%ifl gtfil e
.op in the catlt;:l rpOSes of this Act. n pa'raicular and without prejud ice to the :
of the foregoing power
such rules may pro
vide gfgxrxir_amy
(a) the constitution of a uthorities for granting licences
(b) the form and mann er in' which application s for
licences may be mad e and the payment of fees
therefor, if any
;
(c) the terms and conditions Which m ay be in-
cluded in any li cence.
- re—— R
1substituted for th e words ** _ Sta te Government"
by the Punjab
l(!'fgrsarlngg;ion ( Chan digarh) (Adaptatio n of Laws 'on State and Concurrent Subjec ts)
er, 3
4