pUNJAB GOVT GAZ. (EXTRA), JUNE 7, 1968 (IYST 17, 1890 SAKA)
PART I
LEGISLATIVE DEPARTMENT
NOTIFICATION
The 7th June, 1968 No. 14"Leg.
68.--The following Act of the Legisla ure 6:h June,
1968, and is hereby published for general information :- State of Pun jab
received the assent of the Governor of Punjab on the Punjab Act No. 13 of 1968
UE PUNJAB ICE PRICE CONTR OL ACT, 1968.
AN
ACT
to control the price of ice BE it enacted by the Legislature of the State of Punjab in the Nineteenth
Year of the Republic of India
as follows :
of the
(2)It shall come into force at once.
1. (/) ThisAct may be called the Punjab Ice Price Control Act, 1968. Short titte and com mencement.
2. In this Act, unless there is anything repugnant in the subject or Definitions,
Context:
(a) 'dealer' means any person who deals in ice and holds stocks of
ice exceeding five quintals at a time for saleand includes his
representative or agent;
(c) 'ice' means frozen water used for human consumption :
(b) 'District Magistrate' means the District Magistrate ofthe district
and includes District Food and Supplies Controllers and District
Food and Supplies Officers in their respective jurisdictions :
(a) 'retail' means a transaction which is not wholesale
:
31
(e) 'wholesale' means a transaction involving a quantity of more than
fifty kilograms.
The District Magistrate may,by an order,
published in the Official Power to fix
Gazette, fix the maximum wholesale and retail price which
may be charged
price of ice
a deater or any other sel|er and in fixing such prices may
maximum prices for different categories of dealers or sellers.
fix different
Prohibition
1ce at a price exceeding the maximum price fixed, therefor,
under Section 3. at
prices
4. No dealer o> any other seller shall sell or agree to
sell or offer to sell of sale ofice
oxCOedin g
the maxi
mum prices
PUNJAB GOVT GAy TAZ. (EXTR (vst 1g FRAY MAN 7, 196% PART |
LEGISLATIVE DEPARTMENT NOTIFICATION Beuh
. he 7 June, 1968 No. l4=Leg 68.—The following Act of isla eat Punjab received the assent (of the Govern, ig a 0 rune, 1968. and is h reby published for general i pation 3 of 19 THE PUNJAB ICE PRICE ConTaor ACT, 1968
AN
ACT
10 control the price of ice Br it enacted by the Legislature of t 4 I! he State of jab i i rl age of Tears erg a the Br of Punjab in the Nineteenth
1. (1) This Act may be called the Punjab Ice Price Control Act, 1968. Short and
2 hs this Act, unless there is anything repugnant in th su ject or Definitions, ontext.—
(a) 'dealer' means any person who deals i holds stocks of ice exceeding five quintals at a time f r sal and includes his representative or agent ;
(b) 'District Magistrate' means the District Magistr of the district and includes District Food and Supplies Control and District Foo and Supplies Officers in their respective jurisdictions :
(¢) 'ice' means frozen water used for human consumption ;
(d) 'retail' means a transaction which is not wholesal ;
(e) 'wholesale' means a transaction involving a quantity of more than fifty kilograms.
3. The District Magistrate may, by an order, published in the Official Powe to fix a2ette, fix the wi bon and retail price which may be charged Pe « ¥ 2 dealer or any other seller and in fixing such prices may fix different
"mum prices for different categories of dealers or sellers. Prohibition
ice 4 Nodealer or any other seller shall sell or ag eeto sell or offer to sell of sate of ice €¢ ata price excendi ng the maximum price fixed, therefor, under Sect ion at prices
the maxt-
mum prices
title
l com-
(2) It shall come into force at once. mencement.
31
lnspection and mainte. nance of books of accounts, documents and rocord. Displuy of suck of lce and sale sale.
32
Penaity. PUNJAB GOVT GAZ. (BXTRA), JUNE 7, 196% (JYST 17, 1890 SAKA) CugDizane
of offences,
S.The District Magistrate may by an Order
6. Every person who sclls or offers for sale ice
shall cause to be conspicuously displayed on price thereof. maintaincd for this purpose as near tothe place of business as possible
in Punjabi Language in Gurmukhi Script the price per kilogram or per quintal as the case may be, at which he offers ice for sale.
(a) require any dealer to prvduce lor inspection such accounts or other documents and record relating to his business and to furnish such information relating thereto as may be specified in this behalf and
(b) prescribe the manner in which the accounts of sale and purchase of icemay generally be kept by the dealers.
Probl biion 7. No person having stock of ice for sale shall withhold the same agalnst with- from sale.
hold ing from
to the publíc
board to be
8. If any person contravenes any provision of this Act or any Order issued thereunder, he shall be punishable with imprisonment for a tetm which may extend to one year or with fine which may extend to five hundred rugees or with both.
9. No court shall take cognizance of an offence punishable under tbis Act except cn a report in writing of the facts constituting such offence made by a perSon who is a public servant as defined in Section 21 of the Indian Penal Code, who is authorised in this behalf by designation or name by the:
District Magis1rate.
JASMER SINGH,
Secretary to Government, Punjab, Legis lative Department. 7721 LR (P-Govt. Pross, Chandigarh.
W OVE AZ. (EX A), UN 7, 1964
. run "TU 1 , 189 A ) Inspection 5. T Distri t Magis tr t by an Orde
and m nte
nan e 3 (a) require any dealer to produce for inspection such accounts Or othe oh) documents and record relating to his business and to furnish sug cum s information relating h a h s i in th l
and record and
(b) h anner in i h t as of ice eral be t h d lers. i a of 6. Every person se o sale ice o h bli e e¢ g all o s i ously a board to b d 8 ice thereof, Maintained for this o h ace business as possibl : "in Punjabi L n Gurmukhi ri t h r logram
quintal as the case be, at hi c
Prohibidon 7. o c o shall withhold the same| _ against with ( on al
]
holding from e
Penalty. ~ o av on c r issued thereunder, he shall be punishable with imprisonment for a term whic a i n hi a o v u
i h
Cugnizance 9. court shall take cognizance of an offence punishable under th of offences, Act except ¢n a report in writing of the facts constituting such offence ma s p blic nt ct h
ode, h is t orised this ehalf esi nation e hé;
District Magistrate. EE
H,
ecretar overnment, unjab, Legislative Department. Wy Wy
7721 LR (P)—Govt. Press, Chandigarh.
2