The Punjab Ice Price Control Act, 1968

PUNJAB
India

The Punjab Ice Price Control Act, 1968

Act 13 of 1968

Published on 6 June 1968
Commenced on 6 June 1968
[This is the version of this document from 6 June 1968.]
[Note: The original publication document is not available and this content could not be verified.]

The Punjab Ice Price Control Act, 1968Punjab Act 13 of 1968Statement of Objects and Reasons. - Some unscrupulous elements exploit the consumers by selling ice at exorbitant prices during summer season. With a view to end this exploitation, it has been decided to introduce the Bill enabling the fixation of the price of ice.Punjab Government Gazette Extraordinary, dated the 17th May, 1968, Page 538.Received the assent of the Governor of Punjab on the 6th June, 1968, and was first published in the Punjab Government Gazette Extraordinary, dated the 7th June, 1968.An Act to control the price of ice.Be it enacted by the Legislature of the State of Punjab in Nineteenth Year of the Republic of India as follows :-

1. Short title and commencement.

(1)This Act may be called the Punjab Ice Price Control Act, 1968.

(2)It shall come into force at once.

2. Definitions.

- In this Act, unless there is anything repugnant in the subject or con-text -

(a)"dealer" means any person who deals in ice and holds stocks of ice exceeding five quintals at a time for sale and includes his representative or agent;

(b)"District Magistrate" means the District Magistrate of the district and includes District Food and Supplies Controllers and District Food and Supplies Officers in their respective jurisdictions;

(c)"Ice" means frozen water used for human consumption;

(d)"retail" means a transaction which is not wholesale;

(e)"wholesale" means a transaction involving a quantity of more than fifty kilograms.

3. Power to fix price of ice.

- The District Magistrate may by an order, published in the Official Gazette, fix the maximum wholesale and retail price which may be charged by a dealer or any other seller and in fixing such prices may fix different maximum prices for different categories of dealers or sellers.

4. Prohibition of sale of ice at prices exceeding the maximum prices.

- No dealer or any other seller shall sell or agree to sell or offer to sell ice at a price exceeding the maximum price fixed therefor under section 3.

5. Inspection and maintenance of books of accounts, documents and record.

- The District Magistrate may by an order -

(a)require any dealer to produce for 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 ice may generally be kept by the dealers.

6. Display of stock of ice and sale price thereof.

- Every person who sells or offers for sale ice to the public shall cause to be conspicuously displayed on a board to be maintained for this purpose as near to the 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.

7. Prohibition against withholding from sale.

- No person having stock of ice for sale shall withhold the same from sale.

8. Penalty.

- If any person contravenes any provision of this Act or any Order issued thereunder, he shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to five hundred rupees or with both.

9. Cognizance of offences.

- No court shall take cognizance of an offence punishable under this Act except on 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 Magistrate.

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