Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Jammu-Kashmir - Act

The Jammu and Kashmir Gift Goods (Unlawful Possession) Act, 1963

JAMMU & KASHMIR
India

The Jammu and Kashmir Gift Goods (Unlawful Possession) Act, 1963

Act 40 of 1963

  • Published in Gazette 40 on 16 October 1963
  • Assented to on 16 October 1963
  • Commenced on 16 October 1963
  • [This is the version of this document from 16 October 1963.]
  • [Note: The original publication document is not available and this content could not be verified.]
Jammu And Kashmir Gift Goods (Unlawful Possession) Act, 1963[Act No. 40 of 1963][16th October, 1963]
An Act to provide for the punishment of the offence of unlawful possession of gift goods supplied by certain relief organisations.Be it enacted by the Jammu and Kashmir State Legislature in the Fourteenth Year of the Republic of India as follows:-

1. Short title, extent and commencement

(1)This Act may be called the Jammu and Kashmir Gift Goods (Unlawful Possession) Act, 1963.
(2)It extends to the whole State.
(3)It shall come into force at once.

2. Definitions

In this Act, unless the context otherwise requires,-
(a)"gift goods" means any of the following goods namely, —
(i)cornmeal;
(ii)milk powder;
(iii)vegetable oil (Soya bean oil or sunflower seed oil) supplied by way of gift, by any relief organisation to any State Government or to the Central Government or to any other person on behalf of such Government;
(b)"relief organisation" means any organisation specified in the Schedule to this Act.

3. Unlawful possession of gift goods

If any person is found or is proved to have been in possession of any gift goods reasonably suspected of being stolen or unlawfully obtained and cannot account satisfactorily how he came by the same, he shall be punished with imprisonment for a term which may extend to two years, or with fine, or with both.

4. Offences under this Act to be cognizable

(1)Notwithstanding anything contained in the Code of Criminal Procedure, Samvat 1989, any offence under this Act shall be deemed to be cognizable offence within the meaning of that Code.
(2)No Court below a Judicial Magistrate of the first class shall try any offence under this Act.

5. Power to amend Schedule

The Government may, by notification, add any organisation to or omit any organisation from, the Schedule and on the publication of such notification, such organisation shall be deemed to be included in or, as the case may be, omitted from the Schedule.

[See section 2 (b)]

(1)United Nation International Children Emergency Fund (UNICEF).
(2)Co-operative for American Relief Everywhere (CARE)
(3)Church World Service.
(4)Lutheran World Relief.
(5)Catholic Relief Service.