11. Prohibition regarding making, manufacturing, etc., of primary gold, articles, ornaments, etc.
- Save as otherwise provided in this Act, no person shall-(a)make, manufacture, prepare or process, any primary gold, or(b)make, manufacture, prepare, repair, polish or process, any ornament, or(c)make, manufacture, prepare, repair, polish or process, any article, or(d)make, manufacture or prepare anything containing gold of any purity, whether such purity exceeds nine carats or not, or(e)melt, assay, refine, alloy or extract gold of any purity, whether such purity exceeds nine carats or not, or subject such gold to any other process,unless he is authorised so to do by the Administrator.Explanation. - Nothing contained in this sub-section shall apply to the polishing by any person, in his dwelling house, of any article, or ornament, or both, belonging to himself or to any other member of his family.(2)Every authorisation made under sub-section (1) shall be subject to such conditions (including conditions as to the payment or any fee or charges of supervision) and restrictions as may be specified therein.
