Union of India - Act
The Prevention of Food Adulteration (Extension to Kohima and Mokokchung Districts) Act, 1972
UNION OF INDIA
India
India
The Prevention of Food Adulteration (Extension to Kohima and Mokokchung Districts) Act, 1972
Act 24 of 1972
- Published on 6 June 1972
- Commenced on 6 June 1972
- [This is the version of this document from 6 June 1972.]
- [Note: The original publication document is not available and this content could not be verified.]
1280.
The State of Nagaland comprises the three districts of Tuensang, Kohima and Mokokchung. The Prevention of Food Adulteration Act 1954, does not apply to Kohima and Mokokchung districts, because at the time of passing of that Act, those districts formed the Naga Hills district which was mentioned in Part A of the Table below para. 20 of the Sixth Schedule to the Constitution. As no District Council had been constituted for Naga Hills district, the administration of that district vested in the Governor of Assam, and as under para. 19(1)(a) of that Schedule, where the administration of an area is vested in the Governor, no Act of Parliament could apply to that area unless the Governor by public notification so directs. The Prevention of Food Adulteration Act 1954, did not apply proprib vigore to the Naga Hills District. The Act, however, applies to the Tuensang district which is the same as the Naga Tribal Area originally mentioned in Part B of the Table below para 20 of the Sixth Schedule to the Constitution, there being no inhibition as to the applicability of any Act of Parliament to the Part B Tribal Areas.2. The Prevention of Food Adulteration Act, 1954, extends to the whole of India except the State of Jammu and Kashmir and the districts of Kohima and Mokokchung. Legislation for the extension of the Act to the State of Jammu and Kashmir is separately being undertaken.3. To secure uniform application which would enable the Government of Nagaland to prevent the sale of adulterated sub-standard food containing substances which are harmful and poisonous and thereby protect the health of general public, it has been decided. with the concurrence of the Government of Nagaland, to extend the Prevention of Food Adulteration Act, 1954, to the districts of Kohima and Mokokchung in the Slate of Nagaland. The Bill seeks to give effect to this object." - See Gazette of India. 22-11-1971. Pt. II, Section 2, extra., p. 729.[6th June, 1972]An Act to extend the Prevention of Food Adulteration Act, 1954 to the Kohima and Mokokchung districts in the State of Nagaland.Be it enacted by Parliament in the Twenty-third year of the Republic of India as follows:-1. Short title.
- This Act may be called the Prevention of Food Adulteration (Extension to Kohima and Mokokchung Districts) Act, 1972.2. Extension of the Act 37 of 1954 to Kohima and Mokochung districts in Nagaland.
- The Prevention of Food Adulteration Act, 1954, shall, as from the commencement of shall come into force therein on such date as the Central Government may, by notification in the Official Gazette, appoint.| Enforced w.e.f. 1 1-4-1978 : vide Notification No. S. O. 185(E), dated 30-3-1973, Gazette of India, Extraordinary, Pt. II, Section 3 (ii), p. 599. |