The Cardamom Act, 1965

UNION OF INDIA
India

The Cardamom Act, 1965

Act 42 of 1965

Published on 9 December 1965
Commenced on 9 December 1965
[This is the version of this document from 9 December 1965.]
[Note: The original publication document is not available and this content could not be verified.]

The Cardamom Act, 1965ACT NO. 42 OF 1965

1310.

[9th December, 1965]An Act to provide for the development under the control of the Union of the cardamom industry. Be it enacted by Parliament in the Sixteenth Year of the Republic of India as follows:--

Chapter I
Preliminary

1. Short title, extent and commencement.

(1)This Act may be called the Cardamom Act, 1965.

(2)It extends to the whole of India:Provided that it shall not apply to the State of Jammu and Kashmir except to the extent to which the provisions of this Act relate to the control of export of cardamom from India and import thereof into India.

(3)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint:Provided that different dates may be appointed for different provisions of this Act.

Ss. 14 and 15 were enforced from 1-4-1966 - see G.I., 19-3-66, Pt. II, Section 3(i), p. 428; whole of the remaining Act, except Ch. II, has come into force on 5-4-1966, see G.I. 16-4-66, Pt. II, Section 3(i), p. 619; Ch. III was enforced on and from 12-7-1966, see G.I., 23-7-66, Pt. II, S.3(ii), p. 2108; Act was extended to Sikkim on 22-7-1983 and was enforced on and from 12-7-1966, see G.I., 23-7-66, Pt. II, Section 3(ii), p. 2108; Act was extended to Sikkim on 22-7-1983 and was enforced in Sikkim on 16-1-1984, Pt. II, Section 3(ii) Ext., p. 2 respectively.

2. Declaration as to expediency of control by the Union.

It is hereby declared that it is expedient in the public interest that the Union should take under its control the cardamom industry.

Unlock Advanced Research with PRISMAI

Union of India - Act