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State of Odisha - Act

The Authority of Orissa State Government under Dangerous Drugs Act, 1930

ODISHA
India

The Authority of Orissa State Government under Dangerous Drugs Act, 1930

Rule THE-AUTHORITY-OF-ORISSA-STATE-GOVERNMENT-UNDER-DANGEROUS-DRUGS-ACT-1930 of 1930

  • Published on 7 August 1965
  • Commenced on 7 August 1965
  • [This is the version of this document from 7 August 1965.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Authority of Orissa State Government under Dangerous Drugs Act, 1930Published vide Orissa Gazette Extraordinary No. 1176/7.8 1965 for Government of Orissa, Revenue and Excise Department's Notification No. 49753-R./24.7.1965.Notification No. 53101 -III-Ex- 95/65-R., dated the 7th August, 1965 - In exercise of the powers conferred by Sub-section (2) of Section 7 of the Dangerous Drugs Act, 1930 (Act 2 of 1930), read with notification of the Government of India in the Finance Department (Central Revenue) No. 13, dated the 14th August, 1937, the State Government do hereby repeal the Orissa Dangerous Drugs (Import and Export) Rules, 1937, the same having been previously published as required by Sub-section (1) of Section 36 of the said Act.In exercise of the powers conferred by the provisions specified below and in supersession of the notification of the Government of Orissa in the Local Self-Government Department No. 5903 L.S.G., dated the 7th September, 1937, the State Government do hereby

1.

authorise -
(i)under Sub-section (1) of Section 22 of the Dangerous Drugs Act, 1930 (2 of 1930) (hereinafter referred to as "the said Act") all the Additional District Magistrates appointed under Sub-section (2) of Section 10 of the Code of Criminal Procedure, 1898 (5 of 1898) and the Superintendents of Excise to exercise the powers under the said sub-section ;
(ii)under Sub-section (1) of Section 23 of the said Act all officers not below the rank of Sub-Inspector in the Excise or Police Department, Inspector in the Central Excise Department or Preventive Officer in the Customs Department to exercise powers under the said sub-section ;
(iii)under Sub-section (2) of Section 34 of the said Act all the Superintendents of Excise to exercise powers under the said sub-section within the limits of their respective jurisdiction;

2.

Invest under Section 30 of the said Act all officers of the Excise Department not below the rank of Sub-Inspector with the powers of an officer-in-charge of a police-station for the investigation of offences under the said Act to be exercised within the limits to their respective jurisdictions;

3.

Empower under Sub-rule (1) of Rule 4 of the Dangerous Drugs (Import, Export and Transhipment) Rules, 1957, the Excise Commissioner to issue the excise permit required under the said sub-rule to accompany an application for import of dangerous drugs.