(M.P. Act No. 32 of 1965) [8th October, 1965] Received the assent of the Governor on the 8th October, 1965;
assent first published in the "Madhya Pradesh Gazette" Extraordinary
on the 28th October, 1965. 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 Madhya Pradesh Legislature in the
Sixteenth Year of the Republic of India as follows :- (1)
This Act may be called the Madhya Pradesh Uphar Vastu (Vidhi
Viruddha Kabza) Adhiniyam, 1965. (2)
It extends to the whole of Madhya Pradesh. In this Act, unless the context otherwise requires,- (1)
"gift goods" means any of
the following goods, namely;- (a)
corn meal; (b)
milk powder; (c)
vegetable oil (Soya bean oil or sunflower seed oil); supplied by way of gift, by any relief organisation to any
State Government or the Central Government or to any other person on behalf of
such Government and includes such other goods supplied likewise as the State
Government may, by notification, declare to be gift goods; (2)
"relief organisation" means any organisation
specified in the Schedule. If any person is found, or proved to have been in possession
of gift goods reasonably suspected of being stolen or unlawfully obtained and
contain satisfactorily account how he came by the same, he shall, on
conviction, be punishable with imprisonment for a term which may extend to two
years, or with fine or with both. (1)
Notwithstanding anything contained in the Code of Criminal
Procedure 1898 (Central Act No. V of 1898), any offence under this Act shall be
deemed to be cognizable offence within the meaning of that Code. (2)
No Court below that of a Magistrate of the First Class shall
try any offence under this Act. The State 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. Every notification issued under this Act shall be laid on the
table of the Legislative Assembly and the provisions of Section 24-A of the
Madhya Pradesh General Clauses Act, 1957 (No. 3 of 1958) shall apply to laying
thereof as they apply to laying of rules. The
Schedule [See Section 2 (2)] 1.
United Nations 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. Madhya Pradesh Uphar Vastu (Vidhi Viruddha Kabza) Adhiniyam,
1965