THE ORISSA DRUGS CONTROL (AMENDMENT) ACT, 1950

[Act No. 04 of 1951]

[04th January, 1951]

PREAMBLE

An Act To Amend The Orissa Drugs (Control) Act, 1950.

WHEREAS it is expedient to amend the Orissa Drugs (Control) Act, 1950 (Orissa Act V of 1950) in the manner hereinafter appearing;

It is hereby enacted as follows:-

Section 1 - Short title and commencement

(1)     This Act may be called the Orissa Drugs Control (Amendment) Act, 1950.

 

(2)     It shall come into force at once.

Section 2 - General amendments

In the Orissa Drugs (Control) Act, 1950 (hereinafter referred to as the said Act), for the words "Province" and "Provincial" wherever they occur, the word "State" shall be substituted.

Section 3 - Amendment of section 2, Orissa Act V of 1950

To clause (i) of sub-section (2) of section 2 of the said Act, the following words shall be added, namely:-

"or when held by that person on behalf of another person;"

Section 4 - Amendment of section 5, Orissa Act V of 1950

In clause (c) of section 5 of the said Act, for the word "article" the word "drug" shall be substituted.

Section 5 - Amendment of section 8, Orissa Act V of 1950

In section 8 of the said Act, the words "or any officer authorised by the Provincial Government in that behalf" shall be omitted.

Section 6 - Amendment of section 10, Orissa Act V of 1950

(1)     In sub-section (1) of section 10 of the said Act, after the words "drugs held for sale "the words" and the quantities of such drugs in his possession, "shall be inserted.

 

(2)     In sub-section (2) of section 10 of the said Act, after the words "efface or alter "the words" or cause to be destroyed, effaced or altered "shall be inserted.

 

Section 7 - Amendment of section 12, Orissa Act V of 1950

For section 12, of the said Act the following section shall be substituted, namely;-

"12. Prohibition or regulation of the disposal of drugs.-

If in the opinion of the State Government it is necessary or expedient so to do, they may, by order in writing-

(a)      prohibit the disposal of any drug except in such circumstances and under such conditions as may be specified in the order;

 

(b)      direct the sale of any drug to any such dealer or class of dealers and in such quantities as may be specified in the order;

and make such further orders as appear to them to be necessary or expedient in connection with any order issued under this section."

Section 8 - Amendment of section 13, Orissa Act V of 1950

In sub-section (1) of section 13 of the said Act, after the words "this Act or "the word 'of shall be deleted and the words "fails to comply with" shall be inserted.

Section 9 - Amendment of section 16, Orissa Act V of 1950

To section 16 of the said Act, the following words and figures shall be added, namely:-

"and the provisions of the Code of Criminal Procedure, 1898 (V of 1898), shall, so far as may be applicable, apply to any search or seizure under this Act as they apply to any search or seizure made under the authority of a warrant issued under section 98 of that Code".

Section 10 - Amendment of section 17, Orissa Act V of 1950

In sub-section (2) of section 17 of the said Act, clause (d) shall be omitted.