[Act,
No. 10 of 1986] An
Act to provide for the constitution of a Board for the development of export of
spices and for the control of cardamom industry including the control of cultivation
of cardamom and matters connected therewith. CHAPTER
- I PRELIMINARY (1) This Act may be called
The Spices Board Act, 1986. (2) It extends to the whole
of India. (3) It shall come into force
on such date[1]as
the Central Government may, by notification in the Official Gazette, appoint. In this Act, unless the
context otherwise requires,-- (b) "Cardamom"
means the fruit of cardamom plant and includes green cardamom, bleached
cardamom, bleachable while cardamom, sun-dried cardamom, cardamom seeds,
powdered cardamom and oil extracted from cardamom; (c) "Cardamom
plant" means Elettaria Cardamomum Maton, Ammonium Subulatum Roxb and any
other plant which the Board may, by notification in the Official Gazette,
declare to be a cardomom plant for the purposes of this Act; (d) "certificate"
means a certificate granted under section 12; (e) "dealer" means
a dealer in spices; (f) "estate" means
the area administered as one unit which contains land planted with cardamom
plants; (g) "export" and
"import" mean, respectively, taking out of or bringing into India by
land, sea and air; (h) "manufacturer"
means a manufacturer of spices; (i) "member" means
a member of the Board appointed under sub-section (3) of section 3; (j) "owner" in
relation to any land planted with cardamom plants, includes (i) any agent of the owner;
an (ii) a mortgagee, lessee or
other person in actual possession of the land (k) " prescribed"
means prescribed by rules made under this Act; (l) "registered
estate" means an estate in respect of which an owner is registered under
sub-section (m) "registered
owner" means an owner of a registered estate which has been or is
registered or is required to be registered under sub-section (1) of section 8;
and (n) "spices" means
the spices specified in the Schedule ; Provided that the
Central Government may, if satisfied that it is necessary or expedient in the
public interest so to do, by notification in the Official Gazette, and any
other spice to the Schedule or omit any spice therefrom. CHAPTER
- II THE SPICES BOARD (1) The Central Government
shall, by notification in the Official Gazette constitute, for the purposes of
this Act, a Board, to be called THE SPICES BOARD. (2) The Board shall be a
body corporate by the name aforesaid having perpetual succession and a common
seal with power, subject to the provisions of this Act, to contract and shall,
by the said name sue and be sued. (3) The Board shall consist
of such number of members, not exceeding thirty-two, as may be prescribed, and
unless the rules made in this behalf otherwise provide, the Board shall consist
of the following members namely :-- (b) three Members of
Parliament of whom two shall be elected by the House of the People and one by
the Council of States; (c) three members to
represent respectively the Ministries of the Central Government dealing with (i) Commerce; (ii) Agriculture; and (iii) Finance; (d) six members to represent
the growers of spices; (e) eleven members to
represent the exporters of spices; (f) three members to
represent major spice producing States; (g) five members, one each to
represent (i) the Directorate of
Cocoa, Areca nut and Spices Development, Calicut; (ii) the Indian Institute of
Packaging, Bombay; (iii) the Central Food
Technological and Research Institute, Mysore; (iv) the Regional Research
Laboratory, Trivandrum; and (v) the Central Plantation
Crops Research Institute, Kasargode. (5) The term of office of
the members and other conditions of service of the members shall be such as may
be prescribed. (6) The Chairman shall, in
addition to presiding over the meetings of the Board, exercise and discharge
such powers and duties of the Board as may be delegated to him by the Board and
such other powers and duties as may be prescribed. (7) The Board shall elect
from among its members a Vice-Chairman who shall exercise such of the powers
and perform such of the functions of the Chairman as may be prescribed or as
may be delegated to him by the Chairman. (8) No act or proceeding of
the Board shall be invalidated merely by reason of (a) any vacancy in, or any
defect in the constitution of, the Board; (b) any defect in the
appointment of a person acting as a member of the Board; (c) any irregularity in the procedure
of the Board not affecting the merits of the case. (1) The Board may appoint
the Secretary and such other officers and employees as it considers necessary
for the efficient discharge of its functions under this Act. (2) The terms and conditions
of service of the Secretary and other officers and employees of the Board shall
be such as may be determined by regulations. (1) Subject to any rules
made in this behalf, the Board may, from time to time, constitute such
committees as may be necessary for the efficient discharge of its functions. (2) Every committee
constituted under sub-section (1J shall consist of such number of persons as
the Board may deem fit. (1) On and from the
commencement of this Act,-- (a) all properties and other
assets vested in the Cardamom Board and the Spices Export Promotion Council immediately
before such commencement shall vest in the Board ; (b) all debts, obligations
and liabilities incurred, all contracts entered into and all matters and things
engaged to be done by, with, or for the Chairman Board or the Spices Export
Promotion Council immediately before such commencement for or in connection
with the purposes of the Cardamom Board or the Spices Export Promotion Council
shall be deemed to have been incurred, entered into and engaged to be done by,
with, or for the Board; (c) all sums of money due to
the Cardamom Board or the Spices Export Promotion Council immediately before
such commencement shall be deemed to be due to the Board; (d) all suits and other
legal proceedings instituted or which could have been instituted by or against
the Cardamom Board or the Spices Export Promotion Council immediately before
such commencement may be continued or instituted by or against the Board; and (e) every employee holding
any office under the Cardamom Board or the Spices Export Promotion Council
immediately before such commencement shall on such commencement hold his office
or service under the Board with the same rights and privileges as to pension,
gratuity and other matters as would have been admissible to him if there had
been no such vesting; and shall continue to do unless and until his employment
under the Board is duly terminated or until his remuneration and other
conditions of service are duly altered by the Board. (2) Notwithstanding anything
contained in the Industrial Disputes Act, 1947 or in any other law for the time
being in force, the absorption of any employee by the Board in its regular
service under this section shall not entitle such employee to any compensation
under that Act or other law and no such claim shall be entertained by any Court,
tribunal or other authority. (1) The Board may (i) develop, promote and
regulate export of spices; (ii) grant certificate for
report of spices and register brokers therefore; (iii) undertake programmes and
projects for promotion of export of spices; (iv) assist and encourage
studies and research for improvement of processing, quality, techniques of
grading and packaging of spices; (v) strive towards
stabilisation of prices of spices for export; (vi) evolve suitable quality
standards and introduce certification of quality through "Quality
Marking" for spaces for export; (vii) control quality of
spices for export; (viii) give licences, subject
to such terms and conditions as may be prescribed, to the manufacturers of
spices for export; (ix) market any spice, if it
considers necessary, in the interest of promotion of export; (x) provide warehousing
facilities abroad for spices;. (xi) collect statistics with
regard to spices for compilation and publication; (xii) import, with the previous
approval of the Central Government, any spice for sale; and (xiii)
advise the Central Government on matters
relating to import and export of spices. (2) The Board may also (i) promote co-operative
efforts among growers of cardamom; (ii) ensure remunerative
returns to growers of cardamom; (iii) provide financial or
other assistance for improved methods of cultivation and processing of
cardamom, for replanting cardamom and for extension of cardamom growing areas; (iv) regulate the sale of
cardamom and stabilisation of prices of cardamom; (v) provide (raining in
cardamom testing and fixing grade standards of cardamom; (vi) increase the consumption
of cardamom and carry on propaganda for that purpose; (vii) register and licence
brokers (including auctioneers) of cardamom and persons engaged in the business
of cardamom; (viii) improve the marketing of
cardamom; (ix) collect statistics from
growers, dealers and such other persons as may be prescribed on any matter
relating to the cardamom industry; publish statistics so collected or portions
thereof or extracts therefrom; (x) secure letter working
conditions and the provision and improvement of amenities and incentives for
workers; and (xi)
undertake, assist or encourage scientific,
technological and economic research. Chapter - III REGISTRATION OF
OWNERS OF CARDAMOM ESTATES (1) Every owner of land
planted with cardamom plants, whether such land is comprised in one estate or
more than one estate, shall, before the expiration of one month from the date
on which he first became owner of such estate or estates, apply to the
registering officer appointed in this behalf by the State Government to be
registered as an owner in respect of each estate owned by him : (1) The State Government
may, by notification in the Official Gazette, make rules a to carry into effect
the provisions of section 8. (2) Without prejudice to the
generality of the foregoing power, such rules may prescribe the form of the
application for registration and for cancellation of registration, the fee
payable on such applications, the particulars to be included in such
application, the procedure to be followed in granting and cancelling
registration, the registers to be kept by registering officers and the supply
by registering officers of information to the Board. (1) A registered owner shall
furnish returns to the Board in such form, at such times and in such manner as
may be prescribed. (2)
The Board may authorise an officer to
visit any estate at any time to verify the accuracy of any return made under
this section or to ascertain the productive capacity of the estate. CHAPTER IV CERTIFICATE FOR EXPORT OF SPICES Save as otherwise
provided in this Act, no person shall, after the commencement of this Act,
commence or carry on the business of export of any spice except under and in
accordance with a certificate : (1) An application for grant
of certificate shall be made to the Board in such form and shall contain such
particulars as may be prescribed and shall be accompanied by a receipt
evidencing the payment of the prescribed fee. (2) On receipt of such
application, the Board shall (a) if the application is
not in the prescribed form or does not contain any of the prescribed
particulars, return the application to the applicant; or (b) if the application is in
the prescribed form and contains the prescribed particulars, grant the
certificate subject to such terms and conditions as may be determined by
regulations. (1) The Board may cancel any
certificate on any one or more of the following grounds, namely :-- (a) that the holder of the
certificate has violated any of the terms and conditions of the certificate;
and (b) that in the opinion of
the Central Government it is necessary in the interests of general public to
cancel the certificate. (2) Where the Board, for
reasons to be recorded in writing, is satisfied that pending consideration of
the question of cancelling the certificate on any grounds mentioned in
sub-section (1), it is necessary so to do, the Board may, by order in writing,
suspend the operation of the certificate for such period not exceeding
forty-five days as may be specified in the order and require the holder of the
certificate to show cause, within fifteen days from the date of receipt of such
order, as to why the suspension of the certificate should not be extended till
the determination of the question as to whether the registration should be
cancelled. (3) No order of cancellation
of registration under this section shall be made unless the person concerned
has been given a reasonable opportunity of being heard in respect of the
grounds for such cancellation. (1) Any person aggrieved by
an order made under section 13 may prefer an appeal to the Central Government
within such period as may be prescribed. (2) No appeal shall be
admitted if it is preferred after the expiry of the period prescribed therefore
: (4) The procedure for
disposing of an appeal shall be such as may be prescribed : The
Central Government may, if satisfied that it is necessary or expedient, so to
do, in public interest, by notification in the Official Gazette and subject to
such conditions, if any, as may be specified therein, permit anybody or other
agency to commence or carry on the business of export of spices without a
certificate. (1) The Central Government
may, by order notified in the Official Gazette, fix in respect of cardamom of
any description specified therein-- (b)
the maximum quantity which may in one
transaction be sold to any person. (2) Without prejudice to the
generality of the powers conferred by sub-section(1), any order made thereunder
may provide (a) for requiring persons
engaged in the production, supply or distribution of, or trade and commerce in,
cardamom to maintain and produce for inspection such books, accounts and
records relating to their business and to furnish such information relating
thereto as may be specified in the order; and (b) for such other matters,
including in particular the entering and search of premises, vehicles, vessels
and aircraft, and the seizure by a person authorised to make such search, of
cardamom in respect of which such person has reason to believe that a
contravention of the order has been, is being or is about to be, committed. The
Central Government may, by order published in the Official Gazette, make
provision for prohibiting, restricting or otherwise controlling the import of
cardamom, either generally or in specified classes of cases. (1) Without prejudice to the
foregoing provisions of this Act, the Board shall, in the discharge of its
functions and duties under this Act, be bound by such directions on questions
of policy as the Central Government may give in writing to it from time to time
: (1) If at any time the
Central Government is of-opinion (i) that on account of grave
emergency, the Board is unable to discharge the functions and duties imposed on
it by or under the provisions of this Act; or (ii) that the Board has
persistently made default in complying with any direction issued by the Central
Government under this Act or in the discharge of the functions and duties
imposed on it by or under the provisions of this Act and as a result of such
default the financial position of the Board or the administration of the Board
has deteriorated; or (iii) that circumstances exist
which render it necessary in the public interest so to do, the Central
Government may, by notification in the Official Gazette, supersede the Board
for such period, not exceeding six months, as may be specified in the
notification. (2) Upon the publication of
a notification under sub-section (1) superseding the Board,-- (a) all the members shall,
as from the date of supersession, vacate their offices as such; (b) all the powers,
functions and duties which may, by or under the provisions of this Act, be
exercised or discharged by or on behalf of the Board, shall until the Board is
reconstituted under subsection (3), be exercised and discharged by such person
or persons as the Central Government may direct; an (c) all property owned or
controlled by the Board shall, until the Board is reconstituted under
subsection (3), vest in the Central Government. (3) On the expiration of the
period of supersession specified in the notification issued under subsection
(1), the Central Government may reconstitute the Board by a fresh appointment
and in such case any person or persons who vacated their offices under clause
(a) of sub-section(2),shall not be deemed disqualified for appointment : CHAPTER VI FINANCE, ACCOUNTS AND AUDIT The
Central Government may, after due appropriation made by Parliament by law, in this
behalf, make to the Board grants and loans of such sums of money as that
Government may consider necessary. (1) There shall be
constituted a fund to be called the Spices Board Fund and there shall be
credited thereto (a) any grants and loans
made to the Board by the Central Government under section 20; (b) all fees levied and
collected in respect of certificates granted under this Act; and (c) all sums received by the
Board from such other sources as may be decided upon by the Central Government. (2) The Fund shall be
applied for meeting (a) salary, allowances and
other remuneration of the members, officers and other employees of the Board; (b) expenses of the Board in
the discharge of its functions under section 7; and (c) expenses on objects and
for purposes authorised by this Act. The
Board shall prepare in such form and at such time each financial year, as may
be prescribed, its budget for the next financial year, showing the estimated
receipts and expenditure of the Board and forward the same to the Central
Government. The
Board shall prepare, in such form and at such time each financial year, as may
be prescribed its annual report, giving a full account of its activities during
the previous financial year, and submit a copy thereof to the Central
Government. The
accounts of the Board shall be maintained and audited in such manner as may, in
consultation with the Comptroller and Auditor-General of India, be prescribed
and the Board shall furnish to the Central Government before such date, as may
be prescribed, its audited copy of accounts together with the auditors' report
thereon. The
Central Government shall cause the annual report and auditor's report to be
laid, as soon as may be after they are received, before each House of
Parliament. CHAPTER - VII MISCELLANEOUS Any
person who being required by or under this Act to furnish any return fails to
furnish such return or furnishes a return containing any particular which is
false and which he knows to be false or does not believe to be true [2][liable to penalty which may extend to fifty
thousand rupees and for subsequent failure, penalty which may extend to one
lakh rupees]. Any person who-- (b) having control over or
custody of any account book or other record, fails to produce such book or
record when required to do so by or under this Act, shall be punishable
with imprisonment which may extend to six months, or with fine which may extend
to one thousand rupees, or with both. [4][***] If
any person contravenes the provisions of section 11 or
any order made under section 17 he
shall, without prejudice to any confiscation or penalty to which he may be
liable under the provisions of the Customs Act, 1962, be [5][liable to penalty which may extend to fifty
thousand rupees and for subsequent contravention penalty which may extend to
one lakh rupees]. Whoever
contravenes or attempts to contravene or abets the contravention of the
provisions of this Act or of any rules or regulations made thereunder other
than the provisions, punishment for the contravention whereof has been provided
for in sections 26, 27, 28 and 29, shall be [6][liable to penalty which may extend to fifty
thousand rupees and for subsequent contravention penalty which may extend to
one lakh rupees]. (1)
For
the purposes of adjudging the penalties under sections 26, 27, 29 and 30, the
Secretary to the Board shall appoint an officer not below the rank of Director
in the Board or any other officer authorised by the Central Government, as the
case may be, to be an adjudicating officer for holding an inquiry and imposing
penalty in the manner as may be prescribed, after giving any person concerned a
reasonable opportunity of being heard. (2)
Whoever
is aggrieved by any order of the adjudicating officer may prefer an appeal to
the Secretary to the Board, within a period of sixty days from the date of
receipt of such order in such form and manner as may be prescribed. (3)
An
appeal may be admitted after the expiry of the period of sixty days if the
appellant satisfies the Secretary to the Board that he had sufficient cause for
not preferring the appeal within that period. (4)
No
appeal shall be disposed of unless the appellant has been given a reasonable
opportunity of being heard. (5)
An
appeal under sub-section (2) shall be disposed of within sixty days from the
date of filing. (6)
The
amount of penalty imposed under sub-section (1), if not paid, shall be
recovered as an arrear of land revenue.][7] (1) Where an offence under
this Act has been committed by a company, every person who at the time the
offence was committed was in charge of, and was responsible to the company for
the conduct of the business of the company, as well as the company, shall be
deemed to be guilty of the offence and shall be liable to be proceeded against
and punished accordingly : (b) "director", in
relation to a firm, means a partner in the firm. (a) All spices to
which section 11 of this Act applies, and (b) the cardamom to which
any order under section 17 of this Act
applies, shall be deemed to be goods of which the import or export has been
prohibited or restricted under section 11 of
the Customs Act, 1962, and all the provisions of that Act shall have effect accordingly. No
prosecution for any offence punishable under this Act shall be instituted
except with the previous sanction of the Central Government. The
Board may, by general or special order in writing, delegate to the Chairman or any
other member or to any officer of the Board, subject to such conditions and
limitations, if any, as may be specified in the order, such of its powers and
functions under this Act (except the power under section 39) as it may deem
necessary. All
members, officers and other employees of the Board shall be deemed, when acting
or purporting to act in pursuance of any of the provisions of this Act, to be
public servants within the meaning of section 21 of
the Indian Penal Code. No
prosecution or other legal proceeding shall lie against the Government, or the
Board or any committee appointed by it, or any member of the Board or such
committee, or any officer or employee of the Government or the Board or any
other person authorised by the Government or the Board for anything which is in
good faith done or intended to be done under this Act or the rules or
regulations made thereunder. Subject to any rule made
in this behalf, any person, generally or specially authorised by the Board in
this behalf, may, whenever it is necessary so to do, for any of the purposes of
this Act, at all reasonable times, enter upon any land or premises and make any
inspection or inquiry or do such other act or thing as may be prescribed : (1) The Central Government
may, by notification in the official Gazette, make rules a to carry out the
purposes of this Act. (2) Without prejudice to the
generality of the foregoing power such rules may provide for all or any of the
following matters, namely :-- (a) the number of members of
the Board under sub-section (3) of section 3; (b) the term of office and
other conditions of service of the members of the Board under sub-section (5)
of section 3; (c) the powers and duties of
the Chairman under sub-section (6) of section 3; (d) the powers and functions
of the Vice-Chairman under sub-section (7) of section 3; (e) the constitution of
committees under section 5; (f) the terms and conditions
for giving licences to manufacturers of spices for export under clause (viii)
of sub-section (1) of section 7; (g) the form and manner in
which and the time at which the registered owner may furnish returns to the
Board under section 10; (h) the form of the
application and the fees under sub-section (1) of section 12; (i) the period of limitation
for appeal under sub-section (1) of section 14; (j) the form of appeal and
the fees payable under sub-section (3) of section 14; (k) the procedure for
disposal of appeal under sub-section (4) of section 14; (l) the form in which, and
the time at which, the Board shall prepare its budget under section 22 and its
annual report under section 23; (m)
the manner in which the accounts of the
Board shall be maintained and audited and the date before which the audited
copy of the accounts may be furnished to the Central Government under
section24; [8][(ma) the manner of
holding inquiry and imposing penalty under sub-section (1) of section 30A; (mb) the form and manner of preferring appeal
under sub-section (2) of section 30A;] (n) the conditions and
restrictions with respect to the exercise of the power to enter under section
37; (o) any other matter which
is to be, or may be, prescribed or in respect of which provision is to be, or
may be, made by rules. (1) The Board may, with the
previous approval of the Central Government, by notification in the Official Gazette,
make regulations a consistent with this Act and the rules generally to carry
out the purposes of this Act. (2) In particular and
without prejudice to the generality of the foregoing power, such regulations
may provide for all or any of the following matters, namely :-- (b) the terms and conditions
under which the certificate may be granted under sub-section (2) of section 12. Every
rule and every regulation made under this Act shall be laid, as soon as may be
after it is made, before each House of Parliament, while it is in session, for
a total period of thirty days which may be comprised in one session or in two
or more successive sessions, and if, before the expiry of the session
immediately following the session or the successive sessions aforesaid, both
Houses agree in making any modification in the rule or regulation or both
Houses agree that the rule or regulation should not be made the rule or
regulation shall thereafter have effect only in such modified form or be of no
effect, as the case may be; so, however, that any such modification or annulment
shall be without prejudice to the validity of anything previously done under
that rule or regulation. (1) If any difficulty arises
in giving effect to the provisions of this Act, the Central Government may, by
order, published in the Official Gazette, make such provisions not inconsistent
with the provisions of this Act as may appear to be necessary for removing the
difficulty : (1) Sections 3 to 33 of the
Cardamom Act, 1965 are hereby repealed. (2) Notwithstanding such
repeal, anything done or any action taken under the provisions of the said Act
shall, in so far as such thing or action is not inconsistent with the
provisions of this Act, be deemed to have been done or taken under the
provisions of this Act as if the said provisions were in force when such thing
was done or such action was taken and shall continue in force accordingly until
superseded by anything done or any action taken under this Act. (2)
Pepper (3)
Chilly (4)
Ginger (5)
Turmeric (6)
Coriander (7)
Cumin (8)
Fennel (9)
Fenugreek (10)
Celery (11)
Aniseed (12)
Bishops weed (13)
Caraway (14)
Dill (15)
Cinnamon (16)
Cassia (17)
Garlic (18)
Curry leaf (19)
Kokam (20)
Mint (21)
Mustard (22)
Parsley (23)
Pomegranate seed (24)
Saffron (25)
Vanilla (26)
Tejpata (27) [Pepper long (28) Star Anise (29) Sweet flag (30) Greater Galanga (31) Hore-raddish (32) Caper (33) Clove (34) Asafoetida (35) Cambodge (36) Hyssop (37) Juniper berry (38) Bay leaf (39) Lovage (40) Marjoram (41) Nutmeg (42) Mace (43) Basil (44) Poppy Seed (45) All-Spice (46) Rosemary (47) Sage (48) Savory (49) Thyme (50) Oregano (51) Tarragon (52) Tamarind][9] in any form including
curry powders, spice oil, oleoresins and other mixtures where spice content is
predominant. (2) At present, the Spices
Export Promotion Council looks after the exports of spices while the
development of production and exports of cardamom is being taken care of by the
Cardamom Board. Due to lack of a cohesive organisation as well as financial
constraints, India has not been able to undertake systematic development of
products and export of spices. As a result, there has been limited product
development and our spices are being exported largely in bulk and unprocessed
form. Concentrated effort to promote exports in value added form and consumer
packages are required to be made. Markets for spices as also the prices have
been fluctuating from year to year causing fluctuations in the production
pattern. The uneven production pattern has, in turn, its effect on exports.
There is need for bringing out stabilisation in the export business of spices.
Similarly, there is need to bring about constant improvement in quality of our
products, and in productivity to improve competitiveness of Indian spices. (3) While a number of
institutions and research organisations are operating in the spices sector,
co-ordination, of the activities of these agencies is considered necessary. (4) In view of these
problems affecting the spices trade and industry, it has been considered that
the future export policy should concentrate on increasing production and
productivity of spices, development of spice exports in value added form and
initiating production of new spices and spice products for the international
market- For this purpose, it is proposed to set up a Spices Board replacing the
Cardamom Board and the Spices Export Promotion Council. While absorbing the
present assets and staff or these two organisations, the proposed Spices Board
will be responsible for the entire range of functions of production, marketing,
exports and export promotion with regard to cardamom and export promotion for
all other spices. The new Board would have representatives of growers, Central
and State Governments, Research Institutions, traders and exporters. It will be
financed by a cess on exports within a ceiling of five per cent. The
availability of funds will make it possible for it to direct and promote
research and developmental activities aimed at increasing exports of spices and
spice products. Such activities need the support of an organisation having a
sound financial base to help the trade compete successfully against
international competition. (5) The Bill seeks to
achieve the above objects. [2] Subs. by The Jan
Vishwas (Amendment Of Provisions) Act, 2023 No. 18 of 2023, s. 2 and Schedule
for "punishable with fine which may extend to five hundred rupees"
(w.e.f. 09-08-2024) [3] Subs. by The Jan
Vishwas (Amendment Of Provisions) Act, 2023 No. 18 of 2023, s. 2 and Schedule
for s "punishable with imprisonment which may extend to six months, or
with fine which may extend to one thousand rupees, or with both" (w.e.f.
09-08-2024) [4] Omitted by the Jan
Vishwas (Amendment of Provisions) Act, 2023 (18 of 2023). [5] Subs. by The Jan
Vishwas (Amendment Of Provisions) Act, 2023 No. 18 of 2023, s. 2 and Schedule
for "punishable with imprisonment for a term which may extend to one year,
or with fine which may extend to one thousand rupees, or with both"
(w.e.f. 09-08-2024) [6] Subs. by The Jan
Vishwas (Amendment Of Provisions) Act, 2023 No. 18 of 2023, s. 2 and Schedule for
"punishable with imprisonment which may extend to six months, or with fine
which may extend to one thousand rupees, or with both, and in the case of a
continuing contravention with an additional fine which may extend to fifty
rupees for every day during which such contravention continues after conviction
for the first such contravention" (w.e.f. 09-08-2024) [7] Ins. by The Jan Vishwas
(Amendment Of Provisions) Act, 2023 No. 18 of 2023, s. 2 and Schedule (w.e.f.
09-08-2024). [8] Ins. by The Jan Vishwas
(Amendment Of Provisions) Act, 2023 No. 18 of 2023, s. 2 and Schedule (w.e.f.
09-08-2024). [9] S. No. 27 to 52 added
Vide Notification S.O. No. 3130 dated 8-11-1990.SPICES
BOARD ACT, 1986 (Amended Upto 2023)
PREAMBLE