WAREHOUSING CORPORATIONS SUPPLEMENTARY ACT 1965

Preamble 1 - THE WAREHOUSING CORPORTIONS (SUPPLEMENTARY) ACT, 1965 

THE WAREHOUSING CORPORATIONS (SUPPLEMENTARY) ACT, 1965

[Act, No. 20 of 1965]

[22nd September, 1965]

PREAMBLE

An Act to supplement the provisions of the Warehousing Corporations Act, 1962.

WHEREAS, in pursuance of clause (1) of article 252 of the Constitution, resolutions have been passed by the Legislatures of certain States to the effect that storage of commodities other than those covered by the Warehousing Corporations Act, 1962, in warehouses run by corporations established under that Act, shall be regulated in those States by Parliament by law;

AND WHEREAS, in consequence thereof it is necessary to supplement the provisions of the said Warehousing Corporations Act for the purposes hereinafter appearing;

BE it enacted by Parliament in the Sixteenth Year of the Republic of India as follows :-

 

Section 1 - Short title, application and commencement

(1)     This Act may be called The Warehousing Corporations (Supplementary) Act, 1965.

 

(2)     It shall apply to the States specified in the Schedule :

Provided that the Central Government may, by notification in the Official Gazette, add the names of any other States to the Schedule in respect whereof resolutions have been passed by the Legislatures of those States adopting this Act under clause (1) of Article 252 of the Constitution in respect of the storage of commodities other than those covered by the Warehousing Corporations Act, 1962, and on the issue of any such notification the States so added shall be deemed to be States specified in the Schedule within the meaning of this sub-section.

(3)     It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

 

Section 2 - Application of the Act with respect to notified commodities

The Warehousing Corpora?tions Act, 1962, shall, in its application to the States for the time being specified in the Schedule, have effect as if in clause (e) of section 2 of that Act the words and figures "being a commodity with respect to which Parliament has power to make laws by virtue of entry 33 in List III in the Seventh Schedule to the Constitution" had been omitted.

 

Schedule 1 - THE SCHEDULE 

THE SCHEDULE

(See Section 1 (2))

1. Andhra Pradesh.

2.[1] [Assam, as it existed immediately before the 21st January, 1972.]

3. Gujarat.

4. Kerala.

5.[2][Tamil Nadu]

[3] [5A.  Maharashtra]

6. Mysore.

7.[4] [Punjab, as it existed immediately before 1-11-1966,]

8. Rajasthan.

9. Uttar Pradesh.

[5] [10. West Bengal.]