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KHADDAR (PROTECTION OF NAME) ACT, 1950
"The Khaddar (Name Protection) Act, 1934, was enacted to prevent the improper use of the words 'Khaddar' and Khadi', but its provisions were not effective to prevent the sale of spurious Khadi as genuine Khadi. The Act also did not cover genuine silk and woolen khadi fabrics. 2. The object of the present Bill is to enlarge the existing definitions of 'Khaddar' and 'Khadi' to cover silk and woollen fabrics, incidentally extending the Act to the whole of India except Jammu and Kashmir. It is intended to follow up this law by laws passed by the Legislatures of the States providing for the licensing of dealers in Khaddar and Khadi and the prohibition of the sale of such materials, except by licensed dealers or by dealers holding certificates from the All India Spinners' Association". - Gazette of India, 1950, Pt. II,
Section 2, p. 226.
An Act to regulate the use of the words "Khaddar" and "Khadi" when applied as a trade description of woven materials. Be it enacted by Parliament as follows:-
The Act has been applied to the Tribal Areas of the State of Assam: see Notification No. T.A.D. (S.D.) 44/51/3, dated 15-6-1951, published in Assam Govt. Gaz., 1951, Pt. II-A, page 1107.
SECTION 01: SHORT TITLE AND EXTENT
(1) This Act may be called The Khaddar (Protection of Name) Act, 1950.
(2) It extends to the whole of India except the State of Jammu and Kashmir.
SECTION 02: THE WORDS "KHADDAR" AND "KHADI" TO BE TRADE DESCRIPTION
The words "Khaddar" and Khadi", whether in Hindi or in any other Indian language or in English, when applied to any woven material, shall be deemed to be a trade description within the meaning of the Indian Merchandise Marks Act, 1889, indicating that such material is cloth woven on handlooms in India from cotton, silk or woolen yarn hand-spun in India or from a mixture of any two or all of such yarns.
SECTION 03: REPEAL
[Repealed by the Repealing and Amending Act, 1957 (36 of 1957), Section 2-and Schedule I.]
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