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RUBBER ACT, 1947
24 of 1947
18th April, 1947
An Act to provide for the development under the control of the Union of the rubber industry WHEREAS it is expedient to provide for the development under the control of the Union of the rubber industry. It is hereby enacted as follows:-
SECTION 01: SHORT TITLE AND EXTENT
(1) This Act may be called The Rubber Act,3[* * *] 1947.
(2) It extends to the whole of India4[except the State of Jarnmu and Kashmir.]
SECTION 02: DECLARATION AS TO EXPEDIENCY OF UNION CONTROL
It is hereby declared6that it is expedient in the public interest that the Union should take under its control the rubber industry.
SECTION 03: DEFINITIONS
In this Act, unless there is anything repugnant in the subject or context
(a) "Board" means the 7[***] Rubber Board constituted under this Act;
(b) "dealer", means any person who deals in rubber, whether wholesale or retail or holds stocks of rubber, and includes the representative or agent of a dealer;
(c) "estate" means any area administered as one unit which contains land planted with rubber plants
8[(cc) "Executive Director", means the Executive Director appointed under this Act;]
(d) "export" and "import", mean respectively taking out of, and bringing into9[India] by sea, lane or air;
10[(dd) "India" means the territory of India excluding the State of Jammu and Kashmir;]
(e) "manufacturer" means any person engaged in the manufacture of any article in the making of which rubber is used;
(f) "owner" includes any agent of an owner and a mortgagee in possession and a lessee of an estate;
(g) "prescribed" means prescribed by rules made under this Act
(h) "rubber", means-
(i) crude rubber, that is to say, rubber prepared from the leaves, bark or latex of any rubber plant
(ii) the latex of any rubber plant whether fluid or coagulated, in any stage of the treatment which it is subjected during the process of conversion into rubber
(iii) latex (dry rubber content) in any state of concentration, and includes scrap rubber, sheet rubber, rubber in powder and all forms and varieties of crepe rubber, does not include rubber contained in any manufactured article;
(iv) "rubber plant" includes plants, trees, shrubs or vines of any of the follow
(i) Hevea Braziliensis (Para Rubber
(ii) maniaot Glaziovii (Ceara Rubber
(iii) Castillio elastica,
(iv) Ficus elastica (Rambong),
(v) any other plant which the Board may, by notification in the Gazette of India, declare to rubber plant for the purpose of this Act;
(j) "Rubber Production Commissioner" means the Rubber Production Commissioner under this Act;
11[(k) "small grower", means an owner whose estate does not exceed fitly acres in area. ]
SECTION 04: CONSTITUTION OF THE BOARD
(1) As soon as may be after the commencement of this Act, the Central Government shall, by notification in the Official Gazette, constitute for the purposes of this Act a Board to be called the 12[*] Rubber Board.
(2) The Board shall be a body corporate by the name of 13[*] Rubber Board having perpetual succession and a common seal with power to acquire and hold property, both movable and immovable and to contract, and shall by the said name sue and be sued.
14(3) The Board shall consist of-
(a) a Chairman to be appointed by the Central Government;
15[(b) two members to represent the State of[Tamil Nadu], one of whom shall be a person representing rubber-producing interests;
(c) eight members to represent the State of Kerala, six of whom shall be persons representing the rubber-producing interests, three of such six being persons representing the small growers;]
(d) ten members to be nominated by the Central Government, of whom two shall represent the manufacturers and four labour;
(e) three members of Parliament of whom two shall be elected by the House of the People and one by the Council of States, 16[* * *].
17[(ee) the Executive Director, ex officio; and.]
(f) the Rubber Production Commissioner, ex officio.
(4) The persons to represent the States of18[Tamil Nadu] and12[Kerala] shall be elected or nominated as may be prescribed.
(5) Any officer of the Central Government, when deputed by that Government in this behalf shall have the right to attend the meetings of the Board and take part in the proceedings thereof but shall not be entitled to vote.
(6) 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.
(7) The members of the Board shall receive from the Board such allowances as may be prescribed.
(8) It is hereby declared that the office of member of the Board shall not disqualify its holder for being chosen as, or for being a member of either House of Parliament.]
SECTION 05: VACANCIES IN THE BOARD
(1) If any authority or body fails to make within a reasonable time any nomination which it is entitled to make under section 4- , the Central Government may itself nominate a member to fill the vacancy.
(2) Where a member of the Board dies, resigns or is removed, or ceases to reside in India, or becomes incapable of acting, the Central Government shall, on the recommendation of the authority or body entitled to nominate the member under section 4-, or where such recommendation is not made within a reasonable time, then on its own initiative, appoint a person to fill the vacancy.
(3) No act done by the Board shall be questioned on the ground merely of the existence of any vacancy in, or defect in the constitution, of the Board,
SECTION 06: SALARY AND ALLOWANCES OF CHAIRMAN
20[A person appointed as the whole time Chairman] shall be entitled to such salary and allowances and be governed by such conditions of service in respect of leave;, pension, provident fund and other matters as may from time to time be fixed by the Central
Government 2120[and a person appointed as the part time Chairman shall be entitled to such honorarium and. allowances, if any, and such other conditions of service as may from time to time be fixed by the Central Government].
SECTION 06A: EXECUTIVE OFFICERS OF THE BOARD
22[
23[( 1) The Central Government may appoint an Executive Director to exercise such powers and perform such duties under the direction of the Board as may be prescribed or as may be delegated to him by the Chairman.)
24[(1A)) The Central Government shall appoint a Rubber Production Commissioner to exercise such powers and perform such duties under the direction of the Board as may be prescribed.
(2) The Central Government shall appoint a Secretary to the Board to exercise such powers and perform such duties under the direction of the Board as may be prescribed or as may be delegated to him by the Chairman.
(3)25[The Executive Director, the Rubber Production Commissioner] and the Secretary to the Board shall be entitled to such salaries and allowances and be governed by such conditions of service regarding leave, pension, provident fund and other matters as may be fixed by the Central Government.]
(4) [The Chairman, if whole -time, the Executive Director,] the Rubber Production Commissioner and the Secretary shall not undertake any work unconnected with their duties under this Act except with the permission of the Central Government.]
SECTION 07: COMMITTEES OF THE BOARD
26[(1) *******]'
(2) The Board may appoint such 27[*] Committees as maybe necessary for the efficient performance of its duties and functions under this Act.
(3) The Board shall take the power to co-opt as members of any Committee appointed under sub- section (2) such number of persons who are not members of the Board, as it may think fit.
(4) The Board may appoint and authorize agents to discharge on its behalf any of its functions in relation to the marketing or storing of rubber.
SECTION 08: FUNCTIONS OF THE BOARD
(1) It shall be the duty of the Board to promote by such measures as it thinks fit the development of the rubber industry 8[***]
(2) Without prejudice to the generality of the foregoing provision, the measures referred to therein may provide for-
(a) undertaking, assisting or encouraging scientific, technological and economic research;
(b) training students in improved methods of planting, cultivation, manuring and spraying;
(c) the supply of technical advice to rubber-growers:
(d) improving the marketing of rubber:
(e) the collection of statistics from owners of estates, dealers, and manufacturers;
29[(f) securing better working conditions and the provisions and improvement of amenities and incentives for workers;
(g) carrying out any other duties which may be vested in the Board under rules made under this Act.]
(3) It shall also be the duty of the Board-
(a) to advise the Central Government on all matters relating to the development of the rubber industry, including the import and export of rubber;
(b) to advice the Central Government with regard lo participation in any International Conference or scheme relating to rubber;
(c) to submit to the Central Government and such other authorities as may be prescribed half-yearly reports on its activities and the working of this Act;
(d) to prepare and furnish such other reports relating to the rubber industry as may be required by the Central Government from time to time.
SECTION 08A: POWER OF THE BOARD TO IMPORT RUBBER FOR SALE, OR TO PURCHASE RUBBER IN THE INTERNAL MARKET
It shall be lawful for the Board with the previous approval of the Central Government to import rubber for sale, or to purchase rubber, in the internal market at such prices as the Central Government may fix.]
SECTION 08B: CONSULTATION WITH THE BOARD
Before taking any action touching the affairs of the Board under this Act, the Central Government shall ordinarily consult the Board
Provided that no action taken by the Central Government shall be invalid or called in question merely on the ground that the action was taken without such consultation.]
SECTION 09: FUNDS OF THE BOARD
(1) The Indian Rubber Production Board constituted under the Rubber Control and Production Order, 1946, is hereby dissolved, and all funds and other property vested in, and all liabilities of, that Board shall respectively vest in, and be liabilities of, the Board constituted under this Act.
32[(2) The Board shall maintain two funds, a general fund and a pool fund.]
SECTION 09A: GENERAL FUND
33[
(1) To the general fund shall be credited-
(a) all sums forming the funds of the Board immediately before the commencement of the Rubber (Production and Marketing) Amendment Act, 1954;
(b) all amounts paid to the Board by the Central Government under sub-section (7) of section 12-.
(2) The general fund shall be applied-
(a) to meet the expenses of the Board;
(b) to meet the costs of the measures referred to in section 8-;
(c) to meet the expenditure incurred in the performance of its functions under this Act or under rules made thereunder; and
(d) for making such grants to rubber estates or for meeting the cost of such other assistance to rubber estates as the Board may think necessary for the development of such estates.]
SECTION 09B: POOL FUND
34[
(1) To the pool fund shall be credited-
(a) all sums realized by sales of rubber imported or purchased under section 8-A-:
(b) any other sum which the Board may, with the previous approval of the Central Government. transfer from the general fund to the pool fund.
(2) The pool fund shall be applied only to the rehabilitation of small growers in such manner as may be prescribed.]
SECTION 10: REGISTRATION
(1) Every person owning land planted with rubber plants, whether such land is comprised in one estate or in more than one estate and whether it is situated wholly or partly in35[India], shall, before the expiry of one month from the date of commencement of this Act, apply to the Board to be registered as an owner in respect of each owned by him,
(2) A registration once made shall continue in force until it is cancelled by the Board.
SECTION 11: POWER TO PROHIBIT OR CONTROL IMPORTS AND EXPORTS OF RUBBER
(1) The Central Government may,36[* * *J by order published in the official Gazette, make provision for prohibiting, restricting or otherwise controlling the import or export of rubber, either generally or in specified classes of cases.
(2) All goods to which any order under sub-section (1) applies shall be deemed to be goods of which the import or export has been prohibited or restricted under section 19 of the Sea Customs Act, 1878, and all the provisions of that Act shall have effect accordingly, except that section 183thereof shall have effect as if for the word "shall" therein the word "may" were substituted.
(3) If any person contravenes any order made under sub-section (1), he shall, without prejudice to any confiscation or penalty to which he may be liable under the provisions of the Sea Customs Act, 1878, as applied by sub-section (2), be punishable with imprisonment for a term which may extend to one year or with fine or with both.
SECTION 12: IMPOSITION OF NEW RUBBER CESS
a[(1) With effect from such date as the Central Government may, by notification in the Official Gazette, appoint, there shall be levied as a cess for purposes of this Act, a duty of excise on all rubber produced in India at such rate, not exceeding b[two rupees] per kilogram of rubber so produced, as the Central Government may fix.
(2) The duty of excise levied under sub-section (1) shall be collected by the Board in accordance with rules made in this behalf either from the owner of the estate on which the rubber is produced or from the manufacturer by whom such rubber is used.
(3) The owner or, as the case may, the manufacturer shall pay to the Board the amount of the duty within one month from the date on which he receives a notice of demand therefor from the Board and, if he fails to do so, the duty may be recovered from the owner or the manufacturer, as the case may be, as an arrear of land revenue.
(4) For the purpose of enabling the Board to assess the amount of the duty of excise levied under this section-
(a) the Board shall, by notification in the Official Gazette, fix a period in respect of which assessments shall be made; and
(b) without prejudice to the provisions of section 20-, every owner and every manufacturer shall furnish to the Board a return not later than fifteen days after the expiry of the period to which the return relates, stating,-
(i) in the case of an owner, the total quantity of rubber produced on the estate in each such period: Provided that in respect of an estate situated only partly in India, the owner shall in the said return show separately the quantity of rubber produced within and outside India;
(ii) in the case of a manufacturer, the total quantity of rubber used by him in such period out of the rubber produced in India.
(5) if any owner or manufacturer fails to furnish, within the time prescribed, the return referred to in sub-section (4) or furnishes a return which the Board has reason to believe is incorrect or defective, the Board may assess the amount of the duty of excise in such manner as may be prescribed.
(6) Any person aggrieved by an assessment made under this section may, within three months of the service of the notice under sub-section
(3), apply to the District Judge for the cancellation or modification of the assessment, and the District Judge shall, after giving the Board an opportunity of being heard, pass such order (which shall be final) as he thinks proper.
(7) The proceedings of the duty of excise collected under this section reduced by the cost of collection as determined by the Central Government shall first be credited to the Consolidated Fund of India, and then be paid by the Central Government to the Board for being utilised for the purposes of this Act, if Parliament by appropriation made by law in this behalf so provides.]
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