Back
ANDHRA PRADESH (ANDHRA AREA) JUTE GOODS CONTROL ACT, 1949
ANDHRA PRADESH (ANDHRA AREA) JUTE GOODS CONTROL ACT, 1949
28 of 1949
An Act to provide for the regulation of the production, supply and distribution of jute goods in the Andhra area of the State of Andhra Pradesh. Whereas it is necessary to provide for the regulation of the production, supply and distribution of the jute goods in the Andhra area of the State of Andhra Pradesh; it is hereby enacted as follows:
Section 1 Short title, extent and commencement
(1) This Act may be called the Andhra Pradesh (Andhra Area) Jute Goods Control Act, 1949.
(2) It extends to the whole of the Andhra area of the State of Andhra Pradesh.
(3) It shall come into force at once.
Section 2 Definitions
In this Act, unless there is anything repugnant in the subject or context
(a) "Controller" means the Jute Controller appointed by the 4 [State] Government under Section 3;
(b) "jute goods" includes all jute manufactures.
Section 3 Appointment of controller
The State Government may, by notification in the Andhra Pradesh Gazette, appoint any person to be the Jute Controller, for the State.
Section 4 Powers of Controller to control production, supply and distribution of Jute goods
(1) Subject to the control of the State Government, the Controller, so far as it appears to him to be necessary or expedient for regulating, maintaining or increasing the production, supply or distribution of jute goods, may, by order in writing
(a) require any person holding a stock of jute goods to sell the whole or a specified part thereof at such prices and to such persons (including the Central or State Government) or in such circumstances as may be specified in the order:
(b) require any person engaged in the production of jute goods to comply with such directions as may be specified in the order as to the type, quality or quantity of the jute goods to be produced or delivered by him from time to time.
(2) Any person to whom an order is issued under sub section (1) shall comply with such order, notwithstanding anything inconsistent therewith contained in any contract or other instrument to which he is a party.
Section 5 Penalties
If any person contravenes any order issued to him by the Controller under Section 4, he shall be punishable with imprisonment for a term which may extend to three years or with fine or with both.
Section 6 Offences by corporations
If the person contravening any order issued by the Controller under Section 4 is a company or other body corporate, every director, manager, secretary or other officer or agent thereof shall, unless he proves that the contravention took place without his knowledge or that he exercised all due diligence to prevent such contravention, be deemed to be guilty of such contravention.
Section 7 Cognizance of offences
No court shall take cognizance of any offence punishable under this Act except on a report in writing of the facts constituting such offence made by the Controller.
Section 8 Protection of action taken under the Act
No suit, prosecution or other proceeding shall lie against any person (including the Controller) for anything which is in good faith done or intended to be done in pursuance of any order issued under Section 4.
(2) No suit or other legal proceeding shall lie against the State Government, the Controller or any other person, in respect of any damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance of any order issued under Section 4.
Section 9 Repeal and saving
(1) The Madras Jute Goods Control Ordinance, 1949 (Madras Ordinance X of 1949), is hereby repealed.
(2) Notwithstanding such repeal, any notifications or orders issued, action taken, or thing done in the exercise of any power conferred by or under the said Ordinance shall be deemed to have been issued, taken or done in the exercise of the powers conferred by or under this Act as if this Act had come into force on the 5th day of November, 1949.
