The Essential Commodities Act

(Act no. 10 of 1955)

 

CONTENTS

Sections

Particulars

     Preamble
      

1

Short title and extent

2

Definitions

3

Powers to control production, supply , distribution, etc., of essential commodities

4

Imposition of Duties of state Government Etc.

5

Delegation of Power

6

Effects of orders inconsistent with other enactments

6-A

Confiscation of essential commodity

6-B

Issue of show cause notice before confiscation of essential commodity

6-C

Appeal

6-D

Award of confiscation not to interfere with other punishments

6-E

Bar of jurisdiction in certain cases

7

Penalties

7-A

Power of Central Government to recover certain amounts as arrears of land revenues

8

Attempts and abetment

9

False Statements

10

Offences by Companies

10-A

Offences to be cognizable and bailable

10-AA

Power to Arrest

10-B

Power of court to publish name, place of business, etc. of companies convicted under the Act.

10-C

Presumption of culpable mental state

11

Cognizance of offences

12

Special provision regarding fine

12-A

Consitution of special courts

12-AA

Offences trialable by special courts

12-AB

Appeal and revision

12-AC

Application of code to proceedings before a Special Court

12-B

Grant of injunction etc., by civil courts

13

Presumption as to orders

14

Burden of proof in certain cases

15

Protection of action taken under Act

15-A

Prosecution of Public Servants

16

Repeals and savings

 

 

 

Copyright© Vakilno1.com 2000.All rights reserved