Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH GIFT GOODS (PREVENTION OF UNLAWFUL POSSESSION) RULES, 1970 CONTENTS 1. Short title 2. Definitions 3. Powers of Officer 4. . ANDHRA PRADESH GIFT GOODS (PREVENTION OF UNLAWFUL POSSESSION) RULES, 1970 In exercise of the powers conferred by sub section (1) of Section 7 of the Andhra Pradesh Gift Goods (Prevention of Unlawful Possession) Act, 1965 (Andhra Pradesh Act 10 of 1965), the Governor of Andhra Pradesh makes the following Rules : 1. Short title :- These rules may be called the Andhra Pradesh Gift Goods (Prevention of Unlawful Possession) Rules,1970. 2. Definitions :- In these rules,unless the context otherwise requires (a) "Act" means the Andhra Pradesh Gift Goods (Prevention of Unlawful Possession) Act, 1965 (Andhra Pradesh Act 10 of 1965). (b) "Officer" means any officer of the Police Department of the Government of Andhra Pradesh, not below the rank of Head Constable in Vigilance Cell and any other Officer empowered by the State Government of Andhra Pradesh. (c) "Government Analyst " means the Government Analyst of the Government of Andhra Pradesh. (d) "Gift Goods" means any of the Gift goods enumerated and notified under clause (a) of Section 2 of the Act (Andhra Pradesh Act 10 of 1965). 3. Powers of Officer :- If the officer, either upon information or otherwise,suspects that any person is acting in violation of the Act, or the rules made thereunder he may, forthwith act as follows: (a) The Officer shall proceed to that person and demand sample of the gift goods in the presence of two witnesses. (b) After obtaining the sample under sub rule (a),the Officer shall divide the same in three parts and pack them in three packets duly affixing the seal. Then he shall take the signature or thumb impression of the person on three different papers and the officer shall also put his signature on all the three papers. (c) The three papers containing the signatures of the person and the Officer shall be affixed on the three packets containing the sample. (d) Of the three packets made ready under sub rule (c) above one packet shall be given to the person, one packet shall be sent to the Government Analyst and the other shall be kept with the Officer. (e) The officer shall take a statement from the person which shall be attested by two witnesses. (f) The officer shall also draw the panchanama duly attested by two witnesses. 4. . :- (i) Possession of Spoiled or unfit Gift Goods :- No person in possession of spoiled gift goods or gift goods unfit for human consumption shall use them for any of the purposes. (ii) Person in possession of spoiled or unfit gift goods shall after obtaining written permission from proper authority,destroy or otherwise dispose of the goods as ordered by the authority. (iii) Whoever contravenes the provisions of sub rule (i) and (ii) above shall,be punished with fine which may extentd upto Rs.50.