Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CARDAMOM ACT, 1965 42 of 1965 [9th December, 1965] CONTENTS CHAPTER 1 :- PRELIMINARY 1. Short title, extent and commencement 2. Declaration as to expediency of control by the Union 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . 13. . 14. . 15. . 16. . 17. . 18. . 19. . 20. . 21. . 22. . 23. . 24. . 25. . 26. . 27. . 28. . 29. . 30. . 31. . 32. . 33. . CARDAMOM ACT, 1965 42 of 1965 [9th December, 1965] An Act to provide for the development under the control of the Union of the cardamom industry. Be it enacted by Parliament in the Sixteenth Year of the Republic of India as follows :- CHAPTER 1 PRELIMINARY 1. Short title, extent and commencement :- (1) This Act may be called the Cardamom Act, 1965. (2) It extends to the whole of India: Provided that it shall not apply to the State of Jammu and Kashmir except to the extent to which the provisions of this Act relate to the control of export of cardamom from India and import thereof into India. (3) It shall come into force on such date 1 as the Central Government may, by notification in the Official Gazette, appoint: Provided that different dales may be appointed for different provisions of this Act, 1. Ss. 14 and 15 were enforced from 1-4-1966-see G.I., 19-3-66, Pt. II.S. 3 (i), p. 428; whole of the remaining Act, except Ch. III. has come into force on 5-4-1966, see G. 1. 16-4-66, Pt. II.S. 3 (i), p. 619; Ch. Ill was enforced on and from 12-7-1966. see G. 1.. 23- 7-66. Pt. II.S. 3 (ii), p. 2108; Act was extended to Sikkim on 22-7- 1983 and was enforced in Sikkim on 16-1-1984. See Gaz. of Ind.. 29-7.1983, Pt.II-S.3(ii) Ext., p. 4 and Gaz. of lnd" 16-1-1984. Pt. II.S. 3(ii) Ext.. p. 2 respectively. 2. Declaration as to expediency of control by the Union :- It is hereby declared that it is expedient in the public interest that the Union should take under its control the cardamom industry. 3. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 4. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 5. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 6. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 7. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 8. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 9. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 10. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 11. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 12. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 13. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 14. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 15. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 16. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 17. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 18. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 19. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 20. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 21. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 22. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 23. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 24. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 25. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 26. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 27. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 28. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 29. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 30. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 31. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 32. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)]. 33. . :- Repealed by the Spices Board Act (10 of 1986), S.42 (26-2-1987)].