Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Dangerous Drugs (Madras Amendment) Act, 1950 16 of 1950 [26 September 1960] CONTENTS 1. Short title and extent 2. Amendment of sections 29 and 30, Central Act II of 1930 Dangerous Drugs (Madras Amendment) Act, 1950 16 of 1950 [26 September 1960] PREAMBLE An Act further to amend the Dangerous Drugs Act, 1930 in its application to the State of Madras. Whereas it is expedient further to amend the Dangerous Drugs Act, 1930(Central Act II of 1930), in its application to the State of Madras, for the purpose hereinafter appearing; It is hereby enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette dated the 13th June 1950, Part IV-A, page 242. 1. Short title and extent :- (1) This Act may be called the Dangerous Drugs (Madras Amendment) Act, 1950. (2) It extends to the whole of the State of Madras. 2. Amendment of sections 29 and 30, Central Act II of 1930 :- I n sections 29 and 30 of the Dangerous Drugs Act, 1930(Central Act II of 1930), for the words "Excise Department," the words "Excise or Prohibition Department " shall be substituted.