Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Essential Commodities (Amendment) Act, 1986 42 of 1986 CONTENTS 1. Short Title 2. Substitution Of New Section For Section 6-E 3. Amendment Of Section 7-A 4. Amendment Of Section 12-Aa Essential Commodities (Amendment) Act, 1986 42 of 1986 An Act further to amend the Essential Commodities Act, 1955 1. Received the assent of the President on September 8, 1986 and published in the Gazette of India, (Extra.), Part II, dated 9th September, 1986. 1. Short Title :- This Act may be called the Essential Commodities (Amendment) Act, 1986. 2. Substitution Of New Section For Section 6-E :- For Section 6-E of the Essential Commodities Act, 1955 (10 of 1955), (hereinafter referred to as the principal Act), the following section shall be substituted, namely,-- "6-E. Bar of jurisdiction in certain cases.-- Whenever any essential commodity is seized in pursuance of an order made under Section 3 in relation thereto, or any package, covering or receptacle in which such essential commodity is found, or any animal, vehicle, vessel, or other conveyance used in carrying such essential commodity is seized pending confiscation under Section 6-A, the Collector, or, as the case may be, the State Government concerned under Section 6-C shall have, and, notwithstanding anything to the contrary contained in any other law for the time being in force, any court, tribunal or other authority shall not have, jurisdiction to make order with regard to the possession, delivery, disposal, release or distribution of such essential commodity, package, covering, receptacle, animal, vehicle, vessel or other conveyance." 3. Amendment Of Section 7-A :- In Section 7-A of the principal Act,-- (a) for the words "six per cent" at both the places where they occur, the words "Fifteen per cent" shall be substituted. (b) after the words "as an arrear of land revenue" wherever they occur, the words "or as a public demand" shall be inserted. 4. Amendment Of Section 12-Aa :- In Section 12-AA of the principal Act in sub-section (1), in Clause (e), after the words "an offence under this Act" the words "or upon a complaint made by an officer of the Central Government or a State Government authorised in this behalf by the Government concerned" shall be inserted.