Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Essential Commodities (Second Amendment) Act, 1986 73 of 1986 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 11 3. Amendment Of Section 12-Aa Essential Commodities (Second Amendment) Act, 1986 73 of 1986 An Act further to amend the Essential Commodities Act, 1955 Be it enacted by Parliament in the Thirty-seventh Year of the Republic of India as follows,-- 1. Received the assent of the President on 24th December, 1986, and enforced on 1.5.1987, vide S.O. 438 (E), dated 27th April, 1987. 1. Short Title And Commencement :- (1 ) This Act may be called the Essential Commodities (Second Amendment) Act, 1986. (2) It shall come into force on such date as the Central Government may, by notification in the official Gazette, appoint. 2. Amendment Of Section 11 :- In Section 11 of the Essential Commodities Act, 1955 (10 of 1955) (hereinafter referred to as the principal Act),-- (a) after the words "Indian Penal Code", the words "or any person aggrieved or any recognised consumer association, whether such person is a member o f that association or not" shall be inserted; (b) the following Explanation shall be added at the end, namely,-- "Explanation.--For the purposes of this section and Section 12-AA, "recognised consumer association" means a voluntary consumer association registered under the Companies Act, 1956 (1 of 1956) or under any other law for the time being in force." 3. Amendment Of Section 12-Aa :- In sub-section (1) of Section 12-AA of the principal Act, in Clause (e) after the words a "Government concerned" the words "or any person aggrieved or any recognised consumer association" shall be inserted.