Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Essential Commodities (Special Provisions) Amendment Act, 1993 34 of 1993 [03 April 1993] CONTENTS 1. Short Title And Commencement 2. Amendment Of Preamble 3. Amendment Of Section 1 4. Insertion Of New Section 9-A 5. Repeal And Saving Essential Commodities (Special Provisions) Amendment Act, 1993 34 of 1993 [03 April 1993] An Act further to amend the Essential Commodities (Special Provisions) Act, 1981 and to make special provisions by way of amendment to the Essential Commodities Act, 1955 Be it enacted by Parliament in the Forty-fourth Year of Republic of India as follows,-- 1. Received the assent of the President on April 13, 1993, and published in the Gazette of India, (Extra.,) Part II, Section 1, dated 3rd April, 1993. 1. Short Title And Commencement :- (1 ) This Act may be called the Essential Commodities (Special Provisions) Amendment Act, 1993. (2) It shall be deemed to have come into force on the 27th day of August, 1992. 2. Amendment Of Preamble :- I n Paragraph 2 of the preamble to the Essential Commodities (Special Provisions) Act, 1981 (18 of 1981) (hereinafter referred to as the principal Act), for the words "ten years", the words "fifteen years" shall be substituted. 3. Amendment Of Section 1 :- In Section 1 of the principal Act, in sub-section (3), for the words "ten years", the words "fifteen years" shall be substituted. 4. Insertion Of New Section 9-A :- After Section 9 of the principal Act, the following section shall be inserted, namely,-- "9-A. Insertion of new Section 10-AA.-- In the Essential Commodities Act, 1955 (10 of 1955), after Section 10-A, the following section shall be inserted, namely,-- 10-AA. Power to arrest.-- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), no officer below the rank of an officer in charge of a police station or any police officer authorised by him in this behalf in writing, shall arrest any person accused of committing an offence punishable under this Act." 5. Repeal And Saving :- (1) The Essential Commodities (Special Provisions) Amendment Ordinance, 1993 (Ordinance 1 of 1993) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.