Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Himachal Pradesh Silkworm Seed Control Act, 1968 17 of 1968 CONTENTS 1. Short Title, Extent And Commencement 2. Definitions 3. Regulation Of Manufacture, Etc. Of Silkworm Seed 4. Regulation Of Rearing 5. Application For License 6. Power Of Inspection 7. Penalties 8. Power To Make Rules 9. Repeal And Savings Himachal Pradesh Silkworm Seed Control Act, 1968 17 of 1968 AN ACT to regulate the rearing of silkworm and to prohibit the use of unexamined silkworm seeds in Himachal Pradesh. BE it enacted by the Legislative Assembly of Himachal Pradesh in the Nineteenth Year of the Republic of India as follows:- 1. Short Title, Extent And Commencement :- (1) This Act may be called the Himachal Pradesh Silkworm Seed Control Act, 1968. (2) It extends to the whole of Himachal Pradesh. (3) It shall come into force on such date as the Government may, by notification in the Official Gazette, appoint. 2. Definitions :- In this Act, unless there is anything repugnant in the subject or context,- (a) Government means the Government of Himachal Pradesh; (b) Official Gazette means the Rajpatra, Himachal Pradesh; (c) Prescribed means prescribed by urles made under this Act; (d) rearing includes all operations from the incubation of silkworm eggs and brushing of silkworms to the harvesting of cocoons; (e) silkworms includes mulberry silkworms, tussar silkworms, muga silkworms and eri silkworms; and (f) silkworms seed means silkworm cocoons, moths, eggs, or young silkworms of whatever description, intended to be used for the purposes of reproduction of rearing. 3. Regulation Of Manufacture, Etc. Of Silkworm Seed :- N o person shall manufacture, store, transport, sell or otherwise distribute silkworm seed except under and in accordance with the terms of a license issued under this Act. 4. Regulation Of Rearing :- No person shall rear silkworms except from silkworm seed obtained from a person who holds a license under this Act. 5. Application For License :- Every application for the grant of a license under section 3 shall be made in such form and to such authority as may be prescribed. 6. Power Of Inspection :- The authority prescribed under section 5 or any officer authorised by it in writing in this behalf may, at any reasonable time for the purpose of ensuring due compliance with the provisions of this Act, enter and inspect the particular place where silkworms are reared. 7. Penalties :- Whoever contravenes any of the provisions contained in section 3 or section 4, or any rule made under this Act, or obstructs any authority in the discharge of any duty imposed on it by this Act shall, on conviction, be punishable with fine which may extend to one hundred rupees. 8. Power To Make Rules :- (1) The Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act. (2) In particular and without prejudice to the generality of the forgoing power, such rules may provide for- (a) the constitution of authorities for granting licenses; (b) the form and manner in which applications for licenses may be made and the payment of fees therefore, if any; and (c) the terms and conditions which may be included in any license. (3) every rule under this section shall be laid, as soon as may be after it is made, before the Legislative Assembly while it is in session for a total period of not less than fourteen days which may be comprised in one session or in two or more successive sessions and if before the expiry of the session in which it is so laid or the sessions aforesaid, the Assembly makes any modification in the rule o r decides that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule. 9. Repeal And Savings :- The Punjab Silkworm Seed Control Act, 1953, (17 of 1953) as in force in the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966, (31 of 1966) is hereby repealed: Provided that anything done or any action taken or any proceedings commenced or continued under the said Act, shall be deemed to have been done, taken, commenced or continued under the corresponding provisions of this Act.