Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Indian Treasure-Trove (Madras Amendment) Act, 1949 36 of 1949 [03 January 1950] CONTENTS 1. Short title and extent 2. Amendment of section 4, Central Act VI of 1878 3. Amendment of section 5, Central Act VI of 1878 4. Addition of new section 22 to Central Act VI of 1878 Indian Treasure-Trove (Madras Amendment) Act, 1949 36 of 1949 [03 January 1950] PREAMBLE An Act further to amend the Indian Treasure-trove Act, 1878, in its application to the Province of Madras. Whereas it is expedient further to amend the Indian Treasure-trove Act, 1878 (Central Act VI of 1878), in its application to the Province of Madras, for the purposes hereinafter appearing; It is hereby enacted as follows :-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 26th June, 1949, Part IV-A, page 344. 1. Short title and extent :- (1) This Act may be called the Indian Treasure-trove (Madras Amendment) Act, 1949. (2) It extends to the whole of the 1[State] of Madras. 1. This word was substituted for the word "Province" by the Adaptation of Laws Order, 1950. 2. Amendment of section 4, Central Act VI of 1878 :- Section 4 of the Indian Treasure-trove Act, 1878 (Central Act VI of 1878) (hereinafter referred to as the said Act), shall be renumbered a s sub-section (1) of section 4, and after that sub-section, the following sub-section shall be added, namely:-- " (2) The owner of the place in which the treasure is found, if he is not the finder, and the occupier of such place, if he is neither the finder nor the owner, shall also give notice in writing to the Collector specifying the particulars referred to in clauses (a), (b) and (c) of sub-section (1), before the expiry of two months from the date on which the owner or the occupier, as the case may be, becomes aware of the finding of the treasure." 3. Amendment of section 5, Central Act VI of 1878 :- In section 5 of the said Act, for the words, figure and brackets "On receiving a notice under section 4, the Collector shall, after making such enquiry (if any) as he thinks fit, take the following steps (namely:--", the following shall be substituted, namely:-- "The Collector shall on receipt of a notice under section 4, and may, on receipt of information in any other manner that treasure has been found in any place, take the following steps, after making such enquiry (if any) as he thinks fit to make:--". 4. Addition of new section 22 to Central Act VI of 1878 :- After section 21 of the said Act, the following section shall be added, namely: -- "22. Penalty on owner or occupier who fails to give notice under section 4.-- If the owner or occupier of the place in which any treasure is found, being aware of the finding thereof, fails to give notice as required by section 4, sub-section (2), he shall be punishable with imprisonment which may extend to six months, or with fine, or with both."