Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MADRAS GIFT GOODS (UNLAWFUL POSSESSION) ACT, 1961 30 of 1950 [21th March, 1968] CONTENTS 1. Short title, extent and commencement 2. Definitions 3. Unlawful possession of gift goods 4. Offences under the Act to be cognizable 5. Power to amend Schedule 6. . SCHEDULE 1 :- . MADRAS GIFT GOODS (UNLAWFUL POSSESSION) ACT, 1961 30 of 1950 [21th March, 1968] An Act to provide for the punishment of the offence of unlawful possession of gift goods supplied by certain relief organizations. Where it is expedient to provide for the punishment of the offence of unlawful possession of gift goods supplied by certain relief organizations; Be it enacted in twelfth Year of the Republic of India as follows: 1. Short title, extent and commencement :- (1) This Act may be called the Madras Gift Goods (Unlawful Possession) Act, 1961. (2) It extends to the whole of the Union territory of Delhi. (3) It shall come into force on such 'date as the Administrator may, by notification in the Official Gazette, appoint. 2. Definitions :- In this Act, unless the context otherwise requires, (1) "Administrator" means the Administrator for thandUnion territory of Delhi. (1A) "gift goods" means any of the following goods when supplied by way of gift, by any relief organization to any State Government or to the Central Government or to any other person on behalf of such Government, namely: (a) cornmeal; (b) milk powder; (c) vegetable oil (soya bean oil or sunflower seed oil); (d) any other goods which the Administrator may, by notification in the Offi- cial Gazette, from time to time, specify; (1B) "Official Gazette" means the Delhi Gazette; (2) "relief organization" means any organization specified in the Schedule appended to this Act. 3. Unlawful possession of gift goods :- If any person is found or is proved to have been in possession of any gift goods reasonably suspected of being stolen or unlawfully obtained, and cannot account satisfactorily how he came by the same, he shall be punished with imprisonment for a term which may extend to two years, or with fine, or with both. 4. Offences under the Act to be cognizable :- (1) Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (Central Act V of 1898) any offence under this Act shall be deemed to be a cognizable offence within the meaning of that Code. (2) No Court below that of a Magistrate of the First Class shall try any offence under this Act. 5. Power to amend Schedule :- The Administrator may, by notification in the Official Gazette, and any organization to, or omitany organization from, the Schedule; and on the publication of such notification such organization shall be deemed to be included in, or as the case may be, omitted from, the Schedule. 6. . :- (a) Every notification issued under this Act shall come into force on the day on which it is published. (b) [Omitted]. SCHEDULE 1 . (See Section 2(2)] schedule (See Section 2(2)] 1. United Nations Children's Fund (UNICEF). 2. Co-operative for American Relief Every where (CARE). 3. Church World Relief. 4. Lutheran World Relief. 5. Catholic Relief Service. 6. Red Cross.