Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Opium And Dangerous Drugs (Andhra) (Amendment) Act, 1947 34 of 1947 [03 February 1948] CONTENTS 1. Short Title And Extent 2. Amendment Of Section 14 Central Act I Of 1878 And Section 23, Central Act Ii Of 1930 Opium And Dangerous Drugs (Andhra) (Amendment) Act, 1947 34 of 1947 [03 February 1948] An Act further to amend the Opium Act, 1878 and the Dangerous Drugs Act, 1930, in their application to the [State of Andhra].2 Whereas it expedient further to amend the Opium Act, 1898 and the Dangerous Drugs Act, 1930 in their application to the Province of Madras, for the purpose hereinafter appearing It is hereby enacted as follows:- 1. Short Title And Extent :- (1) This Act may be called the Opium and Dangerous Drugs (Andhra) (Amendment) Act, 1947. (2) It extends to the whole of the 1[State of Andhra.] 1. Substituted by A.A.O. 1953 for the words "State of Madras". 2. Amendment Of Section 14 Central Act I Of 1878 And Section 23, Central Act Ii Of 1930 :- In Section 14 of the Opium Act 1878, and Section 23, sub-section (1) of the Dangerous Drugs Act, 1930, (which give certain powers of entry, search, seizure, etc., to officers of some departments), after the word "Excise", the word "Prohibition", and after the word "peon" the word "guard" shall be inserted.