Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Opium And Dangerous Drugs (Madras 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 (Madras Amendment) Act, 1947 34 of 1947 [03 February 1948] PREAMBLE An Act further to amend the Opium Act, 1878, and the Dangerous Drugs Act, 1930, in their application to the Province of Madras. Whereas it is expedient further to amend the Opium Act, 1878(Central Act I of 1878), and the Dangerous Drugs Act, 1930(Central Act II Of 1930), in their application to the Province of Madras, for the purpose hereinafter appearing; It is hereby enacted as follows; -- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated 4th November 1947, Part IV-A, page 230. 1. Short title and extent :- (1) This Act may be called the Opium and Dangerous Drugs (Madras Amendment) Act, 1947. (2) It extends to the whole of the 1[State] of Madras. 1. This word was substituted for the word "Province" by the Adaptation Order of 1950. 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(Central Act I of 1878), and section 23, sub-section (1) of the Dangerous Drugs Act, 1930(Central Act II Of 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.