Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Opium (Madras Amendment) Act, 1951 32 of 1951 [23 October 1951] CONTENTS 1. Short title and extent 2. Amendment of section 9, Central Act I of 1878 3. Amendment of section 20, Central Act I of 1898 4. Insertion of new section 20-A, in Central Act I of 1878 Opium (Madras Amendment) Act, 1951 32 of 1951 [23 October 1951] PREAMBLE An Act further to amend the Opium Act, 1878, in its application to the State of Madras. Whereas it is expedient further to amend the Opium Act, 1878(Central Act I of 1878), in its application to the State 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 Extraordinary) dated the 21st August 1951, Part IV-A, page 122. 1. Short title and extent :- (1) This Act may be called the Opium (Madras Amendment) Act, 1951. (2) It extends to the whole of the State of Madras. 2. Amendment of section 9, Central Act I of 1878 :- I n section 9 of the Opium Act, 1878(Central Act I of 1878) (hereinafter referred to as the said Act), for the words "imprisonment for a term which may extend to one year, or with fine which may extend to one thousand rupees, Or with both", the words "imprisonment for a term which may extend to two years, or with fine which may extend to two thousand rupees, or with both" shall be substituted. 3. Amendment of section 20, Central Act I of 1898 :- In section 20 of the said Act, after the words "nearest police-station ", the words, figures and letter "or to the nearest officer of the Prohibition Department empowered under section 20-A " shall be inserted. 4. Insertion of new section 20-A, in Central Act I of 1878 :- After section 20 of the said Act, the following section shall be inserted, namely;-- "20-A. Power to invest Prohibition Officers with certain powers.-- The State Government may, by notification in the Official Gazette, invest any officer of the Prohibition Department, or every officer belonging to any specified class in that Department, with the powers of an officer in charge of a police-station for the investigation, of offences under this Act.".