Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Spirituous Preparations (Inter-State Trade And Commerce) Control Act, 1955 39 of 1955 [15 October 1955] CONTENTS 1. Short Title, Extent And Commencement 2. Definitions 3 . Control Of Inter-State Trade And Commerce In Spirituous Preparations 4 . Other Preparations Containing Alcohol May Be Notified As Spirituous Preparations 5. Penalties 6. Procedure To Be Followed By Magistrate 7. Offences Under This Act Cognizable 8 . Power To. Enter, Search, Seize, Arrest Without Warrant And Investigate Offences 9 . Vexatious Search, Seizure, Etc. By Officers Exercising Powers Under The Act 10. Offences By Companies 11. Presumption From Possession Of Spirituous Preparations 12. Delegation Of Powers 13. Power To Exempt 14. Officers Acting Under This Act To Be Public Servants 15. Protection Of Action Taken In Good Faith 16. Saving Of Local And Special Law Spirituous Preparations (Inter-State Trade And Commerce) Control Act, 1955 39 of 1955 [15 October 1955] An Act to make provision of the imposition in the public interest of certain restrictions on inter-State and commerce in spirituous medicinal and other preparations and to provide for matters connected therewith. Be it enacted by Parliament in the Sixth Year of the Republic of India as follows : 1. Published by Government of India, Ministry of Commerce and Industries, vide Noti No. SRO 2467, dated 24th July, 1957, in the Gazette of India, Part II, Section 3 (ii) (w.e.f. 2.9.1957). 1. Short Title, Extent And Commencement :- (1) This Act may be called the Spirituous Preparations (Inter-State Trade and Commerce) Control Act, 1955. (2) It extends to the whole of India. ( 3 ) It shall come into force on such date1 as the Central Government may, by notification in the official Gazette, appoint. 1. Made effective from 2nd September, 1957. 2. Definitions :- In this Act, unless the context otherwise requires,-- (a) alcohol means ethyl alcohol of any strength and purity having the chemical composition C2H5OH; (b) prescribed means prescribed by rules made under this Act; ( c ) prohibition State means any State which the Central Government may, by notification in the official Gazette, specify as being a State in which or in any of which the consumption of alcoholic liquor is generally prohibited by law,1 (d) spirituous preparation means-- ( i ) any medicinal preparation containing alcohol, whether self- generated or otherwise; or (ii) any mixture of compound of wine with medicinal substances, whether the wine is forfeited with spirit or not; or (iii) any other substance notified under Section 4 to be a spirituous preparation. 1. See Notification No. SRO 2468, dated July 29, 1957, published in the Gazette of India, Part 3. Control Of Inter-State Trade And Commerce In Spirituous Preparations :- (1) No person shall in the course of inter-State trade and Commerce,-- (a) import into a prohibition State any spirituous preparation; or (b) export from any State or transport from one place to another or sell any spirituous preparation for the purpose of its importation into a prohibition State; save in accordance with rules made under sub-section (2) and with the conditions of any licence for that purpose which, he may be required to obtain under those rules. (2) The Central Government may; by notification in the official Gazette, make rules regulating such import, export, transport or sale, and such rules may prescribe the form and conditions of licences therefor, the authorities by which such licences may be granted and the fees that may be charged with respect thereto, and other matter required to render effective the Control over such import, export, transport or sale. (3) Save in so far as may be expressly provided in the rules made under sub-section (2), nothing in this section shall apply to spirituous preparations which are the property of the Government. 4. Other Preparations Containing Alcohol May Be Notified As Spirituous Preparations :- (1) If the Central Government is satisfied after making such inquiry in this behalf as it may think fit and after taking into account such representations as may be made in the matter, that control of inter-State trade and commerce in the preparation containing alcohol other than a preparation referred to in sub-clause (i) or sub-clause (ii) of Clause (d) of Section 2 is necessary in the public interest, it may by notification in the official Gazette declare such preparation to be a spirituous preparation within the meaning of this Act and thereupon the provisions of this Act shall apply therein.1 1. See Notification No. SRO 1441, dated April 29, 1965, published in the Gazette of India, Part II, Section 3 (ii). 5. Penalties :- If any person contravenes any of the provisions of this Act or of any rules made thereunder, or the terms and conditions of any licence granted under such rules, he shall for every such offence, be punishable with imprisonment for a term which may extend to one year, or with fine which may extend to one thousand rupees or with both. 6. Procedure To Be Followed By Magistrate :- In all trials for offences under this Act or the rules made thereunder, the magistrate shall follow the procedure prescribed in the Code of Criminal Procedure,1 the trial of summary cases in which an appeal lies. 1. Now see the Code of Criminal Procedure, 1973. 7. Offences Under This Act Cognizable :- Notwithstanding anything contained in the Code of Criminal Procedure, 18981, all offences under this Act and the rules made thereunder shall be cognizable. 1. Now see the Code of Criminal Procedure, 1973. 8. Power To. Enter, Search, Seize, Arrest Without Warrant And Investigate Offences :- (1) Any officer of the department of prohibition, excise, police, revenue or public health authorised in this behalf by the State Government by general or special order, who has reason to believe from personal knowledge or from information given by any person and taken down in writing that any spirituous preparation in respect of which an offence punishable under Section 5 has been committed is kept or concealed in any house, building or enclosed space or is being transported in any vehicle, vessel or aircraft to any place or is in transit may-- (a) enter at any time by day or by night into any such house, building or enclosed space or vehicle, vessel or aircraft; (b) in case of resistance, break open any door and remove any other obstacle to such entry; (c) seize such preparation and any document or other article which he had reason to believe may furnish evidence of the commission of an offence punishable under this Act or the rules made thereunder; and (d) detain and search any person whom he has reason to believe to be guilty of an offence punishable under this Act or the rules made thereunder, and if such person has any spirituous preparation in his possession and such possession appears to him to be unlawful, arrest him. (2) Where an officer takes down any information in writing under sub-section (1) he shall forthwith send a copy thereof to his immediate official superior. ( 3 ) The State Government may empower any officer of the prohibition or excise department to investigate offences under this Act and the rules made thereunder. (4) An officer empowered under sub-section (3) shall in the conduct of such investigation, exercise the powers conferred by the Code of Criminal Procedure, 1898,1 upon an officer in charge of a police station for the investigation of cognizable offences. 1. Now see the Code of Criminal Procedure, 1973. 9. Vexatious Search, Seizure, Etc. By Officers Exercising Powers Under The Act :- (1) Any officer exercising powers under this Act or under the rifles made thereunder who-- (a) without reasonable ground for believing that it is necessary so to do, searches or causes to be searched any house, building or enclosed places or any vehicle, vessel or aircraft; (b) vexatiously or unnecessarily seizes any spirituous preparation or any document or other article; (c) vexatiously or unnecessarily detains, searches or arrest any person; or (d) commits, as such officer any other act to the injury of any person without having reason to believe that such act is required for the execution of his duty; shall for every such offence be punishable with fine which may extend to two thousand rupees. (2) Any person wilfully and maliciously giving false information and so causing an arrest or a search to be made under this Act shall be punishable with fine which may extend to two thousand rupees, or with imprisonment for a term which may extend to one year, or with both. 10. Offences By Companies :- (1) If the person committing an offence under Section 5 is a company, every person who, at the time the contravention was committed was in charge of, and was responsible to, the company for the conduct of the business of the company, as well as the company, shall be deemed to be guilty of the contravention and shall be liable to be proceeded against and punished accordingly : Provided that nothing contained in this sub-section shall render any such person liable to any punishment provided in this Act if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence. (2) Notwithstanding anything contained in sub-section (1) where an offence under this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance of or is attributable to any neglect on the part of any director, manager, secretary or other officer, he shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly; Explanation.--For the purposes of this section :-- (a) Company means any body corporate and includes a firm or other association of individuals, and (b) Director in relation to a firm means a partner in the firm. 11. Presumption From Possession Of Spirituous Preparations :- In trials under this Act, it may be presumed, unless and until the contrary is proved, that the accused has committed an offence under this Act or the rules made thereunder in respect of any spirituous preparations for the possession of which he fails to account satisfactorily. 12. Delegation Of Powers :- The Central Government may, by notification1 in the official Gazette, direct that the power to make rules under Section 3 shall, subject to such conditions, if any, as may be specified in the notification be exercisable also by a State Government. 1. See Notification No. SRO 2469, dated July 29, 1957. 13. Power To Exempt :- The Central Government may by notification1 in the official Gazette, and subject to such conditions as it may think fit to impose, exempt any spirituous preparations from all or any of the provisions of this Act on the ground that the spirituous preparation is ordinarily required for medicinal, scientific, industrial, or such like purposes. 1. See Notification No. SRO 2777-A, dated 30th August, 1957 and No. S.O. 1442, dated April 29, 1965. 14. Officers Acting Under This Act To Be Public Servants :- All officers empowered to exercise any powers or to perform any duties under this Act shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code. 15. Protection Of Action Taken In Good Faith :- No suit, prosecution or other legal proceedings shall lie against any officer or person empowered to exercise powers or to perform duties under this Act for anything in good faith done or intended to be done under this Act or the rules made thereunder. 16. Saving Of Local And Special Law :- Nothing in this Act or in the rules made thereunder shall affect the validity of any Provincial Act or a State Act for the time being in force, or of any rule, regulation or order made thereunder which imposes any restriction not imposed by or under this Act, or imposes a restriction greater in degree than a corresponding restriction imposed by or under this Act on the traffic in any spirituous preparations within the territories of the State.