Punjab Silkworm Seed Control Act, 1953

The Punjab Silkworm Seed Control Act, 1953

Punjab Act No. 17 of 1953.

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Received the assent of the Governor of Punjab on the 26th day of April, 1953, and was first published in the Punjab Government Gazette (Extraordinary), of the 28th day of April, 1953

LEGISLATIVE HISTORY 6

An Act to regulate the rearing of silkworms and to prohibit the use of unexamined silkworm seeds.

It is hereby enacted as follows :-

1. Short title, extent and commencement. - (1) This Act may be called the Punjab Silkworm Seed Control Act, 1953.

(2) It extends to the whole of the State of Punjab.

(3) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.

Object & Reasons6

2. Definitions. - In this Act, unless the context otherwise requires -

(a) "prescribed" means prescribed by rules made under this Act;

(b) "rearer" means a person engaged in operations relating to rearing of silkworms;

(c) "rearing" includes all operations from the incubation of silkworm eggs and brushing of silkworms to the harvesting of cocoons;

(d) "silkworm" includes mulberry silkworms, tussar silkworm, muga silkworms and eri-silkworms; and

(e) "silkworm seed" means silkworm cocoons, moths, eggs, or young silkworms of whatever description intended to be used for the purposes of reproduction or rearing.

3. Regulation of manufacture, etc., of silkworm seed. - No person shall manufacture, store, transport, sell or otherwise distribute silkworm seed except under and in accordance with the terms of a licence issued under this Act.

4. Regulation of rearing. - No person shall rear silkworms except from silkworm seed obtained from a person who holds a licence under this Act.

5. Application for licence. - Every application for the grant of a licence under section 3 shall be made in such form and to such authority as may be prescribed.

6. Power of inspection. - The authority prescribed under section 5 or any officer authorised by it in writing in this behalf may at any reasonable time for the purpose of ensuring due compliance with the provisions of this Act enter and inspect the particular place where silkworms are reared.

7. Penalties. - Whoever contravenes any of the provisions contained in section 3 or section 4, or any rule made under this Act, or obstructs any authority in the discharge of any duty imposed on it by this Act shall, on conviction, be punishable with fine which may extend to one hundred rupees.

8. Power to make rules. - (1) The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.

(2) In particular and without prejudice to the generality of the foregoing power, such rules may provide for -

(a) the constitution of authorities for granting licences;

(b) the form and manner in which applications for licences may be made and the payment of fees therefor, if any;


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