Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974

(Act no.52 of 1974)

Contents
Sections	Particulars
1	Short title, extent and commencement
2	Definitions
3	Power to make orders detaining certain persons
4	Execution of detention word
5	Power to regulate place and conditions of detention
5A	Grounds of detention severable
6	Detention order not to be invalid or inoperative on certain grounds
7	Powers in relation to absconding persons
8	Advisory Board
9	Cases in which and circumstances under which persons may be detained for period longer than three months without obtaining the opinion of Advisory Board
10	Maximum period of detention
10A	Extension of period of detention
11	Revocation of detention orders
12	Temporary release of persons detained
12A	Special Provisions for dealing with emergency
13	Protection of action taken in good faith
14	Repeal

 

Preamble

[13th December, 1974]

An Act to provide for preventive detention in certain cases for the purposes of conservation and augmentation of foreign exchange and prevention of smuggling activities and for matters connected therewith.

WHEREAS violations of foreign exchange regulations and smuggling activities are having an increasingly deleterious effect on the national economy and thereby a serious adverse effect on the security of the State ;

AND WHEREAS having regard to the persons by whom and the manner in which such activities or violations are organized and carried on, and having regard to the fact that in certain areas which are highly vulnerable to smuggling, smuggling activities of a considerable magnitude are clandestinely organized and carried on, it is necessary for the effective prevention of such activities and violations to provide for detention of persons concerned in any manner there with ;

BE it enacted by Parliament in the Twenty-fifth Year of the Republic of India as follows :