| Contents: |
| Title |
The Rubber Act, 1947 |
| Sections: |
Particulars: |
| 1. |
Short title and extent |
| 2. |
Declaration as to expediency of Union control |
| 3. |
Definitions |
| 4. |
Constitution of the Board |
| 5. |
Vacancies in the Board |
| 6. |
Salary and allowances of Chairman |
| 6A. |
Executive Officers of the Board |
| 7. |
Committees of the Board |
| 8. |
Functions of the Board |
| 8A. |
Power of the Board to import rubber for sale, or to purchase rubber in the internal market |
| 8B. |
Consultation with the Board |
| 9. |
Funds of the Board |
| 9A. |
General fund |
| 9B. |
Pool fund |
| 10. |
Registration |
| 11. |
Power to prohibit or control imports and exports of rubber |
| 12. |
Imposition of new rubber cess |
| 13. |
Power to fix maximum and minimum prices for sale of rubber |
| 14. |
Licensing of transactions in rubber |
| 15. |
Provisions regarding licences under section 14 |
| 16. |
Restriction on possession of rubber |
| 17. |
Licences for planting or replanting |
| 18. |
Reports to be submitted by licencees |
| 19. |
Fees for special licences |
| 20. |
Submission of returns and maintenance of accounts |
| 21. |
Inspection of land and premises |
| 22. |
Control by the Central Government |
| 22A. |
Power of Central Government to issue directions to Board |
| 23. |
Appeal |
| 24. |
Accounts of the Board |
| 24A. |
Power to delegate |
| 25. |
Power of Central Government to make rules |
| 25A. |
Power to make regulations |
| 26. |
Penalties |
| 26A. |
Compounding of offences |
| 27. |
Procedure for prosecutions |
| 27A. |
Jurisdiction of Courts |
| 28. |
Bar of legal proceedings |
| 29. |
Omitted |
