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The Spices Board Act, 1986
[Act No. 10 of 1986]
[20th March, 1986.]
Contents
Title
The Spices Board Act, 1986
Sections
Particulars
Chapter I
Preliminary
1.
Short title, extent and commencement
2.
Definitions
Chapter II
The Spices Board
3.
Constitution and incorporation of the Board
4.
Secretary and other officers
5.
Advisory Committees
6.
Transfer of assets and liabilities of the Cardamom Board and the Spices Export Promotion Council to the Board
7.
Functions of the Board
Chapter III
Registration of Owners of Cardamom Estates
8.
Registration of owners of cardamom estates
9.
Power of State Government to make rules
10.
Returns to be made by registered owners
Chapter IV
Certificate for Export of Spices
11.
No person to export spices without certificate
12.
Grant of certificate
13.
Cancellation, suspension, etc., of certificate
14.
Appeal
15.
Power to permit export without certificate
Chapter V
Control by The Central Government
16.
Power to control price and distribution of cardamom
17.
Power to prohibit or control import of cardamom
18.
Power of the Central Government to issue directions
19.
Power of the Central Government to supersede the Board
Chapter VI
Finance, Accounts and Audit
20.
Grants and loans by the Central Government
21.
Board Fund
22.
Budget
23.
Annual report
24.
Accounts and audit
25.
Annual report and auditor's report to be laid before Parliament
Chapter VII
Miscellaneous
26.
Penalty for making false returns
27.
Penalties for obstructing an officer or member of the Board in the discharge of his duties and for failure to produce books and records
28.
Penalty for contravention of order relating to control of price, etc
29.
Penalties for contravention of section 11 or any order made under section 17
30.
Other penalties
31.
Offences by companies
32.
Provisions of Act 52 of 1962 to apply to export of spices and import of cardamom
33.
Previous sanction of the Central Government
34.
Delegation
35.
Members, officers and employees of the Board to be public servants
36.
Protection of action taken in good faith
37.
Power to enter
38.
Power to make rules
39.
Power to make regulations
40.
Rules and regulations to be laid before Parliament
41.
Power to remove difficulties
42.
Repeal and savings
The Schedule
[See Section 2 (N)]
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