The Tobacco Board Act, 1975
[Act No. 4 of 1975]
[19th March, 1975.]
| Contents: |
| Title |
The Tobacco Board Act, 1975 |
| Sections: |
Particulars: |
| Chapter I |
Preliminary Sections |
| 1. |
Short title, extent and commencement |
| 2. |
Declaration as to expediency of control by the Union |
| 3. |
Definitions |
| Chapter II |
The Tobacco Board |
| 4. |
Establishment and constitution of the Board |
| 5. |
Salary and allowances and other conditions of service of Chairman |
| 6. |
Officers of the Board and other staff |
| 7. |
Committees of the Board |
| 8. |
Functions of the Board |
| 9. |
Dissolution of the Board |
| Chapter III |
Regulation of Production and Disposal of Virginia Tobacco |
| 10. |
Registration of growers of virginia tobacco |
| 10A. |
Registration of growers of virginia tobacco seedlings for commercial purposes |
| 11. |
The Pro-Vice-Chancellors |
| 11A. |
Registration of processors and manufacturers of virginia tobacco, etc |
| 11B. |
Licences to be obtained for grading work and construction of barns, etc |
| 12. |
Registration of exporters, packers, auctioneers and dealers |
| 13. |
Virginia tobacco to be sold at registered auction platforms |
| 13A. |
Duty of registered dealers and exporters to purchase at auction platforms, etc |
| 13B. |
Duty or buyers of virginia tobacco at places other than auction platforms to refrain from certain unfair practices |
| 14. |
Application, cancellation, fees and other matters relating to registration |
| 14A. |
Power to levy fees |
| 15. |
Power of inspection |
| Chapter IV |
Finance, Accounts and Audit |
| 16. |
Grants and loans by the Central Government |
| 17. |
Constitution of the Tobacco Fund |
| 18. |
Borrowing powers of the Board |
| 18A. |
Writing off of losses |
| 19. |
Accounts and audit |
| Chapter V |
Control by Central Government |
| 20. |
Power to prohibit or control import and export of tobacco and tobacco products |
| 20A. |
Power of Central Government to authorise purchase of virginia tobacco |
| 21. |
Directions by Central Government |
| 22. |
Returns and reports |
| Chapter VI |
Miscellaneous |
| 23. |
Penalties |
| 24. |
Penalties for obstructing a member, officer or other employee of the Board in the discharge of his duties and for failure to produce books and records |
| 25. |
Other penalties |
| 26. |
Offences by companies |
| 27. |
Jurisdiction of court |
| 28. |
Previous sanction of Central Government |
| 29. |
Protection of action taken in good faith |
| 30. |
Suspension of operation of Act |
| 31. |
Application of other laws not barred |
| 32. |
Power of Central Government to make rules |
| 33. |
Power to make regulations |
