Report No. 158

The Amendment of The Industries (Development & Regulation) Act, 1951

Contents
Chapter I	Introduction
1.1.	The Scope
2.	The Background
3.	Relevant constitutional provisions concerning the subject under consideration
1.3.2 to 3.4.	Effect of enaction of Industries (Development & Regulation) Act, 1951 upon the powers of the State Governments
3.5	Magnitude of use of alcohol and all-pervasive control of State Governments prior to the commencement of the Constitution of India
Chapter II	The Emerging of Several Practical Problems as a Sequel to The Decision of The Constitution Bench
2.1.	Browsing of the Problem
2.2.1.	Nature of problems created in pursuance to the decision in Synthetics & Chemicals Ltd. case (supra)
2.2.2.	The horizon of the decision in Synthetics case (supra) considered by the Supreme Court
2.2.3.	Import of Synthetics case decision (supra) again considered by the Supreme Court
2.2.4.	Emphasis on the problem being a thorny one, laid by the Supreme Court in Bihar Distillery case (infra) and the Court enunciated parameters
2.2.5.	Inconsistency in Supreme Court decisions on the subject pointed out by the Supreme Court in Haryana Brewery Ltd. case (infra)
Chapter III	The Need for Amending Item 26, First Schedule of The IDR Act, 1951
3.1,2.	The Need for Amending Item 26, First Schedule of The IDR Act, 1951
3.	Consideration of the problem and recommendations
Chapter IV	Conclusion
4.1.	Conclusion