Report No. 29
Appendix 29
Canadian Laws as to Anti-Social, Etc. Offences
(1) Economic Crimes
(i) Revised Statutes of Canada, 1952, Ch. 314, The Combines Investigation Act.
(2) Evasion of Taxes
(i) Revised Statutes of Canada, 1952, Ch. 58, The Customs Act.
(ii) Revised Statutes of Canada, 1952, Ch. 60, The Customs Tariff Act.
(iii) Revised Statutes of Canada, 1952, Ch. 99, The Excise Act.
(iv) Revised Statutes of Canada, 1952, Ch. 148, Income-tax Act.
(3) Misuse of position by public servants
(i) Canadian Criminal Code-Sections 99-103 (extracts attached).
(4) Delivery of sub-standard goods
(i) Canadian Criminal Code-section 2, sub-section (36), sections 360-363. (extracts attached)
(5) Profiteering etc.
Not cognizable as offences in Canada.
(6) Adulteration of food etc.
(i) Revised Statutes of Canada, 1952, Ch. 123, Food and Drugs Act.
(ii) Revised Statutes of Canada, 1952, Ch. 126, Fruit, Vegetables and Honey Act.
(iii) Revised Statutes of Canada, 1952, Ch. 177, The Meat and Canned Goods Act.
(These Statutes deal with the processing, packaging, inspection and control of sanitary conditions as well as purity of the products concerned).
(7) Theft, etc.
Canadian Criminal Code-sections 269, 280, 283.
(8) Trafficking in licences, etc.
No specific provision exists except general provisions as to misuse of position by public servants.