Report No. 29
Appendix 9
Provisions of the Defence of India Rules, 1962 Relevant or Analogous to the Offences in Question
Rule |
Gist |
1 |
2 |
| 35(6) (h), (i) (j), (k), (1), (m), (n), (o) and (s) | Certain "prejudicial acts", |
| 36 | Sabotage. |
| 37 | Receiving of sabotage property. |
| 41 | Prohibition of prejudicial acts, publications and communications (punishment is imprisonment) upto five years or fine, or both. |
| 125 | General control of industry. Under sub-rule (9), penalty for contravention of an order under this rule is imprisonment upto three years or fine or both. If the contravention is made by resorting to any corrupt practice or other mala fide action or by inducing any person to abuse his authority, then imprisonment may extend to seven years. Forfeiture to Government of the property in respect of which an order passed under the rule is contravened, is allowed for if the order so provides. |
Defence of India Rules |
|
| 126A to 126Z | Gold Control Rules. |
| 132 | Prohibition regarding coins and notes. This is to be read with section 13, Indian Coinage Act, 1906 (3 of 1906). |
| 133 | Regulation of dealings in security.(Government securities are defined in section 2 of the Public Debt Act, 1944). |
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