Report No. 47
IV. The Essential Commodities Act, 1955
In section 7 of the Essential Commodities Act, in sub-section (1), in clause (a), in sub-clause (ii), for the words "five years", the words "seven years" shall be substituted.1
1. See para. 15.51 of the Report.
Re-draft of section 10A, Essential Commodities Act.1
10A. Offence to be cognizable.-
Notwithstanding anything contained in the Code of Criminal Procedure, 1898, every offence punishable under this Act shall be cognizable.
1. See para. 15.52 of the Report.
Section to be inserted.1
10B. Public condemnation of corporations.-
(1) When a corporation is convicted of an offence under this Act, it shall be competent to the Court before which the conviction takes place, to pass on the corporation a sentence of public condemnation, in addition to any other punishment to which the corporation may be sentenced.
(2) When such a sentence is passed, the court shall cause the name and place of business of the corporation, the offence, the fact that the corporation has been so sentenced and any other punishment imposed, and such other particulars as the court may consider to be appropriate in the circumstances of the case, to be published at the expense of the corporation in such news papers or in such other manner as the court may direct.
(3) The expenses of such publication shall be recoverable from the corporation in the same manner as fine.
1. See para. 8.1 of the Report.
V. Wealth Tax Act, 1957
The amendments will be on1 the same lines as in the Income-tax Act.
1. See para. 15.53. of the Report.
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