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INTRODUCTION
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1 |
SHORT TITLE 1[AND EXTENT]
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2 |
DEFINITIONS
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2A |
COMMISSIONER AND HIS POWERS
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2B |
POWERS OF COLLECTOR
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2C |
CONTROL OF 3[COMMISSIONER] OVER OFFICERS EMPOWERED UNDER ACT
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3 |
PROHIBITION OF OPIUM SMOKING, ETC
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4 |
OPIUM SMOKING ASSEMBLY
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5 |
MEMBER OF OPIUM SMOKING ASSEMBLY
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6 |
PRESUMPTION RAISED BY PRESENCE OF OPIUM AND ANY INSTRUMENT OF SMOKING
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6A |
PENALTY FOR SMOKING OPIUM AND FOR POSSESSING INSTRUMENT OF SMOKING, ETC
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7 |
PENALTY FOR BEING MEMBER OF OPIUM SMOKING ASSEMBLY
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8 |
PENALTY FOR OPENING, KEEPING OR HAVING CHARGE OF PLACE OF ASSEMBLY
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9 |
PENALTY WHEN OWNER 1[OCCUPIER ETC.] FAILS TO GIVE NOTICE OF USE OF PLACE FOR SUCH ASSEMBLY
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9A |
PENALTY FOR ATTEMPT OR ABETMENT
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10 |
PENALTY FOR SUBSEQUENT OFFENCES
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11 |
SECURITY FOR ABSTAINING FROM OFFENCES
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12 |
POWER TO ISSUE WARRANTS
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13 |
POWER OF ENTRY, SEARCH AND ARREST BY CERTAIN OFFICER
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13A |
POWER OF SEIZURE AND ARREST IN OPEN PLACES
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13B |
ARREST OF OFFENDERS AND SEIZURE OF CONTRABAND ARTICLES
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14 |
ARREST OF PERSONS OBSTRUCTING OFFICERS IN EXECUTION OF DUTIES UNDER THE ACT
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15 |
MODE OF MAKING SEARCHES AND ARRESTS
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16 |
DISPOSAL OF PERSONS ARRESTED AND OF ARTICLES SEIZED
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17 |
REFUSAL TO GIVE NAME AND RESIDENCE
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18 |
CERTAIN OFFICERS EMPOWERED TO INVESTIGATE OFFENCES UNDER ACT
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19 |
CERTAIN OFFENCES UNDER ACT TO BE NON-BAILABLE AND OTHERS TO BE BAILABLE
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20 |
ARTICLES SEIZED DURING INVESTIGATION
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21 |
OFFICERS AND PERSONS REQUIRED TO ASSIST IN DETECTION OF OFFENCES UNDER THE ACT
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22 |
PENALTY FOR NEGLECTING TO ASSIST OFFICERS ACTING UNDER THE ACT
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23 |
PENALTY FOR VEXATIOUS SEARCH OR ARREST
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24 |
JURISDICTION
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25 |
COGNIZANCE OF OFFENCES
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25A |
PROCEDURE TO BE FOLLOWED BY MAGISTRATES
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25B |
TENDER OF PARDON TO ACCUSED PERSON TURNING APPROVER
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25C |
INVESTIGATION, ARRESTS, SEARCHES, ETC., HOW TO BE MADE
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25D |
PROVISIONS OF CRIMINAL PROCEDURE CODE WITH RESPECT TO COGNIZABLE OFFENCES TO APPLY TO OFFENCES UNDER ACT
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26 |
THINGS LIABLE TO CONFISCATION
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27 |
PROCEDURE IN MAKING CONFISCATION
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27A |
PAYMENT OF REWARDS FROM FINE
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28 |
DELEGATION OF POWERS
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29 |
POWER TO MAKE RULES
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30 |
PROTECTION OF PERSONS ACTING IN GOOD FAITH AND LIMITATION OF SUITS OR PROSECUTIONS
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31 |
SANCTION FOR PROSECUTION OF PERSONS ACTING UNDER ACT
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32 |
OFFICERS AND PERSONS ACTING UNDER ACT TO BE PUBLIC SERVANTS
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33 |
REPEALS AND SAYINGS
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