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Spirituous Preparations (Inter-State Trade and Commerce) Control (Repeal) Act, 2006


SPIRITUOUS PREPARATIONS (INTER-STATE TRADE AND COMMERCE) CONTROL (REPEAL) ACT, 20061

[NO. 32 OF 2006]

[August 22, 2006]

An Act to repeal the Spirituous Preparations (Inter-State Trade and Commerce) Control Act, 1955

Be it enacted by Parliament in the Fifty-seventh Year of the Republic of India as follows:-

Prefatory Note-Statement of Objects and Reasons.-The Spirituous Preparations (Inter-State Trade and Commerce) Control Act, 1955 was enacted with a view to make provision for the imposition in the public interest of certain restrictions on inter-State trade and commerce in spirituous medicinal and other preparations. The Act empowers the Central Government to specify a prohibition State in which or any part of which the consumption of alcoholic liquor may be prohibited by law and also to declare any preparation containing alcohol to be a spirituous preparation within the meaning of this Act.

2. The Central Government constituted a Commission on Review of Administrative Laws under the Chairmanship of Shri P.C. Jain on 8th May, 1998 with the objective of undertaking, inter alia, review of laws and regulations and for making recommendations for repeal/amendments of such laws and regulations. The Commission, inter alia, recommended repeal of the Spirituous Preparations (Inter-State Trade and Commerce) Control Act, 1955. At present, Gujarat is the only State having policy of prohibition. The Government of Gujarat has informed that they have made the Gujarat Spirituous Preparations Rules, 2005 under the Bombay Prohibition Act, 1949 and, therefore, that State Government have no objection to the repeal of this enactment.

3. Under the circumstances, the Spirituous Preparations (Inter-State Trade and Commerce) Control Act, 1955 has become obsolete. Therefore, the Central Government consider it appropriate to repeal the aforesaid enactment.

4. The Bill seeks to achieve the above object.

1. Received the assent of the President on August 22, 2006 and published in the Gazette of India, Extra., Part II, Section 1

1. Short title.

(1) This Act may be called the Spirituous Preparations (Inter-State Trade and Commerce) Control (Repeal) Act, 2006.

(2) The Spirituous Preparations (Inter-State Trade and Commerce) Control Act, 1955 (Repeal of Act 39 of 1955) is hereby repealed.

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