The Export (Quality Control and Inspection) Act, 1963
11B. Offences by officers and employees of agency, etc.
- If any
officer or employee of the Council or of any agency referred to in sub-section
(1) of section 7, or any surveyor, sampler or employee of any testing house,
referred to in sub-section (2) of
that section enters into, or acquiesces in, any agreement to do, abstains from
doing, permits, conceals or connives at, any act or thing whereby any provision
of this Act is or may be contravened, he shall, on conviction, be punishable
with imprisonment for a term which may extend to two years, or with fine which
may extend to five thousand rupees, or with both.
- If any officer searches or authorises any other officer of the Central
Government to search any place without having reason to believe that any
commodity, books of account or documents or things of the nature referred to in
section 10B are secreted in that place, he shall, on conviction, be punishable
with imprisonment for a term which may extend to six months, or with fine which
may extend to one thousand rupees, or with both.
- If any officer or employee of
the Council or of any agency referred to in sub-section (1) of section 7, or any
surveyor, sampler or employee of any testing house, referred to in sub-section
(2) of that section, except in the discharge in good faith of his duty as such
officer or employee or in compliance with any requisition made under any law for
the time being in force discloses any particulars learnt by him in his official
capacity in respect of any commodity, he shall on conviction be punishable with
imprisonment for a term which may extend to six months or with fine which may
extend to one thousand rupees or with both.
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