Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980

[Act No. 7 of Year 1980]

Contents
Sections	Particulars
1	Short title, extent and commencement
2	Definitions
3	Power to make orders detaining certain persons
4	Execution of detention orders
5	Power to regulate place and conditions of detention
6	Detention orders not to be invalid or inoperative on certain grounds
7	Powers in relation to absconding persons
8	Grounds of order of detention to be disclosed to person affected by order
9	Constitution of Advisory Boards
10	Reference to Advisory Boards
11	Procedure of Advisory Board
12	Action upon the report of Advisory Board
13	Maximum period of detention
14	Revocation of detention orders
15	Temporary release of persons detained
16	Protection of action taken in good faith
17	Repeal and saving

An Act to provide for detention in certain cases for the purpose of prevention of black marketing and maintenance of supplies of commodities essential to the community and for matters connected therewith.

Be it enacted by Parliament in the Thirty-first Year of the Republic of India as follows:-