The Elephants' Preservation (Assam Amendment) Act, 1959

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ASSAM ACT XIV OF 1959 
THE ELEPHANTS' PRESERVATION (ASSAM AMENDMENT) 
ACT, 1959 
Received the assent of the Govemor on the 14th May 1959 
(Passed by the Assembly) 
[Published in the Assam Gazette, dated the 20th May 19591 
An 
Act 
the Elephants' Preservation Act, 1879 in its application to Assam. 
Preatnble.-Whereas it is expedient to amend the Elephants' Pre­
servation Act, 1879 (Central Act VI of 1879) hereinafter called the 
principal Act, in 'its application to Assam, in the manner hereinafter 
appearing; 
It is hereby enacted in the Tenth Year of the Republic of India as 
follows: -
1. Short title, extent and commencernent.-(1) This Act may be 
called the Elephants' Preservation (Assam Amendment) Act, 1959. -
(2) It shall have the like application as the principal Act. 
(3) It ~hall come into force at once. 
2. Amendment of Section 5 of Act VI of 1879.-In section 5 of 
the principal Act, between the words "may" and "subject" the words 
"with the approval of the State Government and" shall be inserted. 
3. Review and Revision.-After section 5 of the principal Act, the 
following; section shall be inserted, namely;-
" 5A. Any person considerin g himself aggrieved by an order passed 
under section 5 for granting licence with the approval of the State Govern­
ment may file an application for review of the order and the approval, to 
the State Government within a period of 30 days from the date of the 
order and thereupon the State Government, after giving a hearing to the 
parties concerned, may- · 
(i) reject the application, or 
(ii) Where it is of opinion that sufficient ground for review has been 
established, grant the same, 
(a) by withdrawing its appr oval issued under section 5 and remand 
the applications to the Deputy Comrr.issioner concerned for 
fresh enquiry, or 
(iii) direct the Deputy Commissioner concerned to issue the licence to 
any of the applicants." 
[Price ·06 nP. or 1 d.] 
AGP (Leg)16/59-1550-24· 10·59. 
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