LexThe Gujarat Warehouses Act, 2006
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1
GUJARAT ACT NO. 15 OF 2006 .
THE GUJARAT WAREHOUSES ACT, 2006 .
CONTENTS
SECTIONS
Page No
CHAPTER 1
PRELIMINARY
1. Short title and extent. 1
2. Definitions. 2
CHAPTER 1I
LICENSING OF BUSINESS OF WAREHOUSING
3. Prohibition of carrying on business of warehousing without
licence.
3
4. Applications for, and grant of licences. 3
5. Terms and conditions for grant of licence. 3
6. Duration and renewal of licence granted under section 4. 3
7. Notice of refusal to grant or renew licence. 4
8. Licence when to be revoked. 4
9. Notice to be given before revocation of licence, and
suspension of licence.
4
10. Appeals and revision. 4
11. Return of licence. 5
12. Duplicate licence. 5
CHAPTER III
DUTIES OF A WAREHOUSEMAN
13. Reasonable care of goods stored. 5
14. Precautions against damage or injury to goods. 5
15. Preservation of identity of goods. 6
16. Goods deteriorating in warehouse and their disposal. 6
17. Delivery of goods. 6
18. Warehouseman not entitled to excess nor responsible for
shortage of goods.
6
19. Accounts, books, etc. to be maintained by warehouseman. 7
20. Insurance of goods in warehouses. 7
21. Discrimination prohibited. 7
2
22. Warehouseman, other than co-operative society, etc. not to
lend money against goods in warehouse.
7
CHAPTER IV
INSPECTION AND GRADING OF GOODS
23 Inspection. 8
24 Licensed weighers, samplers and graders. 8
25 Duration and renewal of licence granted under section 24. 8
26 Suspension or revocation of licences. 8
27 Return of licences. 8
28. Prohibition of unlicensed weighers, samplers and graders. 8
29. Duplicate licence. 9
30. Facilities for weighting, sampling and grading. 9
CHAPTER V
INSPECTION AND GRADING OF GOODS
31 Issue of receipt. 9
32. Receipt transferable by endorsement. 9
33. Duplicate receipt. 9
CHAPTER VI
MISCELLANEOUS
34. Security amount to be forfeited and recovered as arrears of
land revenue.
9
35. Penalty. 10
36. No compensation for suspension or cancellation of licence. 10
37. Contracts and agreements inconsistent with Act to be void. 11
38. Power of State Government to delegate its powers. 11
39. Power of State Government to amend Schedule. 11
40. Power of State Government to exempt warehouses. 11
41. Power to make rules. 11
42. Repeal and savings. 13
43. Act not to apply to warehouses under Customs Act, 1962,
etc.
13
SCHEDULE 14
3
The following Act of the Gujarat Legislature, having been assented
to by the Governor on the 31 st March, 2006 is hereby published for
general information.
S.S.PARMAR,
Secretary to the Government of Gujarat,
Legislative and Parliamentary Affairs Department.
GUJARAT ACT NO. 15 OF 2006.
(First published after having received the assent of the Governor in
the “ Gujarat Government Gazette ”, on the 31 st March, 2006).
AN ACT
to provide for the regulation of the Warehousing of certain goods
in the State of Gujarat.
It is hereby enacted in the Fifty-seventh Year of the Republic of India as
follows:-
CHAPTER I
PRELIMINARY
1. (1) This Act may be called the Gujarat Warehouses Act, 2006.
(2) It extends to the whole of the State of Gujarat.
Short title
and extent.
4
2. (1) In this Act, unless the context otherwise requires -
(a) "co-operative society" means a society registered or deemed to be
registered under the provisions of the Gujarat Co-operative Societies
Act, 1961 or any corresponding law in force in any part of the State of
Gujarat;
(b) “depositor" means a person who deposits goods with a warehouseman
for storing in his warehouse, and includes any person who lawfully
holds the receipt issued by the warehouseman in respect of the
goods and derives title thereto by endorsement or transfer from the
depositor or his lawful transferee;
(c) "goods" means any of the articles specified in the Schedule appended
to this Act;
(d) "licence" means a licence granted under section 4, or renewed under
section 6;
(e) "person" includes a firm and any company or association or body of
individuals, whether incorporated or not;
(f) "prescribed" means prescribed by rules;
(g) "prescribed authority" means the authority empowered by the State
Government to carry out the duties under this Act;
(h) "receipt" means a warehouse receipt, issued in the prescribed form, by
a warehouseman to a depositor depositing goods in a warehouse;
(i) "rules" means rules made or deemed to have been made under this
Act;
(j) "warehouse" means any building, structure or other protected
enclosure which is used or may be used for the purpose of storing
goods on behalf of depositors, but does not include cloak rooms
attached to hotels, railway stations, the premises of other public
carriers and the like;
(k) “warehouseman” means a person who has obtained a licence under
this Act for the purpose of carrying on his business of warehousing.
Definitions.
Guj. X of
1962.
5
CHAPTER II
LICENSING OF BUSINESS OF WAREHOUSING
3. Subject to the provisions of section 11, no person shall carry on the
business of warehousing, or represent or hold himself out as carrying on the
business of warehousing, except under and in accordance with the terms and
conditions of a licence granted under this Act.
4. (1) A person may make an application to the prescribed authority for
the grant of licence for carrying on the business of warehousing.
(2) Every application made under sub-section (1) shall be in such
form, contain such particulars and accompanied by such fees, as may be
prescribed.
(3) On receipt of such application, the prescribed authority may, on
payment of the prescribed fee, grant a licence to such person for the conduct of
his business of warehousing in accordance with the terms and conditions of the
licence, and the provisions of this Act and the rules made thereunder.
5. Before granting a licence, the prescribed authority shall satisfy itself -
(a) that the warehouses in which it is proposed to store goods are
suitable for storing the particular goods, or the class or classes of
goods which it is intended to store therein;
(b) that the applicant is competent to conduct such warehouses;
(c) that the applicant furnishes to the prescribed authority such
security, in such manner, as may be prescribed:
Provided that where the applicant is a corporation
established under the Warehousing Corporations Act, 1962, or the
National Co-operative Development Corporation Act, 1962, no
such security shall be required;
(d) that the applicant fulfills other conditions which the State
Government may, by notification in the Official Gazette , specify in
this behalf; and
(e) that there is no other cause or reason for which the applicant may,
in the opinion of the prescribed authority, be deemed to be
disqualified for a licence.
Prohibition of
carrying on
business of
warehousing
without license.
Application
for and
grant of
licence.
Terms and
conditions for
grant of
licence.
Duration and
renewal of
licence
granted under
section 4.
58 of 1962.
26 of 1962.
6
6. (1) Every licence granted under section 4 shall be valid for such period
as may be prescribed.
(2) A licence may be renewed on an application made by the
warehouseman in that behalf to the prescribed authority in such form and
accompanied by such fee as may be prescribed.
7. If the prescribed authority refuses to grant or renew a licence, it shall
record its reasons therefor in writing, and communicate a copy of its order to the
applicant.
8. Every licence shall be liable to be revoked by the prescribed authority for
reasons to be recorded in writing in the order of revocation and in particular, a
licence shall be liable to be revoked, if the warehouseman -
(a) has applied to be adjudicated, or has been adjudicated an insolvent;
or
(b) has parted in whole or in part with his control over the warehouses
in respect of which he is licensed; or
(c) has ceased to conduct such warehouses; or
(d) has made unreasonable charges for services rendered by
him; or
(e) has in any manner become incompetent to conduct the business of
a warehouseman; or
(f) has contravened any of the terms or conditions of the licence or
any of the provisions of this Act or the rules made thereunder, or
any other conditions which the State Government has, by
notification in the Official Gazette , specified under section 5.
9. (1)
Before revoking a licence, the prescribed authority shall give
notice to the warehouseman specifying the charges against him and calling upon
him to show cause why the licence should not be revoked.
(2) After considering the explanation, if any, offered by the warehouseman,
the prescribed authority may revoke the licence, or pass such orders as it deems
just and proper.
(3) The prescribed authority may suspend the licence of a warehouseman
pending decision on the enquiry referred to in sub-sections (1) and (2).
(4) If a licence is suspended or revoked, the prescribed authority shall make
an entry to that effect in the licence.
10. (1) An appeal against any order of the prescribed authority refusing to
grant or renew a licence, or suspending or revoking any licence of a
Notice of refusal
to grant or
renew licence.
Licence when
to be revoked.
Notice to be
given before
revocation of
licence, and
suspension of
licence.
Appeal and
revision.
7
warehouseman shall be made to the Registrar of Co-operative Societies within
sixty days from the date of such order.
(2) On receipt of an appeal under sub-section (1), the Registrar shall, after
giving the warehouseman and the prescribed authority an opportunity of being
heard, pass such order thereon as he thinks fit.
(3) The State Government may at any time call for and examine the record of
any proceedings before the prescribed authority or the Registrar relating to the
suspension or revocation of, or the refusal to grant or renew, a licence, for the
purpose of satisfying itself as to the correctness, legality or propriety of any order
passed therein, and as to the regularity of such proceedings, and may either annul,
reverse, modify or confirm such order, or pass such other order as it may deem
just.
(4) Every order passed by the prescribed authority under section 9, subject to
appeal or revision as provided in this section, and every order passed by the
Registrar in appeal, subject to such revision, and every order passed by the State
Government in revision, shall be final and shall not be questioned in any court of
law.
11. (1) During the period a licence is suspended, a warehouseman shall
not carry on the business of warehousing; and when a licence expires and is not
renewed, or is revoked, a warehouseman shall cease to carry on his business of
warehousing, and shall return the licence to the prescribed authority.
(2) Where a licence expires and is not renewed, or where it is revoked, the
prescribed authority shall give to the warehouseman such reasonable time
thereafter as it thinks fit to wind up his business, and notwithstanding anything
contained in section 3, the warehouseman may carry on his business of
warehousing during the said period, and may do all things necessary for winding
up such business.
12. Where a licence granted to a warehouseman is lost, destroyed, torn,
defaced or otherwise becomes illegible, the prescribed authority shall, on an
application made in that behalf by the warehouseman and on payment of the
prescribed fee, issue a duplicate thereof.
CHAPTER III
DUTIES OF A WAREHOUSEMAN
13. Every warehouseman shall take such care of the goods deposited with him
as a man of ordinary prudence would take of his own goods under similar
circumstances and conditions.
Return of
licence.
Duplicate
licence.
Reasonable
care of
goods stored.
Precautions
against
damage or
injury to
goods.
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14. (1) Every warehouseman shall keep his warehouse clean and free from
damp, take all necessary precautions against rats and other pests, and fulfill such
other conditions as may be prescribed in this behalf.
(2) No warehouseman shall accept for deposit in his warehouse, goods which
are contaminated or infected by worms and pests, and which are likely to cause
damage to other goods which are or which may be deposited in the warehouse.
15. In order to permit at all times, the identification of the goods deposited in
a warehouse, and easy delivery therefrom, every warehouseman shall keep in his
warehouse the goods of one depositor separate from the goods of other depositors,
and also the goods of the same depositor separate from his other goods for which
a separate receipt has been issued :
Provided that where standardised and graded goods are stored in a
warehouse, subject to any agreement between the warehouseman and depositor
the same variety of goods belonging to different depositors may be mingled
together by the warehouseman, and each depositor will be entitled only to his
portion of the goods according to weight or quantity as the case may be, as shown
in his receipt.
16. (1) Whenever from causes beyond the control of the
warehouseman, goods stored in a warehouse deteriorate or are about to
deteriorate, the warehouseman shall forthwith give notice thereof to the depositor
asking him to take delivery of the goods immediately on surrendering the receipt
duly discharged, and on payment of all dues. If the depositor does not comply
with the notice within a reasonable time, the warehouseman may cause such
goods to be removed from his warehouse, and sold by public auction at the cost
and risk of the depositor.
(2) Any person interested in any goods, or the receipt covering such goods,
stored in a warehouse may, in writing inform the warehouseman of the fact and
the nature of his interest, and the warehouseman shall keep a record thereof. If
such person requests in writing that intimation be given to him regarding the
condition of the goods and agrees to pay the charges for giving such intimation,
the warehouseman shall give him intimation accordingly.
17. Every warehouseman in the absence of any reasonable or lawful excuse,
shall, without unnecessary delay, deliver the goods stored in his warehouse to the
depositor on demand made by him and on surrender of the receipt duly
discharged, and on payment of all the charges due to the warehouseman. Subject
to any agreement between the warehouseman and the depositor, the depositor may
take partial delivery of the goods stored in the warehouse.
Preservation
of identity of
goods.
Goods
deteriorating in
warehouse and
their disposal.
Delivery of
goods.
Warehouseman
not entitled to
excess nor
responsible for
shortage of
goods.
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18. (1) If there be any excess in the goods stored in a warehouse by
absorption of moisture or on account of other causes, the warehouseman shall not
be entitled to the same.
(2) If for any cause beyond the control of the warehouseman, there be any
shortage in such goods by damage or other causes, the warehouseman shall not be
responsible for the same.
(3) In the event of any dispute arising as to whether such excess or shortage is
due to absorption of moisture or driage, or is due to other causes, beyond the
control of the warehouseman, the matter shall be referred to the Registrar of Co-
operative Societies or any other officer appointed by the State Government in this
behalf, and the decision of the Registrar or other officer shall be final.
19. Every warehouseman shall maintain such accounts, books and records, in
such form and in such manner, as may be prescribed.
20. (1) Every warehouseman shall insure, in such manner as may be
prescribed, the goods in his warehouse against loss or damage by fire or burglary.
On a written request from a depositor and on his agreeing to pay the requisite
charges for additional insurance, the warehouseman may insure such goods also
against loss or damage by flood, riot, civil commotion or any other contingency.
(2) Every warehouseman shall be entitled to recover from the depositor, at the
rate prescribed if the insurance is obligatory, or at the rate agreed to if the
insurance is optional, the charges for insurance in respect of the depositor's goods
before delivery thereof, and the warehouseman shall have a lien on the said goods
in respect of such charges.
21. Every warehouseman shall receive for storage in his warehouse, so far as
its capacity permits, any goods of the kind customarily stored by him therein,
which may be tendered to him in a suitable condition for storing in the usual
manner in the ordinary and usual course of business without making any
discrimination between persons desiring to avail themselves of the facilities of his
warehouse :
Provided that a warehouseman may grant such concessions to a co-
operative society as may be prescribed.
22. Notwithstanding anything contained in any law, no warehouseman other
than a co-operative society or a corporation established under the Warehousing
Corporations Act, 1962, or the National Co-operative Development Corporation
Act, 1962, shall, either on his own account or that of others, deal in, or lend
money on goods which he receives for storage in his warehouse.
Accounts, books,
etc. to be
maintained by
warehouseman.
Insurance of
goods in
warehouses.
Discrimination
prohibited.
Warehouseman,
other than co-
operative
society, etc. not
to lend money
against goods in
warehouse.
58 of 1962.
26 of 1962.
10
CHAPTER IV
INSPECTION AND GRADING OF GOODS
23. For the purpose of satisfying itself that the requirements of this Act and
the rules made thereunder are duly complied with, the prescribed authority may at
any time during business hours, inspect or cause to be inspected, or examine or
cause to be examined, any warehouse in respect of which a licence is granted, the
machinery or equipment thereof, the goods stored therein, and the account, books
and records relating thereto.
24. (1) On an application made to it in the prescribed manner and on
payment of the prescribed fee, the prescribed authority may issue licences to
persons possessing the prescribed qualifications, entitling them to act as weighers,
samplers or graders of any goods deposited or to be deposited in a warehouse, and
to issue certificates as to the weight, bulk, quality or grade of the goods which
they have examined.
(2) The certificates issued by weighters, samplers or graders as to weight,
quality or grade of the goods stored in the warehouse shall, subject to any order in
appeal preferred by either of them to the Board of Arbitrators, be binding on the
warehouseman and depositor.
(3) The prescribed authority may appoint a Board of Arbitrators to decide
complaints against weighers, samplers, or graders or warehouseman relating to
weight, quality or grade of the goods stored in a warehouse. The decision of the
Board of Arbitrators shall be final and shall not be liable to be questioned in any
court of law.
25. Every licence granted to a weigher, sampler or grader under section 24
shall be valid for the prescribed period and may, on the expiry of such period be
renewed, from time to time, for a further period by the Prescribed Authority on an
application made in that behalf and on payment of the prescribed fee.
26. Subject to rules made in this behalf, every licence granted to a weigher,
sampler or grader shall for adequate reasons which shall be recorded in writing,
be liable to be suspended or revoked by the prescribed authority. Before revoking
a licence the prescribed authority shall communicate to the licensee the grounds
on which it is proposed to take action, and shall give him a reasonable opportunity
of showing cause against it.
27. Whenever a licence granted to a weigher, sampler or graders, expires, or is
revoked, he shall return it to the prescribed authority.
Inspection.
Licensed
weighers,
samplers and
graders.
Duration
and renewal
of licence
granted
under
section 24.
Suspension or
revocation of
licence.
Return of
Licences.
11
28. No person who is not licensed under this Chapter shall work as, or hold
himself out as, a weigher, sampler or grader.
29. Where a licence granted to a weigher, sampler or grader is lost, destroyed,
torn, defaced or otherwise becomes illegible, the prescribed authority shall issue a
duplicate thereof on an application made in that behalf by the weigher, sampler or
grader, as the case may be, and on payment of the prescribed fee.
30. Every warehouseman shall provide reasonable facilities for weighing,
sampling and grading any goods deposited in his warehouse.
CHAPTER V
WAREHOUSE RECEIPTS
31. Every warehouseman shall, at the time when goods are received by him
for deposit in a warehouse, issue a receipt in the prescribed form, containing full
particulars in respect of the goods stored in his warehouse by each depositor.
32. A receipt issued by a warehouseman shall, unless otherwise specified on
the receipt, be transferable by endorsement, and shall entitle its lawful holder to
receive the goods specified in it on the same terms and conditions on which the
person who originally deposited the goods would have been entitled to receive
them.
33. If a receipt issued under section 31 is lost, destroyed, torn, defaced,
damaged or otherwise becomes illegible, a warehouseman shall on an application
made by the depositor and on payment by him of the prescribed fee, issue a
duplicate receipt on such conditions as he may think fit to impose, being
conditions made by rules prescribed for the purpose.
CHAPTER VI
MISCELLANEOUS
34. (1) If a warehouseman fails to comply with, or contravenes any of the
terms or conditions of, his licence or of any provision of this Act, then, without
prejudice to any other penalty to which he may be subject, the amount of security
deposited by him under a bond executed by him under the provisions of this Act
shall be liable to be forfeited, and the amount due under such bond shall be
recoverable from him, or from his sureties or their heirs or legal representatives,
as an arrears of land revenue.
(2) The State Government may make payment out of the amount so forfeited
or recovered, to any person who may have sustained loss by reason of the
Prohibition
of unlicensed
weighers,
samplers
and graders.
Duplicate
licence.
Facilities for
weighing,
sampling
and grading.
Issue of
receipt.
Receipt
transferable by
endorsement.
Duplicate
receipt.
Security
amount to
be forfeited
and
recovered as
arrears of
land
revenue.
12
warehouseman failing to comply with, or acting in contravention of, any
provision of this Act.
35. (1) Whoever, fails to comply with, or acts in contravention of any
provisions of this Act shall be deemed to commit an offence under this Act, and
shall on conviction be punished -
(a) in the case of a contravention of the provisions of section 3 or 22,
with simple imprisonment which may extend to six months, or
with fine which may extend to one thousand rupees, or with both;
(b) in any other case with fine which may extend to one thousand
rupees.
(2) If the person committing an offence under this Act is a company, every
person who at the time the offence was committed was in charge of and was
responsible to the company for the conduct of the business of the company, as
well as the company, shall be deemed to be guilty of the offence, and shall be
liable to be proceeded against and punished accordingly :
Provided that nothing in this sub-section shall render any such person
liable to any punishment provided in this Act, if he proves that the offence was
committed without his knowledge, or that he exercised all due diligence to
prevent the commission of such offence.
(3) Notwithstanding anything contained in sub-section (2), where an offence
under this Act is committed by a company and it is proved that the offence is
committed with the consent or connivance or is attributable to any neglect on the
part of any director, manager, secretary or other officer of the company, such
director, manager, secretary or other officer shall also be deemed to be guilty of
that offence and shall be liable to be proceeded against and punished accordingly.
Explanation 1 . - For the purposes of sub-sections (2) and (3) -
(a) “company” means any body corporate and includes a firm or other
association of individuals; and
(b) “director” in relation to a firm means a partner in the firm.
Explanation 2. - The provisions of sub-section (2), in so far as they apply
to persons who at the time of the offence were in charge of or were responsible to
the company for the conduct of the business thereof, shall not apply to any such
persons in charge of or responsible to a corporation established under the
Warehousing Corporations Act, 1962, or the National Co-operative Development
Corporation Act, 1962.
Penalty.
26 of 1962.
58 of 1962.
13
36. Where any licence is suspended or revoked under this Act, no person shall
be entitled to any compensation or the refund of any fee paid in respect thereof.
37. Every contract or agreement which is inconsistent with the provisions of
this Act, or the rules made thereunder shall, to the extent of such inconsistency, be
void.
38. The State Government may delegate to any officer or authority
subordinate to it any of the powers conferred on it by or under this Act.
39. The State Government may, by notification in the Official Gazette , add to,
amend or omit any of the entries in the Schedule.
40. The State Government may, by notification in the Official Gazette , exempt
any class of warehouses from all or any of the provisions of this Act.
41. (1) The State Government may, by notification in the Official Gazette ,
make rules for carrying into effect the purposes of this Act.
(2) In particular, but without prejudice to the generality of the foregoing
provision, such rules may provide for the following matters, namely :-
(i) the Authority empowered to carry out the duties under this Act;
(ii) the form of receipt under clause (h) of section 2;
(iii) the form of application and the fee for taking out a licence under
section 4, for its renewal under section 6 and for the issue of
duplicate licence under section 12;
(iv) the terms and conditions of a licence in accordance with which the
business of a warehouseman shall be conducted under section 3
and the period for which the licence shall be valid under section 6;
(v) the amount of security and the manner of furnishing the same
(including the form of bond) under clause (c) of section 5;
(vi) the conditions on or under which a duplicate of a licence may be
issued;
(vii) the conditions (including disinfection of warehouses and the goods
stored therein) which a warehouseman shall fulfill under sub-
section (1) of section 14;
No Compensation
for suspension or
cancellation of
licence.
Contracts and
agreements
inconsistent with
Act to be void.
Power of State
Government to
delegate its
powers.
Power of State
Government to
amend Schedule.
Power of State
Government to
exempt warehouses.
Power to make
rules.
14
(viii) the books, accounts and records to be kept and maintained under
section 19;
(ix) the manner in which goods deposited in a warehouse shall be
insured under sub-section (1) of section 20;
(x) the rates at which charges for insurance shall be recoverable under
sub-section (2) of section 20;
(xi) the concessions which may be granted by a warehouseman to a co-
operative society under section 21;
(xii) the qualifications of, and grant of licences to weighers, samplers
and graders, the form of application for licences, the fee payable in
respect of them, and the period for which the licences may be
granted to them, the form of certificates to be issued by them, the
renewal of their licences, the conditions on which duplicate
licences may be issued, and the conditions under which the
licences may be suspended or revoked for the purposes of sections
24,25,26 and 29;
(xiii) the form for the issue of a receipt under section 31 and the fee to
be paid for the issue of a duplicate receipt and the conditions under
which the duplicate receipt may be issued under section 33;
(xiv) the publication of the grant, suspension and revocation of licences
and the list of warehouseman and their warehouses;
(xv) the charges to be made by a warehouseman for storing goods in his
warehouses;
(xvi) the manner of giving notices under this Act;
(xvii) the manner of conducting a public auction for the sale of goods
deteriorating or which are about to deteriorate in a warehouse and
accounting for the proceeds of such sale by a warehouseman;
(xviii) the classification of goods stored by a warehouseman;
(xix) the standard weights, measures and gradation of goods, to be used
in a warehouse;
(xx) the procedure to be followed in proceedings before the Board of
Arbitrators and the mode of executing their awards;
15
(xxi) generally for the efficient conduct of the business of a
warehouseman;
(xxii) any other matter which is to be, or may be, prescribed.
(3) In making rules under this section, the State Government may provide that
any person failing to comply with or contravening the provisions of any rules
shall, on conviction, be punished with fine which may extend to one hundred
rupees.
(4) The power to make rules under this section shall be subject to the
condition of previous publication in the Official Gazette.
(5) All rules made under this section shall be laid for not less than thirty days
before the State Legislature as soon as possible after they are made, and shall be
subject to rescission by the State Legislature or to such modifications as the
Legislature may make during the session in which they are so laid, or the session
immediately following.
(6) Any rescission or modifications so made by the State Legislature shall be
published in the Official Gazette, and shall thereupon take effect.
42. (1) On the commencement of this Act, the Bombay Warehouses Act,
1959 in its application to the State of Gujarat shall stand repealed.
(2) Notwithstanding such repeal of the said Act, anything done or any action
taken (including any rule or order made, notification issued or appointment made)
by or under that Act shall, in so far as it is not inconsistent with the provisions of
this Act, be deemed to have been done or taken by or under this Act and shall
continue to be in force until superseded by anything done or any action taken
under the provisions of this Act.
43. Nothing in this Act shall apply to a warehouse appointed or licensed under
the Central Excise and Salt Act, 1944 or the Customs Act, 1962 or any law
corresponding thereto or to a warehouse belonging to or appointed by the Trustees
of the Port of Gujarat.
Act not to
apply to
warehouses
under
Customs Act,
1962, etc.
Repeal
and
savings.
Bom V of
1960.
I of 1944.
52 of 1962.
16
SCHEDULE
[See section 2(c) ]
1. Fibres --
(1) Cotton (ginned and unginned).
(2) Raw Jute.
2. Food-stuffs including edible oils.
3. Oil-seeds.
4. Tobacco.
5. Gul.
6. Vegetable oils.
7. Cattle-fodder including oil-cakes and other concentrates.
8. Seeds.
9. Manures..
10. Fertilizers.
11. Agricultural implements.
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