The KERALA RE-ENACTING ACT, 1960

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THE KERALA RE-ENACTING ACT, 1960
(Act  33 of 1960)
CONTENTS
Preamble.
Sections:
  1. Short title and commencement.
  2. Re-enactment of Acts.
THE SCHEDULE.
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ACT 33 OF 1960
THE KERALA RE-ENACTING ACT, 1960*
An Act to re-enact certain Acts enacted by Parliament or the President for the State of
Kerala.
Preamble.—WHEREAS,  the  President  of  India  had,  under  article  356  of  the
Constitution of India, declared by Proclamation dated the 31st July, 1959, that the powers of
the Legislature of the State of Kerala shall be exercisable by or under the authority of
Parliament;
AND  WHEREAS, in pursuance of the  said powers, Parliament  enacted  the  Acts
specified as items 1 to 4 (both inclusive) in the Schedule;
AND WHEREAS, Parliament had, under the Kerala State Legislature (Delegation of
Powers) Act, 1959, conferred on the President the power of the Legislature of the State to
make laws;
AND WHEREAS, in pursuance of the said power, the President enacted the Acts
specified as items 5 and 6 in the Schedule;
AND WHEREAS, the said Proclamation was revoked by the President's Proclamation
dated the 22nd February, 1960;
AND  WHEREAS,  under  clause  (2)  of  article  357  of  the  Constitution,  the  Acts
aforesaid enacted by Parliament and the President will cease to have effect on the expiration
of a period of one year after the said Proclamation has ceased to operate, unless sooner re-
enacted by Act of the appropriate Legislature;
AND  WHEREAS,  it  is  expedient  to  re-enact  the  said  Acts  with  suitable
modifications; 
Be it enacted in the Eleventh Year of the Republic of India as follows:—
 1.Short title and commencement.— This Act may be called the Kerala Re-enacting Act,
1960.
(2) It shall come into force at once.
2.Re-enactment of Acts.—The Acts specified in the Schedule are hereby re-enacted with
the modifications specified therein.
* Received the assent of the President on 17 th December, 1960 and published in the Gazette Extraordinary
dated 23rd December, 1960.
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THE SCHEDULE
(See Section 2)
1. The Kerala Local Authorities Laws (Amendment) Act, 1959, as amended by section 7
of the Kerala Municipal Laws (Amendment) Act, 1960 (Act 23 of 1960)
(i) Long title. —For the Long title, the following Long title shall be substituted,
namely:-
“An Act to provide for the recovery in certain cases of arrears of cesses, rates, taxes,
fees or other sums due to panchayats.”;
(ii) After the Long title for the portion beginning with the words “Whereas by
virtue of the Proclamation” and ending with the words “Be it enacted by Parliament in the
Tenth Year of the Republic of India as follows:—”, substitute—
“Preamble.—Whereas it is expedient to provide for the recovery in certain cases of
arrears of cesses, rates, taxes, fees or other sums due to panchayats;
Be it enacted as follows:—”.
2. The Kerala Appropriation Act,  1959 (39 of 1959). —After the Long title, for “Be it
enacted by Parliament in the Tenth Year of the Republic of India as follows:— ”, substitute—
“Preamble.—Whereas  it  is  necessary  to  authorise  payment  and  appropriation  of
certain further sums from and out of the Consolidated Fund of the State of Kerala for the
services of the financial year 1959-60;
Be it enacted as follows:—”.
3.  The Travancore-Cochin Vehicles Taxation (Amendment and Validation) Act, 1959
(42 of 1959).— After the Long title, for “Be it enacted by Parliament in the Tenth Year of the
Republic of India as follows:—”, substitute—
“Preamble.—Whereas  it  is  deemed  necessary  further  to  amend  the  Travancore-
Cochin Vehicles Taxation Act, 1950, and to provide for certain other connected matters;
Be it enacted as follows:—”.
4. The Kerala Appropriation (No. 2) Act, 1959 (53 of 1959). —After the Long title, for
“Be it enacted by Parliament in the Tenth Year of the Republic of India as follows: —”,
substitute—
“Preamble.—Whereas  it  is  necessary  to  authorise  payment  and  appropriation  of
certain further sums from and out of the Consolidated Fund of the State of Kerala for the
services of the financial year 1959-60;
Be it enacted as follows:—”.
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5. The Kerala Co-operative Land Mortgage Banks Act, 1960 (1 of 1960)
(i) Before the Long title, omit “Enacted by the President in the Tenth Year of the
Republic of India.”;
(ii) After the Long title, for the portion beginning with the words “In exercise of
the powers" and ending with the words “the President is pleased to enact as follows: —,
substitute—
“Preamble.—Whereas it is expedient to facilitate the working of co-operative land
mortgage banks in the State of Kerala;
Be it enacted as follows:—”.
6. The Kerala Warehouses Act, 1960 (2 of 1960)
(i) Before the Long title, omit “Enacted by the President in the Tenth Year of the
Republic of India.”;
(ii) After the Long title, for the portion beginning with the words “In exercise of
the powers” and ending with the words “the President is pleased to enact as follows: —”,
substitute—
“Preamble.—Whereas it is expedient to provide for the regulation and licensing of
warehouses in the State of Kerala;
Be it enacted as follows:—”;
(iii) Section 39. —After “The Government may”, insert “if they are satisfied that
it is necessary so to do in the public interest”;
(iv)  Section 40 .—After “the Central Excises and Salt Act, 1944 (1 of 1944)”,
insert “the Travancore Tobacco Act, 1087 (I of 1087)”.
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