The Maharashtra Prevention of Water Pollution (Repeal) Act, 1981.

1981 : Mah. XXXI]  1 
THE MAHARASHTRA PREVENTION OF WATER POLLUTION (REPEAL) ACT, 1981 
   [Text as on 26th April 2024] 
________________ 
CONTENTS 
 
PREAMBLE. 
SECTIONS. 
 1. Short title.  
 2. Definitions. 
 3. Repeal of Mah. XVI of 1970 and dissolution of Board constituted thereunder. 
 4. Savings. 
 
  
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
2  The Maharashtra Prevention of Water Pollution [1981 : Mah. XXXI 
 (Repeal) Act, 1981 
 
 
1981 : Mah. XXXI] The Maharashtra Prevention of Water Pollution  3 
(Repeal) Act, 1981 
MAHARASHTRA ACT NO. XXXI OF 19811 
[THE MAHARASHTRA PREVENTION OF WATER POLLUTION (REPEAL) ACT, 1981.] 
 [This Act received the assent of the President on the 22nd May 1981; assent was first published, in the 
Maharashtra Government Gazette, Part IV, on the 25th May 1981.] 
An Act to repeal the Maharashtra Prevention of Water Pollution Act, 1969. 
WHEREAS the State Legislature has enacted the Maharashtra Prevention of Water Pollution Act, 
1969 (Mah. XVI of 1970) ; 
AND WHEREAS Parliament has thereafter enacted the Water (Prevention and Control of 
Pollution) Act, 1974 (VI of 1974), and the water (Prevention and Control of Pollution) Amendment 
Act, 1978 (XLIV of 1978), but these Central Acts apply only to those States, which have adopted them 
by resolutions passed in that behalf by their State Legislature in pursuance of article 252 of the 
Constitution of India ; 
AND WHEREAS Parliament has also enacted the Water (Prevention and Control of Pollution) 
Cess Act, 1977 (XXXVI of 1977), for the levy of a cess on water consumed by persons carrying on 
certain industries and by local authorities, to au gment the resources, inter alia, of the State Boards, but 
this Act applies only to the States to which the Water (Prevention and Control of Pollution) Act, 1974 
(VI of 1974), applies ; 
AND WHEREAS it is considered desirable and expedient to adopt the Water  (Prevention and 
Control of Pollution) Act, 1974 (VI of 1974), and the Water (Prevention and Control of Pollution) 
Amendment Act, 1978 (XLIV of 1978), for the State of Maharashtra also by resolution passed in that 
behalf by both Houses of the State Legisla ture and to repeal the Maharashtra Prevention of Water 
Pollution Act, 1969 (Mah. XVI of 1970), subject to certain saving provisions hereinafter appearing; It 
is hereby enacted in the Thirty-second Year of the Republic of India as follows :— 
1.  Short title.— This Act may be called the Maharashtra Prevention of Water Pollution (Repeal) 
Act, 1981. 
2.  Definitions.— In this Act, unless the context otherwise requires,— 
(a) “appointed day” means the date specified in the resolution passed by both Houses of the 
State Legislature under the article 252 of the Constitution of India as the date of the adoption of 
the Central Acts for application to the State of Maharashtra ; 
(b) “the Central Acts” means the Water (Prevention and Control of Pollution) Act, 1974 (VI 
of 1974), and the Water (Prevention and Control of Pollution) Amendment Act, 1978 (XLIV of 
1978) ; 
(c) “the Maharashtra Act” means the Maharashtra Prevention of Water Pollution Act, 1969 
(Mah. XVI of 1970). 
3.  Repeal of Mah. XVI of 1970 and dissolution of Bo ard constituted thereunder. — On the 
appointed day, the Maharashtra Act shall stand repealed, and the Board constituted thereunder shall 
stand dissolved. 
4. Savings.— (1) Notwithstanding the repeal of the Maharashtra Act, by this Act, anything done 
or any action taken and in force under the Act so repealed immediately before the appointed day shall, 
unless it is inconsistent with the provisions of the Central Acts, continue to be in force on and after the 
appointed day, unless and until modified or supersede d by any authority under the Central Acts 
competent to do so. 
(2) Every person who immediately before the appointed day is serving under the Board 
constituted under the Maharashtra Act shall be deemed to have been allotted, on the appointed day, to 
                                                   
1  For Statement of Objects and Reasons  of the L. C . Bill No.  XIII of 1981 , see Maharashtra Government Gazette , 1981, 
Extraordinary, Part V, dated 15th April 1981, page 302. 
4  The Maharashtra Prevention of Water Pollution [1981 : Mah. XXXI 
 (Repeal) Act, 1981 
serve under the State Board constituted in accordance with the provisions of the Central Acts, on the 
same terms and conditions, until they are duly varied by the State Board or other competent authority 
under the Central Acts. 
(3) All properties, moveable and immoveable, and the interests of whatsoever nature and kind 
therein, which vested in the Board constituted under the Maharashtra Act immediately before the 
appointed day shall, or the appointed day, stand transferred to, and vest in, the Board constituted under 
the Central Acts, subject to all limitations and conditions and rights or interests of any person, body or 
authority in force or subsisting immediately before the appointed day. 
(4) Save as otherwise provided, the provisions of section 7 of the Bomba y General Clauses Act, 
1904 (Bom. I of 1904), with regard to effect of repeal, shall apply.  
  
 
 
 
 
 
 
 

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