The Glanders and Farcy and Dourine Acts (Extension) Act, 1960.

1960 : Mah. XXXIV]  1 
THE GLANDERS AND FARCY AND DOURINE ACTS (EXTENSION) ACT, 1960 
   [Text as on 24th April 2024] 
________________ 
CONTENTS 
 
PREAMBLE. 
SECTIONS. 
 1. Short title.  
 2. Extension of Acts 13 of 1899 and 5 of 1910 to rest of State of Maharashtra. 
 3. Amendment of Sections 1 and 14 of Act 13 of 1899. 
 4. Amendment of sections 1 and 14 of Act 5 of 1910. 
 5. Repeal of Hyderabad Act I of 1338 F. 
 
  
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
2 The Glanders and Farcy and Dourine Acts  [1960 : Mah. XXXIV 
(Extension) Act, 1960  
 
 
 
1960 : Mah. XXXIV] The Glanders and Farcy and Dourine Acts 3 
(Extension) Act, 1960 
MAHARASHTRA ACT No. XXXIV OF 19601 
[THE GLANDERS AND FARCY AND DOURINE ACTS (EXTENSION) ACT, 1960.] 
 [This Act received the assent of the Governor on the 26th December 1960; assent was first published, 
in the Maharashtra Government Gazette, Part IV, on the 30th December 1960.] 
An Act to extend the Glanders and Farcy Act, 1899, and the Dourine Act, 1910, 
throughout the State of Maharashtra. 
WHEREAS it is expedient to extend the Glanders and Farcy Act, 1899 (13 of 1899), and  the 
Dourine Act, 1910 (5 of 1910), as in force in the Bombay and Vidarbha areas of the State of 
Maharashtra, to the rest of that State ; It is hereby enacted in the Eleventh Year of the Republic of India 
as follows :— 
1.  Short title.— This Act may be called the Glanders and Farcy and Dourine Acts (Extension) 
Act, 1960.  
2.  Extension of Acts 13 of 1899 and 5  of 1910 to rest of State of Maharashtra. — Each of the 
following Acts, that is to say,— 
(a) the Glanders and Farcy Act, 1899 (13 of 1899), and 
(b) the Dourine Act, 1910 (5 of 1910), 
as in force immediately before the commencement of this Act in the Bombay and Vidarbha areas 
of the State of Maharashtra, is hereby extended to the rest of that State. 
3.  Amendments of sections 1 and 14 of Act 13 of 1899.— In the Glanders and Farcy Act, 1899 
(13 of 1899), as extended by section 2,— 
(a) in section 1, in sub -section ( 2), after the words and letter “Part B States” the words 
“other than the Hyderabad area of the State of Maharashtra” shall be added ; 
(b) in section 14,— 
(i) in sub-section (1), for the words “may make rules” the words “may, by notification 
in the Official Gazette, make rules” shall be substituted ; 
(ii) for sub-section (3), the following shall be substituted, namely :— 
“(3) All rules made under this section shall be laid for not less than thirty days 
before each House of the State Legislature as soon as possible after they are made, and 
shall be subject to such modification as the State Legislature may make, during the 
session in which they are so laid or the session immediately following, and publish in 
the Official Gazette.”. 
4.  Amendment of sections 1 and 14 of Act 5 of 1910. — In the Dourine Act, 1910 (5 of 1910), 
as extended by section 2,— 
(a) in section 1, in sub -section ( 2), after the words and letter “Part B States” the words 
“other than the Hyderabad area of the State of Maharashtra” shall be inserted ; 
(b) in section 14,— 
(i) in sub-section (1), for the words “may make rules” the words “may, by notification 
in the Official Gazette, make rules” shall be substituted ; 
(ii) for sub-section (3), the following shall be substituted, namely :— 
“(3) All rules made under this section shall be laid for not less than thirty days 
before each House of the State Legislature as soon as possible after they are made, and 
shall be subject to s uch modifications as the State Legislature may make, during the 
                                                   
1  For Statement of Objects and Reasons of the L. A. Bill No.  XLVI of 1960, see Maharashtra Government Gazette, 1960, 
Extraordinary, Part V, dated 20th October 1960, page 162. 
4 The Glanders and Farcy and Dourine Acts  [1960 : Mah. XXXIV 
(Extension) Act, 1960  
session in which they are so laid or the session immediately following, and publish in 
the Official Gazette.”. 
5.  Repeal of Hyd. A ct I of 1338F. — The Hyderabad Surrah, Glanders, Farcy and Epizootie 
Lymphangitis Prevention Act (Hyd. I of 1338F) is hereby repealed : 
Provided that, such repeal shall not affect— 
(a) the previous operation of the Act so repealed, or anything duly done or suffered 
thereunder ; or 
(b) any right, obligation or liability acquired or incurred under the Act so repealed ; or 
(c) any penalty or punishment incurred in respect of any offence committed against the Act 
so repealed ; or 
(d) any investigation, legal pro ceeding or remedy in respect of any such right, obligation, 
liability, penalty or punishment as aforesaid ; 
and any such investigation, proceeding or remedy may be instituted, continued or enforced and any 
such penalty or punishment may be imposed, as if this Act had not been passed : 
Provided further that, subject to the preceding proviso, anything done or any action taken 
(including orders or rule made) under the Act so repealed shall, in so far as it is not inconsistent with 
the provisions of the Glander s and Farcy Act, 1899 (13 of 1899), be deemed to have been done or 
taken under the corresponding provisions of that Act, and shall continue in force accordingly unless 
and until superseded by anything done or any action taken under that Act. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 

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