The Indian Tariff (Bombay Application) Regulation, 1943.

1943 : Bom. Reg. I]  1 
THE INDIAN TARIFF (BOMBAY APPLICATION) REGULATION, 1943 
[Text as on 02nd July 2024] 
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CONTENTS 
PREAMBLE. 
SECTIONS. 
 
 1.  Short title, application and commencement. 
 2.  Application of Act XXXII of 1934 as amended from time to time, and validation of duty 
 levied and collected. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
2 The Indian Tariff (Bombay Application), Regulation, 1943 [1943 : Bom. Reg. I 
 
 
 
 
 
 
 
 
 
 
 
1943 : Bom. Reg. I] The Indian Tariff (Bombay Application), Regulation, 1943 3 
BOMBAY REGULATION No. I OF 1943 
[THE INDIAN TARIFF (BOMBAY APPLICATION) REGULATION, 1943.] 
[2nd December 1943] 
A Regulation to validate the levy of certain duties recovered in certain partially  
excluded areas and to apply the Indian Tariff Act, 19341, as amended  
from time to time to those areas. 
WHEREAS the Indian Tariff Act, 1934 (XXXII of 1934), is in force in the partially excluded 
areas in the Dahanu Taluka and the Umbergaon Petha in the Thana District in the Province of Bombay 
but the subsequent Central Acts amending it were not applied to the said areas under sub -section (1) of 
section 92 of the Government of India Act, 1935 ; 
AND WHEREAS from the 31 st March 1937 duties have been levied in those areas in accordance 
with that Act as from time to time amended by subsequent Central Acts ; 
AND WHEREAS it is expedient to validate the levy and collection of duties made as aforesaid, 
and to apply the Indian Tariff Act, 1934, as so amended to the said areas ; 
Now, THEREFORE, in exercise of the powers con ferred by sub-section (2) of section 92 of the 
Government of India Act, 1935  (26 Geo. 5, Ch. 2) , the Governor of Bombay is pleased to make the 
following Regulation, namely :— 
1.  Short title, application and commencement.— (1) This Regulation may be called the Indian 
Tariff (Bombay Application) Regulation, 1943. 
(2) It applies to the partially excluded areas in the Dahanu Taluka and the Umbergaon Petha in 
the Thana District (hereinafter referred to as “the said areas”). 
(3) It shall come into force at once. 
2.  Application of Act XXXII of 1934 as amended from time to time, and validation of duty 
levied and collected.— The Indian Tariff Act, 1934 (XXXII of 1934), shall be deemed always to have 
had effect in the said areas subject, at any particular time to th e same amendments as it was generally 
subject to in British India at that time, and all notifications issued under the said Act shall be deemed 
always to have been operative in the said areas as they have been generally operative in British India ; 
and no duty levied and collected at any time within the said areas shall be deemed to have been 
invalidly levied and collected by reason only of the fact that at the time of such levy and collection any 
particular amendment of the said Act had not been applied to  the said areas or any notification issued 
under the said Act was not operative therein. 
 
 
 
 
 
 
 
 
 
                                                   
1  Central Acts, Vol. IX. 

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