The rajasthan excise (amending and extending) act, 1978

1 
 
THE RAJASTHAN EXCISE (AMENDING AND EXTENDING) ACT, 1978 1 
(Raj Act No 15 of 1978) 
 
[Received the assent of the President on the IIth day of November 1978] 
 
An 
Act 
further to amend to Rajasthan Excise Act, 1950. 
Be it enacted by the Rajasthan State Legislature in the Twent -ninth Year of the  Republic 
of India as follows- 
1. Short title and commencement -  (1) This Act may be called the Rajasthan Excise 
(Amending and Extending) Act, 1978. 
(2) Except section 4, which shall come into force at once the other provisions of this 
Act, shall be deemed to have come into force on the 1st day of September, 1978. 
 
Statement of Objects and Reasons2 
 
Consequent upon the re-organisation of States, the Abu area was merged in the State 
in the State of Rajasthan but the Bombay Prohibition Act , 1949 of the erstwh ile State of 
Bombay continued to be in operation in that area As such the provisions of the Rajasthan 
Excise Act, 1950 (Rajasthan Act II of 1950) could not be made applicable to the said area. 
With a view to obtain uniformity in the application of laws us all areas of the State, 
it was considered necessary to extend the Rajasthan Excise Act 1950 to that area. 
Since the Rajasthan Legislative Assembly was not in session and the Governor was 
satisfied that circumstances existed which rendered it necessary for him to take immediate 
action, he made and promulgated the Rajasthan Excise (Amending and Extending) 
Ordinance,1978, on the 1st day of September, 1978. 
The bill seeks to replace the said ordinance | 
 
2. Amendment of Section 1, Rajasthan Act II of 1950 - In sub section (2) of section 
1 of the Rajasthan Excise Act, 1950 (Rajasthan Act II of 1950) hereinafter reffered 
to as the principal Act, the words "expect the Abu area" shall be omitted. 
 
3. Commencement of Rajasthan Act II of 1950  - The principal Act is Amended by 
section 2 of the Rajasthan Excise (Amending and Extending) Ordinance, 1978 
(Rajasthan Ordinance No. 14 of 1978), shall be deemed to have come into force in 
the Abu area from the date of the commencement of the said Ordinance. 
 
4. Repeal and Savings  - (1) The Rajasthan Excise (Amending and Extending) 
Ordinance (No. 14 of 1978) is hereby repealed. 
(2) Notwithstanding such repeal, anything done or any action taken under the 
Ordinance shall be deemed to have been done or taken under this Act. 
 
 
1. Noti No.F 2(38) vidh1/78, dt. 13.11.1978. Pub in Raj. Gaz. Ex. ordi. Pt Iv-A dt. 13-11-1978 
2. Statement of objects and Reasons pub. in Raj Gaz. Ex. ordi. Pt. - III-A dt. 5.10.1978 

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