The RAJASTHAN STATUTORY RULES AND ORDERS (EXTENSION) ACT, 1957

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THE RAJASTHAN STATUTORY RULES AND ORDERS (EXTENSION) 
ACT, 1957 
(Act No. 40 of 1957) 
[Received the assent of the Governor on the 3rd day of December, 1957.] 
 
An Act to provide for the extension to the Abu, Ajmer and Sunel areas of the new State 
of Rajasthan the rules, regulations, notifications, bye -laws and orders made by a competent 
authority of the pre -reorganisation State of Rajasthan under the Rajasthan Laws so far extended 
to the whole of the new State. 
BE it enacted by the Rajasthan State Leg islature in the Eighth Year of Republic of India 
as follows:- 
1. Short title. - This Act may be called the Rajasthan Statutory Rules and Orders 
(Extension) Act, 1957. 
2. Definitions.- In this Act, unless the subject or context otherwise requires, 
(i) "State" means the State of Rajasthan as formed by section 10 of the States 
Reorganisation Act, 1956 (Central Act 37 of 1956); and 
(ii) "statutory" used with reference to a rule, regulation, notification, bye -law or order, 
means such rule, regulation, notif ication, bye-law or order made by a competent 
authority of the pre-reorganisation State of Rajasthan under any of the laws of the 
pre-reorganisation State of Rajasthan specified in the Schedule. 
3. General Clauses Act to apply.- The provisions of the Rajasthan General Clauses Act, 
1955 (Rajasthan Act 8 of 1955) shall, as far as may be, apply mutatis mutandis to this Act. 
4. Extension of statutory rules, etc. - All statutory rules, regulations, notifications, bye -
laws and orders made by a competent authorit y under any of the laws of the pre -reorganisation 
State of Rajasthan specified in the Schedule shall extend and apply to the whole of the new State 
unless they shall have been previously so extended or applied and until they are duly modified or 
superseded. 
5. Construction of references. - In the rules, regulations, notifications, bye -laws and 
orders referred to in section 4, any reference to a law which is not in force in any part of the 
State, shall, in relation to such part, be construed as a reference to the corresponding law, if any, 
in force in such part and, in the absence of any corresponding law, be deemed to be omitted. 
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6. Rule of construction. - For the purpose of facilitating the application of any rule, 
regulation, notification,  bye law or order referred to in section 4, any court or other authority 
may construe the same with such alterations, not affecting the substance, as may be necessary or 
proper to adapt it to the matter before the court or other authority. 
7. Power to make  rules, etc. not to be affected. - Nothing contained in this Act shall 
affect the power of the State Government or of any officer or authority, exercisable under the 
enactments specified in the Schedule, to add to, omit, vary or rescind the rules, regulati ons, 
notifications, bye-laws and orders extended by section 4 to the whole of the new State. 
8. Power to remove difficulty.- If any difficulty arises in giving effect, in any part of the 
new State, to the provisions of the rules, regulations, notification s, bye-laws and orders extended 
to the whole of the new State by section 4, the State Government may, by order notified in the 
official Gazette, make such provisions or give such directions as appear to it to be necessary or 
expedient for the removal of the difficulty. 
9. Supersession of previous rules, etc. - Any rules, regulations, notifications, bye -laws 
and orders corresponding to those extended and applied by section 4, if in force in the Abu, 
Ajmer or Sunel areas, are hereby superseded and repealed: 
Provided that anything done or any action taken under any such rule, regulation, 
notification, bye -law or order shall be deemed to have been done or taken under the 
corresponding provision of the rules, regulations, notifications, bye -laws and orders exten ded 
and applied to the whole of the new State by section 4 and shall continue to be in force 
accordingly unless and until superseded. 
10. Repeal. - The Rajasthan Statutory Rules and Orders (Extension) Ordinance, 1957 
(Rajasthan Ordinance 8 of 1957) is hereby repealed. 
 
 
 
 
 
 
 
 
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THE SCHEDULE 
(See section 4) 
 
(1) The Rajasthan Premises (Requisition and Eviction) Ordinance, 1949 (Rajasthan Ordinance 
XI of 1949). 
(2) The Rajasthan Dramatic Performances and Entertainments Ordinance, 1949 (Rajasthan 
Ordinance XXIX of 1949). 
(3) The Rajasthan Drugs (Control) Ordinance, 1949 (Rajasthan Ordinance, XXXI of 1949). 
(4) The Rajasthan Re -settlement of Displaced Persons (Land Acquisition) Ordinance, 1949 
(Rajasthan Ordinance XXXIII of 1949). 
(5) The Rajasthan Public Gambling Ordinance, 1949 (Rajasthan Ordinance XLVIII of 1949). 
(6) The Rajasthan Avoidance of Wagers Ordinance, 1950 (Rajasthan Ordinance III of 1950). 
(7) The Rajasthan Civil Courts Ordinance, 1950 (Rajasthan Ordinance VII of 1950). 
(8) The Rajasthan Small Cause Courts Ordinance, 1950 (Rajasthan Ordinance VIII of 1950). 
(9) The Rajasthan Preservation of Certain Animals Act, 1950 (Rajasthan Act IV of 1950). 
(10) The Rajasthan Prevention of Juvenile Smoking Act, 1950 (Rajasthan Act VI of 1950). 
(11) The Rajasthan Opium Smoking Prohibition Act, 1950 (Rajasthan Act VII of 1950). 
(12) The Rajasthan Armed Constabulary Act, 1950 (Rajasthan Act XII of 1950). 
(13) The Rajasthan Rehabilitation Loans Act, 1951 (Rajasthan Act V of 1951). 
(14) The Rajasthan Refuse (Conversion into Manure) Act, 1951 (Rajasthan Act VI of 1951). 
(15) The Rajasthan Motor Vehicles Taxation Act, 1951 (Rajasthan Act XI of 1951). 
(16) The Rajasthan Wild Animals and Birds Protection Act, 1951 (Rajasthan Act XIII of 1951). 
(17) The Rajasthan Agricultural Pests and Diseases Act, 1951 (Rajasthan Act XXVII of 1951). 
(18) The Rajasthan Requisitioning of Land (Improvement of Agriculture) Act, 1951 (Rajasthan 
Act XXIX of 1951). 
(19) The Rajasthan Public Demands Recovery Act, 1952 (Rajasthan Act V of 1952). 
(20) The Rajasthan Affected Areas (Suspension of Proceedings) Act, 1952 (Rajasthan Act XXI 
of 1952). 
(21) The Rajasthan Cinemas (Regulation) Act, 1952 (Rajasthan Act XXX of 1952). 
(22) The Rajasthan Co-operative Societies Act, 1953 (Rajasthan Act IV of 1953). 
(23) The Rajasthan Habitual Offenders Act, 1953 (Rajasthan Act IX of 1953). 
(24) The Rajasthan Minor Irrigation Works Act, 1953 (Rajasthan Act XII of 1953). 
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(25) The Rajasthan Forest Act, 1953 (Rajasthan Act XIII of 1953). 
(26) The Rajasthan Evacuee Inter est (Separation) Supplementary Act, 1953 (Rajasthan Act XV 
of 1953). 
(27) The Rajasthan Fisheries Act, 1953 (Rajasthan Act XVI of 1953). 
(28) The Indian Registration (Rajasthan Amendment) Act, 1953 (Rajasthan Act XVIII of 1953). 
(29) The Rajasthan Lands Summary Settlement Act, 1953 (Rajasthan Act XIX of 1953). 
(30) The Rajasthan Panchayat Act, 1953 (Rajasthan Act XXI of 1953). 
(31) The Rajasthan Agricultural Income - Tax Act, 1953 (Rajasthan Act XXIII of 1953). 
(32) The Rajasthan Land Acquisition Act, 1953 (Rajasthan Act XXIV of 1953). 
(33) The Rajasthan Lands Special Irrigation Charges Act, 1953 (Rajasthan Act XXV of 1953). 
(34) The Rajasthan Maternity Benefit Act, 1953 (Rajasthan Act XXVII of 1953). 
(35) The Rajasthan Sales of Motor Spirit Taxation Act, 1954 (Rajasthan Act VI of 1954). 
(36) The Rajasthan Religious Buildings and Places Act, 1954 (Rajasthan Act XVIII of 1954). 
(37) The Rajasthan Weights and Measures Act, 1954 (Rajasthan Act XIX of 1954). 
(38) The Rajasthan Irrigation and Drainage Act, 1954 (Rajasthan Act, XXI of 1954). 
(39) The Rajasthan Agricultural Lands Utilisation Act, 1954 (Rajasthan Act XXII of 1954). 
(40) The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954 
(Rajasthan Act XXIV of 1954). 
(41) The Rajasthan Colonisation Act, 1954 (Rajasthan Act XXVII of 1954). 
(42) The Rajasthan Local Fund Audit Act, 1954 (Rajasthan Act XXVIII of 1954). 
(43) The Rajasthan Sales Tax Act, 1954 (Rajasthan Act XXIX of 1954). 
(44) The Rajasthan Poisons Act, 1955 (Rajasthan Act 2 of 1956). 
(45) The Rajasthan Identification of Prisoners Act, 1956 (Rajasthan Act 12 of 1956). 
(46) The Rajasthan Public Parks Act, 1956 (Rajasthan Act 21 of 1956). 
(47) The Rajasthan Escheats Regulation Act, 1956 (Rajasthan Act 23 of 1956). 
(48) The Rajasthan Regulation of Boating Act, 1956 (Rajasthan Act 26 of 1956). 
(49) The Rajasthan Mining Settlement Act, 1956 (Rajasthan Act 33 of 1956). 
(50) The Rajasthan Co-operative Land Mortgage Banks Act, 1956 (Rajasthan Act 38 of 1956). 
 
 
 
 

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