LexThe Tamil Nadu (Transferred Territory) Extension of Laws Act, 1965
Tamil Nadu · state statute
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PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Tamil Nadu (Transferred Territory) Extension of Laws Act, 1965 Act 22 of 1965 Keyword(s): Existing Law, Transferred Territory - - ct 221 (~ransfrred Trnbty) Extension of Laws NADt'i ?$p. 22 OF 1965.' DUj (TRANSFERRE:D ON OF LAWS ACF, 1965. ident on the 2lsr Oclobe~ e Fcrt St. George Gazette a 19, 1887).] e transferred tprrilory the [Stale of Tamil Nudu]. urc of the 3ptate of Tamil in the Sixtoenth Year of the Republic of India as iillcd the L 11 I Nadu] ~ii of Laws Act, 1965. 12) Jt &all amnc illto force on such date as the State ernment may, by notiiicatlon, appoint. ----------_ \ - These words were substituted for the word "Madras" by the 1 Nadu Adaptation of Laws Order, 1969 as amended bv the I Nadu Adaptation of Laws (Second Amendrneni) 0iSder, easons, see Fort ,St. George July 1965, Part IV- Sect jibn for the expression ^c~t,,tc of ion of Order, 1969, as aptation pf Lailg (~'cc~d Sh~rt title and comn:encemeut. 4$2 ' (TransfirdJ ~krritory) Extension of I>cfinit iolls. 2. 111 :llis Act, unless th~: cont.ext otli~rwise requires,- (a) '' existing 1;w " :- P anv law, Ordinance, Proclamation, regulation, ordcr, by -law, or rulef passed or made bsporz the date of the commcnccnlent of this Act by Parliemcnt, or by any Legislature, authority or porson having power to make such a law, Ordinance, Proclamation, regulation, order, by-law , or rule :: ,; . (b) " transferred territory " means th~ Kanyakumari district and the Shencottah talnk of the Tirunelveli district. Extension of 3. So much of the enactments specified in the First certain Schedule as is In force. on the date of the conmenameat enactments* 0fthisAotin-illel[State of'l'amil Nadu] except in the transferred territory and relates to matters with respect to which the State Legislature has powe,r ro make law for the State is hereby extended to, and shall be in force in, the transferred territory. Amendment 4. (1) Thc oi~actments specified i 11 the Secotld Schedule and cxtensioll are hereby anlstided to the cxtent and ill the mannerq of certain enactments. lmntioiled in the fourth column tllcreof. ~yLzifer& ;:~S~;IC far he Sate and as a manner menticncd i'~ Schcdule is hcreby extended t the transferred territory. Construction of 5. (1) Any reference in an references to First and Secorrd Schedules t laws not in in the transferrcd territory shall,in relation to that terr force in the transferred be construed as a reference ts the corresponding law,ife territory. in force in that territory. of tiae comme~cement of t .p , , 6 X (TtarrsJeied Terrjtory) ' 433 Externion of Lawa I on 7 sWI, in relation to thst territory, be construed reference to the enactment specified in the First or nd Schedule colrespoponding to the law so repealed. ver form of words,, in any ConUctructioa uthority competent at the date of the :'zz o exercise any powers or discharge tics *helo transferred territory shall, where a autho. utbority $2 Q constituted by or rith have beer1 now extended to the transferred ,,titutcd, s if it were a reference to that new date of the commencement Repeal of. in the transferred territory cor*s~o~di~ ct, Ordinance, Proclamation, regulation, order, laws. ule or other law corresponding to an enactment I . in the First or Second Schedule, whether such tion, regulation, order, by-law, by virtue of secti~n 119 of the . . 1956 (Central Act 37 of 1956) . . , slative power, such correspond- . . of the commencement of this to which the corresponding respect to which the State re has power to make laws for the State. . * 7 of any corresponding Savings. previous operation of any such law Dr anything or suffered thereunder, or any right, privilege, obligation or liability acquired, or incurred under any such law, or iture or punishme~t incur- committed against any srrch 1 proceeding or remedy rivilage, obligation, liability, nishmcnt as aforesaid ; such investigation, legal proceeding or rc med y "instituted, continued or enforced and any such lty, forfeiture or punishment may be imposed, Aot had not been passed. (Trrmsferred Territory) Extension qf ,fL~s , .', . - \ '" . -. .% ... . . '-. ..'. . . r , . (2) The Act aforesaid shnll bo ame that is to say, for the Explanation to 01 * 2, the following Explanation shall be su " Explamtion.-For the purposes of this olau '' communal land " means- (i) beds and bunds of tanks and of supply, drainage, surplus or irrigation channels ; . .. (Tian sfe fred Teir jtory) Extension of Laws hout prejudice to the provisions of rub. the Travan~re-Cochin Compensation fos esidcnt's Act X of' and is in. force in, the Shen- district is here by repealed. purpose of remo v- any :.modification in any e tliak i& &er should eafter bave effect only effect, as -ihe case may ification or annu1t.b: ent validity of myt hing onsly done under that order. I L Repeat tain mat#, THl$ FIRST SCHEDULE. , q (See section 3.) h Year. Number. (1) (2) is88 I Sftort title, (3) hg E% The l:TdI KaZu] Loal Authorities' Loan Act, 1888. 2 3: m. m The Madras City Tenants' Protection Act, 1921. 43-& .? I4 The l[Tamil Nydu] Electricity Supply Undertakings (Acquisition). $ Act, 1954. Cu 2: a'- a 2 Ybh THE SECOND SCHEDULE, . . (See section 4.) Year, Number. Short title. Amendments. L (31 Gentral Acts. ,' - I\ i 1897 IV The Indian Fisheries Act, 1897 . a* . . 1. Afkr section 6, the fullowing sec'tions 'shall i . *. r. be inserted, namely :- .: h C i. i ' ,- r 6-A. Power .of State Government to +mit y i *I . - s clubs or associations to take j2h. in cer$ain - * -. :' , x. 'That@ words ware substituted for the word . ;' Madras ** by tb~.mil Nadu Eaptaaoo of- Ow, 1969, as imehded 2 f i ' . c.. Thc Indim Piaheia Act, 1897-tofit, - 6-B. Penalty. for fishing .without licence in certain cases.-&y person who without a licence, if any, required by regulations made unaer section 6-A or during the close season prescribed by those regulations, or in contravention of any of those regula- 22 tions, fishes or takes, or attempts to take, any Ssh, shall be 4, punishable with fine which may extend to one huzdred rupees- ,Z. c% .*c .a .g 6-C. Prohibition agai~sr attracri~g prawns iafo private war'4r.c except under a licence.--(l): Notwithstanding anything contained .4,2 in any other provisions of this Act or any law or custcm having ,'b +? the force of law, no pmon shall except under a licence, and in 8 accordance with the terms and conditions, if any,- ' prescriled F. by .rules made under sub-section (3) attract prawns or cause : & or allow migratio:~ of prawns into private waters from any * , - waters notified un.ler sub-section (1) of section 6 by the use . . of sluices, openings, alluring lights or other contrivances and catch, destroy, caue injury to, or prevent escape of, any such prawns by the use of nets, gratiags, gears or any other means whatsoever, '2 ) Any person mk~c conttav~nes the provisions of sub-section (3 shall be punishable with fine ahich may extend to two 'I" hundred rupees. ,!E VI ?)The State Government may make rules fbr the puq&e of '** giving effwt ro the provisions of this section and .prescribe ,* therein the terms and conditions under which a licence say .be issued. s - k fL:Fee at such rates as may be fixed by the State ~;?overn&c%t - 6 C) k by rules made under suktion (3) shall Ee paid in rapeft of every licence issued under suhection (1) ; hBp Provided that the fee payable for any such licence shall not exceed a sum calculated at rupees five per acre of the private waters into which prawas are attracted or caused or allowed to migrate. (5) The breach of any rule made under sub-section (3) or of the conditions of any licence issued under sub-section (I), shall be punishable with fine which may extend to one hundred ruFees md, when the breach is a continuing breach, with a further fine which may extend to ten rupees for every day aft3 the date of the first conviction y9 during which the breach is proved to have been persisted in. . :. In sub-section (1) of section 7, for the woras and mres " under section 4 or 5 or under any rule under section 6 ", the words, figures and letters " under section 4, 5, 6-B or 6-C or under any mle under section 6 or 6-C " shall be substituted. ' IX me Local Authorities Loans Act, 1914. After seetion 8, the following sccticn shall be inserted, namely :- " 9. Application of Act to ;our~~ zxist;ii,o previo~s to the &c of ~~,rsrnenc&z,at of Tmvanc~re-Cochin Act IX of 1951 .-- The remedy mentioned in section 5 shall be available fcr the re- covery of any money lent by the Government of the former State of Travaccore or Travancore-Cochin to any local auth rity in the Kanyakumari district and the Shencottah taluk o4 the Tirunekeli district before the date of the commencement df the Travancore-Cochin Local Authorities Loans Act, 1951 (Travan- core-Cochin Act IX of 1951) and also for the recovery of t4e jatc;rcot and costs due in rcs~ect thereof.". Tar. Number. (1) (2) ..& 1. Short . - five. .- . , Amendmenfc. The 2[ramil Nadu] Registration of Births and Deaths (This amendment has been incorporated in 1 ~6 Act, 1899. principal Act, viz., Tamil Nadu Act 111 of 1899). The '[Tamil Nadu] Public Health Act, 1939 . . . . (This amendment bas been incorporated in the principal Act, vk., Tamil Nadu Ast If: or" 1939). 1955 XIV The 2[Tamil Nadu] Court-fees and Suits Valuation Act, (Tbese amendments have bee., incorporate^ 1955. in the principal Act, viz., Tamil Nadu Ac; --- .- - MV of 1955?. fhis expression was substituted for the expression " Madrm Afls " by paragraph 3 (2) of the Tamil Nadu Adaptation of Laws Or let; 1970. a lhese words were substituted for the word " Madras " by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by t hc Ta .I) il Nadu Adaptat ion of Laws (Second Amendment) Order, 1969.