The West Bengal Molasses Control ( Re-enacting ) Act, 1971

Registered No. C207 	 643A(V) 
ZEI 
Tatruita azritr 
Extraordinary 
Published by Authority 
PAUSA THURSDAY, DECEMBER 30, 1971 	 SAKA 1893 9 
PART V.—Acts of the Parliament of India assented to by the President and Acts enacted and 
Ordinances promulgated by the President. 
GOVERNMENT OF INDIA 
MINISTRY OF LAW AND JUSTICE 
(Legislative Department) 
New Delhi, the :29th December, 19711Pausa 8, 1893 Saka). 
The following President's Act enacted on the 29th Decem-
ber. 1971, is published for general information: 
THE WEST BENGAL MOLASSES CONTROL 
(RE-ENACTING) ACT, 1971 
No. 25 OF 1971 
Enacted by the President in the Twenty-second Year of the 
Republic of India. 
An Act to re-enact the West Bengal Molasses Control Act, /949. 
in exercise of the powers conferred by section 3 of the of 1'971. West Bengal State Legislature (Delegation of Powers) Act, 31  
1971, the President is pleased to enact as follows:- 
1. (1) This Act may be ealied the West Bengal Molasses 
Control (Re-enacting) Act, 1971. 
(2) It shall be deemed to have come into force on the 1st 
day of April, 1971. 
2. The West Bengal Molasses Control Act, 1949, as in 
force on the 31st day of March, 1971, is hereby re-enacted 
subject to the modification that for sub-section (4) of section 
I. the following sub-section shall be, and shall be deemed. 
always to have been, substituted, namely:— 
",(4) It shall remain in force until the 31st day of March, 
1974.", 
Short, title 
and com-
mence-
ment. 
Re-enact-
ment of 
West 
Bengal 
A ot XIV 
of 1949. 
2590(a) 
2590(b) 
 
THE CALCUTTA GAZETTE, EXTRAORDINARY, DECEMBER 30, 1971 
  
           
           
           
           
Savings 
and vali• 
dation. 
3. Notwithstanding anything contained in the West Ben-
gal Molasses Control Act, 1949, or in any other law for the 
time being in force, no licence, permit, order, direction ,, 
notification, price, proceeding, liability or penalty, punish-
ment, thing or action which is purported to have been granted, 
made, issued, fixed, commenced, incurred, awarded, done or 
taken, as the case may be, on or after the 1st day of April, 
1971,, and before the date of publication of this Act in the 
Official Gazette, shall be deemed to be invalid or ever to have 
become invalid merely on the ground that the said Act had 
expired, and every such licence, permit, order, direction, 
notification, price, proceeding, liability or penalty, punishment, 
thing or action shall be deemed to have been granted, made. 
issued, fixed, commenced, incurred, awarded, done or taken, 
as the case may be, under the corresponding provisions of 
the said Act, as re-enacted by this Act. 
West 
Banga I 
Act XIV 
of 1949. 
No crimi. 	 4. Notwithstanding the retrospective operation of this nal liabi- 
lity for 	 Act, no contravention of, or failure to comply with, any pro- 
auy contra- vision of the West Bengal Molasses Control Act, 1949, as re-
vention of enacted by this Act, shall render any person guilty of an.  the Act 	 offence if such contravention or failure had occurred on or between 1_4_1971 	 after the 1st day of April, 1971, but before the date of pub- 
arid the 	 lication in the Official Gazette of this Act. date of 
publica-
tion in the 
Official 
Gazette of 
this Act. 
V. V. GIRI, 
President. 
N D. P. NAMBOODIRIPAD, 
Joint Secy. to the Govt. of India. 
West 
Bengal 
Act XIV 
of 1940. 
PART V] 	 THE CALCUTTA GAZETTE, EXTRAORDINARY, DECEMBER 30, 1971. 	 2590 Sp 
Reasons for the enactment 
The West Bengal Molasses Control Act, 1949, which was 
passed by the State Legislature in 1949, and had received the 
assent of the President, enabled the State Government to. 
control production, supply, distribution and trade in molasses 
in the State of West Bengal. The Act, as initially enacted, 
was to remain in force for a period of three years. The period 
of operation of the Act was, however, extended from time to 
time by legislation and the period of operation of the Act was 
last extended up to the 31st March, 1971. Due to elections 
and other pre-occupations, further extension of the period of 
operation of the Act after the 31st March, 1971, could not be 
made by the Government of West Bengal. That. Government 
has represented to the Central Government that the situation 
created by the expiry of the period of operation of the said 
Act is required to be urgently remedied by the re-enactment 
of that Act. 
2. While a proposal to promulgate an Ordinance further 
to extend the period of operation of the Act was being pro-
cessed, President's rule was imposed in the State of. West 
Bengal and the proposed Ordinance could not be promulgat-
ed. Since a very short time was left between this develop- ,  
ment and the end of the last session of the Lok Sabha, it was 
thought best to re-enact the West Bengal Molasses Control 
Act through a President's Act under the powers delegated to 
him by the West Bengal State Legislature (Delegation of 
Powers) Act, 1971 (31 of 1971). 
3. The Committee constituted under the proviso to sub-
section (2) of section 3 of the West Bengal State Legislature. 
(Delegation of Powers) Act, 1971 (31 of 1971), has been con-
sulted before the enactment of this measure as a President's 
Act. 
B. MUKERJI, 
Secy. to the Govt. of India, 
Ministry of Petroleum and Chemicals. 
and published by the Superintendent, Government Printing, West Bang* sti the Prin 	 Weft bengal Gosernmcat Press, Alipere. 

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