The West Bengal State Laws ( Extension To Cooch Behar ) Act, 1950

— 
West Bengal Act XXX of 1950 
THE WEST BENGAL STATE LAWS (EXTENSION TO 
COOCH BEHAR) ACT, 1950. 
[Passed by the West Bengal Legislature.] 
[Assent of the President was first published in the Calcutta Gazette 
of the 20th April, 1950.3 
An Act to provide for the extension of certain laws to 
Cooch Behar. 
WHEREAS it is expedient to provide for the extension of 
certain laws to the territories comprised in the merged State 
of Cooch Behar (in this Act referred to as Cooch Behar); 
It is hereby enacted as follows :- 
1. This Act may be called the West Bengal State Laws Short; titio. 
(Extension to Cooch Behar) Act, 1950. 
2. (1) The Acts specified in the Schedule are hereby Extension 
extended to, and shall be in force in, Cooch Behar. 	 of laws.  
(2) All rules, orders, regulations, by-laws, delegations 
and appointments made, all notifications, directions and 
instructions issued, all forms prescribed and all schemes and 
instruments framed or executed under the Acts specified in 
the Schedule shall, as far as may be, apply to Cooch Behar. 
3. If immediately before the commencement of this 
Act there is in force in Cooch Behar an Act, Ordinance, 
Regulation or other law corresponding to an Act specified 
in the Schedule, such corresponding law shall upon the 
commencement of this Act stand repealed. 
4. (1) The repeal by section 3 of any corresponding law Savings. 
in force in Cooch Behar immediately before the commence-
ment of this Act shall not affect— 
(a) the previous operation of any such law, or 
(b) any penalty, forfeiture or punishment incurred in 
respect of any offence committed against any such 
law, or 
(c) any investigation, legal proceeding or remedy in 
respect of any such penalty, forfeiture or punish-
ment, 
and any such investigation, legal proceeding or remedy may 
be instituted, continued or enforced and any such penalty, 
forfeiture or punishment may be imposed as if. this Act had 
not been passed. 
(2) Subject to the provisions of sub-section (1) anything 
done or any action taken including any rule, order, regula-
tion, by-law, delegation or appointment made, any notifica-
tion, direction or instruction issued, any form prescribed, 
Price—Indian, annas 2; English, 3d. 
Repeal of 
correspond-
ing laws. 
Powers of 
Courts and 
other 
authorities 
for pur-
poses of 
facilitating 
application 
of laws. 
Removal 
of difficul-
ties. 
2 The West Bengal State Laws (Extension to Gooch, Behar) 
Act, 1950. . 
[West Ben. Act XXX of 1950.] 
(Sections 5, 6 and the Schedule.) 
any scheme or instrument framed or executed, any certificate, 
patent, permit or licence granted or registration effected, 
under such corresponding law shall be deemed to have been 
done or taken under the corresponding provision of the Act 
as now extended to Cooch Behar, and shall continue in force 
accordingly unless and until superseded by anything done 
or any action taken under the said Act. 
5. For the purpose of facilitatin g the application of any 
Act specified in the Schedule any Court or other authority 
may construe such Act 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. 
6. If any difficulty, arises in giving effect to any provi 
sions of this Act or of any Act extended to Cooch Behar by 
this Act the State Government, as occasion may require. 
may by order do anything which appears to the State Govern-
ment to be necessary for the purpose of removing the 
difficulty. 
The Schedule. 
[See section 2 (1).] 
Year. 
(1) 
Number. 
(2) 
Short title. 
(3) 
Acts. 
1919 IV The Bengal Primary Education Act, 1919. 
• 1930 VI The Bengal Criminal Law Amendment Act, 
1930. 
1930 VII The Bengal (Rural) Primary Education Act, 
1930. 
1940 XXI The Bengal 	 Co-operative Societies Act, 1940. 
1948 XIII The West Bengal Factories and Mines (Control 
of Dismantling) Act, 1948. 
1948 XXXII The West Bengal Black Marketing Act, 1948; 
• 
i m ifr  ,. , 	 .5Ra-2690A-4,500 

‹ Prev All West Bengal acts Next ›