The west bengal expiring laws act, 1948

-.
i... ,~• . . - w +
, ·} West BengalAct.V of 1948~ ~'lit. ·' •,· • :r ·.; \. '. .; . "P . .. '
.T'HE WEST BE,NCAL ~XP.IRINC LAWS ACT, 1948.• • • • 'h - . . '• ; • •
· r · } · , - t
fPassed bllJ.the Wf,-st. Bengal Legislature.]• •. .. I • •. ,. · ai•:• • ,~
•[Assent of the Govern or-General a s first'published in thef Oalcutta
Gazette,E ctrgordinr y, of the '15th March, 1948.] ·
An Act to provide for the further continuance in.operation of .
thep1·0visions of ce1·tain Bengal 01·dinancesas.enacted and
· ·continued in opemtion by amd, unden the Bengal
01·dinances Tefnpo1·a1·y Enactment .Act, 1947. ·
W HE REAS the provisions of .the Ordinances specified 'in tlie·
7 ..... . Schedgle as enacted and continued in operation by and under
) 3en. Aet ·the ·Bengal 'Ordmances Temporary Enactment , .A.ct, 1947
;£,;qf i-947. (hereinafter referred to as the said pro-vµ ions) are temporary
l' • in their duration; \ ;~· es.a. AN:oWHEREAS it is expedient toprovide £or the continuance,
as in this .A.ct mentioned, of the said provisions £or a further ,
period;
It is hereby enacted as follows: - .' •;i,."· i;
. ·.i; (1) This .A.ct may be called the West :Ben·g.al Expiiing ~p.ort
Law:s::-.A.ct, 1948. .--=- •<title .andr ..,;commenc_e•
(-2) It shall come into foree _on-;J;he date on which the said ment.
provisions cease to operate under the provisions of the Bengal
Ordirnirioos Temporary Enactment .A.ct, 1947.. · ·
2. (1) 'l'he saiclprovisions shall be deemea to be enacted Continu­
by this .A.ct anclshall have effect ancl shall continue to operate an.ca of the
as such until the 31st day of March, 1949. ~ provisio;ns• .,. of certain
(.2) Any rules,.orders, no#fications or direction£ -issued or" Oi>.!li- "
anything done or any action taken=or any proceedings com. h@noes.
me,nced u:p.der any :@f · the- said prov1&1ons .an.cl m force
immeaj,a..t~ly before ~th-e conimencemelil.t of this .A.ct s'hall ·
·ebntinue in foTce and sh,i,ll be deemedit@b.'ave been issued, ·~.
done, taken, or comµrence-d, as the case may-be, ·under the '
corre@onding..,provt<si:oµ as cleemed to be enacted and ,i,
continued in operation by this 'Act as if this A.ct were~already_
in force on. the date on which suc'firules, -.mr-ders, notifications
or direction,swere ,issu:.ed or thing was doneor action was taken·
or proceedings were commenced. · - . ..,..
·3. On the expir"ation of the pei'iod during which the saiu Eff~ct ~f
provisions co tine 1n operation under this Aet, s ch ep ira- "%#"",,hon shall [email protected]:3-:ffect- · . . ~- visions
(a) any penalty or punishment incurred or alleged to continued
have been incurred under the said p.,rovisioIJ,s during ttth
is
their continuance i'n·operation, or · 0
•s"°'
(b) any investigation, legal proceeding or remedy m
respect of any such -penalty or punishment as
, aforesaid, · ·· _ ir ,
and any such investigation, legal proceeding,:or remedy may
be instituted, continued or.enforced.and any s1;1ch -penalty or
punishment may be imposed as ~f the said provisions 'had_no.t.
ceased to operate. _. ...·
Price- Indian, annas,23English, 3d. se::·-'ll·
' .-.


( .•';,i .,..oCi_-°.,.-:.
· 2 .-·
-.The· Wes( J3engal .$tJjiring ~ aivs ,Act, J.948. !' ,,.
3,m Z « t. • ". •
J:..- "' [West Ben,Att V of 1948.J
. ­•T ieS chedule;).
TEE SCHEDULE... .!'
(See section 2.).. .,!. '.z ? ° g · R
Ordinances prornu-lgated by the Governor of Bengal under ·
•,-section ·ss-of the Coverriment of India Act, 1935. _
•·'Short title.
The Bengal Molasses Co_ntrol ·
Ordinance,_1946. «
·V~ --~he-Galcutt-aRent Orfftnance.~;' ,. 1946 ·
XI The Bengal Jute Mills (Tempo-
rary ·Pl'ovision) Ordinanc_e,1946. . .
N11:rri'ber:
.; II I
Year.
1946
.. l
.0\1 . ·,
•I •
"'-" ,..
--I
ll1
I'
11I.
<.
r
;".".• - e-
·. '. :-i---•
;..1,;.,t
.:...~...
¢
?
:« .
WBGP-47/8-8980A-2M •.

‹ Prev All West Bengal acts Next ›