| [Act 11 of 1940] | [26th March, 1940] |
| [Repealed by Act 6 of 1945, Section 2 and Schedule I.] | [26th March, 1940] |
An Act to amend the Coal Mines Safety (Stowing) Act, 1939
Whereas it is expedient to amend the Coal Mines Safety (Stowing) Act 19 of 1939, for the purposes hereinafter appearing;
It is hereby enacted as follows:-
1. Short title.-This Act may be called the Coal Mines Safety (Stowing) Amendment Act, 1940.
2. Amendment of preamble to Act 19 of 1939.-In the preamble to the Coal Mines Safety (Stowing) Act, 19 of 1939 (hereinafter referred to as the said Act), after the word "stowing" the words "and other operations" shall be inserted, and for the word "operation," where it occurs for the second time, the word "operations" shall be substituted.
3. Amendment of Section 6, Act 19 of 1939.-In Section 6 of the said Act,-
(a) the brackets and words "(not being territory which has been declared under Section 5 of the Indian Tariff Act, 1934, to be foreign territory for the purposes of that section)" shall be omitted;
(b) after the words "a duty of customs" the brackets and words "(which shall be in addition to any duty of customs for the time being leviable under any other Act)" shall be inserted.
4. Amendment of Section 7, Act 19 of 1939.-In Section 7 of the said Act, for the words, figures and brackets "determined in like manner to that provided in sub-section (1) of Section 144 of the Government of India Act, 1935" the words "determined in such manner as may be prescribed" shall be substituted.
5. Amendment of Section 8, Act 19 of 1939.-In sub-section (1) of Section 8 of the said Act,-
(a) the word "and" at the end of clause (i) shall be omitted;
(b) after clause (ii) the following clauses shall be added, namely:-
"(iii) the execution of operations other than stowing in furtherance of the objects of this Act; and
(iv) the prosecution of research work connected with safety in mines."
6. Amendment of Section 9, Act 19 of 1939.-In sub-section (2) of Section 9 of the said Act, after the word "stowing," where it occurs for the second time, the words "or any other operation towards which assistance may be granted under this Act" shall be inserted.
7. Amendment of Section 12, Act 19 of 1939.-In sub-section (2) of Section 12 of the said Act, after clause (b) the following clause shall be inserted, namely:-
"(bb) the determination of the net proceeds of the duty of excise for the purposes of Section 7".