Passed by the Governor General of India in Council.
(Received the assent of the Governor General on the 31st March 1871).
An Act for the further amendment of the Consolidated Customs Act.
PREAMBLE
Preamble. For the further amendment of the Consolidated Customs Act (No. VI of 1863); It is hereby enacted as follows:
Section twenty three of the said Act shall be deemed to authorize and to have always authorized the Governor General in Council to prohibit or restrict the importation or exportation, by sea or by land, or both by sea and by and, of any particular class of goods.
As often as any goods are lodged in a public warehouse or a licensed private warehouse, the warehouse-keeper, or in the case of the Bengal Bonded Warehouse Association, the Secretary of the said Association, shall deliver a warrant signed by him as such to the person lodging the goods.
Form of warrant. Such warrant shall be in the form in the schedule to this Act annexed, and shall be transferable by endorsement; and the endorsee shall be entitled to receive the goods specified in such warrant on the same terms as those on which the person who originally lodged the goods would have been entitled to receive the same.
All goods found on board any boat in excess of the boat-note or Custom-house pass, whether such goods are intended to be in ruled or to be shipped on board any vessel, shall be liable to confiscation.
This Act shall be read with and taken as part of the Consolidated Customs Act.
SCHEDULE
Form of Booted Warehouse Warrant.
(See Section 2).
I do hereby certify thathave deposited in the Warehouse ofthe under-mentioned goodswhich goods theengage on demand, after payment of rent and incidental charges and Government Dues or Customs chargeable thereon, to deliver to the saidor their assigns, or the holder of this warrant to whom it may be transferred by endorsement.
(Received the assent of the Governor-General on the 22nd November 1861.)
PREAMBLE
Whereas it is expedient to amend the Schedule annexed to the Code of Criminal Procedure; It is enacted as follows:
1. Amendment of the Schedule as regards Section 379 of the Penal Code. In lieu of the words Court of Session or Magistrate of the District in Column 7 of the Schedule annexed to the Code of Criminal Procedure referring to Section 379 of the Indian Penal Code, there shall be read the words Court of Session or any Magistrate.
2. Amendment of the Schedule as regards Section 457 of the Penal Code. In lieu of the words Court of Session or Magistrate of the District in the two Clauses of Column 7 of the said Schedule referring to the provisions contained in Section 457 of the Indian Penal Code, there shall be read the words Court of Session or Magistrate of the District or Subordinate Magistrate of the 1st Class.
3. Construction. This Act shall be read and taken as part of the Code of Criminal Procedure.