Passed by the Governor General of India in Council.
(Received the assent of the Governor General on the 19th of October 1871.)
An Act to amend the European Yagraney Act, 1869.
PREAMBLE
Preamble. Whereas it is expedient to amend the European Vagrancy Act, No. XXI of 1869; It is hereby enacted as follows:
After section thirty-one, the following section shall be read:
31-A. Liability of consignee or agent in case of Europeans arriving in charge animals. When any person of European extraction lands in India, being or having been during his passage to India in charge of, or in attendance upon, any animal, and becomes chargeable to the State as a vagrant within one year after his arrival in India, then
the consignee of such animal,
or the agents in India for the sale of such animal,
or, if such consignee or agent cannot be found,
the agent to whom the ship in which such animal arrived in India was consigned,
shall be liable to pay to the Government the cost of such person's removal under this Act, and all other charges incurred by the State in consequence of his becoming a vagrant.
Any such consignee or agent shall be entitled to charge the consignor or principal for any payment to the Government under this section.
Consignee . For the purposes of this section Consignee includes any person who undertakes to dispose of such animal for the benefit of the consignor.
Agent . Agent includes any person who undertakes the agency of such ship, though it may not have been consigned to him.
This Act shall come into force, as against any agent to whom, any such ship may have been consigned, on the first day of January 1872;
as against all other persons, on the passing thereof.
This Act shall be read with, and taken as part of, the European Vagrancy Act, 1869.