Act 016 of 1932 : Indian Emigration (Amendment) Act, 1932

Section 1. Short title

1. Short title:- ¹[* * *]

_______________________________________________________________________

Prior to repeal by Act 1 of 1938, Section 1 read as:

_______________________________________________________________________

1. Short title.- This Act may be called the Indian Emigration (Amendment) Act, 1932.

Section 2. Amendment of section 24, Act VII of 1922

2. Amendment of section 24, Act VII of 1922:- ¹[* * *]

_______________________________________________________________________

Prior to repeal by Act 1 of 1938, Section 2 read as:

_______________________________________________________________________

2. Amendment of section 24, Act VII of 1922.- For clause (b) of sub-section (2) of section 24 of the Indian Emigration Act, 1922 (VII of 1922) (hereinafter referred to as the said Act), the following shall be substituted, namely:-

"(b) the licensing, supervision and control of persons in British India engaged in causing or assisting persons to emigrate and in the conveyance and accommodation of emigrants, and the prohibition of unlicensed persons from being so engaged;".

Section 3. Amendment of section 25, Act VII Of 1922

3. Amendment of section 25, Act VII Of 1922:- ¹[* * *]

_______________________________________________________________________

Prior to repeal by Act 1 of 1938, Section 3 read as:

_______________________________________________________________________

3. Amendment of section 25, Act VII Of 1922.- In section 25 of the said Act,-

(a) in clause (b) of sub-section (2), for the words "induces, or attempts to induce" the words "causes or assists or attempts to cause or assist" shall be substituted; and

(b) sub-section (3) shall be renumbered as sub-section (4), and the following sub-section shall be inserted as sub-section (3), namely:-

"(3) When in the course of any proceedings in connection with emigration in which a person licensed in accordance with rules framed under clause (b) of sub-section (2) of section 24 is concerned, a breach of the provisions of this Act or of the rules made under this Act is committed, such person shall be liable to the punishment provided by sub-section (2), unless he shows that he was not responsible for and could not have prevented the commission of the breach."

Section 4. Amendment of section 30, Act VII of 1922

4. Amendment of section 30, Act VII of 1922:- ¹[* * *]

_______________________________________________________________________

Prior to repeal by Act 1 of 1938, Section 4 read as:

_______________________________________________________________________

4. Amendment of section 30, Act VII of 1922.- In sub-section (3) of section 30 of the said Act, for the words "induces, or attempts to induce" the words "causes or assists or attempts to cause or assist" shall be substituted.