| [Act 23 of 1937 Amended by A.O. 1950 and Repealed by Act 50 of 2002, S. 2] | [7th October, 1937] |
An Act to extend the Petroleum Act, 1934, to Berar
Whereas in Berar the importation, possession and transport of petroleum and other substances are regulated by the Indian Petroleum Act, 1899 (8 of 1899), as applied to Berar by order made under the Indian (Foreign Jurisdiction) Order in Council, 1902;
1[* * *]
And whereas it is expedient that the Indian Petroleum Act, 1899 (8 of 1899), in its application to Berar should be repealedand that the Petroleum Act, 1934 (30 of 1934), should be extended to Berar;
It is hereby enacted as follows:-
1 Second paragraph omitted by the A. O. 1950.
Statement of Objects and Reasons.-As explained in the preamble, the Bill is intended to extend to Berar the Petroleum Act, 1934, with the rules and notifications issued thereunder.
1. Short title.-This Act may be called the Petroleum (Berar Extension) Act 1937.
2. Repeal in Berar of Act 8 of 1899 and extension of Act 30 of 1934.-The Indian Petroleum Act, 1899 as in force in Berar, is hereby repealed, and the Petroleum Act, 1934, is hereby extended to and declared to be in force in Berar.
3. Operation of Rules.-Rules made and notifications issued under the Petroleum Act, 1934 (30 of 1934), and in force in 1[Part A States and Part C States (excluding Berar)] at the commencement of this Act are hereby extended to and declared to be in force in Berar.
1 Substituted by the A. O. 1950 for "the Provinces".