| [Act 14 of 1897]1 | [22nd July, 1897] |
An Act to facilitate the citation of certain Acts
Whereas it is expedient to facilitate the citation of certain Acts; It is hereby enacted as follows :-
1 This Act has been declared to be in force in the Khondmals District by the Khondmals Laws Regulation, 1936 (4 of 1936), Section 3 and Schedule; and in the Angul District by the Angul Laws Regulation, 1936 (5 of 1936), Section 3 and Schedule. It has also been partially extended to Berar by the Berar Laws Act, 1941 (4 of 1941).
STATEMENT OF OBJECTS AND REASONS
It is convenient and in accordance with the present practice in England that every Act should be capable of being cited by means of a short title. This Bill has accordingly been drawn on the lines of the Short Titles Act, 1896 (59 & 60 Vict., c. 14), with the object of furnishing with such titles those general Acts of the Governor General in Council which are now deficient in this respect. A new edition of the general Acts is now in preparation, and with these Acts alone the present measure is concerned, all others being left to be dealt with hereafter when new editions of the local Codes are taken in hand.
1. Title.-(1) This Act may be called the Indian Short Titles Act, 1897; 1 [* * *]
2[* * *]
1 The word "and" at the end of sub-section (1), and sub-section (2) repealed by Act 10 of 1914, Section 3 and Schedule II.
2 The word "and" at the end of sub-section (1), and sub-section (2) repealed by Act 10 of 1914, Section 3 and Schedule II.
2. Citation of Acts described in Schedule.-Each of the Acts described in the first three columns of the Schedule may without prejudice to any other mode of citation, be cited for all purposes by the short title mentioned in that behalf in the fourth column thereof.
Schedule
| Schedule1 |
| Year | No. | Subject | Short title |
| 1 | 2 | 3 | 4 |
| 1839 | XXXII | Concerning the allowance of interest in certain cases. | The Interest Act, 1839. |
| 1841 | X | Prescribing the Rules to be observed in order that ships or vessels belonging to ports within the territories under the Government of the East India Company, or belonging to Native Princes or States or their subjects, may become entitled to the privileges of British ships under a proclamation of the Governor General of India in Council made in pursuance of the Statute 3rd and 4th Victoria, ch. 56. | The Indian Registration of Ships Act, 1841. |
| 1848 | XV | Forbidding trading by the Officers of the Supreme Courts. | The Supreme Courts' Officers Trading Act, 1848. |
| 1850 | XI | Amending Act X, 1841 | The Indian Registration of Ships Act (1841) Amendment Act, 1850. |
| " | XII | Providing for avoiding loss by the default of Public Accountants. | The Public Accountants' Defaults Act, 1850. |
| " | XVIII | Providing for the protection of Judicial Officers. | The Judicial Officers' Protection Act, 1850. |
| " | XIX | Concerning the binding of Apprentices. | The Apprentices Act, 1850. |
| " | XXI | Extending the principle of Section 9, Regulation 8, 1832, of the Bengal Code throughout the territories subject to the Government of the East India Company. | The Cast Disabilities Removal Act, 1850. |
| 1851 | VIII | Enabling Government to levy Tolls on Public Roads and Bridges. | The Indian Tolls Act, 1851. |
| 1852 | VIII | Providing for the remuneration of the Sheriffs of Calcutta, Madras and Bombay for the execution of Mufassal Process under the Code of Criminal Procedure, 1882, and the Code of Civil Procedure. | The Sheriffs' Fees Act, 1852. |
| 1855 | XII | Enabling Executors, Administrators or Representatives to sue and be sued for certain wrongs. | The Legal Representatives' Suits Act, 1855. |
| " | XIII | Providing compensation to families for loss occasioned by the death of a person caused by actionable wrong. | The Indian Fatal Accidents Act, 1855. |
| " | XXVIII | Repealing the Usury Laws. | The Usury Laws Repeal Act, 1855. |
| 1856 | IX | Amending the Law relating to Bills of Lading. | The Indian Bills of Lading Act, 1856. |
| " | XV | Removing all legal obstacles to the marriage of Hindu Widows. | The Hindu Widow's Remarriage Act, 1856. |
| 1859 | IX | Providing for the adjudication of claims to property seized or forfeited. | The Forefeiture Act, 1859. |
| 1860 | XXI | Providing for the Registration of Literary, Scientific and Charitable Societies. | The Societies Registration Act, 1860. |
| " | XXXIV | Indemnifying Officers of Government and other persons in respect of fines and contributions levied, and acts done, by them during the late disturbances. | The Government Officers' Indemnity Act, 1860. |
| 1861 | V | Providing for the Regulation of Police. | The Police Act, 1861. |
| " | XVI | Providing for the licensing and regulation of Stage-Carriages. | The Stage-Carriages Act, 1861. |
| 1862 | III | Amending the Law relating to the use of a Government Seal. | The Government Seal Act, 1862. |
| 1863 | XVI | Making special provision for the levy of the Excise-duty payable on Spirits used exclusively in Arts and Manufactures or in Chemistry. | The Excise (Spirits) Act, 1863. |
| " | XX | Enabling the Government to divest itself of the management of Religious Endowment. | The Religious Endowments Act, 1863. |
| " | XXIII | Providing for the adjudication of claims to waste lands. | The Waste Lands (Claims) Act, 1863. |
| 1864 | XV | Amending Act 8 of 1851 (for enabling Government to levy Tolls on public Roads and Bridges). | The Indian Tolls Act, 1864. |
| 1866 | XXV | Providing for the transfer to the Government of India of certain securities and moneys deposited in the High Courts of Judicature at Fort William, Madras and Bombay. | The Unclaimed Deposits Act, 1866. |
| 1867 | XVI | Authorizing the making of certain acting appointments to certain Judicial Offices. | The Acting Judges Act, 1867. |
| " | XXV | Providing for the regulation of Printing presses and Newspapers, for the preservation of copies of books printed in British India, and for the registration of such books. | The Press and Registration of Books Act, 1867. |
| 1870 | V | Enabling the High Courts at the Presidency-towns to deal with costs of petitions for certain money transferred to Government. | The Unclaimed Deposists Act, 1870. |
| 1877 | IV | Regulating the procedure and increasing the jurisdiction of the Courts of Magistrates in the Presidency-towns. | The Presidency Magistrates (Court-fees) Act, 1877. |
| 1888 | VIII | Removing doubts as to the legality of the levy of certain Tolls. | The Indian Tolls Act, 1888. |
| 1892 | II | Validating certain marriages solemnized under Part VI of the Indian Christian Marriage Act, 1872. | The Marriages Validation Act, 1892. |
| 1897 | I | Amending Act 37 of 1850 (for regulating inquiries into the behaviour of Public Servants). | The Public Servants (Inquiries) Act (1850) Amendment Act, 1897. |
1 The Acts subsequently repealed are set-out in the table at the end.