Bombay act 012 of 1878 : Bombay Abkari (Amendment) Act, 1912

Preamble

Bombay Abkari (Amendment) Act, 19121

[Bombay Act No. 12 of 1912][7th September, 1912]

An Act further to amend the Bombay Abkari Act, 1878.2

Whereas it is expedient further to amend the Bombay Abkari Act, 1878 (Bom. of 1878), in manner hereinafter appearing;

And whereas the previous sanction of the Governor General required by Section 6 of the Indian Councils Act, 1892, has been obtained for the passing of this Act; It is hereby enacted as follows:-

1 For Statement of Objects and Seasons, see Bombay Government Gazette, 1912, Part VII, page 127; for Report of Select Committee, see ibid., 1912, Part VII, page 405; and for Proceedings is Council, see ibid., 1912, Part VII, pages 259, 500 and 664. The short title was given by Bom. 2 of 1921.

2 This Act except Section 29A has been repealed by Bom. 25 of 1949.

Section 1

1. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 2

2. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 3

3. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 4

4. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 5

5. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 6

6. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 7

7. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 8

8. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 9

9. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 10

10. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 11

11. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 12

12. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 13

13. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 14

14. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 15

15. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 16

16. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 17

17. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 18

18. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 19

19. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 20

20. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 21

21. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 22

22. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 23

23. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 24

24. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 25

25. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 26

26. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 27

27. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 28

28. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 29

29. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 30

30. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 31

31. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 32

32. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 33

33. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 34

34. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 35

35. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 36

36. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 37

37. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 38

38. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 39

39. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 40

40. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 41

41. [Amendments made by sections 1 to 41 have been incorporated in the principal Act.]

Section 42. Local repeal of Act XVI of 1863

42. Local repeal of Act XVI of 1863.- "The Excise (Spirits) Act, 1863," shall be repealed as to the Presidency of Bombay.

SECTIONS