Bombay act 005 of 1883 : Bombay Public Authorities Seals Act, 1883

Preamble

Bombay Public Authorities Seals Act, 18831

[Bombay Act No. 5 of 1883]2[5th November, 1883]
[Repealed in part, by Act 16 of 1895, Adapted and modified by the Adaptation of Indian Laws Order in Council, Adapted and modified by the Adaptation of Laws Order, 1950 and Amended by Mah. 11 of 1960][5th November, 1883]

An Act to enable Government to prescribe the Official Seals of Sessions Judges, Magistrates and other public authorities.

Whereas it is expedient 3* * * * to enable the Government to prescribe what official seals 3* public authorities 3* * shall have and use; It is enacted as follows:-

1 This Act was extended to the whole of the State of Maharashtra by Mah. 11 of 1960, s. 2.

2 For Statement of Objects and Reason, see Bombay Government Gazette, 1888, Pt. V, p. 69; and for Proceedings in Council, see ibid, p. 72.

3 The words and figures "to extend the provisions of Bombay Act 2 of 1870 (an Act to enable the Government of Bombay to prescribe the official seals of the Magistrates), so as" the word "other" and the words "besides Magistrates" respectively were repealed by the Amending Act, 1895 (16 of 1895).

Section 1. Short title Extent

1. Short title Extent.- This Act may be called the Bombay Public Authorities Seals Act, 1883.

Section 1-A. Extent

1[1-A. Extent.- This Act extends to the whole of the State of Maharashtra.]

1 Section 1A was inserted by Mah. 11 of 1960, s. 3.

Section 2. Repeal of Bom. Act II of 1870

2. Repeal of Bom. Act II of 1870.- Bombay Act II of 1870 is hereby repealed. Every notification issued under the said Act and now in force shall be deemed to have been issued under this Act.

Section 3. [State] Government empowered to prescribe the seals of certain public authorities

3. 1[State] Government empowered to prescribe the seals of certain public authorities.- The 2[3[State] Government], may, from time to time, by notification in the 4[Official Gazette], direct what official seals 5each of the following 6* * * public authorities shall have and use (namely):-

(1) Sessions Judges, Additional and Joint Sessions Judges and Assistant Sessions Judges;

(2) Presidency Magistrates;

(3) any other Magistrates;

(4) any other judicial officer or public authority, whose official seal is not prescribed by law and no other authority is legally competent to prescribe.

Every such notification may from time to time be modified or rescinded by the 2[3[State] Government] by a like notification.

1 Section 1A was inserted by Mah. 11 of 1960, s. 3.

2 The words "Provincial Government" were substituted for the words "Governor in Council" the Adaptation of Indian Laws Order in Council.

3 This word was substituted for the word "Provincial" by the Adaptation of Laws Order, 1950.

4 The words "Official Gazette" were substituted for the words "Bombay Government Gazette" by the Adaptation of Indian Laws Order in Council.

5 For notification prescribing seals, see Bombay Local Rotes and Orders.

6 The words "Courts and others" were repealed by the Amending Act, 1896 (16 of 1895).

Section 4. Date on which notifications under last section shall take effect

4. Date on which notifications under last section shall take effect.- Every notification made under the last preceding section shall come into force on such date as the 1[2[State] Government] shall therein fix in this behalf.

1 The words "Provincial Government" were substituted for the words "Governor in Council" the Adaptation of Indian Laws Order in Council.

2 This word was substituted for the word "Provincial" by the Adaptation of Laws Order, 1950.

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