| Repealed in Part |
.. |
Act I of 1903. |
| Adapted |
.. |
(a) The Government of India (Adaptation of Indian Laws) Order, 1937. (b) The Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948. (c) The Adaptation of Laws Order, 1950. |
An Act to provide for the construction of a steam-tramway between Siliguri and Darjeeling.
Whereas a Company has been formed called the Darjeeling Steam Tramway Company, Limited hereinafter called the Company, for the purpose of constructing, maintaining and working as learn-tramway from Siligury to Darjeeling; and whereas an agreement bearing the date the eighth day of April eighteen hundred and seventy-nine has been entered into between Franklin Prestage, Esq., as trustee on behalf of the Company, and the Secretary of State for India in Council, for the above purpose; and whereas it is expedient that the Company should be authorized to construct, maintain and work a steam-tramway upon the existing cart-road between Siliguri and Darjeeling as aforesaid, and to do all things necessary in that behalf;
It is enacted as follows:
The Act may be called the Darjeeling Steam Tramway Act;
[Commencement]. 2[* * *]
The Company may construct and maintain upon the said existing cart-road between Siliguri and Darjeeling a tramway, conformable to the specification and conditions set forth in the hereinbefore mentioned agreement between the said trustee for the Company and the said Secretary of State, or any agreement which may hereafter be entered into between the Company and the said Secretary of State 3[or the State Government], with all proper rails, sidings, stations, offices, warehouses, fixed machinery and other works connected therewith or for the purposes thereof, and the use and employ upon such tramway such locomotive engines or other moving power, and such carriages or wagons to be drawn or propelled thereby, as they may deem fit.
The Company may, with the permission of such officer as the 4[State Government] may from time to time empower in that behalf, obstruct the said cart-road, but in such case the Company shall provide such accommodation for the local traffic during such obstruction as the said officer shall direct.
1 Legislative Papers. For Proceedings in Council, see the Calcutta Gazette of 1879, Supplement, page 456. Local Extent. This Act extends only to the Darjeeling Steam tranway (now known as the Darjeeling-Himalayan Railway).
2 Rep. by s. 4 and Sch. III of the Amending Act, 1903 (I of 1903).
3 The words or the Provincial Government were inserted by para. 3(1) and the Schedule of the Indian Independence (Adaptation of Bengal and Pubjab Acts) Order, 1948. Thereafter, the word State was substituted for the word Provincial by para. 4(1) of the Adaptation of Laws Order, 1950.
4 The words Provincial Government were first substituted for the words Local Government by paragraph 4(1) of the Government of India (Adaptation of Indian Laws) Order, 1937. Thereafter the word State was substituted for the wan) Provincial by para. 4(1) of the Adaptation of Laws Order, 1950.