Epidemic Diseases (Bombay Amendment) Act, 19531
| [Bombay Act No. 12 of 1953] | [18th April, 1953] |
An Act to amend the Epidemic Diseases Act, 1897, in its application to the State of Bombay.
Whereas it is expedient to amend the Epidemic Diseases Act, 1897 (III of 1897), in its application to the State of Bombay, for the purpose hereinafter appearing; It is hereby enacted as follows:-
1 For Statement of Objects and Reasons, see Bombay Government Gazette, 1952, Part V, page 229.
1. Short title.- This Act may be called the Epidemic Diseases (Bombay Amendment) Act, 1953.
2. Insertion of new Section 2B in Act III of 1897.- After Section 2A of the Epidemic Diseases Act, 1897 (III of 1897), the following new section shall be inserted, namely:-
"2B. Delegation of powers.- The State Government may, by notification in the Official Gazette, direct that the powers exercisable by it under Section 2 shall, subject to such conditions, if any, as may be specified in the notification, be exercisable also by the Collectors within their respective jurisdiction."