Registration (Karnataka Amendment) Act, 2002*
| [Karnataka Act No. 22 of 2002] | [8th October, 2002] |
An Act further to amend the Registration Act, 1908 in its application to the State of Karnataka.
Whereas it is expedient further to amend the Registration Act, 1908 (Central Act XVI of 1908) in its application to the State of Karnataka for the purposes hereinafter appearing:
Be it enacted by the Karnataka State Legislature in the Fifty third year of the Republic of India, as follows:-
* Received the assent of the President on the 8th day of October, 2002 and First published in the Karnataka Gazette Extra-ordinary on the 17th day of October, 2002
STATEMENT OF OBJECTS AND REASONS
The Registration (Karnataka Amendment) Bill, 2000 was sent to the Government of India, Ministry of Home Affairs for obtaining the assent of the President. While communicating the assent of the president the Government of India suggested certain modifications to sections 70C and 70D proposed to be inserted by the Amendment Bill, 2000 and also conveyed previous instructions of the President to the Draft Registration (Karnataka Amendment) Ordinance, 2001 vide letter No: 17/10/2001 Judl dated 25.7.2001. The Ordinance was issued simultaneously with the publication of the Registration (Karnataka Amendment) Act, 2001.
This Bill seeks to replace the said Ordinance.
Hence the Bill.
(L.A. Bill No. 1 of 2002)
1. Short title and commencement.- (1) This Act may be called the Registration (Karnataka Amendment) Act, 2002.
(2) It shall be deemed to have come into force with effect from the third day of October, 2001.
2. Amendment of section 70C.- In sub-section (2) of section 70C of the Registration Act, 1908 (Central Act XVI of 1908) (hereinafter referred to as the principal Act), for the word "officers" the word "office" shall be substituted.
3. Amendment of section 70D.- In section 70D of the principal Act,-
(a) in clause (a), for the word "media" the word "device" shall be substituted;
(b) in clause (c), for the words "books and the information" the words "books or the information" shall be substituted;
(c) in clause (g), in sub-clause (ii), after the words "the following" the word "provisos" shall be inserted;
(d) in clause (h), for the brackets, letter and words "(i) regulating the process" the brackets, letter and words "(1) regulating the process" shall be substituted.
4. Repeal and savings.- (1) The Registration (Karnataka Amendment) Ordinance, 2001 (Karnataka Ordinance 5 of 2001) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act, as amended by this Act.