1[Tamil Nadu] Essential Articles Control and Requisitioning (Temporary Powers) Amendment Act, 1958*
| 1[Tamil Nadu Act No. 3 of 1958]2 | [22nd March, 1958] |
An Act further to amend the 1[Tamil Nadu] Essential Articles Control and Requisitioning (Temporary Powers) Act, 1949 and to extend that Act to the transferred territory in the 3[State of Tamil Nadu].
Whereas it is expedient further to amend the 1[Tamil Nadu] Essential Articles Control and Requisitioning (Temporary Powers) Act, 1949 (1[Tamil Nadu] Act XXIX of 1949), for the purpose hereinafter appearing and to extend that Act to the transferred territory in the 3[State of Tamil Nadu];
Be it enacted in the Ninth Year of the Republic of India as follows:-
1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
2 For Statement of Objects and Reasons, see Fort St. George Gazette Extraordinary, dated the 10th March, 1958, Part IV-A, page 127.
3 This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
* Received the assent of the President on the 20th March, 1958; first published in the Fort St. George Gazette Extraordinary, on the 22nd March, 1958 Chaim 1, 1880
1. Short title.- This Act may be called the "1[Tamil Nadu] Essential Articles Control and Requisitioning (Temporary Powers) Amendment Act, 1958."
1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
2. Amendment of section 1.- In section 1, sub-section (3), of the 1[Tamil Nadu] Essential Articles Control and Requisitioning (Temporary Powers) Act; 1949 (4[Tamil Nadu Act] XXIX of 1949) (1[Tamil Nadu] Act XXIX of 1949), for the words, figures and letters "the 25th January, 1958" the words, figures and letters "the 25th January, 1963" shall be substituted.
1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
4 This expression was substituted for the expression "Madras Act" by the Tamil Nadu Adaptation of Laws Order, 1970.
3. Extension of 2[Tamil Nadu Act] XXIX of 1949 to the transferred of repeals and savings.- (1) The 1[Tamil Nadu] Essential Articles Control and Requisitioning (Temporary Powers) Act, 1949 (1[Tamil Nadu] Act XXIX of 1949), as in force immediately before the commencement of this Act and as amended by this Act (hereinafter in this section referred to as the said Act), is hereby extended to, and shall be in force, in, the transferred territory.
(2) Any law corresponding to the said Act in force in the transferred territory immediately before the commencement of this Act including the Travancore-Cochin Electricity Supply Surcharge Act, 1955 (Travancore-Cochin Act XIV of 1955) (hereinafter in this section referred to as the corresponding law) shall stand repealed on such commencement.
(3) The repeal by sub-section (2) of the corresponding law shall not affect-
(a) the previous operation of the corresponding law or anything done or duly suffered thereunder; or
(b) any penalty, forfeiture or punishment incurred in respect of any offence committed against the corresponding law; or
(c) any investigation, legal proceeding or remedy in respect of any such penalty, forfeiture or punishment as aforesaid;
and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.
(4) Subject to the provisions of sub-section (3) anything done or any action taken, including any appointment or delegation made, notification, order, instruction or direction sued rule, regulation or form framed, certificate granted or registration effected, under the corresponding law shall be deemed to have been done or taken under the said Act and shall continue in force accordingly, unless and until superseded by anything done or any action taken under the said Act.
(5) Unless the context otherwise requires, the 1[Tamil Nadu] General Clauses Act, 1891 (1[Tamil Nadu] Act I of 1891) shall apply for the interpretation of the said Act as extended to, and in force in, the transferred territory.
(6) For the purpose of facilitating the application of the said Act in the transferred territory, any court or other authority may construe the raid Act with such alterations not affecting the substance as may be necessary or proper to adapt it to the matter before the court or other authority.
(7) Any reference in the said Act to a law which is not in force in the transferred territory shall, in relation to that territory, be construed as a reference to the law, if any; in force in that territory corresponding to the law referred to in the said Act.
(8) Any reference in any law which continues to be in force in the transferred territory after the commencement of this Act to the corresponding law shall, in relation to that territory, be construed as a reference to the said Act or as the case may be, to an order duly made under the said Act.
Explanation:- For the purpose of this section, the expression "transferred territory" shall mean the Kanya-kumari district and the Shencottah taluk of the Tirunelveli district.
2 This expression was substituted for the expression "Madras Act" by the Tamil Nadu Adaptation of Laws Order, 1970.
1 These words, were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
4. [Repeal].- 1[]
1 The Madras Essential Articles Control and Requisitioning (Temporary Powers) Amendment Ordinance, 1958 (Madras Ordinance II of 1958), is hereby repealed.