MEGHALAYA ACT 7 OF 1972
THE MEGHALAYA INTERPRETATION AND GENERAL CLAUSES ACT, 1972
(As passed by the Assembly)
(Received the assent of the Governor on the 15th May, 1972)
[Published in the Gazette of Meghalaya, Extraordinary, dated 15th May, 1972]
Arrangement of sections
Sections: CHAPTER I
Preliminary
1. Short title and commencement.
2. Application of Act.
CHAPTER II
Definitions
3. Definitions.
4. Definitions in enactments to apply unless the context otherwise requires.
CHAPTER III
General Rules of Construction
5. Territorial extent of Meghalaya Acts.
6. Coming into force of enactments.
7. Expiry of temporary enactments.
8. Marginal notes not part of enactments.
9. Government to be bound by enactments.
10. Effect of incorporation.
11. Offences by companies.
12. Gender and number.
13. Commencement and termination of time in any enactment.
14. Computation of time.
15. Expression of time.
Sections :
16. Duty to be taken prorate.
17. Measurement of distances.
18. Penalties provided to be maximum penalties
19. Deviation from forms.
20. Acts done on holidays.
21. Provisions as to offences punishable under two or more enactment.
Repeal and expiry of enactments
CHAPTER IV
22. Effect of repeal.
23. Repeal of law making actual amendment in other laws.
24. Construction of reference to repealed enactments.
25. Revival of appealed enactment.
26. Effect of expiration of enactment.
CHAPTER V
Powers and Functionaries
27. Exercise of powers and performance of duties.
28. Powers incidental for effective exercise of powers granted.
29. Power so appoint to include power to appoint ex-officio.
30. Power to appoint to include power to suspend or dismiss.
31. Substitution of functionaries.
32. Successors.
33. Official Chiefs and subordinates.
CHAPTER VI
Powers and Functionaries
34. Making of rules or bye-laws and issuing of orders between passing and commencement of
enactment.
35. Power to make rules, etc., includes power to add, amend, vary or rescind rules, etc.
36. Provisions applicable to making of rules or bye laws after previous publication.
37. Constitution of appointments, rules, etc, issued under enactment repealed and re- enacted.
Sections:
38. Construction of rules, notifications, etc., issued under enactment.
39. Publication and commencement of rules
40. Laying of rules before Legislative Assembly.
CHAPTER VII
Miscellaneous
41. Citation of enactments.
42. Recovery of fines
43. Meaning of service by post.
THE MEGHALAYA INTERPRETATION AND GENERAL CLAUSES ACT, 1972
An
Act
to provide for the interpretation of Meghalaya enactment and
for shortening the language thereof
Be it enacted by the legislature of Meghalaya in the Twenty-third Year of the Republic of India as follows:-
CHAPTER I
Preliminary
Short title and commencement.
1. (1) This Act may be called the Meghalaya Interpretation and General Clauses Act, 1972. (2) It shall be deemed to have come into force on the 21st day of January, 1972.
Application of Act.
2. Sale as otherwise expressly provided herein, the provisions of this
Act shall apply, unless the context otherwise, requires to this Act and to all other enactments, whether passed before or after the commencement of this Act.
CHAPTER I
Definitions
Definitions.
3. In all enactments, unless the context otherwise require –
(1) “abet” with its grammatical variations General Act and cognate expression, has the same meaning as in the Indian Penal Code;
Central Act 45 of 1860
(2) “act” used with reference to an offence or a civil wrong denotes a series of act as well as a single act, and words which refer to acts done extend also to illegal omission ;
(3) “affidavit” means a statement in writing, signed by the person making it and confirmed by oath.
(4) “Assam Act” means an Act made by the Chief
Commissioner of Assam in Council under the Indian Councils Acts, 1861 to 1909 or any of those Acts, or under the Government of India Act, 1915 or by the Local Legislature of Assam under the Government of India Act, or by the Provincial Legislature or the Governor of Assam under the Government of India Act,1935, or by the Legislature of the State of Assam under the Constitution;
(5) “attested” in relation to a document means attested by a witness who has seen the executants sign the document, or has received from the executants a personal acknowledgement of his signature, and who has signed the document in the presence of the executants, but no particular form of attestation shall be necessary ;
(6) “autonomous State” means the autonomous State of Meghalaya formed under section 3 of the Assam Re- organisation (Meghalaya) Act,1969;
Central Act 55 of 1969
(7) “Bengal Act” means an Act made by the Lieutenant Governor of Bengal in Council under the India Councils Act, 1861, or the Indian Councils. Acts, 1861 and 1892 or the Indian Councils Acts,8161 and 1909 or made by the Governor in Council of Fort William in Bengal under the Indian Council Acts, 8161 and 1909, or by the Local Legislature of Bengal under the Government of India Act;
(8) “Central Act” means an Act of Parliament and includes an Act passed or made before the commencement of the Constitution, (a) by the Dominion Legislature or the Indian
Legislature or; (b) by the Governor-General in Council or the Governor-
General acting in a legislative capacity.
(9) “Centrally Government” in relation to anything done or to be done after the commencement of the Constitution, means the President, and include in relation to functions entrusted under clause (1) of Article 248 of the Constitution to the Government of Meghalaya, the Government of Meghalaya acting within the scope of the authority given to it under that clause;
(10) “chapter” means a chapter of the enactment in
which the word occurs ;
(11) “child” in the case of any one whose personal law permits adoption, include an adopted child.
(12) “clause” occurring in a section which has no sub-
section, means a subdivision of that section and occurring in a sub-section means a subdivision of that sub-section.
(13) “collecto” means the chef officer in-charge of the
revenue administration of a district.
(14) “commencement” used with reference to an enactment means the day on which the enactment comes into force ;
(15) “commissioner” means the chief officer in-charge of
the revenue administrative of a division.
(16) “constitution” means the Constitution of India ;
(17) “consular officer” include consul-general, consul, vice-consul, consular agent, pro-consul and any other person for the time being authorised to perform the duties of a consul-general, consul, vice-consul or consular agent;
(18) “daughter” in the case of any one whose personal law
permits adoption, includes an adopted daughter ;
(19) “day” means a period of twenty-four hours beginning as midnight;
(20) “daughter-commissioner” means the chief officer in- charge of the general administration of a District;
(21) “district court” means the principal civil court of original jurisdiction but does not include the High Court in the exercise of its ordinary or extra ordinary original civil jurisdiction;
(22) “district judge” means the judge of a district court, and includes an additional districts judge;
(23) “document” includes any matter written, expressed inscribed or described upon any substance by means of letters, figures or marks or by more than one of those means, intended to be used or which may be used as evidence of that matter;
(24) “Eastern Bengal and Assam” means the territories which were under the administration of the Lieutenant- Governor of Eastern Bengal and Assam immediately prior to the constitution of the Chief Commissionership of Assam in 1909;
(25) “Eastern Bengal and Assam Act” means an Act made by the Lieutenant-Governor of Eastern Bengal and Assam in Council under the Indian Councils Act, 1861 to 1909.
(26) “enactment” means an Act of the Meghalaya Legislature, and includes a Regulation, Meghalaya Ordinance and any provision contained in any Act, Regulation of Ordinance as aforesaid;
(27) “father” in the case of any one whose personal law permits adoption, includes an adoptive father ;
(28) “financial year” means the year commencing on the first day of April;
(29) “good faith”- a thing shall be deemed to be done in good faith, where it is in fact done honestly, whether it is done negligently or not;
(30) “Government” or “the Government” includes the State Government as well as the Central Government ;
(31) “Government of Meghalaya” means the Governor;
(32) “Government securities” means securities of the Government of Meghalaya, the Central Government or any other Government;
(33) “High Court” means the Guwahati High Court (the High Court of Assam, Nagaland, Meghalaya, Manipur and Tripura)
(34) “immovable property” includes land benefits to arise out of land, and things attached to the earth or permanently fastened to anything attached to the earth ;
(35) “imprisonment” means imprisonment of either description as defined in the Indian Penal Code ;
Central Act 45 of 1898
(36) “judicial proceeding” includes any proceeding in the course of which evidence is, or may be, legally taken;
(37) “local authority” means a municipal corporation, a municipality, a municipal committee, a local or district board or any other authority legally entitled to, or entrusted by the Government with the control or management of, a municipal or local fund ;
(38) “local law” means a law applicable to a party only of Meghalaya ;
(39) “magistrate” includes every person exercising all or any of the powers of a magistrate under the Code of Criminal Procedure,1898, or under any other law for the time being in force relating to criminal procedure ;
Central Act 5 of 1898.
(40) “master” used with reference to a ship; includes every person (except a pilot or harbour master) having for the time being command or charge of the ship.
(41) “Meghalaya” means the State of Meghalaya formed under section 5 of the North-Eastern Area (Reorganisation) Act, 1971 and comprising the areas specified therein ;
Central Act 81 of 1971
(42) “Meghalaya Act” means an Act passed by the Legislative of Meghalaya ;
(43) “month” means a month reckoned according to the Gregorian Calendar ;
(44) “movable property” means property of every description except immovable property;
(45) “notification” means notification in the official Gazette ;
(46) “oath” includes an affirmation and a declaration in the case of persons by law allowed to affirm or declare instead of swearing;
(47) “offence” means any act or omission made punishable by any law for the time being in force ;
(48) “official Gazette” means the official Gazette of Meghalaya ;
(49) “Meghalaya Ordinance” means an Ordinance promulgated by the Governor of Meghalaya ;
(50) “part” means a part of the enactment in which the word occurs.
(51) “person” includes any company or association or body of individuals whether incorporated or not ;
(52) “prescribed” means prescribed by rules made under an enactment in which the word occur;
(53) “public” includes any class or section of the public ;
(54) “public nuisance” means a public nuisance as defined in the Indian Penal Code ;
Central Act 45 of 1860
(55) “registered” used with reference to a document, means registered in India under the law for the time being in force for the registration of documents ;
(56) “Registration” means a Regulations made by the Governor under the Sixth Schedule to the Constitution or under the Government of India Act, 1935, and shall include the Regulation as defined in clause (50) of section 3 of the General Clauses Act, 1897 ;
(57) “rule” means a rule made in exercise of a power conferred by any enactment, and includes a regulation made as a rule under any enactment ;
(58) “schedule” means a schedule to the enactment in which the word occurs ;
(59) “section” means a section of the enactment in which the word occurs :
(60) “ship” includes every description of vessel used in navigation not exclusively propelled by oars ;
(61) “sign” with its grammatical variations and cognate expressions, used with reference to a person who is unable to write his name, includes “mark” with its grammatical variations and cognate expressions ;
(62) “son” in case of any one whose personal law permits adoption, includes an adopted son ;
(63) “special law” means a law applicable to a particular subject ;
(64) “State” means a State specified in the First Schedule to the Constitution, and includes a Union territory ;
(65) “sub-section” means a sub-section of the section in which the word occurs ;
(66) “swear” with its grammatical variations and cognate expressions, includes affirming and declaring in the case of persons by law allowed to affirm or declare instead of swearing ;
(67) “vessel” includes any ship or boar or boar or any other description of vessel used in navigation ;
(68) “will” and “codicil” have the meanings respectively assigned to them in the Indian Succession Act, 1925 ;
Central Act 30 of 1925
(69) “writing” – expressions referring to writing shall be constructed as including reference to printing, typewriting, photography and other modes of representing or reproducing words in a vehicle form;
(70) “year” means a year reckoned according to the Gregorian Calendar.
Definitions in enactments to apply unless the context otherwise requires.
4. In every enactment, where a word is defined - (a) the definition shall apply unless the context of the
enactment otherwise requires
(b) grammatical variations of that word and cognate expressions shall have corresponding meanings.
CHAPTER III
General Rules of Construction
Territorial extent of Meghalaya Acts
5. Every enactment shall , unless the contrary is expressly provided therein, apply to the whole of Meghalaya
6. (1) Where a Meghalaya Act is not expressed to come into force on a particular day, then, it assent of the Governor in first published in the official Gazette. (2) Unless the contrary intention is expressed , a Meghalaya Ordinance shall come into force on the day on which it is promulgated by the Governor; (3) Unless the contrary intention is expressed, every enactment shall be constructed as coming into force immediately on the expiration of the day preceding the day on which it comes into force.
Expiry of temporary enactments
7. Where an enactment is expressed to expire, lapse or otherwise cease to have effect on a particular day, it shall, unless the contrary intention is expressed, be constructed as ceasing to have effect immediately on the commencement of the following day.
Marginal notes not part of enactments
8. The marginal notes appearing against any provision of any enactment, and the reference to the number and date of any number and date of any former law in the margin against any such provision, shall form no part of the said enactment and shall be deemed to have been inserted for the sake of convenience only.
Government to be bound by enactments.
9. In the absence of an express provision to the contrary, every enactment shall be binding on the Government.
Effect of in- corporation
10. Where any enactment constitutes a body corporate by any form of words, that body corporate shall have perpetual succession and a common seal and may enter into contracts by its corporate name, acquire ,hold and dispose of property, whether movable or immovable, and sue or be sued by its corporate name.
Offences by companies
11. (1) If a person committing an offence under any enactment is a company, the company as well as every person in charge of and responsible to the company for the conduct of its business at time of the commission of the offence shall the deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly.
Provided that nothing contained in this sub-section shall render any such person liable to any punishment if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence. (2) Where an offence under any enactment has been committed by a company , any director, manager, secretary or other officer of the company, not being a person in charge of and responsible to the company for the conduct of its business at the time of the commission of the offence , shall, if it is proved that the offence has been committed with his consent or convenience or that the commission of the offence is attributable to any neglect on his part, also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.
Explanation For the purpose of this section – (a) “company” means any body corporate and includes a
firm or other association of persons, and
(b) “director” in relation to a firm, means a partner in the firm.
Gender and number 12. In all enactments unless a different intentions appeals – (a) words importing the masculine gender shall be
taken to include females ; (b) words in the singular shall be taken to include
the plural and vice-versa.
Commencement and termination of time in any enactment.
13. In any enactment, it shall be sufficient – (a) to use the word “from” or the word “after” for the
purpose of excluding the first in a series of days ;
(b) to use the word “to” for the purpose of including the last in a series of days ;
(c) to use the word “on” or the word “with ” for the purpose of including the day on which the period is expressed to begin or to end ; and
(d) in relation to the interval between two events, to use the words “clear days” or “at least” or “not less than” a number of days for the purpose of excluding the days on which the events happen and merely to specify the number of days for the purpose of excluding the days on which the events happen and merely to specify the number of days for the purpose excluding the days on which the first event happens and including the day on which the second event happens.
Computation of time
14. Where by any enactment any act or proceeding is directed or allowed to be done or taken in any court or office on a certain day or within a specified period, then, if the court or office is closed on that day or the last day of the specified period, the act or proceeding shall be considered as done or taken in due time it is done or taken on the next day afterwards on which the court or office is open.; Provided that nothing in this section shall apply to any act or proceeding to which the Limitation Act, 1963 applies.
Central Act 6 of 1963
Expression of time. 15. Where, in any enactment, any reference to a specified time of the day occurs, such time shall, unless it is otherwise specifically stated, be deemed to mean the Indian Standard Time.
Duty to be taken prorate
16. Where, by any enactment , any duty of customs or excise or in the nature thereof, is leviable on any given quantity by weight , measure or value of any goods or merchandise, then a like duty is leviable according to the same rate on any greater or less quantity.
Measurement of distances
17. In the measurement of any distance for the purpose of any enactment, that distance shall , unless a different intention appears, be measured in a straight line on a horizontal plane.
Penalties provided to be maximum penalties
18. Whenever in any enactment a punishment is provided for an offence, such punishment shall unless a different intention appears, be deem to be the maximum punishment for that offence.
Deviation from forms.
19. Save as otherwise expressly provided by any enactment, whenever a form is prescribed by any enactment, slight deviations there from, not affecting the substance or calculated to mislead, shall not invalidate it.
Act done on holidays.
20. Save as otherwise expressly provided by any enactment, no act done by any authority, whether such authority is judicial or executive shall be invalid by reason only of its having been done on a public holiday.
Provision as to offences punishable under two or more enactments.
21. Where an act or omission constitutes an offence under two or more enactments, the offender shall be liable to be prosecuted or punished under either or any of them, but shall not be liable to be punished twice for the same offence.
CHAPTER IV
Repeal and expiry of enactments
Effect of repeal 22. Where a Meghalaya Act, Ordinance or Regulation repeals any enactment, then, unless a different intention appears, the repeal shall not –
(a) Revive anything not in force or existing at this time at which the repeal takes effect; or
(b) affect the previous operation of any enactment so repealed or anything duly done or suffered there under ; or
(c) affect any right, privilege, obligation or liability, acquired, accrued or incurred under any enactment so repealed ; or
(d) affect any penalty, forfeiture or punishment incurred in respect of any offence committed against any enactment so repealed; or
(e) affect any investigation, legal proceeding or remedy in respect of any such right , privilege, obligation, liability, penalty, forfeiture of 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 the repealing Act had not been passed.
Repeal of law making textual amendment in other laws
23. Where a Meghalaya Act, Ordinance or Regulation (not being an Act which is to cease to have effect or to cease to operate on the expiry of a particular period or on the happening of a particular contingency) amends the text of any enactment by the express omission, insertion or substitution of any matter, and any such amending Act is subsequently repealed, then, unless a different intention appears, the repeal shall not affect the continuance of any such amendment was in force at the time of the repeal.
Construction of reference to repealed enactments.
24. Where a Meghalaya Act, Ordinance or Regulation repeals and re=enacts, with or without modification, any provision of a former enactment, then references in any other enactment to the provision so repealed, shall unless a different intention appears, be constructed as references to the provision so re-enacted.
25. In any enactment, for the purpose of reviving, either wholly or partially, any enactment wholly or partially repealed, it shall be necessary expressly to state that purpose.
Effect of expiration of enactment.
26. Where an enactment ceases to have an effect or ceases to operate on the expiration of a particular period or on the happening of a particular contingency, then, unless a different intention appears, the expiry shall not affect – (a) the previous operation of, or anything duly done or
suffered under the enactment; or (b) any right, privilege, obligation or liability acquired,
accrued or incurred under that Act; or (c) any penalty, forfeiture or punishment incurred in
respect of any offence committed against that Act; or (d) any investigation, legal proceeding or remedy in
respect of any such right, privilege, obligation liability, penalty, forfeiture or punishment as aforesaid ; and any such investigation, legal proceeding or remedy may be instituted, continued or enforced andy any such penalty, forfeiture or punishment may be imposed as if the Act had not expired.
CHAPTER V
Powers and Functionaries
Exercise of powers and performance of duties``
27. Where, by any enactment any power is conferred or any duty is imposed, then, unless a different intention appears, that power may be exercised and that duty shall be performed from time to time as occasion requires.
Power incidental for effective exercise of powers granted.
28. Where, by any enactment, a power is conferred on any person or functionary to do or enforce the doing of any act or thing, all such powers shall deemed to be also conferred as are necessary to enable such person or functionary to do or enforce the doing of such act or thing.
Power to appoint to include power to appoint ex-officio
29. Where, by any enactment, a power to appoint any person to fill any office or execute any function is any person to fill any office or execute any function is conferred, then, unless it is otherwise expressly provided, any such appointment may be made either by name or by virtue of office.
Power to appoint to include power to suspend or dismiss
30. Where, by any enactment, a power to make any appointment is conferred, then , unless a different intention appears, the authority having for the time being power to make the appointment shall also have power suspend or dismiss any person appointed whether by itself or by any other authority in exercise of that power.
Substitution of function
31. In any enactment, it shall be sufficient for the purpose of indicating the application of the law to every person or number of persons for the time being executing the functions of an office, mention the official title of the officer who is, at the time of the passing of the enactment, exercising the functions, or that of the officer by whom the functions are commonly exercised.
Successors. 32. In any enactment it shall be sufficient for the purpose of indicating the relation of a law to the successors of any functionaries or of corporations having perpetual succession, to express its relation to the functionaries or corporations.
Official Chiefs and subordinates.
33. In any enactment, it shall be sufficient, for the purpose of expressing that a law relating to the chief or superior of an office shall apply to the deputies or subordinates lawfully performing the duties of that office in the place of their superior, to specify the duties of the superior.
CHAPTER VI
Subordinate Legislation
Making of rules or bye laws and issuing of orders between passing and commencement of enactment..
34. Where, by any enactment which is not to come into force immediately on the passing thereof, a power is conferred to make rules or bye-laws or to issue orders with respect to the application of the enactment or with respect to the establishment of any court or office or the appointment of any judge or officer there under or with respect to the person by whom, or the time when, or the place where , or the manner in which , or the fees for which, anything is to be done under the enactment, then, unless a different intention appears, that power may be exercised at any time after the passing of the enactment , but rules, bye laws or orders so made or issued shall not take effect till the commencement of the enactment.
Power to make rules,etc., includes power to add,amend, vary or rescued rules etc.
35. Where, by any enactment, a power to issue rules, notifications, orders, schemes, forms or bye-laws is conferred, then, unless a different intention appears that power includes a power to add to, amend, vary or rescind any rules, notifications, orders, schemes, forms or bye-laws so issued in the same manner and subject to the same sanction and conditions(if any) as the power to issue the rules, notifications, orders, schemes, forms or bye-laws.
Provisions applicable to making of rules or bye-laws after previous publication..
36. Where, by any enactment, a power to make rules bye-laws is expressed to be given subject to the condition of the rules or bye-laws being made after previous publication, then, the following provisions shall apply, namely:-
(a) the authority having power to make the rules or bye- laws, shall, before making them, publish a draft of the proposed rules or bye-laws for the information of persons likely to be affected thereby ;
(b) the publication shall be made in such manner as that authority deems to be sufficient, or, if the condition with respect to previous publication so requires, in such manner as the Government may prescribe ;
(c) there shall be published with the draft a notice
specifying a date on or after which the draft will be taken into consideration.
(d) the authority having power to make the rules or bye- laws, and, where the rules or bye-laws are to be made with the sanction, approval or concurrence of another authority, that authority also, shall consider any objection or suggestion which may be received by the authority having power to make the rules or bye-laws from any person with respect to the draft before the date so specified ;
(e) the publication in the official Gazette of a rule or bye- law purporting to have been made in exercise of a power to make rules or bye-laws after previous publication shall be conclusive proof that the rule or bye –law has been duly made.
Continuation of appointments, rules, etc., issued under enactment repealed and re-enacted.
37. Where, nay enactment is repealed and re-enacted with or without modification, then, unless it is otherwise expressly provided, any appointment, rule, notification, order, schemes, form or bye-law made or issued under the repealed enactment, shall re-enacted, continue in force and be deemed to have been made or issued under the provisions so re-enacted, unless and until it is superseded by any appointment, rule, notification, order, scheme, form or bye-law made or issued under the provisions so re-enacted.
Construction of rules , notifications, etc., issued under enactments.
38. Where, by any enactment, a power issue any rule, notification, order, scheme, form or bye-law is conferred, then , expressions used in the rule, notification, order, scheme, form or by- law shall unless a different intention appears, have the same respective meanings as in the enactment conferring the power.
1 Inserted by Amendment Act No. 3 of 1993, Sec 2 . Earlier the word read as “(2) If any rule is not laid before the Legislative Assembly in accordance with the provisions of sub-section (1) is shall, on the expiry of two successive sessions immediately following the publication of the rule, cease to have effect, without prejudice to the validity of anything previously done under that rule.”
Publication and commencement of rules
39. Every rule made under any enactment shall be published in the official Gazette and shall, in the absence of an express provision to the contrary either in the rule or in the enactment under which it is made, come into force on the day on which is published in the official Gazette.
Laying of rules before Legislative Assembly
40. (1) Every rule made by the Government of Meghalaya under any enactment shall be laid as soon as may be after it is made before the Legislative Assembly of Meghalaya while it is in session for a total period of ten days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, the Legislative Assembly makes any modification in the rule or resolves that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule. 1*“(2) Every rule made by the Government of Meghalaya under any Central Act applying in the State shall be laid as soon as may be after it is made before the Legislative Assembly of Meghalaya and the provisions of sub-section (1) shall apply as they provisions of sub- section (1) shall apply as they apply in the case of a rule made under any State enactment.”
CHAPTER VII
Miscellaneous
Citation of enactments.
41. (1) Any enactment may be cited by reference to the short title conferred thereon or by reference to the number and year thereof. (2) Any provision in an enactment may be cited by reference to the section of the enactment in which the provision is contained.
Recovery of fines.
42. Sections 63 to 70 of the Indian Penal Code and as far as may be the provisions of the Code of Criminal Procedure, 1898, in relation to the issue and execution of warrants for the levy of fines, shall apply to all fines imposed under any enactment, or under any rule or bye-law made there under, unless the enactment, rule or bye-law contain an express provision to the country.
Meaning of service by post
43. Where, any enactment authorises or requires any document to be served by post, whether the expression “serve” or either of the expressions “give” or “send” or any other expression is used, then, unless a different intention appears, the service shall be deemed to be effected by properly addressing, pre-paying and posting by registered post, a letter containing the document, and, at the time at which the letter would be delivered in the ordinary course of post.