act 028 of 1864 : Abkari Act, 1864 [Repealed]

Abkari Act, 1864 [Repealed]

ACTNO. 28 OF 1864

11 April, 1866

Repealed by Act 10 of 1871

Passed by the Governor-General of India in Council.

(Received the assent of the Governor-General on the 28^st November 1864.)

An Act to provide for the extension of Act XXI of 1856 (to consolidate and amend the law relating to the Abkaree Revenue in the Presidency of Fort William in Bengal), to the provinces under the control of the Lieutenant-Governor of the Punjab.

PREAMBLE

Whereas it is expedient to empower the Governor-General of India in Council to extend the provisions of Act XXI of 1856 (to consolidate and amend the law relating to the Abkaree Revenue in the Presidency of Fort William in Bengal), and of Act XXIII of 1860 (to amend Act XXI of 1856), to any province or place under the control of the Lieutenant-Governor of the Punjab; It is enacted as follows:

Section 1. Provisions of Act XXI of 1856 and of Act XXIII of 1860 may be extended to the Punjab

It shall be lawful for the Governor-General India in Council, by notification in the Gazette of India, to extend all or any of the provisions of the said Act XXI of 1856 relating to the manufacture of spirits and the sale of spirituous and fermented liquors and intoxicating drugs, and of the said Act XXIII of 1860, to any of the provinces or any part or parts thereof under the control of the Lieutenant-Governor of the Punjab.

Section 2. Powers to be exercised Under said Acts in what Courts and Officers to be vested

The powers to be exercised under any of the provisions of the said Acts shall be vested in such Courts and Officers as the said Lieutenant-Governor may with the sanction of the Governor-General in Council appoint for the purpose.

Section 3. Levy of Duties under said Acts, under orders of Punjab Government, legalized

No proceedings at law shall be taken against any Officer, for any act done or omitted on or after the eighteenth day of April 1864 by virtue of any order of the Government of the Punjab heretofore made, directing the levy of any such Duty as is authorized by the said Acts XXI of 1856 and XXIII of 1860 to be levied.