Abkari, British (Burma) Act, 1868 [Repealed]
(Received the assent of the Governor General on the 24th September 1868).
PREAMBLE
Whereas Rules for the sale in British Burma of wine, beer, spirituous and fermented liquors and intoxicating drugs, have, from time to time, been made and published under the authority of the Chief Commissioner of British Burma, and it is expedient to give such Rules, as last published under the authority aforesaid, the force of law, and to indemnify all officers, farmers and other persons who have acted under them, or under any such Rules previously published or enforced under the same authority; It is hereby enacted as follows:
Section 1. Validation of Abk r Rules published in British Burma Gazette of 29th February 1888
The Rules for the sale of wine, beer, spirituous and fermented liquors, and intoxicating drugs in British Burma Gazette published in the number of the British Burma Gazette dated the twenty-ninth day of February 1868, shall, from the thirty-first day of March 1868 down to the passing of this Act, be deemed to have had the force of law, and shall continue in force until the Governor General of India in Council by Ratification in the Gazette of India shall otherwise order.
Section 2. Validation of previous Rules
All other such Rules from time to time published or enforced by or by order of the Chief Commissioner of British Burma on or before the said thirty-first day of March 1868, shall be deemed to have had the force of law.
Section 3. Indemnification officers and farmers
All officers, farmers and other persons are hereby indemnified for anything done before the passing of this Act, which might lawfully have been clone if this Act had been in force; and no suit or other proceeding shall be maintained against any such officer, farmer or other person in respect of anything so done.