act 016 of 1880 : Bombay Revenue Jurisdiction Act, 1880 [Repealed]

Bombay Revenue Jurisdiction Act, 1880 [Repealed]

ACTNO. 16 OF 1880

12 February, 1882

Repealed by Act 1 of 1938

Passed by the Governor General of India in Council.

(Received the assent of the Governor General on the 26^th December, 1880)

An Act to regulate the Traffic on the Madras. Irrigation and Canal Company's Canal.

PREAMBLE

Preamble. Whereas by the twenty-seventh clause of an Indenture made on the third day of June, one thousand eight hundred and sixty-three, between the Secretary of State for India in Council of the one part, and the Madras Irrigation and Canal Company (hereinafter referred to as the Company ) of the other part, it was, amongst other things, provided that the Company should be authorized and empowered to charge such tolls, for navigation, and such fares or rates for the conveyance of passengers, animals and goods, as should not exceed the rates, tolls or fares which should be defined and sanctioned by an Act of the Indian Legislature; and that the Company should not in any case charge any higher tolls, fares or rates whatsoever; and whereas it is expedient to define and sanction, for the purposes of the said clause, fares and rates for the conveyance of passengers, animals and goods;

And whereas it is also expedient to empower the Company to make rules for the conveyance of passengers, animals and goods upon, and the use, management and working of, its canal; It is hereby enacted as follows:

Section 1. Short title

This Act may be called The Madras Irrigation and Canal Company's Act, 1880;

Commencement. and it shall come into force at once.

Section 2. Fares and rates for conveyance of passengers and goods

The fares and rates specified in the schedule hereto annexed shall he deemed to be the fares and rates defined and sanctioned for the purposes of the said clause.

Section 3. Company empowered to make working rules for its canal

The Company may, from time to time, make rules for the following purposes, that is to say:

(a) for licensing vessels (other than those of the Company) to navigate the canal and for registering vessels so licensed and denoting upon each its carrying capacity;

(b) for fixing the maximum number of passengers or animals, and the maximum amount of goods, which vessels navigating the canal may carry; and

Section 4. Penalty for breach of rules

Any such rule may contain a provision that any person committing a breach of it shall be liable to a fine which may extend to fifty rupees, or, in default of payment of such fine, to simple imprisonment for a term which may extend to one month.

Section 5. Notification of rules

All such rules shall, when sanctioned by the Governor of Port St. George in Council and published in the Fort St. George Gazette, have the force of law.

Power to cancel rules. The said Governor in Council may at any time cancel any such rule.

Section 6. Copy and translations of Act, &c., to be shown at stations and on vessels

A copy of this Act and the rules made hereunder, and of the Time-table and Tariff of Charges which may from time to time be observed for the Company's vessels navigating the canal, shall be exhibited, both in English and in Telugu, in some conspicuous place at each station of the canal, and in each vessel employed by the Company in conveying passengers, animals or goods over the canal.

Section 7. Penalty for failure to exhibit copy and translation as required by section 6

Any servant of the Company in charge of any such station or vessel at or in which the provisions of section six are not complied with shall be punished with fine which may extend to ten rupees; and the Company shall forfeit to Government the sum of fifty rupees for every day during which such provisions are not complied with at or in any such station or vessel.

Section 8. Place of trial

Any person committing any offence against this Act or the rules made under it shall be triable for such offence at any place at which he may be, or which the Governor of Port St. George in Council may, from time to time, by notification in the official Gazette, direct, as well as in any other place in which he might be tried under any law for the time being in force.

Section 9. Saving of Prosecutions under other laws

Nothing in this Act shall be deemed to prevent any person from being arrested, prosecuted or punished under any other law for any act or omission which constitutes an offence against this Act or the rules made under it;

Provided that no person shall be punished twice for the same offence.

THE SCHEDULE

(See section 2.)

Fares and Rates.

Passengers.

	Pies.
First class, per passenger, per mile or fraction of a mile	14.4
Second class, per ditto, ditto	5.6
Third class, per ditto, ditto Mail (fast) Third class, per ditto, ditto Ordinary	3.2 2.0

Animals.

	Pies.
A horse or mule taken singly, per mile or fraction of a mile	14.4 Annas.
Cattle, horses and mules, per 10 or fraction of 10, per ditto	6.0 Annas.
Calves needing only half the space of a cow, to be reckoned as half.
Sheep, goats and pigs, per 60 or fraction of 60, per ditto	6.0
Asses, half the rates for horses.

N.B. Dogs, if conveyed at all, will not be charged for, no accommodation being provided for them.

Elephants and camels will not be conveyed at all.

Goods.

Heavy Goods, i.e., Goods weighing above 180 lbs.	Pies.
First class (which includes all articles for the time being comprised in the special and first classes, Madras Railway,) per ton, per mile or fraction of a mile	7.2
Second class (which includes all articles for the time being comprised in the second and third classes, Madras Railway,) per ditto, ditto	12.8
Third class (which includes all articles for the time being comprised in the fourth and fifth classes, Madras Railway,) per ditto, ditto	24.0

Fractions of a ton will be charged for proportionately, fractions of 20 lbs. being reckoned as 20 lbs.

N.B. Carriages or vehicles will not be conveyed.

Parcels.

	Exclusive of Collection and Delivery
DISTANCE.	10 lbs. and under	Above 10 and not above 20 lbs.	Above 20 and not above 40 lbs.	Above 40 and not above 60 lbs.	Above 60 and not above 80 lbs.	Above 80 and not above 100 lbs.	Above 100 and not above 120 lbs.	Above 120 and not above 140 lbs.	Above 140 and not above 160 lbs.	Above 160 and not above 180 lbs.
	Rs. A. P.	Rs. A. P.	Rs. A. P.	Rs. A. P.	Rs. A. P.	Rs. A. P.	Rs. A. P.	Rs. A. P.	Rs. A. P.	Rs. A. P.
50 miles and under	0 2 6	0 3 9	0 5 0	0 6 3	0 7 6	0 8 9	0 10 0	0 11 3	0 12 6	0 13 9
Above 50 and not above 100 miles	0 5 0	0 7 6	0 10 0	0 12 6	0 15 0	1 1 6	1 4 0	1 6 6	1 9 0	1 11 6
Above 100 and not above 150 miles	0 7 6	0 11 3	0 15 0	1 2 9	1 6 6	1 10 3	1 14 3	2 1 9	2 5 6	2 9 3
Above 150 and not above 200 miles	0 10 0	0 15 0	1 4 0	1 9 0	1 14 0	2 3 0	2 8 0	2 13 0	3 2 0	3 7 0