Effectuating (Treaty with Burma) Act, 1864 [Repealed]
(Received the assent of the Governor-General on the 18th March 1864.)
PREAMBLE
Whereas it is necessary to provide for the more effectual carrying out of the provisions of Act IV of 1863 (to give effect to certain provisions of a Treaty between His Excellency the Earl of Elgin and Kincardine, Viceroy and Governor-General of India, and His Majesty the King of Burmah); It is enacted as follows:
Section 1. Governor-General in Council may pass rules to give effect to Act IV of 1863
It shall be lawful for the Governor-General of India in Council to make and issue rules to give effect to the said Act IV of 1863, and regulate all matters relating to the import and export of goods or otherwise arising under that Act: and from time to time to add to, alter or revoke such rules or any of them.
Proviso. Provided that no rule so made shall be inconsistent with any provision of the said Act IV of 1863, and that the penalties prescribed in such rules for their infringement shall not exceed, and shall so far as circumstances will admit be the same as, or similar to, the penalties prescribed in the like cases by Act VI of 1863 (to consolidate and amend the laws relating to the administration of the Department of Sea Customs in India). All rules made under this Section shall be published in the Gazette of India.
Section 2. Indemnity
Every Collector of Customs, or other Officer, is hereby indemnified for every thing done on or after the date on which the said Act IV of 1863 came into operation, in collecting or enforcing the Duty imposed under the provisions of that Act, or by virtue of any order of Government or otherwise in carrying the said Act IV of 1863 into effect: and no action or other proceeding shall be maintained against any such Collector or other Officer in respect of any thing so done.