Emigration to Saint Croix Act, 1863 [Repealed]
(Received the assent of the Governor-General on the 4th February 1863.)
PREAMBLE
Whereas it is expedient to render lawful the emigration of laborers, being Native inhabitants of British India, to the Danish Colony of Saint Croix, and to extend the provisions of Act XXXI of 1855 (relating to the emigration of Native Laborers to the British Colonies of Saint Lucia and Grenada) to the emigration of Native Inhabitants of British India who may emigrate to Saint Croix; It is enacted as follows:
Section 1. Act repealed
Act XIV of 1839, in so far as it renders liable to penalties every person who shall make with any Native of India, any contract for labor to be performed in the Danish Colony of Saint Croix, or who shall knowingly and or abet any Native of India in emigrating from the Ports of Calcutta, Madras, and Bombay respectively, to the said Colony, is repealed.
Section 2. Act XXXI of 1865 extended
All the provisions of Act XXXI of 1855, and of the Schedule thereto as modified by Act XLIX or 1860 (relating to Vessels carrying emigrant Passengers to the British Colonies) shall extend and apply to Native Inhabitants of the British Territories in India who shall emigrate to the Danish Colony of Saint Croix, and that Act shall be read as if the words or the Danish Colony of Saint Croix had been inserted therein after the words Saint Lucia and Grenada or Saint Lucia or Grenada wherever those words occur in the said Act.
Section 3. Commencement of Act
This Act shall take effect as to the said Colony of Saint Croix from the day when the Governor-General of India in Council shall notify in the Calcutta Gazette that such Regulations have been provided and such measures taken as the Governor-General in Council deems necessary for the protection of such emigrants during their residence in the said Colony of Saint Croix and in respect of their return to India.
Section 4. Act XIX of 1856 to apply to Emigration to St. Croix
All the provisions of Act XIX of 1856 (to enable the Governor-General of India in Council to suspend the operation of certain Acts relating to the Emigration of Native Laborers) shall apply to Emigration to the said Colony of Saint Croix.