Fees for registration of Emigrants Act, 1870 [Repealed]
(Received the assent of the Governor General on the 18th February 1870).
An Act to enable the Governor General in Council to increase the fee payable under section thirty one of the Emigration Act.
PREAMBLE
Whereas, under section nine of Act No. VI of 1869 (to amend the law relating to the Emigration of Native Labourers), the Governor General of India in Council is empowered to increase any fee payable under sections nineteen, twenty-seven and thirty-four of Act No. XIII of 1864 (to consolidate and amend the law relating to the Emigration of Native Labourers); and whereas it is expedient that he should also be empowered to increase the fee payable under section thirty-one of the same Act; It is hereby enacted as follows:
Section 1. Power to crease fees payable under Act XIII of 1864, section 31
The Governor General of India in Council may from time to time, by notification in the Gazette of India, increase any fee payable under section thirty-one of the said Act No. XIII of 1864, and may also in like manner reduce to its present amount any fee so increased: Provided that no fee shall be increased under this section by more than double such amount.