act 011 of 1875 : Madras Salt Act, 1875 [Repealed]

Madras Salt Act, 1875 [Repealed]

ACTNO. 11 OF 1875

03 September, 1875

Repealed by Act 18 of 1877

Passed by the Governor General of India in Council.

(Received the assent of the Governor General on the 9^th March 1875)

An Act to amend the Law relating to Salt in the Presidency of Port St. George.

PREAMBLE

Preamble. Whereas it is expedient to amend the law relating to the price of salt sold under the orders of Government in the Presidency of Fort St. George; It is hereby enacted as follows:

Section 1. Short title

This Act may be called The Madras Salt Act, 1875:

Local extent. It extends to the territories under the government of the Governor of Fort St. George in Council;

Commencement. And it shall come into force at once.

Section 2. Power to impose, for any local area, duty on salt local area, duty on salt manufactured or sold under orders of Government

The Governor General in Council may from time to time, by notification published in the Gazette of India, impose, for any local area, a duty on salt manufactured or sold therein under the orders of the Governor of Fort St. George in Council, not exceeding one rupee and thirteen annas for every maund of three thousand two hundred tolas.

Section 3. Power to impose, for any local area, additional sum to cover cost of salt

Whenever any such notification is published, the enactments mentioned in the schedule hereto-annexed shall be repealed in such local area, and the Local Government shall from time to time, by notification in the Fort St. George Gazette, fix as part of the price of every maund of salt so to be sold within such local area, or any part thereof, such additional, sum or sums as it May deem, sufficient to cover the cost of importation, purchase, manufacture, storage, transport, sale and wastage.

Section 4. Power to alter additional sum

The Local Government may vary such additional sum or sums for any description of salt, or for any part of such local area, with reference to all or any of the following considerations (namely):

(a) the place in which the salt is sold;

(b) the quantity of the salt sold in any transaction;

Section 5. Price to be paid in each local area for salt sold

The price to be paid to the Local Government in any part of any local area mentioned in any notification under section three or four shall, for every maund of salt sold in such area or part, he the total amount of the duty and additional sum for the time being so imposed and fixed for such salt as aforesaid.

The price payable in any local area for any description of salt at the date of the publication of any notification under section two, shall he taken to be the price payable under this section for such description of salt, until an additional sum is fixed under section three for such area.

SCHEDULE

(See section 3).

The following portions of Act No. XXIV of 1869 (to enhance the price of Salt in the Presidency of Fort St. George and the duty on Salt in the Presidency of Bombay), namely,

in the title, the words the price of salt in the Presidency of Fort St. George and:

in the preamble, the words the price of salt manufactured and sold in the Presidency of Fort St. George and; and

in section two, paragraph one and the first word of paragraph two,

and so much of the second schedule to the Laws Local Extent Act, 1874, as refers to Act No. XXIV of 1869.