Repealing Bengal Act, 1862 [Repealed]
(Received the assent of the Governor-General on the 27th March 1862.)
PREAMBLE
Whereas the Treasuries of the Secretary of State for India in Council and of Her Majesty's Indian Governments at Calcutta, Madras, and Bombay respectively have been established under orders from the Governor-General of India in Council, the Governor of Madras in Council, and the Governor of Bombay in Council respectively, duly notified in the Government Gazettes at those places, at the Bank of Bengal, the Bank of Madras, and the Bank of Bombay respectively.
And whereas the interest on divers securities of the Government of India and annuities payable out of the revenues of India, and divers other yearly sums mentioned in Section XXVI of Act XXXII of 1860 (for imposing Duties on Profits arising from Property, Professions, Trades and Offices) payable by the said Government or out of the public revenues of the said Government are, by virtue of the said orders, payable at the said Banks respectively.
And whereas it is expedient that the Secretaries and Treasurers, Deputy Secretaries, and Accountants of the Banks of Bengal, Madras, and Bombay respectively should be constituted Ex-Officio Assessors for executing the said Act XXXII of 1860 for the purpose of assessing and discharging the Duties thereby imposed in respect of the interest and yearly sums so payable at the said Banks as aforesaid in the place of the Sub-Treasurers.
It is therefore enacted as follows:
Section 1. Certain Officers of the said Banks constituted Ex-Officio Assessors under Act XXXII of 1860
The persons for the time being holding the office of Secretary and Treasurer, or of Secretary alone, or of Treasurer alone, or of Deputy Secretary, or of Accountant of the Bank of Bengal, of the Bank of Madras, and of the Bank of Bombay respectively, shall, so long as the Government Treasuries at Calcutta, Madras, and Bombay respectively shall continue to be held and established at those Banks respectively, be severally Ex-Officio Assessors for executing Act XXXII of 1860 for the purpose of assessing and discharging the Duties thereby imposed in respect of interest on securities of the Government of India and of all annuities payable out of the revenues of India, and in respect of all other yearly sums (other than the salaries or pensions mentioned in Sections XXVII, XXVIII, XXIX, XXX, and XXXI of the said Act) payable by the said Government or out of the public revenues of the said Government at the Government Treasuries of Bengal, Madras, and Bombay respectively, and shall severally have and exercise in regard to the said Duties all the powers and authorities vested by the said Act in the Ex-Officio Assessors named in Section XXVI thereof.
Section 2. Sub-Treasurers to cease to be Ex-Officio Assessors whilst Government Treasuries are held at the said Banks
So long as the Government Treasuries at Calcutta. Madras, and Bombay shall continue to be established and held at the Banks of Bengal, Madras, and Bombay respectively, the Sub-Treasurers of the said Presidencies of Bengal, Madras, and Bombay respectively shall cease to be Ex-Officio Assessors for executing the said Act for the purpose of assessing and discharging the Duties upon the interest and yearly sums mentioned in Section I of this Act, and in respect of which the Secretaries, Treasurers, Deputy Secretaries, and Accountants of the said Banks are hereby constituted Ex-Officio Assessors.
Section 3. Commencement and construction of Act
This Act shall take effect from the 1st day of March 1862, inclusively of that day, and shall be read and taken as part of the said Act XXXII of 1860.