Sale of Gunja (Bombay) Act, 1857 [Repealed]
(Received the assent of the Governor General on the 5th December 1857.)
An Act relating to the Sale of Ganja in the Presidency of Bombay.
PREAMBLE
Whereas it is expedient to regulate the sale of Ganja in the Town of Bombay, and to amend the law relating to the sale of that article within the territories subordinate to the Presidency of Bombay: It is enacted as follows:
Section 1. Act repealed
Act II of 1841 is hereby repealed.
Section 2. Provision of Act III of 1852 extended to the sale of Ganja in Town of Bombay, Proviso and Commissioner of Customs, salt, and Opium empowered to grant licenses
The provisions of Act III of 1852, relating to the sale by license of intoxicating drugs or materials within the Territories subordinate to the Presidency of Bombay, are extended to the sale of Ganja within the local limits of the Jurisdiction of Her Majesty's Supreme Court of Judicature at Bombay, anything in the said Act to the contrary notwithstanding; provided always that the duties, powers, and authorities vested by the said Act in the Collectors of Zillahs shall, within the aforesaid limits, be possessed and exercised by the Commissioner of Customs, Salt, and Opium: and the said Commissioner shall, except as herein otherwise expressly provided, have the same powers with respect to the granting, refusing, or recalling licenses for the sale of Ganja, and with respect to the seizure and destruction or sale of unlicensed Ganja within the said limits, as are by the said Act vested in the Zillah Collectors of Land Revenue; and all the provisions of the said Act shall be applicable to licenses granted under this Act.
Section 3. Adjudication of penalties
All penalties shall within the said limits be adjudicated and levied by any Magistrate of Police for the Town of Bombay.