act 025 of 1872 : Salt (Punjab) Act, 1872 [Repealed]

Salt (Punjab) Act, 1872 [Repealed]

ACTNO. 25 OF 1872
10 December, 1872
Repealed by Act 8 of 1875
Passed by the Governor General of India in Council.

(Received the assent of the Governor General on the 12th October 1872).

An Act to give the force of law to certain Rules relating to Salt in the Panjab.

PREAMBLE

Preamble. Whereas certain Rules for the realization and protection of the revenue derived from the Salt Mines in the Sind S gar Do b and at K l b gh prepared by the late Board of Administration for the Affairs of the Panjab were, on the twenty-ninth day of May, 1851, approved by the Governor General and, under the Indian Councils' Act, 1861, received the force of law: And whereas the said Rules were repealed by the Panjab Laws' Act, 1872 and such repeal took effect on the first day of June, 1872: And whereas it is expedient, pending the passage of an Act to consolidate and amend the law relating to Inland Customs, to revive and continue such Rules with the modifications hereinafter mentioned; It is hereby enacted as follows:

Section 1. Rules to have the force of law

The said Rules shall have and shall, from the said first day of June, 1872, be deemed to have had, the force of law, subject to the following modifications (that is to say):

(a) In Rule 2, for the figure and words (2) two rupees, the words three rupees, one anna shall be substituted;

(b) In Rule 3, after the word Panjab, the words that may from time to time he determined by the Local Government shall he inserted;

(c) In Rule 8, for the words the Jhelum Division, the words Commissioner of Inland Customs shall be substituted;

(d) In Rule 17, for the words Board of Administration, the words Lieutenant-Grovernor of the Panjab shall be substituted;

(e) In Rule 21, for the last twenty words, the following words shall he substituted (that is to say): alimentary salt illegally manufactured or imported ;

(f) To Rule 22, the following words shall be added (that is to say): and may from time to time he altered by like notification ;

(g) In Rule, 24, for the last twenty-eight words, the words Inland Customs shall be substituted;

(h) In Rule 26, for the words in charge of the Preventive Line, the words of the Division shall be substituted; and for the words salt is not the, produce, of the Sind Sdgar or Kalabaugh Mines, the words possession of the salt, is prohibited by paragraph 21 shall be substituted;

(i) In Rule 80, for the words but that obtained from the Sind S gar Mines or from Kalabaugh, the words the possession of which is prohibited by paragraph 21 shall be substituted.

SECTIONS