act 007 of 1864 : Salt Central Provinces Act, 1864 [Repealed]

Salt Central Provinces Act, 1864 [Repealed]

ACTNO. 7 OF 1864

02 January, 1866

Repealed by Act 8 of 1875

Passed by the Governor-General of India in Council.

(Received the assent of the Governor-General on the 25^th February 1864.)

An Act for regulating the importation and manufacture of alimentary Salt, in the Territories administered by the Chief Commissioner of the Central Provinces.

PREAMBLE

Whereas it is expedient to provide for the levy of a Customs duty upon Salt in the Territories administered by the Chief Commissioner of the Central Provinces, and to extend to the said Territories certain provisions of Act XIV of 1843 (for regulating the levy of Customs duties and the manufacture of Salt in the North-Western Provinces of the Presidency of Bengal), and of Act XXXVI of 1855 (to empower Officers of Customs and land revenue to search houses and other enclosed places for contraband Salt in the North-Western Provinces), and of Act XIX of 1862 (to extend to the Province of Oude certain provisions of Acts XIV of 1843 and XXXVI of 1855 relating to the manufacture of contraband Salt, and to amend the last named Act); It is enacted as follows:

Section 1. Section XIV of Act XIV of 1843 partially repealed

So much of Section XIV of Act XIV of 1843 as declares that nothing in the said Act contained shall apply or be deemed to apply to the Saugor and Nerbudda Territories, is hereby repealed.

Section 2. Customs duty on Salt imported into the Central Provinces

It shall be lawful for the Governor-General in Council to order the levy of a Customs duty not exceeding three Rupees per maund on Salt imported into the Territories administered by the Chief Commissioner of the Central Provinces.

Section 3. Certain provisions of Act XIV of 1843, of Act XXXVI of 1855, and of Act XIX of 1862, extended to the Central Provinces

So much of Sections III, IV, V, VI, VII, VIII, IX, X, XI, XII and XIII of Act XIV of 1843 as relates to the manufacture and importation of alimentary Salt, and to the prevention and punishment of the illicit manufacture and importation of such Salt, and Sections I, II, III, V, VI, VII, VIII and IX of Act XXXVI of 1855, and Section II of Act XIX of 1862 are hereby extended to the Territories administered by the Chief Commissioner of the Central Provinces.

Section 4. Indemnity to Collectors of Customs and others

Every Collector of Customs and other Officer in the Territories administered by the Chief Commissioner of the Central Provinces, however such Officer is designated, is hereby indemnified for any thing done before the passing of this Act, which might lawfully have been done if this Act had been in force, and no action or other proceeding shall be maintained against any such Collector or other Officer in respect of any thing so done.