(Received the assent of the Governor General on the 2nd June 1858.)
An Act to continue in force for a further period Acts XIV of 1857, XVI of 1857 and XVII of 1857 and to authorize in certain cases the transportation of offenders sentenced to imprisonment.
PREAMBLE
Whereas it is expedient that Acts XIV of 1857, XVI of 1857 and XVII of 1857 should continue in force until the end of the year 1859; and that, in certain cases, offenders sentenced to imprisonment under the said Acts should be transported beyond the sea; It is enacted as follows:
Acts XIV of 1857, XVI of 1857 and XVII of 1857 shall continue in force until the end of the year 1859.
Unless the Governor General in Council shall otherwise order, whenever any Court or other Officer shall sentence an offender under any of the said Acts to imprisonment for a term exceeding three years, it shall be lawful for such Court or other Officer at the same time to order that the offender be transported beyond sea for such term.