Use of Badges (Bombay) Act, 1855 [Repealed]
(Received the assent of the Governor General on the 27th March 1855.)
An Act to amend the Law in force in the Presidency of Bombay concerning the use of Badges.
Whereas it is expedient to amend the provision of the Bombay Code which prohibits the use of badges by persons not in the employ of Government; It is enacted as follows:
Section 1. Regulation repealed
Section VI. Chapter 3 Regulation XXIII. of 1827 of the Bombay Code is repealed.
Section 2. Badges worn by persons not servants of Government to bear the employer's name, &c
No person, not being a servant of Government, shall wear any belt or badge intended to resemble any belt or badge worn by servants of Government, or any badge not bearing, in the characters of a language current in the district in which it is worn, the name or designation of the party by whom the wearer is employed.
Section 3. Penalty
Whoever commits, or is accessary to the commission of, an offence under the preceding Section shall, whether a British subject or not, be liable, on conviction before any person lawfully exercising the powers of a Magistrate or Justice of the Peace, within whose local jurisdiction the offence is committed, to a fine not exceeding one hundred rupees.