Rajasthan act 015 of 1978 : The rajasthan excise (amending and extending) act, 1978

Section 1.Short title and commencement

(1) This Act may be called the Rajasthan Excise (Amending and Extending) Act, 1978.

(2) Except section 4, which shall come into force at once the other provisions of this Act, shall be deemed to have come into force on the 1st day of September, 1978.

Statement of Objects and Reasons²

Consequent upon the re-organisation of States, the Abu area was merged in the State in the State of Rajasthan but the Bombay Prohibition Act, 1949 of the erstwhile State of Bombay continued to be in operation in that area As such the provisions of the Rajasthan Excise Act, 1950 (Rajasthan Act II of 1950) could not be made applicable to the said area.

With a view to obtain uniformity in the application of laws us all areas of the State, it was considered necessary to extend the Rajasthan Excise Act 1950 to that area. Since the Rajasthan Legislative Assembly was not in session and the Governor was satisfied that circumstances existed which rendered it necessary for him to take immediate action, he made and promulgated the Rajasthan Excise (Amending and Extending) Ordinance,1978, on the 1st day of September, 1978.

The bill seeks to replace the said ordinance |

2. Statement of objects and Reasons pub. in Raj Gaz. Ex. ordi. Pt. - III-A dt. 5.10.1978

Section 2.Amendment of Section 1, Rajasthan Act II of 1950

In sub section (2) of section 1 of the Rajasthan Excise Act, 1950 (Rajasthan Act II of 1950) hereinafter reffered to as the principal Act, the words "expect the Abu area" shall be omitted.

Section 3.Commencement of Rajasthan Act II of 1950

The principal Act is Amended by section 2 of the Rajasthan Excise (Amending and Extending) Ordinance, 1978 (Rajasthan Ordinance No. 14 of 1978), shall be deemed to have come into force in the Abu area from the date of the commencement of the said Ordinance.

Section 4.Repeal and Savings

(1) The Rajasthan Excise (Amending and Extending) Ordinance (No. 14 of 1978) is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the Ordinance shall be deemed to have been done or taken under this Act.