Maharashtra act 034 of 1960 : The Glanders and Farcy and Dourine Acts (Extension) Act, 1960.

Section 1.Short title.

This Act may be called the Glanders and Farcy and Dourine Acts (Extension) Act, 1960.

Section 2.Extension of Acts 13 of 1899 and 5 of 1910 to rest of State of Maharashtra.

Each of the following Acts, that is to say,-

(a) the Glanders and Farcy Act, 1899 (13 of 1899), and

(b) the Dourine Act, 1910 (5 of 1910),

as in force immediately before the commencement of this Act in the Bombay and Vidarbha areas of the State of Maharashtra, is hereby extended to the rest of that State.

Section 3.Amendment of Sections 1 and 14 of Act 13 of 1899.

In the Glanders and Farcy Act, 1899 (13 of 1899), as extended by section 2,-

(a) in section 1, in sub-section (2), after the words and letter "Part B States" the words "other than the Hyderabad area of the State of Maharashtra" shall be added ;

(b) in section 14,-

(i) in sub-section (1), for the words "may make rules" the words "may, by notification in the Official Gazette, make rules" shall be substituted ;

(ii) for sub-section (3), the following shall be substituted, namely :-

"(3) All rules made under this section shall be laid for not less than thirty days before each House of the State Legislature as soon as possible after they are made, and shall be subject to such modification as the State Legislature may make, during the session in which they are so laid or the session immediately following, and publish in the Official Gazette.".

Section 4.Amendment of sections 1 and 14 of Act 5 of 1910.

In the Dourine Act, 1910 (5 of 1910), as extended by section 2,-

(a) in section 1, in sub-section (2), after the words and letter "Part B States" the words "other than the Hyderabad area of the State of Maharashtra" shall be inserted ;

(b) in section 14,-

(i) in sub-section (1), for the words "may make rules" the words "may, by notification in the Official Gazette, make rules" shall be substituted ;

(ii) for sub-section (3), the following shall be substituted, namely :-

"(3) All rules made under this section shall be laid for not less than thirty days before each House of the State Legislature as soon as possible after they are made, and shall be subject to such modifications as the State Legislature may make, during the session in which they are so laid or the session immediately following, and publish in the Official Gazette.".

Section 5.Repeal of Hyderabad Act I of 1338 F.

The Hyderabad Surrah, Glanders, Farcy and Epizootie Lymphangitis Prevention Act (Hyd. I of 1338F) is hereby repealed :

Provided that, such repeal shall not affect-

(a) the previous operation of the Act so repealed, or anything duly done or suffered thereunder ; or

(b) any right, obligation or liability acquired or incurred under the Act so repealed ; or

(d) any investigation, legal proceeding or remedy in respect of any such right, obligation, liability, penalty or punishment as aforesaid ;

and any such investigation, proceeding or remedy may be instituted, continued or enforced and any such penalty or punishment may be imposed, as if this Act had not been passed :

Provided further that, subject to the preceding proviso, anything done or any action taken (including orders or rule made) under the Act so repealed shall, in so far as it is not inconsistent with the provisions of the Glanders and Farcy Act, 1899 (13 of 1899), be deemed to have been done or taken under the corresponding provisions of that Act, and shall continue in force accordingly unless and until superseded by anything done or any action taken under that Act.