Section 1.Short title, extent and commencement.
(1) This Regulation may be called the Bombay Seals Act (Application to Scheduled Areas) Regulation, 1951.
(2) It extends to the Scheduled Areas specified in the Scheduled annexed hereto.
(3) It shall come into force at once.
Section 2.Application of Bom. XXII of 1949, to Scheduled Areas.
Sections 3 and 4 of the Bombay Seals Act, 1949 (Bom. XXII of 1949), shall apply to the areas specified in the Schedule annexed hereto.