PUNJAB GOVT. GAZ. (EXTRA), JANUARY31,2013 (MAGHA 11, 1934 SAKA)
PART -I
DEPARTMENTOF LEGALL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 31st January, 2013 No. 8-Leg./2013.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the l6th January, 2013,is hereby published for general information:
THE PUNJAB SAFETY MEASURES FOR PREVENTION
AND CONTROL OF FIRE ACT, 2012
(Punjab Act No. 8 of 2013)
AN
ACT
49
to make more effective provision for the safety measures for prevention and control of fire in buildings and premises and for the matters con nected therewith or incidental thereto.
2.
BE it enacted by the Legislature of the State of Punajab in the Sixty-third Year of the Republic of India as follows:
1. (4) This act may be called the Punjab Safety Measures for Prevention and Control of Fire Act, 2012.
(2) It shall extend to the whole of the State of Punjab.
(3) It shall be deemed to have come into force on and with effect from the 2nd day of November, 2012.
In this Act, unless the context otherwise requires,
(u) building" neans any shop, house, hut, outhouse, stable,a factory, an industrial shed and a temporary structure erected by means of tents and structures raised for entertainment purposes whether roofed or not and whether used for the purposes of human habitation or otherwise and whether of masonry, bricks, wood, mud, thatch, metal or any other material whatever and includes,
(i) the garden, ground and out-houses appertainug to a building or part of building:
(i) any fittings affixed to a building or part of a building for the more beneficial enjoynent thereof; and
Short titie,
extent and
commcncement.
Detinitions.
PUNJ GO T. G Z. (EXTRA). JANUARY 31.2013 49 (MAGHA 11, 1934 SAKA)
P RT - | TT
DEPA T GA LEGISLATIVE Ar:
, | AIRS. PUNJ R
NOTIFICATION
The 31st J ary, No. 8-Leg./2013.- Th following Act of the Legislature of th State D 1 ecCelve SY nee > \ . j received h assent f h Governor Punjab the 16th January 2013. 1s hereby published general information: -
P MEAS RES PREVENTI
AND CO R T,
(Punjab Act No. 8 of 201 ) f 10 a or v on easur prevention and control of fire in buildings and premises and for the matters con- ed h rew th n den al
r it enacted by the Legislature of th State of Punajab in the Sixty-third Year of the Republic of India as follows:—
r le
(1) his t a l nj afet easures r enti n ontrol of Fire ct, commenceme .
(2) It shall hol f th t t unjab.
(3) al e it ct om of November, 2.
. . et tions
. ct, l ss ntext ise i —
a) "b lding" m p, use, ut, t ouse, le, t ry, dustrial porary t re t by ea u se ent ainm t
r oses hether f t hether
urposes of an abitati n r ise hether of asonry, ricks, ood, ud, t h, metal r t er aterial hatever i cludes,-
r en, t uses pertai in 0 a
uil i g r art f uil ing;
(ii) i ngs af ixed o uil i g r art ofa uil i g t the ore beneficial m t reof;
1
50 PUNJAB GOVT. GAZ. (EXTRA), JANUARY 31, 2013
(MAGHA |I, 1934 SAKA)
(ii) any wall or well:
(b) Director" means the Director, Local Government, Puniab
(c) "Fire Officer" means the Fire Officer, Punjab, appointed as such by the Government;
(d) "Government" means the Government of the State of Punjab in the Department of Local Government:
(e) "Nominated authority" means an officer incharge of a fire brigade as nominated by the Fire Officer:
() "occupier" includes,
(g)
(ii)
any person who for the time being is paying or is liable to pay to the owner the rent or any portion of the rent of the land or building in respect of which such rent is paid or is payable,
an owner in occupation of, or otherwise using his land or building:
ii) a rent-free tonant of any land or building;
(iv) a licensee in occupation of any land or building; and
(v) any person who is liable to pay to the oWner demages for the use and occupation of any land or building *owner" includes a person who for the time being is receiving or is entitled to receive, the rent of any land or building or premises, whether on his own occunt or on account of himself and others or as an agent, trustee, gurdian or receiver for any other perSon who should so receive the rent or be entitledto receive it if the land or building or premises or part thereof were let to a tenant and also includes the Directorof Estates, Governiment of lndia, and any authority J undertaking the work of development of build1ngs in Governmental, Co-operative, private or otherw ise in any other sectors ;
(h) "premises" means any land or any building or part of a bui apartment thereto which is used for storing explosives. explosive substances and dangerously inflammable substances.
50 J B GOVT. AZ.
TRA), RY 31, 13
(MA A TT, 34 KA)
I
(iii) y all r ell:
JE
(bh) "Director" means th irector, Local overnment. Punjab:
(¢) "Fire Officer" eans ir f icer, Pu njab, appointed as +
by e overnment |
(d) "Government" means th overnment of e t t unj in the epart ent ocal overnment.
(¢) " ominated thority" eans ffi er harge of a fire r e inated i f icer:
(f) " cupier" des,-
(i) im is i or is liable to pay to the owner the rent or any portion of the rent of the land or building in respect of which such rent is paid or is yable;
(ii) an owner in occupation of, or otherwise using his land building;
(iii) arent-free tonant of any land or building:
(iv) licensee in occupation of any land or building: and fv) s a o o h wner a
for the use and occupation of any land or building:
rg) "owner" includes person wh for the time being is receiving s entitled o receive, the rent of any land or building or premises, whet er t account
himself and others or as an agent. trustee. gurdian or receiver o an other person who should so receive the rent or be entitled to receive it if the land or building or premises or part thereof were let 10 a tenant and also includes the Director of Estates, Government of India, and any authonty 4 undertaking the wo of o ent o b di 18
Governmental, Co-operative, private or otherwise in n other se :
premises" means any land or any building or part of a building apa % rtment thereto which 1s used for storing explosives. explosive 5~
.
PI si e st ces gerously inflam able substances. :
2
PUNJAB GOVT. GAZ.(EXTRA), JANUARY 31,2013
(MAGHHATI, 1934 SAKA)
Explanation. ln this clause, 'explosive', 'explosive substances' and * dangerously intlammable substances` shall have the same meanings, the assigned to them in the Explosive Act, 1884, the Explosive Substances Act, 1908 and the Inflammable Substance Act, 1952. respectively:
(i)
3.
S
"preseribed" means prescribed by rules made under this Act; and
(i) safety measures" means such measures as are necessary for the prevention, control and fighting of fire and for ensuring the safety of life and property in case of fire as specified in the National Building Code of India, 2005, as ammended from time to time.
Notwithstanding anything contained in any other law for the time being in force, the Nominated authority may enter and inspect any building or premises or building or premises under construction, if such inspection appears necessary for ascertaining the contravention or the inadequacy of the safety measures in such building or premises, as the case may be.
4. (1) The Nominated authority may, after giving three days notice
to occupier, or if there is no occupier, to the owner of any building or premises,
enter and inspect the said buildingor
premises at any time between sunrise
and sunset, where such inspection appears necessary for ascertaining the
inadequacy or contravention of safety
measures;
Provided that the Nominated authority may enter into and inspect any
bulding or premises at any time if it
appears to it to be expendientand
necessary
to do so in order to ensure
safety of life and property.
(2) The Nominated authority shall be provided with all possible
assistance by the occupier or the owner, as the case may be, tor carryingout
the inspection under
sub-section().
(3) When any buildingor premises used as a human habitation is entered
under sub-section (),due regard shall be paid to the social and religious sentiments of the occupiersand before any apartment in the actual occupncy
of any women, who,
according to the custom does not appcar n public, is entered upon under
sub-section (l), notice shall be given to her that she is at liberty to withdraw,and every reasonable facility shall be allorded to her for
withdrawing.
Powers to
inspect
buildings and
premises.
Procedure of
inspection.
e
r
PUNJAB GOVT. GAZ. (1: X RA), JANUARY 31,2013 51 (MAGHA 11,1934 SAKA)
Explanation. In this clause. 'explosive', LJ . explosive sgh 'dangerously inflammable subst ances' shall have the assigned to them in the Explosive Act
Substances Act, 1908 and the Infla m
respectively:
ances' and
the same meanings,
884, the Explosive
able Substance Act, 1952
(1) "prescribed" means prescribed by rules m ade under this Act:
and
) LL > y ry on 2? ( satety measures" m ans such m ures as are necessary for the prevention, control and fi ghting of fire and for en n the safety of life and property in case o fire as sp e in the National Building Code of Ind 05, as am e from time to time.
3. Notwithstanding anything contained in any other law fo th tim being in force, the Nominated authority may enter and inspect any building or premises or building or pre ises struction, n t ar
essar h contravention h n cy of t safety
measures in such building or premises, as h a
4. (I) The Nominated authority ay, ft r s oti to occupier, or if there is no occupier, to the ner f uil i g r premises, enter and inspect the said building or r mises t y me between sunrise and sunset, where such inspection appears eces ary r ascertaining the inadequacy or contravention of safety measures;
Provided that the Nominated authority may enter into and i spect any bulding or premises at any time if it appears to it to be expendient and necessary to do so in order to ensure safety of life and property.
(2) 'The Nominated authority shall be provided with al l possible
assistance by the occupier or the owner, as the case ma y be, for carrying out
the inspection under sub-section (1).
(3) When any building or premise used as a human habitation is entered ion (1), due regard shall be paid to the social and religous
oc
actual occupancy
under sub-sect
f x
sentiments of the occupiers and befo re any apartmen al est
i
f n. who, ac ording
to the custom does nol appear m n i :
om
i I iven to her that sh
e is at
[ e s l be g en .ub-section (1), noticesh k |
upon under s
shail be r b S n
oor ton ithdraw, and ever
y reasonable facility shall b e alforded t
liberty to withd
withdrawing.
Powers to
inspect
buildings and
premises
Procedure of
inspection.
3
Consequences of the
inspection. Power to seal buildings or premises.
52 PUNJAB GOVT. GAZ. (EXTRA), JANUARY 3 1, 2013
(MAGHA 1, 1934 SAKA)
5. () The Nominated authority shall, after the completion of the inspection of the building or premises, record its views on the deviation from or the contraventions of the safety measures and the inadequacy of such measures provided therein with reference to the height of the building or the nature of activity carried on in such building or premises, and issue a notice to the occupier or the owner ofsuch building or premises directing him to undertake such measures, as may be specified in the notice within such period as it may consider just reasonable.
(2) Upon the inspection, if the Nominated authority is satisfied that the buildingor premises, as the case may be, meets all the requirements of the safety measures or where the inadequacies specified in the notice under sub section (1) are removed and the Nominated authority is satisfied to that extent, it shall issue a certificate in the prescribed Form, which shall be valid for a period not more than one year from date of completion of the inspection. (3) (i)
6.
(ii) The Nominated authority shall also sent to the Fire Officer. (a)
(b)
a copy of the inspection report;
a copy of each notice issued to the occupier or the owner, as the case may be, under sub-section (i); and a copy of certificate issued under sub-section (2). (1) Where, on receipt of the inspection report from the Nominated authority under sub-section (3) of section 5, it appears to the Fire Ofticer that the condition of any building or premises, as the case may be, is dengerous to
life of property, he shall, without prejudice to any action taken under section 7.
by order, require the persons in possession or occupation of such building or
premisesto remove themselves frm such building or premises forthwith. (2) lf an order made by the Fire Ofticer under sub-section () S
not complied with, the Nominated authority may direct any police officer having
jurisdictionin the area to remove such presons from the building or r | premises
and such officer shall comply with such directions. (3) Afer the removal of the persons under sub-section () or sub-section
(2), as the case may be, the Nominated authority shall seal the
said building or premises, as the case may be. (4) No person shall remove such seal, except under an order
made by the Fire Officer.
Consequences
of the
inspection
er 10 seal
bui d n o
premises
OVI GAZ. ( XTRA), J NUARY 31,2013 32 PUNJAB OVT. G o
a
MAGHA 11, 1934 SAKA)
. oT /) The Nominated authority shall, after the completion of the 5 ( ¢ ) . i the deviati fi
.
oh views on the deviation from ildi 'premises, record its vie spect 'the 12 Or premises, mspection of e buildin oe w " contraventions of the safety measures and the ! \ d such ( { . . . . " of the bu 1% of measures provided therein with reference to the hei c N g the
rent i ildi - premises, and sue a noticenature ofactiv ty car ied on n such bui ing or premise to
. Ll ises directing him to undert the occupier or the owner of such building or premises ies : oe ake co gs : ; eriod as |s ch measures, as may be specified in the notice within such p may consider just r asonable,
(2) pon t e inspection, if the Nominated authority is Satisfied that the building or premises, as the case may be, meets all the requirements of the safety measures or where the inadequacies specified in the notice under sub- section ) removed and the Nominated authority is satisfied to that extent, t shall issue certificate in the prescribed Form, which shall be valid for a period t more than one year from date of completion of the inspection.
(3) T Nominated authority shall also sent to the Fire Officer —
(a) acopy of the inspection report ;
(b) acopy of each notice issued to the occupier or the owner, as the case may be, under sub-section (1); and Funder sub-section (1) 1s
tany police officer having from the bujld; premis
:
ulding or premi shall comply With such dip, ot
(3) After the | sub-section (2), as 1h
(4) No Person ghq| made by the Fie 0) "ll fticer
4
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 31,2013
(MAGHA |, 1934 SAKA)
7. ()
53
The Fire Officer shall, in the event of non-compliance of any notice issued under sub-section () of section 5, take such steps, as may be necessary, for othe compliance of such notice.
(2) All expenses incurred by the Fire Officer in relation to any steps taken under sub-section (1), shall be payable by the occupier or the Owner on demand and shall, if not paid within a aperiod often days after such demand. the expenses shall be recoverable as arrears of land revenue.
8. () Any person, aggrieved by any notice or oder of the Nominated Appeal. authority or the Fire Officer under the provisions of this Act, may prefer an appeal against such notice or order, in writing, through an application made to the Director within a period of thirty days from the date of the notice or the order, as case may be ;
Provided that the Director may entertain an appeal after the expiry of the said period of thirty days, if he is satisfied that there was sufficient cause for not filing it within the period specified in sub-section ([).
(2) The applicant shall attach a copy of the notice or the order appealed against alongwith the application.
(3) On receipt of an appeal under sub-section (I), the Director shall
consider the matter and if, in its opinion, the grievance of the applicant appears to be genuine, it may direct the Nominated authority or
the Fire Officer to re
consider the case.
(4) After affording an opportunity of being heard to the Nominated authority or the Fire Officer, as the case may be, and the applicant, the Director
may pass an order, in writing, either accepting the appeal or rejecting the
Säme and in the case of rejection, the reasons for rejection shall be specified
Dy him in such order and shall communicate the sane to the applicant.
(S) An appeal made under sub-section (1 ), shall be tinally disposed of Dy the Director, as far as possible, within a period of thirty days of its receipt.
9. (1) Any person whose appeal has been rejected by the Director under section 8 may file second appeal to the Government withina periodof
thirty days from the receipt of the order rejecting his appeal
Powers of the
Fire Officer in
default of non
cornpliance to
notice.
Provided that the Government
may entertain second uppeal
after the
CXpiry of the said period of thirty days, ifit is satisfied that there was suticient
cause for not filing it within the period so specified.
Second appeal.
[NA
iv
l
a
necessary.
UNJ B T. GA (EXTRA), JANU 31.20 53
(MAGHA 11,1934 A)
7. (1) T Fire Of i sh l in the ev o n compliance any notice issued under sub-section (I) of section 5, take such steps, as may be for othe compliance of such notice.
(2) All expenses incurred by the Fire Offic in re a io to any steps taken under sub-section (1), shall be payable by the occupier or the o ne o m n s al , if p wi a a o ten d a su
and. h hal e verable a a lan ev e.
8. 1) , t o of ominated orit h ffi r r h i s this Act, r appeal against such notice or order, in writing, through an application made to the Director within a period of thirty days from the date of the notice or the order, as case be ;
Provided that the Director may entertain an appeal after the expiry of h o thir s, s s ied h h t
for not filing it within the period specified in -secti n (I). pli ant al a py of t r eal
against alongwith the application.
(3) On receipt of an appeal der -secti n ), irector al consider the matter and if, in its opinion, the grievance of the pli ant pears to be genuine, it may direct the ominate t orit r ir f icer - consider the case.
(4) After affording an pportunity f ei g ar ominated authority or the Fire Officer, as the case may be, and the pplicant, irector may pass an order, in writing, either cepting t e pe
al r j cti g
same and in the case of rejection, the reasons for j ction hal e ecif ied
by him in such order and shall municate the m to t
e ap licant.
(5) An appeal made under sub-s al by the Director, as far as possible, within a period o f thirty ays fits r ceipt.
r j cted y t e Director
9. (1) ny person whose appe al has been b
|
under section 8 may file second appeal to the Go vernment within a peri d of
thirty days from the receipt of the order rejecting his appeal :
Provided that the Government may entert i s appeal after t e
expiry of the said period of thirt y days, ifitis satis
cause for not filing it with
in the period so specif ed
.
fied that t ere was suffi nt ection (1), sh be f al y i osed f Pow r 3 of the
Fire O icer in
d l non
mpli to
ce
ppeal
Second ap eal
5
Bar on certain proceedings. Protection of action taken in good faith. Penalties.
Offences by companies.
54 PUNJAB GOVT. GAZ. (EXTRA), JANUARY31, 2013
(MAGHA 1, 1934 SAKA)
(2) The appellant shall attach a copy of the order appealed against with the application made for second appeal.
(3) On receipt of second appeal under sub-section (1), the Government shall consider the same and if, in its opinion, the grievance of the applicant appears to be genuine, it may direct the Director to consider the case.
(4) After affording an opportunity of being heard to the parties concerned, the Government may pass an order, in writing,either accepting the second appeal or rejecting the same and in the case of rejection, the reasons for rejection shall be specified and communicated to the appellant.
10. No notice issued or order passed under this Act or the rules made thereunder shall be called in question in any Civil Court.
11. No suit, procecution or other legal proceedings shall lie against any public servant for anything which is in good faith done or intended to be done under this Act or any rules made thereunder.
12. Whosoever contravanes any provision of this Act or the rules made thereunderor fails to remove the inadequacies pointed out in the notice issued under section 5 in the given time, without prejudice to any other action taken against him under the provisions of this Act,. shall be punishable with imprisonment for a term, which may extend to six months, or with fine, which may extend to fifty thousand rupees, or with both, and where the offence is a continuing with a further fine which may extend to thrce thousand rupees for every day.
13. (1) Where an offence under this Act has been committed by a company, every person who, at the time, the offence was committed, was directly in charge of, and was responsible to, the company for the conduct or th business of the company as well as the Company, shall be deemed to be guilty of the offence and shall be liable to be proceeded against the punished accordingly. Provided that nothing contained in this sub-section shall render any such person liable to any punishment if he proves that the offence was committed without his knowledge or that he had exercised all due diligence to prevent the commission of such offence.
(2) Nothwithstanding anything contained in sub-s -section(1), where any offence made under this Act has been committed by a company and it is Bar on certain
proce dings.
Protection of
action taken in
d faith.
Penalties.
O by
co panies.
54 PUNJAB GOVT. GAZ. (EXTRA), JANUARY 31
, 2013
( AGHA 11,1934 SAKA)
(2) The appellant shall attach a copy of the order appealed against with the ap lication made for second appeal.
(3) Onreceipt of second appeal under sub-section (1), the Government shall consider the same and if, in its opinion, the grievance of the applicant ap ears to be genuine, it may direct the Director to consider the case.
(4) After affording an opportunity of being heard to the parties concerned, the Government may pass an order, in writing,either accepting the second appeal or rejecting the same and in the case of rejection, the reasons for rejection shall be specified and communicated to the appellant.
0. o otice d r order passed nder t is ct r t r l s ade r nder hal e called in question in any Civil Court.
1. o suit, procecution or other legal proceedings shall lie against any public ant r ythi g hic i e r ed e
der i ct ad thereunder.
. Whosoever contravanes provision of this Act or the rules made th der i o remove the inadequacies pointed out in the notice issued secti n h given time, without prejudice to any other action taken against m under the provisions of this Act, shall be punishable with imprisonment o term, which m extend to six months, or with fine, which may extend to fifty thousand u es, or i oth, where the offence is a continuing i a further fine which may extend to three thousand rupees for 1 ) Wher an offence under this Act has company, every person who, at the time, the offence direutly in charge of, and was responsible to, the company for the conduct of h business the company as wel] 4 the company yd be deemed to b guilt th offence and shal] bé liable to he a d agai X ished accordingly, ed against the pun
been committed by a
was committed, was
P rovided that nothj ie he ts
person liable to any fe si this sub-section shall render any su . ent if - en wit his knowledge or that h he proves that the offence was committed
a e had i oe commission of sych offence exercised all dye diligence to prevent the
Q
3
.
6
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 31,2013 (MAGHA 11,1934 SAKA) 55 proved that the offence has been committed with the consent or connivance or is attributable to any neglect on the part of, any director, manager,
secretary or other officer of the company, such director, manager, secretary
or other officer shall also be deemed to be guilty of that offence and shall hbe liable to be proceeded against and punished accordingly. Explanation.- For the purpose of this section.
(a) conpany means a body corporate and includes a firm or other association of indivuduals; and
(b) *director"in relation to that of a firm, means a partner in the firm.
14. No. court shall try any offence under this Act, except on the complaint made by the Fire Officer.
15. (1) The Government may, by notification in the Official Gazettee, make rules for carrying out the purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:
(a) form of certificate given under sub-section (2) of section;S and
(b) any other matter, which is required to be or may be provided by rules.
(3) Every rule made under this section, shall be laid as soon as may be, after it is made, before the House of the State Legislature while it is In session for a total period of ten days, which may be comprised in one Session or in two or more successive sessions, and if, betore the expirty otf the
seSSion in which it is so lajd or the successive
sessions as aforesaid the House
grees in making any modification in the rules or
the House agrees that the
Tule should not be made. the rule shall
thereafter, have etlect only in such
Imodified form or be of no effect, as the
case may be, so however, that any
Such modification or annulment,
shall be without prejudice to the
validityot
16. () The Punjab Safety Measures for Prevention and Controlof Fire Ordinance. 2012 (Punjab Ordinance No. 9 of 2012), is hereby repealed. Sanction of
prosecution,
Power to make
rules.
savings.
Repeal and anything previously done.
L
S
PUNJAB GOvT GAZ, (EXTRA), JANI JARY 31,2013 55 (MAGHA 11,1934 SAKA) | i proved that the offence has been committed with the conee i ot, or 8 attributable to any neplect on th sent or connivance
© part of, any (; y " a - 3 y « ree aye . secretary Ol othe oft} cer of the company y cctor, manager, or other officer shall a so be deemed to be
such director, manager, secret
guilty of that offence
and punished accordingly,
ary
liable to be proceeded against nd shall he
Explanation.— For the purpose of this section.
a "Cot Eh]
. (a) pany" means a body corporate and includes a firm or other association of indivuduals; and
(b) "director"in relation t that of a firm, means a partner in the firm.
14. No. ourt hal offence under this Act, except on the mplaint ade y e ir f icer.
15. (1) Government ay, notification in the Official Gazette, make rules for t purposes of this Act.
n rt lar without prejudice to the generality of the o e er, u provide for all or any of the following matters, el :—
(a orm o c ate given under sub-section
(2) of section;5 and
(b) any o h matt w ch is req uired to be or may be provided by rules.
(3) Every rule made und er this section sh ll be laid as soon as
may be, after it is m before th e House of the State Legislature whi le itis
ay e, after it i ,
i ¢ v ised
none
ion for a total period
of ten days, which may
be compri
In session for a tota : , © before the expirty of the Sessi in two Or more successive Sessions, and if, betors t " House
10n or In tw y ace cas atoresatd the
ion in which it is so laid or the
Successive se sions as afore session n whi h itis s agrees in making any modification " | thereafter, have effect only in such sha * de, the rule s , ywever, that any
tule should not be ma i effect, as the €as¢ may
be, so he
- 0 2
modified form or be ol D i eindice to the validit
y ol
uc
a iment sha l
be w thout prejudi
ce the
s h modification Or
anything previously
done:
he rules or the Hous
e agrees that the
; event w
d Control of
for Pr ion
at
~ 2A Q (A)
jab
16. (1) The Pun) b Ordinance No. ja
Fire Ordinance, 2012 (Pury Sanction of
prosecution
Power 10 make
rules.
Repeal and
SAVINES.
7
56 PUNJAB GOVT. GAZ. (EXTRA), JANUARY 31,2013
(MAGHA 11, 1934 SAKA)
(2) Nothwithstanding such repeal anything done or any action taken sub-section (1), shall be deemed to have under the Ordinance referred to in been done or taken under this Act.
H.P.S. MAHAL,
Secretary to Government of Punjab, Department of Legal and legislative Affairs. 0145/1-2013/Pb. Govt. Press, S..A.S. Nagar
56 PUN AB GO GA (EXT ) JANUA 31,2013
(MAGHA 1 , 1934 SAK
(2) N it g such repeal anything done or any action taken und the O d nan refe red to in sub-section (1), shall be deemed to have been done or taken under this A
H
Secretary to G ent o Punjab, D ar ent o L and leg Affairs. 0145/1-2013/Pb. Govt. Press, 4 a ar
8