Bombay Cotton (Statistics) (Extension) Act, 1960
Maharashtra Act No. 4 of 1961
mh518
For Statement of Objects and Reasons, See Maharashtra Government Gazette, 1960, Part V, p. 158.
An Act to extend the Bombay Cotton (Statistics) Act, 1946, throughout the State of Maharashtra.
Whereas it is expedient to extend the Bombay Cotton (Statistics) Act, 1946, throughout the State of Maharashtra:
It is hereby enacted in the Eleventh Year of the Republic of India as follows :-
1. Short title. - This Act may be called the Bombay Cotton (Statistics) (Extension) Act, 1960.
| Statement of Objects and Reasons. - The Bombay Cotton (Statistics) Act, 1946, provides for facilitating the collection of statistics of stocks of Indian raw cotton and for that purpose requires every owner of a cotton-ginning factory or a cotton pressing factory and every trade in cotton to furnish to the Director of Agriculture returns of cotton in his possession in accordance with the provisions of the Act. The Central Provinces and Berar Cotton (Statistics) Act, 1947, was a corresponding law in force in the Vidarbha area of the State. There was, however, no such enactment in force in the Marathwada area of the State. It was therefore necessary to enact a uniform law on the subject. This Act is designed to achieve the above object.
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2. Extension of Bombay Act XXVII of 1946 to rest of Maharashtra State. - The Bombay Cotton (Statistics) Act, 1946, as in force immediately before the commencement of this Act in the Bombay area of the State of Maharashtra is hereby extended to, and shall by virtue of such extension be in force in, the rest of the State of Maharashtra.
3. to 5. [* * *]
6. Repeal of C.P. and Berar Act XL of 1947. - The Central Provinces and Berar Cotton (Statistics) Act, 1947, is hereby repealed :
Provided that, the repeal shall not affect -
(a) the previous operation of the said Act;
(b) any light, obligation or liability acquired, accrued or incurred under the said Act;
(c) any penalty or punishment incurred in respect of any offence committed against the said Act;
(d) any investigation, legal proceeding or remedy in respect of any such right, obligation, liability, penalty or punishment;
and any such investigation, legal 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 any returns submitted, any authorisation or direction issued, exemptions granted, rules or notifications made or issued) under the said Act, shall be deemed to have been done or taken under the corresponding provision of the principal Act; and shall continue in force accordingly, unless and until superseded by anything done or any action taken under the principal Act.
