The Bombay Animal Contagious Diseases (Control) (Extension and Amendment) Act, 1960
Maharashtra Act No. 3 of 1960
mh592
[Dated 3rd September, 1950]
For Statement of Objects and Reasons, see Maharashtra Government Gazette, 1960, Part V, p. 42.
An Act to extend the Bombay Animal Contagious Diseases (Control) Act, 1948, throughout the State of Maharashtra and for that and certain other purpose further to amend that Act.
Whereas it is expedient to extend the Bombay Animal Contagious Diseases (Control) Act, 1948, throughout the State of Maharashtra, and for that and certain other purposes further to amend that Act;
It is hereby enacted in the Eleventh Year of the Republic of India as follows
1. Short title and commencement. - (1) This Act may be called the Bombay Animal Contagious Diseases (Control) (Extension and Amendment) Act, 1960.
(2) It shall come into force on such date as the State Government may, by notification in the Official Gazelle, appoint.
2. Extension of Bombay LIX of 1948. - The Bombay Animal Contagious Diseases (Control) Act, 1948, is hereby extended to that part of the State of Maharashtra to which, immediately before the commencement of this Act, it did not extend.
3. to 17. [The amendments made by sections 3-17 have been incorporated in the Bombay Animal Contagious Diseases (Control) Act, 1948],
[Note. - The name of the Act is changed to Bombay Diseases of Animal Act, 1948 and as such the same is reproduced under alphabet 'D'. For full text, see Bombay Diseases of Animals Act, 1948.]
