Gas Companies Act, 1863, and The Bombay Gas Supply Act, 1939 (Extension) Act, 1958
(Bombay Act No. 51 of 1958)
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For Statement of Objects and Reasons, see Bombay Government Gazette, 1958, Part IV, page 50.
An Act to enable the State Government to extend the Gas Companies Act, 1863, to the remaining part of the State of Bombay and to extend the Bombay Gas Supply Act, 1939, to such remaining part.
Whereas the Gas Companies Act , 1863, confers powers on the Bombay Gas Company Limited and enables the State Government to extend the provisions thereof to any town or place, in the pre-Reorganisation State of Bombay excluding the transferred territories, to which the operation of the said Company, or any other Joint Stock Company formed thereafter, may extend;
And Whereas the Bombay Gas Supply Act, 1939, extends only to the pre-Reorganisation State of Bombay excluding the transferred territories;
And Whereas it is expedient, that power be taken to enable the State Government to extend the provisions of the first Act to any town or place in the rest of the State of Bombay, and that the second Act be extended to the rest of the State of Bombay and provision be made that, that Act may be brought into force therein on a date to be appointed therefor;
It is hereby enacted in the Ninth Year of the Republic of India as follows:-
1. Short title. - This Act may be called the Gas Companies Act, 1863, and the Bombay Gas Supply Act, 1939 (Extension) Act, 1958.
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Statement of Objects and Reasons. - This Extension Act was brought in order to enable the State Government to extend the Gas Companies Act, 1863 (V of 1863) and the Bombay Gas Supply Act, 1939 (IX of 1939), to the areas to which it did not extend and to make certain consequential changes in these Acts on account of such extension.
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2. [The amendments made by section 2 has been incorporated in the Gas Companies Act, 1863.]
3. Extension of Bombay IX of 1939 to rest of the State of Bombay. - The Bombay Gas Supply Act, 1939 (hereinafter referred to as "the Gas Supply Act") is hereby extended to that part of the State of Bombay to which immediately before the commencement of this Act, it did not extend.
4. [The amendments made by section 4 have been incorporated in the Bombay Gas Supply Act, 1939.]
