The Elephants' Preservation (Amendment) Regulation, 1938
Orissa Regulation No. 1 of 1938
or245
[Dated 24-2-1938]
A Regulation to amend the Elephants' Preservation Act, 1879, and the Madras Wild Elephants' Preservation Act, 1873
Whereas under Sub-section (2) of Section 92 of the Government of India Act, 1935, the Governor may make Regulations for the peace and good. Government of any partially excluded areas in a State;
And whereas it is expedient to amend the Elephants' Preservation Act, 1879 (VI of 1879), and the Madras Wild Elephants' Preservation Act, 1873 (Mad. Act I of 1873), in their application to the districts of Ganjam and Koraput in the State of Orissa, for the purpose hereinafter appearing;
It is hereby enacted as follows :
1. Short title, local extent and commencement. - (1) This Regulation may be called the Elephants' Preservation (Amendment) Regulation, 1938.
(2) It extends to the district of Sambalpur and the Agency Tracts of the districts of Ganjam and Koraput which are specified in Part II of the Schedule to the Government of India (Excluded and Partially Excluded Areas) Order, 1936.
(3) It shall come into force at once.
2. Amendment of Section 1, Act VI of 1879 and Mad. Act I of 1873. - In Section 1 of the Elephants' Preservation Act, 1879, after the third paragraph and in Section 1 of the Madras Wild Elephants' Preservation Act, 1873, after the first paragraph, the following shall be inserted, namely :
"The Governor, exercising his individual judgement, may, from time to time, by notification in the Official Gazette, withdraw the operation of this Act or any provisions thereof from any area to which the Elephants' Preservation (Amendment) Regulation, 1938, applies for any period to be specified in the notification".
