The Indian Post Office Act (Bengal Partially Excluded Areas Amendment) Regulation, 1942
Bengal Regulation No. 7 of 1942
WB389
[9th July, 1942.]
A regulation to amend the Indian Post Office Act, 1898, in its application to the district of Darjeeling and to the partially excluded areas of the district of Mymensingh.
Whereas it is expedient to amend the Indian Post Office Act, 1898, in its application to the district of Darjeeling and to the partially excluded areas of the district of Mymensingh in the manner hereinafter appearing;
It is hereby enacted as follows :-
1. Short title. - This Regulation may be called the Indian Post Office Act (Bengal Partially Excluded Areas Amendment) Regulation, 1942.
2. Modified application of Indian Post Office Act, 1898, to the partially excluded areas. - The Indian Post Office Act, 1898, shall, in its application to the district of Darjeeling [* * * *] be amended in the manner hereinafter provided.
3. Amendment of section 7 of Act 6 of 1898. - In section 7 of the Indian Post Office Act, 1898 (hereinafter referred to as the said Act) -
(a) the proviso to sub-section (1) shall be omitted, and
(b) for sub-section (2) the following sub-section shall be substituted, namely :-
"(2) Unless and until such notification as aforesaid is issued the rates chargeable for the time being in the rest of [*] India shall be the rates chargeable in the district of Darjeeling [* * * * *]
4. Omission of the First Schedule. - The First Schedule to the said Act shall be omitted.
