This section now contains 747 Bare Acts and Rules in vogue in the State of West Bengal. This includes recent State legislations and amendments to Rules and Regulations issued under the State Acts and notified in official Gazette of the State Government.
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Vital information about bare Acts and Rules with to regard to Statement of Object and Reasons, State Amendments, Forms of Charges under certain penal provisions of Acts has been organised in self folding sheets. Where any provision is substituted by an amendment the old provision is also given in Old Law. You can try the self folding sheets here below, just click any of the following bars to see results.
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Enforced with effect from 1.3.1964; vide S.O. 189, dated 1.3.1964, see Gazette of India, Pt.II, Section 3(ii). Enforced in Sikkim w.e.f. 1.9.1984 vide Notification No.529 (E), dated 22.7.1983.
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Statement of Objects and Reasons.-There are at present certain enactments like the Motor Vehicles Act, 1939 and the Factories Act, 1948, which cover certain sections of motor transport workers and certain aspects of their conditions of employment. There is, however, no independent legislation applicable to motor transport workers as a whole or for regulating the various aspects of their conditions of employment, work and wages. It is considered desirable to have a separate legislative measure for motor transport workers which would cover matters like medical facilities, welfare facilities, hours of work, spread-over, rest periods, overtime, annual leave with pay, etc., on the analogy of similar enactments for workers in factories, mines and plantations. The present Bill is intended to achieve this object.
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| [ Delhi ] .In its application to the Union territory of Delhi , in S. 1,
(i) in sub-Section (2), the words except the Union territory of Delhi shall be omitted;
(ii) to sub-Section (2), add the following proviso, namely:
Provided that on and from the commencement of the Delhi Road Transport Laws (Amendment) Act, 1971,this Act, as amended by the said Act, shall extend to, and be in force in, the Union territory of Delhi.
(iii) sub-Section (3) shall be omitted. Delhi Road Transport Laws (Amendment) Act, 1971 (71 of 1971),S. 7 and Sch . I (w.r.e.f . 3-11-1971 ). |
Prior to its substitution, sub-Section (1) read as under:-
" (1) No person shall be granted a learner's licence-
(a) to drive a heavy goods vehicle unless he has held a driving licence for at least two years to drive a light motor vehicle or for at least one year to drive a medium goods vehicle;
(b) to drive a heavy passenger motor vehicle unless he has held a driving licence for at least two years to drive a light motor vehicle or for at least one year to drive a medium passenger motor vehicle;
(c) to drive a medium goods vehicle or a medium passenger motor vehicle unless he has held a driving licence for at least one year to drive a light motor vehicle."
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