The Prevention and Control of Infectious and Contagious Diseases in Animals Act, 2009

45. Repeal and savings. –

On the commencement of this Act-

              i.         The Glanders and Farcy Act, 1899;

The Dourine Act, 1910; and

            iii.         any other corresponding law of any State, so far as it is inconsistent with the provisions of this Act, shall stand repealed: Provided that nothing contained in this section shall-

a.      affect the previous operation of any such provision of law or anything duly done or suffered there under;

b.     affect any right, privilege, obligation or liability acquired, accrued or incurred under any such provision of law;

c.      affect any penalty, forfeiture or punishment incurred in respect of any offence committed against any such provision of law; or

d.     affect any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and every such investigation, legal proceeding or remedy may be continued, instituted or enforced, and any such penalty, forfeiture and punishment may be imposed, as if the aforesaid provisions of law had continued: Provided further that, anything done or any action taken under any such provision of law, including any notification, order, notice or receipt issued or declaration made, shall in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done, taken, issued or made under the corresponding provisions of this Act, and shall continue in force accordingly, unless and until superseded by anything done or any action taken under this Act.