Report No. 5

The British Statutes Applicable To India

Contents
	The British Statutes Applicable To India
1.	Introductory
2.	History of introduction of British statutes
3.	Presidency Towns
4.	Areas outside the Presidency towns
5.	Position prior to the Government of India Act, 1935
6.	Government of India Act, 1935
7.	Indian Independence Act, 1947
8.	Article 372 of the Constitution
9.	Competence of the Legislature under the Constitution
10.	The power to adapt or modify, not used
11.	Indian laws necessary
12.	Analysis of the statutes in force
13 to 15.	Conclusions and proposals
Appendix I	British Statutes Applicable or of Possible Application to India
	Chronologically arranged
	Alphabetically arranged
Appendix II	Analysis of British Statutes Applicable or of Possible Application to India (Chronologically Arranged)
1.	1215/1297 Magna Carta, (25 Edw. c. 1, 29)
2.	1331 Unlawful Attachment (5 Edw. 3, c. 9)
3.	1354 Non-Condemnation (28 Edw. 3, c. 3)
4.	1540 Decrees of Consanguinity (Marriage) Act (32 Hen. 8, c. 38)
5.	1551 Sale of Offices Act (5 & 6 Edw. 6, c. 16)
6.	1677 Statute of Frauds (29 Cha. 2, c. 3)
7.	1679 Habeas Corpus Act (29 Cha. 2, c. 9)
8.	1688 Coronation Oath Act (1 W&M, c. 6)
9.	1698 Crime in Plantations Act (11 Will. 3, c. 12)
10 to 17	1701 Act of Settlement (12 and 13 Will. c. 2)
18.	1811 East India Company Bonds Act (51 Geo. 3, c. 64)
19.	1812 Prisoners of War (Escape) Act (52 Geo. 3, c. 156)
20.	1819 Ordination for Colonies Act (5 Geo. 3, c, 60)
21.	1820 Divorce Bills Evidence Act (1 Geo. 4, c, 101)
22.	1823 Lascars Act (4 Geo. 4, c. 80)
23.	1824 Slave Trade Act (5 Geo. 4, c. 113)
24.	1828 Criminal Law (India) Act (9 Geo. 4, c. 74)
25.	1830 Illusory Appointments Act (11 Geo. 4 & 1 Will. 4, c. 46)1
26.	1830 Debts Recovery Act (11 Geo. 4 & 1 Will. 4, c. 47)
27.	1830 Infants' Property Act (11 Geo. 4 & 1 Will. 4, c. 65)
28.	1830 Colonial Offices Act (1 Will. 4, c. 4)
30.	1832 Army Prize Money Act (2 & 3 Will. 4, c. 53)
31.	1833 Judicial Committee Act (3 & 4 Will. 4, c. 41)
32.	1833 Government of India Act. (Also Acts of 1858, 1915, 1919, 1935)
33.	1834 Superannuation Act (4 & 5 Will. 4, c. 24)
34 to 38.	1840 Debtors (Ireland) Act (3 & 4 Vict., c. 105)
39,40..	1847 Naval Deserters Act (10 Sr 11 Vict., c. 62)
41.	1849 Admiralty Offences (Colonial) Act (12 & 13 Vict., c. 96)
42.	1850 Piracy Act (13 & 14 Vict., c. 81)
43.	1851 Lunatics Removal (India) Act (14 & 15 Vict., c. 81)
44.	1851 Court of Chancery Act (14 & 15 Vict., c. 83)
45.	1852 Colonial Bishops Act (15 & 16 Vict., c. 52)
46,47.	1853 Coinage (Colonial Offences) Act (16 & 17 Vict., c. 48)
48.	1854 Registration of Births, Deaths & Marriages
49.	1856 Foreign Tribunals Evidence Act (19 & 20 Vict., c. 113)
50 to 54.	1858 Government of India Act, (21 & 22 Vict., c. 106)
55.	1889 British Law Ascertainment Act (22 & 23 Vict., c. 63)
56.	1860 Indian Securities Act (23 & 24 Vict., c. 5)
57 to 60.	1860 Admiralty Jurisdiction (India) Act (23 & 24 Vict., c. 88)
61 to 70.	1860 E.I. Loan Act (23 & 24 Vict., c. 130)
71 to 80.	1863 India Stock Certificate Act (26 & 27 Vict., c. 73)
81 to 90.	1868 Documentary Evidence Act (31 & 32 Vict., c. 31)
91 to 100.	1873 East India Loan Act (36 & 37 Vict., c. 32)
101 to 110	1876 Statute Law Revision Act (39 & 40 Vict., c. 20)
111 to 120.	1879 E.I. Railway (Redemption of Annuities) Act (42 & 43 Vict., c. 43)
121 to 130.	1882 Bombay Civil Fund Act (45 & 46 Vict., c. 45)
131 to 140.	1885 Evidence by Commission Act (48 & 49 Vict., c. 74)
141 to 150.	Commissioners for Oaths Amendment Act (53 & 54 Vict., c. 7)
151 to 160.	1893 Trustee Act (56 & 57 Vict., c. 53)
161 to 170.	1895 Extradition Act, (58 & 59 Vict., c. 33)
171 to 180.	1898 Statute Law Revision Act (61 & 62 Vict., c. 22)
181 to 190.	1901 East India Loan (G.I.P. Railway Debentures) Act (1 Edw. 7, c. 25)
191 to 200.	1906 Marriage with Foreigners Act (6 Edw. 7, c. 40)
201 to 210.	1908 East India Loans Act (Edw. 7, c. 54)
211 to 220	1911 Parliament Act (1 & 2 Geo. 5, c. 13)
221 to 230.	1913 Foreign Jurisdiction Act (3 & 4 Geo. 5, c. 16)
231 to 240.	1915 Army (Amendment) Act (5 Geo. 5, c. 26)
241 to 250.	1916 Naval Prize (Procedure) Act (6 Geo. 5, c. 2)
251 to 260.	1919 Army (Annual) Act (9 Geo. 5, c. 11)
261 to 270.	1920 Maintenance Orders (Facilities for Enforcement) Act (10 & 11 Geo. 5, c. 33)
271 to 280.	1921 Trade Facilities Act (11 & 12 Geo. 5. c. 65)
281 to 290.	1923 Matrimonial Causes Act (13 & 41 Geo. 5, c. 19)
291 to 300.	1925 Trade Facilities Act (15 Geo. 5, c. 13)
301 to 310.	1926 Indian & Colonial Divorce Jurisdiction Act (16 & 17 Geo. 5, c. 40)
311 to 320.	1931 Workmen's Compensation Act (21 & 22 Geo. 5, c. 18)
321 to 330.	1936 Merchant Shipping (Carriage of Munitions to Spain) Act (1 Edw. 8 & 1 Geo. 6. c. 1)
331 to 340.	1937 Merchant Shipping (Superannuation Contributions) Act (1 Geo. 6, c. 4)
341 to 350.	1939 Government of India (Amendment) Act (2 & 3 Geo. 6, c. 66)
351 to 360.	1940 Evidence & Powers of Attorney Act (3 & 4 Geo. 6, c. 28)
361 to 370.	1941 Naval Discipline (Amendment) Act (4 & 5 Geo. 6, c. 29)
371 to 380.	1943 Workmen's Compensation Act (6 & 7 Geo. 6, c. 6)
381 to 390.	1944 Prize Salvage Act (7 & 8 Geo. 6, c. 7)
391 to 400.	1945 Army & Air Force (Annual) Act (8 & 9 Geo. 6. c. 22)
401 to 405.	1946 Army & Air Force (Annual) Act (9 & 10 Geo. 6, c. 47)
Appendix III	List of Subjects Covered By British Statutes With Respect To Which Legislation In India Appears To Be Prima Facie Necessary
	List of Subjects Covered By British Statutes With Respect To Which Legislation In India Appears To Be Prima Facie Necessary
I.	My colleagues have decided not to express any opinion at present on any of the Statutes appearing as Appendix III of the Report
II.	Extradition Acts
III.	Foreign Tribunal Evidence Act of 1856