Report No. 96

1.2. Periodical revision and repeal of statute law.-

Every legislature is expected to undertake what may be called the periodical spring-cleaning of the corpus of its statute law, in order that dead wood may be removed and citizens may be spared the inconvenience of taking notice of laws which have ceased to bear any relevance to current conditions. This process, which is important in itself, assumes still greater importance in modem times when statute law is growing in bulk and magnitude. The statutes that are not obsolete are formidable enough in size and number. In order that the statute book may not grow out of all proportion, it is desirable that statutes that are obsolete should be removed from the statute book.