Report No. 60

8.12. Recommendation for revising section 9.-

In the light of the above discussion, section 9 should be revised as under:-

Revised section 9

9(1). Expressions of time.-In any Central Act or Regulation made on or after the commencement of this Act, or in any statutory instrument made thereunder, it shall be sufficient-

(a) to use the word "from" or the word "after" for the purpose of excluding the first in a series of days;

(b) to use the word "to" for the purpose of including the last in a series of days

(1A). In any Central Act or Regulation made on after the day of 197,1 or in any statutory instrument made thereunder, it shall be sufficient

(a) to use the word "on" for the purpose of including the day on which a period is expressed to begin;

(b) to use the word "with" for the purpose of including the day on which a period is expressed to end;

(c) in relation to the interval between two events

(i) to use the words "clear days" or the words "at least" or "not less than" a specified number of days, for the purpose of excluding the days on which the events happen; and

(ii) m e second event happens.

(1B). Where in any Central Act or Regulation made on or after the day of 2 or in any statutory instrument made under any such Central Act or Regulation, a period from a specified day to a specified day is referred to, followed by the words "both days inclusive", the period shall include both the days.

(2) Sub-section (1) applies also to all Central Acts made after the third day of January, 1868, and to all Regulations made on or after the fourteenth day of January, 1887, and to statutory instruments made under such Central Acts or Regulations.

1. Date of commencement of the amending Act to be entered.

2. Date of commencement of the amending Act to be inserted.