Report No. 60
8.19. Section 10A (new)-Standard Time.-
Section 10A is a new section which we propose to add.1 It is a provision as to standard time, which would be a useful provision2 The following section is recommended.
1. Compare section 37 of the Australian Act.
2. Compare also section 3 of the Factories Act, 1948.
Section 10A (New)
10A. Reference to time.- Where in any Central Act or Regulation made on or after the day of 197, ipso facto1 any reference to a specified time of the day occurs, then such time shall, unless it is otherwise specifically stated, mean the Indian Standard Time."
1. Date of commencement of the amending Act to be entered.
Back
