Report No. 60

1.3. Objects of the Act.-

The objects of the Act are several, namely, (1) to shorten the language of Central Acts; (2) to provide, as far as possible, for uniformity of expression in Central Acts, by giving definitions of a series of terms in common use; (3) to state explicity certain convenient rules for the construction and interpretation of Central Acts; and (4) to guard against slips and oversights by importing into every Act certain common form clauses, which otherwise ought to be inserted expressly in every Central Act. Of course, in the above statement, when we refer to Central Acts, we also include Regulations and Ordinances, and statutory instruments made under Central Acts, Regulations and Ordinances.