Report No. 60
2.15. Administration of statutes-central aim.-
The central aim in the "administration of a statute is to discover or formulate, as well as give effect to, principles or formulas for elaborating the purposes bearing upon the statute". And in this view, the principles when discovered are thereafter to be applied as integral principles of the law. Judicial interpretation of statutes, and judicial law-making by statutory analogy, are in other words, to be seen as one process, and not as contrasted.1
We have made these observations to define the scope of interpretation in general. We shall now proceed to specific topics arising out of the General Clauses Act.
1. J.P. Witherson The Essential Focus of Interpretation, referred to in Stone Legal System, (1964), p. 352, footnote 35.
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