Report No. 60
Chapter 4
Commencement
Introductory
4.1. Sections 5 to 13 of the Act contain-as the heading above these sections shows-general rules of construction, other than definitions. These sections fall under two broad groups. First, there are sections1 dealing with the commencement and repeal of enactments. Secondly, there are sections2 which provide for other general rules of construction. The first group is the more important of the two, in point of quality, because it deals with the life of enactments. The second deals with certain matters of detail, such as, time, distance, rate of duty, gender and number, and the like.
We shall first deal with the sections in the first group, and then proceed to the second group. Certain new matters, not dealt with in the present Act, will then be dealt with. In the present Chapter, we concentrate on the commencement of Acts, Regulations and Ordinances.
1. Sections 5 to 8.
2. Sections 9 to 13.
Commencement
4.1A. Section 5-Commencement of Acts.-
Section 5(1) of the Act provides that where any Act of Parliament is not expressed to come into "operation" on a particular day, it shall come into operation on the day on which it receives the assent of the President. The section also deals with pre-Constitution Acts, but we are primarily concerned with Acts of Parliament.
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