Report No. 38
3. Scheme of revision.-
The considerations which impelled the enactment of the 1898 Act1 show, in a fair measure, the lines on which periodical revisions of the Post Office Act should be attempted. They, therefore, constitute a good practical guide in fixing the objectives for revision of that Act itself. So ascertained, the main objectives for revision would be
(i) removal of difficulties felt'in practice;
(ii) bringing the Act in line with postal systems and facilities introduced later;
(iii) need for new provisions on the lines of analogous useful provisions in the legislation of other countries.
Besides these, of course, the considerations generally borne in mind in revising any Act (e.g., conflict of decisions, constitutional problems, recommendations made in other reports and the like), have to be kept in view, in revising the Act.
1. See para. 2, supra.
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