Report No. 250

52. Coking Coal Mines (Emergency Provisions) Act, Act 64 of 1971

Category: Nationalisation

Recommendation: Repeal, subject to factual verification that this Act has served its purpose.

The Act provided for the taking over, in public interest, of the management of coking coal mines and coke oven plants, pending nationalisation of such mines and plants. It enabled the taking over of private coking companies pending nationalisation. The Coking Coal Mines (Nationalisation) Act was enacted in 1972. Consequently, the Coking Coal Mines (Emergency Provisions) Act, 1971 is now redundant. The Central Government should repeal this Act subject to factual verification that this Act has served its purpose. This Act has also been recommended for repeal by the PC Jain Commission Report (Appendix A-1).