Report No. 248
2. Bengal Bonded Warehouse Association Act, Act 5 of 1838
Category: Trade and Commerce
Recommendation: Repeal
The Act was enacted to stipulate that only residents of the Presidency of Fort William in Bengal can be the directors of the Bengal Bonded Warehouse Association and that the Association can sell its property only to the East India Company.
The East India Company is no longer in existence, and the Presidency of Fort William has also ceased to exist as an administrative unit. Consequently, the Act is now redundant. This Act has been recommended for repeal by the PC Jain Commission in its Appendix A-5.