Report No. 248
8. Oriental Gas Company Act, Act 5 of 1857
Category: Energy Laws
Recommendation: Repeal, in consultation with relevant state(s)
This Act was enacted to confer certain powers on the Oriental Gas Company (OGC), such as the power to lay down pipes in Calcutta for the purpose of manufacturing, supplying and distributing fuel gas. OGC was originally an English Company, which has now ceased to exist. It was taken over by the State of West Bengal and merged with a larger public utility company. The original 1857 Act serves no purpose now. It was also recommended for repeal both by the PC Jain Commission in its Appendix A-1 and the 10th Law Commission in its 96th Report.
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