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Report No. 248

"Obsolete Laws: Warranting Immediate Repeal" (Interim Report)

Contents
"Obsolete Laws: Warranting Immediate Repeal"
Table of Contents
Chapter 1 Introduction & Background
Introduction & Background
Chapter 2 Methodology
Subject-Categorisation and Classification
Chapter 3 Findings, Conclusions and Recommendations
Findings, Conclusions and Recommendations
Chapter 4 Laws recommended for Repeal
Laws recommended for Repeal
1. Bengal Districts Act, Act 21 of 1836
2. Bengal Bonded Warehouse Association Act, Act 5 of 1838
3. Bengal Bonded Warehouse Association Act, Act 5 of 1854
4. Forfeited Deposits Act, Act 25 of 1850
5. Sheriffs' Fees Act, Act 8 of 1852
6. Sonthal Parganas Act, Act 37 of 1855
7. Sonthal Parganas Act, Act 10 of 1857
8. Oriental Gas Company Act, Act 5 of 1857
9. Oriental Gas Company, Act 11 of 1867
10. Madras Uncovenanted Officers' Act, Act 7 of 1857
11. Howrah Offences Act, Act 21 of 1857
12. Calcutta Pilots Act, Act 12 of 1859
13. Government Seal Act, Act 3 of 1862
14. Waste-Lands (Claims) Act, Act 23 of 1863
15. Oudh Sub-Settlement Act, Act 26 of 1866
16. Converts''' Marriage Dissolution Act, Act 21 of 1866
17. Sarais Act, Act 22 of 1867
18. Ganges Tolls Act, Act 1 of 1867
19. Oudh Estates Act, Act 1 of 1869
20. Oudh Taluqdars' Relief Act, Act 24 of 1870
21. Dehra Dun Act, Act 21 of 1871
22. Punjab Laws Act, Act 4 of 1872
23. Foreign Recruiting Act, Act 4 of 1874
24. Laws Local Extent Act, Act 15 of 1874
25. Central Provinces Laws Act, Act 20 of 1875
26. Oudh Laws Act, Act 18 of 1876
27. Dramatic Performances Act, Act 19 of 1876
28. Elephants' Preservation Act, Act 6 of 1879
29. Dekkhan Agriculturists' Relief Act, Act 17 of 1879
30. Raipur and Khattra Laws Act, Act 19 of 1879
31. Fort William Act, Act 13 of 1881
32. Agriculturists' Loans Act, Act 12 of 1884
33. Births, Deaths and Marriages Registration Act, Act 6 of 1886
34. King of Oudh's Estate Act, Act 19 of 1887
35. King of Oudh's Estate, Act 14 of 1888
36. United Provinces Act, Act 20 of 1890
37. Reformatory Schools Act, Act 8 of 1897
38. Live-stock Importation Act, Act 9 of 1898
39. Prevention of Seditious Meetings Act, Act 10 of 1911
40. Bengal, Bihar and Orissa and Assam Laws Act, Act 7 of 1912
41. Wild Birds and Animals Protection Act, Act 8 of 1912
42. Destructive Insects and Pests Act, Act 2 of 1914
43. King of Oudh's Estate Validation Act, Act 12 of 1917
44. Police (Incitement to Disaffection) Act, Act 22 of 1922
45. Sheriff of Calcutta (Power of Custody) Act, Act 20 of 1931
46. Public Suits Validation Act, Act 11 of 1932
47. Bengal Suppression of Terrorist Outrages (Supplementary) Act, Act 24 of 1932
48. Children (Pledging of Labour) Act, Act 2 of 1933
49 Assam Criminal Law Amendment (Supplementary) Act, Act 27 of 1934
50. Bangalore Marriages Validating Act, Act 16 of 1936
51. Berar Laws Act, Act 4 of 1941
52. Railways (Local Authorities' Taxation) Act, Act 25 of 1941
53. War Injuries (Compensation Insurance) Act, Act 23 of 1943
54. Junagadh Administration (Property) Act, Act 26 of 1948
55. Continuance of Legal Proceedings Act, Act 38 of 1948
56. Mangrol and Manavadar (Administration of Property) Act, Act 2 of 1949
57. Delhi Hotels (Control of Accommodation) Act, Act 24 of 1949
58. Companies (Donations to National Funds) Act, Act 54 of 1951
59. Indian Independence Pakistan Courts (Pending Proceedings) Act, Act 9 of 1952
60. Chandernagore (Merger) Act, Act 36 of 1954
61. Newspaper (Price and Page) Act, Act 45 of 1956
62. Newspaper (Price and Page) Continuance Act, Act 36 of 1961
63. Young Persons (Harmful Publications) Act, Act 93 of 1956
64. Women's and Children's Institutions (Licensing) Act, Act 105 of 1956
65. Orissa Weights and Measures (Delhi Repeal) Act, Act 57 of 1958
66. Travancore-Cochin Vehicles Taxation (Amendment and Validation) Act, Act 42 of 1959
67. Mahendra Pratap Singh Estates (Repeal) Act, Act 48 of 1960
68. Land Acquisition (Amendment) Act, Act 31 of 1962
69. Land Acquisition (Amendment and Validation) Act, Act 13 of 1967
70. Delhi and Ajmer Rent Control (Nasirabad Cantonment Repeal) Act, Act 49 of 1968
71. Parliamentary Proceedings (Protection of Publication) Repeal Act, Act 28 of 1976
72. Shipping Development Fund Committee (Abolition) Act, Act 66 of 1986
Summing-up
Appendix I Categories of Central Laws
Central Laws Arranged According to Category
Appendix II Laws Recommended for Repeal by Various Commissions but not Undertaken for Repeal by Government
Appendix III Repealed Laws that are listed in the Law Ministry Chronological List of Central Acts
Appendix IV List of Laws Passed by Parliament that are not listed on the Law Ministry's Chronological List of Central Acts
Appendix V List of Statutes for Further Study with a view to Assess Suitability for Repeal


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