Bombay Act No. 68 of 1954
guj057
[Dated 15th November, 1954]
For Statement of Objects and Reasons, see Bombay Government Gazette, Part V, p. 280.
An Act to extend certain Acts to the former partially excluded areas in the State of Bombay.
Whereas it is expedient to extend certain Acts to certain areas in the State of Bombay which were declared to be partially excluded areas under Section 91 of the Government of India Act, 1935 (26 Geo 5, c. 2), but which have not been declared to be the Scheduled Areas under the Constitution of India; It is hereby enacted in the Fifth year of the Republic of India as follows:-
- Short title.- This Act may be called the Bombay Extension of Laws to Nonscheduled (partially excluded) Areas Act, 1954.
- Extension of Laws to certain areas.- (1) All the Acts specified in the first Schedule and so much of the Acts specified in the Second Schedule as relates to matters with respect to which the State Legislature has power to make laws are hereby extended to, and shall be in force in, the areas specified in the Fourth Schedule (hereinafter referred to as the said areas).
(2) So much of the amendments made in the principal Acts specified in column 1 of the Third Schedule by the Acts specified in column 2 thereof as relates to matters with respect to which the State Legislature has power to make laws shall be deemed to have been made in the said principal Acts with effect from the date on which this Act comes into force and on and from the said date the principal Acts as so amended shall have effect in the said areas.
(3) All appointments, delegations, rules, regulations, bye-laws, notifications, orders, schemes and forms made or issued or deemed to have been made or issued under the said Acts and in force shall be deemed to extend to, and be in force in, the said areas until repealed, modified or revised by any competent authority.
- Commencement of Acts in areas specified in Fourth Schedule.- Notwithstanding anything in the said Acts appointing the date for commencement the said Acts shall come into force in the said areas on the date on which this Act comes into force.
First Schedule
Part I
The Bombay Probation of Offenders Act, 1938 (Bombay XIX of 1938).
The Bombay Cotton Control Act, 1942 (Bombay XXX of 1942).
The Bombay Electricity (Special Powers) Act, 1946 (Bombay XX of 1946).
The Bombay Cotton (Statistics) Act, 1946 (Bombay XXVII of 1946).
The Bombay Agricultural Pests and Diseases Act, 1947 (Bombay XLIII of 1947).
The Poona University Act, 1948 (Bombay XX of 1948).
The Bombay Secondary School Certificate Examination Act, 1948 (Bombay XLIX of 1948).
The Bombay Housing Board Act, 1948 (Bombay LXIX of 1948).
The Bombay Sugarcane Cess Act, 1948 (Bombay LXXXIII of 1948).
Part II
The Bombay Local Boards (Amendment) Act, 1938 (Bombay I of 1938).
The Bombay Local Boards (Amendment) Act, 1938 (Bombay XXIII of 1938).
The Transfer of Property and the Indian Registration (Bombay Amendment) Act, 1939 (Bombay XIV of 1939).
The Bombay District Municipal and Municipal Boroughs (Amendment) Act, 1945 (Bombay XXII of 1945).
The Bombay Town Planning (Amendment) Act, 1946 (Bombay XIV of 1946).
The Bombay Village Panchayats (Amendment) Act, 1946 (Bombay XXIV of 1946).
The Bombay Town Planning (Amendment) Act, 1947 (Bombay XXIII of 1947).
The Court-fees (Bombay Amendment) Act, 1946 (Bombay XXIV of 1947).
The Local Authorities Loans (Bombay Amendment) (Repeal and Re-enactment) Act, 1947 (Bombay L of 1947).
The Bombay Village Panchayats (Amendment) Act, 1947 (Bombay LX of 1947).
The Bombay Cotton Control (Repeal and Re-enactment) Act, 1947 (Bombay LXII1 of 1947).
The Bombay Land Revenue Code (Amendment) Act, 1948 (Bombay XXXV of 1948).
The Bombay Borstal Schools (Amendment) Act, 1948 (Bombay XXXIX of 1948).
The Indian Forest (Bombay Amendment) Act, 1948 (Bombay LXII of 1948).
The Bombay Refugees (Amendment) Act, 1948 (Bombay LXVI of 1948).
The Bombay Village Panchayats (Amendment) Act, 1949 (Bombay IV of 1949).
The Agriculturists' Loans and the Bombay Non-Agriculturists' Loans (Amendment) Act, 1949 (Bombay VI of 1949).
The Bombay Shops and Establishments (Amendment) Act, 1949 (Bombay XVII of 1949). The Court-fees (Bombay Amendment) Act, 1949 (Bombay XXXIV of 1949).
The Bombay Repealing and Amending Act, 1949 (Bombay LIII of 1949).
Second Schedule
The Employment of Children Act, 1938 (XXVI of 1938).
The Dock Workers (Regulation of Employment) Act, 1948 (IX of 1948). The Electricity (Supply) Act, 1948 (LIV of 1948).
The Factories Act, 1948 (LXIII of 1948).
Third Schedule
| Principal Acts | Amending Acts |
| 1 | 2 |
| The Indian Boilers Act, 1923 (V of 1923). | The Indian Boilers (Amendment) Act, 1937 (XI of 1937). |
| The Indian Boilers (Amendment) Act, 1942 (V of 1942). | |
| The Indian Boilers (Amendment) Act, 1943 (XVII of 1943). | |
| The Indian Boilers (Amendment) Act, 1947 (XXXIV of 1947). | |
| The Workmen's Compensation Act, 1923 (VIII of 1923). | The Workmen's Compensation (Amendment) Act, 1937 (VII of 1937). |
| The Workmen's Compensation (Amendment) Act, 1938 (IX of 1938). | |
| The Workmen's Compensation (Amendment) Act, 1939 (XIII of 1939). | |
| The Workmen's Compensation (Second Amendment) Act, 1939 (XLII of 1939). | |
| The Workmen's Compensation (Amendment) Act, 1942 (I of 1942). | |
| The Workmen's Compensation (Amendment) Act, 1946 (1 of 1946). | |
| The Dangerous Drugs-Act, 1930 (II of 1930). | The Dangerous Drugs (Amendment) Act, 1938 (III of 1938). |
| The Payment of Wages Act, 1936 (IV of 1936). | The Payment of Wages (Amendment) Act, 1937 (XXII of 1937). |
| The Essential Supplies (Temporary Powers) Act, 1946 (XXIV of 1946). | The Essential Supplies (Temporary Powers) Amendment Act, 1949 (XIX of 1949). |
| The Essential Supplies (Temporary Powers) Second Amendment Act, 1949 (XLIX of 1949). |
Fourth Schedule Areas
(1) The Shahada, Nandurbar and Taloda Talukas in the West Khandesh District,
(2) The Dohad Taluka and Jhalod Mahal of the Panch Mahals District,
