Rice-Milling Industry (Regulation) (West Bengal Amendment) Act, 1977

Rice-Milling Industry (Regulation) (West Bengal Amendment) Act, 1977 1. Short title. 2. Application of the Act. 3. Omission of section 6A of Act 21 of 1958. 4. Savings. 5. Repeal of West Bengal Order 14 of 1977.

The Rice-Milling Industry (Regulation) (West Bengal Amendment) Act, 1977

West Bengal Act 25 of 1977

WB604

[5th October, 1977]

An Act to amend the Rice-Milling Industry (Regulation) Act, 1958, in its application to West Bengal.

Whereas it is expedient to amend the Rice-Milling Industry (Regulation) Act, 1958, in its application to West Bengal, for the purpose and in the manner hereinafter appearing;

It is hereby enacted as follows :-

1. Short title.- This Act may be called the Rice-Milling Industry (Regulation) (West Bengal Amendment) Act, 1977.
2. Application of the Act.- The Rice-Milling Industry (Regulation) Act, 1958 (hereinafter referred to as the said Act), shall, in its application to West Bengal, be amended in the manner hereinafter provided.
3. Omission of section 6A of Act 21 of 1958.- Section 6A of the said Act shall be, and shall be deemed always to have been, omitted.
4. Savings.- Omission of section 6A of the said Act by section 3 of this Act shall not affect the validity of any act done or omitted to be done under the said section 6A and no suit, prosecution or other legal proceeding shall lie against any person for any act done or omitted to be done under the said section 6A.
5. Repeal of West Bengal Order 14 of 1977.- The Rice-Milling Industry (Regulation) (West Bengal Amendment) Ordinance, 1977, is hereby repealed.