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State of Karnataka - Section
Section 19 in Karnataka Silkworm Seed Cocoon and Silk Yarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959
19. Repeal and Savings.
- The Mysore Silkworm Diseases Control Act, 1943 (Mysore Act VIII of 1943) and the Mysore Silkworm Seed (Control of Distribution) Act, 1952 (Mysore Act XXXIII of 1952) as in force in the Mysore Area except Bellary District, the Madras Silkworm Diseases (Prevention and Eradication) Act, 1948 (Madras Act II of 1948) as in force in the Bellary District and the Madras Silkworm Diseases (Prevention and Eradication) Act, 1948 (Madras Act II of 1948) and the Madras Silkworm Seed (Production, Supply and Distribution) Act, 1956 (Madras Act XXIII of 1956) as in force in the [Mangalore and Kollegal Area] [Adopted by the Karnataka adaptation of laws order 1973 w.e.f. 1.11.1973.], are hereby repealed:Provided that such repeal shall not affect,-(a)the previous operation of the said enactments or anything duly done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the said enactments; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said enactments; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, forfeiture or punishment as aforesaid;and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed:Provided further that subject to the preceding proviso anything done or any action taken (including any appointment or delegation made, notification, order, instruction or direction issued, rule framed) under the repealed enactments, so far as they are consistent with the provisions of this Act shall be deemed to have been done or taken under the corresponding provisions of this Act and shall continue until superseded by anything done or any action taken under this Act.NotificationsBangalore, dated 28th April 1960. [No. CI 41 SAD 60]. - In exercise of the powers conferred by sub-section (3) of Section 1 of the Mysore Silkworm Seed and Cocoon Regulation of Production, Supply and Distribution) Act, of 1959 (Mysore Act 5 of 1960), the Government of Mysore hereby directs that the provisions of Sections 2 and 18 of the said Act shall come into force in the Hyderabad Area, Madras Area, Bombay Area, Coorg and Bellary Districts on 2nd May 1960.Bangalore, dated 25th January 1961 (Magha 5, Saka Era 1882). [No. CI 2 SAD 61]. - In exercise of the powers conferred by sub-section (3) of Section 1 of the Mysore Silkworm Seed and Cocoon (Regulation of Production, Supply and Distribution) Act, 1959 (Mysore Act 5 of 1960), the Government of Mysore hereby specifies the 30th day of January 1961, as the date on which Sections 3, 4, 5, 9, 11, 12, 13, 14, 15, 16 and 17 of the said Act shall come into force in the Bombay, Hyderabad and Madras Areas and the Coorg District of the State of Mysore.Bangalore, dated 28th January 1961 (Magha 8, Saka Era 1882). [No. CI 2 SAD 61]. - In exercise of the powers conferred by sub-section (3) of Section 1 of the Mysore Silkworm Seed and Cocoon (Regulation of Production, Supply and Distribution) Act, 1959 (Mysore Act 5 of 1960), the Government of Mysore hereby specifies the 30th day of January 1961 as the date on which Sections 2, 3, 4, 5, 9, 11, 12, 13, 14, 15, 16 17 and 18 of the said Act shall come into force in all areas of the Mysore Area of the State of Mysore, other than the areas in which the said sections have already come into force.Bangalore, dated 13th/15th December 1962 (Margasira 22nd/24th Saka Era 1884). [No. CI 122 SAD 62]. - In exercise of the powers conferred by sub-section (3) of Section 1 of the Karnataka Silkworm Seed Cocoon and Silkyarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959 (Karnataka Act 5 of 1960) the Government of Karnataka hereby specifies the 28th day of December 1962 as the date on which the provisions of Section 6, 7 and 8 of the said Act shall come into force in Chamarajanagar, Nanjangud and Gundlupet Taluks.Bangalore, dated 23rd/25th January 1963. [No. CI 5 SAD 63(l)]. - In exercise of the powers conferred by sub-section (3) of Section 1 of the Karnataka Silkworm Seed Cocoon and Silkyarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959 (Karnataka Act 5 of 1960) the Government of Karnataka hereby specifies Thursday, the 31st January 1963 as the date on which the provisions of Sections 6, 7 and 8 of the said Act shall come into force in Kollegal and Yelandur Taluks.Bangalore, dated 5th June 1963 [No. CI 50 SAD 63(l)]. - In exercise of the powers conferred by sub-section (3) of Section 1 of the Karnataka Silkworm Seed Cocoon and Silkyarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959 (Karnataka Act 5 of 1960) the Government of Karnataka hereby specifies Monday the 17th June 1963 as the date on which the provisions of Section 6, 7 and 8 of the said Act shall come into force in Channapatna, Kanakapura and Ramanagaram Taluks in Bangalore District and Maddur Taluk in Mandya District.Bangalore, dated 10th June 1963 [No. CI 47 SAD 63] - In exercise of the powers conferred by sub-section (3) of Section 1 of the Karnataka Silkworm Seed Cocoon and Silkyarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959 (Karnataka Act 5 of 1960) the Government of Karnataka hereby specifies Monday the 17th June 1963 as the date on which the provisions of Section 6, 7 and 8 of the said Act shall come into force in Mysore and T. Narasipur Taluks of Mysore District, Somawarpet Taluk of Coorg District and Malavalli Taluk of Mandya District.Bangalore, dated 5th August 1963. [No. CI 59 SAD 63(l)] - In exercise of the powers conferred by sub-section (3) of Section 1 of the Karnataka Silkworm Seed Cocoon and Silkyarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959 (Karnataka Act 5 of 1960) the Government of Karnataka hereby specifies the 6th September 1963 as the date on which the provisions of Sections 6, 7 and 8 of the said Act shall come into force in Kolar District and Devanahalli, Hoskote, Anekal and Bangalore South Taluks Bangalore District.Bangalore, dated 8th/15th April 1968 [No. CI 6 BAD 63(l)]S.O. 775. - In exercise of the powers conferred by sub-section (3) of Section 1 of the Karnataka Silkworm Seed Cocoon and Silkyarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959 (Karnataka Act 5 of 1960) the Government of Karnataka hereby specifies 20th May 1968 as the date on which the provisions of Section 6, 7 and 8 of the said Act shall come into force in Bangalore North Taluk of Bangalore District.Bangalore, dated 10th-15th April 1968 [No. CI 27, BAD 67(l)]S.O. 785. - In exercise of the powers conferred by sub-section (3) of Section 1 of the Karnataka Silkworm Seed Cocoon and Silkyarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959 (Karnataka Act 5 of 1960) the Government of Karnataka hereby specifies 20th May 1968 as the date on which the provisions of Sections 6, 7 and 8 of the said Act, shall come into force in the following areas, namely:| District Taluks/Village | ||
| 1. | Bangalore District | (a) All the villages of Nelamangala Taluk except the villagesmentioned in Notification No. CI 131 SAD 59, dated 8th April1960 where the provisions of the said section have already beenin force. |
| (b) All the villages of Magadi Taluk except the villagesmentioned in Notification No. CI 131 SAD 59, dated 8th April1960 where the provisions of the said sections have already beenin force. | ||
| (c) All the villages of Doddaballapur Taluk Except the villagesmentioned in Notification No. CI 131 SAD 59, dated 8th April1960 where the provisions of the said sections have already beenin force. | ||
| 2. | Tumkur District | (a) All the villages of Kunigal Taluk except the villagesmentioned in Notification No. CI 131 SAD 59, dated 8th April1960 where the Provisions of the said sections have already beenin force. |
| (b) All the villages of Gubbi Taluk except the villagesmentioned in the Notification No. CI 131 | ||
| SAD 59, dated 8th April 1960 where the provisions of the saidSection have already been in force. |