Section 49 in The U.P. Transit of Timber and Other Forest Produce Rules, 1978
49. Repeal and savings.
- On coming into force of these Rules, all rules, corresponding to them in force in any region of the State of Uttar Pradesh immediately before the commencement of these Rules shall stand repealed :Provided that anything done or any action taken under any of the rule so repealed shall, unless such thing or action is inconsistent with any of the provisions of these Rules, be deemed to have been done or taken under the corresponding provisions of these Rules.
