Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5] [Entire Act]

State of Assam - Section

Section 77 in The Assam Excise Act, 1910

77. Limitation of suits and proceedings.

- No suit, prosecution or other proceedings against the Government or against any Excise Officer in respect of anything done or alleged to have been done in pursuance of this Act or of any other law for the time being in force relating to the Excise revenue, shall, except as provided in Section 65, sub-section (2), be entertained in any court unless the suit, prosecution or other proceeding is instituted within six months from the date of the act complained of.First ScheduleEnactments repealed[See Section 2]
Number and year1 Short title2   Extent of repeal3
Part I. Acts of theGovernor-General-in-Council
16 of 1863 The Excise (Spirits) Act, 1883   So much as has not been repealed
9 of 1885 The Excise and Sea Customs Law (Amendment) Act, 1885   In the title, the words and figures "The Bengal ExciseAct, 1878, and".In the preamble, the words and figures"Section 18 of the Bengal Excise Act, 1878, and".Section3.
13 of 1890 The Excise (Malt Liquors) Act, 1890   In the title, the words and figures "The Bengal ExciseAct, 1878, and".In the preamble, the words and figures"The Bengal Excise Act, 1878, and".Sections 6, 7and 8 and the heading pre-fixed thereto.
8 of 1894 The Indian Tariff Act, 1894   Section 6.
5 of 1897 The Amending Act, 1897   So much of the Second Schedule as relates to Bengal Act I of1883.
7 of 1878 The Bengal Excise and Licensing Act, 1878   So much as has not been repealed.
4 of 1881 The Bengal Excise (Amendment) Act, 1881   Ditto.
1 of 1883 The Bengal Excise (Amendment) Act, 1883   So much as has been repealed.
1 of 1895 The Public Demands Recovery Act, 1895   In Section 7, Clause (d) the words and figures "isrecoverable under... Section 36 of the Bengal Excise Act, 1878,or which."
2 of 1903 The Bengal Excise and Licensing (Amendment) Act, 1903   The whole.
Second ScheduleBond to abstain from the commission of offences under the Eastern-Bengal and Assam Excise Act, 1910[See Section 64-A]Whereas I (name)........ inhabitant of ........ (place) ......... have been called upon to enter into a bond to abstain from the commission of offences under Section 53, Section 54, Section 55, Section 56 and Section 60 of the Eastern-Bengal and Assam Excise Act, 1910, for the term of ........I hereby bind myself not to commit any such offence during the said term and, in case of my making default therein, I hereby bind myself to forfeit to the State Government, the sum of rupees......Dated this........ day of....... 20........
(Signature)(When a bond with sureties is to be executed, add-)
We do hereby declare ourselves sureties for the above named that he will abstain from the commission of offences under Section 53, Section 54, Section 55, Section 56 and Section 60 of the Eastern-Bengal and Assam Excise Act, 1910, during the said term ; and, in case of his making default therein, we bind ourselves jointly, and severally, to forfeit to the State Government, the sum of rupees..Dated this............ day of............ 20.
(Signature)