(1)On the commencement of this Act the enactments specified in Schedule II shall cease to be in force in Delhi. Provided that-(i)all rules and standing orders made (including the Punjab Police Rules, as in force in Delhi), appointments made, powers conferred, orders made or passed, directions and certificates issued, consent, permit, permission or licence given, summons or warrants issued or served, persons arrested or detained or discharged on bail or bond, search warrants issued, bonds forfeited and penalties incurred under any such enactment shall, in so far as they are consistent with this Act, be deemed to have been respectively made, conferred, passed, given, issued, served, arrested, detained, discharged, forfeited or incurred under this Act;(ii)all references in any enactment to any of the provisions of the enactments so ceasing to be in force shall, in relation to Delhi; be construed as references to the corresponding provisions of this Act.
