135. [ Repeal and savings. [Inserted by the Motor Vehicles (Amendment) Act, 1969 (56 of 1969), Section 76 (w.e.f. 1.4.1971).]
(1)The enactments specified in the Twelfth Schedule are hereby repealed to the extent mentioned therein.(2)Notwithstanding the' repeal of any enactment by this section,-(a)any notification, rule, regulation, order or notice issued, or any appointment or declaration made, or any licence, permission or exemption granted, or any confiscation made, or any penalty or fine imposed, or any forfeiture, cancellation or discharge of any bond ordered, or any other thing done, or any other action. taken under the repealed enactment, shall, so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provision of this Act;(b)any document referring to any enactment hereby repealed, or to any provision thereof, shall be construed as referring to this Act or to the corresponding provision of this Act.(3)Any penalty payable under any repealed enactment may be recovered in the manner provided by or under this Act but without prejudice to any action already taken for the recovery of such penalty under the repealed enactment.(4)The mention of particular matters in this section shall not be held to prejudice or affect the general application of section 6 of the General Clauses Act, 1897, with regard to the effect of repeals.]
