Section 19 in The West Bengal Prohibition Of Smoking And Spitting And Protection Of Health Of Non-Smokers And Minors Act, 2001.
19. Repeal and savings.
- With effect from the date of coming into force of this Act, the West Bengal Prohibition of Smoking in Show Houses and Public Halls Act, 1950 and the Prohibition of Smoking in Passenger Vehicles Act, 1953, shall stand repealed:Provided that the repeal shall not affect -(a)the previous operation of any law so repealed or, anything done or suffered thereunder, or(b)any penalty, punishment incurred in respect of any offence committed against any law so repealed, or(c)any investigation, legal proceeding or remedy in respect of penalties, punishment as aforesaid,and any such legal proceedings or remedy may be instituted, constituted or enforced, or any such punishment, penalty may be imposed, as if this Act has not been passed.
