Section 3 in The Calcutta Hackney-Carriage Act, 1919
3. Repeal. -
(1)The Calcutta Hackney-carriage Act, 1891, is hereby repealed.(2)This repeal shall not affect the validity of anything done or suffered, or of any right, title, obligation or liability which may have accrued under the said Act; and all registrations made, licenses issued, penalties incurred, and other things duly done under the said Act shall, so far as they are consistent with this Act, be deemed to have been respectively made, issued, incurred or done hereunder.(3)All proceeding now pending, which may have been commenced under the said Act, shall be deemed to be commenced under this Act.
