The Petroleum (Berar Extension) Act, 1937

CENTRAL PROVINCES AND BERAR
India

The Petroleum (Berar Extension) Act, 1937

Act 23 of 1937

Published on 1 January 1937
Commenced on 1 January 1937
[This is the version of this document from 1 January 1937.]
[Note: The original publication document is not available and this content could not be verified.]

An Act to extend the Petroleum Act, 1934, to Berar.WHEREAS in Berar the importation, possession and transport of petroleum and other substances are regulated by the Indian Petroleum Act, 1899 (8 of 1899), as applied to Berar by order made under the Indian (Foreign Jurisdiction) Order in Council, 1902; AND WHEREAS it is expedient that the Indian Petroleum Act, 1899 (8 of 1899), in its application to Berar should be repealed and that the Petroleum Act, 1934 (30 of 1934), should be extended to Berar;It is hereby enacted as follows:--

1. Short title.

This Act may be called the Petroleum (Berar Extension) Act, 1937 .

2. Repeal in Berar of Act 8 of 1899 and extension of Act 30 of 1934 .

The Indian Petroleum Act, 1899 (8 of 1899 ), as in force in Berar, is hereby repealed, and the Petroleum Act, 1934 (30 of 1934 ), is hereby extended to and declared to be in force in Berar.

3. Operation of rules.

Rules made and notifications issued under the Petroleum Act, 1934 (30 of 1934 ), and in force in² Part A States and Part C States (excluding Berar)] at the commencement of this Act are hereby extended to and declared to be in force in Berar.

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Central Provinces And Berar - Act