Section 1(2) in Colonial Courts of Admiralty (India) Act, 1891
(2)It shall come into effect-(a)If Her Majesty's pleasure thereon has been signified, by notification in the [Official Gazette] [Adapted by A.C.A.O., 1948], on or before the first day of July, 1891, then on that day, or(b)If Her Majesty's pleasure thereon has not been so signified on or before that day, then on the day on which Her Majesty's pleasure shall be signified by such a notification as aforesaid.
