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Bombay Presidency - Act

The Bombay Abkari Act, 1878

BOMBAY PRESIDENCY
India

The Bombay Abkari Act, 1878

Act 5 of 1878

  • Published on 19 September 1878
  • Commenced on 19 September 1878
  • [This is the version of this document from 19 September 1878.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Bombay Abkari Act, 1878Bombay Act No. 5 of 1878[Dated 19th September, 1878]All the provisions of this Act except section 29A have been repealed by section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bombay 25 of 1949); but such repeal shall not be deemed to affect the provisions of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under section 29A of the said Abkari Act and the recovery of any duties or fees levied under any other provisions of the said Abkari Act. [Vide section 148(2)(iii) of Bombay 25 of 1949.][1-29. [* * *] [All the provisions of this Act except section 29A have been repealed by section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bombay 25 of 1949); but such repeal shall not be deemed to affect the provisions of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under section 29A of the said Abkari Act and the recovery of any duties or fees levied under any other provisions of the said Abkari Act. [Vide section 148(2)(iii) of Bombay 25 of 1949.]]

29A. [ Saving for duties being levied at commencement of [the Constitution] [Section 29A was inserted by the Adaptation of Indian laws Order in Council.].

(1)Until provision to the contrary is made by the [Parliament by law] [These words were substituted for the words 'Central Legislature' by the Adaptation of Laws Order, 1950.], the [State] [This word was substituted for the word 'Provisional', by the Adaptation of Laws Order, 1950.] Government may continue to levy any duty to which this section applies which it was lawfully levying immediately before the commencement of [the Constitution] [These words were substituted for the words and figures 'Part III of the Government of India Act, 1935', by the Adaptation of Laws Order, 1950.] under this Chapter as then in force.
(2)The duties to which this section applies are-
(a)any duty on intoxicants which are not excisable articles within the meaning of this Act; and
(b)any duty on an excisable article produced outside India and imported into the [State] [This word was substituted for the word 'Province', by the Adaptation of Laws Order, 1950.] whether across a customs frontier as defined by the Central Government or not.
(3)Nothing in this section shall authorize the levy by the [State] [This word was substituted for the word 'Province', by the Adaptation of Laws Order, 1950.] Government of any duty which, as between goods manufactured or produced in the [State] [This word was substituted for the word 'Province', by the Adaptation of Laws Order, 1950.] and similar goods not so manufactured or produced, discriminates in favour of the former, [* * *] [The words beginning with the words 'or which' and ending with the words 'another locality' were omitted, by the Adaptation of Laws Order, 1950.].[30-67. [* * *] [All the provisions of this Act except section 29A have been repealed by section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bombay 25 of 1949); but such repeal shall not be deemed to affect the provisions of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under section 29A of the said Abkari Act and the recovery of any duties or fees levied under any other provisions of the said Abkari Act. [Vide section 148(2)(iii) of Bombay 25 of 1949.]][Schedule] [All the provisions of this Act except section 29A have been repealed by section 148 and Schedule I of the Bombay Prohibition Act, 1949 (Bombay 25 of 1949); but such repeal shall not be deemed to affect the provisions of the Bombay Abkari Act, 1878, in so far as they relate to the levy of any duties under section 29A of the said Abkari Act and the recovery of any duties or fees levied under any other provisions of the said Abkari Act. [Vide section 148(2)(iii) of Bombay 25 of 1949.]]