(1)On the commencement of the Gujarat Smoke-nuisances Act, 1963 (Guj. 3 of 1964), the Bombay Smoke-nuisances Act, 1912 and the Bombay Smoke-nuisances Act, 1912 (Bom. VII of 1912) as adapted and applied to the Saurashtra area of the State of Gujarat shall stand repealed.(2)Notwithstanding the repeal of the, Bombay Smoke-nuisances Act, 1912(a)the Smoke-nuisances Commission constituted under section 4 of the Bombay Smoke-nuisances Act, 1912 (Bom. VII of 1912) by Government Notification in the Education and Labour Department No. BSN-1362-66050-I, dated the 26th October 1962 shall be deemed to be the Smoke-nuisances Commission, under this Act in relation to the whole State and the members of the Commission shall hold office up to the end of the 31st October 1964 or until a Commission is constituted under this Act, whichever is earlier, and(b)the rules made under the Bombay Smoke-nuisances Act, 1912 (Bom. VII of 1912) and in force immediately before the date of the commencement of this Act shall be deemed to be the rules made under this Act in relation to the whole State, and shall be in force until superseded by rules made under this Act.(3)Anything done or action taken (including any appointment made, notification, order, direction or notice issued) by or under the provisions of any of the Acts so repealed shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act and shall continue in force unless and until it is superseded by anything done or any action taken under this-Act.
