Section 19 in Bombay Ferries and Inland Vessels Act, 1868
19. [ Repeal and savings. [Section 19 was inserted by Bombay 60 of 1959, section 4 (1).]
- The Hyderabad Ferries Act (Hyderabad II of 1314 F) in its application to the Hyderabad area of the State of Bombay, the Northern India Ferries Act, 1878 (XVII of 1878), in its application to the Vidarbha region of the State of Bombay and the Bombay Ferries and Inland Vessels Act, 1868(Bombay II of 1868), as applied to the Kutch area of the State of Bombay are hereby repealed:Provided that the repeal shall not affect-(a)the previous operation of any Act so repealed or anything duly done or suffered thereunder, or(b)any right, privilege, obligation or liability acquired, accrued or incurred under any Act so repealed, or(c)any penalty, forfeiture, or punishment incurred in respect of any offence committed against any Act so repealed, or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if the Bombay Ferries and Inland Vessels (Unification and Amendment) Act, 1959(Bombay LX of 1959), had not been passed:Provided further that anything done or any action taken (including notifications and directions issued, rules, appointments, authorizations, entrustment and leases made, sanctions, approval or exemption given, powers delegated and orders passed, in so far as they are not inconsistent with the provisions of this Act, and the rates of tolls fixed) under the Acts so repealed shall continue in force until altered, amended or superseded by anything done or any action taken under this Act.][Schedule] [This Schedule was added by Bombay 8 of 1923, section 3.][(See Section 2A)] [This portion was inserted by Bombay 60 of 1959, section 4 (m).]PowersUnder section.
