Section 39 in The Maharashtra Public Conveyance Act, 1920
39. [ Repeal and savings. [This section was substituted for the original by Bombay 86 of 1958, Section 3(iii).]
- On the commencement of the Bombay Public Conveyances (Unification and Amendment) Act, 1958, the following Acts, that is to say, -(i)the Bombay Public Conveyances Act, 1920, as adapted and applied to the Saurashtra area of the State of Bombay,(ii)the Hackney-carriage Act, 1879, as in force in the Vidarbha region of the. State of Bombay,(iii)the Hyderabad Public Conveyances Act, 1956, and(iv)the Bombay Public Conveyances Act, 1920, as extended to the Kutch area of the State of Bombay,shall be repealed:Provided that notwithstanding such repeal-(a)any notification issued, licence granted or rule made under the provisions of the laws so repealed shall continue in force until it is superseded or modified by any notification, licence or rule issued, granted or made by a competent authority under this Act and if no such authority exists or if there be a doubt as to the competent authority by such authority as the State Government may designate;(b)anything done or action taken (including any notice given, prosecutions launched, right acquired, obligation and liability accrued or incurred, penalty imposed, proceedings pending, badges provided, rates of fares fixed, stands or places appointed, or sanctions granted) shall be deemed to be done, or taken, under the corresponding provisions of this Act as if this Act had then been in force;]NotificationsG.N., H. D., No. PCA. 1154/29293, dated 26th May, 1954 (B. G., Part IV-B, page 708) - In exercise of the powers conferred by section 36 of the Bombay Public Conveyances Act (Bombay VII of 1920), the Government of Bombay is pleased to extend, with effect from the 21st July 1954 the provisions of the said Act to the areas specified in the Schedule appended hereto, and is further pleased -(1)to appoint the District Superintendent of Police, Thana, to perform in respect of the said areas the functions assigned by the said Act to the Commissioner of Police, and(2)to direct that the Magistrates of First, Second and Third Class having jurisdiction over the said areas shall exercise jurisdiction under the said Act.
