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Section 1978 in The Explosives Act, 1884
1978.
, Section 2, for "transport and importation" (w.e.f.| The Explosives Act, 1884 has been declared, under Section 3(a) of the Scheduled Districts Act 14 of 1874, to be in force in the Districts of Hazaribagh, Lohardaga (now called the Ranchi District-Vide Calcutta Gazette, 1899, Part I,page 44). Palamau and Manbhum and in Pargana Dhalbhum and the Kolhan in the Singhbhum District of the Chota Nagpur Division-See Gazette of India, 1896, Pt.I, p.972. It has been applied to the Sonthal Parganas under Section 3 of the Sonthal Parganas Settlement Regulation 3 of 1872, as amended by the Sonthal Parganas Laws Regulation 3 of 1886, and by Section 3 of Regulation 3 of 1899, and to Porahat Estate by Bihar Regulation 2 of 1946.It has been extended to Berar by the Berar Laws Act 4 of 1941. The Act has been extended to the Union territories of:-(1) Goa, Daman and Diu by Regulation 12 of 1962, Section 3 and Sch. Goa is now a State, see Act 18 of 1987, Section 3 (w.e.f. 30.6.1987);(2) Dadra and Nagar Haveli by Regulation 6 of 1963, Section 2 and Sch.I;(3) Pondicherry by Regulation 7 of 1963, Section 3 and Sch.I (w.e.f. 1.10.1963) and (4) Laccadive, Minicoy and Amindivi Islands by Regultion 8 of 1965, Section 3 and Sch. These islands are now known by Lakshadweep, see Act 34 of 1973, SectionThe Act has been extended to the State of Sikkim, see S.O.208(E)/75, dated 16.5.1975 and enforced on 7.11.1991 vide S.O. 823(E), dated 7.12.1992, Gazette of India, Ext., Pt.II, Section 3(ii).2. Brought into force on 1-7-1887. |