(1)On and from the date on which a Commissionerate is created under Section 4 in respect of any area, any enactment in force in that area which is inconsistent with, or a repetition of, the provisions of this Act shall cease to be in force in such area:Provided that -(a)all rules prescribed, appointments made, powers conferred, orders made or passed, directions and certificates issued, consent, permit, permission or licences given, summons or warrants issued or served, persons arrested or detained or discharged on bail or bond, search warrants issued, bonds forfeited, penalty incurred under any such enactment shall, so far as they are consistent with this Act, be deemed to have been prescribed, made, conferred, passed, issued, given, served, arrested, detained, discharged, forfeited or incurred, as the case may be, under this Act ; and(b)all references, in any enactment to any of the provisions of the enactments so ceasing to be in force, shall in relation to that area be construed as references to the corresponding provisions of this Act.
