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State of Maharashtra - Section

Section 19 in Maharashtra 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 in its application to the Hyderabad area of the State of Bombay, the Northern India Ferries Act, 1878, in its application to the Vidarbha region of the State of Bombay and the Bombay Ferries and Inland Vessels Act, 1868, as applied to the Kutch area of the State of Bombay are hereby repealed:Provided that the repeal shall not affect-(a)the previous operation of any Act so repealed or anything duly done or suffered thereunder, or(b)any right, privilege, obligation or liability acquired, accrued or incurred under any Act so repealed, or(c)any penalty, forfeiture or punishment ;ncurred in respect of any offence committed against any Act so repealed, or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as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, had not been passed:Provided further that any thing 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in so far as they are not inconsistent with the provisions of this Act, and the rates of tolls fixed) under the Acts so repealed shall continue in force until altered, amended or superseded by anything done or any action taken under this Act.][Schedule] [This Schedule was added by bom.8 of 1923,s. 3.][(See section 2A)] [This portion was inserted by bom. 60 of 1959, s.4]
Under section Powers
3 Powers exercisable by[the[State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.]Government] including the power to exempt from payment of toll under clause (d).
4 Powers exercisable by[the[State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.]Government].
5 Powers exercisable by[the[State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.]Government].
12 Powers exercisable by the Collector of the District.
[ * * *] [The entry relating to section 14 was deleted by Bombay 60 of 1959, Section 4(m).]  
NotificationsG.N., P.W.D., No. 4089, dated 20th November, 1923 (B.G., Part I, pages 2667) - In exercise of the powers conferred by section 17 of the Bombay Ferries Act, 1868 (Bombay II of 1868), and in supersession of the Government Notifications specified in the margin the Government of Bombay is pleased to delegate to all Executive Engineers in the State of Bombay the powers of Government under section 5 of the said Act in respect of such public ferries as are on Government canals and provincial roads.
(1)So much of Government Notification in the General Department, dated the 16th December 1868, as relates to the delegation of powers of Government under section 5 of Bombay Act II of 1868;
(2)Government Notification, General Department, dated the 20th January, 1869;
(3)Government Notification, General Department, dated the 27th January, 1869;
(4)Government Notification, Revenue Department, No. 2305-B, dated the 8th April, 1902.G.N., P.W.D., No. 2420/36, dated the 5th June, 1944 - In exercise of the powers conferred by clause (a) of sub-section (2) of section 17-A of the Bombay Ferries and Inland Vessels Act, 1868 (Bom. II of 1868), the Government of Bombay is pleased to make the following rule, namely:-"The officers mentioned in column 1 of the Schedule hereto are empowered to grant licences under [sections 14-A and] [Substituted by G.N. of 12-8-1948.] 14-C of the Act in respect of ferries and vessels specified against them in column 2 of the said Schedule."