(1)Nothing contained in this Act shall affect the provisions of -(a)the [Kolkata] [Substituted by section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for the word Calcutta.] Suburban Police Act, 1866 (Bengal Act No. 2 of 1866), or(b)the [Kolkata] [Substituted by section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for the word Calcutta.] Police Act, 1866 (Bengal Act No. 4 of 1866), or(c)[the Customs Act, 1962 (52 of 1962),] [Substituted by section 2 of the Bengal Excise (Amendment) Act, 1983 (West Bengal Act No. 38 of 1983) for the words and figures the Sea Customs Act, 1878.] or(d)the Cantonments Act 6[1924] (II of 1924), or(e)the Indian Tariff Act, [1934] [Substituted by section 2 of, and the First Schedule to, the Bengal Repealing and Amending Act, 1938 (Bengal Act of 1939) for the figures 1889.] (XXXII of [1934] [Substituted by ibid for the figures, brackets and words 1894 (except section 6 thereof).].(2)[ * * *] [Sub-section (2) omitted by section 4 of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 31 V of 1965).]
