Section 55 in Gujarat Wild Animals and Wild Birds Protection Act, 1963
55. Repeal and savings.- On the commencement of this Act the following laws, that is to say-
(a)the Bombay Wild Animals and Wild Birds Protection Act, 1951, (Bom. XXIV of 1951)(b)the Saurashtra Wild Animals and Wild Birds Protection Act, 1952, (San. Act XXX-II of 1952)(c)the Wild Birds and Animals Protection Act, 1912 in its application to the Kutch area of the State of Gujarat, (VIII of 1912)shall stand repealed:Provided that, such repeal shall not-(i)affect the previous operation of any law so repealed or anything duly done or suffered thereunder;(ii)affect any right, privilege, obligation or liability acquired, accrued or incurred under any law so repealed;(iii)affect any penalty, forfeiture or punishment incurred in respect on any offence committed against any law so repealed, or(iv)affect any investigation, legal proceedings of remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as foresaid,and any such investigation, legal proceedings or remedy may be instituted, continued or enforced, and any such penalty, forefeiture and-punishment may be imposed, as if the aforesaid laws had not been repealed.Provided further that, subject to the preceding proviso, anything done or action taken (including any notification, order, certificate, notice or receipt issued, application made, permission or licence granted, suspension or relocation of a licence effected, and exemption given) under any such law shall in so far it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act, and shall continue in force accordingly, unless and until superseded by anything done or any action taken under this Act.
