Section 6 in The Bihar and Orissa General Clauses Act, 1917
6. Coming into operation of Acts.
(1)Where any Bihar and Orissa Act is not expressed to come into operation on a particular day, then it shall come into operation on the day on which the assent thereto of the Governor-General is first published in the [Official Gazette] [Substituted by A.O. 1950 for 'Gazette'.] in pursuance of Section 81 of the Government of India Act, 1915.(1a)[ Where any Bihar Act is not expressed to come into operation on a particular day,-(i)in the case of a Bihar Act made before the commencement of the Constitution, it shall come into operation, if it is an Act of the Legislature, on the day on which the assent thereto of the Governor, the Governor-General or His Majesty, as the case may require, is first published in the Official Gazette, and if it is an Act of the Governor of Bihar, on the day on which it is first published as an Act in the Official Gazette;(ii)in the case of a Bihar Act made after the commencement of the Constitution, it shall come into operation on the day on which the assent thereto of the Governor or the President, as the case may require, is first published in the Official Gazette.](2)Unless the contrary is expressed, a Bihar and Orissa Act [or Bihar Act] [Inserted by A.O. 1937.] shall be construed as coming into operation immediately on the expiration of the day preceding its commencement.
