- On the expiration of this Act, such expiration shall not-(a)affect any penalty or punishment incurred in respect of any offences committed under this Act before its expiration ; or(b)affect any investigation, legal proceeding or remedy in respect of any such penalty or punishment at aforesaid ; any such investigation, legal proceeding or remedy may be substituted, continued or enforced and any such penalty or punishment may be imposed as if this Act had not expired.Application of the Act in NagalandThe Assam Cement Control Act, 1953 has been adopted by the State of Nagaland. In exercise of the powers conferred by Clause (a) of sub-paragraph (1) of paragraph 12 of the Sixth Schedule to the Constitution of India, the Governor of Assam was pleased to direct that the Assam Cement Control Act, 1953 shall apply to the Districts of Kohima and Mokokchung in the State of NagalandAccordingly, sub-section (2) of Section 1 was amended as follows :"(2) It extends to the Districts of Kohima and Mokokchung in the State of Nagaland."In sub-section (1) of Section 3, the word "Assam" was deleted and substituted by the words "Kohima and Mokokchung Districts."
