Section 34 in Bangalore Mahanagara Palike Building Bye-laws 2003
34. REPEAL AND SAVINGS
On these bye-laws coming into force, “The City of Bangalore Municipal Corporation Building Bye-laws, 1983” (approved by the Govt. in their order no. HUD 19 LRB 80 dated 10th August 1983) shall stand repealed.Provided such repeal shall not affect -(a)the previous operation of the said bye-laws or anything done or suffered thereunder; or(b)any right, privilage, obligation or liability acquired, accrued or incurred under the said bye-laws; or(c)any penalty, forfeiture or punishment incurred in respect of any offense committed against the said bye-laws; or(d)any investigation, legal proceedings or remedy in respect of any such right, privilage, obligation, liability, forfeiture or punishment as aforesaid; and any such investigation, legal proceedings or remedy may be instituted, continued or enforced and any penalty, forfeiture or punishment imposed as if, these bye-laws had not come into operation.Provided further that any certificate, permit or licence granted under the said bye- laws shall continue to be in force accordingly, unless and until superseeded by anything done or any action taken under these bye-laws.
