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State of Jharkhand - Act

The Bengal Vaccination (Amendment) Act, 1911

JHARKHAND
India

The Bengal Vaccination (Amendment) Act, 1911

Act 2 of 1911

  • Published on 22 March 1911
  • Commenced on 22 March 1911
  • [This is the version of this document from 22 March 1911.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Bengal Vaccination (Amendment) Act, 1911Bengal Act 2 of 1911[Dated 22nd March, 1911]An Act further to amend the Bengal Vaccination Act, 1880Whereas it is expedient further to amend the Bengal Vaccination Act, 1880, (Bengal Act 5 of 1880) in manner hereinafter appearing.It is hereby enacted as follows :-

1. Short title and local extent.

(1)This Act may be called the Bengal Vaccination (Amendment) Act, 1911, and
(2)[ It applies in the first instance only to,-
(a)Calcutta, as defined in clause (7) of Section 3 of the [Calcutta Municipal Act, 1899] [The Calcutta Municipal Act, 1899 has been repealed and re-enacted by the Calcutta Municipal Act, 1923.] (Bengal Act 3 of 1899),
(b)the port of Calcutta, and
(c)The Cossipore-Chitpur, Garden Reach, Howrah, Manikotla, South Suburban and Tollyganj Municipalities.]

2. Power to extend Act.

(1)The [State] [Substituted by para 4(1) of the ALO for 'Provincial'.] Government may, by [notification,] [For notifications issued under this Section, extending the Act to certain parts of Bihar, See B.O.R.O., Vol. I, Part VI.] published in the [Official Gazette] [Substituted by para 4(1) of the AO for 'Calcutta Gazette'.], declare its intention to extend this Act or any portion thereof to any town or selected area not mentioned in Section 1, sub-section (2).
(2)Any inhabitant of any such town or area, who objects to such extension may, within a period of six weeks from such publication, send his objection in writing to a Secretary to the Government of Bengal and the [State] [Substituted by para 4(1) of the ALO for 'Provincial'.] Government shall consider all objections so sent.
(3)After the expiration of the said period, the [State] [Substituted by para 4(1) of the ALO for 'Provincial'.] Government if no objections have been so sent, or if it considers that the objections so sent are insufficient may, by a like notification, effect the proposed extension.
(4)The substance of every notification under sub-section (1) or sub-section (2) shall be proclaimed and notified in the vernacular, within the town or area effected, by such means and in such manner as the [State] [Substituted by para 4(1) of the ALO for 'Provincial'.] Government may direct.

3. Power to suspend Act.

- The [State] [Substituted by para 4(1) of the ALO for 'Provincial'.] Government may, by notification in the [Official Gazette] [Substituted by para 4(1) of the AO for 'Calcutta Gazette'.] suspend the operation of this Act in any place.

4. to 20.

- [Amendments incorporated in Bengal Act 5 of 1880].