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State of Madhya Pradesh - Section

Section 69 in The M.P. Excise Act, 1915

69. Repeal of enactments.

- The enactments mentioned in the Schedule are hereby repealed to the extent specified in the fourth column thereof.The First Schedule[See Section 69]Enactments Repealed
Year No. Short title Extent of repeal
(1) (2) (3) (4)
1863 XVI The Excise (Spirits) Act, 1963 So much as has not been repealed.
1894 VIII The Indian Tariff Act, 1894 Section 6.
1896 XII The Excise Act, 1896 So much as has not been repealed.
1906 VII The Excise (Amendment) Act, 1906 The whole.
The Second Schedule[See Section 36-D]Bonds to abstain from the commission of offences under Sections 34 and 36 of the Central Provinces and Berar Excise Act, 1915.Whereas...........(name), inhabitant of place......... has been called upon to enter into a bond to abstain from the commission of offences under Section 34 and Section 36 of the Central Provinces and Berar Excise Act, 1915, for the term of............I hereby bind myself not to commit any such offence during the said term and, in case of my making default therein, I hereby bind myself to forfeit to the State Government, the sum of Rupees..........Dated, this........... day of........20....SignatureWhere a bond with sureties is to be executed, add-We (1) (name)............... inhabitant of (place).......... and (2)............ (name)............ inhabitant of (place)............ declare ourselves sureties for the above named.......... (Name of the person executing the bond) that he will abstain from the commission of offence under Section 34 and Section 36 of the Central Provinces and Berar Excise Act, 1915, during the said term; and in case of his making default therein, we bind ourselves, jointly and severally, to forfeit to the State Government the sum of rupees...........Dated, this........... day of......... 20.Signature