Repealing and Amending (Second) Act, 2017

An Act to repeal certain enactments and to amend certain other enactments.

BE it enacted by Parliament in the Sixty-eighth Year of the Republic of India as follows:—

This Act may be called the Repealing and Amending (Second) Act, 2017.

The enactments specified in the First Schedule are hereby repealed.

The enactments specified in the Second Schedule are hereby amended to the extent and in the manner mentioned in the fourth column thereof.

The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to; and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing; nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed or recognised or derived by, in or from any enactment hereby repealed; nor shall the repeal by this Act of any enactment revive or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.

(See section 2)

REPEALS



Year Act No. Short title 1 2 3

Central Acts 1850 XXI The Caste Disabilities Removal Act, 1850.

1857 VII The Madras Uncovenanted Officers Act, 1857.

1857 XXI The Howrah Offences Act, 1857.

1859 XII The Calcutta Pilots Act, 1859.

1862 III The Government Seal Act, 1862.

1873 XVI The North-Western Provinces Village and Road Police Act, 1873.

1875 XX The Central Provinces Laws Act, 1875.

1876 XIX The Dramatic Performances Act, 1876.

1879 XIV The Hackney-carriage Act, 1879.

1879 XIX The Raipur and Khattra Laws Act, 1879.

1881 XIII The Fort William Act, 1881.

1882 XXI The Madras Forest (Validation) Act, 1882.

1883 X The Bikrama Singh's Estates Act, 1883.

1886 XXI The Oudh Wasikas Act, 1886.

1888 III The Police Act, 1888.

1888 VIII The Indian Tolls Act, 1888.

1893 II The Porahat Estate Act, 1893.

1895 XV The Government Grants Act, 1895.

1897 VIII The Reformatory Schools Act, 1897.

1911 X The Prevention of Seditious Meetings Act, 1911.

1912 VII The Bengal, Bihar and Orissa and Assam Laws Act, 1912.

1917 XXV The Sir Currimbhoy Ebrahim Baronetcy (Amendment) Act, 1917.

1921 XVII The Cattle-trespass (Amendment) Act, 1921.

1931 XX The Sheriff of Calcutta (Powers of Custody) Act, 1931.

Year Act No. Short title 1 2 3

1932 XI The Public Suits Validation Act, 1932.

1932 XXIV The Bengal Suppression of Terrorist Outrages (Supplementary) Act, 1932.

1938 XX The Criminal Law Amendment Act, 1938.

1941 IV The Berar Laws Act, 1941.

1942 XVIII The Weekly Holidays Act, 1942.

1943 XXIII The War Injuries (Compensation Insurance) Act, 1943.

1947 XVI

The Trading with the Enemy (Continuance of Emergency Provisions) Act,

1947.

1948 26 The Junagadh Administration (Property) Act, 1948.

1949 51 The Requisitioned Land (Apportionment of Compensation) Act, 1949.

1949 61 The Professions Tax Limitation (Amendment and Validation) Act, 1949.

1950 IV The Preventive Detention Act, 1950.

1950 L The Preventive Detention (Amendment) Act, 1950.

1950 67 The Cooch-Behar (Assimilation of Laws) Act, 1950.

1951 3 The Part B States (Laws) Act, 1951.

1951 IV The Preventive Detention (Amendment) Act, 1951.

1951 51 The Railway Companies (Emergency Provisions) Act, 1951.

1951 66 The Part C States (Miscellaneous Laws) Repealing Act, 1951.

1951 70 The Displaced Persons (Debts Adjustment) Act, 1951.

1952 1 The Part B States Marriages Validating Act, 1952.

1952 XXXIV The Preventive Detention (Amendment) Act, 1952.

1952 LXI The Preventive Detention (Second Amendment) Act, 1952.

1954 4 The Abducted Persons (Recovery and Restoration) Amendment Act, 1954.

1954 7 The Government of Part C States (Amendment) Act, 1954.

1954 15 The Transfer of Evacuee Deposits Act, 1954.

1954 20 The Absorbed Areas (Laws) Act, 1954.

1954 36 The Chandernagore (Merger) Act, 1954.

1954 51 The Preventive Detention (Amendment) Act, 1954.

Year Act No. Short title 1 2 3

1955 19 The Commanders-in-Chief (Change in Designation) Act, 1955.

1955 30 The Abducted Persons (Recovery and Restoration) Continuance Act, 1955.

1956 4 The Bar Councils (Validation of State Laws) Act, 1956.

1956 50 The Indian Cotton Cess (Amendment) Act, 1956.

1956 65 The Abducted Persons (Recovery and Restoration) Continuance Act, 1956.

1956 88 The Representation of the People (Miscellaneous Provisions) Act, 1956.

1956 97 The Delhi Tenants (Temporary Protection) Act, 1956.

1957 32 The Forward Contracts (Regulation) Amendment Act, 1957.

1957 37 The Legislative Councils Act, 1957.

1957 54 The Preventive Detention (Continuance) Act, 1957.

1959 24 The Pharmacy (Amendment) Act, 1959.

1960 31 The Tripura Municipal Law (Repeal) Act, 1960.

1960 47 The Bilaspur Commercial Corporation (Repeal) Act, 1960.

1960 48 The Mahendra Pratab Singh Estates (Repeal) Act, 1960.

1960 53 The Tripura Excise Law (Repeal) Act, 1960.

1962 62 The Emergency Risks (Goods) Insurance Act, 1962.

1962 63 The Emergency Risks (Factories) Insurance Act, 1962.

1963 29 The Institutes of Technology (Amendment) Act, 1963.

1963 56 The Delhi Development (Amendment) Act, 1963.

1964 23 The Delhi (Delegation of Powers) Act, 1964.

1965 50 The Goa, Daman and Diu (Absorbed Employees) Act, 1965.

1967 16 The Anti-Corruption Laws (Amendment) Act, 1967.

1969 41 The International Monetary Fund and Bank (Amendment) Act, 1969.

1971 65 The Asian Refractories Limited (Acquisition of Undertaking) Act, 1971.

1971 68

The Uttar Pradesh Cantonments (Control of Rent and Eviction) (Repeal)

Act, 1971.

1972 36 The Coking Coal Mines (Nationalisation) Act, 1972.

1973 26 The Coal Mines (Nationalisation) Act, 1973.

1975 19 The All-India Services Regulations (Indemnity) Act, 1975.

Year Act No. Short title 1 2 3

1976 22

The Assam Sillimanite Limited (Acquisition and Transfer of Refractory Plant) Act, 1976.

1976 28

The Parliamentary Proceedings (Protection of Publication) Repeal Act,

1976.

1976 76 The National Library of India Act, 1976.

1976 89 The Indian Iron and Steel Company (Acquisition of Shares) Act, 1976.

1976 96

The Braithwaite and Company (India) Limited (Acquisition and Transfer of Undertakings) Act, 1976.

1977 16 The Disputed Elections (Prime Minister and Speaker) Act, 1977.

1977 41

The Smith, Stainstreet and Company Limited (Acquisition and Transfer of Undertakings) Act, 1977.

1977 42

The Gresham and Craven of India (Private) Limited (Acquisition and Transfer of Undertakings) Act, 1977.

1978 13

The Hindustan Tractors Limited (Acquisition and Transfer of Undertakings) Act, 1978.

1978 42

The Bolani Ores Limited (Acquisition of Shares) and Miscellaneous Provisions Act, 1978.

1979 12 The Punjab Excise (Delhi Amendment) Act, 1979.

1980 58

The Bengal Chemical and Pharmaceutical Works Limited (Acquisition and Transfer of Undertakings) Act, 1980.

1983 35 The Dangerous Machines (Regulation) Act, 1983.

1984 39 The Punjab Municipal (New Delhi Amendment) Act, 1984.

1984 43

The Aluminium Corporation of India Limited (Acquisition and Transfer of Aluminium Undertaking) Act, 1984.

1984 57

The Bengal Immunity Company Limited (Acquisition and Transfer of Undertakings) Act, 1984.

1985 80 The Customs (Amendment) Act, 1985.

1987 36

The Brentford Electric (India) Limited (Acquisition and Transfer of Undertakings) Act, 1987.

1993 24

The National Thermal Power Corporation Limited, the National Hydroelectric Power Corporation Limited and the North-Eastern Electric Power Corporation Limited(Acquisition and Transfer of Power Transmission Systems) Act, 1993.

1994 56

The Neyveli Lignite Corporation Limited (Acquisition and Transfer of Power Transmission System) Act, 1994.

1999 6

The Delhi Development Authority (Validation of Disciplinary Powers) Act,

1998.

1999 8 The Customs (Amendment) Act, 1998.

1999 49 The Copyright (Amendment) Act, 1999.

Year Act No. Short title 1 2 3

2000 20 The Direct-tax Laws (Miscellaneous) Repeal Act, 2000.

2000 48 The Forfeiture (Repeal) Act, 2000.

2001 33 The Influx from Pakistan (Control) Repealing (Repeal) Act, 2001.

2001 36 The Indian Universities (Repeal) Act, 2001.

2001 37 The Auroville (Emergency Provisions) Repeal Act, 2001.

2001 41 The Central Sales Tax (Amendment) Act, 2001.

2001 47

The Two-Member Constituencies (Abolition) and other Laws Repeal Act,

2001.

2002 57 The Mysore State Legislature (Delegation of Powers) Repeal Act, 2002.

2002 65 The Countess of Dufferin's Fund (Repeal) Act, 2002.

2002 66

The Prevention of Food Adulteration (Extension to Kohima and Mokokchung Districts) Repeal Act, 2002.

2002 70 The Refugee Relief Taxes (Abolition) Repeal Act, 2002.

2003 2 The Cable Television Networks (Regulation) Amendment Act, 2002.

2005 38 The Displaced Persons Claims and other Laws Repeal Act, 2005.

2005 44 The Immigration (Carriers' Liability) Amendment Act, 2005.

2006 3 The Central Sales Tax (Amendment) Act, 2005.

2006 18

The National Commission for Minority Educational Institutions

(Amendment) Act, 2006.

2006 24 The Cess Laws (Repealing and Amending) Act, 2006.

2006 29 The Taxation Laws (Amendment) Act, 2006.

2006 32

The Spirituous Preparations (Inter-State Trade and Commerce) Control

(Repeal) Act, 2006.

2006 46 The Produce Cess Laws (Abolition) Act, 2006.

2006 49 The Indian Rifles (Repeal) Act, 2006.

2007 24 The Mizoram University (Amendment) Act, 2007.

2007 39 The Competition (Amendment) Act, 2007.

2008 25 The Central Universities Laws (Amendment) Act, 2008.

2009 39 The Competition (Amendment) Act, 2009.

Year Act No. Short title 1 2 3

2010 20

The National Commission for Minority Educational Institutions

(Amendment) Act, 2010.

2010 33 The Jharkhand Panchayat Raj (Amendment) Act, 2010.

2012 27 The Copyright (Amendment) Act, 2012.

2012 31

The Central Educational Institutions (Reservation in Admission)

Amendment Act, 2012.

Ordinances made by the Governor-General 1941 VII The War Injuries Ordinance, 1941.

1942 XX The Collective Fines Ordinance, 1942.

1942 XLI The Armed Forces (Special Powers) Ordinance, 1942.

1944 XXI The Public Health (Emergency Provisions) Ordinance, 1944.

1945 XXIV The War Gratuities (Income-tax Exemption) Ordinance, 1945.

1945 XXX The Secunderabad Marriage Validating Ordinance, 1945.

1946 II The Bank Notes (Declaration of Holdings) Ordinance, 1946.

1946 VI The Criminal Law Amendment Ordinance, 1946.

1946 X The Termination of War (Definition) Ordinance, 1946.











_____________

(See section 3)

AMENDMENTS







_________________

Year Act No. Short title Amendments 1 2 3 4

1951 69 The Plantations Labour Act, 1951

In section 43, sub-section (4) shall be omitted.



2016 2 The Juvenile Justice (Care and Protection of Children) Act, 2015

In section 69, in sub-section (2), for the words, brackets and letters "mentioned at (d) to (f)", the words, brackets, letters and figure "mentioned at clauses (d) to (f) of sub-section (1)" shall be substituted.



2016 49

The Rights of Persons with Disabilities Act, 2016

In section 76, after the word, brackets and letter, "clause (b)", the words, brackets and figure "of sub-section (1)" shall be inserted