Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bengal Vaccination (Amendment) Act, 1911 2 of 1911 CONTENTS 1. Short title and local extent 2. Power to extend Act 3. Power to suspend Act 4. Incorporated 5. Incorporated 6. Incorporated 7. Incorporated 8. Incorporated 9. Incorporated 10. Incorporated 11. Incorporated 12. Incorporated 13. Incorporated 14. Incorporated 15. Incorporated 16. Incorporated 17. Incorporated 18. Incorporated 19. Incorporated 20. Incorporated Bengal Vaccination (Amendment) Act, 1911 2 of 1911 PREAMBLE An Act further to amend the Bengal Vaccination Act, 1880 Whereas 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. Legislative Papers.-For Statement of Objects and Reasons, see Calcutta Gazette, 1910, Pt. IV, pp. 136, 137; for Proceedings in Council, see ibid, Pt. IV-A, p. 518; and ibid, 1911, Pt. IV-A, p. 26. Local Extent.-This Act extends to the areas mentioned in Sec. 1(2), and may be extended by notification to any town or selected area in the State of Bihar, see Sec. 2(1). The application of the Act is barred in the Santhal Parganas, by the Santhal Parganas Settlement Regulation, 1872, Sec. 3(2). 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, 18991(Bengal Act 3 of 1899), (b) the port of Calcutta, and (c) The Cossipore-Chitpur, Garden Reach, Howrah, Manikotla, South Suburban and Tollyganj Municipalities.] 1. The Calcutta Municipal Act, 1899 has been repealed and re- enacted by the Calcutta Municipal Act, 1923. 2. Power to extend Act :- (1 ) The 1[State] Government may, by notification,2 published in the 3[Official 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 1[State] Government shall consider all objections so sent. (3) After the expiration of the said period, the 1[State] 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 1[State] Government may direct. 1. Substituted by para 4(1) of the ALO for "Provincial". 2. For notifications issued under this Section, extending the Act to certain parts of Bihar, See B.O.R.O., Vol. 1, Part VI. 3. Substituted by para 4(1) of the AO for "Calcutta Gazette". 3. Power to suspend Act :- T h e 1[State] Government may, by notification in the 2[Official Gazette] suspend the operation of this Act in any place. 1. Substituted by para 4(1) of the ALO for "Provincial". 2. Substituted by para 4(1) of the AO for "Calcutta Gazette". 4. Incorporated :- Incorporated 5. Incorporated :- Incorporated 6. Incorporated :- Incorporated 7. Incorporated :- Incorporated 8. Incorporated :- Incorporated 9. Incorporated :- Incorporated 10. Incorporated :- Incorporated 11. Incorporated :- Incorporated 12. Incorporated :- Incorporated 13. Incorporated :- Incorporated 14. Incorporated :- Incorporated 15. Incorporated :- Incorporated 16. Incorporated :- Incorporated 17. Incorporated :- Incorporated 18. Incorporated :- Incorporated 19. Incorporated :- Incorporated 20. Incorporated :- [Amendments incorporated in Bengal Act 5 of 1880].