Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Abkari (Amendment) Act, 1912 12 of 1912 [07 September 1912] CONTENTS 1. Section 1 2. Section 2 3. Section 3 4. Section 4 5. Section 5 6. Section 6 7. Section 7 8. Section 8 9. Section 9 10. Section 10 11. Section 11 12. Section 12 13. Section 13 14. Section 14 15. Section 15 16. Section 16 17. Section 17 18. Section 18 19. Section 19 20. Section 20 21. Section 21 22. Section 22 23. Section 23 24. Section 24 25. Section 25 26. Section 26 27. Section 27 28. Section 28 29. Section 29 30. Section 30 31. Section 31 32. Section 32 33. Section 33 34. Section 34 35. Section 35 36. Section 36 37. Section 37 38. Section 38 39. Section 39 40. Section 40 41. Section 41 42. Local Repeal Of Act Xvi Of 1863 Bombay Abkari (Amendment) Act, 1912 12 of 1912 [07 September 1912] An Act further to amend the Bombay Abkari Act, 1878.2 WHEREAS it is expedient further to amend the Bombay Abkari Act, 1878, in manner hereinafter appearing; And whereas the previous sanction of the Governor General required by section 5 of the Indian Councils Act, 1892, has been obtained for the passing of this Act. It is hereby enacted as follows :- 1. For Statement of Objects and Reasons, see Bombay Government Gazette, 1912, Part VII, page 127 ; for Report of Select Committee, See ibid., 1912. Part VII, page 405; and for Proceedings in Council see ibid., 1912, Part VII, pages 259, 500 and 664. The short title was given by Bom. 2 of 1921. 2. This Act except section 29-A has been repealed by Bom. 25 of 1949. 1. Section 1 :- Section 1 to Section 41 [Amendments made by sections 1 to 41 have been incorporated in the principal Act.] 2. Section 2 :- 3. Section 3 :- 4. Section 4 :- 5. Section 5 :- 6. Section 6 :- 7. Section 7 :- 8. Section 8 :- 9. Section 9 :- 10. Section 10 :- 11. Section 11 :- 12. Section 12 :- 13. Section 13 :- 14. Section 14 :- 15. Section 15 :- 16. Section 16 :- 17. Section 17 :- 18. Section 18 :- 19. Section 19 :- 20. Section 20 :- 21. Section 21 :- 22. Section 22 :- 23. Section 23 :- 24. Section 24 :- 25. Section 25 :- 26. Section 26 :- 27. Section 27 :- 28. Section 28 :- 29. Section 29 :- 30. Section 30 :- 31. Section 31 :- 32. Section 32 :- 33. Section 33 :- 34. Section 34 :- 35. Section 35 :- 36. Section 36 :- 37. Section 37 :- 38. Section 38 :- 39. Section 39 :- 40. Section 40 :- 41. Section 41 :- 42. Local Repeal Of Act Xvi Of 1863 :- "The Excise (Spirits) Act, 1863," shall be repealed as to the Presidency of Bombay.