Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY PUBLIC AUTHORITIES SEALS ACT, 1883 5 of 1883 [15th November 1883] CONTENTS 1. Short title 1A. Extent 2. Repeal of Bom. II of 1870 3 . Provincial Government empowered to prescribe the seals of certain public authorities 4. Date on which notifications under last section shall take effect 5. Repeal and saving BOMBAY PUBLIC AUTHORITIES SEALS ACT, 1883 5 of 1883 [15th November 1883] An Act to enable Government to prescribe the Official Seals of Sessions Judges, Magistrates and other public authorities. WHEREAS it is expedient to enable the Government to prescribe what official seals public authorities shall have and use; It is enacted as follows:- 1. Short title :- This Act may be called the Bombay Public Authorities Seals Act, 1883. 1A. Extent :- On and from the commencement of the Bombay Public Authorities Seals (Gujarat Extension and Amendment) Act, 1961 (Guj. XXXVIII of 1961), this Act, shall extend also to and be in force in that part of the State of Gujarat to which it did not extend before such commencement. 2. Repeal of Bom. II of 1870 :- Bombay Act II of 1870 is hereby repealed. Every notification issued under the said Act and now in force shall be deemed to have been issued under this Act. 3. Provincial Government empowered to prescribe the seals of certain public authorities :- The State Government, may, from time to time, by notification in the Official Gazette, direct what official seals each of the following public authorities shall have and use (namely):- (1) Sessions Judges, Additional and Joint Sessions Judges and Assistant Sessions Judges; (3) any other Magistrates; (4) any other judicial officer or public authority, whose official seal is not prescribed by law and no other authority is legally competent to prescribe. Every such notification may from time to time be modified or rescinded by the State Government by a like notification. 4. Date on which notifications under last section shall take effect :- Every notification made under the last preceding section shall come into force on such date as the State Government shall therein fix in this behalf. 5. Repeal and saving :- (1) On the commencement of the Bombay Public Authorities Seals (Gujarat Extension and Amendment) Act, 1961, (Guj. XXXVIII of 1961) the Bombay Public Authorities Seals Act, 1883, as adapted and applied to the Saurashtra area of the State of Gujarat and that Act applied to the Kutch area of the State of Gujarat shall stand repealed. (2) The provisions of the Bombay General Clauses Act, 1904 (Bom. I of 1904) shall apply to such repeal: Provided that anything done or any action taken under the provisions of the laws so repealed shall be deemed to have been done or taken under this Act and shall continue in force until superseded by anything done or any action taken under the provisions of this Act.