Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Central Provinces And Berar Regulation Of Couching (Maharashtra Extension And Amendment) Act, 1962 10 of 1963 [07 February 1963] CONTENTS 1. Short Title 2. Extension Of C.P. And Berar Ii Of 1944 To Rest Of Maharashtra State 3. Amendment Of Preamble To C.P. And Berar Ii Of 1944 4. Amendment Of Section 1 Of C.P. And Berar Ii Of 1944 5. Amendment Of Section 2 Of C.P. And Berar Ii Of 1944 6. Amendment Of Section 3 Of C.P. And Berar Ii Of 1944 7. Amendment Of Section 6 Of C. P. And Berar Ii Of 1944 Central Provinces And Berar Regulation Of Couching (Maharashtra Extension And Amendment) Act, 1962 10 of 1963 [07 February 1963] PREAMBLE An Act to extend the Central Provinces and Berar Regulation of Couching Act, 1944, to the rest of the State of Maharashtra, and for that and certain other purposes further to amend the said Act. WHEREAS it is expedient to extend the Central Provinces and Berar Regulation of Couching Act, 1944, to the rest of the State of Maharashtra, and for that and certain other purposes hereinafter appearing further to amend the said Act; It is hereby enacted in the Thirteenth Year of the Republic of India as follows :- NOTES "Couch" means removing a cataract surgically. ________________ 1 . For Statement of Objects and Reasons", see Maharashtra Government, Gazette, 1962, Part V, p. 316. 1. Short Title :- This Act may be called the Central Provinces and Berar Regulation of Couching (Maharashtra Extension and Amendment) Act, 1962. 2. Extension Of C.P. And Berar Ii Of 1944 To Rest Of Maharashtra State :- The Central Provinces and Berar Regulation of Couching Act, 1944, as in force in the Vidarbha region of the State of Maharashtra, is hereby extended to, and shall be in force in the whole of that State. 3. Amendment Of Preamble To C.P. And Berar Ii Of 1944 :- I n the Central Provinces and Berar Regulation of Couching Act, 1944, in its application to the State of Maharashtra (hereinafter referred to as "the principal Act"), in the preamble, for the portion beginning with the words "And Whereas" and ending with the words "the following Act:-", the following shall be substituted, namely :- NOTES "It is hereby enacted as follows.--""Registered Practitioner" includes a person who is registered under the C.P. and Berar Ayurvedic and Unani Practitioners Act, 1947.- State v. Umashanker, 1957 Bom. L. R. 373 : I.L.R. 1957 Bom. 599. 4. Amendment Of Section 1 Of C.P. And Berar Ii Of 1944 :- In section 1 of the principal Act,- (a) in sub-section (2). for the words "the Vidarbha region" the words "the State of Maharashtra" shall be substituted; (b) in the marginal note, after the words "Short title" the words "and extent" shall be inserted. 5. Amendment Of Section 2 Of C.P. And Berar Ii Of 1944 :- In section 2 of the principal Act, for the portion beginning with the words "shall have" and ending with the word and figures "Act, 1916" the following shall be substituted, namely :- "means a person registered under - (a) the Bombay Medical Act, 1912; (b) the Central Provinces and Berar Medical Registration Act, 1916; (c) the Medical Registration Act (of 1348 Fasli); (d) the Indian Medical Council Act, 1956; or (e) any other law for the time being in force in the State, which regulates the registration and practice of practitioners, and who possesses such qualifications for the practice of surgery as the State Government may, for the purposes of this Act by notification in the Official Gazette, recognise." 6. Amendment Of Section 3 Of C.P. And Berar Ii Of 1944 :- In section 3 of the principal Act, for the portion beginning with the words "Whoever," and ending with the word and figures "Act, 1916," the following shall be substituted, namely :- "Notwithstanding anything contained in any other law, whoever, not being a registered practitioner, or not possessing qualifications entitling him to be a registered practitioner." 7. Amendment Of Section 6 Of C. P. And Berar Ii Of 1944 :- In section 6 of the principal Act, in sub-section (1), for the words "to that of the second class" the words "to that of a Presicency Magistrate or a Magistrate of the first class" shall be substituted.