Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Cotton Transport (Amendment) Act, 1960 22 of 1960 [23 August 1960] CONTENTS 1. Short Title 2. Amendment Of Section 1 3. Amendment Of Section 7 4. Repeals And Savings Cotton Transport (Amendment) Act, 1960 22 of 1960 [23 August 1960] An Act further to amend the Cotton Transport Act, 1923 BE it enacted by Parliament in the Eleventh Year of the Replace of India as follows:- 1. Short Title :- This Act may be called the Cotton Transport (Amendment) Act, 1960. 2. Amendment Of Section 1 :- For sub-section (2) of section 1 of the Cotton Transport Act, 1923 (hereinafter referred to as the principal Act, ) the following sub- section shall be substituted, namely:- (2) It extends to the whole of India except the State of Jammu and Kashmir.. 3. Amendment Of Section 7 :- For clause (b) of sub-section (1) of section 7 of the principal At, the following clause shall be substituted, namely:- (b) the terms and conditions to be contained in licences, the authorities by which they may be granted and the fees which may be levied in respect thereof; and. 4. Repeals And Savings :- (1) The Hyderabad Cotton Cultivation and Transport Act, 1337 Fasli (6 of 1937 Fasli) and any other law corresponding to the principal Act in force in the territories which immediately before the 1st November, 1956, were comprised n Part B States shall, on the commencement of this Act, stand repealed. (2) Nothing in sub-section (1) shall effect- (a) the provisos operation of any law so repeated or anything duly done or suffered thereunder, (b) any right, privilege, obligation or liability acquired, accrued or incurred under any law so repealed, (c) any penalty, forfeiture or punishment incurred in respect of any offence committed against any law so repealed, or (d) any investigation, legal proceeding or remedy in respect of any su ch right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed: Provided that anything done or any action taken under any such law shall be deemed to have been done or taken under the corresponding provision of the principal Act and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under the principal Act.