Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Irrigation Cess (Amendment) Act, 1900 05 of 1900 [04 September 1900] CONTENTS 1. New section substituted for sections 1 and 4 2. Limitation on the retrospective effect of section 1 3 . N ew rules, etc., under section 1 to be made after previous publication Madras Irrigation Cess (Amendment) Act, 1900 05 of 1900 [04 September 1900] PREAMBLE An Act to amend Madras Act VII of 1865. Whereas it is expedient to amend Madras Act VII of 1865; It is hereby enacted as follows:-- 1. Short title, "The Madras Irrigation Cess (Amendment) Act, 1900," was given by the Repealing and Amending Act, 1901 (Central Act XI of 1901). For Statement of Objects and Reasons, see Fort St. George Gazette Supplement, dated 8th March 1898, p. 22: for Report of the Select Committee see ibid, dated 3rd March 1900, p. 1; for Proceedings in council, see ibid, dated 3rd May 1898, p. 34; ibid, dated 12th December 1899, p. 16; and ibid, dated 12th June 1900, p. 176. 1. New section substituted for sections 1 and 4 :- Sections 1 and 4 of Madras Act VII of 1865, hereinafter referred to as the said Act, shall be read and construed as if at the time of the passing of the said Act there were and had been inserted in lieu of the said sections the following, viz.-- [Vide pages 129 to 132 supra.] 2. Limitation on the retrospective effect of section 1 :- No water-cess which would not have been leviable if this Act had not been passed shall be hereafter levied for any period prior to the 1st July 1899. 3. New rules, etc., under section 1 to be made after previous publication :- All rules that may hereafter be prescribed by Government under section 1 of the said Act and any alterations or amendments that may hereafter be made in the rules made under that section which are now in force shall be made after previous publication.