Back
INDUSTRIAL STATISTICS (FURTHER PROVISIONS AND VALIDATING) ACT, 1946
INDUSTRIAL STATISTICS (FURTHER PROVISIONS AND VALIDATING) ACT, 1946
(Published in the Assam Gazette of the 27th November 1946)
(Assam Act VIII o f 1946)
An Act for making further provision for the purpose of facilitating the collection of statistics of certain kinds relating to industries and for validating certain acts already done in furtherance of such purpose
It is hereby enacted as follows:
1. Short title, extent and commencement.
(1) This Act may be called the Industrial Statistics (Further Provisions and Validating) Act, 1946.
(2) It extends to the whole of the State of Assam.
(3) It shall come into force at once.
Section 1. This Act is made applicable to all the excluded areas in Assam specified in the Schedule to the Government of India (excluded and Partially Excluded Ares) Order, 1946, vide Notification No. L 118/46/11-GS, dated 6/2/1947. Hence it is extended in its application to the State of Nagaland also. The application to the State of Nagaland also. The application of this Act has also been extended to Lushai Hills Districts vide Notification under S. 92-A of the Government of India Act.
In this Act-
(a) the expression "Principal Act" means the Industrial Statistics Act, 1942;
(b) all other terms and expressions have the same meaning as in the Principal Act (Indian Act XIX of 1942).
Notwithstanding anything contained in the principal Act and rules framed thereunder, the State Government may, by notification in the official Gazette direct that statistics in respect of any of the matters enumerated in sub-S (1) of S.3 of the principal Act shall be collected with effect from such date as may be specified in such notification and the date so specified may be either prior to or subsequent to the date such notification.
Notwithstanding anything contained in sub-S (1) of S. 3 of the principal Act, the provisions of that Act shall apply to the collection of statistics in respect of a matter covered by a notification issued S. 3 of this Act with effect from the date specified in such notification.
5. Appointment of Statistics Authority.
(a) The appointment of Statistics authority already made by the State Government purporting to act under S. 4 of the principal Act;
(b) the rules that have been already made and published by the state Government purporting to act under S. 12 of the Principal Act;
(c) all notices already served by the statistics authority purporting to have been issued under S.5 of the principal Act; and
(d) all other acts already done by any persons or authority purporting to act under any of the provisions of the principal Act.
Shall be deemed to be and always to have been validity made, published, served or done, as the case may be, as if the requisite notification under sub-S (1) of S. 3 of the principal Act had been duly made and published, although such notification had, in fact, not been made or published.
