The Oriental Gas Company Act No. 1857
Preamble.-
Whereas a Joint Stock
Company has been lately formed for the purpose of introducing Gas-works
into India, which Company having been completely registered in England
under the Act of Parliament of the eighth year of the reign of Her
present Majesty, Cap. 110, has since been registered in England under
"The Joint Stock Companies' Act, 1856", with limited liability, and
has duly obtained a certificate of Incorporation under the name of the
Oriental Gas Company, Limited; and whereas the said Company has erected
Gas-works on land granted for that purpose by Government in the vicinity of
the Town of Calcutta, and is engaged in the preparation of apparatus and
materials for the manufacture and supply of Gas for lighting the said Town;
and whereas it is expedient that powers and facilities should be given to
the said Company to enable them to carry out their undertaking of
lighting with Gas the said Town of Calcutta, which powers and facilities
may hereafter be extended to the operations of the said Company in other
towns and places; It is enacted as follows:-