Contents |
Chapter 1 |
Preliminary |
1.1 |
Subject-matter of the Report |
2. |
Reference to the Commission |
3. |
Objects of the Act |
4. |
Importance of the General Clauses Act |
5. |
Importance of uniformity |
6. |
Importance of statute law today |
7,8. |
Legislation as principal means of growth |
9. |
The tide has now turned again |
10. |
Act not intended to codify rules of interpretation |
11. |
Shortening the language |
12. |
Simplification in language-Importance of |
13. |
History |
14. |
Historical background-English Act |
15. |
Historical background-Indian Act 1 of 1868 |
16. |
Act of 1889 and Act of 1897 |
17. |
State Acts |
18. |
Utility of the present Act |
19. |
Need for change |
20. |
Whether there should be one Act or two Acts |
21. |
One Act preferred |
22. |
Homogeneity of Central Acts passed since 1868 |
23. |
Form of the proposed legislation |
24. |
Amending Act preferred |
25,26. |
Broad considerations borne in mind when revising the Act |
27. |
Interpretation of the Constitution |
28. |
No difficulty likely |
29. |
Debates in the Constituent Assembly |
30. |
Effect of section 8 on Article 367 |
31. |
Conclusion |
32. |
Title of the Act |
33. |
State laws |
Chapter 2 |
Statutory Interpretation |
2.1 |
Introductory |
2. |
Interpretation as old as language |
3. |
Interpretation of statutes-Importance of |
4. |
A process of finding out |
5. |
Aids to interpretation |
6. |
Object of Interpretation Act to standardise the interpretation |
7,8. |
Not possible to codify rules-Acharya's suggestion not accepted |
9. |
Statutes to be adopted to facts of life |
10. |
Specific conflicts to be set right |
11. |
Interpretation Acts and the common law |
12. |
Interpretation may partake of the character of law-making |
13. |
Judicial law-making in three situations |
14. |
Duty of interpreter to position to be taken |
15. |
Administration of statutes-central aim |
Chapter 3 |
Definitions |
3.1, |
Introductory |
2. |
Section 3(1)-abet |
3,4. |
Section 3(2)-act |
5. |
Origin of English practice |
6,7. |
Indian practice |
8. |
Recommendation |
9. |
Section 3(3A)-definition of 'aircraft' (New) |
10 to 16. |
Section 3(4)-barrister |
17. |
Section 3(10A)-Definition of Clause (new) |
18. |
Section 3(11)-Collector |
19 to 22. |
Section 3(12)-Colony |
23. |
Section 3(16)-Consular Officer |
24. |
Section 3(16A)-Definition of daughter (new) |
25. |
Section 3(16B)-Definition of day |
26. |
Section 3(16C)-Diplomatic Officer |
27. |
Section 3(17)-District Judge |
28. |
Case-law as to the District Judge |
29. |
Question of persona designata in relation to District Judge |
30. |
Recommendation |
31. |
Section 3(18)-definition of document |
32,33. |
Four processes |
34. |
Stephen's definition |
35,36. |
The words which is intended etc. examined |
37,38,39. |
Admissibility of tape-recordings |
40. |
Recommendation |
41,41A |
Section 3(19)-enactment |
42,43. |
Section 3(19)-enactment (application to repeal) |
44. |
Section 8 and Enactment |
45. |
Ordinances as falling within "enactment" |
46. |
Recommendation as to definition of "enactment" |
47 to 51. |
Section 3(20)-"father" |
52. |
Section 3(25)-"High Court" |
53 to 55. |
Section 3(26)-"Immovable property" |
56,57. |
Section 3(29)-"Indian law" |
58,59. |
Section 3(30)-"Indian State" |
60 to 62 |
Section 3(32)-"Magistrate" |
63,64,65. |
Section 3(35)-"month" |
66,67. |
Section 3(36)-"movable property" |
68 to 74. |
Section 3(38)-"Offence" |
75. |
Section 3(43A)-Definition of "prescribed" (New) |
76 to 79. |
Section 3(44)-"Presidency town" |
80. |
Section 3(47A)-"public" (New) |
81 to 88. |
Section 3(48)-"public nuisance" |
88A to 88F. |
Section 3(56)-"sign" |
89,90. |
Section 3(61)-"sub-section" |
91. |
Section 3(62A)-temporary Act or temporary Regulation |
92. |
Sedion 3(62A)-"renumbered as section 3(62B)-"Union Territory" |
93,94,95. |
Section 3(63)-"vessel" |
96,96A. |
Section 3(66)-"year"-amendment recommended |
97,98,99. |
Sections 4 and 4A |
Chapter 4 |
Commencement |
4.1,1A. |
Introductory |
2. |
Position in England |
3. |
Provision in Canada |
3A. |
Present rules in England |
3B. |
Several alternatives as to commencement |
4. |
Provision in State General Clauses Acts |
5,6. |
Practice in Rome and France |
7. |
English theory |
8. |
Question whether date of publication should be substituted considered |
9. |
Change in section 5(1) not recommended as to date of commencement |
10. |
Verbal changes in section 5-words "come into operation" to be modified |
11. |
"Coming into force", "coming into effect" and "at once" |
12. |
Regulations and Ordinances-Commencement of |
12A to 12C. |
Section 5(3)-time of commencemen |
13. |
Time of commencement of provisions of an Act |
14. |
Printed date of assent-Presumption |
15. |
Mandatory provision to print date of assent not suggested |
16. |
Recommendation regarding section 5 |
Chapter 5 |
Part of Statutes |
5.1 |
Introduction |
2. |
Section 5A (new)-Marginal notes |
3,4. |
Qualified view |
5. |
Opposite view |
6,6A. |
Position in England and in Australia |
7,8. |
Recent English cases |
9,10. |
Need to re-settle the law |
11. |
Recommendation as to marginal notes |
11A. |
Section 5B (new)-Headings |
12. |
Recommendation as to headings |
13 to 15. |
Punctuation |
Chapter 6 |
Repeal and Amendment |
6.1 |
Repeal |
2. |
Section 6-effect of repeal |
3. |
Problems arising in relation to repeal, outside section 6 |
4. |
Legislative intent |
5. |
Applicability of section 6 in case of re-enactment |
6,7,8. |
Section 6 and implied repeals |
9. |
Section 6A |
10. |
Verbal changes |
11. |
Exception recommended for temporary Acts (in section 6A) |
12,13. |
Ordinance amending Acts |
14. |
Temporary amending Acts-Expiry of |
15,15A. |
Meaning of the word "text" in section 6A |
16. |
Recommendation |
17. |
Section 6B (new)-Reference to Acts etc. with title amended |
21,21A,21B. |
Section 7-Revival of repealed Act |
22. |
Wide scope of section 8, (State Act) |
23. |
Section 8 not confined to repealing Acts |
24,25. |
Meaning of "instrument" in section 8 |
26. |
Supreme Court's view |
27. |
Reference in one statutory instrument to another statutory instrument |
28. |
The High Court observed |
29. |
Need to make the language explicit |
30. |
Need to confine the amendment to statutory instruments |
31. |
Section 8 and successive repeals |
32,33. |
Recommendation to amend section 8 |
Chapter 7 |
Temporary Acts |
7.1 |
Section 8A (new)-Expiry of Temporary Acts |
2. |
Perpetual and temporary Acts |
3. |
English law as to repeal |
4. |
Effect of repeal and effect of expiry |
4A. |
Advice of Lord Thring |
5. |
No statutory provision in U.K. as to expiry |
6. |
Repeal of perpetual Act and expiry of temporary Act-Similarity between |
7. |
Provision in Bill of 1897 |
8,9. |
Position as to expiry of temporary Acts in India |
10. |
Care to be taken while drafting |
11. |
Failure to insert savings clause-effect of |
12. |
Specific provision needed |
13. |
Outlines of new provision relating to expiry of temporary Acts |
14. |
Principles applicable to repeal generally applicable |
15. |
Form of amendment considered |
16. |
Self contained section preferred |
17. |
Express provision to the contrary provided for |
18. |
Expiry of Ordinances |
19. |
Salient points of the recommendation |
20. |
Recommendation |
21,22,23. |
Section 8.3 (New)-Time of expiry etc |
24 to 27. |
Position as to expiry of Ordinance |
Chapter 8 |
Other General Rules of Construction |
8.1 |
IntroduCtory |
2. |
Section 9-particular expressions "from" and "to" |
2A. |
The expression "from"-various applications analysed |
2B. |
Two aspects of the matter |
3. |
Layman's understanding different |
4. |
Other expressions relating to time |
5. |
"Clear days" |
6. |
"Within of" |
7. |
"Within after" and "within from" |
8. |
"From" and "ending with" |
9. |
Section 9 applied for computing limitation |
10. |
Amendments recommended |
11. |
Expression "both days inclusive" |
12. |
Recommendation for revising section 9 |
13. |
Section 10 |
14. |
Section 10 applicable where expression "not later than" used |
15. |
Meaning of "office" in section 10 |
16.16A,17. |
Extension to statutory instruments recommended |
18. |
Recommendation as to section 10 |
19. |
Section 10A (new)-Standard Time |
20. |
Section 11-Distance and Rate |
21. |
Section 12 |
23. |
Section 13-Gender and number |
24. |
Merit of the provision |
25. |
Section.13 and rules |
26. |
Verbal changes recommended in section 13 |
Chpater 9 |
Corporations |
9.1 |
Incorporation |
2. |
Section 13A (New)-Effect of incorporation-Recommendation |
3. |
Offences by companies |
4. |
Recommendation |
Chapter 10 |
Provisions Concerning The Government |
10.1 |
Introductory |
2. |
Statutes in derogation of sovereignty |
3. |
Effect of growth of democracy |
4. |
Distinction between Governmental and other functions |
5. |
View of Holmes that there can be no enforceable right against the State |
6. |
Rule of law sufficient answer to the argument |
7,8. |
Rule in England and in India |
9. |
Position in ancient India |
10. |
Section 13C (New)-Priority debts due to the Government |
11. |
Position as to taxes-Supreme Court judgment |
12. |
Limitations indicated by Supreme Court |
13. |
Debts other than taxes |
14. |
Areas not forming part of British India |
15. |
Relevance of doctrine that Crown is not bound |
16. |
Need for settling the law |
17. |
Possible justification for the rule of priority considered-Discharge of governmental functions |
18. |
Paramountcy of title of the State |
19. |
Public Welfare |
20. |
Priority justified at present day only for taxes |
21. |
Recommendation |
Chapter 11 |
Powers and Functionaries |
11.1 |
Introductory |
2. |
Section 14-Application to statutory instruments recommended |
3. |
Recommendation to extend section 14 to duties |
4. |
Section 15-Recommendation to extend to statutory instruments |
5. |
Section 16 |
6. |
Section 17(1) |
7. |
Section 18 |
8. |
Section 18-Recommendation |
9. |
Section 19 |
10. |
Section 19A (New)-Deviation from form-Recommendation |
11. |
Ancillary powers |
Chapter 12 |
Statutory Instruments |
12.1 |
Introductory |
2. |
Various questions concerning subordinate legislation |
3. |
Law relating to subordinate legislation not standardised |
4. |
Importance of safeguards |
5. |
Need to standardise safeguards |
6. |
Two important safeguards |
7. |
Safeguard of publication |
8. |
Position in England as to publication |
9. |
Position in Australia as to publication |
10. |
Position in New Zealand as to publication |
11. |
Position in Canada, as to publication |
12. |
Position in U.S.A. as to publication |
13. |
Desirability of publication |
14. |
Importance of proper publication |
15. |
Importance stressed by the Supreme Court |
16. |
Recommendation as to publication |
17. |
Amendment will fill up gap in the law |
18. |
Copies of subordinate legislation to be made available |
19. |
Recommendation-Parliamentary control |
20. |
Provision as to legislative scrutiny of rules by Central Government |
21. |
Rules by State Governments |
22. |
Application of the General Clauses Act to statutory instruments |
23. |
Application of whole Act to subordinate legislation |
24. |
Principles of the Act supplied to subordinate legislation |
25. |
Supreme Court's approach |
26. |
Change not suggested |
27. |
Points concerning sections dealing with subordinate legislation |
28. |
Section 20-Recommendation |
29. |
Section 21 |
30. |
A Supreme Court case |
31. |
Recommendation |
32. |
Section 22 |
33. |
Allahabad case |
34. |
U.P. Amendment referred to |
35. |
Recommendation |
36. |
Section 23 to be extended to all statutory instruments |
37. |
Section 23(5) |
38. |
Gujarat Case |
39. |
Presumption as to "duly made"-limited effect of |
40. |
Meaning of "conclusive proof" |
41. |
Other changes recommended in section 23 |
42. |
Position in England as to pre-publication |
43. |
Recommendation |
44. |
Section 23A-Commencement and publication of Statutory Rules (New) |
45. |
Laying of rules-Provision proposed |
46,47. |
Recommendation |
48. |
Section 24-Continuation of notifications etc |
49. |
Section 25 |
Chapter 13 |
Severability |
13.1 |
Introductory |
2. |
Question of severability of invalid statutes |
3. |
Position under Article 13(2) of the Constitution |
4. |
Summary in Supreme Court judgment |
5. |
Position in Canada |
6. |
General principle |
7. |
Broad principles referred to in U.S.A |
8. |
Difficulty of application |
9. |
Three situation |
10. |
Function of severability clauses |
11. |
Forms of severability clauses-General and Special |
12. |
Examples |
13. |
Provision in Australia |
13A. |
History of Australian provision |
14. |
Difficulty of general form of severability clause |
15,16. |
Comments as to special form of severability clause |
17. |
Conclusion |
Chapter 14 |
Offences under Several Enactments |
14.1 |
Section 26 |
1A. |
English law |
1B. |
History |
2. |
Autrefois acquit and Autrefois convict and Article 20(2) |
3. |
The principle firmly established |
4,5. |
Essential ingredients required to be the same |
6. |
Provision in the Code of Criminal Procedure |
7. |
Two situations to be considered-Actually constituting the same offence |
8. |
Acts constituting distinct offences by reason of difference in ingredients |
9. |
Separate sub-sections desirable |
10. |
Illustrative case-law |
11. |
Supreme Court case & section 405, Penal Code & section 105, Insurance Act |
12. |
Another Supreme Court case-Sections 330 and 345, I.P.C. and section 201, I.P.C |
13,14. |
Mysore case, section 161, I.P.C. and section 5, Penal Code |
15. |
A case of simultaneous prosecution |
16. |
Object of amendment |
17. |
Conclusion and recommendation |
Chapter 15 |
Miscellaneous |
15.1 |
Introductory |
2. |
Section 25 |
3. |
Provisions in the Cr. P.C |
4,5. |
Recommendation as to section 25 |
6. |
Two limbs of section 27 |
7. |
Section 114, Evidence Act |
8,9. |
Other analogous provisions-section 106, TPA |
10. |
Recommendation to use the words "shall be presumed" |
11. |
Case law as to what proof needed |
12. |
Recommendation to cover all statutory instruments |
13. |
Refusal-effect of |
14. |
Recommendation to remove conflict |
15. |
Section 28(1) |
16. |
Section 29 |
17. |
Section 29A (New)-Savings for enactments made in proposed amendment |
18. |
Section 30 |
Appendix |
Proposals as shown in the form of draft amendments to the existing Act1-2 |
|
Section 3, opening lines |
|
Revised section 3(3) |
|
Section 3(10A) (New) |
|
Revised section 3(11) |
|
Revised section 3(16) |
|
Section 3(16A) (New) |
|
Section 3(16B) (New) |
|
Revised section 3(17) |
|
Revised section 3(18) |
|
Revised section 3(19) |
|
Revised section 3(25) |
|
Revised section 3(31) |
|
Revised section 3(37) |
|
Section 3(43A) (New) |
|
Section 3(60A) (New) |
|
Section 3(62A) (New) |
|
Section 3A (New) |
|
Section 4B (New) |
|
Coming into force of enactments |
|
Marginal note not part of enactments |
|
Headings part of enactments |
|
Repeal of law making textual amendments in other laws |
|
Reference to Act etc. with short title amended |
|
Effect of expiry of temporary Act |
|
Time of expiry of temporary Acts etc |
|
Expressions of time |
|
Revised section 10 |
|
Section 10A (New) |
|
Revised section 13 |
|
Section 13A (New) |
|
Section 13AA (New) |
|
Section 13B (New) |
|
Section 13C (New) |
|
Revised section 14 |
|
Revises section 15 |
|
Revised section 17(1) |
|
Section 18A (New) |
|
Section 19A (New) |
|
Construction of statutory instrument |
|
Power to amend statutory instruments |
|
Making of rules or bye-laws and issuing of orders between passing and commencement of Act |
|
Making of statutory instruments after previous publication |
|
Section 23A (New) |
|
Section 23B |
|
Section 24 |
|
Section 25 |
|
Revised section 26 |
|
Revised section 27 |
|
Revised section 28(1) |
|
Saving for enactments made before amendment |
|
Section 30 |