EPIDEMIC DISEASES (ANDHRA PRADESH EXTENSION AND AMENDMENT) ACT, 1963

Preamble - EPIDEMIC DISEASES (ANDHRA PRADESH EXTENSION AND AMENDMENT) ACT, 1963

THE EPIDEMIC DISEASES (ANDHRA PRADESH EXTENSION AND AMENDMENT) ACT, 1963

[Act No. 18 of 1963]

[23rd December, 1963]

PREAMBLE

An Act to extend the Epidemic Diseases Act, 1897 to certain territories in the State of Andhra Pradesh and further to amend it in its application to that State.

BE it enacted by the Legislature of the State of Andhra Pradesh in the Fourteenth Year of the Republic of India as follows:--

Section 1 - Short title and commencement

(1)     This Act may be called the Epidemic Diseases (Andhra Pradesh Extension and Amendment) Act, 1963.

(2)     It shall come into force on such date as the State Government may, by notification in the Andhra Pradesh Gazette, appoint.

Section 2 - Extension of Central Acts of 1897 to transferred territories

The Epidemic Diseases Act, 1897 (hereinafter referred to as the principal Act), as in force at the commencement of this Act in the whole of the State of Andhra Pradesh except the transferred territories, is hereby extended to, and small by virtue of such extension be in force in, the transferred territories.

Explanation.--In this section and section 4, the expression "transferred territories" means the territories specified in sub-section (1) of section 3 of the States Reorganisation Act, 1956.

Section 3 - Amendment of section 1, Central Act 8 of 1897

For sub-section (2) of section 1 of the principal Act the following sub-section shall be substituted, namely:--

"(2) It extends to the whole of the State of Andhra Pradesh.".

Section 4 - Power to remove difficulty

If any difficulty arises in giving effect to the provisions of this Act or of the principal Act as extended by this Act in their application to the transferred territories in consequence of the transition to the said provisions from the provisions of the rules referred to in section 5, the State Government may,after previous publication, by order published in the Andhra Pradesh Gazette, make such provisions or give such directions as appear to them to be necessary or expedient for removing the difficulty.

Section 5 - Repeal of the rules for the Prevention of Plague in the Hyderabad City and Frontier Villages, 1343F

The rules for the Prevention of Plague in the Hyderabad City and Frontier Villages, 1343 Fasli, are hereby repealed.