PUNJAB LAWS ACT, 1872 THE PUNJAB LAWS ACT, 1872 [Act, No. 4 of 1872] [AS ON 1956] [28th March, 1872 ] An Act for declaring which of certain rules, laws
and regulations have the force of law in the Punjab and for other purposes.. WHEREAS certain rules, laws and regulations,
made heretofore for the Punjab, acquired the force of law under the provisions
of section 25 of the [Rep. by the Government of India Act, 1915.] [Indian
Councils Act, 1861]and whereas it is expedient to declare which of the said
rules, laws and regulations shall henceforth be in force in the Punjab, and to
amend, consolidate or repeal others of the said rules, orders and regulations;
It is hereby enacted as follows:- This Act may be called the Punjab Laws Act, 1872. It extends to the territories [Subs. by the
A.O.1948 for " now under the administration of the Lieutenant-Governor of
the Punjab ".] [constituting the States of Punjab and Delhi], but not so
as to alter the effect of any regulations made for any parts of the said
territories under the [Statute 33 Vice, ch.3.co section 1; and it shall come
into force on the present day of June, 1872.Commencement. The Regulations, Acts and orders specified in the
First Schedule hereto annexed are in force in the.[Subs., ibid., for "
Punjab ".] [States of Punjab and m Delhi] to the extent specified in the
third column of the said Schedule. Rep. by the Second Repealing and Amending Act, 1914
(17 of 1914), section 3
Preamble 1 - PUNJAB LAWS ACT, 1872PREAMBLE
Civil Judicature
[Subs. by Act 12 of 1878, section 1, for the
original section 5.The provisions of this section have been rep. in so far as
they are inconsistent with those of the Muslim Personal Law (Shariat)
Application Act, 1937 (26 of 1937): see section 6, and Sch. II..]
Section 5 - Decisions in certain cases to be according to Native law
In questions regarding succession, special property
of females, betrothal, marriage, divorce, dower. adoption, guardianship,
minority, can bastardy, family relations, wills, legacies, gifts, partitions,
or any ac religious usage or institution, the rule of decision shall be-
(a) any custom applicable to the parties concerned,
which is not contrary to justice, equity or good conscience, and
(Civil Judicature. Descent of jaghirs. Pre-emption.
Decrees cerning land. Insolvency. Minors and the Court of Wards):
has not been by this or any other enactment altered
abolished. and has not been declared to be void by competent authority;
(b) the Muhammadan law, in cases where the parties
Muhammadans, and the Hindu law, in cases where parties are Hindus, except in so
far as such law has be altered or abolished by legislative enactment, or
opposed to the provisions of this Act, or has been modified by any such custom
as is above referred to.]
Section 6 - Decisions cases not specially provided for
In cases not otherwise specially provided for, the
Judges so decide according to justice. equity and good conscience.
Section 7 - Local customs and mercantile usages when valid
All local customs and mercantile usages shall be
regarded valid, unless they are contrary to justice, equity or good conscience
or have, before the passing of this Act, been declared to be void be any
competent authority.
Section 8 - [Repealed]
[Sections 8,8A,8B and 8C.which had been subs, for
section 8 by the Punjab Descent of Jaghirs Act, 1900 (Pun.4 of 1900), section
2, and the heading "Decent of Jaghirs" were rep. by the Punjab
Jaghirs Act, 1941 (Pun.5 of 1941)section 13.]
Section 8A - [Repealed]
[Sections 8,8A,8B and 8C.which had been subs, for
section 8 by the Punjab Descent of Jaghirs Act, 1900 (Pun.4 of 1900), section
2, and the heading "Decent of Jaghirs" were rep. by the Punjab
Jaghirs Act, 1941 (Pun.5 of 1941)section 13.]
Section 8B - [Repealed]
[Sections 8,8A,8B and 8C.which had been subs, for
section 8 by the Punjab Descent of Jaghirs Act, 1900 (Pun.4 of 1900), section
2, and the heading "Decent of Jaghirs" were rep. by the Punjab
Jaghirs Act, 1941 (Pun.5 of 1941)section.13.]
Section 8C - [Repealed]
[Sections 8,8A,8B and 8C.which had been subs, for
section 8 by the Punjab Descent of Jaghirs Act, 1900 (Pun.4 of 1900), section
2, and the heading "Decent of Jaghirs" were rep. by the Punjab
Jaghirs Act, 1941 (Pun.5 of 1941) section.13.]
Section 9 - [Repealed]
Rep. by the Punjab Pre-emption Act, 1905 (Punjab
Act of 1905), section 2(1).
Section 10 - [Repealed]
Rep. by the Punjab Pre-emption Act, 1905 (Punjab
Act of 1905), section 2(1).
Section 11 - [Repealed]
Rep. by the Punjab Pre-emption Act, 1905 (Punjab
Act of 1905), section 2(1).
Section 12 - [Repealed]
Rep. by the Punjab Pre-emption Act, 1905 (Punjab
Act of 1905), section 2(1).
Section 13 - [Repealed]
Rep. by the Punjab Pre-emption Act, 1905 (Punjab
Act of 1905), section 2(1).
Section 14 - [Repealed]
Rep. by the Punjab Pre-emption Act, 1905 (Punjab
Act of 1905), section 2(1).
Section 15 - [Repealed]
Rep. by the Punjab Pre-emption Act, 1905 (Punjab
Act of 1905), section 2(1).
Section 16 - [Repealed]
Rep. by the Punjab Pre-emption Act, 1905 (Punjab
Act of 1905), section 2(1).
Section 17 - [Repealed]
Rep. by the Punjab Pre-emption Act, 1905 (Punjab
Act of 1905), section 2(1).
Section 18 - [Repealed]
Rep. by the Punjab Pre-emption Act, 1905 (Punjab
Act of 1905), section 2(1).
Section 19 - [Repealed]
Rep. by the Punjab Pre-emption Act, 1905 (Punjab
Act of 1905), section 2(1).
Section 20 - [Repealed]
Rep. by the Punjab Pre-emption Act, 1905 (Punjab
Act of 1905), section2(1).
Section 21 - Copy of decrees affecting land to be forwarded to Deputy Commissioner. [Repealed]
Rep. by the Punjab and Revenue Act, 1887 (17 of
1887).
Section 22 - [Repealed]
Rep. by the Provincial Insolvency Act, 1907 (3 of
1907).
Section 23 - [Repealed]
Rep. by the Provincial Insolvency Act, 1907 (3 of
1907).
Section 24 - [Repealed]
Rep. by the Provincial Insolvency Act, 1907 (3 of
1907).
Section 25 - [Repealed]
Rep. by the Provincial Insolvency Act, 1907 (3 of
1907).
Section 26 - [Repealed]
Rep. by the Provincial Insolvency Act, 1907 (3 of
1907).
Section 27 - [Repealed]
Rep. by the Provincial Insolvency Act, 1907 (3 of
1907).
Section 28 - [epealed]
Rep. by the Provincial Insolvency Act, 1907 (3 of
1907).
Section 29 - [Repealed]
Rep. by the Provincial Insolvency Act, 1907 (3 of
1907).
Section 30 - [Repealed]
Rep. by the Provincial Insolvency Act, 1907 (3 of
1907).
Section 31 - [Repealed]
Rep. by the Provincial Insolvency Act, 1907 (3 of
1907).
Section 32 - [Repealed]
Rep. by the Provincial Insolvency Act, 1907 (3 of
1907).
Section 33 - Saving of previous insolvency proceedings. [Repealed]
Rep. by to Amending Act, 1891 (12 of 1891).
Section 34 - [Repealed]
Rep. by the Punjab Court of Wards Act, 1903 (Punjab
Act 2 of 1903), secton 2(1)
Section 35 - [Repealed]
Rep. by the Punjab Court of Wards Act, 1903 (Punjab
Act 2 of 1903), section 2(1)
Section 36 - [Repealed]
Rep. by the Punjab Court of Wards Act, 1903 (Punjab
Act 2 of 1903), section 2(1)
Section 37 - [Repealed]
Rep. by the Punjab Court of Wards Act, 1903 (Punjab
Act 2 of 1903), section 2(1)
Section 38 - [Repealed]
Rep. by the Punjab Court of Wards Act, 1903 (Punjab
Act 2 of 1903), section 2(1)
Section 39 - Indian Penal Code to apply to offences committed previous to 1st January, 1862
The provisions of the Indian Penal Code, with the
exception of Chapter VI, shall be applicable to all offences committed before
first January, 1862, 45 of 1860.in territory which was, at the time of the
commission of such offence, subject to the State Government of the Punjab:
Saving of privileges conferred on certain Chiefs.-
Provided that nothing contained in this section shall
affect any privilege conferred on certain Chiefs in the Punjab by the Central
Government, or by the Board of Administration for the affairs of the Punjab,
nor any indemnity or pardon granted by competent authority.
Section 39A - Power to establish system of village-watchmen and municipal-watchmen, and to make rules
[Sections.39A and 39B were subs. by Act 24 of 1881,
section.2, for sections.39A and 39B.]The State Government may establish a
system of village watchmen or municipal watchmen in any part of the territories
under; its administration, and in furtherance of this object may, from time to
time, make rules to provide for the following matters:-
(a) the definition of the limits of watchmen's beats;
(b) the determination of the several grades of watchmen,
and the number of each grade to be appointed to each beat;
(c) the appointment, suspension, dismissal and
resignation of watchmen of each grade;
(d) the equipment and discipline of, and the control
and supervision over, such watchmen;
(e) the conferring upon them, and the exercise by them,
of any powers and the enjoyment by them of any protection or privilege, which
may be exercised and enjoyed by a police-officer under any law for the time
being in force;
(f) the performance by them of such duties relating to
police, sanitation or statistics, or for the benefit of the village communities
or municipalities within their respective beats, as the State Government thinks
fit;
(g) the exercise of authority over, and the rendering
of aid to such watchmen by headmen of the villages or members of the Municipal
Committees of the towns comprised in their respective beats;
(h) the performance, by the headmen of villages
comprised in the beat of any watchmen, of any of the duties of a
village-watchman in aid of, or substitution for, such watchman;
(i) the exercise, by such village-headmen for the
purpose referred to in clauses (g) and (h), or by members of Municipal
Committees for the purposes referred to in clause (g) of this section, of any
of the powers, and the enjoyment by such headmen or members of any privilege or
protection, of a village-watchman, or a municipal watchman, as the case may be;
(j) the determination of the rate at which. and the
mode in which, watchmen shall be paid, and, in the case of village watchmen, of
the mode in which their pay, the expenses of their equipment, and other charges
connected with the village-watchman-system shall be provided for, whether out
of cesses or funds already leviable or available in the villages comprised in
the beat, or by a special tax in money or kind to be imposed on any class of
persons residing or owning property in, or resorting to, such villages, or
partly in one of these ways and partly in the other;
(k) the collection with or without the aid of the
village headmen, and by any process available for the realisation of the
land-revenue, of any tax imposed under clause (j) of this section, and the
application of, and the mode of accounting for, the same; and generally for
(I) the efficient working of the system of village-watchmen
or municipal watchmen:
Provided-
first, that the rules to be made regarding the
appointment of village-watchmen shall allow to the headmen of the villages
comprised in the beat to which such a watchman is to be appointed a power of nomination
to be exercised in such manner and subject to such reasonable conditions as may
be prescribed by such rules;
secondly, that the rules to be made under clause
(j) of this section with regard to village-watchmen shall include provisions
for recording and securing due consideration of the views and opinions on the
matters therein referred to of the headmen of the villages comprised in each
beat.
Section 39B - Obligation to assist watchmen and headmen
[Sections.39A and 39B were subs. by Act 24 of 1881,
section.2, for sections.39A and 39B.]Every person is bound to render to a
village-watchman, or municipal watchman, or village-headman discharging the
duties of a police-officer under the rules made hereunder all the assistance
which he is bound to render to a police-officer
Person obstructing watchman or headman may be
arrested without warrant.-
Any person who obstructs such watchman or headman
in the dis-charge of such duties may be arrested without warrant by a police
officer or by any watchman or village-headman empowered in this or behalf by
the State Government.
Section 39C - Power to direct local taxation for payment of police enrolled under Act 5 of 1861
[Sections.39C to 39G were ins. by Act 15 of 1875,
section.2.]Whenever it seems to the State Government expedient Power that the
duties of watch-and-ward and other internal police-service direct of any town
or village not corrprised within the limits of a municipality or within the
limits of a village-watchman's beat as defined under the power conferred by
section 39A should be performed by uncle, police-officers enrolled
under.F.N.612.[The Police Act.] Act V of 1861, the State Government may direct
that the said service shall be so performed, and may also [The words "
subject to the control of the G. G. in C." rep. by the A.O.1937.] direct
that the charges for the time being fixed by such Government on account of such
service shall be defrayed by taxes to be levied in such town or village.
Section 39D - Notice of taxes proposed to be leived
[Sections.39C to 39G were ins. by Act 15 of 1875,
section.2.]When the State Government has, under section 39C,directed that taxes
shall be levied in any town or village, the Deputy Commissioner may from time
to time issue a public notice in such it town or village explaining the nature
of the taxes he proposes to levy.
Objections to taxation
Any inhabitant of such town or village objecting to
the taxation thus proposed may, within fifteen days from the publication of
such notice, send his objection in writing to the Deputy Commissioner.
Procedure thereon
After the expiry of fifteen days from the
publication of the notice, the Deputy Commissioner may submit for the
information of the State Government a report of the proposal made by him. Such
report shall contain specific mention of the objections (if any) urged to his
proposal and his opinion on such objections.
No such tax shall be levied until it has, upon such
report, been approved by the State Government.
Section 39E - Power to fix rates of tax
[Sections.39C to 39G were ins. by Act 15 of 1875,
section.2.]When any such tax has been so approved by the State Government, the
Deputy Commissioner may from time to time, subject to such rules consistent
with this Act as the State Government may from time to time prescribe,
determine the rates at which it is to be levied.
Section 39F - Power to make rules for collection of taxes
[Sections.39C to 39G were ins. by Act 15 of 1875,
section.2.]The State Government may from time to time make rules to provide for
the collection of such taxes by any process available
(Criminal Judicature. Honorary police-officers.
Track law.)
for the realisation of the land-revenue and to
regulate the application and mode of accounting for the same.
Section 39G - Validation clause. [Repealed]
[Sections.39C to 39G were ins. by Act 15 of 1875,
section.2.]Rep. by the Amending Act, 1891 (12 of 1891).
Section 40 - State Government may confer powers of police officers
Honorary police-officers
The State Government may, if it thinks fit, confer
on any person any of the powers which may be exercised by a police-officer
under any Act for the time being in force, [Ins. by Act 12 of 1878, section 5.]
[and may withdraw any powers so conferred].
Section 41 - Trackers may call for assistance in carrying on tracks
When an offence is, has been, or may reasonably be
supposed to have been committed, and the tracks of the persons who may
reasonably be supposed to have committed such offence, or of any animal or
other property reasonably supposed to be connected with such offence, are
followed to a spot within the immediate vicinity of a village, the person
following such tracks may call upon any headman or village-watchman in such
village to assist in carrying on the tracks.
Section 42 - Penalty for withholding assistance or conniving at offence or escape
If such headman or watchman do not forthwith give
such assistance, or if the inhabitants of such village do not afford full
opportunity for search in their houses for the offenders, or, if from the
circumstances of the case, there shall appear good reason to believe that the
inhabitants of such village, or any of them were conniving at the offence or at
the escape of the offenders, and such offenders cannot be traced beyond the
village, the Magistrate of the district may, with the previous sanction of the
Commissioner of the Division inflict a fine upon such village not exceeding
five hundred rupees, except in the case of stolen property over five hundred
rupees in value, in which case the fine shall not exceed the value of such
property. Limit to fine.
Appeal to High Court.-
An appeal against all convictions under this
section shall lie to the High Court of Punjab.
Fine may be awarded to injured parties, and fee to
tracker.-
The Magistrate may direct that the fine imposed
under this section or any part thereof shall be awarded to any persons injured
by such nftence in compensation for such injury; and, in the case of stolen
property recovered through the agency of a tracker, may direct that ,such
property be not restored to its owner until he has paid to such
(Track law. Slaughter of kine. Armed men and
foreign vagrants. Miscellaneous.)
tracker such fee, not exceeding one-fourth part of
the value of the stolen property, as the said Magistrate seems fit.
Section 43 - Control of slaughter of kine and sale of beef Slaughter of kine
The slaughter of kine and the sale of beef shall
not take place except [The words " with the consent and" omitted by
Act 12 of 1878, s 6.] subject to rules to be from time to time, either
generally or in any particular instance, prescribed by the State sale Government.
Section 44 - Control of entry into towns of bands of armed man
No band of armed men shall enter into any city or
town, except [The words " with the consent and " omitted by Act 12 of
1878, section 6.] subject to rules to be from time to time, either generally or
in any particular instance, prescribed by the State ban Government.
Section 45 - Powers of Magistrate of district as to foreign vagrants
The Magistrate of the district may, if he considers
that any band of foreign vagrants is likely to occasion a breach of the peace
or to commit any offence under the Indian Penal Code, 45 of 1860.prohibit such
band to from entering his district; or, if they are already in his district,
may require them within a given time to leave it.
Section 46 - Surveillance, etc., of band failing to comply with Magistrates order
If any such band fail to comply with the orders of
the said Magistrate within the prescribed period, he shall report the matter to
the State Government, and the State Government may give such directions for the
surveillance, control or deportation of such band as to it seems fit.
Section 47 - Crossing of streams on buoys or skins
No person shall cross any river or stream on a buoy
or inflated skin, nor shall have in his possession or custody any buy or skin
for the purpose of being used in crossing any river or stream, except [The
words " with the consent and " omitted by Act 12 of 1878, section 6.]
subject to rules to be from time to time either generally or in any particular
instance, prescribed by the State Government.
Section 48 - Use of pasturage or natural product of Government land
No person shall make use of the pasturage or other
natural product of any land being the property of the Government, except with
the consent and subject to rules to be from time to time, either generally or
in any particular instance, prescribed by [Subs. by the A.O.1950 for " the
Govt. for whose purposes the land is vested in His Majesty ".] [the
Government concerned].
Section 49 - Growing, selling or keeping opium. [Repealed]
Rep. by the Opium Act,1878(1 of 1878), section 2 and Sch.
Section 50 - Power to make rules as to matters mentioned in sections 43 to 48
[Sections.50,50 and 50B were subs. by Act 15 of
1875, section 3, for the original section 50.]The State Government may from
time to time make rule as to the matters mentioned in [Subs by Act 12 of 1891,
section 2 and Sch. II, for " sections forty-three to forty-nine.]
[sections 43 to 48] inclusive.
Existing rules.-
All existing rules upon such matters, which might
have been made under this section had it been in force, shall be deemed to have
been made hereunder.
Section 50A - Conditions of validity of rules hereafter made under this Act
[1] [50A (1)].Conditions of validity of rules
hereafter made under this Act.-
[Sections.50,50 and 50B were subs. by Act 15 of
1875, section 3, for the original section 50.]{Subs.by the A.O.1937, for "
All rules hereafter made by the L.G.under any power conferred by this Act shall
be this object to the control of the G.G.in C.and no such rules shall be
valid unless".}
[Rules made under this Act shall not be valid
unless]:-
(a) they are consistent with the laws for the time
being in force in the States of Punjab and Delhi;
(b) they are published in the Official Gazette;
{Cl.(c) of section 50A rep.by Act 4 of 1914.}
[2] [(2). Every rule made by the State Government
under this Act shall be laid, as soon as may be after it is made, before the
State Legislature.".]
Section 50B - Penalties for breach of such rules
[Sections.50,50 and 50B were subs. by Act 15 of
1875, section 3, for the original section 50.]The State Government may, in
making any rule under any of the powers conferred by this Act, attach to the
breach of it, in addition to any other consequences that would ensue from such
breach, a punishment on conviction before a Magistrate not exceeding six months
imprisonment, or three hundred rupees fine, or both.]
Section 51 - Republication of rules and orders
[Subs. by Punjab Act 1 of 1910, for the original
section51.] All rules which the State Government is empowered to issue under
this Act, and all circulars issued by the High Court of Punjab, shall be
republished from time to time by the State Government, and upon such
republication, shall be arranged in the order of their subject-matter, and all
such alterations or amendments as may have been made since the last preceding
publication thereof, or may have become necessary or advisable, shall be
embodied therewith, and upon such republication all such rules and circulars
previously issued shall be repealed.]
Section 52 - Recovery of advances made by Government. [Repealed]
Rep. by the Northern India Takkavi Act, 1879 (10 of
1879).
Schedule I - FIRST SCHEDULE
(Schedules)
[As so much of Act 4 of 1872 as related to Bengal
Regulations 5 of 1817 and 20 of 1825 and Acts 40 of 1858 and 17 of 1861 was repealed
by Acts 6 of 1878,10 of 1882,8 of 1890 and 12 of 1891,respectively,the
reference to those Regulations and Acts in this Schedule are omitted.]
SCHEDULE I
ENACTMENTS DECLARED TO BE IN FORCE
Explanation.-This schedule does not refer to any
Act which is in its terms applicable to the Punjab, or which has been extended
to the Punjab by competent authority.
|
No. and year |
Title |
Extent to which the enactment is in force |
|
[See the Transfer of Property Act,1882(4 of 1882), ss. 1, 2 and Sch.]
Reg.I of 1798 |
A Regulation to prevent Fraud and Injustice in Conditional Sales of
Land under Deeds bai-bil-wuffa,or other Deeds of the same nature. |
The whole, excep parts as relate to interest. |
|
[So much First Schedule as related to Bengal State Offences
Regulation, 1804 (10 of 1804),was repealed by Act 4 of 1922.] |
|
|
|
[See the Transfer of Property Act,1882(4 of 1882),ss.1,2and Sch.]
Reg.XVII of 1806 |
A Regulation to for extending to the State of Benares the Rates of
Interest on future Loans and Provisions relative thereto, contained in
Regulation XV, 1793; also for a general extension of the period fixed by
Regulations I, 1798, and XXXIV, 1803, for the redemption of Mortgages and
Conditional Sales of Land, under Deeds of bai-bil-wuffa Kutcubaleb, or other
similar designation. |
Sections 7 and 8. |
|
[Entry relating to Bengal Regulation 3 of 1818 was omitted by Act 42
of 1953,s.4 and Sch.III.] |
|
|
|
Reg.XI of 1825 |
A Regulation for declaring the Rules to be observed in deter mining
Claims to Lands gained by alluvion or by dereliction of a river or the sea. |
The whole. |
|
[As so much of Act 4 of 1872 as related to Bengal Regulations 5 of
1817 and 20 of 1825 and Acts 40 of 1858 and 17 of 1861 was repealed by Acts 6
of 1878,10 of 1882,8 of 1890 and 12 of 1891,respectively,the reference to
those Regulations and Acts in this Schedule are omitted.] |
|
|
|
|
Rules for the conservancy of Forests and Jungles in the Hill Districts
of the Punjab Territories, sanctioned by the Governor General in Councff in
letter of the Secretary to the Government of India, No.1789, 21st May 1855. |
The whole. |
Schedule II - SECOND SCHEDULE
SCHEDULE II.
[Enactments Repealed.] Rep. by the
Second Repealing and Amending Act, 1914 (17 of 1914).
Amending Act I - Amendment Act (12 of
1878) No. 1
[THE PUNJAB LAWS (AMENDMENT) ACT, 1878]
[Act, No. 12 of 1878]
[AS ON 1956]
[Short title given by the Amending Act,
1903 (1 of 1903).]
[28th March' 1878]
PREAMBLE
An Act for the further amendment of the
Punjab Laws Act 1872.
For the purpose of further amending the Punjab Laws
Act, 1872; 4 of 1872
It is hereby enacted as follows: -
1. Repealed
[Sections, 1 and 5 have been rep. by Act 1 of 1938,
section.2 by the Punjab Act 2 of 1905; sections.3 and 4 by the Punjab Act 2 of
1903; and section.6 by Act 12 of 1891]
2. Repealed
[Sections, 1 and 5 have been rep. by Act 1 of 1938,
section.2 by the Punjab Act 2 of 1905; sections.3 and 4 by the Punjab Act 2 of
1903; and section.6 by Act 12 of 1891]
3. Repealed
[Sections, 1 and 5 have been rep. by Act 1 of 1938,
section.2 by the Punjab Act 2 of 1905; sections.3 and 4 by the Punjab Act 2 of
1903; and section.6 by Act 12 of 1891]
4. Repealed
[Sections, 1 and 5 have been rep. by Act 1 of 1938,
section.2 by the Punjab Act 2 of 1905; sections.3 and 4 by the Punjab Act 2 of
1903; and section.6 by Act 12 of 1891]
5. Repealed
[Sections, 1 and 5 have been rep. by Act 1 of 1938,
section.2 by the Punjab Act 2 of 1905; sections.3 and 4 by the Punjab Act 2 of
1903; and section.6 by Act 12 of 1891]
6. Repealed
[Sections, 1 and 5 have been rep. by Act 1 of 1938,
section.2 by the Punjab Act 2 of 1905; sections.3 and 4 by the Punjab Act 2 of
1903; and section.6 by Act 12 of 1891]
7. Penalty for breach of rules under Act 4 of
1872.-
Whoever breaks any rule made by the State
Government under the. [That is the Punjab Laws Act, 1872 (4 of 1872).]same Act
shall be punished with imprisonment for a term which b may extend to six
months, or with fine which may extend to fifty rupees, or with both. [The
second sentence of section 7 was rep. by Act 12 of 1891, section 2 and Sch. l.]
8. [Recovery of advances made by Government.]
[Repealed]
Rep. by the Amending Act, 1903 (1 of 1903), section
4 and Sch. III.