In Re: The District Munsif of Tiruvallur

Charles Arnold White, C.J.—In this matter a point was raised by the Government Pleader as to whether the rules, in connection with which

this reference arises, have now any legal effect.

The power given to the Local Government by Section 269 of the old Code to make rules for the maintenance of attached livestock is now given

to the High Court by Section 128(2)(b). Order XXI, Rule 43, reproduces the old Section 269, but it does not reproduce the provision requiring

the officer attaching the property to act in accordance with the rules notwithstanding they may be inconsistent with the provisions of the section.

Section 157 of the Code of 1908 keeps alive the rules, etc., made under the old Code so far as they are consistent with the Code of 1908. There

is nothing in the Code of 1908, as distinguished from the orders in the first schedule to the Code, which is inconsistent with the rules issued u/s 269,

though there is an inconsistency between the rules and Order XXI, Rule 43. But the High Court has power to alter the rules in the first schedule.

This being so, I do not think it follows that, because the rules made under the old section are inconsistent with the rules in the schedule, they are not

consistent with this Code within the meaning of Section 157.

The point is not free from doubt, but until rules are made by the High Court, I think the rules made by Government u/s 269 of the old Code are

in force.

Section 157 is an enabling, not a repealing, section. The rules have never been expressly repealed and I do not think we are bound to held they

are implicitly repealed by virtue of the words ""so far as they are consistent with this Code,"" which occur in Section 157.

As regards the question raised in the letter of reference, as the bond is given in pursuance of a rule made under power conferred by a section of

the Code, I think the bond may be said to be given in pursuance of an order made by a Court under a section of the Code of Civil Procedure, that

consequently the bond is ""otherwise provided for by the Court Fees Act"" (see Schedule II, Article 6, Court Fees Act, 1870 and Schedule 1,

Article 15 of the Indian Stamp Act, 1899), and that the stamp is an eightanna stamp under the Court Pees Act.

Munro, J.

I agree.

Sankaran Nair, J.

I agree.