• The Repealing and Amending Bill, 2014 was introduced in the Lok Sabha on August 11, 2014 by the Minister of Law and Justice, Mr. Ravi Shankar Prasad.

• According to the Statement of Objects and Reasons, the Bill seeks to repeal those enactments which have ceased to be in force or have become obsolete.  In all, the Bill seeks to repeal about 36 laws and pass amendments to two laws.

• Repealing certain laws: The Bill repeals certain laws that have been listed in the First Schedule of the Bill.  Of the 36 Acts, four Acts are being repealed entirely.  These include The Indian Fisheries Act, 1897, The Foreign Jurisdiction Act, 1947, The Sugar Undertakings (Taking Over of Management) Act, 1978 and The Employment of Manual Scavengers and Construction of Dry Latrines (Prohibition) Act, 1993.

• The remaining 32 Acts that are being repealed are amendment Acts.  The changes have been incorporated into the principal Acts.

• Amendment of certain laws: The Bill amends some provisions of The Prohibition of Manual Scavengers Act, 2013, and The Whistle Blowers Protection Act, 2011.  These rectify typographical and certain patent errors, like the year of enactment respectively.  

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