On 8-4-2026, the Ministry of Law and Justice issued the Jan Vishwas (Amendment of Provisions) Act, 2026 to amend certain enactments for decriminalizing and rationalizing offences to further enhance trust-based governance for ease of living and doing business.
Key Features:
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Main Objective:
The main objective of the Act is to promote ease of doing business and improve trust-based governance by decriminalizing minor and technical offences across various laws. It seeks to achieve this by:
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Replacing certain criminal penalties and imprisonment with monetary penalties;
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Rationalizing fines and penalties to make them proportionate and effective;
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Reducing unnecessary criminal liability for citizens and businesses;
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Ensuring efficient enforcement through simplified compliance mechanisms.
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The following statutes have been revised:
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Court fees Act, 1970;
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Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948;
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Requisitioning and Acquisition of Immovable Property Act, 1952;
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Delivery of Books and Newspapers (Public Libraries) Act, 1954;
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Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962;
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Public Premises (Eviction of Unauthorised Occupants) Act, 1971;
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Richardson and Cruddas Limited (Acquisition and Transfer of Undertaking) Act, 1972;
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Hind Cycles Limited and Sen-Raleigh Limited (Nationalisation) Act, 1980;
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Dalmia Dadri Cement Limited (Acquisition and Transfer of Undertakings) Act, 1981;
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British India Corporation Limited (Acquisition of Shares) Act, 1981;
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Maritime Zones of India (Regulation of Fishing by Foreign Vessels) Act, 1981;
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Inchek Tyres Limited and the National Rubber Manufacturers Limited (Nationalization) Act, 1984;
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Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act, 1985;
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Handlooms (Reservation of Articles for Production) Act, 1985;
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Agricultural and Processed Food Products Export Development Authority Act, 1985;
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Offshore Areas Mineral (Development and Regulation) Act, 2002;
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Prevention and Control of Infectious and Contagious Diseases in Animals Act, 2009;
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Clinical Establishments (Registration and Regulation) Act, 2010;
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Pension Fund Regulatory and Development Authority Act, 2013;
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National Commission for Allied and Healthcare Professions Act, 2021;
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Coastal Shipping Act, 2025;
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Merchant Shipping Act, 2025;
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Revision in the fines and penalties mentioned under the above statutes:
The fines and penalties levied under the above-mentioned Acts have been increased by 10% of their minimum amount every 3 years after this Act comes to force.
However, if any listed law already has its own method for revising fines or penalties, that method will apply instead, and this 10% increase will not be used for that law.
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Savings Clause:
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This Act does not change how other laws work just because they mention or rely on laws that are amended or repealed by it.
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It also does not affect anything that has already happened under the old laws, such as past actions, decisions, rights, duties, liabilities, penalties, claims, court cases, remedies, releases, or indemnities.
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Further, it does not change existing legal principles, court powers, procedures, practices, customs, privileges, exemptions, offices, or appointments, even if these were based on laws now amended or repealed.
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Finally, repealing or amending a law under this Act will not revive or restore any right, liability, power, office, custom, or procedure that no longer exists or is no longer in force.
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Also Read:
Modern Maritime Governance takes shape under Merchant Shipping Act, 2025
Coastal Shipping Act, 2025 partially repeals Provisions of Merchant Shipping Act, 1958 dealing with Control of Indian Ships and Ships Engaged in Coasting Trade
Jan Vishwas (Amendment of Provisions) Act, 2023
https://www.scconline.com/blog/post/2023/08/16/jan-vishwas-amendment-of-provisions-act-2023/
Marine Aids to Navigation Act, 2021 comes into force, rescinding 90-year-old Lighthouse Act, 1927
Parliament passes National Commission for Allied and Healthcare Professions Bill, 2020
PFRDA decreases turnaround time for grievance redressal to 21 days
[Jan Vishwas (Amendment of Provisions) Act, 2026, dated 9-4-2026]

