| [Goa Act No. 8 of 1988] | [13th May, 1988] |
An Act further to amend the Goa, Daman and Diu, Highways Act, 1974.
Be it enacted by the Legislative Assembly of Goa in the Thirty-ninih year of the Republic of India as follows:-
1. Short title and commencement.- (1) This Act may be called the Goa Highways (Amendment) Act, 1988.
(2) It shall be deemed to have come into force on the 1st day of January, 1988.
2. Insertion of section 54B.- In the Goa, Daman and Diu Highways Act, 1974 (Act 10 of 1974), after section 54A, the following section 54B shall be inserted, namely:-
"54B. Power of Government to levy fees for use of roads, etc.- (1) The Government may, by notification, in the Official Gazette, levy fees at such rates as may be laid down by rules made in this behalf for use of State Highways, major district roads and village roads, or any portion thereof which are thrown open for the public on or after the first day of January, 1988:
Provided that if the Government is of the opinion that it is necessary in the public interest so to do, it may by like notification, specify any State Highways, major district roads and village roads or any portion thereof in relation to the use of which fees shall not be leviable under this section.
(2) Such fees, when so levied, shall be collected in accordance with the rules made under this Act".