Gujarat Motor Transport Vehicles Toll (Amendment) Act, 1994*
| [Gujarat Act No. 1 of 1994] | [10th February, 1954] |
An Act to amend the Gujarat Motor Transport Vehicles Toll Act, 1992.
It is hereby enacted in the Forty-fifth Year of the Republic of Lidia as follows:-
* Received the Assent to by the Governor on the 10th February, 1954 is hereby published for general information.
1. Short title and commencement.- (1) Tim Act may be called the Gujarat Motor Transport Vehicles Toll (Amendment) Act, 1994.
(2) It shall be deemed to have come into force on the 1st September, 1993.
2. Amendment of section 3 of Guj. 7 of 1992.- In the Gujarat Motor Transport Vehicles Toll Act, 1992 (hereinafter referred to as "the principal Act"), in section 3, for sub-section (1), the following shall be substituted, namely:-
"(1) Notwithstanding anything contained in any law for the time being in force, there shall be levied and collected a toll on every entry in the State of Gujarat, of a motor transport vehicle plying under a permit granted or deemed to have been granted under the Motor Vehicles Act, 1988 by an authority having jurisdiction outside the State of Gujarat, at such rate not exceeding one hundred rupees per vehicle, is the State Government may, by notification in the Official Gazette, specify.".
3. Repeal and savings.- (1) The Gujarat Motor Transport Vehicles Toll (Amendment) Ordinance, 1993 (Guj. Ord. 3 of 1993) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or token under the principal Act as amended by this Act.