Gujarat Municipalities (Amendment) Act, 2001*
| [Gujarat Act No. 14 of 2001] | [3rd August, 2001] |
An Act further to amend the Gujarat Municipalities Act, 1963.
further to amend the Gujarat Municipalities Act, 1963
It is hereby enacted in the Fifty-second Year of the Republic of India as follows:-
* Received the Assent of the Governor on the 3rd August, 2001 is hereby published for general information.
1. Short title and commencement.- (1) This Act may be called the Gujarat Municipalities (Amendment) Act, 2001.
(2) It shall be deemed to have come into force on the 1st May, 2001.
2. Amendment of section 2 of Guj. 34 of 1964.- In the Gujarat Municipalities Act, 1963 (Guj. 34 of 1964) (hereinafter referred to as "the principal Act"), in section 2, clause (16) shall be deleted.
3. Amendment or section 64 of Guj. 34 of 1964.- In the principal Act, in section 64,-
(1) in sub-section (1), in clause (b), for the words "for the levy of octroi duty and tolls whereby the octroi duties and tolls respectively", the words "for the levy of tolls whereby tolls" shall be substituted;
(2) in the marginal note, the words "Joint levy of octroi" shall be deleted.
4. Amendment of section 99 of Guj. 34 of 1964.- In the principal Act, in section 99, in sub-section (1),-
(1) clause (iv) shall be deleted;
(2) in clause (xv), after the words "to any entertainment", the words "or octroi" shall be inserted;
(3) in the second provison paragraph (b) shall be deleted.
5. Amendment of Chapter VIII of Guj. 34 of 1964.- In the principal Act, in Chapter VIII, in sub-heading (5), the words "Octroi and" shall be deleted.
6. Deletion of sections 121 to 125, 128, 129 and 129A of Guj. 34 of 1964.- In the principal Act, sections 121, 122, 123, 124, 125, 128, 129 and 129A shall be deleted.
7. Amendment of section 127 of Guj. 34 of 1964.- In the principal Act, in section 127,-
(1) for sub-section (1), the following shall be substituted, namely:-
"(1) Power to seize vehicle or animal on non-payment of toll.- In the case of non payment of demand of any toll leviable by a municipality, any person appointed to collect such toll may seize any vehicle or animal on which the toll is chargeable or any part of the burden on such vehicle or animal which is of sufficient value to satisfy the demand, and may detain the same he shall thereupon give the person in possession of the vehicle or animal seized, a list of the property together with a written notice in the form specified in Schedule VI;"
(2) in sub-sections (2) and (3), the words "octroi or" wherever they occur, shall be deleted;
(3) in sub-section (4), the words "octroi, or" shall be deleted;
(4) in the marginal note, the words "octroi or" shall be deleted.
8. Amendment of section 132 of Guj. 34 of 1964.- In the principal Act, in section 132, in sub-section (1), in clause (b), the words "an octroi or" shall be deleted.
9. Amendment of section 275 of Guj. 34 of 1964.- In the principal Act, in section 275, in sub-section (1), clause (l) shall be deleted.
10. Amendment of section 278 of Guj. 34 of 1964.- In the principal Act, in section 278, in sub-section (2), clause (a) shall be deleted.
11. Repeal and savings.- (1) The Gujarat Municipalities (Amendment) Ordinance, 2001 is hereby repealed.
(2) Notwithstanding such repeat, anything done or any action taken under the principal Act as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.