Preamble
Haryana Local Area Development Tax (Amendment) Act, 2007*
| [Haryana Act No. 4 of 2007] | [28th March, 2007] |
An Act further to amend the Haryana Local Area Development Tax Act 2000
Be it enacted by the Legislature of the State of Haryana in the Fifty-eighth Year of the Republic of India as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Haryana Local Area Development Tax (Amendment) Act, 2007.
Section 2. Amendment of section 2 of Haryana Act 13 of 2000
2. Amendment of section 2 of Haryana Act 13 of 2000.- After clause (4) of section 2 of the Haryana Local Area Development Tax Act, 2000 (hereinafter called the principal Act), the following clause shall be inserted, namely:-
‘(4A) "Board" means Haryana Local Area Development Board constituted under section 22A of this Act,’
Section 3. Substitution of section 22 of Haryana Act 13 of 2000
3. Substitution of section 22 of Haryana Act 13 of 2000.- For section 22 of the principal Act, the following section shall be substituted and shall be deemed to have been substituted with effect from the 5th May, 200 namely;-
"22. Utilisation of proceeds of tax.- The lax collected under this Act shall be utilised by the State Government through the local bodies in such maimed dial a substantial portion of the tax collected, not less than sixty percent is utilized for development fix ??? free flow of trade and commerce of the payers of the ??? or as a class.
Explanation.- In this section "development facilitating free flow of trade and commerce" means developing and maintaining infrastructure facilities facilitating the tree flow of trade and commerce Mich as such bridges ??? sewerage, ??? waste management, facilitating, drinking water and other ??? facilities.".
Section 4. Insertion of section 22A in Haryana Act 13 of 2000
4. Insertion of section 22A in Haryana Act 13 of 2000.- After section 22 of the principal Act the following section shall inserted, namely:-
"22A. Constitution of Hoard and its functions.- (1) There shall be a Board consisting of a Chairmen and fallowing ex officio members:-
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(a) Chief Minister, Haryana
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Chairman
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(b) Chief Secretary, Haryana
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ex officio member
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(c) Finance Secretary, Haryana
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ex officio member
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(d) Financial Commissioner and Secretary to Government, Haryana Excise and Taxation Department
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ex officio member
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(e) Financial Commissioner and Secretary to Government. Haryana Development and Panchayats Department
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ex officio member
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(f) Commissioner. Urban Local Bodies Haryana
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ex officio member
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(g) Excise and Taxation Commissioner Haryana.
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Member Secretary
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(h) Additional Excise and Taxation Commissioner/Joint Excise and Officer Taxation Commissioner Haryana.
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Chief Executive
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(2) The Headquarter of the Board shall ??? Chandigarh.
(3) The Board shall perform the following ???:-
(i) If shall ensure balanced development of the local areas falling within the domain of the urban as well ax rural local bodies.
(ii) it shall identify the areas which require immediate development/maintenance of infrastructure facilities out of proceeds of tax.
(iii) It shall accordingly recommend allotment of proceeds of tax for developing and maintaining infrastructure facilities like roads, bridges, culverts, sewerage, drainage, sanitation, waste management electricity, drinking water and other infrastructure facilities.
(iv) It shall recommend changes in the rule of tax ??? order to keep the levy as per the guidelines issued in this behalf from time to time.
(v) it shall ensure Unit the proceeds of lax collected under this Act are not much more than the amount actually required for development of local areas.".
Section 5. Repeal and saving
5. Repeal and saving.- (1) The Haryana Local Area Development Tax (Amendment) Ordinance. Repeal ami 2007 (Haryana Ordinance No. 1 of 2007), is hereby repealed saving.
(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 taken under the principal Act, as amended by this Act.