Himachal Pradesh Entertainments Duty (Second Amendment) Act, 1999*
| [Himachal Pradesh Act No. 3 of 2000]1 | [15th January, 2000] |
An Act further to amend the Himachal Pradesh Entertainments Duty Act, 1968 (Act No. 12 of 1968).
Be it enacted, by the Legislative Assembly of Himachal Pradesh in the Fiftieth Year of the Republic of India as follows:-
1. Passed in Hindi by the Himachal Pradesh Lok Sabha. For Statement of Objects and Reasons see. R.H.P. Extra., dated 13.12.1999 p. 4432 &4434.
* Received the assent of the Governor on the 15th January, 2000 and was published in Hindi and English in R.H.P. Extra., dated 17th January, 2000 P. 103-104.
1. Short title.- This Act may be called the Himachal Pradesh Entertainments Duty (Second Amendment) Act, 1999.
2. Amendment of section 2.- In section 2 of the Himachal Pradesh Entertainments Duty-Act, 1968 (Act No. 12 of 1968).
(i) after existing clause (a), the following clause shall be inserted, namely:-
"(a-i) "aerial ropeway" means an aerial ropeway propelled by use of power and used for carriage of persons through a carrier;";
(ii) the existing clauses (aa), (aaa) and (aaaa) shall be renumbered as (a-ii), (a-iii) and (a-iv) respectively, and thereafter the following clause (a-v) shall be inserted, namely:-
"(a-v) "carrier" means any vehicle or receptacle hung or suspended from, or hauled by, a rope.";
(iii) in clause (d), for the words "or race", the signs and words "race, an aerial ropeway carrier" shall be substituted; and
(iv) after existing clause (i), the following clause (ii) shall be inserted, namely:-
"(ii) "rope" includes any cable, wire, rail, or way, whether flexible or rigid, for suspending, carrying or hauling a carrier, if any part of such cablc, wire, rail, or way, is carried overhead and is suspended from or supported on posts; and"