himachal pradesh act 012 of 1999 : Tax on Entry of Goods into Local Area (Repealing) Act, 1999

Tax on Entry of Goods into Local Area (Repealing) Act, 1999

HIMACHAL PRADESH ACT 012 OF 1999

13 May, 1999

An Act to repeal the Himachal Pradesh Tax on Entry of Goods into Local Area Act, 1985 (Act No. 11 of 1985).

Be it enacted by the Legislative Assembly of Himachal Pradesh in the Fiftieth Year of the Republic of India as follows:

Section 1. Short title and commencement

(1) This Act may be called the Himachal Pradesh Tax on Entry of Goods into Local Area (Repealing) Act, 1999.

(2) It shall be deemed to have come into force on the 15th day of November, 1986.

Section 2. Repeal of the Himachal Pradesh Act No. 11 of 1985

The Himachal Pradesh Tax on Entry of Goods into Local Area Act, 1985, is hereby repealed.

Section 3. Savings

The repeal of the Act under section 2 shall not affect,

(a) the previous operation of the said Act or anything duly done or suffered thereunder; or

(b) any right, privilege, obligation or liability acquired, accrued or incurred under the said Act; or

(d) any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and any such investigation, legal proceedings or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if the said Act had not been repealed.

1. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects and Reasons see R.H.P. Extra, dated 5.4.1999, p. 1214 & 1216.

2. Received the assent of the Governor on the 13th May, 1999 and was published in Hindi and English in R.H.P. Extra, dated 13.5.99, p. 1647-1648