Himachal Pradesh Taxation (on Certain Goods Carried by Road) (Amendment) Act, 1986*
| [Himachal Pradesh Act No. 12 of 1986]1 | [5th April, 1986] |
An Act further to amend the Himachal Pradesh Taxation (On Certain Goods Curried by Road) Act, 1976 (Act No. 34 of 1976).
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Thirty-seventh Year of the Republic of India as follows:-
1. For statement of Objects and Reasons see R.H.P. Extra., dated 11-3-1986 page 360.
* Received the assent of the Governor, Himachal Pradesh, on the 5th April, 1986 and was published in R.H.P. Extra., dated the 8th April, 1986 at page 638
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Taxation (On Certain Goods Carried by Road) (Amendment) Act, 1986.
(2) It shall come into force at once.
2. Amendment of Schedule.- In the Schedule appended to the Hima-Himachal Pradesh Taxation (On Certain Goods Carried by Road) Act, 1976,-
(a) for item 11, the following item shall be substituted, namely.-
"11. Potatoes……0.25 paise per 10.00 kg. or part thereof;" and
(b) items 12 and 13 shall be omitted;