Himachal pradesh act 017 of 2000 : Himachal Pradesh Town and Country Planning (Amendment) Act, 2000

Preamble

Himachal Pradesh Town and Country Planning (Amendment) Act, 2000*

[Himachal Pradesh Act No. 17 of 2000]1[3rd June, 2000]

An Act further to amend the Himachal Pradesh Town and Country Planning Act, 1977 (Act No. 12 of 1977).

Be it enacted by the Legislative Assembly of Himachal Pradesh in the Fifty-first Year of the Republic of India, as follows:-

1. Passed in Hindi by the Himachal Pradesh Vidhan Sabhu. For Statement of Objects and Reasons see R.H.P. Extra., dated 17.4.2000, P. 904 & 906.

* Received the assent of the Governor on 3rd June, 2000 and was published in Hindi and English in R.H.P. Extra, dated 13.6.2000, p. 1691-1692

Section 1. Short title

1. Short title.- This Act may be called the Himachal Pradesh Town and Country Planning (Amendment) Act, 2000.

Section 2. Insertion of section 39-C

2. Insertion of section 39-C.- After section 39-B of the Himachal Pradesh Town and Country Planning Act, 1977 (12 of 1977), the following shall be inserted, namely:-

"39-C. Power to compound offences.- (1) The Director may, on an application made to him, accept from any person who has committed an offence punishable under this Act, by way of composition of such offence, a sum of money as may be fixed by the State Government by rules.

(2) On payment of such sum of money to the Director, no further proceedings shall be taken against such person in respect of such offence.".

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