Indian Tolls (Andhra Pradesh Amendment) Act, 20021
| [Andhra Pradesh Act No. 4 of 2002] | [30th January, 2002] |
An Act Further to Amend the Indian Tolls Act, 1851 in its Application to the State of Andhra Pradesh
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fifty-third Year of the Republic of India as follows:-
1 The following Act of the Andhra Pradesh Legislative Assembly received the assent of the Governor on the 30th January, 2002 and the said assent is hereby first published on the 1st February, 2002 in the Andhra Pradesh Gazette for general information:-
STATEMENT OF OBJECTS AND REASONS
According to the existing provisions of the Indian Tolls Act, 1851 as applicable to the State of Andhra Pradesh, the State Government may collect tolls for the purpose of construction of the bridges and roads till the realisation of the expenditure incurred. It is now proposed to levy tolls even after the realisation of expenditure incurred on the construction of the bridges and roads or their repairs so as to undertake the construction of future bridges and roads or their repairs from out of such levy.
It is also proposed that the sums collected by the Government by way of tolls levied and collected shall be credited to a specific fund called the "Bridges and Roads Constrution, Maintenance and Repair Fund" to be constituted for the purpose of construction of future bridges and roads sad maintenance and repairs of existing bridges and roads.
As there is no specific provision in the said Act empowering the Government to collect such tolls and creation of the said specific fund, it has been decided to amend section 2 of the said Act suitably in its application to the State of Andhra Pradesh.
This Bill seeks to give effect to the above decision.
1. Short title extent and commencement.- (1) This Act may be called the Indian Tolls (Andhra Pradesh Amendment) Act, 2002.
(2) It extends to the whole of the State of Andhra Pradesh.
(3) It shall come into force on such date as the State Government may, by notification, appoint.
2. Substitution of section 2.- In the Indian Toils Act, 1851 (Central Act 8 of 1851) (hereinafter referred to as the principal Act), in its application to the State of Andhra Pradesh, for section 2, the following sections shall be substituted, namely:-
"2. Power to cause levy of tolls on roads and bridges within certain rates, and to appoint Collectors, Collector's responsibilities.- The State Government may cause such rates of tolls, as it thinks fit, to be levied upon any road or bridge which has been, or shall hereafter be, made or repaired partly or wholly at the expensive of the State Government or any Local Body or through any agency authorised by place State Government and may place the collection of such tolls under the management of such persons as may appear to it proper; and all persons employed in the management and collection of such tolls shall be liable to the same responsibilities as would belong to them if employed in the collection of land revenue.
2A. Roads and Bridges Construction, Maintenance and Repair Fund.- (1) All sums received by the State Government by way of tolls levied and collected under section 2 shall be credited to a specific fund called "the Bridges and Roads Construction, Maintenance and Repair Fund" to be constituted for this purpose on or after the commencement of the Indian Tools (Andhra Pradesh Amendment) Act, 2002.
(2) The amounts credited under sub-section (1) shall be applied for the construction of future bridges and roads and maintenance and repairs of existing bridges and roads in the State in such manner as may be prescribed."