Tamil nadu act 014 of 1942 : Indian Tolls (Tamil Nadu Amendment) Act, 1942

Preamble

[Indian Tolls 1(Tamil Nadu Amendment) Act, 1942]*

1[Tamil Nadu Act No. 14 OF 1942]2[23rd June, 1942]

An Act further to amend the Indian Tolls Act, 1851, in its application to the 3[State of Tamil Nadu].

Whereas it is expedient further to amend the Indian Tolls Act, 1851 (Central Act VIII of 1851), in its application to the 3[State of Tamil Nadu] for the purpose hereinafter appearing; 4[It is hereby enacted as follows;-]

1 These words were substituted for the word "???" by the Tamil Nadu Adaptation, of Laws Order, 1969, as mended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

2 For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 23rd June, 1942, Part IV-B, page ???

3 This expression was substituted for the expression "Province of Madras" by the Tamil Nadu Adaptation of ??? Order, 1970, which was deemed to have come into force on the 14th January, 1969.

4 These words were substituted for the paragraph containing the enacting formula and the paragraph preceding ??? paragraph by section 5 of the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948 (Tamil Nadu Act VII of 1948).

* Received the assent of the Governor on the 9th June, 1942; first published in the Fort St. George Gazette on the 23rd June, 1942

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Indian Tolls 1(Tamil Nadu Amendment) Act, 1942.

(2) It shall be deemed to have come into force on the 19th day of April, 1938.

1 These words were substituted for the word "???" by the Tamil Nadu Adaptation, of Laws Order, 1969, as mended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

Section 2. Amendment of section 2, Central Act VIII of 1951

2. Amendment of section 2, Central Act VIII of 1951.- Sub-section (5) of section 2 of the Indian Tolls Act, 1851 (Central Act VIII of 1851) (hereinafter referred to as the said Act), shall be lettered as clause (a) of that sub-section and to the sub-section as so lettered the following clause shall be added, namely:-

"(b) The 5[State] Government may farm out the collection of the tolls levied under sub-section (1) and in such a case the farmer and his agents and servants shall be deemed to be persons appointed to collect tolls under this Act."

5 This word was substituted for the word "Provincial" by the Adaptation Order of 1950.

Section 3. Amendment of section 3, Central Act VIII of 1851

3. Amendment of section 3, Central Act VIII of 1851.- In section 3 of the said Act, for the words "officers appointed to collect the same", the words "officers and persons appointed to collect the same" shall be substituted.

Section 4. Amendment of section 9, Central Act VIII of 1851

4. Amendment of section 9, Central Act VIII of 1851.- In section 9 of the said Act, after the words "method of collection of the tolls", the words "including the terms and conditions of the farming out thereof" shall be inserted.

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