Indian Tolls (Tamil) Nadu Amendment Act, 1997*
| [Tamil Nadu Act No. 63 of 1997] | [10th November, 1997] |
An Act Further to Amend the Indian Tolls Act, 1851, in its Application to the State of Tamil Nadu
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the 48th Year of the Republic of India as follows:-
* Received the assent of the Governor on the 10th November, 1997 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 570, dated November 10, 1997.
1. Short title and commencement.- (1) This Act may be called the Indian Tolls (Tamil) Nadu Amendment Act, 1997.
(2) It shall be deemed to have come into force on the 18th day of July, 1997.
2. Amendment, of section 2.- In the Indian Tolls Act, 1851 (??? Act ??? 1851) (hereinafter referred to as the principal Act), in section 2,-
(1) in sub-section (1),-
(a) in clause (a), the word "and" occuring at the end shall be omitted;
(b) in clause (b), the word "and" shall be added at the end;
(c) after clause (b), the following clause shall be added, namely:-
"(c) any road or bridge made, improved or repaired at the expense of any person or body or association of individuals, whether incorporated or not, provided that the total expenditure incurred on the road or bridge shall not be below such limit, if any, as the State Government may, by rules, determine.";
(2) in sub-section (2),-
(a) in clause (a), the word "and" occuring at the end shall be omitted;
(b) in clause (b), the word "and" shall be added the end;
(c) after clause (b), the following clause shall be added, namely:-
"(c) in the case of tolls levied under clause (c) of sub-section (1), for the recovery of the amount expended upon the road or bridge by the person or body or association of individuals concerned together with interest thereon at such rate as the State Government may fix and such other amount as the State Government may determine.";
(3) after sub-section (3), the following sub-section shall be inserted, namely:-
"(3-A) Where tolls are levied in respect of any road or bridge under clause (c) of sub-section (1), the receipts from the tolls, after deducting the expenses on account of the collection thereof, shall be paid to the person or body or association of individuals concerned.";
(4) for sub-section (4), the following sub-section shall be substituted, namely:-
"(4) All sums payable to-
(a) local bodies under sub-section (3), and
(b) any person or body or association of individuals under sub-section (3-A), shall be charged on the Consolidated Fund of the State.".
3. Substituted of section 4.- For section 4 of the principal Act, the following section shall be substituted, namely:-
"4. Exemptions from, payment of tolls.-No tolls shall be paid for the passage of-
(a) police officers on duty or of any person or property in their custody; and
(b) any person or class of persons, or any vehicles or class, of vehicles, with persons on board, as the State Government may, by general or special order, specify in this behalf.".
4. Repeal and saving.- (1) The Indian Tolls (Tamil Nadu Amendment) Ordinance, 1997 (Tamil Nadu Ordinance 7 of 1997), is hereby Repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as an amended by this Act.