Preamble
| [Kerala Act No. 4 of 2004] | |
An Act further to amend the Kerala Tolls Act, 1976
Whereas it is expedience further to amend the Kerala Tolls Act, 1976, for the purposes hereinafter appearing;
Be it enacted in the Fifty-fifth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Kerala tolls (Amendment) Act, 2004.
(2) It shall be deemed to have come into force on the 7th day of January 2004
Section 2. Amendment of section 2
2. Amendment of section 2.- In section 2 of the Kerala Tolls Act, 1976 (6 of 1977).-
■ In clause (a), for the words "thirty-five lakhs rupees", the words "one hundred lakhs rupees" shall be substituted
■ in clause (c), after the words "mechanically propelled vehicle", the words "other than a two wheeler or an ambulance" shall be inserted.
Section 3. Repeal and saving
3. Repeal and saving.- (1) The Kerala Tolls (amendment) Ordinance 2003 (1 of 2004) is hereby repealed.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 amended by this Act.