Preamble
Punjab Excise (Himachal Pradesh Amendment) Act, 1999*
| [Himachal Pradesh Act No. 9 of 1999]1 | [3rd May, 1999] |
An Act further to amend the Punjab Excise Act, 1914 (Punjab Act No. 1 of 1914) as in force in the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966 (31 of 1966); and as applied to the areas which comprised in Himachal Pradesh immediately before the 1st day of November, 1966, vide the Himachal Pradesh (Application of Laws) Order, 1948 and the Bilaspur (Application of Laws) Order, 1949.
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Fiftieth Year of the Republic of India as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Punjab Excise (Himachal Pradesh Amendment) Act, 1999.
Section 2. Amendment of section 65-A
2. Amendment of section 65-A.- In section 65-A of the Punjab Excise Act, 1914 (1 of 1914), as in force in the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966; and as applied to the area which comprised in Himachal Pradesh immediately before the 1st day of November, 1966 (hereinafter called the principal Act), for the words "twenty five thousand", the word "five thousand" shall be substituted.
Section 3. Amendment of section 80
3. Amendment of section 80.- In section 80 of the principal Act, in sub-section (1), in the proviso, for the words "twenty five thousand", the words "five thousand" shall be substituted.