Stage Carriages (Himachal Pradesh Amendment) Act, 1973*
| [Himachal Pradesh Act No. 3 of 1974]1 | [17th January, 1974] |
An Act to amend the Stage Carriages Act, 1861 (Act No. 16 of 1861) in its application to Himachal Pradesh.
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Twenty-fourth Year of the Republic of India as follows:-
1 For Statement of Objects and Reasons, See R.H.P. Extra., dated the 17th April, 1973, p. 530.
* Received the assent of the Governor, Himachal Pradesh on the 17th January, 1974, and was published in R.H.P. Extra., dated the 2nd February, 1974 at p. 113-115
1. Short title, extent and commencement.- (1) This Act may be called the Stage Carriages (Himachal Pradesh Amendment) Act, 1973.
(2) It extends to the whole of Himachal Pradesh.
(3) It shall come into force at once.
2. Amendment section 4.- For section 4 of the Stage Carriages Act, 1861, the following section shall be substituted, namely:-
"4. Charge for and duration of license.- (1) The State Government may make rules prescribing the fee to be paid for every such license and the period for which the license shall be issued:
Provided that the amount to be paid for a license for a period of twelve months or less shall not exceed ten rupees and the rate of the fee shall not exceed one rupee for every month of the period of the license:
Provided further that a fraction of a month shall be deemed to be a full month for the purposes of calculating the amount of the fee.
(2) When a licensed stage carriage is transferred to a new proprietor within the period of the license, the name of such new proprietor shall, on application to that effect, be substituted in the license for the name of the former proprietor without any further payment for the remaining period of that license; and every person who appears by the license to be the proprietor, shall be deemed to be such proprietor for all the pruposes of this Act.
(3) Every rule made under this section shall be laid, as soon as may be after it is made, before the Himachal Pradesh Legislative Assembly while it is in session and if, before the expiry of the session in which it is laid or the session immediately following, the House makes any modification in the rule or decides that the rules should not be made, the rules shall thereafter have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule."
3. Repeal and savings.- The Stage Carriages (Punjab Amendment), Act, 1924 (3 of 1924), as in force in the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966 is hereby repealed, but notwithstanding such repeal, anything done or any action taken in exercise of any powers conferred by or under the said Act shall be deemed to have been done or taken in exercise of the powers conferred by or under this Act.