Himachal Pradesh act 012 of 2000 : The Himachal Pradesh Motor Spirit (Taxation of Sales) Repealing Act, 2000

Date: 23 May 2000

Department

Department of LAW DEPARTMENT

Ministry

Ministry of Excise and Taxation

Summary

Enforcement Date

24 Oct 2010

PDF

To access the original judgment, please Sign In or Subscribe.

THE HIMACHAL PRADESH MOTOR SPIRIT (TAXATION OF

SALES) REPEALING ACT, 2000

ARRANGEMENT OF SECTIONS

Sections:

1. Short title and commencement.

2. Repeal of the Himachal Pradesh Act No. 10 of 1968.

3. Savings.

_________

THE HIMACHAL PRADESH MOTOR SPIRIT (TAXATION OF

SALES) REPEALING ACT, 2000

(ACT NO. 12 OF 2000)¹

(Received the assent of the Governor on 22^ndMay, 2000 and was published both in Hindi and English in the Rajpatra, Himachal Pradesh, (Extra-ordinary), dated 23^rdMay, 2000, pp. 1359-1360).

An Act to repeal the Himachal Pradesh Motor Spirit (Taxation of Sales) Act, 1968 (Act No. 10 of 1968).

B E it enacted by the Legislative Assembly of Himachal Pradesh in the Fifty-first Year of the Republic of India; as follows:-

1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Motor Spirit (Taxation of Sales) Repealing Act, 2000.

(2) It shall come into force on such date²as the State Government may, by notification in the Official Gazette, appoint.

2. Repeal of the Himachal Pradesh Act No. 10 of 1968.- The Himachal Pradesh Motor Spirit (Taxation of Sales) Act, 1968, is hereby repealed.

3. Savings.- The repeal of the Act under section 2 shall not affect,-

(a) the previous operation of the said Act or anything duly done or suffered thereunder; or

(b) any right, privilege, obligation or liability acquired, accrued or incurred under the said Act; or

1. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects and Reasons the Rajpatra, Himachal Pradesh, (Extra-ordinary), dated 17^thApril, .2000, pp. 910 and 912.

2 . Act came into force from 31^stday of May, 2 000 vide Notification No. EXN- F(11)-3/98, dated 29^thMay, 2000, published in the Rajpatra, Himachal Pradesh, (Extra-ordinary), dated 29^thMay, .2000, p. 1466.

2 THE HIMACHAL PRADESH MOTOR SPIRIT (TAXATION OF SALES) REPEALING

ACT, 2000

(d) any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and

any such investigation, legal proceedings or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if the said Act had not been repealed.

___________