Uttar Pradesh act 18 of 1979 : The UTTAR PRADESH MOTOR TRANSPORT VEHICLES (TOLL) ACT, 1979

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No. 1519pcvn-v-1-41-1979

Dated Lucknote, June 12, 1979 IN pursuance of the provisions of clause (5) of Article 548 of the Constitu-

tion of India, the Governor is pleased to order the publication of the follow- ing English translation of the Uttar Pradesh Motor Parivahan Gadi (Path-Kar) Adhiniyam, 1979 (Uttar Pradesh Adhiniyam Sankhya 18 of 1979),

as passed by the Uttar Pradesh Legislature and assented to by the Governor on June 10, 1979:

THE UTTAR PRADESH MOTOR TRANSPORT VEHICLES (TOLL) ACT, 1979

[U. P. ACT NO. 18 OF 1979]

(As passed by the Uttar Pradesh Legislature)

AN ACT

to provide for the levy of toll on certain motor vehicles entering Uttar Pradesh and for matters incidental thereto and connected therewith.

IT is HEREBY enacted in the Thirtieth Year of the Republic of India asi follows:..

Short title, extent and commence-

I. (I) This Act may be called the Uttar Pradesh Motor Transport Vehicles-

. meat. (Toll) Act, 1979.

(2) It shall extend to the whole of Uttar Pradesh.

(5) It shall be deemed to have come into force on May 1, 1979. 2. In this Act—

"barrier" means a barrier established under section 4;

"goods vehicle" shall have the meaning assigned to it in the- Uttar Pradesh Motor Gadi (Mal-kar) Adhiniyam, 1964;

vehicle ; "motor transport vehicle" means a stage carriage or a goods

"operator" means any person whose name is entered in the permit in respect of the motor transport vehicle, as the holder thereof and includes any person for the time being in charge of the vehicle;

'stage carriage" shall have the meaning assigned to it in the Uttar Pradesh Motor Gadi (Yatri-Kar) Adhiniyam, 1962 ;

"toll" means the toll levied under section 3 ;

"toll tax officer" means such officer or officers as the State Govern- ment may, by notification, appoint to be the Toll Tax Officer

for the whole of Uttar Pradesh or for any mea or areas thereof for the purposes of this Act and includes a Tax Officer appointed under the Uttar Pradesh Motor Gadi (Vain Kar) Adhiniyam, 1962 or under

the _-Uttar Pradesh Motor Gadi (Mal Kar) Adhiniyam, 1964 :

words and expressions used and not defined in this Act but defined in the Motor Vehicles Act, 1939, shall have the respective.. - meanings assigned to them in that Act.

3. (I) There shall be levied and paid to the State Government a on every motor transport vehicle plying under a permit granted under the Motor

]. ',-Vehicles Act, 1939, by an authority having jurisdiction outside Uttar Pradesh, entering the limits of Uttar Pradesh, at such rate not exceeding one hundred

, . rupees per vehicle, as the State Government may by notification specify :

Provided that where toll has been paid once in respect of the entry of the,, vehicle no toll shall be levied for any subsequent entry on the same day. •

(2) The toll shall be paid by the operator of the motor transport vehicle..

Definitions.

Levy of toll.

eat sréw mam Wart, 1.7. aft, 197 9 No. 1519/XVII-V~l—4l-l979 Dated Lucknow, June 12, 1979 IN pursuance of the provisions of clause (3) of Article 348 of the Constitu-v tion of India, the Governor is pleased to order the publication of the follow ing English translation of the Uttar ' ' (Path-Kat) Adhiniyana, 1979 (Uttar Pradesh A ya 18 of 1979), as passed by the Uttar Pradesb Legislature and assented to by the Governor on june 10. 1979: [U. P. ACT NO. 18 or 1979] (A: puma by the Uttm Pradesh Legislature) AN ACT to provide for the levy of toll on certain motor vehicles entering Uttar Pradegh ' and for matters incidental thereto and connected therewith. IT 18 may enacted in the Thirtieth Year of the Republic of India asi; follows:— ’ 5 - Short title, extent 1. (I) This Act may be called the Ultar Pradesh Motor Transport Vehicles? and commence- (Toll) Act,1979. meat. (9) It shall extend to the whole of Uttar Pradesh. ' (3) It shall be deemed to have come into force on May 1, 1979. Definitions. 2. In this Act—- (a) "barrier" means a barrier established under section 4; (b) “goods vehicle" shall have the meaning assigned to it in the: Uttar Pradesh Motor Gadi(Mal~kar) Adhiniyam, 1964 ; (6) "motor transport vehicle" means a stage carriage or a goods-'. vehicle; . t I (d) ”operator" means any person whose name is entered in the ' pect of the motor transport vehicle, as the holder therebfi ‘ '- and includes any person for the time being in charge of the vehicle; (e) "stage carriage” shall have the meaning assigned to it in the“- Uttar Pradesh Motor Gadi (Yatri-Kar) Adhiniyam, 1962; (j) “toll" means the toll levied under section 3; (g) "toll tax officer” means such officer or oificers as the State Govem-' ' ment may, by notification, appoint to be the Toll Tax Oflicer for the: - whole of Uttar Pradeslt or for any area or areas thereof {or the purposes. of this Act and includes a Tax Officer appointed under the Uttar Pradesh Motor Gadi (Yatri Kar) Adhiniyam, 1962 or under the :' Uttar Pradesh Motor Gadi (Mal Kar) Adhiniyam, l964: ' (/1) words and expressions used and not defined in this ACE-i: but defined in the Motor Vehicles Act, 1939, shall have the respective-g! meanings assigned to them in that Act. bevy of toll. permit granted under the Motor" . y having jurisdiction outside Uttar Pradesh. entering the limits of Uttar Pradesh, at such rate not exceeding one hundred;) rupees per vehicle, as the State Government may by notification specify : Provided that where toll has been peer ocf the entry of Sheff; vehicle no toll shall be levied for any subsequent entr y on the same day. (2) The toll shall be paid by the operator of the motor transport vehicle.

70.97. cf -tr'T aPatirrear Tin, 12 1979 5

4. For the purposes of collection of toll, the State Government shall, by [ notification, establish barriers at such places on the State boundary as may be ibeoified in the notification.

S. No motor transport vehicle liable to pay toll under section 3 shall be entered or plied in the State unless the toll has been paid, and the Toll Tax

,officer shall have the power to prevent the entry or plying of such vehicle in .contravention of these provisions.

6. (1) When so required by the Toll Tax Officer or any other person 'authorised by him in this behalf, the driver of a motor transport vehicle shall stop the vehicle whether at the barrier or any other place with in the State, and keep it stationary for a reasonable period in order to enable the Toll Tax Officer or the person authorised, as the case may be, to satisfy himself that the toll, if payable, has been paid and that other provisions of this Act have been complied with.

(2) When the Toll Tax Officer or the person authorised by him under ,sub-section (1) has reason to believe after giving the driver of the vehicle a reasonable opportunity of being heard—

(a) that the to/1 has not been paid, he may detain the vehicle or any ..

part or accessory thereof sufficient in his opinion for realisation of the toll, until the toll is paid, or

(b) that any breach of the,.., provisions of this Act has been committed, detain the vehicle or any part or accessory thereof sufficient in his opinion for realisation of the maximum amount of penalty levi- able under section 7, until cash security equivalent to such amount is furnished.

(3) The things so detained or the security so deposited shall be dealt with .in such manner as may be prescribed.

7. (I) If the Toll Tax Officer is satisfied after making such enquiry as he may deem necessary that any person has committed a breach of any of the provisions of this Act or the rules made thereunder, he may order that such person shall pay by way of penalty in addition to the toll, if any, payable

,by him, a sum not exceeding two hundred and fifty rupees :

Provided that no such order shall be made unless such person has been given a reasonable opportunity of being heard.

(2) Any person aggrieved by an order under sub-section (1) may, within finny days from the communication of such order to him, prefer an appeal against such order to such appellate authority as may be prescribed and the order of such appellate authority shall be final.

. 8. (1) The toll shall be levied, paid and collected in such manner as

may be prescribed.

Establishment of barriers.

Prohibition of • entry without paying toll.

Powers to stop and seize.

Penalty and appeal.

Manner of ievy payment and coil:

(2) Without prejudice to the provisions of sub-section (I) any toll, penalty lection of tog, etc. or other dues recoverable under this Act, if not paid within fifteen days of its becoming due, may be realised as arrears of land revetnue.

Notwithstanding anything contained elsewhere in this Act, the State Government or any officer authorised by it in this behalf, may agree to accept a lump sum in lieu of the amount of toll that may be payable, for such period as may be agreed upon, by the operator to the State Government :

Provided that any change in the rate of toll which may come into force after the date of such agreement shall have the effect of making a proportionate change in the lump sum agreed upon in relation to the part of the period of agreement during which such changed rate remains in force.

The State Government may by notified order, subject to such condi-tions, if any, and for such period, as may be specified in the order, exempt

any Axotor transport vehicles or any class of motor transport vehicles from the levy wand payment of toll either wholly or partially.

Power of State Government to exempt from tot

Lump sum am- t,

W .. fin 11331317}?! vat, 12 35 1979 4. .For the purposes of collection of toll, the State Government shall, by bEasrpthlishmem of modification, establish barriers at such places on the State houndaiy as may be ”5' 1'5Pedfied in the notification. 5. No motor transport vehicle liable to pay to” under section 3, shall be Prombi!i:1i3m§;{ named or plied in the State unless the toll has been paid, and the Toll Tax $3311; loll. ix ~ofiioer shall have the power to prevent the entry or plying of such vehicle in -.contravention of these provisions. 6. (1) When so required by the Toll Tax Officer or any other person Powers to stop r'l-mthorised by him in this behalf, the driver of a motor transport vehicle shall and 56126- .stOP the vehicle whether at the barrier or any other place with in the State, and keep it stationary for a reasonable period in order to enable the Toll Tax officer or the person authorised, as the case may be, to satiSfy himself that the all, if payable, has been paid and that other provisions of this Act have been complied with. (2) When the Toll Tax Officer or the person authorised by him under hub-section (1) has reason to believe after giving the driver of the vehicle a gigreasonable opportunity of being heard— , . (a) that the toll has not been paid, he may detain the vehicle or any ‘ ' part or accessory thereof sufficient in his opinion for realisation of the toll, until the toll is paid, or - (b) that any breach of the“ provisions of this ‘ Act has been committed, detain the vehicle or any part or accessory thereof sufficient in his opinion for realisation of the maximum amount of penalty levi- able under section 7, until cash security equivalent to such amount is 2., furnished. - g (3) The things so detained or the security so deposited shall be dealt with '.-in such manner as may be prescribed; . , 7. (I) If the Toll Tax Officer is satisfied after making such enquiry as he may deem necessary that any person has committed a breach of any of the provisions of this Act or the rules made thereunder, he may order that such person shall pay by way of penalty in addition to the toll, if any, payable .by him, a sum not exceeding two hundred and fifty rupees : Provided that no such order shall be made unless such person has been 'given a reasonable opportunity of being heard. (2) Any person aggrieved by an order under subsection (1) may, within thirty days from the communication of such order to him, prefer an appeal against such order to such appellate authority as may be prescribed and the order of such appellate authority shall be final. . 8. (l) The toll shall be levied, paid and collected in such manner as f , may be presa-ibedl $23555 gadkgil1 . . . lect‘ f? K . (2) Without prejudice to the provisions of sub-section (1) any toll, penalty “me all, e: or other dues recoverable under this Act, if not paid within fifteen days 01’ its becoming due, may be realised as arrears of land revenue. 9. Notwithstanding anything contained elsewhere in this Act, the 3' State Government or any ofiicer authorised by it in this behalf, may agree to aCcept a lump sum in lieu of the amount of toll that may be payable, for such 'fipmod as may be agreed upon, by the operator to the State Government. : y by notified order, subject to such condi— Power of State ch period, as may be specified in the order. exempt any 00%” “7 y class of motor transport vehicles hom the levy exemptfrom toll. ly or partially.

6. .tTrrvrTrr5ra, 121,5, 1979

agree- 11. Notwithstanding anything contained elsewhere in this nat where any reciprocal agreement relating to levy, collection and payment Of the

toll is entered into by the State Government with any other State Government:, the levy, collection and payment of the toll shall he in accordance with the.: ' terms and conditions of such agreement :

Provided that the toll so levied shall not exceed the toll iiich would have , otherwise been levied under other provisions of this Act.

No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or purported or intended to be done, in pursuance of the provisions of this Act or the rules made ' thereunder.

The State Government may, by notification, make rules for carrying out the purposes of this Act.

Repeal and savings.

(1) The Uttar Pradesh Motor Transport Vehicles (Toll) Ordinance, • 1979, is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act

as if this Act were in force at all material times.

By order, R. C. DEO SHARMA,

Sachiv.

Ot 0 a i ITT 0 (IfEffl-5.7) — —12-6-79— — (830) —1979— —650 (?o)?, . : •

Reciprocrd Pent.

Protection of action in good faith.

Power ;o make tulat.

6‘ ' earrinnmrwrwz. 12:151. 1979 .. Reciprocgl ugrae- ll. Notwithstanding anything contained elsewhere in mi, '5“; ' m“ where any reciprocal agreement relating to levy, collection and payment 01f the toll is entered into by the State Government with any other State GOVCmmengi. ‘ the levy, collection and payment of the toll shall be in accordance with- the terms and conditions of such agreement : ‘ Provided that the 1011 so levied shall not exceed the toll 'hich would have otherwise heen levied under other provisions of this Act.“ Protection of 121 No suit, prosecution or other legal p11oceeding shali lie against any $9212“ 1” 8”“ person” for anything which is in good faith done or purported or intended to 3‘. -' be done, in pursuance of the provisions of this Act or the rules made. ' thereunder. -<' .. Pawn-I10 make 13. The State Government may. by notification, inake rules for causing ““05- out the purposes of this Act. ‘ , Repeal and 14. (l) The Uttar Pradesh Motor Transport Vehicles (Toll) Ordinanoé savings. 1979. is hereby repealed (2)1 Notwithstanding such repeal, amthing done or any action taken wider" the said Ordinance shall be deemed to have been done or taken under this Act as ii this Act were in force at all material times By order, . R. c. DEO SHARMA, . fiorwogofioaqm’to 31:10 (fi’mf‘i.T)——l2-6—79——(830)——1979-:f65l) '(h'zro)"1_ ' .,'