Uttar Pradesh act 5 of 1980 : The UTTAR PRAD,ESH TENDU PATTA (VYAPAR VINIYAMAN) (SANSHODHAN) ADHINIYAM, 1980

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'tR 51:),71 5140.1mitulTSTE, 5 171-4, 1980 3

No. 573/XVII-V-1-104-1979

Dated Luchnow, March 5, 1980

IN liursuance of the provisions of clank (3) of Article 348 of the Constitution of India, the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Tendu Patta (Vyapar Viniyaman) (Sanshodhan) Adhiniyam, 1980 (Uttar Pradesh Adhi- niyam Sankhya 5 of 1980), as passed by the Uttar Pradesh Legislature and as sented to by the

'President on March 4, 1980 :

' THE UflAR PRAD,ESH TENDU PATTA (VYAPAR VINIYAMAN) (SANSHODHAN) ADHINIYAM, 1980

[U.P. ACT No. 5 OF '1980] (As passed by the Uttar Pradesh Legislature)

• • AN

ACT

further to amend the Uttar Pradesh Tendu PattaiVyapar Viniyaman) Adhiniyam, t.

IT Is HEREBY enacted in the Thirty-first Year .of the Republic of India as follows:-

1. (1'j This Act may be called the Uttar Pradesh Tendulatta (Vyapt r Viniyaman) (Sanshodhan).Adhiniyam, -1980.

• (2) It.:shall;be deemed to have come into force:on:September 28, 1979.

• 2. In section 5 Of the Uttar Pradesh Tendu Patta (Vyapar Viniyaman)

Adhiniyam, 1972, hereinafter referred to as the principal Act, for sub- section (3), 'the fcillowing sub-section shall be substituted and be deemed always to have been substituted, namely:—

"(3) A person to whom a permit referred to in clause (b) or clause (c) or clause (d) of sub-section (2) is granted shall be liable to pay, in the manner 'prescribed, a tax at the rate of three rupees per standard bag of tendu leaves."

Short title and ^nmmencement.

Amendment of aection 5 of UP. Act 19 of 1972,

In section '18 of the principal Act, in sub-section (2), for clause(d), the AtnendRen I following clause shall be substituted and be deemed. always to have been subs- secu" " tituted, namely:—

, "(d) the authority by whom, the manner in which, and the conditions subject to which, permits may be issued under section 5 and the. manner in which tax under -sub-section (3) of section 5 shall be paid or realised;"

(1) Notwithstanding anything contained in any judgment, decree or Validation. order .of any court to the contrary, anything done or purporting to have been done and any action taken or purporting to have been taken (including any order made, proceedings taken, jurisdiction exercised) under the principal Act, as it existed immediately before the commencement of this Act, shall be deemed to be and always to have been done or taken under the principal Act as amended ,by this Act and to be and always to have been as valid and lawfully done or-- taken as if the-provisions of this Act were in force at all material times.

of

(2) Without prejudice to the generality of the provisions contained in sub- section (1), fecs,for permits levied or collected or purported to have been levied or collected under the principal Act, rules or notifications thereunder shall be deemed to have been validly levied or collected as tax in accordance with law under the principal Act as amended by this Act as if the provisions of this Act were in force At all material times, and accordingly— •

(a) 'no suit or other proceeding shall be maintained or continued in any court for the refund of any fees paid or purported to have been paid under the provisions of the principal Act or rules made or notifications issued thereunder ;

.(b) no court or authority shall enforce a decree or order directing re- fund of. any fee paid or purported to have been paid Wider the said Act, roles pr . notifications'.

- ‘ . ‘Wfinufimfiwm string, 1980 v - 3 ' ‘ "V v' ~ ’ No. 573/XVlI-V-l—lO4-l979 , . V Dated Lucknow, March 5, 1980 i , ~ ' I IN pursuance ‘of the provisions of clause (3) of Article 348 of the Constitution of India, ' the Governor is pleased to order the publication of the following English translation of the Uttar " ‘ vPradesh Tendu Patta (Vyapar Viniyaman) (Sanshodhan) Adhlmya‘P, 1980 (Uttar Pradesh Adhi- niyam Sankhya 5 of 1980), as passed by the Uttar Pradesh Legislature and as sented to by the ‘President on March 4, 1980 2 . THE U'ITAR PRADESH'TENDU PATTA (VYAPAR VINIYAMAN) ‘ (SANSHODHAN) A’DHINIYAM, 1980 [U.P. Aer No. 5 or '1980] (A: passed by the Utlar Pradesli Legislature) ,‘ ., s - 'AN . ,- ' ACT " finite! to {intend}!!! Uttar Pradesh T e'ndu Patta‘(Vyapar Viniyaman) Adhi‘m‘yam, ' " ‘ ' "' 1972 ” l'r'-is HEREBY enacted in~the Thirty-first Yeariof the_Republic of India as follows:-- ' ‘ g 1. (lj‘This Act may be called the Uttar Pradesh Tendu‘Patta (Vyaptr Short'title and yiniyaman) (Sanshodhan),Adhiniyam,~l980. ' “'immerioement. (2) Itjshallgbe deemed to have comeinto fo’rcegonZSeptembcr 28. 1979; 2. In section 5 of the Uttar Pradesh Tendu Patta (Vyapar Vini aman) fimdsmefnh f," ' Adhiniyam, 1972, hereinafter referred to as the principal Act, or sub- Mg; 0,9197'2' Section (3), ‘the following sub-section shall be substituted and be deemed ‘ always to have been substituted, namelyt— ' - “(3) A person to whom a permit referred to in” clause (5) or clause (c) or clause (d) of sub-section (2) is granted shall be liable to pay, in the manner prescribed, a tax at the rate of three rupees per standard bag of tendu leaves." - 3.. In section’lS of the principal Act, in sub-section (2), for c1ause(d), the Amendf-CP' °f followmg clause shall be substituted and be deemed, always to have been subs: sew“ 8' tituted, namelyz— -- ‘ "((1) the authority by whom, the manner in which, and the conditions subject to which, permits may be issued under section 5 and the'manner in which tax under-sub-section (3) of section 5 shall be paid or realised;" 4. (1) Notwithstanding anything contained in any judgment, decree or “Edmon- orderof any court. to thecontrary, anything done or purporting to have been done and any action taken or purporting to have been taken (including any order made, proceedings taken, jurisdiction exercised) under the principal Act, as it eXistedimmediately before the commencemenl of this Act, shall be deemed to bend always to have been done or taken under the principal Act as amended \ 51)} this Am and to be and always to have been .as valid and lawfully done ' ' \, or» taken as if the‘provisions of this Act were in force at all material' times. ,(2) Without prejudice to the generality of the provisions contained in sub- ’ seem)“ (1). fees‘for permits levied or collected or purported to have been levied or collected under the principal Act, rules or notifications thereunder shall be deemed to havebeen validly levied or collected as tax in accordance with law under the. principal Act as amended by this Act as if the provisions of this Act were in force .at all material times, and accordingly— (a) 'no suit or other proceeding shall be maintained or continued in any court for the refund of any'fees paid or purported to have been paid under the provisions of the principal Act or rules made or notifications issued thereunder ;. . f (b) no court or authority shall enforce a decree or order directing re- :fund'of any fee paid or purported to have been paid under “10 said Ac" rules gor notifications. - ' V' at. n

By order, R. C. DEO SHARMA,

Sachiv.

4 .397 AtFf wirrtutwi trur-E, 5 ;In. 1980

Repeal and savings.

4.

5. (1) ' The Uttar Pradesh.Tendu Patta (Vyapar Viniyaman) (Sanshodhan) Adhyadesh, 1979, is hereby repealed.

(2) NOtwithstanding such repeal—

(a) every application for review Sled under section 5 of the said Adhya- desh and pending on the date .of publication of this Act in the official Gazette shall be disposed of in accordance with the said section as if the provisions of the said Adhyadesh continue to be in force; and

r (6) anything done or any action taken under the provisions of the prin- cipal Act as amended by the said Adhyadesh shall be deemed to have been done or taken ;tinder the corresponding provisions of the principal Act as amended by this Act as if the provisions of this Act were in force at all material times.

Ete.t.ai

to to to—go tO 324 Rio (fattO)S-33O( )1flO10O (40) .1

4 * feat 33:: Warm! m, 51ml 1980 1151”“ and saviny. 5. (l) ‘ The Uttar Prad'eshTendn Patta (Vyapar Viuiyaman) (Sanshodhan) Adhyadesh, 1979, is hereby repealed. ' ' (2) Notwithstanding such repeal— ((1) every application for review filed under section 5 of the said Adhya» desh and pending on the dateof publication of this Act in the official Gazette shall be disposed of in accordance with the said section as if the provisions of the said Adhyadesh continue to be in force; and ' a (b) anything done or any action taken under the provisions of the prin-. cipal Act as amended by the said .Adhyadesh shall be deemed to have been done or takeninnder the corresponding provisions of the principal Act 'as amended by this Act as if the provisions of this Act were in force at all material times. _ ' ‘ By order, ‘7 R. C. DEO SHARMA, " I . ~ . ~ , Sachiv. . m; Attic- :3? \ the mo {amaze fro 324, aio'(iaaro)445—3—so«( ' ‘ )a—iqsof-mo (Eric) I