Uttar Pradesh act 17 of 1979 : The UTTAR PRADESH URBAN LOCAL SELF-GOVERNMENT LAWS (SECOND AMENDMENT) ACT, 1979

. THE UTTAR PRADESH URBAN LOCAL SELF-GOVERNMENT LAWS (SECOND AMENDMENT) ACT, 1979

. (U. P. Acr No. 17 OF 1979)1

rAuthOritative English Text of the Uttar Pradesh Nagar Swayatta Skasan Vidhi . (Duritiya Sanshodhan); Adhiniyqm, 1979 . (Uttar . Pradesh Adhinixam; Sankhya 17 of 1979.)]

fr,

AN

ACT

further to amend the U. P. Municipalities Act, 1916 and the

U. P. Town Areas Act, 1914

4: follows:—

, IT is litany enacted in the Thirtieth Year of the Republic of India as

I. (1) This Act may be called the Uttar Pradesh Urban Local Self- Government Laws (Second Amendment) Act, 1979.

(2) It shall be deemed to have come into force on May 1. 1979.

(Passed in Hindi by the Uttar Pradesh Legislative Assembly on May 3, 1979 and by the

ttrittar-Pradesh Legislative Council on May 7, 1979, with amendment which was approved by he (LP. Legislative Assembly on May 28,1979.)

.04t(Received the assent of the Governor on June 2,0979 under Article 200 of the Constitution ataclia and was published in Part I(a) of the Legislative Supplement of the

Uttar Pradesh 74e.tif E traordinary, dated June 6, 1979j.

dated May 4, 1979). ( F

or,Statement of Objects and Reasons, please sec Uttar Pradesh Gazette Extraordinary.

Short title and commencement.

-TA

LF-GOVERNMEN T LAWS ACT. 1979 (U. P. ACT NO. 17' 0F 1979)I t‘Au'th‘t‘wrilatiue En Iish Text 0 the Uttar Pradesh’ Na ar Swa atta Sh'asan Vidhi_ . g I g . y r: (Durit‘iya Sanshodhan); Adh‘iniqu, 1979 '(Uttar Pradesh Adhinixamz If Sanhhya ]7 of 1979.)'] - AN AC1“ .. lurthn to amend the U. P. Municipalities Act, 1916 and the U. P. Town Area: Act, 1914 IS HEREBY enacted in the Thim’eth Year of the Republic of India as . ' "'3. (I) This Act may be called the Uttar Pradesh Urban 1.0m] Sen- 5130" We and ‘ “G°V¢fnment Laws (Second Amendment) Act. 1979. ' V commanment. ; ‘ 2 . wall be deemed to have come mlo force on May I, 1979. ‘ y on May_3, 1979 and by the 79, thh amendhaent which Was approved by of the Governor on June 2, 1979 under Article 200 of the Constitution shed in Part 1(a) of the Legislative Supplement of the Unar Prndzsh ‘raardinary, dated June 6, 1979]. -

2. In the U. P. Municipalities Act, 1916— (a) in section 128, in sub-section (I), for clause (vii), the following

clause shall be substituted, namely :—

" (vii) a toll on vehicles and other conveyances, animals and coolies laden with goods other than household goods of passengers, which enter the limits of the municipality and unload such laden goods or any part thereof within such limits

(b) in section 338, in sub-section (1), for clause (Li). the following clause shall be substituted, namely •

(b) impose, in the whole or a part of such area, any tax other than a tax referred to in clauses (vii) and (viii) of sub-section (1) of section 128, which might be imposed therein under the provisions of this or any other Act, if the said area were a municipality

S. In section 14 of the U. P. Town Areas Act, 1914, in sub-section (1),

in clause (g), the following words shall be inserted in the end, namely:—

"except a tax mentioned in clauses (vii) and (viii) of that sub- section."

Amendment of sections 128 and 338 of US. Act no. 2 of 1916.

Amendment of section 14 of U. P. Act no. 2 of 1914.

Abolition of certain taxes.

Repeal savings.

4. Notwithstanding anything contained in any other law, for the time being in force, where as a consequence of the amendments made by this Act in the UP. Municipalities Act, 1916 and the U. P. Town Areas Act, 1914 .

the power to, impose any tak (which term includes a toll and octroi) has been taken away, any such tat •iinpostd prior to commencement • of this Act, in respect of the whole or part of a municipality, notified area or town area shall on the commencement of this Act stand abolished, without prejudice to the liability in respect of such tax incurred prior to such commence- ment. •

and 5. (l) The Uttar Pradesh Urban Local Self-Government Laws (Amend-

ment) Ordinance, 1979, is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the provisions of the principal Acts referred to in sections 2 and 3, as amended by the said Ordinance, shall be deemed to have been done or taken under the

corresponding °

provisions of the said Ads as amended by this Act as if the provision§ of this Act were in force at all material times.

oggozioto—lo 410 219 1110 (f41T10)-- 23-11-7 9— ( 26 42) —1979--1,852+50 (4o)

r Amendmfifi of 8, In section 14 of the B“;°‘Aa no 02’ in clause (g), the following words shall be inserted in the end, namely:— Of ‘91!“ "except a tax mentioned in clauses (vii) and (viii) of that sub- Abolition of “Ham‘axes- being in force, where as a co 2 mendmen‘ of 2. 'In the U. P. Municipalities Act. 1916- secnons 128 and ' 3:: ”2f $59-12“ (a) in section 128, in sub-section (1), for clause (vii). the following ' o ' clause shall be substituted, namely :— ” (vii) a toll on vehicles and other conveyances, animals and coolies laden with goods other than household goods of passengers, which enter the limits of the municipality and unload such laden goods or any part thereof within such limits ;" . (b) in section 338, in sub-section (1), for cla clause shall be substituted, namely 2—- . _.f."(b) impose, in the whole or a part of such area, any tax other than a tax referred to in clauses (vii) and (viii) of sub-section (1) of section 128, which might be imposed therein under the provisions of this or any other Act, if the said area were a municipality ;". U. 1". Town Areas Act. 1914, in sub-section (1), use (b), the following section." 4. Notwithstanding anything contained in any other lawfor the time usequence oi the amendments made by this Act in the U.”P. Municipalities Act, 1916 and the U. P. Town Areas Act, 1914' the power to, impose any tax (which term includes a toll and octroi) has been taken away, any such tax” "imposed prior to commencement -of this Act, in ‘ respect of the whole or part of a municipality, notified area or town area shall on the commencement of this Act stand abolished, without prejudice to the liability in respect of such tax incurred prior to such commence- ment. Repeal and 5. (1) The Uttar Pradesh Urban Local Self-Government Laws (Amend- U y, _S“infis- ment) Ordinance, 1979, is hereby repealed. effing-l}?! ' no: a (2) Notwithstanding such-repeal, anything done or any action taken under the provisions of the principal Acts referred to in sections 2 and 3, as amended by the said Ordinance, shall be deemed to have been done or taken under the corresponding provisions of the said Acts as amended by this Act as if the provisions of this Act were in force at all material times. fioqeoqofto—Eo rite 219m (fawo)-~23-11—79—(ze4z)—~1979——1.852+5o (do) I