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Short title.

No: 2405 (2) /XVII-V-1-80-1979 Dated Lucknow, !September 17, 1979

IN pursuance of the provisions of clause (3) of Article 348 of the Constitu- tion of India, the Governed- is pleased to order the publication ofthe following English translation of the Uttar Pradesh Motor Spirit, Diesel Oil Tatha Alcohol Bikri Karadhan (Sanshodhan) Adhiniyam, 1979 (Uttar Pradesh Adhiniyam

.Sanklaya 32 of 1979), as passed by the•Uttar Pradesh Legislature and assented to by the Governor on September- 13, 1979 :

THE (JTTAR PRADESH SALES OF MOTOR SPIRIT, DIESEL OIL AND ALCOHOL TAXATION (AMENDMENT) ACT, 1979

(U. P. An No. 32 OF 1979) (As passed by the Uttar Pradesh Legislature)

AN ACT

further to amend the United Provinces Sales of Motor Spirit, Diesel Oil and: Alcohol Taxation Act, 1939.

..r.- IT Is HEREBY enacted in the Thirtieth Year of the Republic of India 21 •

follows :-

1. This Act may be called the Uttar Pradesh Sales of Motor Spirit, Diesel Oil and Alcohol Taxation. (Amendment) Act, 1079.

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2, In section 5 of the United Provinces Sales of Motor Spirit, Diesel Oil and Alcohol Taxation Act, 1939, hereinafter referred to as, the principal Act, for sub-section (3), the following sub-section shall be substituted and shall be deemed to have been substituted with effect from April 23, 1974, namely :-

" (3) Every registration certificate shall be granted or renewed for a year or part thereof on payment of such fee not exceeding five hundred rupees as may be prescribed, and until fee is prescribed, the following fee shall be charged :-

For sale of motor spirit or diesel oil or both in Rs. depots by oil companies. ... 500

For sale of motor spirit or diesel oil or both through pumps. .. 250

For sale of mOtor spirit or diesel oil or both in drums or tins by dealers. other than those men- tioned in 1 and 2 above. 50

For sale of Alcohol. ... 50

Anlendment of section 5 of U. P. Act no. 1 of. 1939.

Eh In section 17 of the principal Act, in sub-section (2), after clause (g); Amendment of the following clause shall be inserted, namely :- section 17. "(h) providing for refund or adjustment of excess fee, if any realized".

.'spr414 4. (1) The Uttar Pradesh Sales of Motor Spirit, Diesel Oil and Alcohol Repeal and , n°39

. Taxation (Amendment) Ordinance, 1979 is hereby repealed 79. savings. ' (2) Notwithstanding such repeal anything done or any action taken under

the principal Act, as amended by the Ordinance referred to in sub-section (I), shall be deemed to have been done or taken under the principal Act as amended by this Act, as if the provisions of this Act were in force at all material times.

By order, It C. DEC SHARMA,

Sac/alp.

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y‘fiOrdla l N 110.19 79' 2mg. .«é-g‘}: mmmnwm, l7fiTfiWi, 1979 2, In section-5 of the United Provinces Sales of Motor Spirit. Diesel Oil and Alcohol Taxation Act. 1939. hereinafter referred to as, the princi al Act. [or subsection (3), the following sub-section shall be substituted and shall be deemed to have been substituted withetlect trom April 25, 1974, namely :— "(5) Every registration certificate shall be granted or renewed for a year or part thereof on payment of such tee not exceeding five hundred rupees as may be prescribed, and until fee is prescribed, the following fee shall be charged z-— . 1. For sale'oi motor spirit or diesel oil or both in Rs. depots by oil companies. 500 2. For sale of motor spirit or diesel oil or both - through pumps. .. 250 3. For sale of motor spirit or diesel oil or both in drums or tins by dealersother than those men- tioned in l and 2 above. . 50 4. For sale of Alcohol. . - i ' 50 8.. In section 17 ot’ the principal Act, in subsection (2)) after claule I: the following clause shall be inserted, namely :— " (h) providing for refund or adjustment otexcess fee, if any realized". 4. (l) The Uttar Pradesh Sales of Motor Spirit, Diesel Oil and Alcohol Taxation (Amendment) Ordinance, 1979 is hereby repealed. (2) Notwithstanding such repeal anything done or any action taken under the principal Act, as amended by the Ordinance referred to in sub-section (1). shall be deemed to have been done or taken under the principal Act as amended by this Act, as if the provisions of this Act were in force at all material times, By order, ' “it c. DEO SHARMA, Sachiv. w'toqaoqo via—«norm 184 HTO (Fatno)——17—9—79-~(2039)«~1979—«7so (vista) I 3 Amendment of sections of U. P. Act no.1 of. 1939. Amendment of section 17. Repeal Ind savings.