Kerala act 027 of 1971 : The Kerala Places of Public Resort (Validation of Levy and Collection of Licence fee) Act, 1971 (No.27 of 1971)

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247

THE KERALA PLACES

OF PUBLIC RESORT

(VALIDATION

OF LEVY AND

COLLECTION

OF

LICENCE

FEE)

ACT, ¹⁹⁷¹

(Act ^{27 of}

1971)

CONTENTS

Preamble. Sections

1.

Short title. ^»

2.

Validation of

levy

and

collection of

licence fee.

THE

KERALA PLACES OF PUBLIC RESORT

(VALIDATION

OF LEVY AND COLLECTION OF LICENCE

FEE)

ACT, ^{1971 '} (Act ^27of

1971)

An Act to validate

the

levy

and collection

of certain licence fee under^theKerala Places of Public Resort

Act,

1963

Preamble.—WHEREA$ it

is

expedient

to

validate

the levy ^andcollection^of

certain

licence ^fee

under^theKerala Places ^ofPublic Resort

Act, ^1963andtheRules issued there- under;

BE it enacted in the

Twenty-second

Year

of the

Republic of India as follows:—

1. Short

title—This Act may be called the Kerala

Places of Public Resort

(Validation

of

Levy

and

Collection of Licence Fee) ^Act,

1971.

2. Validation of

levy

and

collection

of licence

leer-(1) Notwithstanding anything

containedⁱⁿsub-section ^{(1) of} section ⁷of the Kerala

Places

of

Public

Resort

Act,

1963

(40

of

1963),

rule ²⁸

of ^theKerala

Places ^of

Public

Resort

Rules. 1965. ^asitstood before^theamendment issued under

notificatx-n

S. R. O.

No.

59/69,

dated 27th

January,

1969,

in so fa as it relates 'Published in the

Gazette

Extraordinary

248

to

the

levy

and collection

of licence fee

by

the

licensing authority

shall^bedeemed^tohavebeenissuedⁱⁿaccordance with ^lawandtherates fixed under

the

said rule

shall^be deemed to

be,

and ^tohave

been,

the ^{rate offee}

directed

by the

Government

by ^rule

under the ^saidAct with efiect^on and from the ^lst

day

of

August,

1965, ^andup ^toandinclunive of ^10th

day

of

February,

1969.

(2) Nolwuhstanding

anything

containedⁱⁿ

any judg- ment,

decree ^or

order^ofany

court ^{to the}

contrary, ^{all fees} levied or

collected

or

purported

to have ^been

lev1ed ^orcol- lected in

pursuance of the

rule referred ^toin

sub-section

(1)

shall, ^forallpurposes,^bedeemed^{tobeandtohave}

always been

validly

levied,

or collected^and

accordingly,—

(3) ^all

acts,

proceedings ^or

things ^{done or}taken

by the

licensing authority ⁱⁿ

connection^With

the

levy

or collec- tion

of licence

fee

shall,

for all purposes be

deemed to

be, and to have

always

been

done or taken in accordance with law ;

(b) ^nosuitorother

proceedings

shall^bemaintained or continued ⁱⁿ

any

court

against

the

Government.

the local authority ^or

any

person ^or

authority

whatsoever ^{for there-} fund of any fees so

paid;

and

(c) ^nocourt shall

enforce any decree^ororder direct— mg

refund^ofany^feesso

paid.