PUNJAB GOVT, GAZ, (EXTRA), APRIL, 29, 2016
(VYSK 9, 1938 SAKA)
PART J
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS,
PUNJAB
NOTIFICATION
The 29th April, 2016
33
No. 15-Leg./2016.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 25th day of April, 2016, is hereby published for general information:-
THE PUNJAB MUNICIPAL CORPORATION (AMENDMENT)
ACT, 2016.
( Punjab Act No. 12 of 2016)
AN
ACT
Jurther to amend the Punjab Municipal Corporation Act, 1976. Br it enacted by the Legislature of the State of Punjab in the Sixty- Seventh Year of the Republic of India, as follows: -
1. (1) This Act may be called the Punjab Municipal Corporation shon title and (Amendment) Act, 2016. 7 EEE IEEMCOE
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. Inthe Punjab Municipal Corporation Act, 1976 (hereinafter referred Amendment in —— . ' . : . -) = section 90 of to as the principal Act), in section 90, in sub-section (3-A), in clause (ii), in DiniabRee Amal sub-clause (A), in item 1,-
1976.
() atthe end of serial No. (ix), the word "and" shall be omitted; and
(ti) atthe end of serial No. (x), the word "and" shall be added and thereafter, the following shall be added, namely:-
"(xi) purchase centres, sub yards, principal yards, kissan sarais, office buildings and other properties owned and used by the Punjab State Agricultural Marketing Board and the Market Committees established under the Punjab
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PUNJAB GOV'T. GAZ. (EXTRA), APRIL 29, 2016 34
(VYSK 9, 1938 SAKA)
Agricultural Produce Markets Act, 1961 (Punjab Act No. 23 of 1961).".
3. In the principal Act, in section 112-A, for sub-section (3), the following sub-section shall be substituted, namely:-
" (3) Where the tax calculated under sub-section (1), is not fully paid by the owner or occupier by the 3 1st December of the relevant financial year as aforesaid, but is paid on or before the 31st March of that financial year, a penalty of ten per cent of the remaining amount of tax so calculated shall bé payable:
Provided that no penalty shall be payable if the tax calculated under sub-section (1) for the financial year 2015-16 is fully paid by the 3 Ist March 2016.".
4. Inthe principal Act, in section 172, the existing provisions shall be re-numbered as sub-section (/) and after such re-numbered sub-section (/), the following sub-section shall be added, namely: -
"(2) Notwithstanding anything contained in sub-section (1), the Commissioner may, with the sanction of the Corporation, transfer at market value, any immovable property belonging to the Corporation to recognized political parties having representation in the current Vidhan Sabha but, having no office at the District Headquarter.".
VIVEK PURI,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 1002/04-2016/Pb. Govt. Press, S.A.S. Nagar Amendment in
section 112-A of
Punjab Act 42 of
1976.
Insertion in section 172 of Punjab Act 42 of
1976.
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