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(q)
Short title acd
cornmzncrment.
Arnendrnm: of
section 3 of U.P.
Act Sot 1962.
No. 4983/XVII-V-1-158-76
Dated Lucknow, November 23, 1976
Irt pursuance of the provisions of clause (3) of Article 348 if the Constitu-
tion of India, the Governor is pleased to order the publication of the follow-
ing English translation of the Uttar Pradesh Motor Gadi (Yatrikar) (Sansho
dhan)' Adhiniyam, 1976 (Uttar Pradesh Adhiniyam Sankhya 50 of 1976); as passed by the Uttar Pradesh Legislature and assented to by the Governor on:: -
November 20, 1976.
THE UTTAR PRADESH MOTOR GAD! (YATRIKAR) (AMENDMENT)
ACT, 1976
[U. P. Acr No. 50 or, 1976]
(As passed by 'the Uttar Pradesh Legislature)
AN
ACT
further to amend the Uttar Pradesh Motor Gadi (Yatrikar) Adhiniyam, 1962. —
IT is HEREBY enacted in the Twenty-seventh Year of the Republic of India
as follows :—
I. (I) This Act may be called the Uttar Pradesh Motor Gadi (Yatrikar)'
(Amendment) Act, 1976.
(2)• It shall be deemed to have come into force on November 1, 1976.
2. In section 3 of the U. P. Motor Gadi (Yatrikar) Adhiniyam, 1962;
hereinafter referred to as the principal Act— •
after sub-section (3). . the following sub-section shall be inserted,
namely :—
" (3-A) From and after the commencement of this sub-section there
shall further be levied and paid to the State Government a surcharge for
the purposes of insurance of passengers, on the tax and additional tax
payable by every passenger carried by a stage carriage for each journey, '
at a rate not exceeding 5 per cent of the aggregate of such tax and addi-
tional tax,‘as the Sine Government may by notification direct";
in sub-section (4), for the words ''additional tax chargeable under
sub-section (3) " the words "additional tax and surcharge chargeabie. '
under sub-sections (3) and (3-A)". shall be substituted, and after the
words "the said additional tax" the words "and surcharge" shall be '
inserted.
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No. 4983/XVII—V-l—158-76
Dated Lucknow, November 23. 1976
_ IN pursuance of the provisions of clause (3)' of Article 348 if the Constitu-
tion of India, the Governor is pleased to order the publication of the follow- ’ ‘
mg English translation of the Uttar Pradesh Motor Gadi '(Yatr-ikar)Z (Sansho ‘
dhan)‘, Adhiniyam. 1976 (Uttar Pradesh Adhiniyam Sankhya 50 of 1976); as
passed by the Uttar Pradesh ‘slature and assented to b the Gove or on ‘.-
November 20, 1976. Leg-i y m ,
THE UTTAR PRADESH MOTOR GADI (YATRIKAR) (AMENDMENT)
ACT, 1976
[U. P. Ac'r 'NO. 50 or. 1976]
(.4: passed by‘the Uttar Pradesh Legislature)‘
AN
ACT
further to amend the Uttar Pradesh Motor Gadi (Yatrikar): Adhiniyam. 1962. I
11' 15 may enacted in the Twenty-seventh Year of the Republic of India '
- as follows 2— ‘ / ‘ .
Short title and l. (1) This Act may be called the Uttar Pradesh' Motor Gadi ’(Yatrikar)?
commute“ (Amendment) Act, 1976.
(2)' It shall be deemed to have come into force on Novemher 1, 1976.
Amendm-‘ni of 2. In section 3 of the U. P. Motor Gadi (Yatrikar) Adhiniyam, 1962;
\
seclion 30f U.P. ~ . .
. ActB or 1962. hereinafter referred to as the prinupal Act-
(a) alter sob-section (3). the following subsection shall be inserted.
namely :- '
“(S-A) From and after the commencement of this sub-section there '
shall further be levied and paid to the State Government a surcharge for
the purposes of insurance of passengers, on the tax and additional tax
payable by every passenger carried by a stage carriage for each journey. ‘
at a rate not exceeding 5 per cent of the aggregate of such tax and addi- ‘- .
' tional tax\as the State Government may by notification direct"; ' '
(b) in sub-section (4) , [or the words "additional tax chargeable under : .
sub—section (3)” the words. “additional tax and 'surcharge chargeable.
under sub-sections (3) and (3«A)".shall be substituted, and after the
words "the said additronal tax" the words "and surcharge" shall be '
inserted.
ZWT SAW ‘161101t7 67E1 23 67R T, 1976 3
3. (1) The Uttar Pradesh Motor Gadi (Yatrikar) (Amendment)
Ordinance, 1976, is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken under
the principal Act as amended by the said Ordinance shall be deemed to have
been done or taken under the corresponding provisions of the principal Act
as amended by this Act
51rwr
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frfaar
Repeal and
savings.
410 QB011,0‘10-7000 376 (fatal --1976--750 (40 I
““723
gal-win swarm m, 23 3313131976 3
8. ('1) The Uttar Pradesh Motor Gadj (Yatrikar): (Amendment) Repeal and
Ordinance, 1976. is hereby repealed. ' savmgs.
(2) Notwithstanding such repeal anything done or any action taken under
the principal Act as amended by the said Ordinance shall be deemed to have
been done or taken under the corresponding provisions ofthe principal Act
as amended by this Act.
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