Uttar Pradesh act 15 of 1976 : The UTTAR PRADESH MOTOR VEHICLES TAXATION AND OTHER LAWS (AMENDMENT) ACT, 1976

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397 sftwffranuTild , I Tit 1 V 6 7

No. 1 7 V I- v-1-43-76

Dated Lucknow Ma)) 1, 975

IN pursuance of the provisions of clause (3) of Article 348 or the Constitution of India, the Governor is pleased to order the publication of the following English translation of the' Uttar Pradesh Motor Gadi Karadhan Aur Anya Vidhi (Sanshoc1han) Adhiniyam, 1976 (Uttar Pradesh Adhiniyan, Sankhya 15 of 1976)as passed by the Uttar Pradesh Legislature and assented to by the President on April 30, 1976.

. THE UTTAR PRADESH MOTOR VEHICLES TAXATION AND OTHER LAWS (AMENDMENT) ACT, 1976

[U. P. ACT No, 15 OF 1976]

(As passed by the Uttar Pradesh Legislature)

AN ACT

• 'Ittrther to amend the United Provinces Motor Vehicles Taxation Act, 1935, the

Uttar Pradesh Motor Gadi (Yatri Kar) Adhiniyam, 1962 and the Uttar Pradesh Motor Gadi (Mal Kar) Adhiniyam, 1964 and also further to amend the Motor Vehicles Act, 1939, in its application to Uttar Pradesh.

It is HEREBY enacted in the Twenty-seventh Year of the Republic of India. as follows :—

CHAPTER I •

PRELIMINARY

1. This Act may be called the Uttar Pradesh Motor Vehicles Taxation and 'Other Laws (Amendment) Act, 1976.

CHAPTER II

AMENDMENT OF THE UNITED PROVINCES MOTOR VEHICLES TAXATION ACT, 1935

Short title.

1935..30, 1974) in the United Provinces Motor Vehicles Taxation Act, 1935, herein- Act section 39 are to be deemed to have come into force with effect from September

' 11ifter in this Chapter referred to as the principal Act, shall be subject to the

. :L. the amendments made by the said Chapter (which by virtue of the said

. 1975 are hereby, with effect from March 24, 1975 repealed and re-enacted and

mentioned in sub-section (1) and item (2) mentioned in sub-section (2) of

further amendments contaiMed in sections 3,, 4, 5, 6, 7, 8, 9, 10 and 11-

the said section of the Uttar Pradesh Taxation and Land Revenue Laws Act,

Chapter V as well as so much of section 39 as pertains to item (2)

part of U. P. enactment of a

Act 8 of 1975.

Repeal and rt

For section 2 of the principal Act, the following section shall he substitution of , substituted, namely section 2. :—

"2. In this Act, unless the context otherwise requires—

(a) 'Appellate Authority' means the Transport Commissioner, Uttar Pradesh or any other officer appointed by the State Govern- ment as 'Appellate Authority';

(6) 'Taxation Officer' means an officer appointed by the State Government to perform the duties and exercise the powers imposed or conferred upon a Taxation Officer by this Act;

'prescribed' means prescribed by rules made under this Act or by notification;

'route' means a road or roads or part or parts of a road or roads over which a transport vehicle may be authorised to travel under a permit issued under the Motor Vehicles Act, 1939 ;

'tax' means a tax imposed under this Act ;

(n other words and expressionS have the meanings respectively assigned to them in the Motor Vehicles Act, 1939 ;".

. amfinwwmw, 1%,19‘76 ‘.' ~ No. l ”SI/XVlLV- 1—43~7t3 Dated Lucknow May l, l976 , IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, "the Governor is pleased to order the publication of the Following English translation of the Uttar ,. Pradesh Motor Gzldi Karadhan Aur Anya Vidhi (Sanshodhan) Atlliiniyam, 1976 (Uttar Pradesh ‘ Adhiniyan, Sankhya 15 of l976)as passed by the Uttar Ptadcsh Legislature and assented to by the i l’resident on April 30, 1976. THE UTTAR PRADLSH MOTOR VEHICLES TAXATION AND OTHER LAWS (AMENDMENT) ACT, 1976 [U, R ACT No, 15 OF 1976] (A: parsed by the Ultar Pradesh Legislature) AN ACT further to amend the United Province: Motor Vehicles Taxation Act, 1935, the Uttar Pradesh Motor Gadi (Yam Kar) Adhiniyum, 1962 and the Uttar Pradesh Motor Gadi (Mal KM) Adhiniyam, 1964 and also further to amend the Motor Vehicles Act, 1939, in its application to Uttar Pradesh. I IT is HEREBY enacted in the Twentyseventh Year of the Republic of India. ' as follows :— CHAPTER I :. . . PRELIMINARy 1. This Act may be called the Uttar‘ Pradesh Motor Vehicles Taxation and Other Laws (Amendment) Act, 1976. Cit/rm II l AMENDMENT OF THE UNITED PROVINCES MOTOR VEHICLES ‘ TAXATION ACT. 1935 2. Chapter V as well as so much of section 39 as pertains to item (2) g mentioned in sub-section (1) and item (2) mentioned in sub-section (2) of , ‘ the said section of the Uttar Pradesh Taxation, and Land Revenue Laws Act, , _1975 are hereby, with effect from March 24, 1975 repealed and re—enacted and ‘.".»the amendments made by the said Chapter (which by virtue of the said ‘section 39 are to be deemed to have come into force with effect from September _?{0, >1974) in the United Provinces Motor Vehicles Taxation Act, 1935, herein- V‘aft'er' in this Chapter referred to as the principal Act, shall be subject to the further amendments contained in sections 3, 4, 5, 6, 7, 8, 9, 10 and I]. 3. For section 2 of the principal Act, the following section shall be substituted, namely :— .A.‘ "2. In this Act, unless the context otherwise requires~ (a) ‘Appellate Authority' means the Transport Commissioner, Uttar Pradesh or any other officer appointed by the State Govem- men: as ‘Appcllate Authority’ ; (b) Taxation Officer' means an olficer appointed by the State Government to perform the duties and exercise the powers imposed or conferred upon a Taxation Officer by this Act; (c) ‘prescribed' means'prescribed by rules made under this Act or by notification; (d) ‘route' means a road or roads or part or parts of a road or roads over which a transport vehicle may be authorised to travel under a permit issued under the Motor Vehicles Act, 1939 ; (e) ‘tnx' means a tax imposed under this Act; (f) other words‘ and expressions have the meanings respectively assigned to them in the Motor Vehicles Act, 1939 ;”. Short title. Repeal and m enactment of a pan or U. I'. Act 8 of 197i. substitution of scction 2.

1.1,iN, Id, 1976 S

Amendment of section 3.

Amendment section 4.

4. In section 3 of the principal Act the following Explanation thereto .; shall be inserted, namely—

"Explanation—Any rule or notification prescribing an exemption or I: prescribing a condition of exemption under this section may be macirr retrospectively to a date not earlier than the commencement of the cur- , rent financial year, provided that an exemption shall not be withdrawn 1. retrospectively."

of 5. In section 4 of the principal Act, for the figures "1974", the figures "1975" shall be substituted, and be deemed always to have been substituted.

Amendment section 5.

of

Amendment of section 7.

Amendment of section 20.

6. In section 5 of the principal Act, for the figures "1974", the figures "1975" shall be substituted, and be deemed always to have been substituted.

7 In section 7 of the principal Act—

for the words "three months", the words "one month" shall be substituted ;

the following proviso thereto, shall be inserted at the end, namely—

"Provided that no such refund shall be admissible unless such person had deposited the registration certificate, the token issued in ' respect of the vehicle and the permit, if any, with the Taxation, Officer during the period for which such refund is claimed."

In section 13 of the principal Act, for the words "fifty rupees" and "one hundred rupees", the words "three hundred rupees" and "five hundred: rupees" shall respectively be sztbstitiuted.

Foe- section 15 of the principal Act, the following section shall be ,. substituted, namely—

"15. (1) Any person aggrieved by an order of the Taxation Officer.' made under section 7 may within thirty days from the date of such order'.. prefer an appeal to the Appellate Authority.

(2) Every order made by the Appellate Authority under sub-section', (I) shall be final and conclusive."

In section 20 of the principal Act—

(i) for sub-section (1), the following sub-section shall be substituted,',.' namely—

Amendment of section 13.

Substitution or section 15.

Amendment of the first Schedule. le

IT. " (I) The State Government may, by notification, make rules for'

carrying out the purposes of this Act.";

(ii) in sub-section (2), /in clause (e), the word "assessment" shall bC; :nutted.

II. In the first Schedule to the principal Act, in Part B, after Artide V following Explanation shall be inserted, namely—

Transitory provisions.

Amendment sectioo 7 U. P. Act 8 1962.

of of of

"Explanation—For the purposes of this article, fifty per cent of the 's sanctioned standing capacity, if any, shall be reckoned as additional. '- seating capacity."

Every appeal under section 15 of the principal Act purporting to be an appeal against an order relating to recovery of tax under that Act, pending' immediately before the third day of October, 1975 shall be deemed to have', abated on the said date.

Cilia= III

AMENDMENT OF THE UTTAR PRADESH MOTOR GADI (YATRI KAR) ADHINIYAM, 1962

In section 7 of the Uttar Pradesh Motor Gadi (Yatri Kar) Adhiniyamw1 1962, hereinafter in this Chapter referred to as the principal Act, the following proviso thereto shall be inserted, namely—

"Provided that the payment or deposit of the tax may be made ifly such other manner, if any, as may be prescribed."

an: .wfirw‘armna‘z, We, 197s Amendment 0f 4. vln section 5 of the principal Act, the following Explanation thereto, ““7”“ 3- shall be inserted, namely— "Explanation—Any rule or notification rescribing an exemption o prescribing a condition of exemption un er this section may be made retrospectively to a date not earlier than the commencement of the cur- r refit financial year, provided that an exemption shall not be withdrawn retm'spectively." Amendment of 5. In section 4 of the principal Act, for the figures "1974", the figures "1975" 599mm 4- shall be substituted, and be deemed always to have been substituted. » - Amendment Of 6. In section 5 of the principal Act, for the figures "1974", the figures , “cm“ 5‘ "1975" shall be substituted, and be deemed always to have been substituted. 323:3;le 0f 7. In section 7 of the principal Act— , (i) for the words "three months”, the words "one mont ” shall be substituted ; (ii) the following proviso thereto, shall be inserted at the end, namely— "" “Provided that no such refund shall be admissible unless such- person had deposited the registration certificate, the token issued in 3 respect of the vehicle and the permit, if any, with the Taxation,_’ Officer during the period ,for which such refund is claimed." ' Amundmom of 8. In section 13 of the principal Act, for the words ”fifty rupees" and" "Ctlonll ”one hundred rupees", the words “three hundred rupees” and “five hundred: rupees” shall respectively be substituted. Substitution 9t 9. For section 15 of the principal Act, the following section shall be, SW10“ 15- , substituted, namely— ”15. (1) Any person aggrieved by an order of the Taxation Ofliceri made under section 7 may within thirty days from the date of such 0rd prefer an appeal to the Appellate Authority. (2) Every order made by the Appellate Authority under subsection (1) shall be final and conclusive." . Amendmn-nt of 101 In section 20 of the principal Act— , sectionzo. (i) for sub-section (1), the following sub-section shall be substitute _ namely— ”(l) The State Government may, by notification, make rules f carrying out the purposes of this Act"; (ii) in subsection (2),”in clause (e), the word "assessment" shall be , :mitted. Amendmchm of 11. In the first Schedule to the principal Act, in Part B, after 'Article V ”3“ “mac “M“ the following Explanation shall be insert: , namely— ”- "Expltmatio'nAFor the purposes of this article, fifty per cent of the sanctioned standing capacity, if any, shall be reckoned as additional- seating capacity." Transitory 12. Every appeal under section 15 of the principal Act purporting to be “WWW" an appeal against an order relating to recovery of tax under that Act, pending immediately before the third day of October, 1975 shall be deemed to have abated on the said date. CHAPTER III , AMENDMENT OF THE UTTAR PRADESH MOTOR GADI (YATRI : KAR) ADHINIYAM, 1962 'Angendment of 13, In section 7 of the Uttar Pradesh Motor Gadi (Yatri Kar) Adhiniyamil smlfiA 7 8 0: 1962, hereinafter in this Chapter referred to as the principal Act. the io’llowing $9.62.- “ 0 proviso thereto shall be inserted, namely— "Provided that the payment or deposit of the tax may be made in: such other manner, if any, as may be prescribed."

t. 977;7' t.iti(iv1l n'74Z; 1 R, 1976 ••••

14. In section 8 of the principal Act, in sub-section (2), the following Amendment of proviso thereto shall be inserted, namely— section 8.

"Provided that the payment or deposit of the tax may be made in such other manner, if any, as may be prescribed."

15. In section 13 of the principal Act, in sub-section (2), for the provisos Amendment of thereto, the following proviso shall be substituted, namely— section 13.

"Provided that no appeal under clause (b) or clause (e) shall be entertained by the Appellate Authority, unless fifty per, cent of the sum determined or assessed as payable by way of tax has been deposited."

,• 16. Section 15 of the principal Act shall be re-numbered as sub-section (1) Amendment of thereof, and after sub-section (1) as so re-numbered the following sub-sections section 15. shall be inserted, namely :—

" (2) A stage carriage shall not be plied in any public place in the State in case any tax or penalty payable in respect thereof remains unpaid for more than fifteen days after it has become payable under this Act or the rules or orders made thereunder:

Provided that where an appeal against assessment of tax or levy of penalty is pending, the Appellate Authority may, for reasons to be recorded, exempt a stage carriage from the operation of this sub-section for such period as may be specified by it.

(3) Any stage carriage plied in contravention of the provisions of sub-seiiion (1) or sub-section (2) may be seized and detained by any officer of the Transport Department not below the rank of the Tax Officer for so long as the registration certificate under section 14 or the receipt referred to in this section is not obtained or, as the case may be, the whole of the amount of such tax or penalty or both has not been duly paid."

CHAPTER IV

AMENDMENT OF THE UTTAR PRADESH MOTOR GAM (MAL KAR)- ADHIN/YAM, 1964

•

In section 2 of the Uttar Pradesh Motor C-adi (Mal Kar) Adhiniyam, !964, hereinafter in this Chapter referred to as the principal Act. in clause (k),

;. between the expressions "motor vehicle", and "trailer", the expression "route" shall be inserted.

In section 3 of the principal Act, for Explanation I, the following :4xplanation shall be substituted, and be deemed always to have been substituted, tianiely—

"Explanation I—Where goods are carried by a public goods vehicles—

(a) from any place outside the State, to any place outside the State ; or .

((7) from any place ithin the State, to any place outside the State ; or

(c) from any place outside the State to any place within the State; an -amount bearing the same proportion to the total- freight pay- able as the distance within the State bears to the total distance to which goods are carried by such vehicle shill be deemed to be the freight payable for the carnage of goods in the State."

19. In section 18 of the principal Act, in sub-section (2), for the provisos : thereto, the following proviso shall he substituted,- namely—

"Provided that no appeal under clause (b) shall be entertained by the Appellate Authority unless fifty per cent of the anmunt assessed as pay- able by way of tax has been deposited."

20. Notwithstanding any judgment, decree or order of any court, anythinp , (lane or any action taken (inbluding the levy of tax on. goods carried by an. public goods vehicle passing through Uttar Pradesh) or anything purporting to

, tiave been done or any action purporting to have been taken under or by virtue

Amendment of section 2 of U. P. Act XV of 1964.

Amendment of section 3.

Amendment of section IS.

Validation.

. , mqrnfimewiiwe "9 14. .111 section-8 of the principal Act, in sub-section (2), the following Amendment of proviso thereto shall be inserted, namely— - , ' ' I _ “cm” 8- “Provided that the payment or depositiof the tax may be made in such other, manner, if any, as may be presu‘ibedi" ' . is; 111 section 15 of the principal Act,‘ in sub-section (2)., for the proviso: Amendment of thereto, the following proviso shall be substituted, namely— section 13- "Provided that no appeal under clause (17),- or clause (t) ' shall be entertained by the Appellate Authority, unless fifty percent of the sum -.’ ' . [determined or assesse ‘ as payable by way of tax has been deposited." ‘ V. l6. ”section 15 of the principal Act shall be fer-numbered as sub-section (1) Amendment at ' thereof, and after sub-section (1) as sore-numbered the following sub-sections section 15. ‘ , shall be inserted, namely :— “ (2) A stage carriage shall not be plied in any public place in the State in case any tax or penalty payable in respect thereof remains unpaid for more than fifteen days after‘it has become payable under this Act or the rules or orders made thereunder : - Provided that where an appeal against assessment of tax or'levy of - penalty is pending, the Appellate Authority may. for reasons to be recorded, exempt a stage carriage from the operation of this sub-section for such period as may be spEcified by it. v . (3) Any stage carriage plied in contravention ofthe provisions of sub-seqion (1) or sub-section (2) may be seized and detained by any officer of the Transport Department not below the rank of the Tax Officer . for so long as the registration certificate under section 14 or the receipt , reien-ed to in this section is not obtained or, as the case may be, the whole of the amount of such tax or penalty or both has not been duly paid." CHAPTER IV AMENDMENT OF THE UTTAR PRADESH MOTOR GAD! (MAL KAR)’ ADHINIYAM. 1964 ‘x 17. In section 2 of the Uttar Pradesh Motor Gadi (MaLKar) Adhiniyam, Amwdmenl of 1.5964, hereinafter in this Chapter referred to as the principal Act. in clause (k). lifti’oictgv ‘3? between the expressions “motor vehicle", and “trailer“, the expression “route" 1964. shall be inserted. 18. 'In section 3 of the principal Act, for Explanation I, the following Amendment of , 7xplanation shall be substituted, and be deemed always to have been substituted, 5mm“ 3‘ namely— i ‘ “Explanation l—Where goods are carried by a public goods vehicles— (a) from any place outside the State, to any place outside the t ‘ State; or . (b) froin any place within the State, to any place outside the State; or (c) from any place outside the State to any place within the State; an amount bearing the same proportion to the total- freight pay- able as the distance within the State bears to the total distance to which goods are carried by such vehicle shall be deemed to be the freight payable for the carriage of goods in the States" 19. In section 18 of the principal Act,.in subsection (2), for the provisos Amendment of - ,fhei‘cto, the following proviso shall be substituted, namely— ' ““10“ )8. “Provided that no appeal under clause (17) shall be entertained by the Appellate Authority unless fifty per cent of the amount assessed as pay- able by way of tax has been deposited." 20. Notwithstanding any judgment, decree or order of any court, anythinv Validation. @118 or any action taken (in'cluding the levy of tax on goods carried by any fiublic goods vehicle passing through Uttar Pradesh) or anything purporting to ,3“? been done or any action purporting to have been taken under or by virtue

MAL, 1Tit,, .1 976 710

Amendment of section 43-A of Act IV of 1939 as inserted by U. P. Act na. 25 of 1972.

Amendment of section 123 Cl Act IV of 1939,

of section 3 of the principal Act, shall be deemed to be as valid and effective as - if the amendments made thdrein by section 18 of this Act, were in force at all material times, and accordingly—

no suit or other proceeding shall be entertained or continued in any. court or before any authority for the refund of any amount referred to in section 3 of the principal Act;

no court shall enforce any decree or order directing the refund of any such amount ,•

(e) any tax the realisation of which was stayed or restrained by any court before the third day of October, 1975, shall be recoverable in accordance with the provisions of section 3 of the principal Act as amended by section 18 of this Act

CHAPTER V

AMENDMENT OF THE MOTOR VEHICLES ACT, 1939

21. In section 43-A of the Motor Vehicles Act, 1939, (hereinafter referred to as the principal Act), for sub-section (2), the following sub-section shall be substituted and be deemed always to have been substituted, namely

"(2) Without prejudice to the generality of the provisions of sub- section (1), such directions may be given in respect of any of the follow- ing matters, namely—

the number of stage carriage or contract carriage permits that may be granted in respect of any route or area;

the preference or the order of preference to be given to or the quota to be fixed for, specially deserving categories such as ex-army personnel, educated unemployed persons, such persons holding dri- ving licences as are members of co-operative societies formed for passenger transport business, persons belonging to the Scheduled . Castes and Scheduled Tribes ;

the procedure for grant of permits, and for selection from among the applicants, including selection by drawing ot lots from .' among persons belonging to the same category; ,

(3)Any direction under sub-section (1) may be issued with retrospec- rive effect •

(4) Where, any direction is issued under sub-section (I) to any Trans- port Authority, then any appeal or revision pending before the State f: Transport Appellate Tribunal shall also be decided in such manner as to give effect to such direction.

(5) Where any direction is issued under sub-section (1) with retros- pective effect then—

any Transport Authority or the State Transport Appellate Tribunal may review any order passed earlier by it with a view to ;. making it conform to such direction, and may for that purpose cancel any permit already issued ;

any Transport Authority may apply to the High Court for review of any order passed by such Court earlier with a view to !: enabling such Authority to comply with such direction.

(6) The provisions of this section shall have effect notwithstanding • anything contained in sections 47, 50 and 57."

22.. lit section 123 of the principal Act—

(1) for sub-seetion (1) , the following sub-section shall be substituted, namely :—

"(I) Whoever drives a motor vehicle or causes or allows a motor , vehicle to be used in contravention of the provisions of 'section 22 or '- without the permit required by sub-section (1) of section 42 or in' contravention of any condition of such. permit relating to the route.

. on which or the area in which or the purpose for which the vehicle:..

7” .. Wfiinwarvw, W,1F§,;1976 . H . of section 3 of the. principal Act. shall be deemed to be as valid and effective as ‘ . rf the amendments made therein by section 18 of this Act, were in force ' at all material times, and accordingly— V (a) no suit or other proceeding shall be entertained or continued in I _ any.court' or before any authority flor the refund of any amount referred --3 , a v ' -_ V. . " - to in section 3 of the principal Act; ‘ (b) no'Icourt'sha’ll enforce any decree or order directing the refund of any such amount ; ‘ ' ' i (c) any tax the realisation of which was stayed or restrained by any V court before the third day of October, 1975, shall be recoverable in~ accordance with the provisions of‘section 3 of the principal Act as ~ amended by section 18 of this Act. '_ 4 CHAPTER V AMENDMENT OF THE MOTOR VEHICLES ACT, 1939 Amendment 0f 21. In section 43-A of the Motor Vehicles Act, 1959, (hereinafterrefen'ed . ”9"“ 434‘ of to as the principal Act), for sub-section (2), the following sub—section shall be i l 19 9 . . :96 filing; gy substituted and be deemed always to have been substituted, namely :— a U. P. Ac‘ no. 25 of 97.2. "(2) Without prejudice to the generality of the provisions of sub- ' section (I), such. directions may be given in respect of any of the follow- - ing matters, namely— ' ‘ (a) the number of stage carriage or contract carriage permits that : b may be granted in respect of any route or area ; , t (b) the preference or the order of preference to be given to or the '1 quota, to be fixed for, specially deserving categories such as ex-army personnel, educated unemployed persons, such persons holding dri- .' ving licences as are members of co-operative societies formed fior 1! passenger transport business. persons belonging to the Scheduled r. Castes and Scheduled Tribes ; f (E) the procedure for‘ grant of permits. and for selection lrom : among the applicants, including selection by drawing 01 lots from , x ‘among persons belonging to the same category; ‘- (3) V Any direction under sub-section (1) may be issued with retrospec- ' tive effect. , (4) Whereany direction is issued under sub-section (1) to any Trans- port Authority, then any appeal or revision pending before the State; Transport Appellate Tribunal shall also be decided in such manner as to ‘11 give effect to such direction. -. (5) Where any direction is issued under sub-section (l) with retros _- pective elfect then— r ' (a) any Transport Authority or the State Transport Appellate ; Tribunal may review any order passed earlier by it with a view to making it conform to such direction, and may for that purpose cancel 1: any permit already issued ', ~ (b) any Transport Authority may apply to the High Court for -' review of any order passed by such Court earlier with a view to enabling such Authority to comply with such direction. (6) The provisions of this section shall have effect notwithstandingc anything contained in sections 47. 50 and 57." Amendment a; 22., In section 123 of the prmcrpal Act-— 5;:ng olzlhri'l (1) for sub-section (1)., the following sub-section shall be :ubstitutedfi namely :—- t - _V “ (I) Whoever drives a motor vehicle or causes or allows a motor h. vehicle to be used in contravention of the provisions oi section 22 01‘” without the permit required by sub-section (1) of section 42 or in’ contravention of any condition of such- permit relating to the routd: .on which or the area in which or the purpose for which the vehicle-:-

.794...Atrff 1.73T zi-t& 1 lit: 9 76 . -11

may be used or to the maximum number of passengers and maximum weight of luggage that may be carried on the vehicle shall be punish- able for a first offence with fine which may extend to one thousand rupees and except as provided in sub-section (I-A) for any second or subsequent offence with imprisonment which may extend to six months or with fine which may extend to two thousand rupees, or

' with loth :

Provided that no Court shall, except for reasons to be stated in writing, impose a fine of less than five hundred rupees for second or subsequent offence.";

(2) after sub-section (1), the following sub-section shall be inserted, namely :—

" (1-A) Whoever drives or uses, or causes or allows to be driven or used, a motor vehicle which is a contract carriage (other than a motor cab) or a stage carriage without the permit required by sub- section (1) of section 42 or in contravention of any condition of such permit relating to the route on which or the area in which or the purpose for which the vehicle may be used, shall for any second or subsequent offence, be punishable with imprisonment which shall not be less than two months or more than six months and shall also be liable to fine which may extend to two thousand rupees:

Provided that the court may, for reasons to be recorded in writing, impose a sentence of imprisonment for a lesser term or fine, which shall not be less than one thousand rupees, in lieu of imprisonment for any such second or subsequent offence.";

(3) for sub-section (3), the following sub-section shall be substituted, namely :—

,namely

"(3) White a person is convicted of an offence under this sec- tion, the court by which such person is convicted may in additibn to any sentence which may be passed under sub-section (1) or sub- section (1.-A) by order—

if the vehicle used in the commission of the offence is a motor car, suspend its certificate of registration for a period not exceeding four months;

if the vehicle used in the commission of the offence is a transport vehicle, suspend its permit for a period not exceed- ing six months or tancel it." ;

(4) after sub-section (3), the following sub-section shall be inserted,

"(3-A) Where a person is convicted for any second or subsequent offence under sub-section (I-A), the court by which such person is convicted may, in addition to any sentence which may be passed under sub-section (1-A) or any order which may be made under sub- section (3), order confiscation of the vehicle used in the commis- sion of the offence.

(3-B)Notwithstanding anything contained in section 129-A, the vehicle used in the commission of the offence under sub-section (I-A) shall be seized and detained in custody till the case is finally disposed of by the trial court :

Provided that where the case is not disposed of by such court within two months from the date of seizure of the vehicle, the accused may apply for the release of the vehicle from custody, and the court shall order release of the vehicle on such terms and condi- tions as to its production before the court, including the appellate court, as it may consider necessary.

(3-C) No suit or other legal proceeding shall lie against the State Government, and no suit, prosecution or other legal proceeding shall lie against any person, for anything in good faith done or intended to be done in pursuance of sub-section .(3-B).";

$3.193? mm We, 1 a? -l 9 7s ~ may be used or to the maximum number (if passengers and maximum weight of luggage that may be carried on the vehicle shall’be' punish- able for a first offence with fi‘newhioh may extend to one thousand rupees and except as- provided in sub-section (LA) for any second or subsequent offence with impriéonment which may extend to six ' months or with line which may extend to two thousand rupees, or svith'both: Provided that no Court shall, iexcept for :reasons to'be stated in : writing, impose a fine of less than five hundred rupees for second or 'f'subsequent offence“; ' i ' (2) arm sub-section (1) , the following subsection shall be inserted, namely :— "(l-A) Whoever drives or uses, or causes or allows to be driven or used, a motor vehicle which is a contract carriage (other than a motor cab) or a stage carriage without thevpeimit required by sub section (I) of section 42 or in contravention of any condition of such permit relating to the route' on which or the area in which or the purpose for which 'the vehicle may be used, shall in any second or subsequent offence, be punishable with imprisonment which shall not-be less than two months or more than six months and shall also be liable to line which may extend to two thousand rupees : Provided that the court may, for reasons to be recorded in writing. impose a sentence of imprisonment for a lesser term or fine, which shall not be less than one thousand rupees. in lieu of imprisonment for any such second or subsequent offence"; (3) for sub-section (3), the following sub-section shall be substituted, namely :— . "(3) Whege a person is convicted of an offence under this sec- tion, the court by which such person is convicted may in addition to any sentence which may be passed under sub-section (1) or sub- section (l-A) by order—— (a) if the vehicle used in the commission of the oEence is 2 motor car. suspend its certificate of registration for a period not exceeding four months; ([2) if the vehicle used in the commission of the offence is a transport vehicle, suspend its permit for a period not exceed— ing six months or cancel it." ;_ (4) after subsection (5), the following sub-section shall be inserted, namely :— "(B-A) Where a person is convicted for any second or subsequent ofience under subsection (LA), the court by which such person is convicted may. in addition to any sentence which may he passed under sub-section (l-A) or any order which may he made under sub- section (3), order confiscation of the vehicle used in the commu- sion of the olfence. (5-15) Notwithstanding anything contained in section 129-A, the vehicle used in the commission of the oEence under sub-section (l-A) shall be seized and detained in custody till the case is finally disposed of by the trial court: Provided that where the case is not disposed of by such court within two months from thevdate of seizure of the vehicle, the accused may apply for the release of the vehicle from custody, and the court shall order release of the vehicle on such terms and condi- tions as to its production before'the court. including the appellate court, as it may consider necessary. (3-C) No suit or other legal proceeding shall lie against the State Government, and no suit, prosecution or other legal proceeding shall lie against any persOn, for anything in good faith done or intended to be done in pursuance of sub-section (EB-13).";

12 u'dt WITSTRT me, 14 976

(5) for sub-section (4), the following sub-section shall be substituted,

"(4) The court to which an appeal lies from any conviction in respect of an offence of the nature specified in sub section (1) or sub-section (1-A) may set aside or vary any order of suspension or cancellation made under sub-section (3) or any •order of confiscation made under sub-section (3-A) by the court below and the court, to which appeals ordinarily lie from the court below, may set aside or vary any such order of suspension, cancellation or confiscation made by the court below, notwithstanding that no appeal •lies against the conviction in connection with which such order was made.'

CHAPTER VI

MISCELLAN.EOUS

Repeal and savings.

23. (1) The Uttar Pradesh Motor Vehicles Taxation and Other Laws (Amendment) Ordinance, 1976 is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the enactments referred to in Chapters II, III, IV and V. as principal Acts, as amended by the said Ordinance, shall be 'deemed to have been done or taken under the corresponding provisions of the respective principal Acts as amended by this Act as if the provisions of this Act were in force at all material times.

mET

wk;int 914 TOM,

7cag

'fro tr,yro zLo tr/o--o o 52(11° (Thlrie 1976--700 (To)i

‘1 Repeal and '- 28. '(1) w. wenwwwm, lug-1975 _ ._,(5). forsub-section (4),, the following sub-section shall be substituted, namely ;— - ' ' , - > - - ' “'(4) _,The court to which .an appeal lies from any conviction in respect‘of-an offence ofthe’ nature specified in sub-section (1) or sub-section (l-A) may Set aside 01}. Varyany order 'ol siispensio‘n or cancellation made under subsection (3) or any order of confiscation made under sub-section (S-A) by the court below and the court. to which appeals ordinarily lie from the-court below, may set aside or f . _ vary any such order of suspension, cancellation or confiscation made by the court below, notwithstanding that .no appeal lies against the conviction in connection with which such order was made." . anrrrEii VI hlISCELLANEOUS 2 Notwithstandinw such re eal, an 'thin done. or an action taken under a P 5 g Y the enactments relerred to in Chapters 11,11], IV and V, as principal Acts, as amended by the said Ordinance,.shall‘ be‘deemed to have been done or taken under the corresponding provisions of thei‘espective principalects as amended by this Act as if the provisions of this Act were inlorce at all material times. mt it, £2215: ant vitae. effa'a I. 01:21:} :10 tho—43:0 rim 52 are {fame}. -1976—~7n0 (m): ‘ The Uttar Pradesh Motor Vehicles Taxation and‘Other Laws . smngs‘ (Amendment) Ordinance, 1976 is hereby repealed. . '