i ' (To b& published in Part [V of Delhi Gazette Extraordinary) Government of National Capital Territory of Delhi (Law, Justice and Legislative Affairs Department) st Level, 'C' Wing, Delhi Secretariat, New. Delhi-110 002 No.F.14(7)/LA-2002/ 2 y 2 Dated: the § - ~) ~2002 a"
The following Act of the Legislative Assembly of the National Capital Territory of Delhi received the assent of the President on 14.6.2002 and is hereby published for general information.
The Delhi (Distribution of Proceeds of Taxes) Act, 2002 (Delhi Act No.11 of
2002).
(As passed by the Legislative Assembly of the National Capital Territory of Delhi on
03.04.2002).
An Act to provide for the distribution of the net proceeds of taxes of the Government of National Capital Territory of Delhi among the Municipalities in pursuance of the principles of distribution formulated and the recommendations made by the Finance Commission constituted by the Government of National Capital Territory of Delhi and to make consequential amendments in the Delhi Municipal Corporation Act, 1957, the Delhi Motor Vehicles Taxation Act, 1962 and the New Deihi Municipal Council Act,
1994.
Cn
en
ee
ns
BE it enacted by the Legislative Assembly of the National Capital Territory of Delhi in the :
Fifty-third Year of the Republic of India as follows :-
CHAPTER - |
Preliminary
é
ort Title, extent, 1. (1) This Act may be cg qed the Delhi (Distribution of d commencement : Proceeds of Taxes) Bil? 2002.
(2) Tt extends to the whole of the National Capital Territory of Delhi.
(3) It shall be deemed to have come into force on the Ist day of April, 1996.
Definitions 2. In this Act. unless the context otherwise requires, --
(a) "Municipality" means an institution of £ under article 243Q of ihe Constitution.
(b) "Government" means the Lt. Governor of the National Capital + Territory of Delhi rred to in clause (1) of art ticle 239AA of the Constitution; BS
(c) "Finance Commissicn" means the Fi Commission for the ' National Capital Territory of Delhi constituted under section 3 of the Delhi Finance Commission Act, 1994 (10 of 1994)
government constituted
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CHAPTER
— aug Taxes levied and distribut ed between the Governme nt and the M unicipalities pistributio n of procee ds of taxes
. S.
qd) All ta xes and dut ies which shall be jev ied
and collected : bY the
Government, shal! be
distributed between the Government and the
Municipalitie s in the ma nner provid ed in sub- section (2)-
(2) Such percentage as may be pres cribed of th e net
proceeds of such taxes 'an d duties in an y financial year (which shall form pa rt of the Con solidated
Fund of the N ational Capi tal Territory of Delhi)
shall, if the L egislative Ass embly of th e National
Capital Terr itory of Delh i by appropr iation made by law in thi s behalf so pr ovides, be
assigned to the Municipali ties and shal l be distribut ed among
the Municipali ties jn such percentage
and in such manner as ma y be prescrib ed.
@) Jn this
Chapter, "pr escribed" mea ns prescribe d by
the Governme nt py order after consi dering the
recommendati ons of the Fi nance Commis sion.
CHAPTER
— Wy
Amendment of the Delhi M unicipal Co rporation A ct, 1957
Omission
of section 18
4. 4. Sec tion 184 of the Delhi Mun icipal Corpo ration Act 1957 (66 of 1957) shall be omitted.
CHAPTER
aN
Amendment of the Motor Vehicle Tax ation Act,
1962
Omission of section 20. 5, Section 2 0 of the Delhi Motor Vehicles Taxation Act, 1962 (57 of 1962) shall be omitted
.
CHAPTER — Vv
Amendment of the New D elhi Municip al Council Act, 1994 Omission of section. Ags= 6: Sect
ion 125 of the New Delhi Mun icipal Counci l Act,
1994 (44 of 1994) shall be omitted.
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Validation, CHAPTER -— VI Miscellaneous All things done and all steps taken by the Government before the commencement of this Act, for assignment and distribution of the net proceeds of taxes and duties levied and collected by the Government to the Municipalities, shall, in so far as they are in conformity with the provisions of this Act, be deemed to have been done or taken under these provisions as if such provisions were in force at the time such things were done or such steps were taken. . '
(RsKePARBHAKAR ),
Deputy Secretary(Lew,Jus, & LeAe).
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