Uttar Pradesh act 048 of 1976 : The UTTAR PRADESH URBAN DEVELOPMENT AUTHORITIES (TOLL) ACT, 1976

PRELIMINARY

Section 1.Short title, extent and commencement.

(1)This Act may be called the Uttar Pradesh Urban Development Authorities (Toll) Act, 1976.

Section 2.Amendment of' section 20 of President's Act no. 11 of 1973 as re-enacted by U.P. Act no. 30 of 1974

In section 20 of the Uttar Pradesh Urban Planning and Development Act, 1973, hereinafter referred to as the principal Act, in sub-section (1), in clause (c), for the words "fees and charges" the words "fees, tolls and charges” shall be substituted.

Section 3.Insertion of section 39-A.

After section 39 of the principal Act, the following section shall be inserted, namely :
“ 39-A- Tolls for amenities- The Authority shall be entitled to charge and collect, toll, for the use of approach roads and other amenities, at such rate and in such manner as may be notified by the State Government, from visitors, to such places of popular resort (including any ancient and historical monuments) within its development area as may be so notified:
Provided that—
(a) the rate of toll per visitor, shall not exceed rupees two ;
(b) the State Government may by notification, exempt any class or classes of visitors from the payment of the toll and may fix any day or days on which no toll shall be chargeable."

Section 4.Validation of collections already made

(1) Any collection by the Authority, from any visitor to any places , of popular resort referred to in section 39-A of the principal Act, as inserted by this Act, made prior to the commencement of this Act, shall be deemed to have been made under section 39-A of the principal .Act as inserted by this Act and shall be deemed to be and always to have been valid.

(2) For purposes of sub-section (I), if the collections were made at the rates approved by general or special order of the State Government it shall be deemed that necessary notifications were made to that effect by the State Government in accordance with the said section 39-A as if that section were In force at all material times.