THE RAJASTHAN PASSENGERS AND GOODS TAXATION (REPEALING) ACT, 1982
(Act No. 21 of 1982)
[Received the assent of the Governor on the 30th day of September, 1982.]
An
Act
to repeal the Rajasthan Passengers and Goods Taxation Act, 1959.
Be it enacted by the Rajasthan State Legislature in the Thirty-third Year of the Republic of
India, as follows:-
1. Short title and commencement.- (1) This Act may be called the Rajasthan Passengers
and Goods Taxation (Repealing) Act, 1982.
(2) It shall come into force on such date as the State Government may, by notification in
the Official Gazette, appoint.
2. Repeal of the Rajasthan Passengers and Goods Taxation Act, 1959.- The Rajasthan
Passengers and Goods Taxation Act, 1959 (Rajasthan Act No. 18 of 1959) is hereby repealed.
3. Savings.- The repeal of the Rajasthan Passengers and Goods Taxation Act, 1959
(Rajasthan Act No. 18 of 1959), hereinafter referred to as the “repealed Act’’, shall not,-
(a) affect the previous operation of the repealed Act or anything duly done or suffered
thereunder; or
(b) affect any right, privilege, obligation or liability acquired, accrued or incurred under the
repealed Act; or
(c) affect any penalty, forfeiture or punishment imposed in respect of any offence
committed against the repealed Act; or
(d) affect any investigation, legal proceedings or remedy in respect of any such right,
privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;
and any such investigation, legal proceedings or remedy may be instituted, continued or enforced
and any such penalty, forfeiture or punishment may be imposed as if this Act has not been enacted:
Provided that where under any agreement entered into in pursuance of the provision of sub-
section (3-B) of section 63 of the Motor Vehicles Act, 1939 (Central Act IV of 1939) passenger tax
and goods tax is payable, the reference to such tax in the agreement shall, on the commencement of
this Act, be construed as reference to Special Road Tax payable under section 4-B of the Rajasthan
Motor Vehicles Taxation Act, 1951 (Rajasthan Act XI of 1951).
4. Repeal.- The Rajasthan Passengers and Goods Taxation (Repealing) Ordinance, 1982
(Ordinance No. 8 of 1982) is hereby repealed.