PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 27, 2015
(PHGN 8, 1936 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENTOF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 27th February, 2015 No.7-Leg./2015.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 28th Day of January, 2015, is hereby published for general information:
THE NORTHERN INDIA CANAL AND DRAINAGE
(PUNJAB AMENDMENT) ACT, 2014
Levy of water
(Punjab Act No. 7 of 2015)
63
AN
cess for Maintenance and Development of Irrigation
Infrastructure.
ACT
further to amend the Northern India Canal and Drainage Act, 1873 in its application to the State of Punjab.
Be it enacted by the Legislature of the State of Punjab in the Sixty-fifth Year of the Republic of India, as follows:
1. () This Act may be called the Northern India Canal and Drainage short tile and
(2) It shall come into force on and with effect from the date of its publication in the Official Gazettee.
2. In the Northern India Canal and Drainage Act, 1873, in its application to the State of Punjab, (hereinafter referred to as the principal Act), for section
36, the following section shall be substituted, namely:
"36. The State Government may levy a water cess on the occupiers of
land, who use canal water for the purposes of irrigation at the rate to be determined by the State Government from time to time and such occupiers, as acceptthe water, shall pay for water cess accordingly. Such water cess shall be payable within such time andin commencement.
such manner, as may be prescribed. The water
cess so collected, shall be used
by the State Government for maintenance and
development of irrigation
infrastructure.
Substitution of
section 36 of
Punjab Act VIl
of 1873.
(Punjab Amendment) Act, 2014.
J
bh PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 27, 2015
PH A)
ENT
DEPARTMENT LEGISLATIVE AFFAIRS, PUNJAB
TI CA ON
27th February, No.7-Leg./2015.-The following Act of the Legislature h t Punjab received the assent of the Governor of Punjab on the 28th Day of January, 2015, is hereby published for general information:-
RN N N
(PUNJAB AMENDMENT) ACT, 2014
(Punjab Act No. 7 of 2015) further to amend the Northern India Canal and Drainage Act, 1873 in its pli ati n o h t t njab.
Be it enacted by the Legislature of the State of Punjab in the Sixty-fifth ear f th epublic f India, lows:
. 1) hi ct a be called the Northern India Canal and Drainage j mendment) Act, 4.
(2) al n i t rom h blicati n n h Offic al azet e . n ort er anal Drainage Act, 3, in its plicat ion
h t njab, reinafter o h cipal Act)
,
, owi hall bstituted, e
" . t over ent ev ater h upiers
at land, who use canal ater h ses irrigation
cess for at h o i ed h t over ent
rom im o im cupiers, t the
Irrigation ater, al ater ordingly.
Infrastructure. ater al able it i im n
an er, a scri ed. ater l t d, al
h t over ment aint ance ent rrig
n astructure.
Short title and
m e m nt.
ubstit ti n
section 36 of
nj ct I I
1
3.
The rules hereinbefore referred to may prescribe and determine what personsor classes of persons are to be deemed to be occupiers for the purposes of this section and may also determine the serveral liabilities, in respect or tne payment of water cess of tenants and of persons to whom tenants may have sublet their lands or of proprietors and of persons to whom proprietors may have let the lands held by them in cultivating occupancy.".
4.
PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 27, 2015
(PHGN8, 1936 SAKA)
5.
In the the principal Act, sections 37, 38 and 39 shall be omitted. In the principal Act, in section 44,
(i)
64
for the existing heading, the following heading shall be Punjab Act VIlI of 1873.
substituted, namely:
Water-cess by whom payable when charged on land held by several owners.".
(ii) in the first line, for the words and sign water-rate", the words and sign water-cess" shall be substituted.
(1) The Northern India Canal and Drainage (Punjab Amendment) Repeal and saving. Ordinance, 2014 (Punjab Ordinance No. 3 of 2014), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the ordinance referredto in sub-section
(1), shall be deemed to have been done or taken under the principal Act, as
amended by this Act.
H.P.S. MAHAL
715/2-2015/Pb. Govt. Press, S.A.S. Nagar Omission of
sections 37, 38
and 39 of Punjab
Act VIll of 1873.
Amendment of
section 44 of
Secretary to Government of Punjab, Department of Legal and Legislative Afairs. PUNJAB GOVT GAZ (Ly B GOVT. GAZ. (EXTRA), FEBRUARY 27, 2015
(PHGN 8, 1936 )
rules hereinbef: ? N c einbefore referre o prescribe a determine what persons classes f persons deemed to be occupiers for the purposes ' also determine the serveral liabilities, in respect of the payment of ater nts s nts have
blet i a r prietors s o prietors
h lands held them in cultivating occupancy."
of this sectio a a
Inthethe principal Act, sections 37, 38 and 39 shall be omitted. ~~ i on o ,
ct V1I 873.
In the principal Act, in section 44,— Amendment of
(i) fi he . . }
. section or the existing heading, the following heading shall be Punjab Act VIII substituted, namely: of 1873.
"Wat r ss abl h an ners "
(i ) h n , h or and g "'wate ", h or g "w c " all bstit ted.
(1) TheNorthern India anal rai age P j A endment) epeal and Ordinance, 2014 ( j r i ce o. 2014), repealed. saving.
(2) otwithstanding eal, thing r action take n
er h cipal ct, as ended h ce
n -secti n
), al de med a e
r h i al ct,
e de ct.
.P. . MAHAL,
Secretary over ment unjab, epart ent egal egislative f irs. 5/ -2015/Pb. ovt. ress, .S. agar
2