PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 03, 2013
(AGHN 12, 1935 SAKA)
PART I
DEPARTMENTOF LEGAL AND LEGISLATIVE AFFARS, PUNJAB
NOTIFICATION
The 3rd December, 2013 No. 54-1Leg./2013.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 29th Day of November, 2013, is hereby published for general information:
THE PUNJAB ANCIENT, HISTORICAL MONUMENTs,
ARCHAEOLOGICAL SITES AND CULTURAL HERITAGE
MAINTENANCE BOARD (AMENDMENT) ACT, 2013
(Punjab Act No. 43 of 2013)
267
AN
ACT
further to amend the Punjab Ancient, Historical Monuments, Archacological Sites and Cultural Heritage Maintenance Board Act, 2013. BE it enacted by the Legislature of the State of Punjab in the Sixty fourth Year of the Republic of India as follows:
1. ) This Act may be called the Punjab Ancient, Historical Short title and Monuments, Archaeological Sites and Cultural Heritage Maintenance Board (Amendment) Act, 2013.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the Punjab Ancient, Historical Monuments, Archaeological Sites
and Cultural Heritage Maintenance Board Act, 2013 (hereinafter referred to
as the principal Act), in section 5, in sub-section (2), for clause (ii), the following
clause shall be substituted, namely:
"i) any grant/amount received from the Government, the State Public Sector Undertakings that is Corporations, Boards,
Trusts and Societies on account of percentage share of their
revenues or out of their profits on a case to case basis or any
other source;".
Commencement.
Amendment in
section 5 of
Punjab Act 29
of2013.
PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 03,2013 267
( HN 12, 1935 SAKA)
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 3rd December, 2013 No. 54-1.0g./2013,Ths following Act of the Legislature of the State of Punjab received t e assent of t e Governor of Punjab on t e 29th Day of November, 2013, is hereby published for general information:—
E PUNJAB NCIENT, I RI AL ONUMENTS,
RCHAEOLOGICAL SITES LTURAL HERITAGE
AI T ANCE R DMENT) ACT, 2013
nj ct o. 43 of 2013) further to e nj ncient, Historical Monuments, Archaeological i ultural eri tage Maintenance Board Act, 2013. BE it ena t h egislature of the State of Punjab in the Sixty- fourth Year of the Republi o ia a fo o s:-
1. (1) This Act may be called the P Ancient, Hi rical Shorttitle and Monuments, Archaeological Site and C l H r a Mai t B d Somm
e ma l.
(Amendment) Act, 20
(2) lt shall come into force on and w h effec from the date of i ts
publication in the Offic G ett
2. Inthe Punjab Ancient H o M ments, A ol gical Sites Amendment in
. . section 5 of tenan Bo d A 2013 (here na fter referred to Punjab Act 29 and Cultural Heritag
M n
n 5, in sub-section (2), for cl ause (ii), the following of 201
3.
as the principalAct in sectio
clause shall be su bstitute , namel -
"(ii) any grant/amou received from the Go n ent, the State Public Sector Under a k ng that is Co ti ons, Boards,
cieties on a count of perce ntage share of their Trusts and So
revenues or out of their pro fits on a case to case basis or any
other sources":
1
3.
PUNJAB GOVT.GAZ. (EXTRA), DECEMBER 03, 2013
(AGHN 12, 1935 SAKA)
In the principal Act, in scction 6, (i)
268
after sub-section (2), the following sub-section shall be Punjab ACt No. 29 of 2013. inserted, namely:
"(2-A) There shall also be levied a cess under this section on the civil works to be executed by the Greater Mohali Area Development Authority and the works of the Punjab Water Supply and Sewerage Board, Department of Irigation that is related to Irrigation, Drainage, Flood Management Programme and works of the Punjab State Tubewell Corporation and Ranjit Sagar Dam Project, Shahpur Kandi."; and
(ii) in sub-section (3), for the words "rupees fifty crores", the words "rupees fifteen crores" shall substituted.
H.P.S. MAHAL,
376/12-2013/Pb. Govt. Press, S.A.S. Nagar Secretary to Government of Punjab, Department of Legal and Legislative Affairs. Amendment in
section 6 of
PUNJAB GOVT. GAZ. (EX ), DECEM 03,2013 268
(AGIIN 1 1935 )
3. Inthe principal Act, in section 6,-
(i) after sub-section (2), the fo low ng sub se ion sh be inserted, namely:-
"(2-4) There shall also be levied a cess un this section on the civil works to be exe ed by the G er Mohali Area Development Aut ori and the w of the Punjab Water S and S er B ar ,
Department of Irrigation that is re a e to Irrig , r i ge, o anage ent ogram e an r
o h ewel orporati n anjit
ject, ur andi.";
(i ) n - cti n o h or u s fty r s", h
words "rupees ftee all stit t d.
H.P S AHAL,
Secretary to Government unjab, Department of Legal and Legislative f airs. 76/12-2013/Pb. Govt. Press, S.A.S. agar Amendment in
section 6 of
Punjab Act
No. 29 of 2013.
2