PUNJAB GOVT. GAZ. (EXTRA), MARCH 25, 2021
(CHTR 4, 1943 SAKA)
EXTRAORDINARY
Published by Authority
CHANDIGARH, THURSDAY, MARCH 25, 2021
(CHAITRA 4, 1943 SAKA)
( xxxvii )
LEGISLATIVE SUPPLEMENT
Contents Pages Part - I Acts
The Punjab Infrastructure (Development and Regulation) Amendment Act, 2021. (Punjab Act No. 5 of 2021).
Part - II Ordinances
Nil
Part - III Delegated Legislation
Nil
Part - IV Correction Slips, Republications and Replacements
Nil ______ .. 19-20
1
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 25th March, 2021
No. 5-Leg./2021.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 24th day of March, 2021, is hereby published for general information:-
THE PUNJAB INFRASTRUCTURE (DEVELOPMENT AND
REGULATION) AMENDMENT ACT, 2021
(Punjab Act No. 5 of 2021)
AN
ACT
further to amend the Punjab Infrastructure (Development and Regulation) Act, 2002.
BE it enacted by the Legislature of the State of Punjab in the Seventy-second year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab Infrastructure (Development and Regulation) Amendment Act, 2021.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the Punjab Infrastructure (Development and Regulation) Act, 2002 (hereinafter referred to as the principal Act), after section 25, the following section shall be inserted, namely:-
"25-A. Notwithstanding anything contained in this Act, the State Government may also levy Special
Infrastructure Development fee on petrol, diesel and immovable property at such rate, as the State Government may, by notification, direct, for the purpose of which a special head shall be created under which the accrued Special Infrastructure Development fee shall be collected and deposited directly into the Development Fund constituted under section 27.".
19
Short-title and commencement. Insertion of new section 25-A in Punjab Act 8 of
2002.
Levy of Special Infrastructure Development fee.
2
3. In the principal Act, in section 27, in sub-section (2), for the words
"The amount of fee charged and collected under this Act", the words and signs "The amount of fee, except Special Infrastructure Development fee, charged and collected under this Act" shall be substituted.
S.K. AGGARWAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs.
20
2260/3-2020/Pb. Govt. Press, S.A.S. Nagar Amendment in
section 27 of
Punjab Act 8 of
2002.
3