Chandigarh act 001 of 1958 : The PUNJAB MECHANICAL VEHICLES (BRIDGE TOLLS) ACT, 1957

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1958 : Pb. Act I] = MECHANICAL VencLEs 487 (BRIDGE ToLLs)

THE PUNJAB MECHANICAL VEHICLES (BRIDGE TOLLS) 1957 ACT,

TABLE OF CONTENTS

Sections.

Short title, extent and commencement Definitions

Rate of toll and its payment Power of Toll Inspector

Offences and penalties

Bar to proceedings

Exclusion of jurisdiction of Civi| Courts Power to make rules

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8

1958 : Pb. Act 1] MECHANICAL

VEHICLES 489

(BRIDGE TOLLS)

\THE PUNJAB MECHANICAL VEHI

CLES (BRIDGE

TOLLS) ACT, 1957.

PUNJAB ACT No. | OF 1958. [Received the assent of the President on the 8th January,

1958, and first published in the Punjab Gaz ette

(Extraordinary), dated the 11th January,

1958].

1 2 3

4

Year No. Short title Whether repealed or otherwise affected by legislation

1958 I | The Punjab Mec

hanical Amended by the Punjab Reorganisation

Vehicles (Bridge Tolls) (Chandiga rh) (Adaptation of Laws on

Act, 1957 State and

Concurrent Subjects) Order,

1968,)

__

AN

ACT

to provide for the levy and co llection of tolls on mechanical vehicles crossing certain br idges in the State of

Punjab.

BE it enacted by the Legi slature of the State of Pu njab

in the Eighth Year of the Re public of India as follows :-—

1. (J) This Act may be cal led the Punjab Mechanical Short ttle, extent Vehicles (Bridge Tolls) Act, 1

957.

(2) It shall extend to t he whole of the {Un ion

territory of Chandigarh]. IFor Statement of Objec ts and Reasons, see Punjab Government

Gazette (Extraordinary), 1957, page 1713.

¢Substituted for the words"

State of Punj

(Ciariizara) (Adaptatio n of Laws op Stale an ab" by the Punjab Reorganisation d Concurrent Subjects Order,

Ste \

490 MECHANICAL VEHICLES [1958 , Ph é (BRIDGE Tots) oT Act y

(3) Tt shan come into force at once. Definitions, 2. In this Act, unless the context Othery; requires —

"ise

(a) 'bridge' means a bridge specified in _ @ fF Schedule annexed to this Act and such othe bridge as may, from lime to lime, be h 4 fied by — the [Central Government) this behalf : ey An

(b) 'mechanical vehicle' means any laden or Unlade vehicle designed to be driven under its own power including a motor vehicle as defined in clause (78) of Section 2 of the Indian Motor Vehicles Act, 1939 but does not include a cart or a bicycle;

(c) 'Toll Inspector' means the person authorised by . the [Central Government] to collect toll in respect of 4ny mechanical vehicle crossing a bridge, and includes every Government | servant posted at a bridge Mm Connection with the Collection of toll. Rate of toll and 3. (/) There shall be levied and paid to the [Central its Payment. Government] on every mechanical vehicle Specified in column 2 of the second Schedule to this Act, crossing a bridge, a toll at the tale, specified against each mechanical vehicle in column 3 thereof ; Provided that no loll shall be levied on Defence Services Vehicles; and Such other mechanical vehicle or class of Mechanica] vehicles, anyclass of persons ot individuals as the [Central Government] may, by general or special order, exempt from the levy or payment of the toll. Every

Shall, before Crossing a bridge, pay fo the Toll Inspector! Posted at the entrance of the bridge, the toll and shall not ta

'Substituted for the words State Gover Ne" by the Punjab Reorganisation

(Chandigarh ) (Adaptation of Laws on State anc zine u { Concurrent subjects) Order, 1968.

3

1958" : pb. Act' TJ MECHANICAL = VptncLrs * 494

(BRIDGE TOLLS)

cross the bridge without obtaining a receipt from him in token of having paid the amount thereof.

(3) Such receipt shall be handed over to the Toll Inspector posted at the other end of the bridge.

4. The Driver of a mechanical vehicle shall cause ower ol Toll the vehicle to stop when required to do so by the Toll Inspector to enable him fo carry oul any duties imposed on him by or under this Act.

Offences and 5. (1) Whoever— penalties,

(a) altempts to cross any bridge without comply- ing with the provisions of this Act ; or

(6) obstructs the Toll Inspector in the discharge of his duties imposed by or under this Act ; — or

(c) contravenes any other provision of this Act or the rules made thereunder or any order or direction made under any such provision of rule ;

shall be liable, on conviction, to.a fine which may extend to fiffy rupees.

(2) No Magistrate shall take cognizance of any offence under this Act except on a complaint in wriling made by the Toll] Inspector. |

6. No suit, perosecution or other legal proceediDg par to proceedings. shal] lie against any person, authorised to act by oF under this Act, for anything done or purporting

to have been

done, in good faith, under this Act or the rules made thereunder.

7. No civil court shal] have jurisdiction 1 aNY Exclusion of Juris- matter. which the {Central Government] or any other deionet Gis

person or authorily is empowered by this Act or the rules

Substituted for the words "State Government" by the Punjab Reorganisation (Chandigarh) (Adaptation of Laws-on State and Concurrent Subjects) Order, 1968,

4

Power to make Tule.

492

made thereunder to dispose of or take cogniza tegarding the manner in which the '[Central or such person or authority exercise any powers ye it or him by or under this Act or the rules made ther make rules, consistent with this Act, for sec and collection of toll and generally for c purposes of this Act.

MECHANICAL VEHICLES

(BRIDGE TOLLS)

[1958

nce of a Govern; en} Sled in

funder,

y hotificas;

uring the Jey. : €

8. The '[Central Government] may b

THE FIRST SCHEDULE

[See Section 2 (a)]

(i) Harike bridge on Sutlej on Ferozepore-Harike-Amritsar Roag,

(ii) Rupar bridge over Sutlej on Rupar-Nawanshahr Read.

(iii) Bridge over Sirsa Aquaduct on Rupar-Nangal Road.

(iv) Khanauri bridge on Ghaggar on Sangrur-Narwana-Jind Road,

THE SECOND SCHEDULE

(See Seciion 3) Schedule of Rates of Toll Rate of Toll (in rupees) Return journey,

if completed

Serial} Particulers of the type of vehicle |Outward | by the mid- No. | onwhichtollis leviable journey | night of the following day

on presenta-

tion of _ the

original receip'

of payment

of toll for the

outward

journey _

|. "| Rs ~ RS

] | Tractors carrying trailers or motor

_ trucks when— 00

(a) Laden with goods 3-00 3

(t) Unladen 4-00 0-50 tion (C

1968.

'Substituted for the words ''State Government" by the Punjab Reo handigarh) (Adaptation of Laws on States and Concurrent Subjects) 'cae

Pardes '

ad

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i?

' g : Pb. Act I] MECHANICAL VenicLtes 493 195 (BRIDGE ToLLs)

Rate of Toll (in rupees) Return journey,

if completed

. , by the mid. Serial | Particulars of the type of Outward | night of the No. vehicle on which toll is journey | following day leviable _ on presenta-

tion of the

original receipt

of — payment

of toll for the

outward

journey

~ Y 2 3 4

Rs Rs

2 | Trailer attached to a truck wher—

(a) Laden with gocds 7 1-50 1-50

(b) Unladen a 1-00 0-25 3 | Motor Bus—

(a) With passengers .. 3 00 -3:00

(b) Empty (without passengers) 2:00 0 +50 4 | Light motor vehicle. such as Jeep, car, pick-up van, land-rover, station wagcen, tractor, delivery van <7 2-00 0-50

5 | Trailer attached to a motor — | car, pick-up van, jeep, land- rover, station wagon when—

(a) Laden with goods . 0-75 0-25

(b) Unladen nt 0 -50 0 -20 6 | Motor Bicycle including Scooter i 1-00 0 -25 7 | Motor Bicycle with side car or trailer a 1 -50 0 -40

8 | Motor Tricycle, viz., Motor Rickshaw including Scooter Rickshaw a 1-25 0 30

9 | Any other mechanical vehicle not herein specifically provided for ve 3-00 3 -00

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SECTIONS