The Assam Taxation (on goods carried by roads or inland waterways) (Amendment) 1960

The 24th May 1960 
No.LJL.12/60.-The following Act of the Assam Legislative Assembly 
which received the assent of the Governor is hereby published for general 
information. 1 
(Received the assent of the Governor on the 21st May 1960) 
ASSAM ACT No-.XIX OF 1960 
THE ASSAM TAXATION (ON GOODS CARRIED BY ROADS 
OR INLAND WATER-WAYS) (AMENDMENT) ACT, 
. 1900 
(As passed by the Assembly) , 
[Published in the Assam Gazette, Extraordinary, dated the 24th May 1960] 
An 
Act 
further to amend the Assam Taxation (on Goods carried b; 
Roads or Inland Water-Wa;s) Act, 1954 
Preamble Whereas it is expedient further to amend the Assam Assam Act 
Short title, 
· extent and 
commence• 
ment. 
Amendment 
of ~ction 
2 of A.<lSam 
Act XIII 
of 1954. 
Taxation (on Goods carried by Roads or Inland XIII of 
Water-Ways) Act, 1954, hereinafter called the Prin- 195", 
cipal Act, in the manner hereinafter appearing; 
It is hereby enacted in the Eleventh Year of the 
Republic of India as follows:-
1. (1) This Act may be called the Assam Taxation 
(on Goods Carried by Roads or Inlan _d Water­
Ways) (Amendment) Act, 1960. 
(2) It shall have the like extent as the Principal 
Act. 
(3) It shall be deemed to have come into force 
with effect from the 1st April, 1960. 
2. In Section 2 of the Principal Act-
(1) for item (7) .the following shall be substituted, 
namely:-:-
"(7) 'Kilogram' means 'Kilogram' as defined in Act 89 of 
the Standards of Weights and Measures Act, 1956• 
1956" ; 
(2) in clause (a) of item 15, for the words "{our 
maunds" the figures and words "150 Kilo­
grams" 11hall be substituted ; and 
< I 
) 
Amendment 
of Section 
3of Assam 
Act XIII 
ofl954 
(3) in clause (b) of item 15, for the words "five 
maunds" th e figures and words "18 5 K ilo­
grams'> shall be su bstit uted . 
3. In Section 3 o! th e Principal Act-
or the word s " seven Naye Paise per pound" and 
"fif[y Na ye Paise per maund " th e fi gures and 
words "15 Naye Pais e per Ki logra m" and "1 ·4 
Naye Paise per K ilogram " respect ivel y shall be 
substituted. 
P. C. DAS, 
Dy. S::cy. to the Govt. of A ssa m, Law Deptt. 
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