The Assam Taxation (on Goods carried by roads or inland waterways) (Amendment) Act, 1959

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The 27th May .1959 
No.LJL.11/59.-The following Act of the Assam Legi slative A~sembly 
which received the assent of the Governor is hereby published for general 
information. 
( ReceiVed the assent of the Governor on the 27th May 1959 ) 
ASSAM ACT No.XX OF 1959 
THE ASSAM TAXATION (ON GOODS CARRIED BY ROi\IJS 
OR INLAND WATER-WAYS) (AMENDMENT) ACT, 1959 
{As passed by the Assembly) 
[Published in the Assam Gazette. Extraordinary, dated the 28th May 1959] 
An 
further to 
Act 
amend the Assam Taxation (on Goods carried by Roads or 
Inland Water-Ways) Act, 1954. 
Preamble.-WHEREAS it is expedient further to amend the Assam 
Taxation (on Goods carried by Roads or Inland Water-Ways) Act, 1954, 
(Assam Act XIII of 1954) hereinafter called the Principal Act, in the 
manner hereinafter appearing; 
It is hereby enacted in the Tenth Year of the Republic of India as 
follows:-
I. Short title, extent and commencement.-( I) This Act may be 
called the Assam Taxation (on Goods carried by Roads or Inland Water• 
Ways) (Amendment) Act, 1959. 
(2) It shall have the like extent as the Principal Act. 
(3) It shall come into force with effect from the 1st April, 1959. 
2. Substitution of section 17 of Assam Act XIII of' 1954.-For sec· 
tion 17 of the Principal Act, the following shall be substituted, namely:-
" 17 (1) The Commissioner may, out of his own motion, call for and 
examine the records of any proceedings which have been taken under this 
Act by any officer subordinate to him and may, suqject to the provisions of 
this Act, and after such enquiry as may be deemed necessary, revise order 
passed in such proceedings: 
Provided that no order prejudicial to a person shall be passed under 
this sub-section without giving him a reasonable opportunity of being 
heard. 
(2) The Commissioner may also on a petition filed within ninety days 
of the service of the order passed under section 16 and after giving the 
petitioner an opportunity of being heard, pass such order as he thinks fit." 
3. Amendment of section 31 of Assam Act XIII of 195-1.-In 
section 31 of the Principal Act, for the words and figures "sec tions 17 and 
26" the word and figure "sec tion 26" shall be substituted. 
B. C. BARUA, 
Secy. to the Govt. of Assam, Law Deptt. 

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