The Assam Municipal (Amendment) Act, 1966

The 23rd November 1966
No.LJL.21/66/11. — The following Act of the Assam Legislative Assem­
bly which received the assent of the President is hereby published for general 
information.
ASSAM ACT XX IX OF 1966
(Received tlie assent o f the President on the 19th November, 1966)
THE ASSAM MUNICIPAL (AMENDMENT)
ACT 1966
[Published in the Assam Gazette Extra-ordinary, dated the 24th November, 
1966].
An
Act
Farther to amend the Assam  M unicipal Act, 1956
Whereas it is expedient further to amend the
Preamble. Assam Municipal Act, 1956, hereinafter called the xvtoU ‘ 4 ^  
principal Act, in the manner hereinafter appearing;

It is hereby enacted in the Seventeenth Year 
of the Republic of Indii as follows:—
Amendment 
of section 3 
m Act of As® 957.
Short title, 
exteit and 
commence­
ment.
1. (1) This Act may be called the Assam M u­
nicipal (Amendment) Act, 1956.
(2) It shall have the like extent as the princi­
pal Act.
(3) It shall come into force at once.
2. In section 3 of the principal Act, after clause 
(1) the following shall be inserted as clause (1A),— 
‘‘(1A) ‘Boat’ means steamer or vessel propelled by 
steam, motor, electrical or other mechanical power 
including flats and tugs, country boat, row boat, 
skiff or other like craft.”
ot^secti^n"1  3 -  s e c t*o n  26 of the principal Act, after sub- 
26 of A ssam  section (4) the following shall be inserted as sub- 
Act XV of section (5), nam ely:—
1957.
“ (5) If the term of the office of the Com­
missioners of a Board expires and for any reason the 
election as provided in sub-section (1) cannot be 
held, the Board shall be deemed to have been 
dissolved under section 298 with effect from the 
date of expiry of the term of office of the Commis­
sioners and thereafter the provisions of section 299 
shall apply to the Board.”
of section 60 f  ’ s e c t‘o n  50 of the principal Act, in sub-
cfAssam A ct section (2), after the second proviso, the following shall 
XV of 1957. be added as the third proviso, namely:— •
“ Provided further that without the prior sanction 
of the State Government the municipal fund shall not 
be expended for contesting any case filed again t the 
Chairman, the Vice-Chairman, a Commissioner or 
any other person in authority where such Chairman, 
Vice-Chairman, Commissioner or the person, as the 
case may be, is involved in his individual capacity to 
contest such case.”
Amendment 5. In section 68 of theffirincipal Act, in sub-section of section 68 m _  
of A ssam  Act ' ’XV of 1957. ,,, p(1) for clause (1), the following shall be substituted, 
namely:—
“ (i) a fee on boats mooring within the Muni­
cipality
(2) after clause (n), the following shall be inserted 
as clause (o), namely: —
“ (o) licence fee on boats.”

3
Insertion of 
f  section 84A 
in Assam 
Act XV of 
IS5 7.
6. After section 84 of the principal Act, the fol­
lowing shall be inserted as section 84A, namely;—
j “Prohibi- 84A, Where any deed or document required to be Central A ct 
tion of regis- registered under the Indian Registration Act, 1908 16 o f  
certain P u r Po r t s  t o  transfer the title to any holding jailing 
s' cases. within a municipality, no registering Officer shall
register any such deed or document unless the party 
presenting the deed or document for registration 
produces a certificate from the Municipal Board to the 
effect that there is no arrears of any tax assessed under 
this Act which is payable to the Board in respect of 
the holding.”
Insertion 7. After section 127 of the principal Act, a new 
of section section shall be inserted as section 12 7A, namely:-—  127A in
Aksana Act
XV of
1957.
"Licence fee ISyA. (1) When it has been determined that licence 
on boats. fe e s  o n  ]3 0 a t s  shall be imposed under section 68, sub­
section (1) (o), the Board, at a meeting, shall make 
an order that the owner of every boat which is kept 
or used within the Municipality shall take out a 
licence in the form to be prescribed by the Board and 
pay such fees as are fixed in the order and cause such 
order to be published locally. The licence taken out 
shall remain valid for one year after which it shall 
be renewed:
Provided that in no case the rate of licence fee shall 
exceed the following without the prior approval of the 
State Government.—
(a) Steamer or vessel propelled Rs.20’00 (twenty) 
by steam, motor, electrical per annum.
or other mechanical power 
including flat or tugs.
(b) Country boat with a capacity Rs. 10C0 (ten) 
of more than 3,000 kilograms per annum, 
but less than 9,331 kilograms.
(c) Row boat, skiff or other like 
craft.
Rs. 5’ 00 (five)
per annum.
(2) Whoever owns ar is in possession of any boat 
without a valid licence shall be punishable with a fine 
not exceeding one hundred rupees.”

Repeal 
Saving.
and 8. (1) The Assam Municipal (Amendment) Ordi- Assata Oj 
nance, 1966 is hereby repealed. ia a n c -
(2) Notwithstanding such repeal, anything done 
or any action taken under the Ordinance as repealed 
shall be deemed to have been done or taken under 
this Act as if this Act had commenced on the twenty­
ninth day of June, 1966 (date of promulgation of 
the Ordinance).
P. C. DAS,
Joint Secy, to the Govt, of Assam. 
Law Department.

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