The Gauhati Municipal Corporation (Amendment) Act, 2003

Registered No. - 768/97
THE ASSAM GAZETTE
EXTRAORDINARY
PUBLISHED BY AUTHORITY
85 " M  3 C T ’, 2003, 13 W L  1925 (T^) 
No.85 Dispur, Saturday, 3rd May, 2003, 13th Vaisakha, 1925 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :  :  LEGISLATIVE BRANCH
NOTIFICATION
The 3rd May, 2003
No. LGL.55/2001/35.—  The following Act of the Assam Legislative 
Assembly which received the assent of the Governor is hereby published for 
general information.

862 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 3 ^  2003
ASSAM ACT NO IX OF 2003  
(Received the assent of the Governor on 3rd May, 2003)
THE GUWAHATI MUNICIPAL CORPORATION (AMENDMENT) ACT, 2003.  
AN
ACT
Preamble
Short title, 
extent and 
commencement.
further to amend the Guwahati Municipal  
Corporation Act, 1969.
Whereas it is expedient further to amend Assam Act 
the Guwahati Municipal Corporation Act, 1969, N o‘ 1  o f 1973 ’  
hereinafter referred to as the principal Act, in the 
manner hereinafter appearing;
It is hereby enacted in the Fifty-fourth Year 
o f the Republic of India as follows :-
1. (1) This Act may be called the Guwahati 
Municipal Corporation (Amendment) Act, 
2003.
(2) It shall have the like extent as the principal 
Act.
(3) It shall come into force at once.
Amendment 
of
Section 95.
2. In the principal Act, in Section 95 -
(i) in sub-section (1), for the words “five 
thousand”, appearing in between the 
words “exceed” and “rupees”, the words 
“five lakhs” shall be substituted ;
(ii) in sub-section (2), for the words “five 
thousand” and “ fifty  th o u sa n d ” 
respectively appearing in between the 
words “exceed” and “rupees”, the words 
“five lakhs” and “ten lakhs” respectively 
shall be substituted ;
(iii) in the marginal note, for the words “five 
thousand” and “fifty thousand”, the 
words “five lakhs” and “ten lakhs” 
respectively shall be substituted.
 
 
 
 
 
 
 
THEASSAM  GAZETTE, EXTRAORDINARY, MAY 3, 2003 863
Amendment  
of
Section 96.
3. In the principal Act, in Section 96, -
(i) in the marginal note, for the words “fifty 
thousand”, appearing after the words 
“rupees”, the words “ten lakhs” shall be 
substituted ;
(ii) in sub-section (1), for the words “fifty 
thousand”, appearing after the words 
“exceeds” and “rupees”, the words “ten 
lakhs” shall be substituted ;
(iii) in sub-section (2), in clause (a), for the 
words “five lakhs”, appearing in between 
the words “exceeds” and “o f ’, the words 
“fifteen lakhs” shall be substituted.
Amendment 
of
4. In the principal Act, in Section 97, -
Section 97. (i) in sub-section (1), in clause (c) for the 
words “ten thousand”, appearing in 
betw een the word “exceeding” and 
“rupees”, the words two lakhs shall be 
substituted;
(ii) in sub-section (1), in clause (d), for the 
. words “ fifty thousand” appearing in
3 0 ’ between the words “exceeding” and 
“rupees”, the words “five lakhs” shall be 
substituted.
Amendment  
of
5. In the principal Act, in Section 99, -
Section 99. in sub-section (1), for the words “five 
thousand”, appearing in between the words 
“exceeding” and “rupees”, the words five 
lakhs shall be substituted ;
Amendment  
of
6. In the principal Act, in Section 104, -
Section 104. (i) in clause (a) for the w ords “one 
thousand”, appearing in between the 
word “exceeding” and “rupees”, the words 
“ten thousand” shall be substituted ;

864 THE ASSAM GAZETTE, EXTRAORDINARY, MAY,3> 2003
(ii) in clause (b), in the 6th line, for the words 
“five thousand”, appearing in between 
the words “exceeds” and “rupees”, the 
words “thirty thousand” shall be 
substituted ;
(iii) in clause (b), in the last line, for the 
words “three thousand”, appearing in 
between the words “exceeds” and 
“rupees”, the words “twenty thousand” 
shall be substituted.
Amendment 
of
Section 146.
7. In the principal Act, in Section 146, in the 
proviso, the words “or increasing” appearing 
in between the words “reducing” and “the 
rates” shall be deleted.
Substitution of  
Section 151.
8. In the principal Act, for Section 151, the 
following shall be substituted, namely
Charge by  
measurement 
in lieu of  
water tax in  
certain cases.
151. (1) Notwithstanding anything contained in 
Sections 147 and 149, the Commissioner 
may, instead of levying water tax under 
Sections 147 and 149, charge for 
measured quantity of water at such rate 
and in such areas or localities as may be 
specified by him from time to time.
(2) The Commissioner shall give notice to
the owners, tenants, occupants of 
buildings and lands of such areas and 
localities requiring them to get the metre 
installed within a period as may be 
specified by him in the notice.
(3) The Commissioner may fix such charges
to be paid for water consumed while a 
metre is out of order or under repair or 
the metre is not installed on the expiry 
of the period specified under sub-section 
(2) as may be provided by regulation 
determining the average consumption of 
water on the basis of the pressure of 
water supply, the number and size of

THE ASSAM GAZETTE, EXTRAORDINARY, MAY 3, 2003 865
water taps and the size of ferruls, if any, 
used in the prem ises and thus 
determining the amount payable on the 
basis of such average consumption :
Provided that no provisions of the 
regulation made under this sub-section 
shall be inconsistant with the provisions 
of this Act or the rules or the bye-laws 
made thereunder.
(4) If any consumer fails to pay any amount 
payable to the Corporation on account 
o f water consumed, in due time, the 
amount shall be recoverable by the 
Commissioner in the same manner as 
an arrear of Municipal Tax.
Amendment  
of
Section 223.
9. In the principal Act, in Section 223, in sub­
section (2), the w ords “in itially ” out o f 
Municipal Fund and shall be reimbursable”, 
appearing in between the words “paid” and 
“by” shall be deleted.
ARVIND DAVE
GOVERNOR OF ASSAM,
K. D. PHUKAN, 
Secretary to the Govt, o f Assam, 
Legislative Department.
GUWAHATI- Printed & Published by the Dy. Director (P&S), Directorate of Ptg. & Sty., 
Assam, Guwahati-21 (Ex-Gazette) No. 169-500-600-3-5-2003.

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