The Assam Local Authorities Grants (Charged) Act, 1959

Th e 1st August 1559
No. LJL .20/59. —Th e following Act of the Assa m Legislative Assembly 
which  received the assent of th e Governo r is hereby  published for general 
info rma tion .
(R ec ei ve d th e a ssen t o f th e Gov er no r on  th e 31 st Ju ly  1959 )
ASSAM AC T No. X X II I OF  1959
TH E ASSAM LOCAL AUTH ORI TI ES  GRAN TS (CH AR GE D) 
AC T, 1959
(As Passed by the  Assembly)
[Published in the  Assam Gazette, dated  the  5th August 1959]
Jn
Ac t
to authorise g rants to the Local Authori ties and  to declare such grants to be expenditure  
charged on the Consolidated Fu nd  o f the State  o f A ssa m.
P rea m b le .—Whereas by vir tue  of Article 266(1) of the  Con stitu tion of 
India , all revenues to the  Governm ent of Assam shall form the  Cons olidated 
Fun d of  the State  of Assam ;
And where as on such revenues forming the Consolidated Fund of ca r 
Sta te of Assam it is expedien t to make provision for gra nts  to the Lo cal 
Authorities a mounting to such sh are of the receipts as are colle cted in their 
respective juri sdi ction for the  purp ose of ca rrying out the  duties an d fun c­
tions enjoined  upon them  by laws ;

And where as it is ex ped ient to declare such gra nts  to the Local Aut hori­
ties to be expenditure charged  on the Cons olidated Fund of the State 
of Assam ;
It  is hereby enac ted in the Tenth  Yea r of the Republic of Ind ia as 
follows :—
1. Sh ort title,  exten t and comm en ceme nt.-— (1) This Act may  be 
called the Assam Loca l Autho rities Gra nts (Charged) Act, 1959.
(2) It  extend s to the whole of th e Sta te of Assam.
(3) It  shall come into force with  effect from such date as may be 
notified in the official gaz ette  by the  State Government,
2. Pa ym en t o f gr an ts to  Lo cal  Aut ho ritie s.— Th e St ate Govern­
me nt shall gran t to the Local Authorities notified under section 3, such share 
of the  receipts as are collected in the ir respective jurisdiction from the  
sources deta iled  in the  Sched ule to the Act and  credite d to the Consolidated 
Fund of the Sta te of Assam.
3. No tif ication o f the Local Aut ho ritie s.— Th e State  Go ver nment 
shall, from  time to tim e, as occasion may arise, notify in the official 
Gazett e, the  names of the local aut hor ities whic h shall receive gra nt 
under  section 2.
4. Ex pend itu re to  be  ch ar ge d.— Th e exp enditure  relating to the 
gra nts  under section 2 shall be cha rged upon the  Consolid ated Fun d 
of the  State  of Assam, in acc ordance with the provisions of Article 
202 (3) ( /)  of the  Con stitutio n of Ind ia.
5. Re pe al. —Th e Assam Local Auth orities Compensatory Gra nts 
(Ch arged)  Act, 1940 (Assam Act II  of 19 40 .) and the  Assam Local 
Aut horities  Com pensatory  Grants (Cha rged ) Act, 1953 (Assam Act XX XIV  
of  1953) are  here by repe aled .
SC HE DU LE
{S ee section 2)
1. Local rates realised under the Assam Local Rates Reg ulation , 1879.
2. All rece ipts from the  sale of ferries other than  the  Pub lic Works 
De partm ent ferries u nd er t he N ort hern India  Ferries A ct, 1878.
3. All ju dic ial fines realised un de r the Assam Mu nicipal Act, 1956  
(Assam Act XV  o f 1957) or bye-law s made the reu nder or under  the Assam 
Panchayat Act, 1959 or rules mad e the reu nder.
B. C. BARUA,
Secy, to the  G ovt, of  Assam, Law De ptt.

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