The Delhi (Distribution of Proceeds of Taxes) Act (Act No. 11 of 2002).

  
i ' 
(To b& published in Part [V of Delhi Gazette Extraordinary) 
Government of National Capital Territory of Delhi 
(Law, Justice and Legislative Affairs Department) 
st Level, ‘C’ Wing, Delhi Secretariat, New. Delhi-110 002 
No.F.14(7)/LA-2002/ 2 y 2 Dated: the § - ~) ~2002 
a“ 
The following Act of the Legislative Assembly of the National Capital Territory 
of Delhi received the assent of the President on 14.6.2002 and is hereby published for 
general information. 
The Delhi (Distribution of Proceeds of Taxes) Act, 2002 (Delhi Act No.11 of 
2002). 
(As passed by the Legislative Assembly of the National Capital Territory of Delhi on 
03.04.2002). 
An Act to provide for the distribution of the net proceeds of taxes of the Government of 
National Capital Territory of Delhi among the Municipalities in pursuance of the 
principles of distribution formulated and the recommendations made by the Finance 
Commission constituted by the Government of National Capital Territory of Delhi and to 
make consequential amendments in the Delhi Municipal Corporation Act, 1957, the 
Delhi Motor Vehicles Taxation Act, 1962 and the New Deihi Municipal Council Act, 
1994. 
Cneneens 
BE it enacted by the Legislative Assembly of the National Capital Territory of Delhi in the : 
Fifty-third Year of the Republic of India as follows :- 
   
CHAPTER - | 
Preliminary 
é 
ort Title, extent, 1. (1) This Act may be cg qed the Delhi (Distribution of 
d commencement : Proceeds of Taxes) Bil? 2002. 
(2) Tt extends to the whole of the National Capital 
Territory of Delhi. 
(3) It shall be deemed to have come into force on the Ist 
day of April, 1996. 
Definitions 2. In this Act. unless the context otherwise requires, -- 
       (a) “Municipality” means an institution of £ 
under article 243Q of ihe Constitution. 
(b) “Government” means the Lt. Governor of the National Capital 
+ Territory of Delhi rred to in clause (1) of art ticle 239AA of the 
Constitution; BS 
(c) “Finance Commissicn” means the Fi Commission for the ‘ 
National Capital Territory of Delhi constituted under section 3 of the 
Delhi Finance Commission Act, 1994 (10 of 1994) 
government constituted 
   

CHAPTER — aug 
Taxes levied and distributed between the Government and the Municipalities 
pistribution of proceeds of taxes. S. qd) All taxes and duties which shall be jevied 
and collected: bY the Government, shal! be 
distributed between the Government and the 
Municipalities in the manner provided in sub- 
section (2)- 
(2) Such percentage as may be prescribed of the net 
proceeds of such taxes ‘and duties in any financial 
year (which shall form part of the Consolidated 
Fund of the National Capital Territory of Delhi) 
shall, if the Legislative Assembly of the National 
Capital Territory of Delhi by appropriation made 
by law in this behalf so provides, be assigned to 
the Municipalities and shall be distributed among 
the Municipalities jn such percentage and in such 
manner as may be prescribed. 
@) Jn this Chapter, “prescribed” means prescribed by 
the Government py order after considering the 
recommendations of the Finance Commission. 
  
CHAPTER — Wy 
Amendment of the Delhi Municipal Corporation Act, 1957 
Omission of section 184. 4. Section 184 of the Delhi Municipal Corporation Act 
1957 (66 of 1957) shall be omitted. 
CHAPTER aN 
Amendment of the Motor Vehicle Taxation Act, 1962 
Omission of section 20. 5, Section 20 of the Delhi Motor Vehicles Taxation Act, 
1962 (57 of 1962) shall be omitted. 
CHAPTER — Vv 
Amendment of the New Delhi Municipal Council Act, 1994 
Omission of section. Ags= 6: Section 125 of the New Delhi Municipal Council Act, 
1994 (44 of 1994) shall be omitted. 
 

Validation, 
  
CHAPTER -— VI 
Miscellaneous 
All things done and all steps taken by the Government 
before the commencement of this Act, for assignment and 
distribution of the net proceeds of taxes and duties levied 
and collected by the Government to the Municipalities, 
shall, in so far as they are in conformity with the 
provisions of this Act, be deemed to have been done or 
taken under these provisions as if such provisions were in 
force at the time such things were done or such steps 
were taken. . ‘ 
  
(RsKePARBHAKAR ), 
Deputy Secretary(Lew,Jus, & LeAe).

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