The Punjab Municipal (Haryana Octroi Surcharge Validation) Act, 1969 (8 of 1969)

FIARYAliA GOVT GAZ. (EXTRA.), FEBR UARY 21, 1969 17
(PHALGUNA 2, 1890 SALA')
pART I
LEGISLATIVE DEPARTMENT
N O T I F I C A T I O N
The 21st February, 1969
No. 8-Leg./69.---The following Act of the Legislature of the State
of Haryana received the assent of the Governor of Haryana on the 19th
February, 196 9 and is hereby published for general information :—
Haryana Act No. 8 of 1969
A N
ACT
to validate the imposition and collection of surcharge on octroi by the Municipal
Committee, Hissar, in the District of Hissar.
BE it enacted by the Legislature of the State of Haryana in the Twentieth
Year of the Republic of India as follows :-
1. This Act may be called the Punjab Municipal (Haryana Octroi
Surcharge Validation) Act, 1969.
2. (1) Notwithstanding anything contained in sub -section (10) of vatifut;....
section 62 or in any other provision of the Punjab Municipal Act, 1911 (3 im-p-ositi-oir .
of 1911), the Punjab Government Notification No. 269-C-54/26175, dated the and collection4th May, 1954, published in Part I -A of the Punjab Government Gazette, of octroi sur•
cbhyage, jeer . Idated the 14th May, 1954, shall be deemed to have been passed in accordance
with law and the rate of surcharge on octroi specified in the said notification CominttePoalin respect of the items mentioned therein shall be deemed to be, and to have Hissar, fo'r
been, the actual rates of octroi under the said Act for the period celt:aincommencing on the 8th June, 1954 and ending with the 14th February, 1962. period
(2) Notwithstanding anything contained in any judgment, decree or
order of any court to the contrary, the surcharge on octroi imposed or collected
or purporting to have been imposed or collected in pursuance of the notifica-
ti)n reFerrel to in sub -section (1) shall for all purposes be deemed to be, and
to have always been, validly imposed or collected, and accordingly—
(a) all acts, proceedings or things done or taken by the Municipal
Committee, Hissar, or by any of its officers or servants in connec-
tion with the imposition or collection of such surcharge shall,
for all purposes, be deemed to be, and to have always been, done
or taken in accordance with law ;
(b) no suit or other proceeding shall be maintained or continued in
any court against the Municipal Committee, Hissar, or any of
its officers or servants whatsoever for the refund of any such
-go surcharge so collected ; and
(c) no court shall enforce any decree or order directing the refund of
any such surcharge so collected.
PURAN CHAND,
Joint Secretary to Government, Haryana,
Legislative Department.
Short title.
10867 LR(11)—Givt. Press, Chd.

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