LexThe Haryana Law (Special Provisions) Act, 2019 (23 of 2019)
Haryana · state statute
Open in Lexace · Ask the AI about this act( xxx iv ) Haryana Government Gazette EXTRAORDINARY Published by Authority © Govt. of Haryana No. 51 - 201 9 /Ext.] CHANDIGARH, MONDAY , MARCH 1 8 , 201 9 ( PHALGUNA 27 , 19 40 SAKA ) LEGISLATIVE SUPPLEMENT CONTENTS PAGES PART & I ACTS THE HARYANA LAWS (SPECIAL PROVISI ONS) ACT, 2019 129 — 130 (HARYANA ACT NO. 23 OF 2019) PART & II ORDINANCES NIL PART & III DELEGATED LEGISLATION NIL PART & IV CORRECTION SLIPS, REPUBLICATIONS AND REPLACEMENTS NIL HARYANA GOVT. GAZ. (EXTRA.), MAR . 18 , 2019 ( PHGN . 27 , 19 40 SAKA) 129 PART I HARYANA GOVERNMENT LAW AND LEGISLATIVE DEPARTMENT Notification The 1 8 th March , 2019 No. Leg. 23 /2019. — The following Act of the Legislature of the State of Haryana received the assent of the Governor of Haryana on the 8th March, 2019 and is hereby published for general information: - HARYANA ACT NO. 23 OF 2019 THE HARY ANA LAWS (SPECIAL PROVISIONS) ACT, 2019 A N ACT to make special provisions for Districts of State falling under the National Capital Region for a period of one year and for matters connected therewith or incidental thereto. Be it enacted by the Legislature of the State of Haryana in the Seventieth Year of the Republic of India as follows: - 1. (1) This Act may be called the Haryana Law (Special Provisions) Act, 2019. (2) It shall extend to the areas of the State under the National Capital Region. (3) It s hall come into force on such date, as the State Government may, by notification, appoint. (4) It shall cease to have effect on the expiry of one year from the date of its commencement. Sh ort title, extent, commencement and cessation. 2. In this Act, unle ss the context otherwise requires, - (a) “coercive action” includes cancellation of registration, impounding or seizure of specified agricultural purpose vehicle whether in pursuance of any order of any court, tribunal or authority established under law; (b ) “National Capital Region” means the National Capital Region as defined in the National Capital Region Planning Board Act, 1985 (Central Act 2 of 1985); (c) “specified agricultural purpose vehicle” means tractor, combine harvester or other such motor vehi cle used for agriculture and allied purposes, registered for a period of ten years or more, with a registration authority under the Motor Vehicles Act, 1988 (Central Act 56 of 1988) in the State and operating on diesel as fuel; (d) “State” means the State of Haryana; (e) “State Government” means the Government of the State of Haryana. Definitions. 3. (1) The State Government shall, within a period of one year from the commencement of this Act, make a policy for phasing out the specified agricultural purp ose vehicle. (2) Subject to the provisions contained in sub - section (1) and notwithstanding any judgment, decree or order of any court, tribunal or authority, plying of specified agricultural purpose vehicle shall be permitted till such time, as may be sp ecified in the policy issued by the State Government. Coercive action to be kept in abeyance. 130 HARYANA GOVT. GAZ. (EXTRA.), MAR . 18 , 201 9 ( PHGN . 27 , 1940 SAKA) (3) All notices issued by the State Government or any authority for any coercive action against any specified agricultural purpose vehicle only on the ground t hat such specified agricultural purpose vehicle has been registered for a period of ten years or more, shall be suspended and no coercive action shall be taken during the period of one year from the date of commencement of this Act. Power to give directio ns. 4. The State Government may issue such directions, as it may deem fit, from time to time, for the purposes of proper implementation of the provisions of this Act. MEENAKSHI I. MEHTA, Secretary to Government Haryana, Law and Legislative Departmen t. 5695 9 — L.R. — H.G.P., Chd .