The HIMACHAL PRADESH TOLLS (REPEALING) ACT, 1972

THE HIMACHAL PRADESH TOLLS (REPEALING) ACT, 1972 
ARRANGEMENT OF SECTIONS 
Sections: 
1. Short title and commencement. 
2. Repeal of Himachal Pradesh Act No. 13 of 1970. 
3. Savings. 
4. Repeal of Himachal Pradesh Ordinance No. 3 of 1972. 
_____________ 
THE HIMACHAL PRADESH TOLLS (REPEALING) ACT, 1972 
(ACT NO. 3 OF 1973)1 
(Received the assent of the Governor on the 23 rd  February, 1973, and 
was published in the Rajpatra, Himachal Pradesh (Extra -ordinary), dated the 
13th March, 1973, pp. 437-438.) 
An Act to repeal the Himachal  Pradesh Tolls Act, 1969 (Act No. 13 of 
1970). 
BE it enacted by the Legislative Assembly of Himachal Pradesh in the 
Twenty-third Year of the Republic of India as follows:- 
1. Short title and commencement .- (l) This Act may be called the  
Himachal Pradesh Tolls (Repealing) Act, 1972. 
(2) It shall come into force at once. 
2. Repeal of Himachal Pradesh Act No. 13 of 1970. - The Himachal 
Pradesh Tolls Act, 1969 is hereby repealed. 
3. Savings.- The repeal of the Act under section 2 shall not affect,- 
(a)  the previous operation of the said Act or anything done or 
suffered thereunder; 
(b)  any right, privilege, obligation or liability acquired, accrued 
or incurred thereunder ; 
(c)  any penalty, forfeiture or punishment incurred in respect of 
any offence committed against the said Act ; or 
(d)  any investigation, legal proceedings o r remedy in respect of 
any such right, privilege, obligation. liability, penalty, 
forfeiture or punishment as aforesaid; 
and any such investigation, legal proceedings or remedy may be 
                                                 
1.  For Statement of Objects and Reasons, see the Rajpatra, Himachal Pradesh 
(Extra-ordinary), dated the 6th January, 1973, p. 22.  
2 
 
instituted, continued or enforced and any such penalty, forfeiture or 
punishment may be imposed as if the said Act had not been repealed. 
4. Repeal of Himachal Pradesh Ordinance No. 3 of 1972 .-The 
Himachal Pradesh Tolls (Repealing) Ordinance, 1972 is hereby repealed. 
 

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