The Himachal Pradesh Motor Spirit (Taxation of Sales) Repealing Act, 2000

THE HIMACHAL PRADESH MOTOR SPIRIT (TAXATION OF 
SALES) REPEALING ACT, 2000 
ARRANGEMENT OF SECTIONS  
Sections: 
1.  Short title and commencement. 
2.  Repeal of the Himachal Pradesh Act No. 10 of 19 68. 
3.  Savings. 
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THE HIMACHAL PRADESH MOTOR SPIRIT (TAXATION OF 
SALES) REPEALING ACT, 2000  
(ACT NO. 12 OF 2000) 
1 
(Received the assent of the Governor on 22 nd  May, 2000 and was 
published both in Hindi and English in the Rajpatra , Himachal Pradesh, 
(Extra-ordinary), dated 23 rd  May, 2000, pp. 1359-1360). 
An Act to repeal the Himachal Pradesh Motor Spirit (Taxation of Sales) 
Act, 1968 (Act No. 10 of 1968).  
BE it enacted by the Legislative Assembly of Himachal Pradesh in the 
Fifty-first Year of the Republic of India; as follows:- 
1. Short title and commencement .- (1) This Act may be called the 
Himachal Pradesh Motor Spirit (Taxation of Sales) Repealing Act, 2000. 
(2) It shall come into force on such date 2 as the State Government 
may, by notification in the Official Gazette, appoint. 
2. Repeal of the Himachal Pradesh Act No. 10 of 196 8 .- The 
Himachal Pradesh Motor Spirit (Taxation of Sales) A ct, 1968, 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repealed. 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 anyt hing duly done 
or suffered thereunder; or 
(b)  any right, privilege, obligation or liability acquired, accrued 
or incurred under the said Act; or 
(c)  any penalty, forfeiture or punishment incurred  in respect of 
any offence committed against the said Act; or 
                                                 
1. Passed in Hindi by the Himachal Pradesh Vidhan S abha. For Statement of 
Objects and Reasons the Rajpatra, Himachal Pradesh, (Extra-ordinary), 
dated 17 th  April, .2000, pp. 910 and 912. 
2. Act came into force from 31 st  day of May, 2000 vide Notification No.  EXN-
F(11)-3/98, dated 29 th  May, 2000, published in the Rajpatra, Himachal 
Pradesh, (Extra-ordinary), dated 29 th  May, .2000, p. 1466. 
2  THE HIMACHAL PRADESH MOTOR SPIRIT (TAXATION OF S ALES) REPEALING 
ACT, 2000 
(d) any investigation, legal proceedings or remedy in respect of 
any such right, privilege, obligation, liability, p enalty, 
forfeiture or punishment as aforesaid; and 
any such investigation, legal proceedings or remedy  may be instituted, 
continued or enforced and any such penalty, forfeit ure or punishment may be 
imposed as if the said Act had not been repealed. 
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