The Kerala Places of Public Resort (Validation of Levy and Collection of Licence fee) Act, 1971 (No.27 of 1971)

xv
247
THE KERALA PLACES OF PUBLIC RESORT (VALIDATION
OF LEVY AND COLLECTION OF LICENCE FEE)
ACT, 1971
(Act 27 of 1971)
CONTENTS
Preamble.
Sections
1. Short title. »
2. Validation of levy and collection of licence fee.
THE KERALA PLACES OF PUBLIC RESORT (VALIDATION
OF LEVY AND COLLECTION OF LICENCE FEE)
ACT, 1971 ‘
(Act 27 of 1971)
An Act to validate the levy and collection of certain licence
fee under the Kerala Places of Public Resort Act, 1963
Preamble.—WHEREA$ it is expedient to validate the
levy and collection of certain licence fee under the Kerala
Places of Public Resort Act, 1963 and the Rules issued there-
under;
BE it enacted in the Twenty-second Year of the Republic
of India as follows:—
1. Short title—This Act may be called the Kerala Places
of Public Resort (Validation of Levy and Collection of Licence
Fee) Act, 1971.
2. Validation of levy and collection of licence leer-(1)
Notwithstanding anything contained in sub-section (1) of
section 7 of the Kerala Places of Public Resort Act, 1963 (40
of 1963), rule 28 of the Kerala Places of Public Resort Rules.
1965. as it stood before the amendment issued under notificatx-n
S. R. O. No. 59/69, dated 27th January, 1969, in so fa as it relates
'Published in the Gazette Extraordinary No 365. dated 24th
August, 1971.

248
to the levy and collection of licence fee by the licensing
authority shall be deemed to have been issued in accordance
with law and the rates fixed under the said rule shall be
deemed to be, and to have been, the rate of fee directed by
the Government by rule under the said Act with efiect on
and from the lst day of August, 1965, and up to and inclunive
of 10th day of February, 1969.
(2) Nolwuhstanding anything contained in any judg-
ment, decree or order of any court to the contrary, all fees
levied or collected or purported to have been lev1ed or col-
lected in pursuance of the rule referred to in sub-section (1)
shall, for all purposes, be deemed to be and to have always
been validly levied, or collected and accordingly,—
(3) all acts, proceedings or things done or taken by
the licensing authority in connection With the levy or collec-
tion of licence fee 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 proceedings shall be maintained
or continued in any court against the Government. the local
authority or any person or authority whatsoever for the re-
fund of any fees so paid; and
(c) no court shall enforce any decree or order direct—
mg refund of any fees so paid.

‹ Prev All Kerala acts Next ›