The Kerala Road Transport Services (Validation) Act, 1957 (President's Act No.6 of 1957)

 
 
 
 
 
 
THE   KERALA  ROAD  TRANSPORT   SERVICES 
 
(VALIDATION )  ACT, 1957. 
1.   
 
( 6 of 1957 ) 2.  
 
 
CONTENTS. 
 
 
 
 
Sections. 
 
 
1. Short title 
 
2. Validation of the running and operation of certain road transport services by     
Government. 
 
 
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1.  President’s Act, re enacted by Act 23 of 1958. 
2.  Published in the Kerala Gazette Extraordinary dated 27-03-1957. 
 
THE   KERALA   ROAD   TRANSPORT   SERVICES 
 
(VALIDATION)  ACT, 1957. 
 
( 6 of 1957 ) 
 
Enacted by the President in the Eighth Year of the 
Republic of India. 
 
AN 
 
ACT 
 
to validate the running and operation of certain road  
transport services by the Government 
 
 
           In exercise of the powers conferred by s ection 3 of the Kerala State Legislature 
(Delegation of powers) Act, 1956 (75 of 1956), the President is pleased to enact as 
follows:- 
 
     1.  Short title .- This Act may be called the Kerala Road Transport Services 
(Validation) Act, 1957. 
 
     2.  Validation of the running and operation of certain  road transport services by 
Government.- Notwithstanding anything contained in the Motor Veh icles Act, 1939 (4 0f 
1939) (hereinafter referred to as the principal Act ), or in any other law for the time being 
in force, every road transport service run and oper ated by the Government at the 
commencement of this Act shall be deemed to be a se rvice run and operated under an 
approved scheme within the meaning of the principal  Act, and in accordance with the 
provisions thereof; and the validity of the running  and operation of any such service shall 
not be called in question in any court on the ground- 
 
         (i)  that no scheme under the principal Ac t has been prepared, approved or          
     published in respect thereof; or 
 
        (ii)  that no permit under the principal Act has been obtained for any motor vehicle  
     used in connection with such service; or 
 
        (iii) that no compensation as provided in s ection 68G of the principal Act has been 
     paid or is payable to the holder of the permit  on account of its cancellation or of any 
     modification of the terms thereof. 
 
 
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