The Travancore-Cochin Panchayats (Validation of Imposition and Collection of Rates, Taxes, Cesses and Fees) Act, 1958 (No.15 of 1958)

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THE TRAVANCORE-COCHIN PANCHAYATS 
(VALIDATION OF IMPOSITION AND COLLECTION 
OF RATES, TAXES, CESSES AND FEES) ACT, 1958. 
(15 ot I 958) 
CONTENTE-. 
Sections 
I. Short title and commencement 
2. Validation. 
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ACT 15 OF 1958 
THE TRAVANCORE-COCHIN PANCHAYATS (VALIDATION 
OF IMPOSITION AND COLLECTION OF RATES, TAXES, 
CESSES AND FEES) ACT. 1958 
An 
ACT 
to valtdate the impos1tion and colleclwn of certain r<!tes, taxes, 
cesses and fees by Panchayats. 
Preamble.- W A ERE AS it is expedient to Ya!idate the ImpositiOn and 
collection of certam rates, taxes, cesses and fees by Panchayats under 
the Travancore-Cochm Panchayats Act. 1950, 
BE it enacted in the Nmth Year of the Republic of India as 
follows.-
!. Short tttle and commencement-( l) Th1s Act may be called the 
Travancore-Cochm Panchayats (Vahdatwn of ImpositiOn and CollectiOn 
of Rates, Taxes, Cesses and Fees) Act, 1958. 
(2) It shall come mto f01ce at once 
2. Validation.-Notwithstandmg anythmg contamed in clause (c) 
of section 56 of the Travancore-Cochm Panchayats Act, 1950, or sub­
rule (3) of rule 118 of the Travancore-Cochm Panchayat Rules, 1951. 
and notwithstandmg anythmg contamed !l1 any Judgement, decree or 
order of any court, the ImpositiOn and collection of all cesses, rates, 
taxes and fees by the Panchayats under sectiOn 56 of the said 
Panchayats Act on and from the Lith day of August 1951 and all orders 
made and all actwn taken by them m the exercise or purported exercise 
of the powers conferred by the said Panchayats Act and the rules ISSued 
theretmder m connectiOn w1th the ImpositiOn or collect.wn of such cess, 
rate, tax or fee are hereby declared to have been validly made, passed 
or taken, as the case may be. and such ImpositiOn, collectiOn, order or 
action shall not be called m qucstwn on the ground only that the 
previOus sanctwn of the Government was not obtamed or that the 
maxima of the rates of such cess, rate, tax or fee were not prescribed 
as reqmred uuder clause (c) of sectwn .56 or sub-rule (3) of J'Ule 118 
aforesaid. 
Provided that no action or omission on the p'l.rt of any person 
shall be pumshable a.q an offence whiCh would not have been so 
pumshable if this Act had not been passed 
Published In the gazette Extra ordinary dated 14th March 1958 
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