The KERALA PLACES OF PUBLIC RESORT (VALIDATION OF LEVY AND COLLECTION OF LICENCE FEE) ACT, 1971

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THE KERALA PLACES OF PUBLIC RESORT (V ALIDATION 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 .
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ACT 27 OF 1971 
THE KERALA PLACES OF PUBLIC RESORT (V ALIDATION OF LEVY AND
COLLECTION OF LICENCE FEE) ACT, 1971* 
An Act to validate the levy and collection of certain licence fee under the Kerala Places of
Public Resort Act, 1963.
 Preamble.—WHEREAS 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
thereunder; 
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 fee .—(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 notification S.R.O. No. 59/69, dated 27th January, 1969, in so far as
it relates 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 effect on and from the 1st day of August, 1965, and up to and inclusive of 10th
day of February, 1969.
(2) Notwithstanding anything contained in any judgment, decree or order of any
court to the contrary, all fees levied or collected or purported to have been levied or collected
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,—
(a) all acts, proceedings or things done or taken by the licensing authority in
connection with the levy or collection 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
refund of any fees so paid; and 
(c) no court shall enforce any decree or order directing refund of any fees so
paid.
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* Published in the Gazette Extraordinary No. 365, dated 24th August, 1971.

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