The Maharashtra Sinhastha Fair Pilgrim Tax Act, 1980.

1980 : Mah. II] Maharashtra Sinhastha Fair Pilgrim Tax  Act, 1980
GOVERNMENT OF MAHARASHTRA
LAW AND JUDICIARY DEPARTMENT
MAHARASHTRA  ACT  No.  II  OF  1980.
THE MAHARASHTRA
SINHASTHA FAIR PILGRIM TAX
ACT, 1980.
(As modified upto the 9th March 2016)
PRINTED IN INDIA BY THE MANAGER, GOVERNMENT CENTRAL PRESS, MUMBAI AND PUBLISHED BY THE DIRECTOR, GOVERNMENT PRINTING,
STATIONERY AND PUBLICATIONS, MAHARASHTRA STATE, MUMBAI 400 004
2016
[Price : Rs. 19-00]

 Maharashtra Sinhastha Fair Pilgrim Tax  Act, 1980 [1980 : Mah. II
THE MAHARASHTRA SINHASTHA FAIR PILGRIM TAX ACT, 1980.
—————
CONTENTS
PREAMBLE.
SECTIONS.
1. Short title, extent and duration.
2. Definitions.
3. Levy of pilgrim tax on persons visiting Trimbak Municipal area during
Sinhastha Fair.
4. Exemption from levy of pilgrim tax.
5. Regulation of routes and arrangements for collection of tax.
6. Entrustment of recovery of pilgrim tax to Maharashtra State Road Transport
Corporation.
7. Punishment for offences.
8. Certain persons deemed to be public servants.
9. Proceeds to be credited to Consolidated Fund of the State.
10. Power to make rules.
11. Repeal of Mah. Ord. VI of 1979 and saving.
1980 : Mah. II] Maharashtra Sinhastha Fair Pilgrim Tax  Act, 1980
MAHARASHTRA  ACT  No. II OF 1980. 1
[THE MAHARASHTRA SINHASTHA FAIR PILGRIM TAX ACT, 1980.]
[Received the assent of the Governor on the 9th day of February 1980;
assent first published in the Maharashtra Government Gazette, Part IV, on
the 12th day of February 1980.]
An Act toprovide for levy and collection of a tax on pilgrims
visiting Trimbak Municipal area during the period of
Sinhastha Fair in 1979-80.
WHEREAS, a large number of pilgrims were expected to visit Trimbak
Municipal area in Nashik District in the State of Maharashtra, during the
period of Sinhastha Fair which has commenced on the 29th August 1979 and
is to end on the 26th September 1980 ;
AND WHEREAS, on this occasion the State Government is making better
and adequate arrangements for the public health, sanitation, safety,
convenience and welfare of the pilgrims ;
AND WHEREAS, for meeting some portion of this additional
expenditure required to be incurred, it was expedient to provide for the levy
and collection of a tax on pilgrims visiting Trimbak Municipal area during
the period of the Sinhastha Fair ;
AND WHEREAS, both Houses of the State Legislature were not in
session ;
AND WHEREAS, the Governor of Maharashtra was satisfied that
circumstances existed, which rendered it  necessary for him to take
immediate action to make a law providing for the matters aforesaid and for
matters connected therewith; and, therefore, promulgated the Maharashtra
Sinhastha Fair Pilgrim Tax Ordinance, 1979, on the 24th August 1979 ;
AND WHEREAS, it is expedient to replace the said Ordinance by an
Act of the State Legislature; It is hereby enacted in the Thiry-first Year of
the Republic of India as follows :—
1. (1) This Act may be called the Maharashtra Sinhastha Fair Pilgrim
Tax Act, 1980.
(2)  It extends to the area within the limits of the Trimbak Municipal
Council established under the Maharashtra Municipalities Act, 1965 and to
its peripheral area of five kilometres.
(3)  It shall be deemed to have come into force on the 29th August 1979
and shall be in force for the period ending on the 26th September 1980 and
shall then cease to have effect, except as respects things done or omitted to
be done before the expiration of the period aforesaid.
2. In this Act, unless the context otherwise requires,—
(a)  “ adult ” means person who has completed twelve years of age ;
(b)  “ child ” means a person who has not completed twelve years of age ;
(c)  “ Collector ” means the Collector of the Nashik District and includes
any officer, not below the rank of Tahsildar, authorised by him to exercise
the powers and perform the duties of the Collector under this Act ;
1
1 For Statement of Objects and Reasons, see Maharashtra Government Gazette, 1980, Part V,
Extra, page 6.
Mah.
Ord. VI
of 1979.
Short title,
extent and
duration.
Mah. XL
of 1965.
Definitions.
(G.C.P.) H 4151—2 (2542—3-2016)
 Maharashtra Sinhastha Fair Pilgrim Tax  Act, 1980 [1980 : Mah. II
(d)  “ Municipalities Act ” means the Maharashtra Municipalities Act,
1965 ;
(e)  “ Naka ” means a Naka established under this Act ;
(f)  “ period of Sinhastha Fair ” means the period which has commenced
on the 29th August 1979 and is to end on the 26th September 1980 (both
inclusive) ;
(g)  “ pilgrim ” means any person visiting the Trimbak Municipal area
during the period of Sinhastha Fair, unless he is one of the exempted persons;
(h)  “ pilgrim tax ” means the tax on pilgrims levied and collected under
this Act ;
(i)  “ Trimbak Municipal area ” means the area within the jurisdiction of
the Trimbak Municipal Council established under the Municipalities Act ;
3. (1) Notwithstanding anything contained in the Municipalities Act,
there shall be levied and collected the pilgrim tax on every person (unless
he is exempted under this Act), visiting or entering the Trimbak Municipal
area, on each occasion, during the period of Sinhastha Fair, at the following
rates, namely :—
(a) at the rate of one rupee per visit or entry for an adult ;
(b) at the rate of fifty paise per visit or entry for a child.
(2)  The tax may be collected in  or near the vehicle by which the person
may be travelling, or at any Naka, in the Trimbak Municipal area or in any
part of its periphery, by the conductor of any stage carriage belonging to the
Maharashtra State Road Transport Corporation or by the Naka Karkun
appointed by the Collector.
(3) On payment of the tax, an entry pass or ticket, in the form laid down
by the Collector shall be issued to him by person who collects the tax.
(4) No person who is liable to pay the pilgrim tax shall enter the
municipal area at any time during the period of Sinhastha Fair, without
paying the tax and obtaining the entry pass or ticket as aforesaid.
(5) Any entry pass or ticket issued under this section shall not be
transferable and shall be produced on demand for inspection by any person
authorised by the Collector in this behalf.
4. (1) The following classes of persons shall be exempted from the
payment of the pilgrim tax, namely :—
(a) local residents of the Trimbak Municipal area, who hold identity
card or exemption pass issued by or under the authority of the Municipal
Council or the Collector ;
(b) members of Parliament and Members of the Maharashtra State
Legislature ;
(c) officers and servants of the State Government, the Central
Government or any local authority, who are on duty ;
(d) persons who perform the journey on foot ;
(e) persons who perform the journey on horse back or bicycle or by
bullockcart ;
(f) persons who are passing through the Trimbak Municipal area en
route to any destination outside that area ;
Levy of
pilgrim tax on
persons
visiting
Trimbak
Municipal
area during
Sinhastha
Fair.
Exemption
from levy of
pilgrim tax.
2
Mah. XL
of 1965.
1980 : Mah. II] Maharashtra Sinhastha Fair Pilgrim Tax  Act, 1980
(g) all children who have not completed three years of age ;
(h) any other class or classes of persons, who may be exempted by the
State Government, by notification in the Official Gazette, if it is considered
necessary by it so to do in the public interest.
(2) If any question arises as to whether any person is or is not exempted
from payment of the tax under this section, the question shall be referred for
decision to the Tahsildar having revenue jurisdiction in the Trimbak
Municipal area, and the decision of the Tahsildar, subject to an appeal to the
Collector of the District, shall be final.
5. (1) The Collector shall by order, from time to time, direct the routes
and the times by which the persons intending to enter or entering the Trimbak
Municipal area shall pass, and different routes may be specified by him for
persons walking, cycling, riding or coming by bullock carts or motor vehicles
or other vehicles.
(2) No person visiting or entering the Trimbak Municipal area or any
area in its periphery and no person in-charge of a vehicle entering any of
such areas, shall enter such area, at any time during the period of the
Sinhastha Fair, except by the routes specified by the Collector in that behalf
under sub-section ( 1).
(3) On the routes aforesaid, the Collector shall establish as many Nakas
as may be deemed necessary, which shall be manned by Naka Karkuns
appointed by him, and shall by order direct that all persons coming by the
route on which such Naka is established shall stop, and halt their vehicles
and animals, if any, to enable the Naka Karkuns to collect the pilgrim tax.
(4) The routes and Nakas shall be patrolled by such officers and servants
of the State Government as may be authorised by the Collector, who shall
not allow any person to enter the Trimbak Municipal area or its periphery,
except by any of the routes specified in that behalf.
(5) Every order made by the Collector under this section shall be
published in at least two newspapers having circulation in the Trimbak
Municipal area and by affixing copies thereof in conspicuous places near
Nakas established under this section.
6. (1) The State Government may entrust work of collection of the
pilgrim tax to the Maharashtra State Road Transport Corporation from the
passengers travellilng by its stage carriages to the Trimbak Municipal area,
subject to such conditions, as may be agreed upon, between the State
Government and the said Corporation.
(2) When the work of collection of pilgrim tax is entrusted to the said
Corporation, any conductor of the said Corporation, and any other person
authorised by it in this behalf, shall have the power to collect the tax and to
issue the entry pass or ticket at any convenient stage of the journey.
(3) It shall be the duty of every passenger travelling by any stage carriage
of the said Corporation to the Trimbak Municipal area (unless he is exempted
under this Act) to pay the pilgrim tax to the conductor or the other authorised
person and to obtain the entry pass or ticket from him.
7. Whoever intentionally contravenes the provisions of sub-section ( 4)
or (5) of section 3 or sub-section ( 2) or (3) of section 5 or obstructs any officer
or servant of the State Government or the Maharashtra State Road Transport
Corporation in the exercise of his powers or the performance of his duties
under this Act shall, on conviction, be punished with fine which may extend
to one hundred rupees.
Regulation of
routes and
arrangements
for collection
of tax.
Entrustment
of recovery of
pilgrim tax to
Maharashtra
State Road
Transport
Corporation.
Punishment
for offences.
3
 Maharashtra Sinhastha Fair Pilgrim Tax  Act, 1980 [1980 : Mah. II4
8. Any person appointed or authorised under this Act or any person
acting or purporting to act in pursuance of any powers conferred or duties
imposed on him under this Act shall be deemed to be a public servant within
the meaning of section 21 of the Indian Penal Code.
9. The proceeds of the pilgrim tax levied and collected under this Act
shall be credited to the Consolidated Fund of the State.
10. (1) The State Government may, by notification, in the Official
Gazette, make rules to carry out the purposes of this Act, and such rules may
include rules to provide that, in such circumstances and subject to such
conditions as may be prescribed in the rules, a refund of the whole or part of
the amount of pilgrim tax paid may be granted to any person or class of
persons.
(2) All rules made under this section shall be subject to the condition of
previous publication, except on the first occasion of making such rules.
(3) Every rule made under this seciton shall be laid, as soon as may be,
after it is made, before each House of the State Legislature while it is in
session for a total period of thirty days, which may be comprised in one
session or in two successive sessions, and if, before the expiry of the session
in which it is so laid or the session immediately following, both Houses agree
in making any modification in the rule, or both Houses agree that the rule
should not be made, and notify such decision in the Official Gazette, the rule
shall, from the date of publication of such notification, have effect only in
such modified form or be of no effect, as the case may be ; so, however, that
any such modification or annulment shall be without prejudice to the validity
of anything previously done or omitted to be done under that rule.
11. (1) The Maharashtra Shinhastha Fair Pilgrim Tax Ordinance, 1979,
is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken
(including any appointment, entrustment or authorisation made or any
notification or order issued) under the Ordinance so repealed shall be
deemed to have been done, taken, made or issued, as the case may be, under
the corresponding provisions of this Act.
Proceeds to be
credited to
Consolidated
Fund of the
State.
Power to make
rules.
Repeal of
Mah. Ord. VI
of 1979 and
saving.
Mah.
Ord. VI
of 1979.
Certain
persons
deemed to be
public
servants. XLV of
1860.
GOVERNMENT CENTRAL PRESS, MUMBAI
1980 : Mah. II] Maharashtra Sinhastha Fair Pilgrim Tax  Act, 1980 3
Maharashtra Government Publication
can be obtained from—
THE DIRECTOR
GOVERNMENT PRINTING, STATIONERY AND PUBLICATION
MAHARASHTRA STATE
Netaji Subhash Road,
MUMBAI 400 004.
Phone : 022 - 2363 26 93, 2363 06 95,
2363 11 48, 2363 40 49
THE MANAGER
GOVERNMENT PHOTOZINCO PRESS AND BOOK DEPOT
Photozinco Press Area, Near G.P.O.,
PUNE 411 001.
Phone : 020 - 261 25 808, 261 24 759
THE MANAGER
GOVERNMENT PRESS AND BOOK DEPOT
Civil Lines,
NAGPUR 440 001.
Phone : 0712 - 25226 15
THE ASSTT. DIRECTOR
GOVERNMENT STATIONERY, STORE AND BOOK DEPOT
Shaha Ganj, Near Gandhi Chowk,
AURANGABAD 431 001.
Phone : 0240 - 233 14 68, 233 15 25
THE MANAGER
GOVERNMENT PRESS AND STATIONERY STORE
Tarabai Park,
KOLHAPUR 416 003.
Phone : 0231-265 03 95, 265 04 02
AND THE RECOGNISED BOOKSELLERS

‹ Prev All Maharashtra acts Next ›