The rajasthan passengers and goods taxation (repealing) act, 1982

THE RAJASTHAN PASSENGERS AND GOODS TAXATION (REPEALING) ACT, 1982 
(Act No. 21 of 1982) 
[Received the assent of the Governor on the 30th day of September, 1982.] 
An 
Act 
to repeal the Rajasthan Passengers and Goods Taxation Act, 1959. 
Be it enacted by the Rajasthan State Legislature in the Thirty-third Year of the Republic of 
India, as follows:- 
1. Short title and commencement.- (1) This Act may be called the Rajasthan Passengers 
and Goods Taxation (Repealing) Act, 1982.  
(2) It shall come into force on suc h date as the State  Government may, by notification in 
the Official Gazette, appoint.  
2. Repeal of the Rajasthan Passengers and Goods Taxation Act, 1959.- The Rajasthan 
Passengers and Goods Taxation Act, 1959 (Rajasthan Act No. 18 of 1959) is hereby repealed.  
3. Savings. - The repeal of the Rajasthan Passengers  and Goods Taxat ion Act, 1959 
(Rajasthan Act No. 18 of 1959), hereinafter referred to as the “repealed Act’’, shall not,- 
(a) affect the previous operation of the repealed Act  or anything duly done o r suffered 
thereunder; or  
(b) affect any right, privilege, obligation or liability acquired, accrued or incurred under the 
repealed Act; or  
(c) affect any penalty, forfeiture or punishment imposed in respect of any offence 
committed against the repealed Act; or  
(d) affect any investigation, legal proceedings or   remedy in respe ct of any such right, 
privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;  
and any such investigation, legal proceedings or remedy may be instituted, continued or enforced 
and any such penalty, forfeiture or punishment may be imposed as if this Act has not been enacted: 
Provided that where under any agreement entered into in pursuance of the provision of sub-
section (3-B) of section 63 of the Motor Vehicles Act, 1939 (Central Act IV of 1939) passenger tax 
and goods tax is payable, the reference to such tax in the agreement shall, on the commencement of 
this Act, be construed as reference to Special Road Tax payable under section 4-B of the Rajasthan 
Motor Vehicles Taxation Act, 1951 (Rajasthan Act XI of 1951). 
4. Repeal.- The Rajasthan Passengers and Goods  Taxation (Repealing) Ordinance, 1982 
(Ordinance No. 8 of 1982) is hereby repealed. 
 

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