The UTTAR PRADESH TOLLS VALIDATION ACT 1969

THE UTTAR PRADESH TOLLS VALIDATION ACT, 1969. 
 
(U.P. Act No. X of 1969) 
 [Passed in Hindi by the Uttar Pradesh Legislative Assembly on August 29, 1969 
and by the Uttar Pradesh Legislative Council on September 2, 1969] 
 
[Received the assent of the Governor on September 12, 1969 under Article 200, of 
the Constitution of India and was published in the Uttar Pradesh Gazette 
Extraordinary, dated  September 16, 1969] 
 
AN 
ACT 
to validate the levy of certain tolls 
 
       IT IS HEREBY enacted in the Twentieth Year of Republic of 
India as follows :- 
 
       1. This Act may be called the Uttar Pradesh Tolls Validation Act, 
1969. 
Short title. 
 
 
 
 
 
 
8 of 1851  
      2.  (1) Notwithstanding any judgment, decree or order of any 
court, all tolls levied or purporting to have been levied during the 
period beginning with the 22nd of March, 1963, and ending on the 
2nd day of December, 1968, under the U.P. Government notification 
no. 2662-C/XXIII-PWA-133-C-1960, dated 22nd march, 1963, issued 
under section 2 of the Indian Tolls Act, 1851, in respect of bridges 
notified, from time to time, under paragraph 2 of the U.P. 
Government notification no. 5495(3)-C/XXIII-PWA-217-C-1953, 
dated 1st November, 1956, issued under section 2 of the said Act 
shall be deemed to have been lawfully levied as if the said bridges 
had been notified under paragraph 2 of the first mentioned 
notification on the 22nd March, 1963; and accordingly,- 
(a) no suit or other proceeding shall be maintained or continued 
in any court for the refund of any toll levied or recovered from 
any person as aforesaid in respect of any such bridge; and 
(b) no court shall enforce a decree or order directing the refund 
of any toll paid by any person in respect of any such bridge 
before  the commencement of this Act. 
       (2) For the removal of doubts it is hereby declared that nothing in 
sub-section (1) shall be construed as preventing any person from 
claiming refund of any toll paid by him in respect of any such bridge 
in excess of the amount that would have been due from him if the 
bridge had been duly notified on the 22nd day of March, 1963, under 
the first mentioned notification.  
 
Validation of 
levy of tolls on 
certain 
bridges 
during a 
certain 
period. 
President's Act 
no. X-XXIII of 
1968  
        3.   The Uttar Pradesh Tolls Validation Act, 1968, is hereby 
repealed.  
Repeal. 

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