The UTTAR PRADESH URBAN DEVELOPMENT AUTHORITIES (TOLL) ACT, 1976

  
THE UTTAR PRADESH URBAN DEVELOPMENT AUTHORITIES 
(TOLL) ACT, 19761 
[U. P. Acr No. 48 OF 1976] 
[As passed by the Uttar Pradesh  Legislature, assented to by 
the Governor on November 20, 1976 and published in the U.P. 
Gazette Extra-ordinary on November 22, 1976.] 
to empower Development Authorities to levy tolls, and to 
validate tolls already levied 
AN 
ACT 
IT IS HEREBY enacted in the Twenty -seventh Year of the 
Republic of India as follows :- 
Shorte title 1. This Act may be called the Uttar Pradesh Urban 
Development Authorities (Toll) Act, 1976. 
Amendment of 
section 20 of 
President's Act 
no. 11 of 1973 
as re-enacted 
by U.P. Act no. 
30 of 1974 
2. In section 20 of the Uttar Pradesh Urban Planning and 
Development Act, 1973, hereinafter referred to as the principal Act, in 
sub-section (1), in clause (c), for the words "fees  and charges" the 
words "fees, tolls and charges' shall be substituted. 
Insertion of 
section 39-A 
3. After section 39 of the principal Act, the following section 
shall be inserted, namely:- 
Toll for 
amenities 
"39-A. The Authority shall be entitled to cha rge and collect, 
toll, for the use of approach roads and other amenities, at such rate 
and in such manner as may be notified by the State Government, from 
visitors, to such places of popular resort (including any ancient and 
historical monuments) within it s develop ment area as may be so 
notified: 
Provided that-  
(a) the rate of toll per visit or, shall not exceed rupees two  (b) 
the State Government may by notification, exempt any class or classes 
of visitors from the payment of the toll and may fix any day o r days on 
which no toll shall be chargeable." 
Validation of 
collections 
already made 
4. (1) Any collection by the Authority, from any visitor to any 
places of popular resort referred to in section 39- A of the principal Act, 
as inserted by this Act, made p rior to the commencement of this Act, 
shall be deemed to have been made under section 39 -A of the 
principal Act as inserted by this Act and shall be deemed to be and 
always to have been valid. 
(2) For purposes of sub- section (I), if the collections were m ade 
at the rates approved by general or special order of the State 
Government it shall be deemed that necessary notifications were made 
to that effect by the State Government in accordance with the said 
section 39-A as if that section were in force at all material times. 
1. For SOR see at the end of this Gazette. 
304 
                                                           

[The Uttar Pradesh Urban Development Authorities (Toll) Act, 1976] 
  
STATEMENT OF OBJECTS AND REASONS 
THERE are a number of places of popular resort, including ancient and historical 
monuments, in this State within the development areas notified under the Uttar 
Pradesh Urban Planning and Development Act, 1973. Such resorts attract a large 
number of tourists from various places of India and abroad. It is, therefore, necessary 
to develop the cities where such resorts are located by widening roads, providing 
required amenities and b eautifying the surrounding areas. With a view to creating 
necessary resources for carrying out the aforesaid activities, it is considered necessary 
to empower the Develop ment Authority constituted under the aforesaid Act to charge 
and collect tolls, not ex ceeding rupees two per visitor, for the use of approach road and 
other amenities. It is also proposed to validate collections already made by the 
Authority, from any visitor to any place of popular resort. 
This Bill is accordingly introduced to amend the aforesaid Act. 
 
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