The UTTAR PRADESH REPEALING ACT, 2021

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No. 440 (2)/LXXIX-V-1-21-1-ka-6-21 
Dated Lucknow, March 9, 2021 
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the 
Governor is pleased to order the publication of the following English translation of the Uttar Pradesh 
Nirsan Adhiniyam, 2021 (Uttar Pradesh Adhiniyam Sankhya 10 of 2021) as passed by the Uttar Pradesh 
Legislature and assented to by the Governor on March 9, 2021. The Vidhayi Anubhag-] is administratively 
concemed with the said Adhiniyam. : 
THE UTTAR PRADESH REPEALING ACT, 2021 
(U.P, Act no. 10 of 2021) 
[As passed by the Uttar Pradesh Legislature} ~ 
AN 
ACT 
to repeal certain enaciments. 
It Is HEREBY enacted in the Seventy second Year of the Republic of India 
as follows:- 
1. This Act may be called the Uttar Pradesh Repealing Act, 2021. Short title 
2. The enactments spécified in the Schedule below are hereby repealed. Repeal of certain 
enactments 
3. The repeal by this Act of any enactment Shall not,- Savings 
(a) affect any other enactment in which the repealed enactment has been 
applied, incorporated or referred to; 
(b) affect the validity, invalidity, effect or consequences of anything 
already done or suffered or any right, title, obligation or liability already 
acquired, accrued or incurred, or any remedy or. proceeding in respect thereof, 
or any release or discharge of or from any debt, penalty, obligation, liability, 
claim or demand, or any indemnity already granted, or the proof of any past 
act or thing; , 
(c) affect any principle or rule of law, or established jurisdiction, form or 
course of pleading, practice or procedure, or existing usage, custom, 
privilege, restriction, exemption, office or appointment, notwithstanding that 
the same respectively may have been in any manner affirmed or recognized or 
derived by, in or from any enactment hereby repealed; 
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(d) revive or restore any jurisdiction, office, custom, liability, right, title, 
privilege, restriction, exemption, usage, practice, procedure or other matter or 
thing not now existing or in force; , 
(e) affect the audit, examination, accounting, investigation, inquiry or any 
other action taken or to be taken in relation thereto by any authority and-such 
audit, examination, accounting, investigation, inquiry or action could be taken, 
and, or continued as if the said enactments are not repealed by this Act. 
SCHEDULE 
(See section 2) 
Acts being repealed 
i | The United Provinces Cotton Pest Control Act, 1936 (U.P. Act no. 11 of 1936) 
2 | The United Provinces First Offenders Probation Act, 1938 (U.P. Act no. 6 of 1938) 
3 | The Uttar Pradesh Drugs Control (Amendment and Continuance of Powers} Act, 1951 (U.P. Act | 
no. 7 of 1951) 
4 |The Uttar Pradesh Entertainment and Betting Tax (Amendment) Act, 1952 (U.P. Act no. 27 
lof 1952) ; 
5 | The Uttar Pradesh Fire Service (Amendment) Act, 1952 (U.P. Act no. 1 of 1953) 
6 | The Uttar Pradesh Drugs (Control) (Continuance of Powers) (Amendment) Act, 1952 (U.P. Act 
no. 4 of 1953) 
7 |The Uttar Pradesh Drugs (Control) (Amendment) Act, 1953 (U.P. Act no. 2 of 1954) 
8 |The Uttar Pradesh First Offenders’ Probation (Amendment) Act, 1957 (U.P. Act no. 8 of 1958) 
9 | The Criminal Laws (Uttar Pradesh Amendment) Act, 1961 (U.P. Act no. 31 of 1961) 
10 | The Uttar Pradesh Entertainments and Betting Tax (Amendment) Act, 1962 (U.P. Act no. 23 
of 1962) 
11 | The Uttar Pradesh Bat Tatha Map {Prachalan) (Sanshodhan) Adhiniyam , [962 (U.P. Act no. 1 
of 1963) - ™ 
12 | The Uttar Pradesh Bikri Kar (Sanshodhan) Adhiniyam, 1962 (U.P. Act no.3 of 1963) 
13. | The Uttar Pradesh Bikri Kar (Sanshodhan) Adhiniyam, 1964 (U.P. Act no. 14 of 1964) 
14 | The Uttar Pradesh Entertainments and Betting Tax (Amendment) Act, 1965 (U.P. Act no. 19 
of 1965) 
15 | The Uttar Pradesh Bat Tatha Map (Prachalan) (Sanshodhan) Adhiniyam , 1966 (U.P. Act no. 15 
of 1966) / , 
16 | The Uttar Pradesh Excise (Amendment and Validation) Act, 1970 (U.P. Act no. 7 of 1970) 
17 | The Uttar Pradesh Excise (Second Amendment) Act, 1970 (U.P. Act no. 23 of 1970) 
18 | The. Uttar Pradesh Entertainments and Betting Tax (Amendment) Act, 1970 (U.P. Act no. 33 
" “| of 1970) ‘ . 
      
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19 The Uttar Pradesh Excise (Third Amendment) Act, 1970 (U.P. Act no. 4 of 1971) 
  
20 The Uttar Pradesh Excise (Amendment) Act, 1972 (U.P. Act no. 6 of 1972) 
  
21 The Uttar Pradesh Excise (Amendment) Act, 1972 (U.P. Act no. 30 of 1972) ! 
  
22 The Uttar Pradesh Excise (Amendment) Act, 1973 (U.P. Act no. 13 of 1973) 
  
23 The Uttar Pradesh Excise (Amendment) Act, 1974 (U.P. Act no.18 of 1974) 
  
24 The Uttar Pradesh Entertainments and Betting Tax (Amendment) Act, 1974 (U.P. Act no. 21 
of 1974) - 
  
25 The Uttar Pradesh Excise (Amendment) (Re-enactment and Validation) Act, 1976 (U.P. Act no. 5 
of 1976) 
  
26 The Uttar Pradesh Excise (Amendment) Act, 1978 (U.P. Act no.9 of 1978) 
  
27 The Uttar Pradesh Entertainments and Betting Tax (Amendment) Act, 1978 (U.P. Act no. 24 
of 1978) 7 
  
28 The Uttar Pradesh Excise (Second Amendment) Act, 1978 (U.P. Act no. 30 of 1978) 
  
29 The Uttar Pradesh Excise (Amendment) Act, 1979 (U.P. Act no.130f 1979) 
  
30 The Uttar Pradesh Entertainments and Betting Tax (Amendment) Act, 1982 (U.P. Act no. | 
of 1982) , 
  
31 The Uttar Pradesh Electricity (Duty) (Amendment) Act, 1982 (U.P, Act no.12 of 1982) 
  
32 The Uttar Pradesh Excise (Amendment) Act, 1983 (U.P. Act no. 23 of 1983) 
  
33 The Uttar Pradesh Excise (Amendment) Act, 1984 (U.P. Act no. 23 of 1984) 
  
34 The Uttar Pradesh Excise (Amendment) Act, 1985 (U.P. Act no. 7 of 1985) 
  
35 The Uttar Pradesh Electricity (Duty) (Amendment) Act, 1985 (U.P. Act no.11 of 1985) 
  
36 The Uttar Pradesh Entertainments and Betting Tax (Amendment) Act, 1985 (U.P. Act no. 29 
of 1985) , 
  
37 The Uttar Pradesh Excise (Amendment) Act, 1986 (U.P. Act no.19 of 1986) 
  
38 The Uttar Pradesh Electricity (Duty) (Amendment) Act, 1987 (U.P. Act no.13 of 1987) 
  
39 The Uttar Pradesh Excise (Amendment) Act, 1989 (U.P. Act no. 5 of 1989) 
  
40 The Uttar Pradesh Excise Rules (Amendment) Act, 1989 (U.P. Act no. 20 of 1989) 
  
4} The Uttar Pradesh Excise (Amendment) Act, 1990 (U.P. Act no. 1 of 1990) 
  
42 The Uttar Pradesh Entertainments and Betting Tax (Amendment) Act, 1990 (U.P. Act no. 14 
of 1990) 
  
43 The Uttar Pradesh Entertainments and Betting Tax (Amendment) Act, 1991 (U.P. Act no. 13 
of 1991) 
  
44 The Uttar Pradesh Entertainment and Betting Tax (Amendment) Act, 1992 (U.P. Act no. 14 
of 1992) : 
  
45 
    The Uttar Pradesh Entertainment and Betting Tax (Amendment) Act, 1995 (U.P. Act no. 3 | 
of 1995) , , 
  
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46 |The Uttar Pradesh Entertainment and Betting Tax (Second Amendment) Act, 1995 (U.P. Act 
no. 28 of 1995) 
47 | The Uttar Pradesh Excise (Amendment) Act, 1997 (U.P. Act no. 16 of 1997) 
  
  
48 | The Uttar Pradesh Excise (Amendment) Act, 1998 (U.P. Act no. 7 of 1998) 
  
49 |The Uttar Pradesh Entertainments and Betting Tax (Amendment) Act, 1998 (U.P. Act no. 14 
of 1998) . 
50 | The Uttar Pradesh Entertainment and Betting Tax (Amendment) Act, 1999 (U.P. Act no. 12 
of 1999) 
51 | The Uttar Pradesh Excise (Amendment) Act, 1999 (U.P. Act no. 22 of 1999) 
52 | The Uttar Pradesh Electricity (Duty) (Amendment) Act, 1999 (U.P. Act no. 26 of 1999) 
53 |The Uttar Pradesh Entertainments and Betting Tax (Amendment) Act, 2000 (U.P. Act no. 3 
of 2000) 
54 | The Uttar Pradesh Excise (Amendment) Act, 2000 (U.P. Act no. 13 of 2000) 
  
  
  
  
  
  
55 |The Uttar Pradesh Entertainments and Betting Tax (Second Amendment) Act, 2000 (U.P. Act 
no. 16 of 2000) 
56 | The Uttar Pradesh Entertainment and Betting Tax (Third Amendment) Act, 2000 (U.P. Act 
no. 33 of 2000) 
: 57_| The Uttar Pradesh Entertainment and Betting Tax (Amendment) Act, 2001 (U.P. Act no. 15 
of 2001) . 
: 58 | The Uttar Pradesh Excise (Amendment) Act, 2001 (U.P. Act no. 16 of 2001) 
  
  
  
  
' 59 | The Uttar Pradesh Entertainments and Betting Tax (Amendment) Act, 2006 (UP. Act no. 31 
oo ‘| of 2006) 
: 60° The Utar Pradesh Entertainments and Betting Tax (Amendment) Act, 2009 (U. P. Act no. 25 
_— of 3009) 
‘ 61. | The-Administrator-General Uttar Pradesh (Amendment) Act, 2010 (U.P. Act no. 18 of 2011) tpt. 
  
  
        
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‘STATEMENT OF OBJECTS AND REASONS 
_ This Bill’ is one ‘GE those “periodical measures by which enactments which have ceased to be in 
force or have become obsolete’ ‘ate ‘fépealed. On recommendation of the State Law Commission, it has 
eb decided to-repeal’ériactments:which have become redundant or ‘the retention whereof as separate Acts 
is unnecessary, by introducing a Bill in the first session, 2021 of the State Legislature after obtaining the peta meinneeinaeain 
cofisent-ofthe Admini Sttative.Départnients related therewith. 
The Uttar Pradesh Repealing Bill, 2021. is introduced accordingly. 
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