LexThe Uttarakhand Infrastructure and Road Safety Cess
Uttarakhand · state statute
Open in Lexace · Ask the AI about this act - 1 -
dze la[;k& 13 iathd`r la[;k&;0w,0@Mh0vks0&30@2012&14
¼ykblsUl Vw iksLV fonkmV izhisesUV½
ljdkjh xtV] mRrjk[k.M
mRrjk[k.M ljdkj }kjk izdkf”kr
vlk/kkj.k
fo/kk;h ifjf”k’V
Hkkx&1] [k.M ¼d½
¼mRrjk[k.M vf/kfu;e½
nsgjknwu] lkseokj] 28 tuojh] 2013 bZ0
ek?k 08] 1934 “kd lEor~
mRrjk[k.M “kklu
fo/kk;h ,oa lalnh; dk;Z foHkkx
la[;k 34@fo/kk;h ,oa lalnh; dk;Z@2012
nsgjknwu] 28 tuojh] 2013
vf/klwpuk
fofo/k
**Hkkjr dk lafo/kku** ds vuqPNsn 200 ds v/khu jkT;iky egksn; us mRrjk[k.M fo/kku lHkk
}kjk ikfjr mRrjk[k.M ifjogu vkSj ukxfjd voLFkkiuk midj fo/ks;d] 2012 dks fnukad 24 tuojh]
2013 dks vuqefr iznku dh vkSj og mRrajkpy vf/kfu;e la[;k 06 o’kZ 2013 ds :i esa loZ&lk/kkj.k dh
lwpukFkZ bl vf/klwpuk }kjk izdkf”kr fd;k tkrk gSA
- 2 -
¿mRrjk[k.M voLFkkiuk ,oa lM+d lqj{kk midj midj vf/kfu;e]À 2012
¿mRrjk[k.M vf/kfu;e la[;k 06 o"kZ 2013À
vuqØef.kdk
/kkjk,a fooj.k i`’B la[;k
1 2 3
1- laf{kIr uke] foLrkj vkSj izkjEHk
2- ifjHkk’kk,a
3- midj dh nj vkSj mldk Hkqxrku
4- midj laxzg djus dk vf/kdkj iV~Vs ij nsus dh jkT; ljdkj
dh “kfDr
5- lsod vkfn yksd lsod gksuk
6- midj fujh{kd ds vf/kdkj
7- cSfj;j dh LFkkiuk
8- midj dh rkfydk vkSj “kkfLr ds fooj.k dk izn”kZu
9- midj fujh{kd dks iqfyl vf/kdkfj;ksa }kjk lgk;rk iznku
djuk
10- midj dk Hkqxrku u djus ds ekeys esa izfØ;k
11- lpy nLrksa dh LFkkiuk
12- “kkfLr;k¡
13- dkuwuh dk;Zokfg;ksa dk otZu
14- NwV
15- fu;e cukus dh “kfDr
16- izek.khdj.k
17- fujlu vkSj viokn
- 3 -
1¿mRrjk[k.M voLFkkiuk ,oa lM+d lqj{kk midj vf/kfu;eÀ] 2012
¿mRrjk[k.M vf/kfu;e la[;k 06 o"kZ 2013À
mRrjk[k.M jkT; ds fdlh ekxZ ls gksdj xqtjus okys eksVj;kuksa ij ifjogu vkSj ukxfjd
voLFkkiuk midj vf/kjksfir vkSj laxzg djus ds fy;s
vf/kfu;e
Hkkjr x.kjkT; ds frjlBosa o"kZ esa mÙkjk[k.M fo/kku lHkk }kjk fuEuor~ :i eas vf/kfu;fer gks %&
laf{kIr uke] foLrkj
vkSj izkjEHk
1- ¼1½ bl vf/kfu;e dk laf{kIr uke 1¿mRrjk[k.M voLFkkiuk ,oa lM+d
ljq{kk midj vf/kfu;eÀ] 2012 gSA
¼2½ bldk foLrkj lEiw.kZ mRrjk[k.M jkT; esa gksxkA
¼3½ ;g 15 vDVwcj] 2012 ls izo`Rr gqvk le>k tk;sxkA
ifjHkk’kk;sa 2- bl vf/kfu;e esa] tc rd fd lUnHkZ ls vU;Fkk visf{kr u gks&
¼d½ **cSfj;j** ls bl vf/kfu;e dh /kkjk 7 ds v/khu LFkkfir cSfj;j
vfHkizsr gS(
¼[k½ **midj** ls ifjogu ,oa ukxfjd voLFkkiuk midj vfHkizsr gS(
¼x½ **midj fujh{kd** ls mRrjk[k .M ds fdlh lMd ekxZ ls gksdj
xqtjus okys fdlh eksVj ;ku ls midj laxzg djus gsrq jkT; ljdkj
}kjk vf/kd`r O;fDr vfHkizsr gS vkSj mlesa&
¼,d½ fdlh **cSfj;j** ij midj laxzg.k gsrq rSukr izR;sd ljdkjh
lsod( vkSj
¼nks½ /kkjk 4 ds v/khu midj laxzg.k gsrq fdlh iV ~Vsnkj }kjk
lsok;ksftr dksbZ vfHkdrkZ Hkh lfEefyr gS(
¼?k½ **laxzg.k izkf/kdkjh** ls /kkjk 11 ds iz;kstukFkZ jkT; ljdkj }kjk
fu;qDr dksbZ O;fDr vfHkizsr gS(
¼³½ **vk;qDr** ls ifjogu vk;qDr] mRrjk[k.M vfHkizsr gS(
¼p½ **iV~Vsnkj** ls ,slk O;fDr vfHkizsr gS] ftls /kkjk 4 ds v/khu iV ~Vs
}kjk midj laxzg djus gsrq l'kDr fd;k x;k gS(
¼N½ **gYdk eksVj;ku** ls ynku lfgr vf/kdre Hkkj 7500 fd0xzk0 okyk
dksbZ eksVj dkj ;k oSu vFkok thi vFkok ftIlh vfHkizsr gS(
- 4 -
¼t½ **eksVj;ku** ls ,slk dksbZ eksVj;ku] tks ynku lfgr Hkkj ;k fcuk
ynku Hkkj ds Lo;a dh 'kfDr ls pyk;s tkus ds fy;s cuk;k x;k gks]
vfHkizsr gS] mlesa eksVj;ku vf/kfu;e] 1988 ¼59 lu~ 1988½ dh /kkjk
2 ds [k.M ¼ 28½ esa ifjHkkf"kr eksVj;ku Hkh lfEefyr gS ijUrq mlesa
cSyxkMh ;k lkbfdy lfEefyr ugha gS(
¼>½ **vf/klwpuk** ls leqfpr izkf/kdkj ds v/khu ljdkjh xtV esa izdkf'kr
vf/klwpuk vfHkizsr gS(
¼¥½ **ljdkjh xtV** ls mRrjk[k.M dk ljdkjh xtV vfHkizsr gS(
¼V½ **ekxZ vo LFkkuk** ls ekxZ] lqjax] Åijxkeh lsrq] iqy] Hkwfexr ekxZ]
iagqp ;k lfU/k ekxZ] mi ekxZ vkSj muls vkuq’kafxd vU; lsok;sa vkSj
lqfo/kk;sa vfHkizsr gS(
¼B½ **vuqlwph** ls bl vf/kfu;e ls layXu vuqlwph vfHkizsr gS(
¼M½ **jkT; ljdkj** ;k **ljdkj** ls mRrjk[k.M ljdkj vfHkizsr gS(
¼<½ **Vksdu** ls vuqlwph ds LrEHk ¼4½ vkSj ¼5½ esa fofufnZ’V nj ij midj
ds laxzg.k dk izek.k vfHkizsr gSA
1¿midj dh nj vkSj
Hkqxrku
3- ¼1½ fdlh ekxZ ;k voLFkkiuk dk mi;ksx djus ds fy;s fdlh eksVj;ku
ds lEcU/k esa ,slh nj ij] tSlh jkT; l jdkj }kjk xtV esa
vf/klwpuk }kjk fofufnZ’V dh tk;] midj vf/kjksfir ,oa olwy fd;k
tk;sxkA
¼2½ fdlh ekxZ voLFkkiuk dk mi;ksx djus okys eksVj;ku dk izHkkjh
O;fDr cSfj;j ij rSukr fujh{kd dks midj dk Hkqxrku djsxk vkSj
mlls jlhn ysxk] tks mlesa mfYyf[kr /kujk f”k dk Hkqxrku fd;s
tkus dk izek.k gksxkA
¼3½ eksVj;ku ftlus jkT; esa fdlh@cSfj;j ij mi/kkjk ¼2½ ds v/khu
midj dk Hkqxrku dj fn;k gks] dks bl vf/kfu;e ds v/khu LFkkfir
fdlh vU; cSfj;j dks] mlh fnu ds Hkhrj ftlds fy;s midj dk
Hkqxrku dj fn;k x;k gS] ikj dj rs le; iqu% midj dk Hkqxrku
djuk visf{kr ugha gksxkA
¼4½ izR;sd eksVj;ku ls mRrjk[k.M jkT; dh lhek ij LFkkfir cSfj;j ij
izos”k ds le; mi/kkjk ¼1½ esa fofufnZ’V nj ij ns; midj dh olwyh
dh tk;sxh%
ijUrq ;g fd ;fn dksbZ okgu Lokeh ftls fofHkUu iz; kstuksa
ls ckj&ckj mRrjk[k.M jkT; esa izos”k djuk gksrk gS og nSfud nj
ds LFkku ij ;FkkfLFkfr mi/kkjk ¼5½ ,oa ¼6½ esa fufnZ’V frekgh vFkok
okf’kZd nj ij midj dk Hkqxrku dj Vksdu izkIr dj ldrk gSA
- 5 -
¼5½ frekgh Vksdu izfro’kZ igyh tuojh] igyh viSzy] igyh tqykbZ vkSj
igyh vDVwcj ls izkjEHk gksus okyh frekgh ds fy, vf/kekU; gksxkA
¼6½ okf’kZd Vad.k ml foRrh; o’kZ ftlds fy;s og tkjh fd;k x;k gS]
fof/kekU; gksxkA
¿Li’Vhdj.k%& * * *À1
midj laxzg djus dk
vf/kdkj iV~Vs ij nsus
dh jkT; ljdkj dh
“kfDr
4- ¼1½ jkT; ljdkj ml frfFk ls ftls og vf/klwpuk }kjk fofufnZ’V djs
fdlh ekxZ voLFkkiuk ls xqtjus okys eksVj ;ku ls /kkjk 3 ds v/khu
vf/kjksfir midj laxzg djus dk vf/kd kj fdlh O;fDr dks uhykeh
;k fufonk ;k nksuksa ds esy ls ;k fdlh vU; rjhds ls fdlh foRrh;
o’kZ ;k mlds Hkkx ds fy;s ,slh lhek “krksaZ tSlk fd vk;qDr] jkT;
ljdkj dh lgefr ds v/khu fu/kkZfjr djs] iV~Vs ij ns ldsxhA
¼2½ mi/kkjk ¼1½ ds v/khu iV~Vk Lohd`r dj us ds mn~ns”; ls vk;qDr
iwoZorhZ o’kZ ;k mlds fdlh Hkkx esa midj dh izkfIr;ksa vkSj iVVs dh
vof/k esa izHkkoh midj dh njksa ij fopkj djrs gq;s iVVs dh vof/k
ds vUrxZr cSfj;j ij lEHkkfor olwy dh tkus okyh izfrdj dh
vf/kdre /kujkf”k vkadfyr djsxkA
¼3½ iV~Vs /kkjd ds fy;s iV~Vs dh lhek ,oa “krksaZ dk Bhd ls vuqikyu
djus ds ,slh izfrHkwfr] tSlh vk;qDr funsZf”kr djs] izLrqr djuk
vko”;d gksxkA
¼4½ ,slh /kujkf”k ¼”kkfLr] C;kt ;k fdlh fof/kd dk;Zokgh dh ykxr
lfgr½ tks mi/kkjk ¼1½ ds v/khu fn;s x;s iV~Vs ds v/khu iV~Vsnkj
}kjk ns; gks] ;fn ns; frfFk rd Hkqxrku ugh dh tkrh gS rks mldh
olwyh Hkw&jktLo ds cdk;k dh HkkWfr dh tk;sxhA
lsod vkfn yksd
lsod gksuk
5- bl vf/kfu;e ds v/khu fu;qDr lHkh O;fDr Hkkjrh; n.M lafgrk dh
/kkjk 21 ds iz;kstukFkZ yksd lsod le>s tk;saxsaA
midj fujh{kd ds
vf/kdkj
6- eksVj ;ku dk pkyd] midj fujh{kd }kjk mlls ,slh ekax djus ij
;ku dks jksdsxk rkfd og bl vf/kfu;e ds v/khu mls lkSais x;s fdlh
nkf;Ro dk fuoZgu djus esa leFkZ gks ldsA
- 6 -
cSfj;j dh LFkkiuk 7- jkT; ljdkj] bl vf/kfu;e ds mnns”; ls] le;≤ ij ljdkjh
xtV esa vf/klwpuk }kjk fdlh ekxZ voLFkkiuk ij cSfj;j LFkkfir dj
ldsxh ;k mls gVk ldsxhA
midj dh rkfydk
vkSj “kkfLr ds fooj.k
dk izn”kZu
8- fdlh cSfj;j ij fy;s tkus ds fy;s vf/kd`r midj dh fgUnh ;k
vaxzsth esa “kCnksa vkSj vadksa esa lqikB~; fyf[kr ;k Nih gq;h rkfydk ,sls
cSfj;j ds ikl lgt n`”; LFkku ij yxk;h tk;sxhA midj dk Hkqxrku
djus ls bUdkj djus vkSj voS/k :i ls dksbZ midj ysus ds fy;s “kkfLr
dk fooj.k mlh izdkj fyf[kr ;k Nik gqvk mlds lkFk tksMk tk;sxkA
midj fujh{kd dks
iqfyl vf/kdkfj;ksa
}kjk lgk;rk iznku
djuk
9- bl vf/kfu;e ds fdz;kUo;u gsrq] tc vko”;d gks] midj fujh{kd dks
lgk;rk iznku djuk] leLr iqfyl vf/kdkfj;ksa ds fy;s ck/;dkjh gksxk
vkSj blds fy;s mudh ogh “kfDr;k¡ gksxh] tks muds ikl muds lkekU;
iqfyl drZO;ksa ds fuoZgu esa jgrh gSA
midj dk Hkqxrku u
djus ds ekeysa esa
izfdz;k
10- ekaxs tkus ij midj dk Hkqxrku u djus ds ekeysa esa mlds laxzg.k ds
fy;s fu;qDr O;fDr eksVj;ku dks rc rd vo:) dj ldrk gS tc
rd fd midj dk Hkqxrku u gks tk;A
lpy nLrksa dh
LFkkiuk
11- ¼1½ midj dh Vky eVksy jksdus vkSj mldk laxzg.k lqfuf”pr djus ds
fy;s jkT; ljdkj ] vf/klwpuk }kjk eksVj;kuksa dh tkap djus gsrq
lpy nLrs LFkkfir djus dk vkns”k ns ldrh vkSj bl izdkj LFkkfir
lpy nLrs ljdkj ds fdlh vf/kdkjh ds izHkkj ds v/khu gksaxs] tks
bl vf/kfu;e ds v/khu laxzg.k izkf/kdkjh gksxkA
¼2½ tc laxzg.k izkf/kdkjh }kjk ,slh vis{kk dh tk;] eksVj;ku dk pkyd
;k izHkkjh O;fDr] eksVj;ku dks jksds xk vkSj rc rd [kMk j[ksxk tc
rd vko”;d gks vkSj laxzg.k izkf/kdkjh dks midj ds Hkqxrku dh
jlhn ;k Vksdu dk ijh{k.k djus rFkk ,sls eksVj;ku ds pkyd ;k
izHkkjh O;fDr] laxzg.k vf/kdkjh }kjk visf{kr ,slh vU; lwpuk;sa Hkh
miyC/k djk;sxkA
¿¼3½ eksVj;ku dk pkyd ;k izHkkjh O;fDr] mRrjk[k.M jkT; dh lhek ds
vafre izos'k ds le; Hkqxrku fd;s x;s midj dh jlhn dks jkT; esa
Bgjus ds nkSjku okgu esa j[ksxk vkSj ekaxs tkus ij laxzg.k izkf/kdkjh
dks izLrqr djsxkAÀ1
¼4½ ;fn eksVj;ku dk pkyd ;k izHkkjh O;fDr mi/kkjk ¼3½ ds v/khu
visf{kr midj ds Hkqxrku dh x;h jlhn vFkok Vksdu dks izLrqr
djus esa vlQy jgrk gS rks laxzg.k izkf/kdkjh ¿/kkjk 3 dh mi/kkjk
¼1½ ds v/khu fofgr njÀ1 ij fujh{k.k ds LFkku ij midj olwy dj
ldsxk %
ijUrq ;fn /kkjk 4 ds v/khu midj laxzg dju s dk vf/kdkj
iV~Vs ij nsus dk jkT; ljdkj fu.kZ; djrh gS rks mi/kkjk ¼3½ ds
izkfo/kku ykxw ugha gksxsaAÀ1
- 7 -
¼5½ mi/kkjk ¼4½ esa fdlh c kr ds gksrs gq;s Hkh laxzg.k izkf/kdkjh eky
lfgr ;fn dksbZ gks] tks mlesa yk;k tk jgk gks mruh vof/k ds fy;s
tks U;k;iw.kZ :i ls vko';d gks] eksVj;ku dks fu:) djus dk
vkns'k ns ldrk gS vkSj mldk tkus dh vuqefr rc gh nsxk tc
eksVj;ku ds pkyd ;k izHkkjh O;fD r }kjk midj vkSj bl /kkjk ds
v/khu vf/kjksfir laxzg.k Qhl dk Hkqxrku dj fn;k gks ;k mlds
lUrks’kkuqlkj izfrHkwfr izLrqr dj nh gks ;k midj vkSj laxzg.k Qhl
dh /kujkf”k lqjf{kr djus ds fy, tekufr;ksa ;k fcuk tekufr;ksa dk
ca/k i= fu’ikfnr dj fn;k gksA
“kkfLr;k¡ 12- ¼1½ tks dksbZ&
¼d½ bl vf/kfu;e dh O;oLFkkvksa dk ikyu fd;s fcuk fdlh cSfj;j
dks ikj djus dk iz;kl djsxk( ;k
¼[k½ bl vf/kfu;e dh fdUgh O;OkLFkkvksa ;k mlds v/khu cuk;s x;s
fu;eksa ;k ,slh fdlh O;oLFkk ;k fu;e ds v/khu cuk;s x;s
fdlh vkns”k ;k funsZ”k ds mYya?ku dk nks’kh ik;k tk;sxk rks og
tqekZuk tks ik¡p lkS :i;s dh /kujkf”k rd dk gksxk nk;h gksxkA
¼2½ midj fujh{kd }kjk dh x;h fyf[kr f”kdk;r ds flok; bl
vf/kfu;e ds v/khu fdlh vijk/k dk laKku dksbZ eftLVªsV ugha
ysxkA
dkuwuh dk;Zokfg;ksa dk
otZu
13- dksbZ okn vfHk;kstu ;k vU; fof/kd dk;Zokgh fdlh ,slh ckr ds ckjs
esa tks fdlh ,sls O;fDr ds fo:)] tks bl vf/kfu;e }kjk ;k mlds
v/khu dk;Z djus ds fy;s izkf/kd`r gS] ds }kjk bl vf/kfu;e ds
v/khu ;k mlds v/khu cuk;s x;s fu;eksa ds v/khu lnHkkoukiwoZd dh
x;h ;k dh tkus ds fy;s vk”kkf;r gS] ugha gksxhA
NwV 14- ¼1½ f}rh; vuqlwph ds LrEHk ¼2½ esa fofufnZ’V ;kuksa }kjk fdlh ekxZ
voLFkkiuk dk mi;ksx djus ds fy;s muds lEeq[k LRkEHk ¼3½ esa nh
x;h “krksaZ ,oa vioknksa ;fn dksbZ gks] ds v/khu jgrs gq;s dksbZ m idj
vf/kjksfir vkSj ns; ugh gksxkA
¼2½ jkT; ljdkj vf/klwpuk }kjk ,slk djus ds vius vk”k; dh lwpuk]
tks rhl fnu ls de u gks] ln`”; vf/klwpuk }kjk f}rh; vuqlwph esa
fdlh ;ku dks tksM+ ldrh gS ;k foyksfir dj ldrh gS vkSj mlds
mijkUr mDr f}rh; vuqlwph rnuqlkj la”kksf/kr le>h tk;sxhA
¼3½ mi/kkjk ¼2½ ds v/khu tkjh izR;sd vf/klwpuk mlds tkjh gksus ds
mijkUr ;Fkk”kh?kz fo/kku lHkk ds iVy ij j[kh tk;sxhA
- 8 -
fu;e cukus dh “kfDr 15- jkT; ljdkj] ljdkjh xtV esa] vf/klwpuk }kjk mi dj yxkus vkSj
mldk laxzg.k lqfuf”pr djus ds fy;s vkSj lkekU; :i ls bl
vf/kfu;e dh O;oLFkkvksa dks ogu djus ds iz;kstukFkZ bl vf/kfu;e
ls laxr fu;e cuk ldsxhA
izek.khdj.k 16- ¼1½ fdlh vU; vf/kfu;e esa fdlh vlaxr ckr ds gksrs gq;s Hkh bl
vf/kfu;e ds v/khu laxzghr ;k Hkqxrku fd;s x;s fdlh midj dks
okil djus ds fy;s dksbZ okn ;k vU; fof/kd dk;Zokfg;kW fdlh
U;k;ky; ;k fdlh vU; izkf/kdkjh ds le{k jf{kr ;k pkyw ugh dh
tk;sxh vkSj u gh fdlh U;k;ky; ;k izkf/kdkjh }kjk fdlh fMdzh ;k
vkns”k] ftlesa mls okil djus ds funsZ”k gks] ds fy;s ck/;rk dkfjr
djsxkA
¼2½ lansgksa ds fuokj.k ds fy;s ;g ?kks’k.kk dh tkrh gS fd mi/kkjk ¼1½ dh
fdlh Hkh ckr ds ckjs esa ;g ugh le>k tk;sxk fd og&
¼d½ vf/kfu;e dh O;oLFkkuqlkj midj vf/kjksfir] laxzg.k ;k Hkqxrku
ds ckjs esa iwNrkN djus( ;k
¼[k½ vf/kfu;e dh O;oLFkkvksa ds v/khu ns; /kujkf”k ls vf/kd mlds
}kjk Hkqxrku dh x;h midj dh /kujkf”k dks okil djus dk
nkok djus ls izfrf"k) djrh gSA
fujlu vkSj viokn 17- ¼1½ mRrjk[k.M ifjogu vkSj ukxfjd voLFkkiuk midj v/;kns'k] 2012
¼mRrjk[k.M v/ ;kns'k la0 10 o"kZ 2012½ ,rn~}kjk fujflr fd;k
tkrk gSA
¼2½ ,sls fujlu ds gksrs gq;s Hkh] mi/kkjk ¼1½ esa fofufnZ"V v/;kns'k ds
micU/kksa ds v/khu d`r dksbZ dk;Z ;k dk;Zokgh bl vf/kfu;e ds
v/khu d`r dk;Z ;k dk;Zokgh le>h tk;sxhA ekuks bl vf/kfu;e ds
micU/k lHkh lkjoku le; ij izo`Rr FksA
- 9 -
izFke vuqlwph
¿ * * *À1
&&&&&&&&&&&&&&&&&&&&&&&&&&&&&
1& mRrjk[k.M vf/kfu;e la[;k 13 o’kZ 2016 dh /kkjk 4 }kjk vuqlwph izFke fujflr A
- 10 -
f}rh; vuqlwph
¼/kkjk 14 nsf[k;s½
dz0
la0
fooj.k “krsaZ vkSj viokn
1 2 3
1 Hkkjr ds jk’Vªifr] mijk"Vªifr] Hkkjr la?k dh j{kk lsok;sa] jktuf;d] dsUnz ljdkj]
ek0 mPpre U;k;ky;] leLr mPp U;k;ky; ls lEcfU/kr eksVj;kuA
&
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{THE UTTARAKHAND INFRASTRUCTURE AND ROAD SAFETY CESS}1
ACT, 2012
[Uttarakhand Act No. 06 of 2013]
INDEX
Section Particular Page No.
1 2 3
1. Short title, extent and commencement
2. Definitions
3. Rate of cess and its payment
4. Power of the State Government to lease the right to collect
cess
5. Servants etc. to be public servants
6. Power of Cess Inspector
7. Establishment of barriers
8. Exhibition of table of cess and statement of penalties
9. Assistance to Cess Inspectors by police officers
10. Procedure in case of non-payment of cess
11. Establishment of Mobile Squads
12. Penalties
13. Bar to proceedings
14. Exemptions
15. Power to make rules
16. Validation
17. Repeal and Savings
- 12 -
[THE UTTARAKHAND INFRASTRUCTURE AND ROAD SAFETY CESS]1
ACT, 2012
[Uttarakhand Act No. 06 of 2013]
An
Act
to provide for the levy and collection of Transport and Civic Infrastructure Cess on motor
vehicles passing over any road infrastructure in Uttarakhand.
(As passed by the Uttarakhand Legislative Assembly in the Sixty-three Year of the republic
of India)
Short title,
extent and
commencement
1. (1) This Act may be called the [Uttarakhand Infrastructure And Road
Safety Cess ]1Act, 2012.
(2) It shall extend to the whole of Uttarakhand.
(3) It shall be deemed to have come into force on October 15, 2012.
Definitions 2. In this Act, unless the context otherwise requires-
(a) “barrier” means a barrier established under section 7 of this Act;
(b) “Cess” means the Transport and Civic Infrastructure Cess;
(c) “Cess Inspector” means the person authorised by the State
Government to collect cess in respect of any motor vehicle passing
over any road infrastructure and includes-
(i) every Government servant posted at a barrier in connection with
the collection of cess; and
(ii) employed by him as his agent for every lessee or the person
collection of cess under section 4;
(d) “Collecting authority” means any person appointed by the State
Government for the purpose of section 11;
(e) “Commissioner” means Transport Commissioner, Uttarakhand;
(f) “lessee” means a person to whom the lease of the right to collect cess
has been granted under section 4;
(g) “light motor vehicle” means a motor car or van or jeep or gypsy the
unladen weight of which does not exceed 7500 kilograms;
(h) “motor vehicle” means any laden or unladen vehicle designed to be
driven under its own power including a motor vehicle as defined in
clause (28) of section 2 of the Motor Vehicles Act, 1988 (59 of 1988)
but does not include a cart or bicycle;
(i) “notification” means notification published under appropriate
authority in the Official Gazette;
(j) “Official Gazette” means the "Sarkari Gazette" of Uttarakhand;
................................................................................
1- Subs. by section 2 of U.K Act no 28 of 2016.
- 13 -
(k) “Road Infrastructure” means roads, tunnels, flyovers, bridges,
underground roads, approach or link roads or by -passes and
includes other services and facilities ancillary thereto;
(l) “Schedule” means Schedule appended to this Act;
(m) “State Government” or “Government” means the Government
of Uttarakhand;
(n) “token” means proof of collection of cess at the rates specified in
columns (4) and (5) of the Schedule.
1[ Rate and
payment of Cess
3. (1) In respect of any motor vehicle, to make use of any road or
infrastructure, cess shall be imposed and recovered at such rate
as may be specified by the State Government in the Gazette.
(2) The person in-charge of the motor vehicle making use of any road
infrastructure shall make payment of cess to the inspector posted
at the barrier and obtain receipt from him, it shall be the proof of
payment of amount mentioned in it.
(3) A motor vehicle that has made payment of cess under sub -section
(2) at any barrier in the State shall not be required to pay cess
again while crossing any barrier established under this Act
within same day for which payment has been made.
(4) AT the barrier established on the border of Uttarakhand State,
cess due at the rate specified in sub-section (1) shall be recovered
from every motor vehicle t the time of entry:
Provided that any motor vehicle owner who has to frequently
enter into the Uttarakhand State for different reasons may obtain
a token by making payment of cess at quarterly or annual rate
specified in the sub -section (5) and (6) as the case may be, in
place of daily rate.
(5) The quarterly payment shall be valid for the quarters beginning on
first January, first April, first July and first October.
(6) Annual token shall be valid for the financial year for which it has
been issued.
Explanation: {* * *}2]1
...............................................................................
1- Subs. by section 2 of Uttrakhand Act no 13 of 2016.
2- Repl. by section 3 of UK Act no 28 of 2016.
- 14 -
Power of the
State
Government to
lease the right to
collect cess
4. (1) The State Government may, with effect from such date as it may
by notification specify, lease to any person the right to collec t cess
levied under section 3, on motor vehicles passing over any road
infrastructure, by auction or tender or combination of both, or any
other mode for any financial year or part thereof, on such terms
and conditions as the Commissioner may, subject to a pproval of
the State Government, determine.
(2) For the purpose of grant of lease under sub section (1), the
Commissioner shall, after taking into consideration the receipts of
the cess or the preceding year or any part thereof and the rates of
cess applicable for the lease period assess aggregate amount of cess
likely to be recovered at a barrier during the period of lease.
(3) The lessee shall be required to furnish such security for due
fulfilment of the terms and conditions of the lease as the
Commissioner may direct.
(4) Any sum (including penalty, interest or costs of the proceedings)
payable by the lessee under a lease granted under sub-section (1), if
not paid by the due date, shall be recoverable as arrears of land
revenue.
Servants etc. to
be public
servants
5. All persons appointed under this Act shall be deemed to be public
servants within the meaning of section 21 of the Indian Penal
Code.
Power of Cess
Inspector
6. The driver of a motor vehicle shall cause the vehicle to stop when
required to do so by the Cess Inspector to enable him to carry out
any of the duties imposed on him under this Act.
Establishment of
barriers
7. The State Government may, from time to time, by notification in
the Official Gazette, establish or remove barriers on any road
infrastructure, for the purpose of this Act.
Exhibition of
table of cess and
statement of
penalties
8. A table of the cess authorised to be taken at any barrier shall be put
in a conspicuous place near such barrier legibly written or pri nted
in Hindi and English words and figures, to which shall be
annexed, written or printed in like manner, a statement of penalties
for refusing to pay the cess and for taking unlawfully any cess.
Assistance to
Cess Inspectors
by police officers
9. All police officers shall be bound to assist the Cess Inspectors,
when required, in the execution of this Act; and, for the purpose,
shall have the same powers which they have in the exercise of their
ordinary police duties.
...................................................................................
- 15 -
Procedure in
case of non-
payment of cess
10. In case of non -payment of such cess on demand, the person
appointed to collect the same may detain the motor vehicle until
the cess is paid.
Establishment of
Mobile Squads
11. (1) The State Government may, by notification, order the
establishment of Mobile Squads for checking of the vehicles to
ensure collection of the cess and prevent evasion and the Mobile
Squads so established shall be under the charge of an officer of the
Government, who shall be a collecting authority under this Act.
(2) When so required by the collecting authority, the driver or the
person-in-charge of the motor vehicle shall stop the motor vehicle
and keep it stationary as long as may be necessary, and allow the
collecting authority to examine receipt or token of payment of cess
paid and the driver or the person -in-charge of such motor vehicle
shall also furnish such other information as may be required by the
collecting authority.
(3) 1{The driver or person -in-charge of the vehicle shall keep in the
receipt of payment of cess paid, at the time of entering into the
Uttarakhand State, in the motor vehicle during his stay in the State
and shall present it to the collection authority when demanded.}
(4) If the driver or the person -in-charge of the motor vehicle fails to
produce the receipt of payment of cess or token, as required
under sub -section (3), then the collecting authority shall recover
the cess at the place of inspection a t the 1{prescribed rate under
sub-section (1) of section 3:
Provided that in case the Government decides to give on
lease the right to collect Cess under section 4, the provisions of
sub-section (3) shall not apply.}1
(5) Notwithstanding any thing contained in sub -section (4), the
collecting authority may also order detention of the motor vehicle,
including the goods, if any, being carried therein, for such period
as may reasonably be necessary and shall allow the same to
proceed only after the driver or the person-in-charge of the motor
vehicle making payment of the cess and the amount of collection
fee imposed under this section or furnishing to his satisfaction a
security or executing a bond with or without sureties for securing
the amount of cess and collection fee.
..................................................................................
1- Subs. by section 3 (a) and (b) of Uttrakhand Act no 13 of 2016.
- 16 -
Penalties 12. (1) Whosoever:-
(a) attempts to cross any barrier wit hout compliance with the
provisions of this Act, or
(b) contravenes any other provision of this Act or the rules made
there under or any order or direction made under any such
provision or rule, shall be liable, on conviction, to a fine
which may extend to five hundred rupees.
(2) No magistrate shall take cognisance of any offence under this Act
except on a complaint in writing, made by the Cess Inspector.
Bar to
proceedings
13. No suit, prosecution or other legal proceeding shall lie against any
person, authorised to act by or under this Act, for anything done or
purporting to have been made, in good faith, under this Act or
the rules made there under.
Exemptions 14. (1) No cess shall be payable and charged on the vehicles specifie d in
column (2) of the Schedule -II for the use of any road
infrastructure, subject to the conditions and exceptions, if any, set
out in column (3) thereof.
(2) The State Government, after giving by notification not less than
thirty days notice of its intention so to do, may by like notification,
add to or delete any vehicle from the Schedule –II and thereupon
the said Schedule-II shall be deemed to be amended accordingly.
(3) Every notification issued under sub -section (2) shall, as soon as
may be, after it is is sued, be laid on the Table of the Legislative
Assembly.
Power to make
rules
15. The State Government may by notification in the Official Gazette,
make rules consistent with this Act, for securing the levy and
collection of cess and generally for carryin g out the purposes of
this Act.
Validation 16. (1) Notwithstanding anything contained to the contrary in other acts.,
no suit or other proceedings shall be maintained or continued in
any court or before any authority for the refund of, and no
enforcement shall be made by any court or authority of any decree
or order directing the refund of any such aforesaid cess which has
been collected or paid.
(2) For the removal of doubts, it is hereby declared that-
Nothing in sub -section (1) shall be construed as preventin g any
person-
(a) from questioning in accordance with the provisions of the said
Act, the levy, collection or payment of the aforesaid cess; or
(b) from claiming refund of aforesaid cess paid by him in excess of
the amount due from him under the provisions of the Act.
.......................................................................
- 17 -
Repeal and
Savings
17. (1) The Uttarakhand Transport and Civic Infrastructure Cess
Ordinance, 2012 (Uttarakhand Ordinance No. 10 of 2012) is
hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken
under the ordinance referred to in sub -section (1), shall be deemed
to have been taken under this Act, wherein under this Act as if this
Act was in force at all material time.
- 18 -
SCHEDULE -I
{* * *}1
..................................................................................
1- Repeal Schedule I by section 4 of Uttrkahand Act no. 13 of 2016
- 19 -
SCHEDULE-II
(See Section 14)
Sl. No. Particulars. Conditions and Exceptions.
1. 2. 3.
1. The motor vehicles belonging to the President, and
Vice-President of India, Defence Services of Union of
India, Diplomatic Core, Hon'ble Supreme Court and all
High Court.
-----
2. [The motor vehicl es belonging to the Ministers, State -----
- 20 -
Ministers, Deputy Ministers, Speaker, Deputy Speaker
of the Legislative Assembly, Chairman, Vice -
Chairman of the Legislative Council , Members
Legislative Council, Member Legislative Assembly,
Members Legislative Council of different States. ]1
3. The motor vehicles belonging to the fire service,
ambulances and vehicles specially designed for use by
physically handicapped person.
-----
4. Motor vehicles, scooters and tractor used for
agricultural purposes (when u sed for agricultural
work).
-----
5. All motor vehicles registered in the State of
Uttarakhand.
-----
............................................................................................
1- Subs. by section 4 of UK Act no 28 of 2016.
*****************