The West Bengal finance Act, 1949

West 
Ben. Act 
X of 1948. 
Ben. Act 
V of 1922. 
West Bengal Act XII of 1949 
THE WEST BENGAL FINANCE ACT, 1949. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Gazette, 
of the 31st March 1949.] 
An Act to extend the operation of certain provisions of the 
West Bengal Finance (Amendment and Repeal) Act, 1948. 
WHEREAS it is expedient to extend the operation of 
certain provisions of the West Bengal Finance (Amendment 
and Repeal) Act, 1948; 
It is hereby enacted as follows :- 
1. This Act may be called the West Bengal Finance Short title. Act, 1949. 
2. In section 2 of the West Bengal Finance (Amend-
ment and Repeal) Act, 1948 (hereinafter referred to as the said Act),— 
(a) in clause (1), the brackets and words "(hereinafter 
in this section referred to as the said Act)" shall 
be omitted ; and 
(b) clauses (2) and (3) shall be omitted. 
3. After section 2 of the said Act, the following sections Insertion shall be inserted, namely:— 	 • 	 of new 
sections "Amendment of 	 2A. In section 15 of the Bengal 2A and 2B. secon 
of  
16  192 Bengal Amusements Tax Act, 1922,— docV 
(a) the words and figures 'as from the second day of 
April, 1922,' shall be omitted ; and 
(b) for the words 'four per cent.', in both places where 
they occur, the words 'twenty per cent.' shall be substituted. 
Amendment of 	 2B. In section 18 of the Bengal section 
Act V of 1 
18 of 	 --- Bengal Amusements Tax Act, 1922,922. 
(a) the words and figures 'as from the second day of 
April, 1922,' shall be omitted ; and 
(b) for the words 'four per cent.', the words 'twenty per cent.' shall be substituted.". 
Amend-
ment of 
section 2 
of West 
Bengal 
Act X of 
1948. 
Ben. Act X 
of 1936. 
4. In section 3 of the said Act,— Amend- (a) the words and figures "during the period ending the went of 
31st March, 1949", 	 section 3. 
(b) the words "deemed to be", and 
(c) the words and figures "and the electricity duty 
imposed under section 3 of the Bengal Electricity 
Duty Act, 1935, shall be charged, levied and 
paid to the Provincial Government accordingly" 
shall be omitted. 
Price—Indian, annas 2 ; English, 4d. 
WBGP-49/50-3A-2M 

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