Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Taxation (On Goods Carried By Roads Or Inland Water-Ways) (Amendment) Act, 1958 02 of 1958 [28 March 1958] CONTENTS 1. Short title, extent and commencement 2. Amendment of Section 31 of Assam Act XIII of 1954 3. Amendment of Section 32 of Assam Act XIII of 1951 4. Section 4 Assam Taxation (On Goods Carried By Roads Or Inland Water-Ways) (Amendment) Act, 1958 02 of 1958 [28 March 1958] PREAMBLE An Act farther to amend the Assam Taxation (On Goods carried by Roads or Inland Water-Ways) Act, 1954 Whereas it is expedient further to amend the Assam Taxation (On Goods carried by Roads or Inland Water-Ways) Act, 1954 (Assam Act XIII of 1954), hereinafter called the Principal Act, in the manner hereinafter appearing; It is hereby enacted in the Ninth Year of the Republic of India as follows;-- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Taxation (On Goods carried by Roads or Inland Water-Ways) (Amendment) Act, 1958. (2) It shall have the like extent as the Principal Act. (3) It shall come into force with effect from 1st April, 1958. 2. Amendment of Section 31 of Assam Act XIII of 1954 :- The figure "25" appearing in Section 31 after the words "Section 17," in the Principal Act shall be deleted. 3. Amendment of Section 32 of Assam Act XIII of 1951 :- I n sub-section (2) of Section 32 of the Principal Act, add the following clause, namely:-- (1) "(f) In making any rule the Government may direct that a breach thereof shall be punishable with fine not exceeding five hundred rupees, and when the offence is a continuing one, with a daily fine not exceeding twenty-five rupees during the continuance of the offence;" (2) the existing clause (f) shall be renumbered as clause (g). 4. Section 4 :- The word "chests" wherever it occurs in the Principal Act, shall be substituted by the word "containers".