Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Himachal Pradesh Taxation (On Certain Goods Carried By Road) Second Amendment Act, 2002 17 of 2002 [10 October 2002] CONTENTS 1. Short Title 2. Amendment Of Section 4- A Himachal Pradesh Taxation (On Certain Goods Carried By Road) Second Amendment Act, 2002 17 of 2002 [10 October 2002] An Act further to amend the Himachal Pradesh Taxation (On Certain Goods Carried by Road) Act, 1999 (Act No. 16 of 1999). BE it enacted by the Legislative Assembly of Himachal Pradesh in the Fifty-third Year of the Republic of India, as follows:- 1. Short Title :- This Act may be called the Himachal Pradesh Taxation (on Certain Goods Carried by Road) Second Amendment Act, 20021. 2. Amendment Of Section 4- A :- In section 4-A of the Himachal Pradesh Taxation (on Certain Goods Carried by Road) Act, 1999, in sub-section (1),- (a) For the words "every person", the words "a person" shall be substituted; and (b) after the words "carriage by road" but before the word "shall", the signs and the words, "duty authorised by the State Government, by notification," shall be inserted. Footnote: 1. Assented To By The Governor On 10th October, 2002.