Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Himachal Pradesh Tolls (Amendment) Act, 2003 9 of 2003 [01 August 2003] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 3. Amendment Of Section 3 4. Amendment Of Section 13 5. Addition Of Schedule Ii 6. Repeal And Saving Himachal Pradesh Tolls (Amendment) Act, 2003 9 of 2003 [01 August 2003] An Ordinance further to amend the Himachal Pradesh Tolls Act, 1975 (Act No. 9 of 1975). BE it enacted by the Legislative Assembly of Himachal Pradesh in the Fifty-fourth Year of the Republic of India, as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Himachal Pradesh Tolls (Amendment) Act, 20031. (2) It shall come into force on the Ist day of April, 2003. 2. Amendment Of Section 2 :- In section 2 of the Himachal Pradesh Tolls Act, 1975 (hereinafter referred to as the "principal Act"), after clause (a-b), the following new clause (a-c) shall be inserted, namely: - "(a-c) "light mechanical vehicle" means a motor car or van or jeep or gypsy the unladen weight of which does not exceed 7500 kilograms." 3. Amendment Of Section 3 :- In section 3 of the principal Act, for the word "Schedule" wherever it occurs, the word, sign and roman figure "Schedule-I" shall be substituted. 4. Amendment Of Section 13 :- (1) For section 13 of the principal Act, alongwith its heading, the following shall be substituted, namely: - "13. Exemptions. - (1) No toll shall be payable and charged on the vehicles specified 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 Schedule-II and thereupon the said schedule shall be deemed to be amended accordingly. (3) Every notification issued under sub-section (2) shall, as soon as may be, after it is issued, be laid on the Table of the Legislative Assembly.". 5. Addition Of Schedule Ii :- In the existing SCHEDULE appended to the principal Act, for the heading "SCHEDULE", the heading "SCHEDULE-I" shall be substituted. and thereafter the following SCHEDULE-II shall be added, namely: - "SCHEDULE -- II (See section 13) Sr. No. Particulars Conditions or Exceptions 1 2 3 1 The mechanical vehicles belonging to the President, Defence Services or Union India, Diplomatic Core, the Himachal Pradesh Government, Fire Tenders and the High Court of Himachal Pradesh; -- 2 The light mechanical vehicles belonging to the Vice- President, the Ministers, the Speaker and the Deputy Speaker; -- 3 The light mechanical vehicles belonging to the Members of Parliament elected from Himachal Pradesh and the Members of the Himachal Pradesh Legislative Assembly; -- 4 The ambulances and the vehicles specially designed for -- 4 use by physically handicapped person. 5 Scooter or Motorcycle. -- 6 Tractor.". When used for agriculture purpose only. 6. Repeal And Saving :- (1) The Himachal Pradesh Tolls (Amendment) Ordinance, 2003 is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the repealed Ordinance, shall be deemed to have been done or taken udder the corresponding provisions of this act. Footnote: 1. As Assented to by the Governor on 1-8-2003.