Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Ayurvedic, Naturopathy, Sidda, Unani And Yoga Practitioners Registration And Medical Practitioners Miscellaneous Provisions (Amendment) Act, 2007 16 of 2007 [08 May 2007] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 16 3. Amendment Of Section 19 4. Amendment Of Section 30 5. Validation Of Fee Collected Karnataka Ayurvedic, Naturopathy, Sidda, Unani And Yoga Practitioners Registration And Medical Practitioners Miscellaneous Provisions (Amendment) Act, 2007 16 of 2007 [08 May 2007] An Act further to amend the Karnataka Ayurvedic, Naturopathy, Sidda, Unani and Yoga Practitioners Registration and Medical Practitioners Miscellaneous Provisions Act, 1961. Whereas it is expedient further to amend the Karnataka Ayurvedic, Naturopathy, Sidda, Unani and Yoga Practitioners Registration and Medical Practitioners Miscellaneous Provisions Act, 1961 (Karnataka Act 9 of 1962) for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the fifty-eighth year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Karnataka Ayurvedic, Naturopathy, Sidda, Unani and Yoga Practitioners Registration and Medical Practitioners Miscellaneous Provisions (Amendment) Act, 2007. (2) It shall come into force at once. 2. Amendment Of Section 16 :- In sub-section (1) of section 16 of the Karnataka Ayurvedic, Naturopathy, Sidda, Unani and Yoga Practitioners Registration and Medical Practitioners Miscellaneous Provisions Act, 1961 (Karnataka Act 9 of 1962) (hereinafter referred to as the principal Act),- (i) for the words "a fee of rupees three hundred" the words "a fee of rupees seven hundred and fifty" shall be deemed to have been substituted with effect from the first day of September 1996; (ii) for the words "a fee of rupees seven hundred and fifty" as so substituted the words " a prescribed fee" shall be substituted. 3. Amendment Of Section 19 :- In section 19 of the principal Act, in sub-section (1),- (i) for the words " a renewal fee of twenty rupees" the words "a renewal fee of fifty rupees" shall be deemed to have been substituted with effect from the First day of September 1996; and (ii) for the words "a renewal fee of fifty rupees" as so substituted, the words " a prescribed renewal fee" shall be substituted. 4. Amendment Of Section 30 :- In section 30 of the principal Act, in sub-section (2), in clause (h), after the words " fee for applications" the words and figures "and registration under section 16 and renewal under section 19" shall be inserted. 5. Validation Of Fee Collected :- Notwithstanding anything contained in the principal Act, the collection of fee under the provisions of sub-section (1) of section 16 and sub-section (1) of section 19 of the principal Act for the period from the first day of September, 1996 till the commencement of this Act shall be and shall be deemed to be valid and effective as if such collection or action or thing, had been made, taken or done under the principal Act as amended by this Act and accordingly:- (a) all acts, proceedings or things done or taken by the authority or any of its Officer in connection with the collection of such fee for all purposes be deemed to be and to have always been done or taken in accordance with law; (b) no suit or other proceedings shall be maintained or continued in any Court or Tribunal or before any authority for the refund of any such fee; and (c) no Court shall enforce any decree or order directing the refund of any such fee.