Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA MUNICIPALITIES (REMOVAL OF DIFFICULTIES) (No. 3) ORDER, 1965 CONTENTS 1. Title and commencement 2. Levy of Octroi KARNATAKA MUNICIPALITIES (REMOVAL OF DIFFICULTIES) (No. 3) ORDER, 1965 Whereas, under certain laws repealed by Section 382 of the Karnataka Municipalities Act, 1964, (Karnataka Act 22 of 1964), Octroi has been levied on goods entering the octroi limits of different local areas. And, Whereas, under the said Act, octroi is leviable on goods entering the Municipal limits. And, Whereas, by virtue of the second proviso to sub-section (1) of Section 382 of the said Act, octroi imposed under the repealed laws shall be deemed to have been imposed under the provisions of the said Act, corresponding to the provisions of the repealed laws under which octroi is imposed, and shall continue in force accordingly. And, Whereas, it appears to the Government of Karnataka to be necessary, for bringing the provisions of the Karnataka Municipalities Act, 1964, into effective operation, and for removing difficulties in so far as they relate to the levy of octroi on goods entering the Municipal limits so to do. Now, therefore, in exercise of the powers conferred by sub-section (1) of Section 383 of the Karnataka Municipalities Act, 1964, (Karnataka Act 22 of 1964), the Government of Karnataka, hereby makes the following order, namely. 1. Title and commencement :- (1) This order may be called the Karnataka Municipalities (Removal of Difficulties) (No. 3) Order, 1965. (2) It shall be deemed to have come into force on the 1st day of April, 1965. 2. Levy of Octroi :- If in any area, within the jurisdiction of a Local Authority, octroi has been imposed under any law repealed by sub-section (1) of Section 382 of the Karnataka Municipalities Act, 1964 , then, on and from the date of commencement of this Order, octroi shall, within the jurisdiction of such Local Authority, be levied and collected on goods entering the Municipal limits for consumption, use or sale therein, unless and until superseded by anything done or any action taken under the said Act.