Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA RE-ENACTING (No.2) ACT, 1973 8 of 1973 [] CONTENTS 1. Short title, commencement and duration 2. Reenactment of Presidents Act 15 of 1971 3. Savings KARNATAKA RE-ENACTING (No.2) ACT, 1973 8 of 1973 [] STATEMENT OF OBJECTS AND REASONS [KARNATAKA ACT No. 8 of 1973] Karnataka Gazette, Extraordinary, dated 20-3-1973 President's Act 15 of 1971 had been enactd to raise additional resources for the relief of Bangla Desh Refugees. It is proposed that while the additional levys for the relief of Bangla Desh Refugees may cease the levy may be retained till 31st March, 1974 to raise additional resources to meet the cost of People's Housing Programme' to be undertaken by the State Government. Hence the Bill. (First published in the Karnataka Gazette, Extraordinary on the May 8, 1973) (Received the assent of the President on the Fourth day of May, 1973) 1. Short title, commencement and duration :- (1) This Act may be called the Karnataka Re-enacting (No.2) Act, 1973. (2) It shall be deemed to have come into force on the 19th day of March, 1973. (3) It shall remain in force up to and inclusive of 31st March, 1974. 2. Reenactment of Presidents Act 15 of 1971 :- The Karnataka Motor Vehicles (Taxation on Passengers and Goods) (Amendment) Act, 1971 (President's Act 15 of 1971) is hereby re- enacted with the modification that in Section 1 thereof the words "and commencement" in the heading, and sub-section (2) shall be omitted. 3. Savings :- Upon the expiry of this Act, the amendments made by the Karnataka Motor Vehicles (Taxation on Passengers and Goods) (Amendment) Act, 1971 (President's Act 15 of 1971) as re-enacted by this Act in the Karnataka Motor Vehicles (Taxation on Passengers and Goods) Act, 1961 (Karnataka Act 10 of 1961) (hereinafter referred to as the principal Act) shall cease to have effect and shall be omitted from the principal Act and such of the provisions thereof as were affected by the said President's Act as re-enacted by this Act shall stand revived to the extent to which they would have otherwise continued in operation but for the passing of the said President's Act as re-enacted by this Act, but shall not affect.- (a) the previous operation of, or anything duly done or omitted to be done or suffered under, the principal Act as amended by this Act or any rule or order made thereunder; or (b) any right, privilege, obligation or liability acquired, accrued or incurred under the principal Act as amended by this Act or any rule or order made thereunder; or (c) any penalty, forfeiture or punishment incurred in respect of any offence under the principal Act as amended by this Act or any contravention of any rule or order made thereunder; or (d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid, and any such Investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, for forfeiture or punishment may be imposed as if the amendments made by this Act had not expired.