Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Punjab Municipal (Haryana Octroi Surcharge Validation) Act, 1969 8 of 1969 [21 February 1969] CONTENTS 1. Short Title 2. Validation Of Imposition And Collection Of Octroi Surcharge, Etc. By Municipal Committee Hissar, For Certain Period Punjab Municipal (Haryana Octroi Surcharge Validation) Act, 1969 8 of 1969 [21 February 1969] An ACT to validate the imposition and collection of surcharge on octroi by the Municipal Committee, Hissar, in the District of Hissar. Be it enacted by the Legislature of the State of Haryana in the Twentieth Year of the Republic of India as follows: -- 1. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary.), 1969, page 56. 1. Short Title :- This Act may be called the Punjab Municipal (Haryana Octroi Surcharge Validation) Act, 1969. 2. Validation Of Imposition And Collection Of Octroi Surcharge, Etc. By Municipal Committee Hissar, For Certain Period :- ( 1 ) Notwithstanding anything contained in sub-section (10) of section 62 or in any other provision of the Punjab Municipal Act, 1911 (3 of 1911), the Punjab Government Notification No. 269-C- 54/26175, dated the 4th May, 1954, published in Part I-A of the Punjab Government Gazette, dated the 14th May, 1954, shall be deemed to have been passed in accordance with law and the rate of surcharge on octroi specified in the said notification in respect of the items mentioned therein shall be deemed to be, and to have been, the actual rates of octroi, under the said Act for the period commencing on the 8th June, 1954 and ending with the 14th February, 1962. (2) Notwithstanding anything contained in any judgment, decree or order of any court to the contrary, the surcharge on octroi imposed o r collected or purporting to have been imposed or collected in pursuance of the notification referred to in sub-section (1) shall for all purposes be deemed to be, and to have always been, validly imposed or collected, and accordingly-- (a) all acts, proceedings or things done or taken by the Municipal Committee, Hissar, or by any of its officers or servants in connection with the imposition or collection of such surcharge shall, for all purposes, be deemed to be, and to have always been, done or taken in accordance with law ; (b) no suit or other proceeding shall be maintained or continued in any court against the Municipal Committee, Hissar, or any of its officers or servants whatsoever for the refund of any such surcharge so collected ; and (c) no court shall enforce any decree or order directing the refund of any such surcharge so collected.