Himachal Pradesh Abolition of Tax Mutarfa Act, 1966
(Act No. 6 of 1966)
Last Updated 7th March, 2020 [hp196]
For Statement of Objects and Reasons, see R. H. P. Extra., dated the 8th Feb., 1966. p. 141 . For its Authoritative Hindi Text see R. H. P. Extra., dated 3-7-1986 p. 1271.
(Received the assent of the President of India on the 2nd April, 1966, and was published in R. H. P. Extra, dated the 28th April, 1966 at p. 344-345).
An Act to abolish Tax Mutarfa in Bilaspur district of Himachal Pradesh.
Be it enacted by the Legislative Assembly of Himachal Pradesh in Seventeenth Year of the Republic of India as follows :-
1. Short title. - his Act may be called the Himachal Pradesh Abolition of Tax Mutarfa Act, 1966.
2. Definition. - In this Act, the expression 'Tax Mutarfa' means a tax by whatever name called, realized annually at different rates from different traders and professionals in Bilaspur district of Himachal Pradesh in pursuance of Rules, dated the 20th Bhadon, Sammat, 1998 made by the Durbar of the erstwhile Bilaspur State.
3. Abolition of Tax Mutarfa. - Tax Mutarfa is hereby abolished from the date on which this Act shall come into force.
4. Repeal. - The Rules, dated the 20th Bhadon, Sammat, 1998 as mentioned in section 2 are hereby repealed:
Provided that this repeal shall not affect any action taken or Tax Mutarfa imposed and realized under the Rules hereby repealed, before the enforcement of this Act.
