Enactments

Provisions repealed

Provisions inserted

(1)

(2)

(3)

I.

The Bombay Motor Vehicles Tax Act, 1935 (Bom. XXXIV of 1935).

Section 9(4)

"(4) The contributions made under sub-section (2) and the excess amount transferred to a separate account under sub-section (3) shall be charged on the Consolidated Fund of the State.

Explanation.--"Road" includes the slopes, berms and side drains of a road, all bridges, culverts and causeways built on or across a road and foot ways."

II.

The Bombay Famine Relief Fund Act, 1936 (Bom. XIX of 1936).

Section 7(2)

"(2) If the accounts so made up show that the balance in the Fund at the end of such year falls short of the sum determined by the State Government under the proviso to section 5, the deficiency shall be made up from the Consolidated Fund of the State :

Provided that, if the deficiency exceeds such sum as may be determined by the State Government in this behalf it may be made up in annual instalments, the amount of each instalment except the last being not less than such sum."

Do,

Section 7(3)

"(3) Any expenditure incurred by the State Government under sub-section (2) shall be charged on the Consolidated Fund of the State."

III.

The Bombay Sales of Motor Spirit Taxation Act, 1946 (Bom. VI of 1946).

Section 5-A

"5-A. Utilisation of Proceeds of tax.--(1) The proceeds of the tax and penalties other than the fines recovered under this Act shall first be credited to the Consolidated Fund of the State.

(2) After deducting from the said proceeds such sums not exceeding 50 per cent, of the said proceeds, as the State Government may determine in this behalf, the remaining amount shall be entered in and transferred to the State Road Fund referred to in subsection (3) of section 9 of the Bombay Motor Vehicles Tax Act, 1935, and shall, subject to the provisions of the said sub-section (3) be expended in the manner and for the purpose stated in the said sub-section (3).

(3) The amount transferred to the State Road Fund under sub-section (2) shall be charged on the Consolidated Fund of the State."

IV.

The Bombay Sugarcane Cess Act, 1948 (Bom. LXXXII of 1948).

Section 11(1)

"(1) The proceeds of the cess and fees recovered under this Act shall first be credited to the Consolidated Fund of the State and shall after deduction of the expenses of collection and recovery be shown into and transferred to a separate fund called the Bombay Sugarcane Cess Fund."

Do.

Section 11(3)

"(3) Any amount transferred to the Bombay Sugarcane Cess Fund in accordance with the provisions of subsection (1) shall be charged on the Consolidated Fund of the State."

V.

The Central Provinces and Berar Grants-in-Aid to Local Bodies Act, 1939 (C. P. and Berar XXXV of 1939).

Section 4

"4. Expenditure to be charged. - (1) The sum of money required to meet the expenditure by the State Government under section 3 shall be charged on the Consolidated Fund of the State."

VI.

The Central Provinces and Berar

Section 7(2)

(2) Any sum payable under sub-section (1) shall

Motor Vehicles Taxation Act, 1947 (C. P. and Berar VI of 1947).

be charged on the Consolidated Fund of the State."

VII

The Central Provinces and Berar Revocation of Land Revenue Exemptions Act. 1948 (C. P. and Berar XXXVII of 1948).

Section 5(4)

"(4) Any amount sanctioned by way of grant of money or pension under this section shall be charged on the Consolidated Fund of the State."

VIII]

The Central Provinces and Berar Local Govt. Act, 1948 (C.P. and Berar XXXVII of 1948).

Section 97-A(3) [as inserted by Madhya Pradesh Local Government (Third Amendment) Act 1953].

"(3) The State Government shall, every year, pay to each Janapada from Consolidated Fund of the State a grant-in-aid approximately equal to the extra duty realised under sub-section (1) in respect of the property situate within the area of each such Janapada."

Ditto.

Section 97-A(5) [as inserted by Madhya Pradesh Local Government (Third Amendment) Act, 1953]

"(5) The sum of money required to meet the expenditure by the State Government under subsection (3) shall be charged on the Consolidated Fund of the State."

IX.

The Saurashtra Famine Relief Fund Act, 1951 (Sau.XIV of 1951).

Section 7(2)

"(2) If the accounts to made up show that the balance in the Fund at the end of each year falls short of one hundred lakhs of rupees, the deficiency shall be made up from the Consolidated Fund of the State :

Provided that, if the deficiency exceeds five lakhs of rupees, it may be made up in annual instalments, the amounts of each instalment except the last being not less than five lakhs of rupees."

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Section 7(3)

"(3) The expenditure in current by the State Government under sub-section (2) shall be charged on the Consolidated Fund of the State."

X.

The Saurashtra Land Reforms Act, 1951 (Sau. XXV of 1951).

Section 41

"41. Payments to be charged.-The payments to be made by the Government to a Girasdar as compensation under this Act shall be expenditure charged on the Consolidated Fund of the State."