PUNJAB MUNICIPAL (AMENDMENT) ACT, 2016 THE PUNJAB MUNICIPAL (AMENDMENT) ACT, 2016 [Act No. 11 of 2016] [25th April, 2016] An Act further to amend the Punjab Municipal Act.
1911. BE
it enacted by the Legislature of the State of Punjab in the Sixty-Seventh Year
of the Republic of India as follows:- (1) This Act may be called the Punjab Municipal
(Amendment) Act, 2016. (2) It shall come into force on and with effect from
the date of its publication in the Official Gazette. In
the Punjab Municipal Act, 1911 (hereinafter referred to as the principal Act),
after section 59, the following section shall be inserted, namely:- "59-A.
Disposal of property (1) With respect to the disposal of property belonging
to a Committee, the following provisions shall have effect, namely:- (a) The Executive Officer may, with the sanction of the
committee, lease, sell, let out on hire or otherwise transfer any property,
movable or immovable, belonging to the Committee. (b) The consideration for which any immovable property
may be sold, leased or otherwise transferred shall not be less than the value
at which such immovable property could be sold, leased or otherwise transferred
in normal and fair competition. (c) The sanction of the Committee under the aforesaid
clause (a) may be given either generally for any class of cases or specially
for any particular case. (d) Subject to any condition or limitation that may be
specified by or under any other provision of this Act, the foregoing provisions
of this section shall apply to every disposal of property belonging to the
Committee made under, or for any purposes of this Act. (2) Notwithstanding anything contained in sub-section
(1), the Executive Officer may, with the sanction of the Committee, transfer at
market value, any immovable property belonging to the Committee to recognized
political parties having representation in the current Vidhan Sabha but, having
no office at the District Headquarter.". In
the principal Act, in section 61, in sub-section (1), in clause (aa) in
sub-clause (A), in Item I,- (i) at the end of serial No. (ix), the word "and
" shall be omitted; and (ii) at the end of serial No. (x), the word
"and" shall be added and thereafter, the following shall be added,
namely:- "(xi) purchase centres, sub yards, principal
yards, kissansarais, office buildings and other properties owned and used by
the Punjab State Agricultural Marketing Board and the Market Committees
established under the Punjab Agricultural Produce Markets Act, 1961 (Punjab Act
No. 23 of 1961).". In
the principal Act, in section 68, for sub-section (3), the following
sub-section shall be substituted, namely:- "(3) ?Where
the tax calculated under sub-section (1), is not fully paid by the owner or
occupier by the 31st December of the relevant financial year as aforesaid, but
is paid on or before the 31st March of that financial year, a penalty of ten
per cent of the remaining amount of tax so calculated shall be payable: Provided
that no penalty shall be payable if the tax calculated under sub-section (1)
for the financial year 2015-16 is fully paid by the 31st March 2016.".
Preamble - PUNJAB MUNICIPAL (AMENDMENT)
ACT, 2016PREAMBLE