Tolls
Act, 1888
[Act
8 of 1888]???????
[5th
September, 1888]
An Act to remove
doubts as to the legality of the levy of certain Tolls
Whereas doubts have
been raised at to the operation of the Acts of the Governor General in Council,
8 of 1851 (an Act for enabling Government to levy Tolls on Public Roads and
Bridges) and 15 of 1864 (an Act to amend Act 8 of 1851); It is hereby enacted as
follows:-
Section 1. Enforcement of Acts 8 of 1851 and 15 of 1864 in the Punjab.-
Acts 8 of 1851 and 15
of 1864 shall be deemed to be in force throughout the territories now
administered by the Lieutenant Governor of the Punjab and from the twenty first
day of August, 1857, and the twenty-fourth day of March, 1864, respectively, to
have been in force in the territories for the time being administered as part
of the Punjab [1][as
it existed immediately before the 1st November, 1956].
Section 2. Operation of the Act in the Punjab and certain other parts of the States.-
(1)
[2][In
any part of India] beyond the limits of the territories administered by the
Governors of Bengal and the North-Western Provinces, to or in which Acts 8 of
1851 and 15 of 1864 may be or have been extended, or may be or have been
declared to be in force, under the latter of those Acts or by this Act or by or
under any other enactment, the State Government shall be deemed to have and,
where the Acts have been in force before the passing of this Act, to have had
the same authority as if it had been included among the State Governments
specified in Section 2 of Act 8 of 1851.
(2)
[3][*
* *]
Section 3. Validation of past levy of tolls.-
All tolls levied, or
purporting to have been levied, under Acts 8 of 1851 and 15 of 1864, or either
of those Acts, before the passing of this Act, shall be deemed to have been
lawfully levied.
Section 4. Saving.-
Nothing in the
foregoing section shall affect any proceedings commenced in any Civil Court
before the first day of July, 1888.
Section 5. Amendment of Section 2, Act 8, 1851.-
[Repealed by the A.O.
1937].