Section 173 in The Punjab Goods and Services Tax Act, 2017
173. Amendment of certain Acts.
- Save as otherwise provided in this Act, on and from the date of commencement of this Act,-(1)in the Punjab Municipal Corporations Act, 1976,-(i)in section 90, in sub-section (1), clauses (b) and (d) shall be omitted.(ii)in Section 113,the following shall be omitted, namely:-"Except as hereinafter provided, the Corporation shall levy octroi on articles and animals, imported into the City, at such rates as may be specified by the Government:Provided that with effect from the commencement of the Punjab Municipal Corporation (Amendment) Act, 2006, no octroi shall be levied, except on electricity, petrol and diesel:Provided further that";(iii)Section 122 shall be omitted;(2)in the Punjab Municipal Act 1911, in section 61, in sub-section (2-A), the word "electricity" shall be omitted; and(3)in the Punjab Infrastructure (Development and Regulation) Act, 2002, in Schedule-III, Serial No. 1 and entries relating thereto, shall be omitted.
