[Cites 0, Cited by 1]
[Section 19]
[Entire Act]
Union of India - Subsection
Section 19(6) in Road Transport Corporations Act, 1950
| [Delhi].In its application to the Union territory of Delhi , in Section 19,(i) in sub-S. (1), in Cl . (a), for State,substitute Union territory of Delhi ;(ii) in sub-S. (2), in Cl . (c), for the words State concerned,substitute Union territory of Delhi , and for the words that State, substitute that Union territory;(iii) after Cl . (m), insert the following new clause,namely:(n) to determine with the previous approval of the State Government, and in case of a road transport service operated in any extended area, also with the previous approval of the Government of the State within which such extended area is situated, fares and freights for the carriage of passengers and goods in any road transport service provided by the Corporation.Delhi Road Transport Laws (Amendment) Act, 1971 (71 of 1971),Section 7 and Sch . (w.r.e.f .3-11-1971 ). |
| [Delhi].In its application to the Union territory of Delhi , after Section 19,insert, the following new section, namely,19-A. Disposal of unclaimed articles and property.(1) When any articles or goods have come into the possession of a Corporation for carriage or otherwise and are not claimed by the owner or any other person appearing to the Corporation to be entitled thereto, the Corporation shall, if such owner or other person is known, cause a notice to be served upon him requiring him to remove the articles or goods within seven days of the service of such notice.(2) If such owner or other person is not known or the notice cannot be served upon him or he does not comply with the requisition in the notice, the Corporation may, after expiration of such period as may be specified by regulations made under this Act, sell the articles or goods by public auction and shall, after deducting from the sale-proceeds expenses for holding the sale or any amount which may be due to the Corporation, credit the surplus sale-proceeds, if any, to the Fund of the Corporation; and the sale proceeds so credited may be paid on demand to any person who establishes his rights thereto in a Court of competent jurisdiction or within one year of such sale to the satisfaction of the Corporation.19-B. Corporation to obtain the approval of the Central Government in certain cases.In exercise of any of its powers under this Act, the Corporation shall not incur on any single work, service or scheme or for any other purpose a capital expenditure of more than twenty-five lakhs of rupees except with the previous approval of the Central Government. Delhi Road Transport Laws(Amendment) Act, 1971 (71 of 1971), Section 7 and Sch . I (w.r.e.f .3-11-1971 ). |