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State of Karnataka - Act

Karnataka Repealing and Amending Act, 2002

KARNATAKA
India

Karnataka Repealing and Amending Act, 2002

Act 13 of 2003

  • Published on 1 April 1990
  • Commenced on 1 April 1990
  • [This is the version of this document from 1 April 1990.]
  • [Note: The original publication document is not available and this content could not be verified.]
Karnataka Repealing and Amending Act, 2002(Karnataka Act 13 of 2003)Statement of objects and Reasons - It is considered necessary to prepare upto date Codal Volumes of the Karnataka Acts and to repeal all the spent Acts and amendment Acts from time to time.The Government constituted One-man Committee for the above purpose. The Committee has reviewed the Karnataka Acts for the period from 1.11.1956 to 31.12.2000 and has proposed the "Repealing and Amending Bill, 2002" which seeks to repeal the following types of Acts,-(i) Acts which amended the Karnataka Acts whether they are now in force or not;(ii) Acts which amended regional Acts which are no longer in force;(iii) Appropriation Acts as they are spent Acts;(iv) Acts which have been struck down or by necessary implication struck down by the Courts;(v) Acts which are by implication repealed by Central Acts;(vi) Acts which are temporary and spent enactments; and(vii) Acts which amend the Central Acts and regional Acts which are in force.The Bill does not include Acts which are already repealed expressly.This Bill also seeks to amend certain Acts which are considered necessary.Hence the Bill. [L.C. BILL No. 4 OF 2002][Various entries of List II and III of the Seventh Schedule](First published in the Karnataka Gazette Extra-ordinary on the 31st day of March, 2003)An Act to repeal certain enactments and to amend certain other enactments.Whereas it is expedient to repeal certain enactments and to amend certain other enactments.Be it enacted by the Karnataka State Legislature in the Fiftysecond year of the Republic of India as follows:-

1. Short title and commencement.

(1)This Act may be called the Karnataka Repealing and Amending Act, 2002.
(2)It shall come into force at once.

2. Definitions.

- Unless the context otherwise requires, "Schedule" means a Schedule annexed to this Act.

3. Repeal of certain enactments.

- The enactments specified in the First Schedule are hereby repealed.

4. Amendment of certain enactments.

- The enactments specified in columns (2) and (3) of the Second Schedule are hereby amended to the extent and in the manner mentioned in the corresponding entries in column (4) thereof.

5. Savings.

(1)The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to ;and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing ;nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed or recognised or derived by, in or from any enactment hereby repealed ;nor shall the repeal by this Act of any enactment revive or restore any jurisdiction, office, custom, liabilitiy, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force;nor shall the repeal of the Appropriation Acts by this Act affect the audit, examination, accounting, investigation, inquiry or any other action taken or to be taken in relation thereto by any authority and such audit, examination, accounting, investigation, inquiry or action could be taken and/ or continued as if the said Acts are not repealed by this Act;nor shall the repeal of Act 2 of 1973 and Act 38 of 1987 shall affect any proceedings initiated or to be initiated under these enactments before any court or other authoritry to challenge, or to enforce, the rights conferred by these enactments and those proceedings shall be continued and disposed off in accordance with these enactments as if the said enactments are not repealed by this Act.
(2)For the removal of doubts it is hereby declared that where this Act repeals any enactment by which,-
(i)the text of any other enactment, was amended by the express addition, omission, insertion or substitution of any matter, the repeal shall not affect the continuance of any such amendment made by the enactment so repealed and in operation at the commencement of this Act ;
(ii)any action taken (including any rule or order or bye-law or regulation made or any tax or cess or fee assessed or collected) by the Government or any other authority has been validated or saved or proceedings before one authority has been transferred to another authority or any declaration has been made or any direction has been given, the repeal shall not affect the operation of such validation or saving or transfer or declaration or direction and in operation at the commencement of this Act; and
(iii)any other enactment has been amended or repealed or extended to the State of Karnataka, with or without some consequential or transitory or saving provisions the repeal shall not affect the operation of such amendment, repeal, extension or provision and in operation at the time of commencement of this Act.
(3)The provisions of section 6 of the Karnataka General Clauses Act, 1899 (Karnataka Act III of 1899) shall be applicable in respect of repeal of an enactment by this Act.First Schedule(See section 3)Repealed Acts

Part I – State Acts

Sl. No. Year & Act No Short Title
1 2 3
1. 1957 26 The Mysore Lotteries and Prize CompetitionsControl and Tax (Karnataka Amendment) Act, 1957.
2. 1958 11 The Mysore Betting Tax (Karnataka Amendment)Act, 1958.
3. 1959 1 The Mysore (Personal and Miscellaneous) InamsAbolition (Karnataka Amendment) Act, 1959.
4. 1960 1 The Mysore Industrial Disputes (KarnatakaAmendment and Repealing) Act,1959.
5.   8 The Karnataka State Aid to Industries Act 1959.
6.   16 The Mysore Inams Abolition Laws (KarnatakaAmendment) Act, 1960.
7. 1961 19 The Indian Partnership (Karnataka Amendment)Act, 1961.
8. 1962 1 The Madras Aliyasanthana (Karnataka Amendment)Act, 1961.
9.   6 The Karnataka Land Improvement Act, 1961.
10.   6 The Industrial Public Conveyance Act, 1961.
11. 1963 6 The Industrial Disputes (Karnataka Amendment)Act, 1962.
12.   20 The Karnataka Gift Goods (Unlawful Possession)Act, 1963.
13.   21 The Bombay Merged Territories and Areas (JagirsAbolition) (Karnataka Amendent) Act, 1963.
14.   25 The Madras Hindu Religious and CharitableEndowments (Karnataka Amendment) Act, 1963.
15.   35 The Industrial Disputes (Karnataka Amendment)Act, 1963.
16. 1964 27 The Karnataka Cattle Licencing Act, 1964.
17.   37 The Hyderabad Abolition of Inams (KarnatakaAmendment) Act, 1964.
18. 1966 37 The Madras Hindu Religious and CharitableEndowments (Karnataka Amendment) Act, 1966.
19. 1968 10 The Land Acquisition (Karnataka Amenment andValidation) Act, 1967.
20. 1969 30 The Hyderabad Jagirs (Commutation) Regulation(Karnataka Amendment) Act, 1969.
21.   33 The Mysore Inams Abolition Laws (Amendment) Act,1969.
22. 1972 8 The Indian Penal Code (Karnataka Amendment) Act,1969.
23. 1973 2 The Karnataka Tenants (Relief in Payment ofArrears of Rent) Act, 1972.
24.   19 The Charitable Endowments (Karnataka Amendment)Act, 1973.
25.   27 The Mysore Inams Abolition Laws (Amendment) Act,1973.
26. 1974 7 The Mysore Betting Tax and Race CoursesLicensing (Karnataka Amendment) Act, 1974.
27. 1975 37 The Industrial Employment (Standing Orders)(Karnataka Amendment) Act, 1975.
28.   64 The Registration (Karnataka Second Amendment)Act, 1976.
29. 1977 2 The Payment of Wages (Karnataka Amendment) Act,1976.
30. 1978 29 The Indian Stamp (Karnataka Amendment) Act,1978.
31.   30 The Madras Aliyasanthana (Karnataka Amendment)Act, 1978.
32. 1979 26 The Karnataka Inams Abolition Laws(Amendment)Act, 1979.
33. 1980 18 The Mysore Religious and Charitable Institutions(Karnataka Amendment) Act, 1979.
34   19 The Registration (Karnataka Amendemnt) Act,1980.
35.   22 The Mysore Betting Tax (Karnataka Amendment)Act, 1980.
36. 1981 20 The Mysore Betting Tax (Karnataka Amendment)Act, 1981.
37.   33 The Electricity Supply (Karnataka Amendment)Act, 1981.
38.   49 The Disturbed Areas (Special Court) (KarnatakaAmendment) Act, 1981.
39. 1982 1 The Identification of Prisoners (KarnatakaAmendment) Act, 1981.
40.   2 The Payment of Wages (Karnataka Amendment) Act,1981.
41.   20 The Code of Criminal Procedue (KarnatakaAmendment) Act, 1982.
42. 1983 24 The Karnataka State Industrial Security ForceAct, 1983.
43. 1984 24 The Karnataka Inams Abolition Laws (Amendment)Act, 1984.
44.   35 The Code of Criminal Procedure (KarnatakaAmendment) Act, 1983.
45. 1985 18 The Mysore (Religious and Charitable) InamsAbolition (Karnataka Amendment) Act, 1985.
46.   19 The Code of Criminal Procedure (KarnatakaAmendment) Act, 1985.
47.   27 The Karnataka Sales Tax (Amendment) Act, 1985.
48. 1986 10 The Karnataka Tax on Luxuries (Hotels andLodging Houses) (Amendment) Act, 1986.
49.   19 The Karnataka Land Reforms (Amendment) Act,1986.
50.   27 Karnataka Civil Services (Exclusion of theservice rendered by a Government Servant as a local candidate forcomputing the service for grant of selection time scale of pay)Act 1986.
51.   46 The Electricity (Supply) (Karnataka Amendment)Act, 1986.
52. 1987 1 The Indian Partnership (Karnataka Amendment)Act, 1986.
53.   14 The Karnataka Sales Tax (Amendment) Act, 1987.
54.   27 The Code of Criminal Procedure (KarnatakaAmendment) Act, 1987.
55.   35 The Cotton Transport (Karnataka Amendment) Act,1987.
56   38 Karnataka State University Teachers (Absorptionof temporary teachers) Act, 1987.
57. 1988 5 The Industrial Disputes (KarnatakaAmendment)Act, 1988.
58. 1989 16 The Karnataka Sales Tax (Amendment) Act, 1989.
59.   21 The Mysore Betting Tax (Amendment) Act, 1988.
60.   24 The Registration (Karntaka Amendment) Act, 1987.
61. 1991 2 The Karnataka Land Revenue (Amendment) Act,1990.
62.   21 The Karnataka Land Revenue (Amendment) Act,1991.
63.   33 The Land Acquisition (Karnataka Amendment) Act,1988.
64. 1993 21 The Karnataka Advocates Welfare Fund (Amendment)Act, 1993.
65. 1994 22 The Code of Criminal Procedure (KarnatakaAmendment) Act, 1994.
66.   23 The Hindu Succession (Karnataka Amendment) Act,1990.
67.   24 Resettlement of Project Displaced Persons Act1987.
68.   41 Karnataka Special Tribunal Act 1994.
69.   45 The Karnataka Tax on Entry of Goods (Amendment)Act, 1994.
70. 1995 29 The Mysore (Religious Charitable InamsAbolition) (Karnataka Amendment) Act, 1995.
71. 1996 6 The Karnataka Advocates Welfare Fund (Amendment)Act, 1996.
72.   10 The Mysore (Personal and Miscellaneous) InamsAbolition (Amendment) Act, 1996.
73.   11 The Motor Vehicles (Karnataka Amendment) Act,1996.
74. 1997 25 The Karnataka Shops and CommercialEstablishments (Amendment) Act, 1997
75.   27 The Karnataka Scheduled Castes, Scheduled Tribesand Other Backward Classes (Reservation of Appointment etc.)(Amendment) Act, 1997.
76.   29 Karnataka Panchayat Raj (Third Amendment ) Act,1997
77. 1998 17 The Karnataka Agricultural Produce Marketing(Regulation) (Amendment) Act, 1998.
78.   22 Karnataka Land Revenue (Amendment) Act, 1997.
79.   23 The Karnataka Land Reforms (Amendment) Act,1997.
80.   25 The Karnataka Co - operative Societies(Amendment) Act, 1997.
81.   26 The Electricity Laws (Karnataka Amendment) Act,1998.
82.   34 The Karnataka Land Reforms (Amendment) Act,1998.
83.   36 The Code of Civil Procedure (KarnatakaAmendment) Act, 1995.
84. 1999 2 The Karnataka Appropriation Act, 1999.
85.   3 The Karnataka Appropriation (Vote on Account)Act, 1999.
86.   4 The Karnataka Taxation Laws (Amendment) Act,1999.
87.   5 The Karnataka Motor Vehicles Taxation(Amendment) Act, 1999.
88.   6 The Karnataka Stamp (Second Amendment) Act,1999.
89.   7 The Karnataka Parliamentary SecretariesAllowances (Amendment) Act, 1999.
90.   8 The Karnataka State Universities (Amendment)Act, 1998.
91.   9 The Karnataka Societies Registration (Amendment)Act, 1997.
92.   10 Karnataka Panchayat Raj (Amendment) Act, 1999.
93.   12 The Karnataka Excise (Second Amendment) Act,1999.
94.   13 The Karnataka Housing Board (Amendment) Act,1999
95.   14 The Karnataka Land Revenue (Amendment) Act,1998.
96.   15 The Karnataka Anatomy (Amendment) Act, 1998.
97.   16 The Karnataka Appropriation (No.2) Act, 1999.
98.   17 The Karnataka Appropriation (No.3) Act, 1999.
99.   18 The Karnataka Taxation Laws (Third Amendment)Act, 1999.
100.   19 Kannada University (Amendment) Act, 1999.
101.   20 The Karnataka State Universities (Amendment)Act, 1999.
102.   21 The Karnataka Panchayat Raj (Second Amendment )Act, 1999.
103.   22 The Karnataka Public Premises (Eviction ofUnauthorised Occupants) (Second Amendment) Act, 1999.
104.   23 The Visweshwariah (Technological) University of(Amendment) Act, 1999.
105.   24 The Karnataka Stamp (Amendment) Act, 1999.
106.   26 The Karnataka Land Revenue (Amendment) Act,1999.
107. 2000 3 The Karnataka Appropriation Act, 2000.
108.   4 The Karnataka Appropriation (Vote on Account)Act, 2000.
109.   5 The Karnataka Taxation Laws (Amendment) Act,2000.
110.   6 The Karnataka Motor Vehicles Taxation(Amendment) Act, 2000.
111.   7 The Karnataka Stamp and Certain other Laws(Amendment) Act, 2000.
112.   8 Karnataka Panchayat Raj (Amendment) Act, 2000.
113.   9 The Karnataka Sales Tax (Amendment) Act, 2000.
114.   10 The Karnataka Rent Control (Amendment) Act,2000.
115.   11 The Karnataka Panchayat Raj (Second Amendment )Act, 1999.
116.   12 The Karnataka Court - Fees and Suits Valuation(Amendment) Act, 2000.
117.   13 The Karnataka Co. - operative Societies(Amendment) Act, 2000.
118.   14 The Karnataka Public Premises (Eviction ofUnauthorised Occupants) (Amendment) Act, 2000.
119.   15 The Karnataka Land Revenue (Amendment) Act,2000.
120.   18 The Karnataka Appropriation (No.1) Act, 2000.
121.   19 The Karnataka Industrial Areas Development(Amendment) Act, 2000.
122.   20 The Karnataka Forest and Certain other Laws(Amendment) Act, 1999
123.   21 The Karnataka Sales Tax and Excise Laws(Amendment) Act, 2000.
124.   22 The Karnataka Repealing and Amending Act, 2000.
125.   23 The Certain Laws Repealing and Amending Act,2000.
126.   24 The Karnataka Irrigation and Certain other Laws(Amendment) Act, 2000.
127.   26 The Karnataka Entertainments Tax (Amendment)Act, 2000.
128.   27 The Karnataka Appropriation (No.2) Act, 2000.
129.   31 The Karnataka Agricultural Produce Marketing(Regulation) (Amendment) Act, 2000.
130.   32 The Karnataka Motor Vehicles Taxation (SecondAmendment) Act, 2000.

Part II – Central Acts

Sl.No. Year & Act No   Short title
1. 1861 16 The Stage Carriages Act, 1861.
2. 1876 15 The Bombay Municipal Debentures Act, 1876.
3. 1879 14 The Hackney Carriages Act, 1879.
4. 1881 11 The Municipal Taxation Act, 1881.
5. 1886 6 The Births, Deaths and Marriages Registration Act, 1886
6. 1919 1 The Local Authorities Pension and Gratuities Act, 1919.
7. 1948 26 The Local Authorities Loans Act, 1948.
Second Schedule(See section 4)Amendments
Sl. No. Act & Year No. Short Title Amendments
1 III of 1899 The Karnataka General Clauses Act 1899 In section 1, with effect from 01.11.1956, (i)for "and commencement" substitute "commencementand extent" (ii) after sub-section (2), insert "(3) Itextends to the whole of the State of Karnataka".
2 16 of 1966 The Karnataka Secondary Education ExaminationBoard Act, 1966 Omit section 41 and Schedule.
3 10 of 1986 The Karnataka Tax on Luxuries (Hotels andLodging Houses) (Amendment) Act, 1986. For sub-section (2) of section 1 with effectfrom 31stMarch 1986, substitute" (2)It shall come into forceat once".
4 8 of 1990 The Karnataka Sales Tax (Amendment) Act, 1990. In section 8, with effect from 1st April 1990,(i) in the heading for "section 25B" substitute"Chapter VIA"; (ii) for "section 25B"substitute "Chapter VIA including section 25B".
5 1 of 1995 The Karnatka Education Act, 1983. In schedule I, in Item 3, with effect from 1stJune 1995, for "section 21 and section 38" substitute"and section 21".
6 7 of 1997 The Karnataka TaxationLaws (Amendment) Act,1997. In section 2, with effect from 1st April 1997,-(i) in item (1) for "Hotels" substitute "providedin Hotels"; (ii) in item (2), omit "on luxuries".
7 6 of 1999 The Karnataka Stamp (Second Amendment) Act,1999. In section 14, with effect from 1st April 1999,in sub-section (6), in clause (ii), for "(1) including"substitute "(1) Lease of immovable property including".
8 5 of 2000 Karnataka Taxation Laws (Amendment) Act, 2000 In section 4, with effect from 1st April, 2000,clause (22) shall be omitted.
9 22 of 2000 Karnataka Repealing and Amending Act, 2000. In the first Schedule, Sl.No:633, 950, and 957and the entries relating thereto in columns(2) to (4) thereof andin Second Schedule Sl No: 21 and the entries relating thereto inColumn (2) to (4) thereof shall be and shall be deemed to havebeen omitted from that Schedule and shall be deemed never to havebeen included in the said Schedules.
10 14 of 2001 The Karnataka Legislature Salaries, Pensions andAllowances (Amendment) Act, 2000. In section 8, with effect from 1st day ofDecember 2000, after "in section 10F of the principal Act",insert "in sub-section (1)".