Section 462 in The Delhi Municipal Corporation Act, 1957
462. Punishment for acquiring share or interest in contract, etc, with [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)]
- [Any councillor or any person referred to in clause (b) of sub-section (3) of section 3 of any committee of [a Corporation] [Substituted by act 67 of 1993, section 112, for "certain" words (w.e.f. 1-10-1993)] ] [*] [The words the "Delhi Transport Committee" omitted by Act 71 of 1971, se.c 7 and Sch II (w.r.e.f. 3-11-1971)] who knowingly acquires, directly or indirectly, any share or interest in any contract made with, or any work done for, [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] not being a share or interest such as under section 9 it is permissible for a councillor to have without being thereby disqualified for being a councillor, [*] [The words or an alderman omitted by Act 67 of 1993, section 112 (w.e.f. 1-10-1993)] and the Commissioner, [*] [The words the "General Manger (Electricity)" omitted by Act 67 of 1993, section 112 (w.e.f. 1-10-1993)][*] [The words the "General Manager (Transport)" omitted by Act 71 of 1971, section 7 and Sch. II (w.r.e.f. 3-11-1971)] or any municipal officer or other municipal employee who knowingly acquires, directly or indirectly, any share or interest in any contract made with, or any work done for, [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] not being a share or interest such as under clause (i) of sub-section (1) of section 9 of sub-clauses (ii) and (iii) of clause (c) of sub-section (2) of that section it is permissible for a councillor [*] [The words the "Dlehi Transport Committee" omitted by act 71 of 1971, se.c 7 and Sch. II (w.r.e.f. 3-11-1971)] to have, without being thereby disqualified for being a councillor, [*] [The words the "Delhi Transport Committee" omitted by Act 71 of 1971, section 7 and Sch. II (w.r.e.f. 3-11-1971)] shall be deemed to have committed the offence made punishable under section 168 of the Indian Penal Code (45 of 1860).[*] [Sections 463 and 464 omitted by Ordinance no. 21 (w.e.f. 30-1-1993)]463. Punishment for offences relating to terminal tax.- Whoever brings within the Union territory of Delhi any goods liable to terminal tax without the payment of such tax shall, on conviction, be punishable with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both, and the court trying an offence under this section may, on such conviction, also confiscate the goods in respect of which the offence has been committed.[*] [Sections 463 and 464 omitted by ordinance no. 21 (w.r.e.f. 30-1-1993)]464. Penalty for evasion of terminal taxes.- Where any goods imported into Delhi are liable to the payment of terminal tax, any person who, with the intention of evading payment of the tax introduces or attempts to introduce or causes or abets the introduction of any such goods within the Union territory of Delhi, upon which payment of terminal tax due on such introduction, has neither been made nor tendered, shall be punishable with fine which may extend to ten times the amount of such terminal tax.
