Section 13 in Bihar and Orissa Places of Pilgrimage Act, 1920
13. Power to impose terminal tax.
- The [State] [Substituted by ALO.] Government may impose a terminal tax on passengers of one or more of the following classes, namely. -(a)passengers brought by railway to any railway station, -(b)passengers taken by railway from any railway station, -(c)passengers brought by steam vessel to any landing-place, -(d)passengers taken by steam vessel from any landing-place -in or near a place of pilgrimage:Provided that no terminal tax shall be imposed on passengers of class (a) or class (b) [after the commencement of the [Constitution] [Substituted for the word 'without the sanction of the Governor-General-in-Council' by AO.]] which was not lawfully being imposed immediately before [such commencement] [Substituted by Parts III of the Government of India Act, 1935 for the words 'that date'.], and any tax so imposed on passengers of those classes shall only be leviable until provision to the contrary is made by [Parliament] [Substituted by A.L.O., for the words 'The Central Legislature'.].Penalties
