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State of Rajasthan - Section

Section 16 in Rajasthan Requisitioning of Goods Vehicles Act, 1969

16. Repeal and Saving.

(1)The Rajasthan Requisitioning of Goods Vehicles Ordinance, 1969, (Rajasthan Ordinance 3 of 1969) is hereby repealed.
(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act.Notifications[No. F. 3(2) RC/Estt./68-69, S.O. 24, dated 26-4-1969.]In pursuance of section 8 of the Rajasthan Requisitioning of Goods Vehicles Ordinance, 1969 (Rajasthan Ordinance No. 3 of 1969), the Government hereby authorizes all officers of the Revenue Department not below the rank of Naib Tehsildar and all officers of the Police and Transport Department not below the rank of Sub- Inspector to exercise all the powers of entry, inspection and seizure conferred by the said section.Notifications[No. F. 3(2) RC/Estt./68-69, S.O. 25, dated April 26, 1969, Published in Rajasthan Gazette Extraordinary Ordinary Part IV-C II, dated 26-4-1969 page 42.]In exercise of the powers conferred by section 9 of the Rajasthan Requisitioning of Goods Vehicles Ordinance, 1969 (Rajasthan Ordinance No. 3 of 1969), the Government hereby directs that the powers conferred on it by the provisions of section 3, 6 (except that conferred by the first proviso there to) and 7 of the said Ordinance shall also be exercised by the Collectors of the District with in their respective Districts.[No. F. 3(2) RC/Estt./68-69, dated November 7, 1969, Published in Rajasthan Gazette Extraordinary (Ka) - dated 7-11-69.]In pursuance of section 8 of the Rajasthan Requisitioning of Goods Vehicles Act, 1969 (Act No. 18 of 1969) the Government hereby authorizes all officers of the Revenue Department not below the rank of Naib Tehsildar and all officers of the Police and Transport Department not below the rank of Sub-Inspector to exercise all the powers of entry, inspection and seizure conferred by the said section.[No. F. 3(2) RC/Estt./68-69, dated November 7, 1969, Published in Rajasthan Gazette Extraordinary (Ka) - dated 7-11-69.]In exercise of the powers conferred by section 9 of the Rajasthan Requisitioning of Goods Vehicles Ordinance, 1969 (Act No. 18 of 1969), the Government hereby directs that the powers conferred on it by the provisions of section 3, 6 (except that conferred by the first proviso there to) and 7 of the said Ordinance shall also be exercised by the Collectors of the District with in their respective Districts.[Notification No. F 5(7) RC/Fodder/TF/2002/30307, dated 27.9.2002, Published in Rajasthan Gazette Extraordinary Part I-B dated 27.9.2002,Page 361.]In exercise of the powers conferred by Section 9 of the Rajasthan Requisitioning of Goods Vehicles Act, 1969 (Act No. 18 of 1969), the State Government hereby directs that the powers conferred on it by the provisions of Section 6 of the said Act, shall be exercised by the following committee within their respective Jurisdiction:-
1. District Collector/Additional Collector. - Chairman
2. District Treasury Officer. - Member
3. District Transport Officer. - Member
[Notification No. F 5(7) RC/Fodder/TF/2002/30307, dated 27.9.2002, Published in Rajasthan Gazette Extraordinary Part I-B dated 27.9.2002,Page 361.]In exercise of the powers conferred by Section 9 of the Rajasthan Requisitioning of Goods Vehicles Act, 1969 (Act No. 18 of 1969), the State Government hereby directs that the powers conferred on it by the provisions of Section 3 of the said Act, shall be exercised by the District Magistrate and Additional District Magistrate within their respective Jurisdiction.