Section 23 in The Government Of Union Territories Act, 1963
23. Special provisions as to financial Bills.
(1)A Bill or amendment shall not be introduced into, or moved in, the Legislative Assembly of [the Union territory] [Substituted by Act 18 of 1987, Section 65, "for Union territory" (w.e.f. 30-5-1987)] except on the recommendation of the Administrator, if such Bill or amendment makes provision for any of the following matters, namely:--(a)the imposition, abolition, remission, alteration or regulation of any tax;(b)the amendment of the law with respect to any financial obligations undertaken or to be undertaken by the Government of the Union territory;(c)the appropriation of moneys out of the Consolidated Fund of the Union territory;(d)the declaring of any expenditure to be expenditure charged on the Consolidated Fund of the Union territory or the increasing of the amount of any such expenditure;(e)[ the receipt of money on account of the Consolidated Fund of the Union territory or the public account of the Union territory or the custody or issue of such money or the audit of the accounts of the Union territory] [Substituted by Act 38 of 2001 (w.e.f. 6.9.2001) ](2)A Bill or amendment shall not be deemed to make provision for any of the matters aforesaid by reason only that it provides for the imposition of fines or other pecuniary penalties, or for the demand or payment of fees for licences or fees for services rendered, or by reason that it provides for the imposition, abolition, remission, alteration or regulation of any tax by any local authority or body for local purposes.(3)A Bill which, if enacted and brought into operation, would involve expenditure from the Consolidated Fund of [the Union territory] [Substituted by Act 18 of 1987, Section 65, "for Union territory" (w.e.f. 30-5-1987)] shall not be passed by the Legislative Assembly of the Union territory unless the Administrator has recommended to that Assembly the consideration of the Bill.
