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U.P.SUGARCANE CESS (VALIDATION) REPEAL ACT, 2001
Prefatory Note—Statement of Objects and Reasons.—By a judgment delivered on the 13lh December, 1960 in the case of Diamond Susar Mills Ltd. v. State of U.P., AIR 1961 SC 652, the Supreme Court held the U.P. Sugarcane Cess Act, 1956 as ultra vires and beyond the competence of the State Legislature. In order to overcome the difficulties arising from the said decision, the U.P. Sugarcane (Cess) Validation Act, 1961 was enacted to validate the cess levied and collected before the 3rd February, 1961 under (he U.P. Sugarcane Cess Act, 1956. 2. The commission on Review of Administrative Laws, which was set up by the Government of India on the 8th May, 1998 to undertake, inter alia, an overview of steps taken by different Ministries/Departments for the review of administrative laws, regulations and procedures administered by them and to make recommendations for repeal or amendment of laws, regulations and procedures presented its report to the Government on the 30th September. 1998. In pursuance of the recommendations of the said Commission, the Central Government, after consulting the Government of Uttar Pradesh, proposes to repeal the U.P. Sugarcane Cess (Validation) Act, 1961 which has since outlived its utility. 3. The Bill seeks to achieve the above object.
An Act to repeal the U.P. Sugarcane Cess (Validation) Act, 1961 Be it enacted by Parliament in the Fifty-second Year of the Republic of India as follows:-
SECTION 01: SHORT TITLE.
This Act may be called the U P Sugarcane Cess (Validation) Repeal Act, 2001.-1
SECTION 02: REPEAL OF ACT 4 OF 1961.
The U P Sugarcane Cess (Validation) Act, 1961-is hereby repealed.
Footnotes:
1. Received the assent of the President on August 3, 2001 and published in the Gazette of India, Extra., Part II, Section 1, dated 4th August, 2001, p.l. No. 23
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