Back
THE UTTARAKHAND EXCISE (AMENDMENT) ACT, 2012
THE UTTARAKHAND EXCISE (AMENDMENT) ACT, 2012
[Act No. 3 of 2012]
[08th June, 2012]
PREAMBLE
An Act further to amend the United Provinces Excise Act, 1910 (Act No. 4 of 1910) (as applicable to the State of Uttarakhand)
Enacted by the Uttarakhand State Legislative Assembly in the Sixty-third year of the Republic of India, as follows--
Section 1 - Short title and commencement
(1) This Act may be called the Uttarakhand Excise (Amendment) Act, 2012.
(2) It shall come into force at once.
Section 2 - Amendment of Section 40
After sub-section (1) of Section 40 of the United Provinces Excise Act, 1910 (Act No. 4 of 1910) (as applicable to the State of Uttarakhand), a proviso shall be inserted as follows--
"Provided further that the rule tenure Uttar Pradesh Excise Export, Import and kept in possession of Rectified Spirit (23rd Amendment) Rules, 1999 published with Notification No. 129/13-2004, dated 13 March, 1931 be deemed to and always to have been in force from 1 April, 2007 to the context of the State of Uttarakhand.".
