Jammu and Kashmir Octroi (Repeal) Act, 1987

(Act No. 12 of 1987)

JK119

[Received the assent of the Governor on 19th August, 1987 and published in the Government Gazette dated 22nd August, 1987]

An Act to repeal the laws relating to imposition and collection of Octroi in the State.

Be it enacted by the Jammu and Kashmir State Legislature in the Thirty-eight Year of the Republic of India as follows :-

1. Short title.- This Act may be called the Jammu and Kashmir Octroi (Repeal) Act, 1987.
2. Repeal and savings.- (1) As from the date of commencement of this Act,-

(a) the Jammu and Kashmir Octroi Act, Samvat 1958 ; and

(b) such of the provisions of the

(i) Jammu and Kashmir Municipal Act, Samvat 2008 ; and

(ii) Jammu and Kashmir Town Area Act, Samvat 2011 ; and

(iii) Jammu and Kashmir Village Panchayat Act, 1958 ;

so far these relate to imposition or collection of Octroi or Dharat, shall stand repealed.

(2) Not withstanding the repeat by sub-section (1), section 6 of the General Clauses Act, Samvat 1977 shall apply in relation to the repeal of any of the laws referred to in sub-section (1) as if the law so repealed had been an enactment within the meaning of section 6 of that Act.