DELHI VALUE ADDED TAX (AMENDMENT) ACT, 2006

Preamble - DELHI VALUE ADDED TAX (AMENDMENT) ACT, 2006

THE DELHI VALUE ADDED TAX (AMENDMENT) ACT, 2006

[Act No. 05 of 2006]

[21st November 2006]

PREAMBLE

An Act further to amend the Delhi Value Added Tax Act, 2004.

Be it enacted by the Legislative Assembly of the National Capital Territory of Delhi in the Fifty-seventh Year of the Republic of India as followings:-

Section 1 - Short title, extent and commencement

(1)     This Act may be called the Delhi Value Added Tax (Amendment) Act, 2006.

 

(2)     It extends to the whole of the National Capital Territory of Delhi

 

(3)     It shall be deemed to have come into force with effect from the (sic)0th day of June, 2006.

Section 2 - Amendment of section 2

In the Delhi Value Added Tax Act, 2004 (Delhi Act 3 of 2005) (hereinafter referred to as "the principal Act"),(sic) section 2, in sub-section (1), in clause (2d), before the Explanation occurring (sic) the end thereof, the following provisos shall be inserted, namely-

"Provided that an amount equal to increase in the prices of petrol and diesel (including the duties and levies charged thereon by the Central Government) taking effect from the 6th June 2006 shall not form part of the sale price of petrol and diesel sold on and after the date of the commencement of the Delhi Value Added Tax (Amendment) Act, 2006 till such date as the Government may, by notification in the official Gazette, direct:

Provided further that the first proviso shall not take effect till the benefit is passed on to the consumer."

Section 3 - Repeal and Savings

(1)     The Delhi Value Added Tax (Amendment) Ordinance, 2006 (Delhi Ordinance 1 of 2006) is hereby repeated.

 

(2)     Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act as amended by this Act."