GENERAL SALES TAX (SECOND AMENDMENT) ACT, 1960

Preamble - GENERAL SALES TAX (SECOND AMENDMENT) ACT, 1960

THE GENERAL SALES TAX (SECOND AMENDMENT) ACT, 1960

[Act No. 11 of 1960]

PREAMBLE

An Act further to amend the General Sales Tax Act, 1125.

Whereas it is expedient further to amend the General Sales Tax Act, 1125, for the purposes hereinafter appearing;

Be it enacted in the Eleventh Year of the Republic of India as follows:-

Section 1 - Short title and commencement

(1)     This Act may be called the General Sales Tax (Second Amendment) Act, 1960.

 

(2)     It shall come into force on such date as the Government may, by notification in the Gazette, appoint.

 

Section 2 - Amendment of section 5

In section 5 of the General Sales Tax Act, 1125 (Act XI of 1125), hereinafter referred to as the principal Act, to clause (vii), the following proviso shall be added, namely:-

"Provided, that the sale effected after the commencement of the General Sales Tax (Second Amendment) Act, 1960, of goods of the description specified in column (2) of items 46 to 49 (both inclusive) of Schedule I, which were in the stock of any dealer in the State at the commencement of the said Act, shall be liable to tax at single point in accordance with the provisions of this clause notwithstanding the fact that tax has been levied under this Act on the sale of such goods effected before such commencement.".

Section 3 - Amendment of Schedule I

In Schedule I to the principal Act, after item 45, the following items shall be inserted, namely:-