MADRAS GENERAL
SALES TAX (SECOND AMENDMENT) ACT, 1954
Preamble - MADRAS GENERAL SALES TAX (SECOND AMENDMENT) ACT, 1954
THE MADRAS GENERAL SALES TAX (SECOND AMENDMENT) ACT, 1954
[Act No. 20 of 1954]
[26th July, 1954]
PREAMBLE
An Act further to amend the Madras General Sales Tax Act, 1939.
Whereas it is expedient
farther to amend the Madras General Sales Tax Act, 1939 (Madras Act IX of
1939), for the purposes hereinafter appearing:
Be it enacted in the Fifth
Year of Our Republic as follows:--
Section 1 - Short title and commencement
(1)
This Act may be called the Madras General Sales Tax (Second
Amendment) Act, 1954.
(2)
It shall come into force at once.
Section 2 - Amendment of section 3, Madras Act IX of 1939
In section 3, sub-section
(2), of the Madras General Sales Tax Act, 1939 (Madras Act IX of 1939)--
(a) for the
opening portion beginning with the words "Subject as aforesaid" and
ending with the words "total turnover for the year", the following
shall be substituted, namely:--
"On the first sale of
any of the goods mentioned below by a seller who is not exempt from taxation
under the Next succeeding sub-section, the seller shall pay a tax at the rate
specified as applicable thereto; and the tax shall be paid by the seller on his
turnover in each year relating to such goods and shall be in addition to the
tax to which he is liable under sub-section (1) on his total turnover for the
year:
Provided that, in the case
of goods imported into the State of Madras either from outside the territory of
India or from any other State in India, the tax shall be levied on the first
sale effected in the State of Madras by a seller who is not exempt from
taxation under the next succeeding sub-section, after the import of the said
goods into the State of Madras:
Provided further that, in
the case of an assessment made under this sub-section, the burden of proving
that the sale was not the first sale made in the State of Madras by a person
not exempt from taxation under the next succeeding sub-section or was not the
first sale effected by such person after the import of the said goods into the
State of Madras, as the case may be, shall lie on the person assessed.";
(b) ?items (i) to (vii) shall be renumbered as
items (iv) to (x) respectively; and before item (iv) as so renumbered, the
following shall be inserted as items (i) to (iii), namely:--
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"(i) Cloth, whether of silk,
artificial silk, wool, flax, or any other material not being cotton, made in
mills, in which the count of warp yarn employed (excluding the border) is 17s
or finer (whether single or folded). |
One anna three pies, |
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(ii) Cotton cloth made in mills, in
which the count of warp yarn employed (excluding the border) is 35s or finer
(whether single or folded). |
One anna three pies, |
|
(iii) Precious
stones |
.. |
.. |
.. |
.. |
Six pies." |