PUNJAB MOTOR SPIRIT (TAXATION OF SALES) AMENDMENT ACT, 1986

Preamble - PUNJAB MOTOR SPIRIT (TAXATION OF SALES) AMENDMENT ACT, 1986

 

THE PUNJAB MOTOR SPIRIT (TAXATION OF SALES) AMENDMENT ACT, 1986

[Act No. 8 of 1986]

[3rd April, 1986]

PREAMBLE

An Act to amend the Punjab Motor Spirit (Taxation of Sales) Act, 1939. BE it enacted by the Legislature of the State of Punjab in the Thirty-seventh Year of the Republic of India, as follows:--

 

Section 1 - Short title and commencement

(1)     This Act may be called the Punjab Motor Spirit (Taxation of Sales) Amendment Act, 1986.

 

(2)     It stall come into force on such date as the Government may by notification appoint.

 

Section 2 - Amendment of section 3 of Punjab Act 1 of 1939

In the Punjab Motor Spirit (Taxation of Sales) Act, 1939, in section 3, for sub-section (1) excepting the proviso, the following sub-section shall be substituted, namely:--

"(1) There shall be levied and paid to the Government on ad valorem basis a tax on all sales of--

(a)      diesel oil, at the rate of four paisa in a rupee; and

 

(b)      other motor spirit, at the rate of six paisa in a rupee;