| [Chhattisgarh Act No. 17 of 2003] | [9th September, 2003] |
An Act further to amend the Chhattisgarh Vanijyik Kar Adhiniyam, 1994 (No. 5 of 1995).
Be it enacted by the Chhattisgarh Legislature in the Fifty fourth year of the Republic of India as follows:-
1. Short title and commencement.-
(i) This act may be called the Chhattisgarh Vanijyik Kar (Sanshodhan) Adhiniyam, 2003 (No. 17 of 2003).
(ii) It shall come into force with effect from 12th May, 2003.
2. Amendment of Section 5.- In section 5 of the Chhattisgarh Vanijyik Kar Adhiniyam, 1994 (No. 5 of 1995) (hereinafter referred as to the Principal Act):-
(i) In clause (a) of sub-section (5), for the figure "5000" the figure "100000" and for the words "Fifty Thousand Rupees" the words "Two Lac Rupees", shall be substituted.
(ii) In clause (b) of sub-section (5), for the figure "20000" the figure "100000" and for the words "Fifty Thousand Rupees" the words "Two Lac Rupees", shall be substituted.
(iii) In clause (c) of sub-section (5), for the words "Two Lac Rupees" the words "Five Lac Rupees" shall be substituted.
3. Amendment of Section 9-B.- In Section 9-B of the Principal Act,-
(i) In sub-section (1), for the words "Fifty Lacs", wherever they occure, the words "Twenty Five Lacs" shall be substituted.
(ii) In sub-section (1), for the figure "8%" the figure "4%" shall be substituted.
(iii) In clause (i) of sub-section (1) for the words "declenred goods" the words "cereals and pulses as specified in clauses (i) and (vi-a) of section 14 of the Central Sales Tax Act, 1956 (No. 74, 1996)" shall be substituted.
4. Amendment of Section 13.- In clause (a) of sud-section (1) of section 13 of the principal Act after the words "the goods specified in Schedule III" the words "except limber" shall be inserted.
5. Amendment of Section 26.- In Section 26, of the Principal Act.-
In sub-clause (c) of clause (a) of sub-section (4) for the figure "2" the figure "1.25" shall be substituted.
6. Amendment faction 45-A.- In Section 45-A of the Principal Act.-
(i) In sub-section (10) for the word "ten", the word "five" shall be substituted.
(ii) Proviso of sub-section (12) shall be substituted by the following,-
"Provided that the amount of penalty shall not be less limn 3 lines of amount of tax which would have been payable if the goods were sold villi in the Slaw on the date of seizure".
7. Repeal.- The Chhattisgarh Vanijyik Kar (Amendment) Ordinance, 2003 (No. 3 of 2003) is hereby repealed.