Preamble
| [Goa Act No. 10 of 1990] | [8th September, 1990] |
An Act to validate the sales tax collected at a higher rate on sales of Low Sulphur Heavy Stock by certain dealers in the State of Goa and to amend the First Schedule appended to the Goa Sales Tax Act, 1964.
Be it enacted by the Legislative Assembly of Goa in the Forty-first Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Goa Sales Tax (Amendment and Validation) Act, 1990.
(2) It shall come into force at once.
Section 2. Validation of excess collection of sales tax
2. Validation of excess collection of sales tax.- Notwithstanding anything contained in the Goa Sales Tax Act, 1964 (Act 4 of 1964) (hereinafter referred to as the "Act"), no imposition, collection or levy of lax on the sale of Low Sulphur Heavy Stock effected under the Act with effect from first day of January, 1989 onwards shall be deemed to invalid or to have been invalid merely by reason of the fact that all such tax levied or collected or purporting to have been levied or collected during the period under entry No. 35 of the First Schedule appended to the Act; and all such taxes levied or collected shall be deemed always or purporting to have been collected during the aforesaid period to have been validly levied and collected in accordance with law.
Section 3. Amendment of First Schedule
3. Amendment of First Schedule.- In the First Schedule appended to the Goa Sales Tax Act, 1964 (Act 4 of 1964), for entry No. 35, the following shall be substituted, namely:-
"35. Furnace Oil and substitute Furnace Fuel including Low Sulphur Heavy Stock.".