Preamble
Gujarat Sales Tax (Amendment) Act, 1990*
| [Gujarat Act No. 6 of 1990] | [28th June, 1990] |
AN ACT further to amend the Gujarat Sales Tax Act, 1969.
It is hereby enacted 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 Gujarat Sales Tax (Amendment) Act, 1990.
(2) It shall be deemed to have come into force on the 20th April, 1990.
Section 2. Substitution of section 15B of Guj. 1 of 1070
2. Substitution of section 15B of Guj. 1 of 1070.- In the Gujarat Sales Tax Act, 1969 (Guj. 1 of 1070) (hereinafter referred to as "the principal Act"), for section 15B, the following section shall be and shall be deemed to have been substituted, with effect on and from the 1st April, 1986, namely:-
"15B. Purchase tax on raw or processing materials or consumable stores used in manufacture of goods.- Where a dealer who being liable to pay tax under his Act purchases either directly or through a commission agent any taxable goods (not being declared goods) and uses them as raw or processing materials or consumable stores, in the manufacture of taxable goods, then there shall be levied in addition to any tax levied under the other provisions of this Act, a purchase tax at the rate of-
(a) two paise in a rupee on the turnover of such purchases made during the period commencing on the 1st April 1986 and ending on the 5th August, 1988; and
(b) four paise in rupee on the turnover of such purchases made at any time after the 5th August, 1988:
Provided that where the raw materials purchased and used in the manufacture of goods are bullion or specie, the rate of purchase tax on the turnover of purchases of such raw materials shall not exceed the aggregate of the rates of sales tax and general sales tax leviable on bullion or specie under entry 1 in Schedule III."
Section 3. Amendment of section 4 of Guj. 16 of 1987
3. Amendment of section 4 of Guj. 16 of 1987.- In the Gujarat Sales Tax (Amendment) Act, 1987, in section 4, for the words "shall be deleted", the words, figures and letters "shall be and shall be deemed to have been deleted with effect on and from the 1st April, 1986" shall be substituted.
Section 4. Repeal and saving
4. Repeal and saving.- (1) The Gujarat Sales Tax (Amendment) Ordinance, 1990 (Guj. Ord. 3 of 1990) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.