Gujarat Sate Tax on Professions Trades, Callings and Employments (Amendment) Act, 1997*
| [Gujarat Act No. 11 of 1997] | [22nd March, 1997] |
AN ACT further to amend the Gujarat State Tax on Professions, Trades, Callings and Employments Act, 1976.
It it hereby enacted in the Forty-eighth Year of the Republic of India as follows:-
* Received the Assent of the Governor on the 22nd March, 1997 is hereby pushed for general information.
1. Short title and commencement.- (1) This Act may be called the Gujarat Sate Tax on Professions Trades, Callings and Employments (Amendment) Act, 1997.
(2) It shall come into force on the 1st April, 1997.
2. Amendment of Schedule I to President's Act No. 11 of 1976.- In the Gujarat State Tax on Professions, Trades, Callings and Employments Act, 1976, (President's Act No. 11 of 1976) in Schedule I.-
(1) in entry 1, for items (i) to (iv), the following items snail be substituted, namely:-
| "(i) less than Rs. 3,000 | Nil. |
| (ii) Rs. 3,000 or more but less than Rs. 6,000 | Rs. 20 per month. |
| (iii) Rs. 6,000 or more but less than Rs. 9,000 | Rs. 40 per month. |
| (iv) Rs. 9,000 or more but less than Rs. 12,000 | Rs. 60 per month. |
| (v) Rs. 12,000 or more | Rs. 80 per month."; |
(2) in entry,-
(a) in clause (1), in columns 2 and 3, for the portion beginning with the words "where the standing in the profession" and ending with the letters, figures and words "Rs. 250 every year", the following shall be substituted, namely:-
"(A) where the person is not liable to income tax and whose standing in the profession or calling mentioned above is-
| (i) upto five years | Nil |
| (ii) more than five years but not more than ten years | Rs. 150 every year. |
| (iii) more than ten years | Rs. 500 every year. |
| (B) where the person is liable to income tax and engaged in the profession or calling mentioned above | Rs. 1,000 every year."; |
(b) in chase (2), for the letters and figures "Rs. 1000" the letters and figures "Rs. 36,000" shall be substituted;
(3) in entry 3,-
(a) in items (i), (ii), (iii) and (iv), in column 3, for the letters and figures "Rs. 250", the letters and figures "Rs. 500" shall be substituted;
(b) for (v), the following shall be substituted, namely:-
"(v) Companies; registered under the Companies Act, 1956 (1 of 1956) and engaged in any profession, trade or calling-
| (a) Private Limited Companies | Rs. 500 every year. |
| (b) Public Limited Companies | Rs. 1,000 every year."; |
(c) in items (vi) and (vii), in column 3, for the letter and figures "Rs. 250", the letters and figures "Rs. 1,000" shall be substituted;
(d) in items (ix) and (x), in column 3, for the letters and figures "Rs. 250", the letters and figures "Rs. 500’ shall be substituted;
(4) in entry-4,-
(a) in column 3, for the letters and figures "Rs. 250", the letters and figures "Rs. 500" shall be substituted;
(b) in the Exemptions,-
(i) in para (1), for the words "one lakh of rupees", the words "five lakhs of rupees" shall be substituted;
(ii) in para (2), for the words "ten thousand rupees", the words "thirty-six thousand rupees" shall be substituted;
(5) in entry 5, in column 3, for the letters and figures "Rs. 250", the letters and figures "Rs. 500" shall be substituted;
(6) in entry 7, for items (i) to (iii), the following items shall be substituted, namely:-
| "(i) not more than Rs. 2,50,000 | Nil. |
| (ii) more than Rs. 2,50,000 but not more than Rs. 5,00,000 | Rs. 250 every year. |
| (iii) more than Rs. 5,00,000 but not more than Rs. 10,00,000 | Rs. 500 every year. |
| (iv) more than Rs. 10,00,000 | Rs. 1,000 every year."; |
(7) is entry 8, in column 3, for the letters and figures "Rs. 250", the letters and figures "Rs. 1,000" shall be substituted;
(8) in entry 9,-
(a) in item (i), in column 3, for the letters and figures "Rs. 250", the letters and figures "Rs. 500" shall be substituted;
(b) in item (ii), in column 3, for the letters and figures "Rs. 200", the letters and figures "Rs. 250" shall be substituted;
(9) in entry 10, in column 3, for the letters and figures "Rs. 150", the letters and figures "Rs. 250" shall be substituted.