Gujarat Tax on Luxury Commodities (Amendment) Act, 2001*
| [Gujarat Act No. 17 of 2001] | [31st August, 2001] |
An Act further to amend the Gujarat Tax on Luxury Commodities Act, 1995
It is hereby enacted in the Fifty-second Year of the Republic of India as follows:-
* Received the Assent to by the Governor on the 31st August, 2001 is hereby published for general information.
1. Short title and commencement.- (1) This Act may be called the Gujarat Tax on Luxury Commodities (Amendment) Act, 2001.
(2) It shall come into force on the 1st September, 2001.
2. Sub-situation of section 5 of Guj. 14 of 1995.- In the Gujarat Tax on Luxury Commodities Act, 1995 (Guj. 14 of 1995) (hereinafter referred to as "the principal Act"), for section 5, the following section shall be substituted, namely:-
"5. Levy of tax on stock of commodities of luxury.- There shall be levied on the stock of any of the luxury commodities received by a stockist during a year, a tax at the rate set out against each of them in column 3 in the Schedule. The tax shall be leived on the aggregate value of such stock".
3. Substitution of Schedule to Guj. 14 of 1995.- In the principal Act, for the Schedule, the following Schedule shall be substituted, namely
Schedule
"SCHEDULE
(See clause (4) of section 2 and section 5)
| Serial No. | Description of Luxury commodity | Rate of Tax |
| 1 | 2 | 3 |
| 1. | Cheroots | Five per cent of the aggregate value of stock. |
| 2. | Cigarettes | Five per cent, of the aggregate value of stock. |
| 3. | Cigars | Five per cent of the aggregate value of stock. |
| 4. | Smoking mixtures for pipes and cigarettes | Five per cent, of the aggregate value of stock. |
| 5. | Gutkha | Twenty per cent, of the aggregate value of stock. |
| 6. | Pan Masola with tobacco or Gutkha | Twenty per cent, of the aggregate value of stock.". |