Kerala act 023 of 1967 : Kerala Taxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1967

Department
  • Department of Law
Enforcement Date

5 Sep 1969

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102

.. THE KERALA TAXATION

LAWS

(CONTINUATION

AND

VALIDATION

OF

RECOVERY PRO-

CEEDINGS) ACT, 1967

,

(Act

23 of

1967)

CONTENTS

Preamble. Sections

,1.

Short

title.

2. Definitions.

3. Continuation and validation

of

certain

proceedings.

4 . Powertoamend the Schedule.

5. Act to

have

retrospective

effect.

6. Power toremove difiiculties.

7. Powertomake rules. '

TIIE KERALA TAXATION LAws

(CONTINUATION

AND VALIDATION OF

RECOVERY PROCEED- _

INCS) ACT,

1967* (Act 23 of

1967)

An Act to

pro'mde for

the

continuation

and validation

ofproccedmgs

in relation to Governnwnl dues

arzdjbr

matters

connected therewith. '

Preamble.—WHEREA5 it is

expedient to

provide forthecontinua- tion and validation

of

proceedmgs in

relationto

Government dues and for

matters connected

thereWIth; BE itenactedinthe

Eighteenth Yearofthe

Republic of

India as follows:—

1. Short mica—This

Act may be called the Kerala Taxation Laws (Continuation andValidation of

Recovery Proceedings) Act,

1967.

2.

quznztwm.—In

this

Act,

inless the context

Otherwise requires,— (a)

"assessee", inrelation to anyscheduled Act,

means an assessee as defined

in

that

Act ora

person who Is liable to

pay

any Government dues

under

that

Act; (b)

"Government

dues", In

relationto anyscheduled Act, means

any tax,

penalty,

fine,

interest,

or

any other sum

payable

to the Government

by anassessce under that

Act and shall include thesur- charge on

profession taxlevied under section4ofthe

Kerala

Surcharge on Taxes

Act,

1957

(11

of

1957); (a)

"scheduled Act"meansan Act

specified inthe

Schedule; '

Published

In the Kerala Gazette

Extraordinary

No.

179,

dated 5th

September,

1967.

-fl.~_~ _

_.—.»—-« -.....A.. 5...-—-_ -

-2-

103

(d) "taxing authority", inrelationto

any scheduled

Act,

means an officer

(by

whatever

name

called) empowered

to serve

upon

an assessee a

notice of demand

in

respect

of any Government dues under that Act.

3.

Continuation and validation

of

certain

proceedings.—(l)

Where any notice of demand in

respect ofany Governmentduesis served upon

an assessee

by

a

taxing

authority

under any scheduled

Act,

and any

appeal or other

proceeding

is

filed or

taken

in

respect

of such

Government dues,

then,— (a)

where such

Governmentduesare

enhancedin such

appeal or

proceeding,

the

taxing authority

shall serve

upon the assessee another notice of

demand

only in

respect oftheamount

by

whrclr

such Government

dues

are

enhanced,

and any

proceedings

in

relation to such Government dues asarecovered

by

the notice

or

notices of demand served uponhimbefore the

disposal ofsuch

appeal

or

pro- ceeding may, without the

service ofany fresh

noticeof

demand, be continued from the

stage at

which

such

proceedings

stood

immediately before Such

disposal; (b)

wheresuchGovernment duesare

reducedinsuch

appeal or

proceeding,—

(i) it

shall notbenecessaryfor the

taxing

authority to serve

upon the assessee

a fresh notice of

demand; (:2) the

taxing authority

shall

give

rntimationofthefact of such reduction totheassessee, and where a certi- ficate hasbeenissued oran

application or

requisition has beenmade to

any officer or

authority

for the recovery of such Government

dues,

alsoto

such officer or

authority;

(iii) anyproceedings

initiatedonthebasisofthenoticeor notices of demand

served upon the assessee

before the

disposal ofsuch

appeal or

proceeding maybe continued inrelation tothe

amountso

reduced lrorn the stage atwhich such

proceeding

stood

immediately before such

disposal;

(o) no

proceedings in

relation to.such

Government (1qu (including the

imposition of

penalty or

charging of

interest)

shall be

,

invalid

by

reason

only that nofresh noticeofdemandwas

served upon the

assessee after the

disposal ofsuch

appeal or

proceeding or

that such Government dues have

been enhanced orreduced

in such

appeal or proceeding:

Provided that ifsuchGovernmentdues have

been reducedas a result of any final order

and the

penalty

imposed

on the assessee

for default in

payment

thereof

exceeds theamount so

reduced,

the

excess shall not be recovered and if it has

already been

recovered, rt

shallbe

104- refunded totheassessesin

accordance with the

provisions

ofsuch scheduled Act:

Provided

furtherthat

where any Government dues arereduced in such

appeal or

proceeding andtheassesseeis

entitled to

any refund thereof, suchrefund shallbe madein

accordancewiththe

provisions of such scheduled Act.

(2) Fortheremovalof

doubts, itis

hereby

declared thatno fresh notice ofdemand

shall benecessaryinany casewhere the amount

of Government dues

is not

varied

as a result of any order passed inanyappeal or

other

proceeding

underanyscheduledAct.

(3) The

provisions of thissection shallhaveeffect notwithstand- ing any judgment,

decreeororderofany court,

tribunalorother authority.

4. Power toamendthe

Schedule—The Government may, by

notifica- tion in the

Gazette,

add the name

of any Act

providing

for the imposition or levy ofany tax or duty inthe

Schedule, andonthe issue of any such

notification,

theActsoadded shall be deemed to be anAct

specified

in the Schedule within the

meaning

of clause

(5)

of section 2.

5.

Act tohave

retrospective effleat.-—-The provisions

of this Act shall apply andshallbe

deemed

always tohave

applied, inrelationto

every notice of demand served upon any

assessce

by any taxing

authority under any scheduled

Act,

whether such notice

was or is served before or after the commencement of this

Act.

6. Power to

remove

fifficullieL—If

any

difiiculty

arises in

giving effect tothe

provisions ofthis

Act, the

Government may, by

order published inthe

Gazette, makesuch

provisions notinconsistent with the purposes of this

Act, as

appear

to

them

to

be necessary

or

expedient for

removing the

difficulty.

7. Power tomake

rule:.—(l)

The

Government may make rules for carrying outthepurposesofthisAct.

(2)

Every rule madeunderthisActshallbelaid as soonas

may be after it is

made before the

Legislative Assembly

while

it

is in

session for a total

period

of fourteen

days

which may be

comprised

in one session orintwosuccessive

sessions,

and

if,

before the

expiry

of the '

session inwhichitisso

laid or the session

immediatety following,

the Legislative Assembly agreesin

making

any modificationintherule or the

Legislative Assembly agrees that the rule

should not be

made,

the rule shall thereafter have effect

only

in

such modified form or be

of

no efi'ect, asthecase

may be; sohoweverthatanysuch

modification or annulment shall be without

prejudice

to the

validity

of

anything pre- viously doneunderthat

rule.

"x"

F"

U*?Pr

105

Tm: SanDULE \ [See

section 2

(c)

]

The Madras General Sales

Tax

Act,

1939

(IX

of

1939).

The General Sales Tax

Act,

1125

(XI

of

1125).

The

Agricultural

Income-tax

Act,

1950

(XXII of

1950).

The

Kerala

Surcharge

on Taxes

Act,

1957

(ll

of

1957).

The

Ketala Plantations

(Additional Tax)

Act,

1960

(17

of

1960). .

The Kerala General Sales

Tax

Act,

1963

(15

of

1963).

SECTIONS