Preamble
*Orissa Sales Tax (Amendment) Act, 1997**
| [Orissa Act No. 12 of 1997] | [5th November, 1991] |
An Act further to amend the Orissa Sales Tax act, 1947.
Be it enacted by the Legislature of the State of Orissa in the Forty-eighth 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 Orissa Sales Tax (Amendment) Act, 1997.
(2) It shall come into force at once.
Section 2. Amendment of section 5-A
2. Amendment of section 5-A.- In section 5-A of the Orissa Sales Tax Act, 1947 (Orissa Act 14 of 1947), for sub-section (1) excluding the provisos thereto, the following shall be substituted, namely:-
"(1) Every dealer shall, in addition to the tax payable by him under this Act, also pay a surcharge-
(a) at the rate of ten per centum of the total amount of tax so payable, if his gross turnover during any year exceeds rupees ten lakhs but does not exceed rupees one crore; and
(b) at the rate of fifteen per centum of the total amount of tax so payable, if his gross turnover during any year exceeds rupees one crore."