Punjab act 004 of 1957 : Punjab General Sales Tax (Extension) Act, 1957

Section 1. Short title, extent and commencement

1. Short title, extent and commencement.- (1) This Act may be called the Punjab General Sales Tax (Extension) Act, 1957.

(2) It extends to the whole of the State of ²[Haryana].

(3) It shall come into force at once.

Section 2. Extension of East Punjab Act No. 46 of 1948

2. Extension of East Punjab Act No. 46 of 1948.- The East Punjab General Sales Tax Act, 1948, as amended from time to time (hereinafter referred to as the principal Act), is hereby extended to, and shall be in force in the territories which, immediately before the 1st November, 1956, were comprised in the State of Patiala and East Punjab States Union.

Section 3. Construction of certain references

3. Construction of certain references.- (1) Any reference in the principal Act to a law which is not in force in the territories, which immediately before the 1st November, 1956, were comprised in the State of Patiala and East Punjab States Union, shall in relation to such territories, be construed as a reference to the corresponding law, if any, in force in such territories.

(2) In the principal Act any reference by whatever form of words, to the State of Punjab shall be construed as including a reference to the territories referred to in section 2.

Section 4. Repeals and savings

4. Repeals and savings.- (1) The Patiala and East Punjab States Union General Sales Tax Ordinance, 2006 (No. XXXIII of 2009 Bk.), shall, save as otherwise expressly provided in this Act, stand repealed:

Provided that the repeal shall not affect-

(a) the previous operation of the Ordinance so repealed or anything duly done or suffered thereunder, or

(b) any right, privilege, obligation or liability acquired, accrued, or incurred under the Ordinance so repealed, or

(c) any penalty, forfeiture or punishment incurred in respect of any offence committed against the Ordinance so repealed, or

(d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;

and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.

(2) Subject to the provisions of the proviso to sub-section (1), anything done or any action taken (including any appointment or delegation made, notification, order, instruction or direction issued, rule, regulation or form framed, certificate obtained, pass or licence granted or registration effected) under the Ordinance repealed by sub-section (1) shall be deemed to have been done or taken under the corresponding provision of the principal Act, and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under the principal Act.

Section 5. Power of courts and other authorities for purposes of facilitating application of the principal Act

5. Power of courts and other authorities for purposes of facilitating application of the principal Act.- For purposes of facilitating the application of the principal Act in the territories referred to in section 2, any court or other authority may construe the principal Act with such alterations, not affecting the substance, as may be necessary or proper to adapt it to matter before the court or other authority.

Section 6. Repeal of Punjab Ordinance No. 2 of 1957

6. Repeal of Punjab Ordinance No. 2 of 1957.- The Punjab General Sales Tax (Extension) Ordinance, 1957 (Ordinance No. 2 of 1957), is hereby repealed.