Sikkim Sales Tax (Amendment) Act, 2003*
| [Sikkim Act No. 12 of 2003] | [3rd January, 2004] |
An Act further to amend the Sikkim Sales Tax Act, 1983.
Be it enacted by the Legislature of Sikkim in the Fifty-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 3rd day of January, 2004 and published in the Sikkim Government Gazette, Extraordinary, No. 12/LD/P/2004, Dated 7.1.2004.
1. Short title and commencement.- (1) This Act may be called the Sikkim Sales Tax (Amendment) Act, 2003.
(2) It shall come into force at once.
2. Insertion of new section 5A.- In the Sikkim Sales Tax Act, 1983 (hereinafter referred to as the said Act), after section 5, the following section shall be inserted, namely:-
5A. "Lump sum payment in lieu of the tax on lottery tickets".- Any dealer dealing in lottery tickets where prizes are offered on the basis of last two digit number printed on the body of the lottery ticket and the draws of such Lotteries are held either on weekly, fortnightly or monthly basis, shall be liable to pay sales tax per draw as per the rate as specified in Schedule
Explanation:- A lottery shall be categorized as either weekly, fortnightly or monthly where each subsequent draws of the lottery do not exceed either seven days or fifteen days or thirty days and based on such pattern of periodic draw it shall be categorized as such".
3. Insertion of new Schedule III.- In the said Act, after the existing Schedule II, the following Schedule shall new Schedule III be inserted, namely:-
"Schedule
| Serial No. | Type of Draw | Rate per Draw |
| 1. | Weekly/fortnightly/monthly draw on lotteries where prizes are offered on the basis of last two digits. | Rs. 10,000/- (Rupees ten (thousand) |