Tamil Nadu Additional Sales Tax (Amendment) Act, 1993*
| [Tamil Nadu Act No. 23 of 1993] | [27th May, 1993] |
An Act further to amend the Tamil Nadu Additional Sales Tax Act, 1970
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 27th May, 1993 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Additional Sales Tax (Amendment) Act, 1993.
(2) It shall be deemed to have come into force on the 1st day of April, 1993.
2. Amendment of section 2.- In section 2 of the Tamil Nadu Additional Sales Tax Act, 1970, in sub-section (1), in clause (a), for items (i) to (v), the following items shall be substituted, namely:-
| "Rate of tax. | |
| (i) Where the taxable turnover exceeds ten lakhs of rupees but does not exceed one crore of rupees. | 1.5 per cent of the taxable turnover: |
| Provided that no additional tax shall be payable under this item for the first ten lakhs of rupees of the taxable turnover. | |
| (ii) Where the taxable turnover exceeds one crore of rupees but does not exceed five crores of rupees. | 2 per cent of the taxable turnover. |
| (iii) Where the taxable turnover exceeds five crores of rupees but does not exceed ten crores of rupees. | 2.25 per cent of the taxable turnover. |
| (iv) Where the taxable turnover exceeds ten crores or rupees but does not exceed three hundred crores of rupees. | 2.5 per cent of the taxable turnover. |
| (v) Where the taxable turnover exceeds three hundred crores of rupees. | 3 per cent of the taxable turnover. |