Tamil Nadu Additional Sales Tax (Amendment) Act, 1998*
| [Tamil Nadu Act No. 23 of 1998] | [16th June, 1998] |
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-ninth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 16th June, 1998 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, 1998.
(2) It shall be deemed to have come into force on the 1st day of April, 1998.
2. Amendment of section 2.- In section 2 of the Tamil Nadu Additional Sales Tax Act, 1970 (Tamil Nadu Act 14 of 1970), in sub-section (1), for clause (aa), the following clause shall be substituted, namely:-
"(aa) The tax payable under the said Act shall, in the case of a dealer including the principal selling or buying goods in this State through agents other than a casual trader or agent of a non-resident dealer or a local branch of a firm or company situated outside the State whose taxable turnover for a year exceeds twenty-five crores of rupees, be increased by an additional tax, calculated at the following rates, namely:-
| Rate of tax. | |
| (i) Where the taxable turnover exceeds twenty five crores of rupees but does not exceed fifty crores of rupees. | 1.5 per cent of the taxable turnover. |
| (ii) Where the taxable turnover exceeds fifty crores of rupees but does not exceed one hundred crores of rupees. | 2 per cent of the taxable turnover. |
| (iii) Where the taxable turnover exceeds one hundred crores of rupees but does not exceed three hundred crores of rupees. | 2.5 per cent of the taxable turnover. |
| (iv) Where the taxable turnover exceeds three hundred crores of rupees. | 3 per cent of the taxable turnover. |
Explanation.-‘Taxable turnover’ for the purpose of this clause in respect of a principal selling or buying goods in this State through agents shall be the aggregate taxable turnover of all his agents relating to the sale or purchase of the goods of such principal within the State.".