Tamil Nadu General Sales Tax (Amendment) Act, 1999*
| [Tamil Nadu Act No. 36 of 1999] | [18th June, 1999] |
An Act further to amend the Tamil Nadu General Sales Tax Act, 1959
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fiftieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 18th June, 1999 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu General Sales Tax (Amendment) Act, 1999.
(2) It shall be deemed to have come into force on the 1st day of April, 1999.
2. Amendment of section 3.- In section 3 of the Tamil Nadu General Sales Tax Act, 1959 (Tamil Nadu Act ??? of 1959) (hereinafter referred to as the principal Act), in sub-section (4), for the expression "two per cent", the expression "one per cent" shall be substituted.
3. Amendment of section 7-C.- In section 7-C of the Principal Act,-
(1) in the marginal heading, for the expression "civil works contractor", the expression "works contractor" shall be substituted;
(2) for sub-section (1), the following sub-section shall be substituted, namely:
"(1) Notwithstanding anything contained in section 3-B, every dealer referred to in item (vi) of clause (g) of section 2, may, at his option, instead of paying tax in accordance with section 3-B, pay, on the total value of the works contract executed by him in a year, tax calculated at the following rate, namely:-
| (i) Civil Works Contract | Two per cent of the total contract value of the civil works executed: |
| (ii) All other works contracts | Four per cent of the total contract value of the works executed."; |
(3) in sub-section-(2),
(a) for the expression "civil works contract", the expression "works contract" shall be substituted;
(b) after the proviso, the following provisio shall be added, namely:-
"Provided further that the option under this sub-section in respect of works contract other than civil works contract for the financial year commencing on the 1st day of April, 1999 shall be exercised on or before the 30th day of June, 1999.";
(4) in sub-section (4), for the expression "civil works contract" in two places where it occurs, the expression "works contract" shall be substituted.
4. Amendment of section 20.- In section 20 of the principal Act, in sub-section (1), in clause (a), for the expression "one lakh and fifty thousand rupees", the expression "three lakh rupees" shall be substituted.
5. Amendment of section 21.- In section 21 of the principal Act, in sub-section (4), for the expression "seventy five thousand rupees", the expression "three lakh rupees" shall be substituted.