Tamil nadu act 042 of 1986 : Tamil Nadu General Sales Tax (Fourth Amendment) Act, 1986

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Tamil Nadu General Sales Tax (Fourth Amendment) Act, 1986.

(2) It shall come into force on such date as the State Government may, by notification, appoint.

Section 2. Insertion of new section 3-B in Tamil Nadu Act 1 of 1959

2. Insertion of new section 3-B in Tamil Nadu Act 1 of 1959.- After section 3-A of the Tamil Nadu General Sales Tax Act, 1959 (Tamil Nadu Act 1 of 1959) (hereinafter referred to as the principal Act), the following section shall be inserted, namely:-

"3-B. Levy of tax on the transfer of goods involved in works contract.- Notwithstanding anything contained in section 3, 4, 5, 7 or 7-A, but subject to the other provisions of this Act, every dealer referred to in item (vi) of clause (g) of section 2 whose total ??? relating to the business of transfer of property in goods involved in the execution of a works contract is not less than fifty thousand rupees and every casual trader or agent of a non-resident dealer in respect of such business whatever be his turnover for the year, shall pay for each year a tax on his turnover of transfer of property in goods involved in the execution of works contract mentioned in column (2) of the Fourth Schedule at the rates specified in the corresponding entries in column (3) of the said Schedule.

Explanation.-Where any works contract involves more than ??? item of work specified in the Fourth Schedule, the rate of tax shall be determined separately for each such item."

Section 3. Addition of Fourth Schedule in Tamil Nadu Act 1 of 1959

3. Addition of Fourth Schedule in Tamil Nadu Act 1 of 1959.- After the Third Schedule to the principal Act, the following Schedule shall be added, namely:-

"THE FOURTH SCHEDULE

(See Section 3-B)