Tamil Nadu Tax on Entry of Goods into Local Areas (Second Amendment) Act, 2002*
| [Tamil Nadu Act No. 51 of 2002] | [26th November, 2002] |
An Act further to amend the Tamil Nadu Tax on Entry of Goods into Local Areas Act, 2001
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 26th November, 2002 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title, extent and commencement.- (1) This Act may be called the Tamil Nadu Tax on Entry of Goods into Local Areas (Second Amendment) Act, 2002.
(2) It shall be deemed to have come into force on the 1st day of July, 2002.
2. Amendment of Schedule.- In the Tamil Nadu Tax on Entry of Goods into Local Areas Act, 2001 (Tamil Nadu ??? of 2001), in the Schedule,-
(a) for item 11, the following item shall be substituted, namely:-
"11. Parts and accessories including compressors of window and non-ducted split air conditioners and domestic refrigerators.";
(b) for item 14, the following item shall be substituted, namely:-
"14. Steel rods and steel semis (ingots, slabs, blooms and billets of all qualities, shapes and sizes).";
(c) in item 19, for the expression "Electrical grade paper, glassine paper and file boards", the expression "electrical grade paper, glassine paper, file boards, coated boards, duplex boards, straw boards, kraft paper, cellophane paper, poster paper and surface sized maplitho paper" shall be substituted;
(d) after item 22, the following item shall be added, namely:-
"23. HDPE and PP woven sacks.".