(1) This Act may be called the Tripura Purchase Tax Act, 1990.

(2) It extends to the whole of Tripura.

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

In this Act, unless there is anything repugnant in the subject or context

(1) Tribunal means the Tribunal constituted under this Act.

(2) Business includes

(i) any trade, commerce or manufacture or any adventure or concern in the nature of trade, commerce or manufacture, whether or not such trade, commerce or manufacture, adventure or concern is carried on with the motive to make gain or profit and whether or not any gain or profit accrues from such trade, commerce, manufacture, adventure or concern; and

Explanation: (1) The Central Government or the State Government or any Local authority which, whether or not in the course of business buys taxable goods in the State shall be deemed to be a dealer for the purpose of this Act.

Explanation: (2) A Society, Club or an Association which, whether or not in the course of business buys taxable goods in the State from its members shall be deemed to be a dealer for the purpose of this Act.

Explanation: (3) The manager or agent of a dealer who resies outside the State and buys taxable goods in the State shall in respect of goods so bought be deemed to be a dealer for the purpose of this Act.

(5) Declared goods means goods declared under section 14 of the Central Sales Tax Act, 1956 to be of special importance in inter-State Trade or Commerce;

(6) Jute means the fibre of the plant known botanically as belongs to the GENUS CORCHORUS and includes all the species of the Genus whether known commonly as PAT , KOSTA , NALIA , or by any name and also means the plant known botanically as HIBISCUS CANNABINUS and commonly known as MESTA ;

(7) Prescribed means prescribed by rules made under this Act;

(8) Person means any individual or association or body of individuals and includes a local authority, a department of any Government, a Hindu undivided or joint family, a firm and company whether incorporated or not;

(9) Purchase price means in terms of money or money value of valuable consideration paid or payable by a dealer of any purchase of taxable goods including any sum charged for,

(i) anything done by the seller with or in respect of the goods at the tune of or before delivery thereof and

(ii) containers or other materials for the packing of such goods;

(10) quarter means a period of three months including 31st March, 30th June, 30th September or 31st December in any year;

(11) raw Jute , means the fibre of jute which has not been subjected to any process of spinning or weaving and includes jute cuttings, whether loose or packed in drums or bales;

(12) state means the State of Tripura;

(13) section means a section of this Act;

(14) Schedule means the Schedule to the Act;

(15) Taxable goods means goods specified in the schedule;

(16) Turnover means the aggregate of the amounts of purchase price paid or payable by a dealer in respect of any purchase of taxable goods made by him during any return period after deducting the amount of purchase price, if any, refunded to the dealer by the seller in respect of any taxable goods and their containers purchased from the date of delivery of goods;

(17) Year means the financial year;

(18) Return period means the period prescribed under section 7(1).

(1) Subject to the provisions of this Act, every dealer shall be liable to pay tax on his turn-over at the rates specified in column (3) of the Schedule attached to this Act.

(2) The tax under sub-section (1) shall be levied at the point of last purchase of the taxable goods in the State by a dealer;

Provided that where any dealer claims that any purchase of taxable goods by him was not the last purchase of the said goods in the State by a dealer, the burden of proof of the same shall be on the dealer.

(3) If the State Government is of opinion that it is necessary or expedient so to do for increasing the production of goods or protection or encouragement of industry within the State, it may, by notification in the official Gazette subject to such restrictions and conditions, exempt from payment of tax, either in whole or in part the purchase of any taxable goods or any dealer or class of dealers for such period as may be specified therein.

(1) The State Government may, for carrying out the purpose of this Act, appoint a Commissioner of Taxes, and other persons to assist him as they think fit.

(2) Persons appointed under sub-section (1 ) shall exercise such powers as may be conferred and perform such duties as may be required by, or under this Act.

(3) All persons appointed under sub-section (1) shall be deemed to be public servants within the meaning of section 21 of Indian penal code, 1860 (Act XLV of 1860).

(4) The State Government by notification in the Official Gazette, constitute a Tribunal to be called the Tripura Purchase Tax Tribunal. The Tribunal shall consist of such number of members as the state Government may think to appoint and where it consists of two or more members, one of them shall be appointed as the Chairman thereof.

(5) The qualifications, conditions of service and tenure of the members constituting the Tribunal shall be such as may be prescribed.

(6) No decision or action of the Tribunal shall be called in question merely on the ground of any vacancy in the Tribunal.

(7) The Function of the Tribunal may be discharged by any of the members sitting either singly or in Bench or of two or more members, as may be determined by the Chairman. If the members of a Bench are divided, the decision shall be the decision of the majority, if there be a majority. But if the members are equally divided, they shall state the point or points on which they differ, and the case shall be referred by the Chairman of the Tribunal for hearing on such point or points to one more of the members of the Tribunal and such point or points shall be decided according to the majority of the members of the Tribunal who heard the case including those who first heard it:

Provided that if at any time the Tribunal consists of only two members, the decision of the Tribunal shall be that of the Chairman in such cases.

(1) No dealer shall, while being liable to pay tax under the provisions of this Act, carry on business as a dealer unless he has been registered and possesses a certificate of registration.

(2) Every dealer required by sub-section (1) to be registered shall apply for registration to the Commissioner in the prescribed manner, and obtain a certificate of registration.

(3) On receipt of an application under sub-section (2), the Commissioner shall if he is satisfied after such inquiry as may be deemed necessary that the application is in order, register the applicant.

(4) The Commissioner may, in addition to taking any other action under the provisions of this Act, require any dealer who, in his opinion, is able to registration but has not made an application in this behalf, to apply for registration and register him. The Commissioner shall register a dealer who fails to apply for registration within specified time:

Provided that no action under this sub-section shall be taken unless the Commissioner has given notice to the dealer of his intention so to do and has allowed a reasonable opportunity of being heard.

(5) The Commissioner may register any dealer who has been convicted under section 26 or has paid composition money under section 29 in respect of any contravention of sub-section (1) of this Section.

(6) Registration made under sub-section (4) or sub-section (5) shall take effect as if these had been made on the dealer's application under sub-section (2).

(1) A dealer registered under section 5 shall be granted a certificate of registration in such form as may be prescribed:

Provided that the Commissioner may, for good and sufficient reasons, demand from a dealer who has been registered or a firm who has applied for registration under section 5(2) or a person who has been required to get himself registered under section 5(4), reasonable, security for proper payment of the tax:

Provided further that such dealer, firm or person shall be given an opportunity to present his or their case to the Commissioner before any amount is realized as security.

(2) The Commissioner may, on petition or otherwise, cancel at any time any certificate of registration if he is satisfied that

(a) the business in respect of which the certificate was issued has been discontinued or transferred, or

(b) the liability to pay tax in respect of such business has ceased under this Act.

(1) Every registered dealer shall furnish such returns of taxable goods purchased by him in such form of such period, by such date and to such authority as may be prescribed.

(2) In case of any other dealer who, in the opinion of the Commissioner, is liable to pay tax for any return period or part thereof, the Commissioner may serve at any time within three years of the expiry of the return period a notice in the prescribed form upon him requiring him to furnish a return of taxable goods purchased and such dealer shall thereupon furnish the return within the period and to the authority mentioned in the notice.

(3) If any dealer discovers any omission or other error in any return furnished by him, he may furnish a revised return at any time before assessment is made on the original return:

Provided that no return submitted under this section shall be valid unless it is accompanied by a treasury receipt showing payment of the tax due as provided in sub-section (2) or sub-section (3), as the case may be of section 20.

(1) If the Commissioner is satisfied that a return furnished by a dealer under section 7 in respect of any quarter is correct and complete, he shall, by an order in writing assess the dealer and determine the tax payable by him on the basis of such return.

(2) If the Commissioner is not satisfied that a return furnished under section 7 is correct and complete, he shall serve on the dealer a notice, requiring him, on the date and the hour and place specified therein, either to attend in person or to produce or cause to be produced any evidence on which he may rely in support of his return.

(3) On the day specified in the notice, under sub-section (2) or as soon afterwards as may be, the Commissioner after hearing such evidence as the dealer may produce and such other evidence as the Commissioner may require, shall, by an order in writing, assess the dealer and determine the tax payable by his on the basis of such assessment.

(4) If a dealer fails to make a return as required by sub-section (1) or sub-section (2) of section 7, as the case may be, or having made the return, fails to comply with all the terms of the notice issued under sub-section (2) of this section, the Commissioner shall, by an order in writing, assess to the best of his judgment the dealer, and determine the tax payable by him on the basis of such assessment:

Provided that before making the assessment, the Commissioner may allow the dealer such further time as he thinks fit to make the return or to comply with the terms of the notice issued under sub-section (2) of this section.

Where a dealer, in the case of an assessment completed under sub-section (4) of section 8, satisfies the Commissioner within one month from the date of issue of a notice of demand as hereinafter provided, that he was prevented by sufficient cause from making the return required by section 7 or that he did not receive the notice issued under sub-section (2) of section 7 or sub-section (2) of section 8, or that he had not a reasonable opportunity to comply, or was prevented by sufficient cause from complying with the terms of the notice, the Commissioner may cancel the assessment and make a fresh assessment in accordance with the provisions of section 8.

(1) If in consequence of information coming into his possession the Commissioner is satisfied that any taxable goods chargeable to tax had escaped assessment in any return period or have been under assessed, he may, at any time within eight years of the expiry of the return period, serve on the dealer liable to pay tax in respect of such goods a notice, requiring him to furnish within such periods as may be mentioned in the notice, a return of taxable goods purchased and may proceed to assess or reassess the dealer and the provisions of this Act shall, so far may be, apply accordingly:

Provided that the tax shall be charged at the rate at which it would ordinarily have been charged, had there been no escape or under assessment.

(2) The Commissioner may authorise any person appointed under section 4 to assist him in investigating any case or points in a case at any stage and to make a report thereon to the Commissioner or any prescribed authority in respect of all or any of the assessments made in relation to the case in order to prevent the evasion of tax. After considering the report of the investigating officer the Commissioner may proceed to take action under sub-section (1) besides initiating any other action under this Act against the dealer concerned.

(1) The authority which made an assessment or passed an order on appeal or revision in respect thereof may, at any time within three years from the date of such assessment or order and of his own motion rectify any such mistake apparent from the record of the case and shall, within the like period, dealer:

Provided that no such rectification shall be made having the effect of enhancing the assessment unless the authority concerned has given notice to the dealer of its intention so to do and has allowed him a reasonable opportunity of being heard.

(2) Where any such rectification has the effect of reducing the assessment, a refund shall be due to the dealer.

(3) Where any such rectification has the effect of enhancing the assessment, a notice of demand shall be issued for the sum payable.

(1) If the Commissioner, in the course of any proceeding under this Act, is satisfied that any dealer

(a) has, without reasonable cause, failed to furnish the return which he was required to furnish under section 7 or section 10 or has, without reasonable cause, failed to furnish it within the time allowed and in the manner required, or

(b) has, without reasonable cause, failed to comply with a notice under sub-section (2) of section 8; or

(c) has concealed the particulars of taxable goods purchased or deliberately furnished inaccurate particulars of such purchase; or

(d) has evaded in any way the liability to pay tax, he may direct that such dealer shall pay by way of penalty, in addition to the tax payable by him, a sum not exceeding one and half of that amount but which shall not be less than 10% of that amount.

(2) No order under sub-section (1) shall be made unless the dealer has been heard or has been given a reasonable opportunity of being heard.

(3) The penalty payable under this section shall be paid by such date as may be specified, it shall be paid within thirty days of the service of the notice.

Any assessment made under this Act shall be without prejudice to any prosecution or penalty instituted or imposed under the provisions of this Act.

(1) Where dealer dies after assessment but before payment of the tax, his executor, administrator or other legal representative shall be liable to pay, out of the estate of the deceased, to the extent to which it is capable of meeting the charge, the tax assessed as payable by such dealer.

(2) Where a dealer dies without having furnished the return required by section 7 or 10 or after having furnished the return but before assessment, the Commissioner may proceed to make an assessment and determine the tax payable by the deceased; and for this purpose he may require the executor, administrator or order legal representative, as the case may be, of the deceased to perform all or any of the obligations which he might, under the provisions of this Act, have required the deceased to perform. The tax thus determined shall be payable by the executor administrator or other legal representative of the deceased, to the extent to which the estate of the deceased is capable of meeting the charge.

When the business or stock of a registered dealer passes on to any person or persons whether by sale, inheritance, gift, possessions or otherwise, the liability to pay any tax payable in respect of any purchase of taxable goods and remaining unpaid at the time of such passing on shall be jointly and severally on the dealer and such person or persons shall, within 30 days of such passing on, apply for registration under section 5.

(1) Notwithstanding anything contained in this Act if it appears to the Commissioner during any current return period that any dealer is likely to change, sell, transfer, dispose of or otherwise part with any of his assets with a view to avoiding payment of any liability under the provisions of this Act, the purchases of taxable goods of such dealer for the period from the expiry of the previous return period to the date when the Commissioner commences proceedings under this section shall be chargeable to tax in that period.

(2) for the purpose of making an assessment under sub-section (1), the Commissioner may serve a notice upon such dealer requiring him to furnish, within such period as may be specified in the notice, a return in the manner and form in which a return under section 7 is furnished.

Where the business in respect of which tax is payable under this Act is owned by a non-resident person, the tax shall be levied upon and recoverable from the agent of such non-resident person in like manner and to the same extent as it would be leviable upon and recoverable from the owner if he was resident in the State and conducting the business therein, and all the provisions of this Act shall apply accordingly.

Where the business carried on by a firm or an association of persons, other than a Company as defined in the Indian Companies Act, 1956 (Act 1 of 1956). And in respect of which tax is payable under this Act, is discontinued or the association of persons is dissolved, the tax shall be levied upon and recovered from, jointly and severally, every person who, at the time of such discontinuance or dissolution, was a partner of such firm or member of such association and all the provisions of this Act shall apply accordingly.

When any tax or penalty or other dues is or are payable in consequence of any order passed under in pursuance of this Act the Commissioner shall serve upon the person liable to pay such tax or penalty or other dues a notice of demand in the prescribed form specifying the sum so payable.

(1) Tax payable under this Act shall be paid in the manner hereinafter provided.

(2) Before any registered dealer furnishes the return required under sub-section (1) of section 7, he shall, in the prescribed manner, pay into a Government Treasury the full amount of tax due from him under this Act on the basis of such return, and shall furnish along with the return a receipt from such treasury showing payment of such tax.

(3) Where a revised return is submitted by a registered dealer under sub-section (3) of section 7, and if the revised return shows a greater amount of tax to be due than was payable on the basis of the original return, the dealer shall pay the excess amount of tax in the manner provided in sub-section (2) and shall furnish along with revised return a receipt in token of payment of such excess tax.

(4) The amount of tax due under the provision of this Act:

(a) in excess of payment already made under sub-sections (2) and (3) or

(b) where no payment has been made, shall be paid by the dealer by such date as may be specified, in the notice of demand and, where no such date is specified, it shall be paid within thirty days from the date of service of the notice.

(1) If any dealer does not pay into a Government Treasury the full amount of tax payable by him under this Act by the due date simple interest at the rate of fifteen per centum per annum from the first day of the month next following the said date shall be payable by him on the amount by which the tax paid, if any, by the due date falls short of the tax payable.

(2) Where on making assessment, the Commissioner finds that a dealer has not maintained the account books properly and thereby he has suppressed the purchase of goods in any period, the Commissioner may direct him to pay interest as prescribed in sub-section (1). If the amount of tax payable under the Act, has been reduced in appeal or revision, the interest may be calculated on the reduced amount.

(3) If any registered dealer does not pay into the Government Treasury the amount of tax within the date as provided in sub-section (4) of section 20 or any installment of the tax within the extended date as per proviso to sub-section (1) of section 23 of the Act, interest as provided in sub-section (1) shall be payable from the first day of the month next following the said date, by the dealer upon the amount by which the tax, if any paid, falls short of the amount of tax payable under the Act.

(4) If the amount of tax paid within the prescribed date is not less than ninety percent of the tax as finally assessed, no interest as provided for in sub-section (1) of this Section shall be levied.

Any dues, other than the amount of tax, payable under this Act shall be paid by the person concerned by such date as may be specified in the notice of demand and where no such date is specified it shall be paid within thirty days from the date of the service of the notice.

(1) If the demand in respect of any dues under this Act is not paid on or before the date specified as afore-said the dealer shall be deemed to be in default:

Provided that the Commissioner may, in respect of any particular dealer and for reason to be recorded in writing extend the date of payment of the dues or allow such dealer to pay the same by instalments and in that case the dealer shall not be deemed to be in default.

(2) Where a dealer is in default, the Commissioner may, in his discretion, direct that, in addition to the amount due, a sum not exceeding that amount shall be recovered from the defaulter by way of penalty.

(3) Where a dealer is in default, the Commissioner may order that the amount due shall be recoverable as an arrear of land revenue and may proceed to realise the amount due as such.

(1) The Commissioner shall, in the prescribed manner, refunds to a dealer any sum paid by such dealer in excess of the sum due from him under this Act, either by cash payment or at the option of the dealer by set off against the sum due from him in respect of any other period.

(2) If a refund not being a refund under the second proviso to sub-section (1) of section 3 is not made within ninety days of such refund being due, the State Government shall pay to such dealer simple interest at the rate of six per centum per annum on the amount refundable.

(3) Refund under this Act shall be deemed to be due

(a) in cases where the tax assessed has been reduced on appeal or revision, from the date of the order of the appellate or revisional authority comes to the knowledge of the assessing authority; and

(b) in other cases, on the date an application for refund is made by the party claiming the refund.

The State Government, for good and sufficient reasons to be recorded in writing, may remit the whole or part of the amount of the tax or penalty payable in respect of any period by any registered dealer.

Any person who

(1) while being liable to pay tax under the provisions of this Act fails to register himself as a dealer as required under section 5; or

(2) fails, without reasonable cause, to submit in due time any return as required by or under the provisions of this Act or submits a false return; or

(3) fails, when required by or under the provisions of the Act to keep accounts and records of purchases of taxable goods; or

(4) fails, when required by or under the provisions of this Act, to produce any accounts, evidence or documents or to furnish any information; or

(5) knowingly produces incorrect accounts, registers or documents or knowingly furnishes incorrect information; or

(6) fraudulently or willfully evades the payment of any tax due under this Act, or conceals his liability to such tax; or

(7) fails to pay within the time allowed, any tax assessed or any penalty levied on him; or

(8) fails or neglets to comply with any requirement made of him under the provisions of this Act; or

(9) prevents or obstructs inspection or entry by any Officer acting under the provisions of this Act; or

(10) prevents or obstructs any Officer-in-charge of a check post or barrier from making any entry or inspection of goods or intercepting, detaining of searching any vehicle, boat or ship carrying taxable goods; or

(11) acts in contravention of any of the provisions of the Act, or rules made thereunder;

shall, on conviction before a Judicial Magistrate, and in addition to any tax or penalty or both that may be due from him, be punishable with imprisonment which may extend to six months or with fine not exceeding one thousand rupees or with both and when the offence is continuing one with a daily fine not exceeding fifty rupees during the period of the continuance of the offence.

Whoever makes a statement in a verification or declaration in connection with any proceedings under this Act which is false, and which he either knows or believes to be false or does not believe to be true shall, on conviction before a Magistrate, be punishable with simple imprisonment which may extend to six months or with fine which may extend to one thousand rupees or with both.

(1) No court shall take cognizance of any offence under this Act, or under the rules made thereunder except with the previous sanction of the Commissioner, and no Court inferior to that of a Magistrate of the first class shall try any such offence.

(2) Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (Act No. 2 of 1974), all offences punishable under this Act shall be cognizable and bailable.

(1) subject to such conditions as may be prescribed, the Commissioner may, either before or after institution of criminal proceedings under this Act, accept from the person, who has committed or is reasonably suspected or having committed an offence under this Act or the rules made thereunder, by way of composition of such offence

(a) where the offence consists of the failure to pay, or the evasion of any tax recoverable under this Act, in addition to the tax so recoverable a sum of money not exceeding one thousand rupees or double the amount of the tax recoverable, whichever is greater; and

(b) in any other case a sum of money not exceeding one thousand rupees in addition to the tax recoverable.

(2) On payment of such sum as may be determine by the Commissioner under sub-section (1), no further proceedings shall be taken against the person concerned in respect of the same offence.

Every registered dealer or other dealer on whom a notice has been served to furnish returns under sub-section (2) of section 7 shall keep a true account of the taxable goods purchased by him or purchased and dispatched by him, as the case may be, and if the accounts maintained in the ordinary course do not, in the opinion of the Commissioner, enable him to apply a proper check on the returns furnished under the provisions of this Act, he may, by a notice in writing require such dealer to keep such accounts (including records of purchases) in such form as he may, subject to anything that may be prescribed, direct.

(1) If any registered dealer

(a) sells or otherwise transfers or disposes of his business or any part thereof; or

(b) discontinues his business or changes place of business or opens a new place of business; or

(c) changes the name or nature of his business he shall within such period as may be prescribed, inform the prescribed authority accordingly.

(2) Where any dealer as aforesaid dies, his successor or legal representative shall furnish the information in the like manner.

In computing the period of limitation prescribed for an appeal or revision, the day on which the order complained of was made and the time requisite for obtaining a copy of such order, shall be excluded.

A notice or requisition under this Act may be served on the person therein named, either by registered post or in the manner in which a summon issued by a Court under the Code of Civil Procedure, 1908 (Act 5 of 1908) is served.

(1) Subject to such conditions and restriction as may be prescribed, the Commissioner may, for the purpose of this Act, require any dealer to produce before him any accounts or documents, and to furnish any information relating to the stocks of taxable goods of, or purchases and despatches of taxable goods by the dealer.

(2) All accounts, registers and other documents relating to the stocks of taxable goods of, or purchases of taxable goods by any dealer, the taxable goods in his possession and his offices, shops, godowns, vessels and vehicles shall, at all reasonable times, be open to inspection by the Commissioner.

(3) If the Commissioner has reason to suspect that any dealer is attempting to evade payment of any tax under this Act, he may, for reasons to be recorded in writing, seize such accounts, registers or documents of the dealer as may be necessary, and shall grant a receipt for the same, and shall retain the same only for so long as may be necessary for the purposes of this Act.

(4) The Commissioner may, for the purposes of sub-section (2) or sub-section (3), enter and search any such place as is mentioned in sub-section (2) on the authority of a search warrant issued by a Magistrate.

(5) The provisions of section 100 of the Code of Criminal Procedure 1973 (Act No. 2 of 1974), shall, so far as may be applicable to searches under sub-section (4).

(1) require any firm or association of Hindu un-divided or joint family to furnish him with a statement of the names and address of the members of the firm or association, or the names and addresses of the manager and members of the family, as the case may be;

(2) require any person whom he has reason to believe to be trustee, guardian, manager or agent to furnish him with a statement of the names of the persons with their addresses for or of whom, he is a trustee, guardian, manager or agent; or

(3) require any persons whom he has reason to believe to have despatchecd taxable goods to any place outside the State to furnish him with a statement of the names of persons with their addresses to whom he has despatched the taxable goods with quantity thereof.

36. Power to take evidence on oath etc.

The Commissioner shall, for the purposes of this Act, have the same powers as are vested in a Court under the Code of Civil Procedure, 1908 (Act V of 1908) when trying a suit, in respect of the following matters:

(1) enforcing the attendance of any person and examination him on oath or affirmation;

(2) computing the production of documents;

(3) issuing commissions for the examinations of witnesses; and any such proceeding before the Commissioner shall be deemed to be a Judicial proceeding within the meaning of sections 193 and 228 and for the purposes of section 196 of the Indian Penal Code, 1860 (Act XLV of 1860).

(1) The State Government may, by notification, set up and erect, in such manner as may be prescribed, check posts and barriers at any place in the State with a view to prevent the evasion of tax payable under this Act.

(2) Every person transporting taxable goods shall, at any check post or barrier set up and erected in accordance with sub-section (1) if so require, shall, make a correct and complete declaration of the taxable goods so transported in such form and in such manner as may be prescribed.

(3) The Officer-in-charge of the Check post or barrier may, for the purpose of satisfying himself that the provisions of sub-section (2) are not contravened, and subject to such restriction as may be prescribed, intercept, detain and search any vehicle or boat or ship or any other conveyance which may be suspected of being used for contravening such provisions.

(4) The Officer-in-charge of the Check post or barrier or any other Officer, who may be authorised by the State Government in his behalf may for the purpose of verifying whether taxable goods are being transported in contravention of the provision of sub-section (2) of section 37 and subject to restrictions as may be prescribed seize any taxable goods which, he has reason to believe, are being transported in contravention of the provisions of sub-section (2) together with any container or other materials for the packing of taxable goods.

No suit shall be brought in any Civil Court to set aside or modify any assessment made or order passed under the provisions of this Act, and no prosecution, suit or other proceeding shall lie against any Officer of the Government for anything done in good faith or intended to be done under this Act or the rules made thereunder.

The Commissioner may, subject to such conditions and restrictions as may be prescribed, delegate by notification in the Official Gazette, any of his powers under this Act to any person appointed under section 4 to assist him.

(1) Any dealer aggrieved by an order passed under this Act by any person appointed under section 4 to assist the Commissioner, but not being an order passed under this Section, may, within thirty days from the date of service of such order, appeal to a prescribed authority against such order:

Provided that no appeal against an order of assessment or penalty shall be entertained by the said authority unless he is satisfied that the amount of tax assessed or penalty levied, if not otherwise directed by him, has been paid:

Provided further that the authority before whom the appeal is field may admit it after the expiration of thirty days, if such, authority is satisfied that for reasons beyond the control of the appellant or for any other sufficient cause, it could not be filed within time.

(2) Every appeal under sub-section (1) shall be presented in the prescribed form and shall be verified in the prescribed manner.

(3) The appellate authority shall fix a day, and place for hearing of the appeal, and may from time to time adjourn the hearing and make or cause to be made, such further inquiry as may be deemed necessary.

(4) In disposing of an appeal under sub-section (1) the appellate authority may

(a) confirm, reduce, enhance or annul the assessment; or

(b) set aside the assessment and direct, a fresh assessment after such inquiry as may be ordered; or

(c) confirm, reduce or until the order of penalty.

(1) The Commissioner may call for and examine the record of any proceeding under this Act, and if he considers that any order passed therein by any person appointed under section 4 to assist him, is erroneous in so far as it is prejudicial to the interest of the revenue, he may, after giving the dealer an opportunity of being heard and after making or causing to be made such enquiry as he deems necessary, pass such orders thereon as the circumstances of the case justify, including an order enhancing or modifying the assessment or canceling the assessment and directing a fresh assessment.

(2) In the case of any order not being an order to which sub-section (1) applies, passed by any person appointed under section 4 to assist him, the Commissioner may of his own motion and in the case of an order passed under section 40 also on petition by a dealer for revision, call for the record of any proceeding under this Act, in which any such order has been passed and may make such enquiry or cause such enquiry to be made, and subject to the provisions of this Act, may pass such order thereon not being and order prejudicial to the dealer, as he thinks fit;

Provided that the Commissioner, may dispense with the enquiry required to be made under this sub-section if he, for reasons to be recorded, considers such enquiry to be unnecessary;

Provided further that no petition for revision by dealer shall be admitted by the Commissioner unless he is satisfied that the amount of tax assessed or penalty levied, if not otherwise directed by him, has been paid.

(3) In the case of a petition for revision under sub-section (2) by a dealer, the petition must be made within ninety days from the date on which the order in question was communicated to him or the date on which he otherwise comes to know of it, whichever is earlier:

Provided that the Commissioner before whom the petition is filed may admit it after the expiration of the period of ninety days if he is satisfied that for reasons beyond the control of the petitioner or for any other sufficient cause, it could not be filed within time.

(4) The Commissioner shall not revise and order under section 42 or

(a) where the order is pending on appeal under section 42, or

(b) where an appeal against the order lies under section 42 and the dealer has not waived his right of such appeal, on petition by a dealer under sub-section (2).

(1) Any dealer aggrieved by an order passed in appeal under section 40 or passed in revision under sub-section (1) of section 41 may appeal to the Tribunal within sixty days of the date on which such order is communicated to him.

(2) The Tribunal may admit an appeal after the expiration of the sixty days referred to in sub-section (1) if it is satisfied that for reasons beyond the control of the appellant or for any other sufficient cause it could not be filed within time.

(3) An appeal to the Tribunal shall be in the prescribed form and shall be verified in the prescribed manner, and shall be accompanied by a fee of twenty five rupees.

(4) The Tribunal may, after giving both parties to the appeal a reasonable opportunity being heard

(i) confirm, reduce, enhance, or annul assessment of the penalty or both; or

(ii) set aside the assessment or the penalty, or both and direct assessing authority to pass a fresh order after such further enquiry as may be directed; or

(iii) pass such other orders as it may think fit.

(5) Every order passed by the Tribunal under sub-section (4) shall be communicated by it to the dealer, the authority against whose order the appeal was preferred and the Commissioner of Taxes.

(1) The State Government may, subject to the condition of previous publication, makes rules for carrying out the purposes of this Act.

(2) In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely

(a) the classes of officers appointed for the purpose of enforcing the provisions of this Act, and their duties;

(b) the procedure to be followed and the forms to be adopted in proceeding under this Act;

(c) the intervals at which, and the manner in which the tax under this Act shall be payable;

(d) the dates by which and the authority to which returns shall be furnished;

(e) the manner in which refunds shall be made;

(f) the classes of and the authority for determination and settlement of disputes;

(g) the fees for appeals and revisions, supply of certified copies of orders and other matters; and

(h) any other matter which is required to be or may be prescribed.

(3) In making any rule the State Government may direct that a breach thereof shall be punishable with fine not exceeding one thousand rupees, and when the offence is a continuing one, with a daily fine not exceeding fifty rupees during the continuance of the offence.

(4) Every rule made under this Section shall be laid, as soon as may be after it is made, before the Tripura Legislative Assembly while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the sessions immediately following the Tripura Legislative Assembly agree in making any modification in the rule or the Tripura Legislative Assembly agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.

If any difficulty arises in giving effect to the provisions of this Act, the State Government may, as occasion may require, by orders, do anything not inconsistent with the provisions of this Act, as appear to them to be necessary or expedient for removing the difficulty.

1. Inserted by The Tripura Purchase Tax (Amendment) Act, 1995, w.e.f. 10.5.1995.