The 21st May 1968 No.LJL.10/68/5.-The following Act of the Assam LegislativeAssembly which received the assent of the Governor is hereby published for general information,
ASSAM ACT VII OF 1968
(Received the assent of the Governor on the 20th May 1968) -T H E ASSAM PURCHASE TAX (AMENDMENT) ACT,1968 [Published in the Assam Gazette Extraordinary, dated the 22nd Mayj , 1968] An
Act
to amend the Assam Purchase Tax Act, 1967
Preamble Whereas it is expedient to amend the Assam Pur- Assam Ac t chase Tax Act, 1967, hereinafter called the principal Th~~ of Act, in the manner hereinafter appearing; .
It is hereby enacted in the Nineteenth Year of the
Republic of India as follows:-
Act.
Short title,
extent and
commence-
ment.
1. (1) This Act may be called the Assam Purchase Tax (Amendment) Act, 1968.
(2 , It shall have the like extent as the principal
(3) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
1
2
Amendment 2. In section 3 of the principal Act, for sub-section ;i ACstl~~ ~ (I), the following shall be substituted, namely:-· Act XIX of
1967. . .
" (1) Excep t as otherwise expressly provided in this Act, there shall be levied and collected from every dealer a tax on the purchases of raw jute and raw hides and skins at rates as may be specified in the annual Assam Finance Acts but not exceeding the rates as laid down in section 15 of the Central Sales Central Act Tax Act , 1956 : 74 of 1956.
Provided that for the year ending on the Thirty-first day of March, 1968, the rates shall be as specified below:-
(a) R aw Jute thre e percentum ad valorem.
(b) R aw hides and skins three p ercentum ad valorem:
Provided further that the State Government may, by notification in the Official Gazette, grant a reb ate not exceeding one percentum of the tax subject to such .conditions as may be specified therein:
Provided fur th er that where the tax has been levied in res pect ofa purchase inside the State of raw j ute and raw hides and skins and such goods are solei either in the course of inter-State trade or commerce, Or in the course of export out of the territory of India, whether in the raw state or after further processing, the tax so levied shall be refunded in the manner prescribed."
B. SARMAI,
Secy, to the Government of Assam.
. Law Department.