Kerala act 023 of 1989 : The Kerala Finance Act, 1989 (Act 23 of 1989)

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209

THE

KERALA FINANCE

ACT,

I989

(Act 23of

1989)

CONTENTS

Preamble Sections :

1. Short title and commencement.

2.

Amendment

ofActlS of 1963. 34l3760|MC.

2

M

211

THE

KERALA FINANCE

ACT,

1989* (Act 23of

1989)

An Act Io

gwe effect to

cartam

firzanczal

proposal:

oft/1e

Government

(J

[fem/a

for (It! financzalyear

1989-90 Preamble —VVHEREAS 1tis

expedient to

g1vc effectto

certain financial proposals of the

Government of

Keralaforthefinancialyear13189-90; BE 1t

enacted in

the Fortleth Year of the

Republic

ofInd1aasfollows :— a

1.

Short mile and

comnzerwement.——(1)

T1115 Act

may

be

called

the

Kcrala Finance

Act,

1989.

(2) It

shallbedeemed tohave comeinto

forceonthe131

day 01 April,

1989.

2.

Amendment

of

Act

15

of

1963.-——l11

the Kerala

General

Sales Tax Act, 1963

(15 of

1963),—

(l) in

clause

(i)

ofsub-secuon

(2A) of

section 5,-—

(a) forthe

opening

paragraph, the

followmg

shallbe

substituted, namely:—

"(1)

Notwithstanding anything

contained 1nthlsAct01 therules made thereunder eve1y dealer other than an oil company defined in

the Explanatron

under scr1al

number140oftheFirst

Schedule tothis Act,

whose total turnover

in a

year exceeds rupees twenty-five

Iakhs shall pay

turnover tax at

the rate of half

percentum

on the turnover of

goods

coming

under the First or

Fifth Schedule

to this Act

and m the case ofan011 company whose total turnover 1n a

year is rupees fifty

lakhs and

above shall pay

turnover

tax at

the rate of one

percentum,

on the

tu1nove1.";

(b) for

clause

(i)

ofthe

proviso, the

following

clause shallbe

substituted namely:—

"(1) onwhlch tax15leviable under sub-section

(1) or

sub-section

(2)

on. such dealer

other thananoil

c0mpany

referred to

above, except

in

the case of rubber

excluding synthetic

rubber,

tea.

pepper,

areczmut and

tlllcd gingerf';

(2) insub-section

(4)

ofsection 17, forthe

words "three

lakhs

rupees"

the

words,

"five lakhs

rupees"

shallbesubstituted. 4 *

Recewed the

assent of the Governor

on the 29th

day

of

July 1389 and

pubhshed intheKerala

Gazette

Extraordinary No.723

dated the 29th

July

1989.

SECTIONS