Telangana act 017 of 1982 : The Telangana Taxation Offences (Inapplicability of Limitation) Act, 1982.

Section 1.Short title, extent, commencement and application.

(1) This Act may be called the ¹Telangana Taxation Offences (Inapplicability of Limitation) Act, 1982.

(2) It shall come into force on such date as the State Government may, by notification publish in the ¹Telangana Gazette, appoint.

1. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.

Section 2.Chapter XXXVI of Code of Criminal Procedure, 1973 not to apply to certain offences.

Nothing in Chapter XXXVI of the Code of Criminal Procedure, 1973, shall apply to,-

(i) any offences punishable under any of the enactments specified in the Schedule; or

(ii) any other offence, which under the provisions of that Code, may be tried along with such offence, and every offence referred to in clause (i) or clause (ii), may be taken cognizance of by the court having jurisdiction as if the provisions of that Chapter were not enacted.

Section 3.Power of Government to amend the Schedule.

(1) The State Government may, by notification, published in the ¹Telangana Gazette, add to, alter or amend the Schedule and on any such notification being issued, the Schedule shall be deemed to be amended accordingly;

Provided that any notification to add to, alter or amend the Schedule shall be issued only after obtaining the concurrence of the Central Government.

(2) Every notification issued under this section shall, immediately after it is issued, be laid before each House of the State Legislature if it is in session and if it is not in session, in the session immediately following, for a total period of fourteen days which may be comprised in one session or in two successive sessions and if, before the expiration of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the notification, or in the annulment of the notification, the notification shall, from the date on which the modification or annulment is notified in the ¹Telangana Gazette, have effect only in such modified form or shall stand annulled, 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 notification.

1. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.