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No. 1129 (2)1XVII-V-1-30-1978
Dated Luchnow, April 25, 1978
IN pursuance of the provisions of clause (3) of Article 318 of the Constitu-
tion of India, the Governor is pleased to order the publication of the following
English translation of the Uttar Pradesh Motor Spirit, Diesel Oil tatha Alcohol
Bikri Karadhan (Sanshodhan) Adhiniyam, 1978 (Uttar Pradesh Adhiniyam
Sanithya 8 of 1978), as passed by the Uttar Pradesh Legislature and assented to
by the Governor on April 24, 1978.
11131me
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N9;1129(2)1/XVII-V-l—3_O;1978 - » :..
Dated Lucknow, April 25. 1978
IN pursuance of the provisions of clause (3)101 Article 348 of the Constitu-
tion of India, thevGovernor is pleased to order the publication of the following _
English translation of the Uttar Pradesh Motor Spirit, Diesel Oil tatha Alcohol
Bikri Karadhan (Sansho'dhan) 'Adhiniyam, 1978 (U tta: Pradesh Adhiniyam
Sankhya 8 of 1978) , as passed by the Uttar Pradah Legislature and assented to
by the Governor on April 24, 1978.
4111
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1
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Te't gift Wei:WM 1TFE, 2581117, 1978
THE UTTAR PRADESH SALES OF MOTOR SPIRIT, DIESEL OIL AND
ALCOHOL TAXATION (AMENDMENT) ACT, 1978
[U. P. Acr No. 8 or-1978]
(As passed by the Uttar Pradesh Legislature).
AN
ACT
further ta amend the United Provinces Sales of Motor Spirit, Diesel Oil and
Alcohol Taxation Act,- 1939
. IT IS HEREBY enacted in the Twenty-ninth Year of the Republic of India as
follows:
I. (1) This Act may be called the Uttar Pradesh Sales of Motor Spirit,
Diesel Oil and Alcohol Taxation (Amendment) Act, 1978.
(2) It shall be deemed to have come into force on February I, 1978.
2. In section 3 of the United Provinces Sales of Motor Spirit, Diesel Oil
and Alcohol Taxation Act,.1939, hereinafter referred to as the principal Act, for
sub-section (1), the following sub-Section shall be substituted, namely:—
"(1) (a) There shall be levied on the first sale of Motor Spirit
in the State, a tax at the rate of eight per cent ad valorem and such
tu tax shall be payable to the State Goverirent in the prescribed manner
by the dealer effecting such sale;
there shall be levied on the first sale of Diesel Oil in the State,
a tax at the rate of eight per cent, and from the date notified by the
State Government for the purpose, at the rate onwelve per cent ad
valorem, and such tax shall be payable to the State • Government in
the prescribed manner by the dealer effecting such sale.; 1
there shall be levied at the point of first purchase .of.alcohol in the
State a tax at the rate of 40 paise per litre for the first 'Million litres and
at the rate of 20 paise per litre for the remainder payable by the purchaser,
and such tax shall be collected and paid in the prescribecTrmanner to the
State Government." _
3. In section 13 of the principal Act, in sub-section ON after the words
"punishable under this Act" the words "or rules made thereunder" shall be
inserted.
4. In section 14-B of the principal Act, for the words and figures
"Chapter XXII of the Code of Criminal Procedure, 1898" the words and figures
"Chapter XXI of the Code of Criminal Procedure, 1973" shall be substituted.
5. (1) The Uttar Pradesh Sales of Motor Spirit, Diesel Oil and Alcohol
Taxation (Amendment) Ordinance, 1978, is hereby repealed.
Ordl- (2) Notwithstanding such repeal, anything done or any action taken under
2 the principal Act as amended by the Ordinance referred to in sub-section (I) shall
be deemed to have been done or taken under the principal Act as amended by
' this Act, as if the provisions of this Act were in force at all material times.
.4
Short title and
commencement.
Amendment of
section 3 of U. P.
Mt I of 1939.
Amendment of
section 13.
Amendment of
section 14-B.
Repeal and
savings.
By Order,
R. C. DEO SHARMA,
Sachiv,
I
, .9,710-10 00 35-4410(f71110)--25-4-78—(321)-1978--7o0
(=Iwo)
. ..
, ..„
~ . fiznhnarmzvrrtm, 25m, 1978
—/———I——-—
THE U'ITAR PRADESH SALES OF MOTOR' SPIRIT, DIESEL OIL AND
' ALCOHOL TAXATION (AMENDMENT) ACT, 1978
[U. P. Acr NO. 8 0134978]
(As parsed by the Uttar Pradesh Legislature)
‘AN
'AC’R
' further to amend the United Provinces Sales of Motor Spirit, Diesel Oil and
' ' " Alcohol Taxation Act,-l939
11' Is Hnitnav enacted in the Twenty-ninth Year of the Republic of India as
follows: .
’ i - - Short an a
l. (1) This Act may be called the Uttar Pradesh Sales of Motor Spirit, “menu‘s“?
'V' Diesel Oil and Alcohol Taxation (Amendment) Act, 1978.
(2) It shall be deemed to have come into force on February 1, 1978.
Amendment of
5 2. In section 3 of the United Provinces Sales of Motor Spirit, Diesel Oil r 3 f P
and Alcohol Taxation Act,,l939, hereinafter referred to as the principal Act, for ifi'f'zf {’9ng” '
sub-section (1), the following sub-section shall be substituted, namely:— '
l‘(1) (a) There shall be levied on the first sale of Motor Spirit
in the State, a tax at the rate of eight per cent ad valorem, and such
' ‘ tax shall be payable to the State Government in the prescribed manner
by the dealer efl'ecting such sale; '
’i (b) there shall be levied on the first Sale of Diesel Oil in the State,
‘_"-" a tax at the rate of eight per cent, and from the date notified by-the
State Government for the purpose, at the rate of‘twelve per cent ad
valorem, and such tax shall be payable to the State' Government in
the prescribed manner by the dealer effecting such sale'.; ’ '
(a) there shall be levied at the point of first purchase .of alcohol in the
State a tax at the rate of 40 paise per litre for the first million litres and
at the rate of 20 paise per litre for the remainder payable .by the purchaser,
and such tax shall be collected and paid in the pres_c5ibed"inanner to the
State Government."
3. In section 13 of the principal Act, in sub-section (libfter the words Amendment or
“punishable under this Act" the words “or rules made thereunder" shall be ”3““ 13-
, Inserted.
4. In section 14-13 of the principal Act, for the words and figures] Amendment of
section 14-3.
“Chapter XXII of the Code of Criminal Procedure, 1898” the words and figures
“Chapter XXI of the Code of Criminal Procedure, 1973” shall be substituted.
5; (1) The UttarPradesltSaIcslof Motor Spirit, Diesel on and Alcohol, Repeal and
Taxation (Amendment) Ordinance, 1978, is herebyrepeaied. “male
'10,“ (2) Notwithstanding such repeal,anything done' or any action taken under
Lao. 2 the principal Act as amended by the Ordinance referred to in Sub-section (1) shall
73;» . be. deemed to have been done or-taken under‘the principal Act as amended by
* this Act, as if the provisions of this Act were in force at all material times.
_ By Order, : ,
R. C. DEO SHARMN,‘ ’
Sac-Mu.
Flo-41.0 cito ss—nto(famo)—-25-4-78—-(azr)—-197s—-7op(fine)
- 00000001
- 00000002
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