The Srd October 1967 No.LJL 15/67/17.-Thefollowing Act of the Assam Legislative Assem- bly which received the assen t of th e President is hereby published for general information.
ASSAM ACT XV OF 1967
(Received the assent of the President .0 8 the 2nd October 1967) TH~ ASSAM (SALES OF PETROLEUM AND PE fROLEUM
PRODUCIS. INCLUDING MOTOR SPIRIT AND LUBRICANTS)
, TAXATION (AMENDMENT) ACT, 1967
[ Published in the Assam Gazette, Extraordinary, da te d the 4th·OctobCl' 1~6 1. ]
An
Act
further to amend the Assam (Sales of P etroleum and P etroleum Prods cts, including Motor Spirit and
Lubricai.ts) Taxation Act, 19;.5
I'rea rnble, Wher~as it is expedent further to am end the Assam (Sales of Petroleum ard Petroleum Products, inc.uding Motor Spi-lt and Lubricants) Taxation Act. 19;;5. AII&JD Act hereinafter calh d the principal Act, in the .n anner IX of 1956. hereinafter appearing ;
It is he :e')y eracted Li rl.e Eighteei.th YC-l.r of the:
. Republic of India a~ fol1o.... s:-
Short title. 1. (1) This Act rn r y be called the Assam (Sales 01 extent and Petroleum and Petrc le .:rr, Products. including Motor ::~enee- opirit and Lubricants] Taxation (Ame ndm en t} Act.
1967.
(2) It shall ha ve the like extent as the pr incipal Act.
(3) It shall ceme into force on such date as the State GO\ ernmen t may. by no tification in.the official Gazette, .appoint.
(1) against it em (i). for . the words " T hir teen paise" the words " Fifteen paisc" shall Le substituted•
Amendm('nt 2. In ' secti , n 3 of the ofscction' sect .o.i (1)-
of Assam ' . J
Act IX of
1956. .
pr neil al Alr,
in sub-
. :" ,' : : .... '.. .' . . --
. ... (2) aga inst . item. . (Li) , for th e word. "Nine , , ., - '. , paise?" the words " Elevcn paisc" shall be substituted.
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" Interest payable by ealer,
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~eudmeJ1t . 3. In section 11 of the principal Act, for sub- ~.:o~:e.~;'~~ section (1), the "fullowing' shall be substituted, a\ct, IX of namely:-
19~.
"(I) At the close ot the quarter or at the closure of the business during that quarter, if the COmmis- - sioner is satisfied that the returns lurnished under sect ion 10 in respect of tbat quarter are correct and -' complete. he shall, by a n order in writing, assess the ,.. dealer and determine the tax payable by him on the ./ basis ofsuch returns."
Inser tion of 4. After section 20 of the principal Act , the ~ctltn 20A following shall be inserted as section 20A namely:-
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"!'\d . 1956. 20A. (1) If a ny registered dea ler do es not pay in to a Government Treasury the full amount oftaxdue from him under this ALt on the basis of th e return or his account books within the prescribed date, simple int erest at th e rate ofsix per cent per annum from the
. . first day .of .the month next following the said date J shall be payable by the dealer upon the amount by which the tax so paid falls shoi t of the arr ount of tax payable as per his return or account books. If such amoun t of tax and interest are not paid within thirty days from the date from which the interest is due, simple interest upto a maximum of twenty-four per cent per annum shall be payable as may be prescribed,
(2) Where on mailing the assessme nt, the Commis- sioner finds that . a dealer has no t mainta ined the account books properly and thereby he has sup- pressri the sale of goods in any period the Commis- loner may direct him to pay interest as prescribed in sub-section (1). If the amount of tax payable .urider the ,' Act has been reduced in appeal or revilion~' the . interest may be calculated 0 0 th e red uced amount
. (3) If any registered dealer do es not pa y into the Government T reas ury the amount of tax with in the da ce as provided in sub-section (4 ) of secti on 20 or any instalment of the tax within . the extended date
. - as 'per' proviso thereto, interest at provided in sub -". . ection ( 1) shall be payable from the first day of
" _ .the month next followin g thesaiddate by the dealer ·· · · , l,i~o .th e a mount. by .which the t ax, ·if any, paid
. ' . 'filII, short of the' amount .of'tax 'payable under the .",ct." . . ,
B. SAR~IA,
~ecy~to the Govt. of Assam, Law Depn,
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