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49
THE PROFESSION TAX {VALIDATION AND
REASSESSMENT) ACT, 1958
(14 of 1958)
CONTENTS
Sections
1. Short title and commencement.
2. Vahdation of the levy or collectwn of profession tax under the Travancore Distnct Municipahttes Act, 1116.
3. Reassessment of Profession tax in certain cn.ses. ExplanatiOn.
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50
ACT 14 OF 1958
THE PROFESSION TAX (VALIDATION AND REASSESS-
MENT) ACT, 1958
An
ACT
to promdr fo, the validatwn. of the le'Vy and colleci71Jn of profession lax and for the reassessment of professwn tax in certain cases Preamble -WHEREAS it I'> exped1ent to provtde for the validatiOn
BE 1t enacted in the :Nmth Year of the Repubhe of Ind1a as follov.s·-
1 Short title and commFncement.-( I) This Act may be called the ProfessiOn Tax (Vahdatwn and Reassessment) Act. 1958
(2) It shaH come mto force at once
2. Valtdatwn of the levy or collectwn of pro{I'SMOn tax und.er the Travancore Disfnct 111 umc~pal1t1es Act, 1116 -Kotwtthstandmg any JUdgement, decree or order of any. court, the amendments to the Taxatwn and Fmancc Rules con tamed m Schedule II to the Tra,·aneore D1stnct Mumcipaht1es Act. 1116 (XXIII of lll6). made by notificatiOn No. LS 11-13975/55/ DD dated lGt.h Frbruary, l9;i6. of the Govmnment of the former State of Trava.ncore-Cochm, sha.II be deemed to ha.ve come mto force With effect from thr lst day of Apr1l I9t>O, and the vahd1ty of the levy or collectiOn of profc<>siOn ta"\ m<~.de under t.hc said Act and Rules shal not be called m questiOn on the ground that the ,- amendments made by the notificatiOn a foresaHI cannot have any retro- spective operation, and any pi'Ofes~wn tax so lc\'led but not collected may be collected as 1f the satd amendment had been vahrlly made "1th effect from the lst rlay of A prtl. l !):iO
3 Reassessment of Profes~wn tax m ce1 ta'n ca ~es -X ot\\ tthsta.nd- ing an:ythmg contamrrl m the Travaneote Dtstuct 11umCJpa.htie<; Act, lll6, m cases \\here the Executn·e Authonty has under sub-rule (:l) of rule 19 oft he Ta:\atJOn and Fmancc Rules con tamed 111 Schedule II to the sa1d Act, a~s1gne
or person was assess- ed accordmgly, 1t shall be oprn to that Exccutn·e Authonty to reopen the assessment and make an assessment dr.
navo under the sa1d Aet after g1vmg such company or person an opportumty to show cause why t.hat company or pet son should not be ass1gned to the rlass in the scale approprmte to the half-yearly mcome of that company or person as est1mated by h1m
Explanation -In th1s sectwn, the expressiOn "Exect1ve A uthor1ty"
shall have the same meanmg ass1gned to 1t m the Travancore Dtstnct Mumctpahttes Act, lll6
-----~-----------------------------------------------Pubhshed in the Gazette Extraordinary dated 11th March 1958
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