( GOVERNMENT OF INDIA
02/99
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EXTRAORDINARY
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PUBLISHED BY AUTHORITY
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DELHI GAZETTE : EXTRAORDINARY
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1975 (1975 7143) FE
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(=) "ogrnerner' a aed fae a
pes pjowe seria wevis mo f
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Fray oafanfins vitae, ate FH, roars PTR, Seg a wom, feet cea an es oer aa FI aT tree
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ca) " gqyeh | ar avl gH orfaFtrmy % a Hes appa Ae
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apg sate pra feet B fafatia ara mm wae at TS on foeet a sate gra ars We zr Fi
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(a) "ad! an aid arte are & ge fea 3 uty of a2
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greary 2
at ar ware Ba aa strat
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audy @ fa ae veface ai yee A 2} feeeil fae an afatrm & ata atic @ weuPruiita ga waa J aioe. ga atuPr & spite usiter tere aT |
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fren afin 0G Gard a1 ar Bo wren Gale Wega eon Pred tat ute ea eA
TCE waa
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3
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DELHI GAZETTE : EXTRAORDINARY
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a
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ust Parr a aap 7 Ae TTA Fe f i TA, ATTA, aie rey fererrnit aie
errs sis em & fis eeafenes 3 tet faenfea 2 arta on
for aad fafifee ante A aster W ouftem sta ae en waqa wet on rar ah aia aon fant
vafare ori fermi a amis F Pale Hi wae ae wre 4 8 spar zh aq Fr
ceria? far se sain Honea ge rd fend fea oeifera S, ty nia A ai at ae 1 amTts
eafesa 1 apr aa atin al aa arert
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(8) Sai stare (1) A rea (4) 3 opis fed ar Saten ar frvatcn cater 8 robe ae tee ai Prenfirey 27 37 yuan A fat st enters ger ore fear sitive faea ve Eo aa aa fea ce snr oe faults frat, area ars ote eget, eri ein orien & safun oe afirtrai Seria atcha afer nia TA wan TAA Te at Prato ae ary BAA
Ce) AR Sa geen Th sae ae A og oer oe aia oe aa Mn svat ye a
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sm dan at ay arafa cen ward) aerfied a afi ani ven tren a
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an afer ee zm any i ana eeccen ata ard ape ves Sway seins are ae fare en fasion fon cen a, set en en
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ar fra f 1.) at Prater & offer aren ot arin 7g at fram 2 api sa a wean ava Yo onrae oe war
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Pakr IN] DELHI GAZ
TE: EXTRAORDINARY 5
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(ae) & wit a welts a stat i feed el ae aion & offer sneer ai avira Gane ae wh afte Sra Fe ssuura (1) & fatafee %, ar
Sante aa HT arte owe at at patia,
Jo. Wa. — were: sgn eifane an wed eae Sh xe orferran ar cris eed a ei aac A:
safer gh mar tam a ort anc a Hafaa dal a ean Prattts waa 8 Ta vara HT (@) sya (1) 4 Rehr iti are A a1
art
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wax, fritaur, aenytt, wadt, dle aren war ae TE GH sre suater
11. Sear car aaRait ar Pronger, aearylt wer see aera, feel Peet are caffe an eee oer Para, asi ay) sre ae Per aaa ey A pa atten ae cay eT
12. stfufaaa ds aanta see war atefds, — (1) sei ag water-- (@) n afaferm & santa chsh oy fare secerdl aig era era a using aet avant 2 ar ca) fareroy ea & fee earceht eafaa faeetrar vei dorm Boar set at afea fae Tog ofa ah fractiar & span sen adi ea 2, we a TTA eaNTE eA A GIL qReT ye Men yeae, chores, sara ae fee fee ee en Are aaa A aPcrarers fear sen a Wa tet aan Bu ps fae a Ta sada onitiga ae ateron AeT ETAT e,
spray Powe
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aT un aie9 a seer nz Fn fart sin chter a =
Sr nin athe ure eA gee: ae aa aera ata and &
tio ser PIT a ATL Tea
aan Aet aT) Fe
aria ey aval Sea were
Oa) sri fei sere a fee afer a erepra an dies een &
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rau
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tem Laelia on eater BaraTe
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fare, ya. anes ay fens Bara eH PH EDA: At
A) Se Ap) aE AMT a ATU SETA ATH ATE HAL aL EAT a Paves, aa acuta, Peta 4 faa ay eam (2.8 Rea sf) aaa aH i ulterel wa Stet fa aed 27 ara 2 teeter, a spaag, wary Freee,
near SAM ste em a -aniten, seid wad Peyoe, Pinyin ae iPad 4 7 iy COM
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TPA ALN MATL AAT
4. ey oifafran ae Tt 1 eet PAM, Fa: arc Pare, xt Sara el riarel wibyey rele at ga rg ae sedi feed vi eerared med teri
ra
Samy fae ater omen az fern ga sifu an ay RAH a OPUS ATE A oteae ae balay ay deeb ben art an afara eden 4 ae: fore ANPAL vit A a. ye ay cai fiat el, adi inn tel ae Sects an arene TG TERT a Ae SATA ara at sre an we A Ute wen fen Se feu vie ah eu ter cr tee re WaT fee eT E
EM PT AT AST
sua @ qa ert Hoya Ae
5
6
(7) Sm Se ag Rw fe ee ran SRE itp nen Revaes ufande 8 ma aay mea i
13, feat ferent ar arf, 1975 % anit sifirerttdl a} xy sifapran so MSR. —ae stim Borns et sek sinfa ood Me it aa Ty ay a Frat, ya: fam, Te, ery ay wa Wir, trem, cision fart fiz 7 Frm cinta, spite, TIN, ew, ey ara La, spkis, era wanfie
fafeer wt fremracit 14, red aT ee a tae a ahs a fen ss
Sere at caftomieal aen antntcly a} undita @ wife 1960 (1860 a 45) al sm 27% az a 15. Sar rere 8 arc we often — af arc ga atcioem mga atria ang 1 Femara ay sinin taka ie 'Tea os oe ont wh mn ares ar fre Fad Geet even rare Sifaran & starka-ar eer sienfa ara fra Sp stars os Frat oatirert 3 fre aed ei |
16. MGR BT vray aT wearitos, — fata FTE T i en anton aa oy asfaiea 35 fray afer 3 we aa 2), fi ay ad
| SES etter a as, — aca, wea aan ¥ ottnprn gra omppa @ sks want & roam tn seen TTT agi Se see WAS Taya Sh tities a rem S1 18. Prem wart st vita, — 4) xe arf f & opie amps fete 2 WRU 12 3 eT (7) 3s aon oe sitrart fret vi afr at
ZEN TART
rae
nn fart fie
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(2) anf a & fav veen,
(7) fe reek ote ear arg aon min a tho ac ae ech er 9 aT HT aA aA;
| Pat
IN] DELHI GAZETTE : EXTRAORDINARY 7
(8) za afatran & serie cree: sreng 9 are share en airfare Y srene a cnet are aa FAR PrP aH;
(S) aid ora aren fore gear ait serdt eafret & fore fore ag wre seh Got a safle wate werara 4 et cen feraas Rau ga offer Or steal aa were war & fore eee & aa A ura oayace z;
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(3) ga sfePrn sfrta ang i weer Fre oe eet Sh are $8 anita feet faa war a aaa ac cre fea aa aie WY ven sium) saa arate var aa al od wal st on eae orien vaca wal a freee A site ate one waa yaa Sacer aa 8 yea see aa ars EF A ved es Pers A faced wart aa ail ath a@ feu fran aera & aa Tel aaa arn afer a, saa arg fran aa Wa Artes SA are im ay gare Tei en, Ste fer oh, cent Ten delet an Freese saa Fras & sieeta yee fee wo a aera vn uf ware G fea eT
19. afeard ex are cat vias. — (1) fe
sude @ fa. a afuftram & wea #1 & ed ad a orally eactia a4 a yany 1a ahs it orem shea act far at
(2) Fane & sii ard fad ry suey ard AA a Gea year feeeit fearrre a aA ce ser sry
(aro 7 aa ar i7 i saera (1) al @e (a) aa (ot) Sa]
RH RY HL ATR
\. fate
2. IR maren aifad mn steps Ba A farat ory face |
3. Med war fate & fem, aera Freer) a. TRIE Wa WEIR Sere (AIST a BISA) Hh sa oT
i] rary yep ah ae A we wie!
5. jaa wa Haas Cardi olan) sa yer A orfwar for dar ura sw oid we wa By 6 1300 Arata settee ara are ate ares We aT aT |
ad fabiieee vel ain corer year peat ey
Sal ye orf: fata Tar anys ar ata
3 aI Paar
ad) faroufaa &
10, HEA A, Za 4 star fore tar MIS a oft %
Male
2 wrt 2
stand We are By
arta we UTZ
19. CRT Sa AG 4 safer fore mee un s a sterha wee ura % rd |
qwita Terre |
Vo aateqa, cate ver fear Ge, ta, ara Sh We] ena ta ye we ure
4 sila a war aS
1s. yfarer fier ga yes 3 cafe fora we ures & sft we wea EI anes fiefern sth aifier ereea, we pe a afi fara wee ards feta ae ure Ft
7
& DELHI GAZETTE : EXTRAORDINARY, [Pari
20. Sidhe waa, sa eT A sien firs ae ara 5 & site we ara FI
21. oFister, crafts afte ayia, se ye So afc fora ae urns stria ge ura FL oat wary at ott get sirin srenfan at aequ
23.0 apr nent, wa yer a arfien fore ee ome 5 Oh start ye ora FH aa. Tan, art Bre war fers wea Fare win fey A are FT mit ania, weqiaged sit ws 1
DEPARTMENT OF LAW, JUSTICE AND LEGISLATIVE AFFAIRS
22. cargat wha Delhi. the 27th July, 2001 No, F,14 (18)/LA-2001/S46.—The following Act of Legislative Assembly of the National Capital Territory of Delhi received the assent of the Licutenant Gavemor, Delhi on the 20th July. 200 | and is hereby published for generat formation —
THE DELHI LUXURIES TAX ON COMMODITIES ACT, 2001
(Delhi Act No. 9 of 2001)
(As passed by the Legislative Assembly of the National Capital Territory of Delhi on the 9th April. 2001)
AN ACT
Io provide for the imposition and collection of luxurics tax on ce therewith and incidental thereto in the National ain commoditics and for matters, connected
apital Territory of Delhi
Re it cnacted by the Legislative Assembly of the National Capital Territaryof Dethi in the Fifty-second Year of the Republic of india as Follows
CHAPTRER-I
PRELIMINARY
1. Short title, extent and commencement.—(1) This Act may be called the Delhi Luxuries Tas on Commodities Act, 2001
(2) Irextends to the whole of the National Capital Territory of Delhi
(i) Itehall come into force on sich date as the Government may. hy notification in the Official Gazerte
appoint
2, Definitions (1) In this Act. unicss the context othenvise requires. — ner of sales (a) "Commissioner nicans the Commi: 1x appointed under sub: section (| ) of section 9 a
the Delhi Sales Tax 1975 (43 of 1975).
(hy Delhi" preans the National Capital Territory of Delhi
te) "Delhi Sales Tas Act" means the Delhi Sales Tax Act, 1975 (47 of 1975)
ital Territen of Delhi and includes Viewlenany
nsthe Gevernment of the National Cy td) Government" me
Gov crnor
Satinnal Capital Perritory af Delhi anponstec
(ey "Lientenant'' Gavernar means the Lieutenant Governor of t he
hy the Pregiclent under article 239A A of the Constitution, (fy "lusurics" means the commodities as specified in the Schedule.
(2) "person" includes any company or association or body of individuals, whelhier incorporate d or not. a Hinds
irm, a local authority, the Central Govenmment, the Government of any Stile or Unio n territory
undivided famity. a
(h) "prescribed" means prescribed by the niles made under thi s Act
(i) °Schednie' means the Schedule appended to this A ct.
on of, or control aver
(i) "stockist" means a person who has, in customary course ef business
. 1 his possess rack of luxuries, whether wm nifactured, made or process:
hy himin Pelbi, arbrongi 3. hin inte Delhi, cither ant soutside Delhi. for stocking, vending. supplying or distributine pwn account or on account of others, fram any pla such Iusurics in Delhi
(k) "Stock of tuxnries" means the quantity of lnsuries being the own stock of the
accounts of the stackist or the quantity of Inxuries the stackist receiv es or procures. duringany scar for
jockis! or stocks cutered it
the records 01
stocking, vending. distributing or supplying to a wholesaler, intermediary. retailer or any person
ay
means the tay on lnsuries payable under this Act
8
d u Ce DELHI GAZETTE : EXTRAORDINARY y
(a) "Lurnover of stock of luxuries" in relation to a sto aggregate of Hie values of stock of luxuries; ist, in respeet of any year or pact thereof. means the
(u) "value of stock of luxuries" mean
(i) respect ofa stockist, being a manufacturer of any of the luxuries, the value of such luxuries calculated at ihe ex-factory price al the Gine of receipt or entry thereof in his stock:
(ii). i respect of any other stockist, the value of such luxuries calculated at the price thereof as per the bill, invoice orconsigniuent note or other document of like na ure. of any person within Deltu or outside Delhi. from whom such Jusuries ure recerved:
(iil) ur respect of any: stockist mentioned in sub-cliuses (i) and (ii), the value of stock of lusuries shall include.
(A) excise duty. countervailing duty paid or payable on such luxuries by a manufacturer or importer thereol, asthe case may be
(By transport charges. insurance charges, packing charges. forwarding and handling charges, any. for carrying such lusuries (a any premises, gadown, warehouse or any ether place of the stockist in Delhi Provided that where tke purchase invoice or'bill is not produced or when the invoice or bill produced is Jy believed to be false orif, the luxuries are vequired of obtained otherwise than by way of purchise, the value reasol
of woods shall be the value at which the luxuries of like kind or quality are sold or are capable of being sold in the open nuarket
(oy Year" means the year conutiencing on the first day of April
(2) All words and expressions used in this Act, but not defined herein but defi ed in the Dethi Sates 'Tax Act shall have the uicanings assigned to them in that Act
CHAPPER-U
INCIDENCE AND LEVY OF TAX
3. Incidence and levy of tax—(1) There Ibe levied and collected a tax on the turnover of stock of luxuries sit such rate, not exceeding fitly per cent, as the Government may, by notification in the official Gazette, Fix iu this behalf and different rates nay be Hixed for different class or class:
of Luxuries,
(2) The tay levioble under this Act shall be paid by registered stockist ora stockist liable lo get himsell registered, mider this Act
(3) Notwithstanding anything contained in sub-section (1), but subject Lo the production of prool ais may be prescribed, no tay shall be leviable on te value of stock of luxuries, —
(i) which ave dispatched to any place outside Delhi:
(iy on whieh tay under this Act has been paid,
4. Burden of prouf.—Fer the purpose of levy and issessiment of Lax, it shall be presumed that ey Mackist or every stuckist Hable to get himself registered under this Act whose pkice of business i Hable tw pas Gis an the value of all the stock of luxuries as are deal with by him and the burden of proving that any Uiiisaction of such stockist in any of the luxuries is not liable to tax shatl lic an such stockist y revistere
situate within Delhi ts
S. Power of Government to exempt or reduce tia. —-The Government may, by notification in the olficial Guaetle. subject to such conditions and restricuions as Wituy specily, exenmprar reduce the bis payable under this Acti respect al any chiss of luxuries ur stockists.
CHAPTER-HE
REGISTRATION, RETURNS, PAYMENT VAX AND MAINTENA SCE OF ACCOUNTS
@. Registration of Dealers. — (1) Every stockist lable to pay tis under this Act shall yi duder this Act. in such manner and within such period as may be prescribed:
himsell repistered
Provided that the stockist who are already registered under the Dethi Sales Tus Act, on furnishing such information us May be prescribed, shall be deemed to be registered under this Act as well,
23GB ou0- 2
9
ho DELHI GAZETTE ; EXTRAORDINARY [Parr [V-
7. Returns, payment of tax and interest.—. (1) Every stockist Tegistered under this Act and overy other stockist. wha may' be required so to do by the Commissioner by noti¢e served in the prescribed manne s relums af his tumover of stocks by such dates and fo such authority and m delayed payments in the manner and in the form as may be prescribed , Shall furnish such
lake payment of tax duc and interest accrued on
(2) Every registered stockist and ever tockist required to furnish returns under sub-section (1) shall pay into the Government (reasury or the Reserve Bank of India or in such other manner as may be prescribed, the full amount of tax due from him under this Act according to such retums and shall, where such payment is made into a Government Ireasnry or the Reserve Bank of India, furnish, along with the retums, a Teccipt from suich treasury or the bank. showing the payment of sneh amount (31 The interest, in addition to the tax duc, shall be payable at two per cent per month if the stockist fails to pay the tax due or payable, along with his retums under sub-section (1) and where the stockist defaults or is deemed to be in default in making the payment of tax assessed or re-assessed under this Act, from the date of such default
(4) Interest at the rate as provided in sub-section (3) shall also be payable for the period during which the realization of any amount of (ax remains stayed by the order of any court or authority and such order is subsequently waicated
(5) The interest payable under this section shall be deemed to be tay due under this Act . R. Assessment.—(1) Whereall the retums duc forthe year have been fumished and tax duc according to such rclums paid within the prescribed period, the stockist shall be decined to have been assessed in respect of the vear and the Commissioner shall mak: Suminary assessment withont requiring the presence of the stockist within a period of one year from the end of the year to which the retums pertain and in making such a summary assessment the Commissioner shall have the authority to make arithmetical adjustments as weil as interest that might be due for belated Payment of the lan
(2) Notwithstanding anything contained in sub-section (1), whether or not s retum has been furnished and the fay due necording to such retum paid within the period prescribed, the Commissioner, if he is not satisfied with the retum Niled or considers it necessary or expedient to ensure that the stockist has not understaied his turnover of stock of hivuries. shall serve the stockist a notice requiring him, ona date to be specified therein to attend his office and ta produce or cause 10 he produced there any evidence on which the stockist May rely in support of the return and to satisfy the Commissioner iercpard there to Provided thait no notice under this sub-section shall be served an the stockist fier the expiry of wo vers from the cd of the vear to which the roinm pertains,
() On the date specified in the notice, or as soon as may be thereafier, the Commissioner shall, after considering: al the ev idence which may be produced. assess the amount of tax duc from the stockiet
(4) Hat stockist fails io comply with the terms of any notice issued under sih-section (2) the Commissioner shalt assess In the best of his jndgment the amount of tax due fran him (51 Where in assessment under snb-section (1) 10 sub-section (4) is not concluded within the time. if anv specified thercin, the tumover of stack of luxuries. declared by the stockist in his retin, shall be deemed to have been assessed on ihe basis of the said retum and the provisions of thig Act relating to assessment, re-assessment payment and Fecovery of jax, appeal and revision shall mutatis musandis apply to sucli deemed assessment
(6) [upon mformation which has came into his possession. the Commissioner is satisfied that any stockist who ts liable to pay tax under this Act in respect of any period. has failed ta ger himself registered under section /. the y be prescribed to assess 1 the best of his judgment the amount of tay due front the stockist in respeet of such period and all subsequent periods and in makiny sich assessment shill give the stockist a reasonable opportunity af being heard, and the Commissioner may, if he is iisfied that the default was: ide without reasonable cause. Jirect that the stockist shall pav by wav of penalty, in addition to the amount of the tax so issexsed. ar sim not exceeding twice that amount Commissioner shall proceed in such manner asm:
(7) No assessment under the provision of sub-section (6) shall be made after the expiry of six vears from (he end ofthe year respect of which or part of which the tay is assessed %, Res
the Commissioner has req
essment,
wn to believe thal he whole or any part of the timaver af a stockist in resp
"(1) Where after a stockist has heen assessed under section 8 for any vear or part thereat,
"| of any period has
10
12 DELHI GAZETTE ; EXTRAORDINARY [Parr lV
(4) Any proceeding under this Act including the proceeding of assessment. reassessment. rectification or recovery other than the proceeding for imposition of penalty, shall be carried on without prejudice to any prosecution under this section
(3) Ia dealer fails without reasonable cause to comply with any of the provisions of this Act or {he niles frimed thereunder, shall. ifno other penalty is provided under this Act for such contravention ar failure, be Hiable to imposition of penalty, not fess than five thonsand nipees and not exceeding fifteen per cent of the value of goods, whichever is less. and where such contravention or failure is continuing one. to a further penalty not excceding five hundred nipees far cach day of default during the period of the continuance of the contravention or failure:
Provided that no such penalty shall be imposed without affording the dealer an opportunity of being heard
(6) Notwithstanding anything to the contrary contained in the Code of Criminal Procedure. 1973 (2 of 1974), all offences defined in sub-section (1) shall be cognizable and bailable
(7) No court shall take cognizance of any offence punishable under this Act or the niles framed thereunder except with the previons sanction of the Commissioner. and no court inferior to that of a Metropolitan Magistrate shall try any such offence.
CHAPTER V
CERTAIN PROVISIONS OF THE DELUT SALES TAX ACT APPLICABLE
13, Authorities under the Delhi Sales Tax Act empowered fo 4 Sete. tax under this Act Subjecl to the other provisions of this Act and the niles framed thereunder, the authorities for the time being empowered Io assess. re-ssess. collect and enforce payment of any tay, interest and penalty under the Dethi Sales Tax Act, shall ss reassess. collect and enforce payment of tay. including any interest or penalty pavable by a dealer under this Act is iPthe tay or interest or penalty payable by sucha dealer under this Act isa tax. interest or penalty payable under the Delhi Pax Act and far this pmose they may exercise all or any of the powers they have under the Delhi Sales Tax Actand the rules framed thereunder and the provisions of the Delhi Sales Tax Act and the nutes framed therenmder relating to rolurmns. assessment, notice. rectification, collection, registration, liability of any firm or Hindwiundivided fails to pas Jay in the event of the dissolution of such firny or partition of such family special mode of recovery of tax. appeals revision, references. refinds. fines. penalties. charging or payment of interest, and the trealment af documents fumished bs a dealer as confidential. re-assessment of escaped turnover, recovery of tax, maintenance of accounts, inspection search and seizure, liability in representative character, references of cases 1 the High Court of Dethi. componnding of offences and other miscellaneous matter shall mvtatis wnittandis apply accordingly
SOS,
Explanation,—All the provisions of the Delhi Sales Tay Act regarding proceedings under the said Act. in se Tar asthe same are not inconsistent with the provisions of this Act shall apply mutatis utandis jo he proceeding, under His Net
CHAPTER VI
MISCELLANEOUS AND RUT
ervants.—All Officers and servants appointed
1
14. Officers and servants appointed under this Act to he public onder this Act shall he deemed to be public servants within the meaning of section 21 of the Indian Penal Code | 1S of TROO)
No suit shall be brought in any civil cour fo set aside or modify any assessment Bar of suits in civil court
made orany order passed under this Act or the niles framed thereunder and no prosecution, suit or other proceeds: shall lic auainst the Government or any officer of the Government for anything in good faith done or intended to he done nader this Act or the miles framed therennder
16. Delegation of Commissianer's power.—Subjcct to such restriciions and conditions as may be prescribed the Commissioner may. bv order in writing, delezate any of his powers, fimetions and duties under this Act except tat hinder sub-section (7) of section 12 10 anv officer not below the rink ol an Assistant Sales Tax Officer
17. Pawer te amend Schedule,—The Goverment may. by notification in the official Gazette. add to, er ony ham oerathenvise amend the Schedule and therenpon the Schedule shall be deemed to be amended wccording!s IS. Power fa make niles—-(1) The Government may. by notification in the official Gazette and subicet te he condition of previons publication, frame niles for carrving ont the purposes of this Act. pre
12
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"ss. and ich day ad
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owered
v. shall s Actas we Delhi Actand TU lo
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IV] DELHI GAZETTE : EXTRAORDINARY 13
Provided that if the Government is satisfied that circunistances exist which render it necessary to take immediate action. iimay dispense with previous publication of any rules to be framed under this section
(2) I particular and without prejudice to the generality of the foregoing power. such rules may provide for-—
(a) all matters expressly required or allowed by this Act to be prescribed:
(b) procedure Sor registration of stockists:
(c) compelling the submission of returns, production of documents, catorcing the allendance of persons and examining them on oath.
id) generally, regulating the procedure to be followed. and Ure norms to be adopted tn proceedings under this Act.
(ey) ane other matter including levy of fees for which there is no provision or no sufficient provision in tis Act and for which provision is, in the opinion of the Government, necessary for giving effect to he purposes of this Act
(G3) tn framing any rules, the Government may direct that fora breach thereot, the Commissioner may, tn the prescribed manner, impose a penalty vot exceeding twenty five thousand rupees and when the breach is Continuing one. a penalty not exceeding five hundred rupees may be imposed for every day of default during the continuance of such breach
(4) Every rule framed under this Act shall be laid, as soon as may be alter iis traned. betore the Legislative Assembly of Delhi while it is in session fora total period of thirty days which may be comprised it one session or in two or more suc ive sessions, and if, before the expiry of the session immediately following Ute sessivn oF the successive session aforesaid, the Legislative Assembly agrees in making any modification in the rule or the Legislative Assembly awrees that such rule should not be framed, the rule shall thereafter have effect only tn such modified form or be of no elfect: as the case may be: so, however, that any such modification or annulment shall be without prejudice to the y alidity of anything previously done or omitted to be done under that rule
ce
1Y, Power tu remove difficulties. —-(1) Hany difficulty os iu giving effect to the provisions of this Act the Government may. by order in the Official Gazette, make such provisions not inconsistent with the provisions of this Act ay appear to it lo be necessary of expedient for removing the difficulty:
Provided that no such order shall be made after the expiry of a period of Ovo years Trond Hie ConuieHeenicnt ol Unis Act
(2) Every order made under this section shall as soon as may be after itis made, be ud betery the Legisiaus Assembly of Delhi
Schedule
[See clauses (1) and (i) of sub-section (1) of Section 2 and Section 17]
Sr No Name of the commodity
! Cigarettes:
2 Pan ine sala, perfumed or treated othenvise, of any fori or description : Sthoking mixtures for pipes and cigarettes
4 Tobacco and tobacco products (excluding bidi) not specilically mentoned ia tis Schedule AE wbas 0 items used in rural-vaditional smoking equipments shall be exempted trom tix
5) Vestiles and fabrics (excluding khadi) ex under Section 5
reding the pri anpe up towhich the excuiption is whut ed u Automobiles and all vehicles above capacity of P300.CC Watcl ceeding the pace tanye up to which he exceiplion ts wrunted under Seettud 9 x Hote Theaters
" Allluxury Televisions
13
