PUNJAB GOVT GAZ. (EXTRA.), APRIL 7, 2011 (CHTR 17, 1933 SAKA)
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
PART I
Notification The 7th April, 2011
No. 14-Leg./2011.�The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 31st March, 2011 and is hereby published for general information : THE PUNJAB VALUE ADDED TAX (AMENDMENT) ACT, 2011
(Punjab Act No. 10 of 2011) AN
further to amend the Punjab Value Added Tax Act, 2005..
ACT
BE it enacted by the Legislature of the State of Punjab in the Sixty second Year of the Republic of India as follows:
namely :
1. (1) This Act may be called the Punjab Value Added Tax (Amendment) Short title and Act. 2011.
(2) It shall come into force at once. 2. In the Punjab Value Added Tax Act, 2005, in section 8,
35
(b) after sub-section (2), the following sub-section shall be inserted,
(a) in sub-section (1), for the words "thirty paise", the words "thirty Punjab Act 8 two paise" shall be substituted ; and
29 LR(P)--Govt. Press, U., Chd.
"(2-A) Every person executing works contracts, shall pay tax on the value of goods at the time of incorporation of such goods in the works executed at the rates applicable to the goods under this Act :
Provided that where accounts are not maintained to
determine the correct value of goods at the time of incorporation, such person shall pay tax at the rate of twelve-and-half per cent on the total consideration received or receivabie, subject to such deductions, as may be prescribed.".
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the Ordinance referred to in sub-section (4), shall be deemed to have been done or taken under the principal Act, as amended by this Act.
GOBINDER SINGH,
commencement.
3. (4) The Punjab Value Added Tax (Fifth Amendment) Ordinance, Repeal and saving. 2010 (Punjab Ordinance No. 8 of 2010), is hereby repealed.
Amendment in
section of
Secretary to Government of Punjab, Department of Legal and Legislative A fairs.
of 2005.
PUNJAB GOVT GAZ. (EXTRA.), APRIL 7, 2011 35 (CHTR 17, 1933 SAKA)
PART I DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
Notification
The 7th April, 2011 No. 14-Leg./2011.—The following Act of the Legislature of the
state of Punjab received the assent of the Governor of Punjab on the 31st March, 2011 and is hereby published for general information :—
THE PUNJAB VALUE ADDED TAX (AMENDMENT) ACT, 2011
(Punjab Act No. 10 of 2011)
AN
ACT
further to amend the Punjab Value Added Tax Act, 2005.. Be it enacted by the Legislature of the State of Punjab in the Sixty-
second Year of the Republic of India as follows :—
1. (1) ThisAct may be called the Punjab Value Added Tax (Amendment) Short title and Act, 2011. commencement.
(2) It shall come into force at once.
2. In the Punjab Value Added Tax Act, 2005, in section 8,— Amendment in
(a) in sub-section (1), for the words “thirty paise”, the words “thirty ay ido! two paise” shall be substituted ; and of 2005.
(b) after sub-section (2), the following sub-section shall be inserted,
namely :—
“(2-A) Every person executing works contracts, shall pay
tax on the value of goods at the time of incorporation of such
goods in the works executed at the rates applicable to the goods
under this Act :
Provided that where accounts are not maintained to
determine the correct value of goods at the time of incorporation,
such person shall pay tax at the rate of twelve-and-half per
cent on the total consideration received or receivable, subject to
such deductions, as may be prescribed.”.
3. (1) The Punjab Value Added Tax (Fifth Amendment) Ordinance, Repeal and saving.
2010 (Punjab Ordinance No. 8 of 2010), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken
under the principal Act, as amended by the Ordinance referred to in sub-section
(1), shall be deemed to have been done or taken under the principal Act, as
amended by this Act. GOBINDER SINGH,
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
29 LR(P)—Govt. Press, U.T, Chd.