PUNJAB GOVT. GAZ. (EXTRA), JULY 1, 2022
(ASAR 10, 1944 SAKA)
EXTRAORDINARY
Published by Authority
CHANDIGARH, FRIDAY, JULY 1, 2022
(ASADHA 10, 1944 SAKA)
( lx )
LEGISLATIVE SUPPLEMENT
Contents Pages Part - I Acts
The Punjab Appropriation (No. 2) Act, 2022. (Punjab Act No. 12 of 2022)
Part - II Ordinances
Nil
Part - III Delegated Legislation
Notification No. S.O. 60/P.A.8/2005/S.8/ 2022, dated the 1st July, 2022, containing amendment in Schedules 'A', 'C' and 'E' appended to the Punjab Value Added Tax Act, 2005.
Part - IV Correction Slips, Republications and Replacements
Nil _____ 47-51 .. 1149-1150
1
47
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 1st July, 2022
No.12-Leg./2022.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 30th day of June, 2022, is hereby published for general information:-
THE PUNJAB APPROPRIATION (No.2) ACT, 2022 (Punjab Act No. 12 of 2022)
AN
ACT
to authorize the payment and appropriation of certain sums from and out of the Consolidated Fund of the State of Punjab, for the services and purposes during the financial year 2022-23.
BE it enacted by the Legislature of the State of Punjab in the Seventy- third Year of the Republic of India as follows:-
1. This Act may be called the Punjab Appropriation (No. 2) Act, 2022.
2. From and out of the Consolidated Fund of the State of Punjab, there may be paid and applied sums, not exceeding those, specified in column 5 of the Schedule, appended to this Act, amounting, in the aggregate to a sum of rupees 155859,77,22,000/- (rupees one lakh fifty-five thousand eight hundred fifty-nine crore seventy-seven lakh and twenty-two thousand only)
towards defraying several charges, which will come in the course of payment to be made during the financial year, 2022-2023 in respect of the services and purposes, specified in column 2 of the said Schedule.
3. The sums, authorized to be paid and applied from and out of the Consolidated Fund of the State of Punjab by this Act, shall be appropriated for the services and purposes, specified in the said Schedule, in relation to the financial year 2022-2023.
4. Notwithstanding anything contained in any other Act for the time being in force, the provisions of this Act shall prevail. Short title.
Issue of
155859,77,22,000/-
out of the
Consolidated
Fund of the
State of Punjab
for the financial
year, 2022-
2023.
Appropriation. Overriding effect of the Act.
48
SCHEDULE
Demand Services and purposes sums not exceeding No.
Grant made Charged on Total
by the the
Legislative Consolidated
Fund
1 2 3 4 5
Rs. Rs. Rs.
1 Agriculture Revenue 93896408000 810000 93897218000 Capital 83642000 0 83642000
2 Animal Husbandry, Revenue 5527405000 100000 5527505000 Dairy Development Capital 68300000 0 68300000 and Fisheries
3 Co-operation Revenue 8353039000 300000 8353339000 Capital 3348487000 0 3348487000
4 Defence Services Revenue 1050635000 1000 1050636000 Welfare Capital 257820000 0 257820000
5 Education Revenue 143743465000 5202000 143748667000 Capital 8344829000 0 8344829000
6 Elections Revenue 2030788000 0 2030788000 Capital 170000000 0 170000000
7 Excise and Taxation Revenue 2900075000 33000 2900108000 Capital 100000 0 100000
8 Finance Revenue 164925616000 211223091000 376148707000 Capital 404002000 359463671000 359867673000
9 Food, Civil Supplies Revenue 7972811000 2000 7972813000 and Consumer Affairs Capital 6252501000 0 6252501000
10 General Administration Revenue 2936221000 147953000 3084174000 Capital 0 0 0
49
11 Health and Family Revenue 46268401000 5275000 46273676000 Welfare Capital 1039700000 0 1039700000
12 Home Affairs Revenue 79430638000 28032000 79458670000 Capital 2967573000 0 2967573000
13 Industries & Revenue 30621115000 500000 30621615000 Commerce Capital 1010120000 0 1010120000
14 Information and Revenue 2921310000 0 2921310000 Public Relations Capital 1000 0 1000
15 Water Resources Revenue 11454255000 1000 11454256000 Capital 14016875000 0 14016875000
16 Labour Revenue 306032000 0 306032000 Capital 0 0 0
17 Local Government Revenue 32378077000 0 32378077000 Capital 30981900000 0 30981900000
18 Personnel Revenue 300423000 115727000 416150000 Capital 4000000 0 4000000
19 Planning Revenue 528661000 0 528661000 Capital 1699672000 0 1699672000
20 Power Revenue 63999722000 0 63999722000 Capital 106143000 0 106143000
21 Public Works Revenue 6047182000 1001000 6048183000 Capital 14973000000 0 14973000000
22 Revenue, Rehabilitation Revenue 18848558000 3016000 18851574000 and Disaster Capital 0 0 0
Management
23 Rural Development Revenue 24054342000 889000 24055231000 and Panchayats Capital 5972710000 0 5972710000
24 Science, Technology Revenue 314601000 0 314601000 and Environment Capital 81164000 0 81164000
25 Social Security, Revenue 61195389000 1010000 61196399000 Women & Child Capital 1054000000 0 1054000000 Development
26 State Legislature Revenue 555027000 11600000 566627000 Capital 0 0 0
27 Technical Education Revenue 5090440000 200000 5090640000 and Industrial Training Capital 1318401000 0 1318401000
28 Tourism and Cultural Revenue 1463490000 2000 1463492000 Affairs Capital 1131051000 0 1131051000
29 Transport Revenue 3962142000 1000 3962143000 Capital 35003000 0 35003000
30 Vigilance Revenue 715441000 4584000 720025000 Capital 0 0 0
31 Employment Revenue 1688108000 0 1688108000 Generation and Capital 10200000 0 10200000 Training
32 Forestry and Wildlife Revenue 2511303000 1000000 2512303000 Capital 0 0 0
33 Governance Reforms Revenue 556615000 0 556615000 Capital 92801000 0 92801000
34 Horticulture Revenue 1502829000 2000 1502831000 Capital 302700000 0 302700000
35 Housing and Urban Revenue 711081000 0 711081000 Development Capital 316652000 0 316652000
36 Jails Revenue 2955187000 3000 2955190000 Capital 757014000 0 757014000
37 Law and Justice Revenue 6524934000 1826272000 8351206000 Capital 0 0 0
38 Medical Education Revenue 5935075000 214000 5935289000 and Research Capital 4395300000 0 4395300000
50
51
39 Printing and Stationery Revenue 270728000 511000 271239000 Capital 17100000 0 17100000
40 Sports and Youth Revenue 2232792000 11000 2232803000 Services Capital 101000 0 101000
41 Water Supply and Revenue 7771100000 25000000 7796100000 Sanitation Capital 15945712000 0 15945712000
42 Social Justice, Revenue 9466886000 60000 9466946000 Empowerment and Capital 2654727000 0 2654727000 Minorities
Total Revenue 865918347000 213402403000 1079320750000 Capital 119813301000 359463671000 479276972000 Grand Total 985731648000 572866074000 1558597722000
S.K. AGGARWAL,
Principal Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 2603/7-2022/Pb. Govt. Press, S.A.S. Nagar
1149
PART III
GOVERNMENT OF PUNJAB
DEPARTMENT OF EXCISE AND TAXATION
(EXCISE AND TAXATION-1-BRANCH)
NOTIFICATION
The 1st July, 2022
No. S.O. 60/P.A.8/2005/S.8/2022.- Whereas the State Government is satisfied that circumstances exist, which render it necessary to take immediate action in public interest;
Now, therefore, in exercise of the powers conferred by sub-section (3) of section 8 of the Punjab Value Added Tax Act, 2005 (Punjab Act No. 8 of 2005), and all other powers enabling him in this behalf, the Governor of Punjab is pleased to make the following amendment in Schedules 'A', 'C' and 'E ' appended to the said Act, with effect from 1st July,2022, by dispensing with the condition of previous notice, namely:-
AMENDMENT
1. In the said schedule 'A', in the serial number 33 and entries relating thereto,-
(i) for the letters, figures and signs "L-2, L-2A, L-2E", the letters, figures, signs and word, "L-2, L-2A, L-2D, L-2E, L-2 (Airport)"
shall be substituted; and
(ii) the letter, sign, figure and words "L-13 to the extent of special license fee charged" shall be omitted.
2. In the said schedule 'C', after serial number 6 and the entries relating thereto, the following serial number and entries shall be added, namely:-
"7. Liquor sold against D-2/B-1/BWH-2//L-1 License issued under the Punjab Excise Act,1914.".
1150
3. In the said schedule 'E', for serial number 32 and the entries relating thereto, the following serial number and entries shall be substituted, namely:-
"32. Liquor sold against licenses L-3, L-3A, L-4, 20%".
L-4A, L-5A, L-5B, L-5C, L-10C and L-12C issued under the Punjab Excise Act, 1914.
K.A.P SINHA, IAS,
Additional Chief Secretary (Taxation) Government of Punjab,
Department of Excise and Taxation. 2603/7-2022/Pb. Govt. Press, S.A.S. Nagar