Section 116(3) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

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Andaman and Nicobar Islands - Subsection

Section 116(3) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(3)For the purposes of sub-section (2), anything done or any action taken including any appointment, notification, notice, order, rule, form or certificate in the exercise of any powers conferred by or under the said bye-laws shall be deemed to have been done or taken in the exercise of the powers conferred by or under this Regulation, as if this Regulation were in force on the date on which such thing was done or action was taken, and all arrears of tax and other amounts due at the commencement may be recovered as if they had accrued under this Regulation.First Schedule[See section 4 (1)]List of Goods to be Taxed

Sl. No.	Description of Goods	Rate of Tax
1.	Petroleum Crude	10 per cent.
2.	High Speed Diesel	10 per cent.
3.	High Speed Diesel (Ship)	10 per cent.
4.	Motor Spirit (Commonly known as petrol)	10 per cent.
5.	Natural Gas	10 per cent.
6.	Aviation Turbine Fuel	10 per cent.
7.	IMFL	10 per cent.
8.	Beer	10 per cent.

The Second Schedule(See section 6)List of Goods to be Exempted

Sl. No.	Description of Goods	Rate of Tax
	NIL

The Third Schedule[See section 9 (1)(b)]Non-Creditable Goods

Sl. No.	Description of Goods	Rate of Tax
	NIL

The Fourth Schedule[See section 41 (1)]Bodies Entitled to Claim a Refund of Tax Paid on Goods Purchased

Sl. No.	Name of Organisation	Conditions
	NIL

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Andaman and Nicobar Islands - Subsection

Section 116(3) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017