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State of Jharkhand - Section
Section 16 in The Bihar Tax on Entry of Goods into Local Areas for Consumption, Use or Sale Therein Act, 1993
16.
- vydrjkANotificationsS.O. 37 dated the 25th February, 1993. - In exercise of the powers conferred under sub-section (1) of section 3 of the Bihar Tax on Entry on Goods into Local Areas for Consumption, Use or Sale Therein Ordinance, 1993 (Bihar Ordinance No. 11 of 1993) and proviso to sub-section (1) of section 12 of the Bihar Finance Act, 1981, the Governor of Bihar is pleased to specify the rates at which and the conditions subject to which the tax on entry of scheduled goods shall be levied and paid on Entry in any Local Areas of the State of Bihar from any other Local Areas or a place outside the State of Bihar.| Sl.no. | Description of the Scheduled Goods | Rate of tax |
| 1. | Motor Vehicles | 4% |
| 2. | Tobacco Products (excluding Biris) | 3% |
| 3. | India made Foreign Liquor | 5% |
| 4. | Vegetable and Hydrogenated Oil | 5% |
| 5. | Cement | 5% |
| 6. | Crude Oil | 2% |