Section 3 in Assam Industries (Tax Reimbursement for Eligible Units) Scheme, 2017
3. Scope of operation.
(1)This Reimbursement Scheme shall be applicable to the existing eligible units which are eligible for full or partial tax exemption under the following Policies or earlier schemes, or notification, namely:-(a)The Assam Industries (Tax Exemption) Scheme, 2009, framed pursuant to Industrial and Investment Policy of Assam, 2008 or the notifications issued by the finance (Taxation) Department granting customized tax incentives under the said Policy of 2008;and(b)The Assam Industries (Tax Exemption) Scheme, 2015, framed pursuant to Industrial and Investment Policy of Assam, 2014 or the notifications issued by the Finance (Taxation) Department granting customized tax incentives under the said Policy of 2014.(2)This Reimbursement Scheme shall further be applicable to the new units or expansion units which commence their commercial production/operation during the period from the 1st day of July, 2017 to 31st December, 2022 in terms of the eligibility criteria of Industrial and Investment Policy of Assam, 2014.(3)The Reimbursement Scheme shall be limited to the tax which accrues in cash to the State Government under Assam Goods and Service Act, 2017.
