Section 3 in The Punjab Motor Spirit (Taxation of Sales) Act, 1939
3. Imposition of Tax.
- [(1) There shall be levied and paid to the Government on ad valorem basis a tax on all sales of -(a)diesel oil, at the rate of our paise in rupee; and(b)other motor spirit, at the rate of six paise in a rupee].[Provided that no sale of motor spirit at a stage subsequent to the first stage shall be liable to tax under this Act if the dealer effecting the sale at the subsequent stage furnishes to the Petrol Taxation Officer in the prescribed form and manner a certificate duly filled in and signed by the dealer from whom he purchased the motor spirit, to the effect that the tax in respect of sale such motor spirit has been paid] [Proviso added by Punjab Act 10 of 1974.].[(1-A) For the purposes of this Act the first stage of sale of motor spirit shall be such as the Government may, by notification, specify] [Added by Punjab Act 10 of 1974.].(2)[ The [State] [Added by East Punjab Act 29 of 1949.] Government may by notification exempt any [-] [See Punjab Act 10 of 1974.]sales of motor spirit from liability to pay tax under the Act, either wholly or partially and on such conditions as it may think fit to impose] [Sub-section (1) of section 3, substituted by President Act 10 of 1966, and then substituted by Punjab Act 20 of 1969, w.e.f. 1.11.1967 and again substituted by Punjab Act 8 of 1986.].
