Section 6A in The Maharashtra Purchase Tax On Sugarcane Act, 1962
6A. [ Special provisions for transitional accounting year. [Section 6A was inserted by Maharashtra 15 of 2011, Section 7, dated 21.4.2011.]
(1)Notwithstanding anything contained in this Act or the rules made and notifications issued thereunder, the assessment of tax and payment of tax in respect of the transitional accounting year shall be made in such manner as may be prescribed.Explanation. - For the purpose of this sub-section, the period beginning on the 1st day of April 2010 and ending on the 30th day of September 2011 shall be deemed to be the "transitional accounting year" for levy and collection of tax.(2)If any difficulty arises in giving effect to the provisions of this section, during the period of three years from the date of commencement of the Maharashtra Tax Laws (Levy, Amendment and Validation) Act, 2011, the State Government may, as occasion arises, by an order published in the Official Gazette, do anything not inconsistent with the provisions of this Act, which appears to it to be necessary or expedient for the purpose of removing the difficulty.(3)Every order made under this section shall be laid, as soon as may be, after it is made, before each House of the State Legislature.]
