Section 53 in Arunachal Pradesh Goods Tax Act, 2005
53. Liability in case of transfer of business.
(1)Where a dealer liable to pay tax under this Act transfers his business in whole or in part, by sale, gift, lease, leave or license, hire or in any other manner whatsoever, the dealer and the person to whom the business is so transferred shall jointly and severally be liable to pay the tax (including any penalty) due from the dealer up to the time of such transfer, whether such tax (including any penalty) has been assessed before such transfer, but has remained unpaid or is assessed thereafter.(2)Where the transferee or the lessee of a business referred to in sub-section ('1) carries on such business either in his own name or in some other name, he shall be liable to pay tax on the sale of goods effected by him with effect from the date of such transfer and shall, if he is registered as a dealer, apply within the time specified in section 22for amendment of his registration.
