Section 33(17) in Uttar Pradesh Value Added Tax Act, 2008
(17)Notwithstanding anything to the contrary contained in any other provision of this Act and the rules made there under, the State Government, may grant moratorium from payment of admitted tax to a power project industrial unit, subject to such conditions as may be prescribed. (w.e.f.01.01.2008)Explanation. - For the purposes of this sub-section "admitted tax" shall include the tax liability of other dealers owned by such unit under sub-section (11) of section 3. (w.e.f.01.01.2008) (18) Where any goods has been seized by any competent authority for realization of tax or penalty leviable under this Act and such goods has been given in the custody of any person by such authority. If such person fails to return the goods to the authority in the same form and condition, an amount equal to the value of goods shall be recovered from such person as an arrear of land revenue.
