Section 12(1) in The Police Enhanced Penalties Ordinance, 2005
(1)Subject to the provisions of the Act, every dealer:-(a)whose gross turnover of sales or purchases during the year immediately preceding the commencement of the Act exceeded the taxable limit shall be liable to pay tax on his sales or purchases, as the case may be, on or after the appointed day;(b)who stands registered or is liable to be registered under the Jammu and Kashmir General Sales Tax Act, 1962 or the Central Sales Tax Act, 1956 shall be liable to pay tax on sales and purchases as the case may be on or after the appointed day; or(c)to whom clauses (a) and (b) do not apply and -(i)whose gross turnover first exceeds the taxable limit during any period of twelve consecutive months, shall be liable to pay tax on sales and purchases as the case may be on or after the appointed day with effect from the date immediately following the day on which his gross turnover first exceeded the taxable limit during a period of any twelve consecutive months; or(ii)who has become liable to pay tax under the Act or the Central Sales Tax Act, 1956 or is registered as a dealer under the Act or the Central Sales Tax Act, 1956 at any time after the commencement of the Act shall be liable to pay tax on sales and purchases as the case may be on or after the appointed day with effect from the date of registration or the date on which he becomes liable to pay tax, whichever is earlier.
