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State of Odisha - Section
Section 4 in Orissa Entry Tax Act, 1999
4. [ [Omitted by Act No. Orissa 2 of 2004, dated 5.2.2004.]
***]| 4. Reduction in tax liabilities.- (1) Where an importer of motor vehicle liable to pay tax under sub section (3) of section 3 being a Dealer in motor vehicles becomes liable to pay of tax under the Sales Tax Act by virtue sale of such motor vehicles then his liability under the Sales Tax Act shall be reduced to the extend of tax paid under this Act.Explanation.- For the purpose of this sub-section the chassis and the vehicle with body built on the chassis shall be treated as one and the same goods.(2) When an importer or manufacturer of goods specified in Part-III of the schedule except motor vehicles pays tax under sub-section (1) of section 3 or section 26 of this Act, being a Dealer under the Sales Tax Act becomes liable to pay tax under the said Act by virtue of Sale of such goods, then his liability under the Sales Tax Act shall be reduced to the extent of tax paid under this Act.(3) [ The reduction in tax liability of an importer as provided in sub-section (1) or of an importer or manufacturer as provided' in sub-section (2) shall not be allowed, unless the entry tax paid and tax payable under Sales Tax Act are shown separately in the cash memo or the bill or invoice issued by him for the sale by virtue of which such liability accrues.] [Inserted by Act No. Orissa 5 of 2000, dated 24.7.2000] |