The Voluntary Deposits (Immunities and Exemptions) Act, 1991

UNION OF INDIA
India

The Voluntary Deposits (Immunities and Exemptions) Act, 1991

Act 47 of 1991

Published on 20 September 1991
Commenced on 20 September 1991
[This is the version of this document from 20 September 1991.]
[Note: The original publication document is not available and this content could not be verified.]

The Voluntary Deposits (Immunities and Exemptions) Act, 1991(47 OF 1991)

1067.

Statement of Objects and Reasons.-With a view to canalising for certain social objective black-money which has become a serious threat to the national economy, the Government has decided to allow voluntary deposits being made with the National Housing Bank in accordance with a scheme to be formulated by the Bank, 40 per cent. of the amount of such deposits will be credited by the National Housing Bank to a special fund, created under the National Housing Bank Act, 1987, for financing slum clearance and low cost housing for the poor and 60 per cent. of the amount of such deposits can be utilised by the depositors for purposes specified by them. It is considered necessary to provide for certain immunities and exemptions to render it possible for persons in possession of black-money to make such deposits.[20th September, 1991]An Act to provide for certain immunities to persons making voluntary deposits with the National Housing Bank and for certain exemptions from direct taxes in relation to such deposits and for matters connected therwith or incidental thereto.Whereas for effective economic and social planning it is necessary to canalise for certain social objectives black money which has become a serious threat to the national economy;And whereas with a view to such canalisation, the Central Government has decided to allow voluntary deposits being made with the National Housing Bank in accordance with a scheme to be formulated by that Bank whereunder forty per cent. of the amount of such deposits will be credited to a special fund to be created for financing slum clearance and low cost housing for the poor and sixty per cent. of the amount of such deposits can be utilised by the depositors for purposes specified by them;And whereas it is expedient to provide for certain immunities and exemptions to render it possible for persons in possession of black money to make such deposits;Be it enacted by Parliament in the Forty-second Year of the Republic of India as follows:-

1. Short title and extent .-This Act may be called The Voluntary Deposits (Immunities and Exemptions) Act, 1991.

(2)It extends to the whole of India.

2. Definitions .-In this Act, unless the context otherwise requires,-

(a)"deposit" means a voluntary deposit made by any person with the National Housing Bank in accordance with the scheme on or after the commencement of this Act but before the specified date.

Explanation .-For the purposes of this clause, "specified date" means the 1st day of December, 1991 or such other later date as the Central Government may, by notification in the Official Gazette, specify in this behalf;

(b)"National Housing Bank" means the National Housing Bank established under section 3 of the National Housing Bank Act, 1987 (53 of 1987);

(c)"net deposit" means sixty per cent. of the amount of deposit made by any person with the National Housing Bank in accordance with the scheme;

(d)"person" includes-

(i)an individual,

(ii)a Hindu undivided family;

(iii)a company,

(iv)a firm,

(v)an association of person or a body of individuals, whether incorporated or not, and

(vi)every artificial juridical person, not falling within any of the preceding sub-clauses, but does not include a local authority;

(e)"scheme" means a scheme formulated by the National Housing Bank under the National Bank Act, 1987 (53 of 1987) for the purpose of enabling-

(i)any person to make deposit with that Bank;

(ii)such Bank to credit forty per cent. of the amount of such deposit to a special fund created for financing slum clearance and low cost housing for the poor; and

(iii)the depositor to utilise the net deposit for any purpose specified by him;

(f)all other words and expressions used in this Act but not defined and defined in the Income-tax Act, 1961 (43 of 1961) shall have the meanings respectively assigned to them in that Act.

3. Immunities .-(1) Notwithstanding anything contained in any other law for the time being in force,-

(a)no person, who has made a deposit with the National Housing Bank in accordance with the scheme, shall be required to disclose, for any purpose whatsoever, the nature and source of the deposit;(b)no inquiry or investigation shall be commenced against any person under any such law on the ground that he has made the deposit;(c)the fact that a person has made the deposit shall not be taken into account and shall be inadmissible as evidence in any proceedings relating to any offence or the imposition of any penalty under any such law.

(2)Nothing in sub-section (1) shall apply in relation to prosecution for any offence punishable under Chapter IX or Chapter XVII of the Indian Penal Code (45 of 1860), the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985), the Terrorist and disruptive Activities (Prevention) Act, 1987 (28 of 1987), the Prevention of Corruption Act, 1988 (49 of 1988), or for the purpose of enforcement of any civil liability.

4. Deposit not to be taken into account in certain cases .-Without prejudice to the generality of the provisions of section 3,-

(a)the deposit shall not be taken into account for the purpose of any proceeding under the Income-tax Act, 1961 and, in particular the depositor shall not be entitled to claim any set-off or relief in any assessment, re-assessment, appeal, reference or other proceeding under that Act or to re-open any assessment or re-assessment made under that Act on the ground that he has made such deposit;

Explanation .-For the avoidance of doubt, it is hereby declared that the provisions of the Income-tax Act, 1961 will apply to any income which accrues or is deemed to accrue or arise to the depositor from the amount of the net deposit;

(b)the deposit shall not form part of the assets of any assessee for the purposes of computing his net wealth under the Wealth-tax Act, 1957 (27 of 1957) in relation to any assessment year commencing before the 1st day of April, 1992.

5. Amendment of Act 53 of 1987.-In the National Housing Bank Act, 1987,-

(a)in section 14,-

(i)in clause (b), after the words "scheduled banks", the words "or to any authority established by or under any Central, State or Provincial Act and engaged in slum clearance" shall be inserted;

(ii)after clause (h), the following clause shall be inserted, namely:-

"(hh) formulating a scheme for the purpose of accepting deposits referred to in clause (a) of section 2 of the Voluntary Deposits (Immunities and Exemptions) Act, 1991 and crediting forty per cent. of the amount of such deposits to a special fund created under section 37;";

(b)in section 15, in sub-section (1), to clause (c), the following proviso shall be added, namely:-

"Provided that nothing contained in this clause shall apply to deposits accepted under the scheme formulated by the Bank in pursuance of clause (hh) of section 14;";

(c)in section 55, in sub-section (5), for the word "regulation", wherever it occurs, the words "regulation or scheme" shall be substituted.

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