Section 5 in Assam Industries (Tax Reimbursement for Eligible Units) Scheme, 2017
5. Limitation and conditions of earlier schemes and policies to apply.
(1)Notwithstanding the rescinding of the earlier schemes, the eligibility criteria, limitations, conditions, scale of tax exemption and prohibitions and restrictions under the relevant Industrial Policy and under the earlier schemes issued fry Finance (Taxation) Department as they existed immediately before 1st July, 2017 would continue to be applicable to the Reimbursement Scheme except to the extent Expressly been modified by this Scheme.(2)The benefit of this Reimbursement Scheme shall not be available to a unit which undertakes modernization or diversification and commences its commercial production during the period from 1st July, 2017 to 31st December, 2022.(3)Notwithstanding anything contained in this Scheme, unite, engaged in manufacture of following categories of goods shall not be eligible For tax reimbursement under it:-(i)All goods falling under Chapter 24 of the First Schedule to the Central Excise Tariff Act, 1985 (5 of 1986) which pertains to tobacco and manufactured tobacco substitutes.(ii)Pan Masala as covered under Chapter 21 of the First Schedule to the Central Excise Tariff Act, 1985 (5 of 1986),(iii)Plastic carry bags of less than 20 microns as specified by Ministry of Environment and Forests Notification No. S.O. 705(E) dated 02.9.1999 and SO 698(E) dated 17.06.2003,(iv)Goods failing under Chapter 27 of the First Schedule to the Central Excise Tariff Act, 1985 (5 of 1986) produced by petroleum or gas refineries,(v)In order to ensure genuine industrial activities, benefits under this scheme will not be admissible to goods in respect of which only peripheral activities like preservation for storage, cleaning operation, packing, re-packing, labelling or relabelling, sorting, alteration of retail sale price etc. takes place.(vi)Coke,(vii)Saw mill,(viii)Tea industry,(ix)Galvanization, corrugation of sheet or both,(x)Marble and decorative stone cutting from slabs/sheets and polishing unit,(xi)Paper cutting from roll paper,(xii)Coal to washed coal, sized coal,(xiii)Conversion of plain rod to tor rod,(xiv)Refining and packaging mustard oil(xv)Refining of engine oil,(xvi)Purification and/or packaging of drinking water.(xvii)Production of cooked food, sweet meats and namkins, if the investment in plant and machinery in a unit is less than rupees five crores, and(xviii)Conversion of coal to coke:Provided that the Finance (Taxation) Department, may, by an Order to be published in the Official Gazette, modify the above list.
