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Union of India - Act

The Union Territories Taxation Laws (Amendment) Act, 1971

UNION OF INDIA
India

The Union Territories Taxation Laws (Amendment) Act, 1971

Act 73 of 1971

Published on 24 December 1971
Commenced on 24 December 1971
[This is the version of this document from 24 December 1971.]
[Note: The original publication document is not available and this content could not be verified.]

The Union Territories Taxation Laws (Amendment) Act, 1971Act No. 73 Of 1971

1286.

[24th December, 1971]An Act Further To Amend Certain Taxation Laws In The Union Territories.Be It Enacted By Parliament In The Twenty-Second Year Of The Republic Of India As Follows:-

1. Short title, extent and commencement.

(1)This Act may be called the Union Territories Taxation Laws (Amendment) Act, 1971.

(2)It extends to all the Union Territories ;

(3)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

1st January, 1972, see Notification No. GSR 1963, dated 27th December 1971, Gazette of India, 1971, Extraordinary, p. 1419.Repealed in its application to the union territories of Delhi, Andaman and Nicobar Islands, Laccadive, Minicoy and Amindivi Islands, Dadra and Nagar Haveli, Goa, Daman and Diu, Pondicherry and Chandigarh, by Act 14 of 1973 (w.e.f. 1-4-1973).

2. Amendment of certain taxation laws.

The taxation laws as in force in each of the Union Territories mentioned in the Schedule, shall have effect subject to the amendments specified therein:Provided that any such Amendment of a taxation law relating to the imposition of tax on the sale or purchase of goods declared to be of special importance under section 14 of the Central Sales Tax Act, 1956,(74 of 1956) shall be subject to the condition that in no case the amount of tax together with surcharge payable in respect thereof under the said taxation law shall exceed the tax calculated at the maximum rate prescribed under clause (a) of section 15 of the said Act.

3. Levy and collection of additional duty, tax or surcharge.

Save as otherwise Provided, the additional duty or tax or surcharge leviable or chargeable under the relevant taxation law, amended as aforesaid, shall be levied and collected in the same manner as the duty or tax is levied and collected under the said taxation law and the provisions, of that taxation law and the rules thereunder, as far as may be applicable in this behalf, shall apply accordingly.THE SCHEDULE(See section 2)I. DELHI

1. The Indian Stamp Act, 1899 (2 OF 1899)

After section 3A, insert :-'3B. Instruments chargeable with additional duty.(1) Every instrument chargeable with duty under section 3 read with Schedule IA, not being an instrument mentioned in Article No. 13, 14, 27, 37, 47, 49, 52, 53 or 62 (a), shall, in addition to such duty, be chargeable for purposes of the Union with a duty of ten paise.

(2)The additional' duty with which any instrument is chargeable under subsection (1) shall be paid and such payment shall be indicated on such instrument by means of adhesive stamps bearing the inscription "refugee relief" whether with or without any other design, picture or inscription'.

2. The U.P. Entertainment And Betting Tax Act, 1937 (U.P. Act 8 Of 1937)

(a)After section 3, insert :--

3A. Surcharge on payment for admission to entertainment. Notwithstanding anything contained in section 3, the amount of entertainment tax payable under this Act shall be increased by a surcharge for purposes of the Union calculated at the rate of ten paise for every ticket of admission to an entertainment (including a complimentary ticket):

Provided that where the proprietor is allowed to pay the entertainment tax in accordance with the provisions of sub-section (2) of section 4, the surcharge shall be levied and paid at the rate of five per cent. of the amount of entertainment tax computed under sub-section (2) of the said section 4.

(b)After section 11, insert 11A.

11A. Surcharge on totalisator. Notwithstanding anything contained in section 11, tie amount of the totalistor tax computed at the rate specified in the said section 11 shall be increased by a surcharge for purposes of the Union calculated at the rate of ten per centum of that amount.

(c)After section 14, insert:--

14A. Surcharge on betting. Notwithstanding anything contained in section 11, the amount of betting tax computed at the rate specified in the said 1315. section 14 shall be increased by a surcharge for purposes of the Union calculated at the rate of ten per centum of that amount.".

(d)After section 17, insert :-

17A. Proceeds of surcharge to be appropriated for purposes of the Union. Notwithstanding anything contained in section 184 of the Delhi Municipal Corporation Act, 1957,(66 of 1957) the whole proceeds of the surcharge on entertainment and betting taxes levied under section 3A, section 11A or section 14A shall form part of the Consolidated Fund of India and be appropriated for purposes of the Union."

3. The Bengal Finance (Sales Tax) Act, 1941 (Bengal Act 6 OF 1941)

After section 5A, insert :-

5AA. Levy of surcharge on sales of goods. - The amount of tax payable by a dealer under this Act shall be increased by a surcharge for purposes of the Union calculated at the rate of two paise per rupee of that amount.

4. The Delhi Motor Vehicles Taxation Act, 1962 (57 OF 1962)

After section 3, insert :-

3A. Levy of Surcharge on certain motor vehicles.(1) There shall also be levied and collected on all motor vehicles mentioned at Serial No. 1, Serial No. VII and Serial No. VIII of Part A of Schedule 1, which are used or kept for use in Delhi, a surcharge for purposes of the Union calculated at the rate of ten per centum of the amount of the tax specified against each.

(2)Notwithstanding anything contained in section 20, the whole proceeds of the surcharge levied under sub-section (1) shall form part of the Consolidated Fund of India and be appropriated for purposes of the Union.".II. MANIPUR

1. THE INDIAN STAMP ACT, 1899 (2 OF 1899)

After section 3A, insert :-

3B. Instrument chargeable with additional duty.(1) Every instrument chargeable with duty under section 3 read with Schedule I, not being an instrument mentioned in Article No. 13, 14, 27, 37, 47, 49, 52, 53 or 62(a), shall, in addition to such duty, be chargeable for purposes of the Union with a duty of ten paise.

(2)The additional duty with which any instrument is chargeable under sub-section (1) shall be paid and such payment shall 1316 be indicated on such instrument by means of adhesive stamps bearing the inscription " refugee relief " whether with or without any other design, picture or inscription.'.

2. The Assam Motor Vehicles Taxation Act, 1936 (Assam Act Ix Of 1936)

After section 4, insert:--

4A.

Levy of surcharge on certain motor vehicles. The amount of tax computed at the rate specified in the First Schedule to this Act in relation to motor vehicles mentioned at Article No. 1 and items (A) and (B) of Article No. 11 of Part A of the said Schedule shall be increased by a surcharge for purposes of the Union calculated at the rate of ten per centum of that amount.".

3. The Assam Amusments And Betting Tax Act, 1939 (Assam Act VI OF 1939)

(a)After section 3A, insert:-

3B. Surcharge on payment for admission to entertainment. The amount of entertainment tax payable under this Act shall be increased by a surcharge for purposes of the Union calculated at the rate of ten paise for every ticket of admission to an entertainment (including a free or complimentary pass or ticket):

Provided that where the proprietor is allowed to pay the entertainment tax in accordance with the provisions of sub-section (3) of section 3, the surcharge shall be levied and paid at the rate of five per centum of the amount of tax computed under sub-section (3) of the said section 3.".

(b)After section 15, insert:--

15A. surcharge on totalisator. The amount of the totalisator tax computed at the rate specified in section 15 shall be increased by a surcharge for purposes of the Union calculated at the rate of ten per centum of that amount.".

(c)After section 18, insert:-

18A. surcharge on betting. The amount of betting tax computed at the rate specified in section 18 shall be increased by a surcharge for purposes of the Union calculated at the rate of ten per centum of that amount.".

4. THE ASSAM SALES TAX ACT,1947 (ASSAM ACT XVII OF 1947)

After section 5, insert:-" 5A. Levy of surcharge on sales of goods. The amount of tax payable by a dealer under this Act shall be increased by a surcharge for purposes of the Union calculated at the rate of two paise per rupee of that amount.".

5. THE MANIPUR (SALES OF MOTOR SPIRIT AND LUBRICANTS) TAXATION ACT, 1962 (55 OF 1962)

After section 3, insert:--

3A. Levy of surcharge. Notwithstanding anything contained in section 3, the amount of tax payable by a dealer under the said section shall be increased by a surcharge for purposes of the Union calculated at the rate of two paise per rupee of that amount.".

III. TRIPURA

1. THE INDIAN STAMP ACT, 1899 (2 OF 1899)

After section 3A, insert :-'3B. Instruments chargeable with additional duty. -(1) Every instrument chargeable with duty under section 3 read with Schedule I, not being an instrument mentioned in Article Nos. 13, 14, 27, 37, 47, 49, 52, 53 or 62 (a), shall, in addition to such duty, be chargeable for purposes of the Union with a duty of ten paise.

(2)The additional duty with which any instrument is chargeable under sub-section (I) shall be paid and such payment shall be indicated on such instrument by means of adhesive stamps bearing the inscription "refugee relief" whether with or without any other design, picture or inscription.'

2. THE BENGAL AMUSEMENTS TAX ACT, 1922 (BENGAL ACT V OF 1922)

(a)After section 3, insert :-

"3A. Surcharge on payment for admission to entertainment. - The amount of entertainment tax payable tinder this Act shall be increased by, a surcharge for purposes of the Union calculated at the rate of ten paise for every ticket of admission to an entertainment (including a free or complimentary pass or ticket) :Provided that where the proprietor is allowed to pay the entertainment tax in accordance with the provisions of sub-section (4) of section 3, the surcharge shall be levied and paid at the rate of five per centum of the amount of tax computed under sub-section (4) of the said section 3."

(b)After section 15, insert :-

"15A. Surcharge on totalisator. - The amount of the totalisator tax computed at the rate specified in section 15 shall be increased by a surcharge for purposes of the Union calculated at the rate of ten per centum of that amount."

(c)After section 18. insert :-

18A. Surcharge on betting. - The amount of betting tax computed at the rate specified in section 18 shall be increased by a surcharge for purposes of the Union calculated at the rate of ten per centum of that amount."

IV. ANDAMAN AND NICOBAR ISLANDSTHE INDIAN STAMP ACT 1899 (2 OF 1899)After section 3A, insert :-"3B, Instruments chargeable with additional duty. - (1) Every instrument chargeable with duty under section 3 read with Schedule IA, shall, in addition to such duty, be chargeable for purposes of the Union with a duty of ten paise.

(2)The additional duty with which any instrument is chargeable under sub-section (1) shall he paid and such payment shall be indicated on such instrument by means of adhesive stamps bearing the inscription "refugee relief" whether with or without any other design, picture or inscription.V. LACCADIVE, MINICOY AND AMINDIVI ISLANDSTHE INDIAN SIAMI ACT, 1899 (2 or 1899)After section 3A, insert :-"3B. Instruments changeable with additional duty. - (l) Every instrument chargeable with duty tinder section 3 read with Schedule 1, not being an instrument mentioned in Article No. 13, 14, 27, 37, 47, 49, 52, 53 or 62 (a), shall in addition to such duty, he chargeable for purposes of the Union with a duty of ten paise.

(2)The additional duty with which any instrument is chargeable tinder sub-section (1) shall be paid and such payment shall be indicated on such instrument by means of adhesive stamps bearing the inscription "refugee relief" whether with or without any oilier design, picture or inscription.'.VI. DADRA AND NAGAR HAVELITHE INDIAN STAMP ACT, 1899 (2 OF 1899)After section 3A. insert :'3B. Instruments chargeable with additional duty. -(1) Every instrument chargeable with duty under section 3 read with Schedule 1, not being an instrument mentioned in Article No. 13, 14, 27, 37, 47, 49, 52, 53 or 62(a),shall, in addition to such duty, be chargeable for purposes of the Union with a duty of ten paise.

(2)The additional duty with which any instrument is chargeable under sub-section (1) shall be paid and such payment shall be indicated on such instrument by means of adhesive stamps bearing the inscription "refugee relief" whether with or without any other design, picture or inscription.'.VII. GOA, DAMAN AND DIU

1. THE INDIAN STAMP ACT, 1899 (2 OF 1899)

After section 3A, invert :-'3B. Instruments chargeable with additional duty. - (1) Every instruments chargeable with duty under section 3 read with Schedule IA, not being an instrument mentioned in Article No. 13, 14, 27, 37, 47, 49, 52, 53 or 62(a), shall, in addition to such duty, be chargeable for purposes of the Union with a duty of ten paise.

(2)The additional duty with which any instrument is chargeable under sub-section (l) shall be paid and such payment shall be indicated on such instrument by means of adhesive stamps bearing the inscription "refugee relief" whether with or without any other design, picture or inscription.'.

2. THE PUNJAB MOTOR VEHICLE'S TAXATION ACT, 1924 (PUNJAB ACT IV OF 1924)

After section 3, insert:-"3A. Levy of surcharge on certain motor vehicles. - There shall also be levied and collected on all motor vehicles mentioned at serial No. (1) and serial No. (VI) under the heading "A. Motor Vehicles fitted solely with pneumatic tyres"of the notification of the Government of Goa, Daman and Diu in the Home Department No. HD-22-11557/64, dated 30.12.1964,a surcharge for purposes of the Union calculated at the rate of ten per centum of the amount of the tax specified against each in the said notification.'

3. THE GOA, DAMAN AND DIU ENTERTAINMENT TAX ACT, 1964 (GOA ACT 2 OF 1964)

After section 3A, insert :-"3B. Surcharge on payment for admission to entertainment. - The amount of entertainment tax computed at the rate specified in section 3 shall be increased by a surcharge for purposes of the Union calculated at the rate of ten paise for every ticket of admission to any entertainment (including a complimentary ticket) :Provided that where the proprietor is allowed to pay the entertainment tax in accordance with the provisions of sub-section (2) of section 4, the surcharge shall be levied and paid at the rate of five per centum of the amount of entertainment tax computed under sub-section (2) of the said section 4.".

4. THE GOA, DAMAN AND DIU SALES TAx ACT, 1964 (GOA ACT 4 OF 1964)

After section 7, insert :-"7A. Levy of surcharge on sales of goods.-The amount of tax payable by a dealer under this Act shall be increased by a surcharge for purposes of the Union calculated at the rate of two paise per rupee of that amount.".VIII. PONDICHERRY 1. THE INDIAN STAMP ACT, 1899 (2 of 1899)After section 3A, insert :-

3B. Instruments chargeable with additional duty. - (1) Every instrument chargeable with duty under section 3 read with Schedule IA, not being an instrument mentioned in Article No. 13, 14, 27, 37, 47, 49, 52, 53 or 62 (a), shall, in addition to such duty, be chargeable for purposes of the Union with a duty of ten paise.

(2)The additional duty with which any instrument is chargeable and sub-section (1) shall be paid and such payment shall be indicated on sue instrument by means of adhesive stamps bearing the inscription "refugee relief" whether with or without any other design. picture or inscription.'.

2. THE PONDICHERRY MOTOR VIHICLIS TAXATION ACT, 1967 (PONDICHERRY ACT 5 OF 1967)

After section 4, insert :-"4A. Levi, of surcharge on certain motor vehicles. - The amount of tax computed at the rate specified by notification by the Government under section 3, in relation to motor vehicles mentioned at serial No. 1 and serial No. 7 of Schedule I which are being used on any public road in Pondicherry, shall be increased by a surcharge for purposes of the union calculated at the rate of ten per centum of that amount. and likewise the amount of tax payable for a temporary licence for a period not exceeding thirty days at a time in respect of the aforesaid motor vehicles shall be increased by a surcharge for purposes of the Union calculated at the rate of ten per centum of that amount."

3. THE PONDICHERRY GENERAL SALES TAX ACT, 1967 (PONDICHERRY ACT 6 OF 1967)

After section 8, insert :-

8A. Levy of surcharge on sales of goods. - The amount of tax payable by a dealer under this Act shall be increased by a surcharge for purposes of the Union calculated at the rate of two paise per rupee of that amount."

IX. CHANDIGARH

1. THE INDIAN STAMP ACT, 1899 (2 OF 1899)

After section 3A, insert :-

3B. Instruments chargeable with additional duty. - (I) Every instrument chargeable with duty under section 3 read with Schedule IA, not being an instrument mentioned in Article No. 13, 14, 27, 377 47, 49, 52, 53 or 62 (a), shall, in addition to such duty, be chargeable for purposes of the Union with a duty of ten paise.

(2)The additional duty with which any instrument is chargeable under sub-section (1) shall be paid and such payment shall be indicated on such instrument by means of adhesive stamps bearing the inscription "refugee relief". whether with or without any other design. picture or inscription.'.

2. THE PUNJAB MOTOR SPIRIT (TAXATION OF SALES) ACT, 1939 (PUNJAB ACT I OF 1939)

After section 3, insert:-"3A. Imposition of surcharge. - The amount of tax payable by a retail dealer under this Act shall he increased by a surcharge for purtoses of the Union calculated at the rate of two paise per rupee of that amount'.

3. THE PUNJAB GENERAL SALES TAX ACT, 1948 (PUNJAB ACT XLVI OF 1948).

After section 5. insert :-"5A. Levy of surcharge on sales of Goods. - The amount of tax payable by a dealer tinder this Act shall be increased by a surcharge for purposes of the Union calculated at the rate of two paise per rupee of that amount.".

4. THE PUNJAB PASSENGER AND GOODS TAXATION ACT, 1952 (PUNJAB ACT XVI OF 1952)

Alter section 3, insert :-"3A. Levy of surcharge :- - The amount of tax payable in respect of all passengers carried by motor vehicles shall be increased by a surcharge for purposes of the Union calculated at the rate of five per centum of the value of the fare, if the value of the fare is one rupee or more, the amount of surcharge being calculated to the nearest multiple of five paise by ignoring two paise or less and counting more than two paise as five paise.".

5. THE ENTEKTAINMENT DUTY ACT, 1955 (PUNJAB ACT XVI OF 1955)

After section 3, insert:-"3A. Surcharge on payment for admission to entertainment. - Not withstanding anything contained in section 3, the amount of entertainment duty payable under this Act shall be increased by a surcharge for purposes of the Union calculated at the rate of ten paise for every ticket of admission to an entertainment (including a complimentary ticket) Provided that where the proprietor is allowed to pay the entertainment tax in accordance with the provisions of sub-section (2) of section 10, the surcharge shall be levied at the rate of five per centum of the amount of entertainment tax computed under sub-section (2) of the said section 10."

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