Section 12(2) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002

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State of Maharashtra - Subsection

Section 12(2) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002

(2)Notwithstanding such repeal, anything done or any action taken (including any notification issued or nomination, appointment or rules made) under the said Ordinance shall be deemed to have been done, taken, issued or made, as the case may be, under the corresponding provisions of this Act.[Schedule] [Schedule substituted by Maharashtra 32 of 2006 Section (w.e.f. 1.4.2005).][See section 2(1)(k) and 3(1)]

Sr. No.(1)	Description of goods(2)	Rate of tax(3)
1.	High Speed Diesel Oil-
	(a) imported local area of the Municipal Corporations of theBrihan Mumbai,Thane andNavi Mumbai; and	34% + one rupees per litre.
	(b) imported into local area other than mentioned in clause(a) above.	31% + one rupees per litre.
2.	Aviation Turbine Fuel (Duty paid) (other than that covered byentry 3).	25%
3.	Aviation Turbine Fuel (Bonded)	30%
4.	Aviation Gasoline (Duty paid)	10%
5.	Aviation Gasoline (Bonded)	24%
6.	Any other kind of motor spirit,-
(a) imported into local area the Municipal Corporations oftheBrihan Mumbai,Thane andNavi Mumbai;and	30% + one rupees per litre.
(b) imported into local area other than mentioned in clause(a) above.	29% + one rupees per litre.
7.	Bitumen	12.5%
8.	Light diesel oil	-do-
9.	Naphtha	-do-
10.	Low Sulpher Heavy stock	-do-
11.	Kerosene non-PDS	-do-
12.	Furnace Oil including heavy furnance oil and residual furnaceoil	-do-

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State of Maharashtra - Subsection

Section 12(2) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002