- Whenever in respect of any proceeding under this Act, a Luxury Tax Officer or any other officer ceases to exercise jurisdiction and is succeeded by another who has and exercises jurisdiction, the authority or officer so succeeding may continue the proceeding from the stage at which the proceeding was left by his predecessor:Provided that the proprietor or stockist may demand that before the proceeding is so continued the previous proceedings or any part thereof be re-opened or that before any order of assessment is passed against him, he be re-heard.][Chapter II [Inserted by Act 7 of 1997 w.e.f. 1.4.1997] Levy of Tax on Luxury Provided in Hotels, Lodging Houses, Health Clubs, etc. and Marriage Halls]
