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State of Madhya Pradesh - Act

The M.P. Vat Act, 2002

MADHYA PRADESH
India

The M.P. Vat Act, 2002

Act 20 of 2002

Published on 12 November 2002
Commenced on 12 November 2002
[This is the version of this document from 12 November 2002.]
[Note: The original publication document is not available and this content could not be verified.]

The M.P. Vat Act, 2002(M.P. Act No. 20 of 2002)Received the assent of the President on the 12th November, 2002; assent first published in the "Madhya Pradesh Gazette (Extra-ordinary)" dated the 28th November, 2002.An Act to levy tax on sale and purchase of goods in the State of Madhya Pradesh.Be it enacted by the Madhya Pradesh Legislature in the Fifty third year of the Republic of India as follows :-Chapter-I Preliminary

1. Short Title, Extent and Commencement.

(1)This Act may be called the Madhya Pradesh VAT Act, 2002.

(2)It extends to the whole of Madhya Pradesh .

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

2. Definitions.

- In this Act, unless there is anything repugnant in the subject or context,-(a)"Appellate Board" means the Appellate Board constituted under Section 4;(b)[ "Appellate Authority" means an Authority appointed under Section 3A;] [Substituted by M.P. Act No. 12 of 2006.](c)"Assistant Commissioner" means an Assistant Commissioner of Commercial Tax appointed under Section 3 and includes an Additional Assistant Commissioner of Commercial Tax;(d)"Business" includes,-(i)any trade, commerce, manufacture or any adventure or concern in the nature of trade, commerce or manufacture, whether or not such trade, commerce, manufacture, adventure or concern is carried on with a motive to make gain or profit and whether or not any gain or profit accrues from such trade, commerce, manufacture, adventure or concern and irrespective of the volume, frequency, continuity or regularity of such trade, commerce, manufacture, adventure or concern; and(ii)any transaction of sale or purchase of goods in connection with or incidental or ancillary to the trade, commerce, manufacture, adventure or concern referred to in clause (i), that is to say-(a)goods whether or not they are in their original form or in the form of second hand goods, unserviceable goods, obsolete or discarded goods, mere scrap or waste material; and(b)goods which are obtained as waste products or by-products in the course of manufacture or processing of other goods or mining or generation of or distribution of electrical energy or any other form of power;(e)[ "Canteen stores" means the goods included in Schedule-II, but excluding such goods as the State Government may, by notification, specify;] [Substituted by M.P. Act No. 22 of 2006.](f)"Commercial Tax Office" means an office of any Officer appointed under Section 3 of this Act;(g)"Commercial Tax Officer" means a Commercial Tax Officer appointed under Section 3 and includes an Additional Commercial Tax Officer;(h)"Commissioner" means the Commissioner of Commercial Tax appointed under Section 3;(ha)[ "cooked food" means meal prepared and served by hotels, restaurants and the like, including prepared tea and prepared coffee;] [Inserted by M P. Act No. 11 of 2010.](i)"Dealer" means any person, who carries on the business of buying, selling, supplying or distributing goods, directly or otherwise, whether for cash, or for deferred payment or for commission, remuneration or other valuable consideration and includes-(i)a local authority, a company, an Undivided Hindu family or any society (including a co-operative society), club, firm or association which carries on such business;(ii)a society (including a co-operative society), club, firm or association which buys goods from, or sells, supplies or distributes goods to its members;(iii)a commission agent, broker, a del-credere agent, an auctioneer or any other mercantile agent, by whatever name called, who carries on the business of buying, selling, supplying or distributing goods on behalf of the principal;(iv)any person who transfers the right to use any goods including leasing thereof for any purpose (whether or not for a specified period), in the course of business to any other person;Explanation I :- Every person who acts as an agent of a non-resident dealer, that is as an agent on behalf of a dealer residing outside the State and buys, sells, supplies or distributes goods in the State or acts on behalf of such dealer as,-(i)a mercantile agent as defined in the Sale of Goods Act, 1930 (III of 1930); or(ii)an agent for handling goods or documents of title relating to goods; or(iii)an agent for the collection or the payment of the sale price of goods or as a guarantor for such collection or payment, and every local branch of a firm or company situated outside the State, shall be deemed to be a dealer for the purpose of this Act.Explanation II. - The Central or a State Government or any of their departments or offices which, whether or not in the course of business, buy, sell, supply or distribute goods, directly or otherwise, for cash or for deferred payment, or for commission, remuneration or for other valuable consideration, shall be deemed to be a dealer for the purpose of this Act.Explanation III. - Any non-trading, commercial or financial establishment including a bank, an insurance company, a transport company and the like which whether or not in the course of business buys, sells, supplies or distributes goods, directly or otherwise, for cash or for deferred payment, commission, remuneration or for other valuable consideration, shall be deemed to be a dealer for the purposes of this Act;(j)The expression "Declared goods" shall have the meaning assigned to it in the Central Sales Tax Act, 1956 (No. 74 of 1956);(k)"Deputy Commissioner" means a Deputy Commissioner of Commercial Tax appointed under Section 3 and includes an Additional Deputy Commissioner of Commercial Tax;(l)"Document" means title deeds, writings or inscriptions and includes "electronic record" and "electronic form" as defined in the Information Technology Act, 2000 (No. 21 of 2000) and the like that furnishes evidence;(m)"Goods" means all kinds of movable properly including computer software but excluding actionable claims, newspapers, stocks, shares, securities or Government stamps and includes all materials, articles and commodities, whether or not to be used in the construction, fitting out, improvement or repair of movable or immovable property, and also includes all growing crops, grass, trees, plants and things attached to, or forming part of the land which are agreed to be severed before the sale or under the contract of sale;(n)"Import" means the bringing or causing to be brought of goods in to the State of Madhya Pradesh from any place outside the State;(o)[ "Input tax" means an amount paid or payable by way of tax under Section 9 by a registered dealer in respect of the purchase of any goods specified in Schedule II, to a selling registered dealer and who is liable to pay tax under the said section on the sale of such goods;] [Substituted by M.P. Act No. 12 of 2006.](p)"Manufacture" includes any activity that brings out a change in an article or articles as a result of some process, treatment, labour and results in transformations into a new and different article so understood in commercial parlance having a distinct name, character use, but does not include such activity of manufacture as may be notified;(q)"Place of business" means any place where a dealer purchases or sells any goods or stores goods or keeps documents or accounts of his purchases or sales or both and also includes-(i)the place of business of an agent where a dealer carries on business through an agent;(ii)any place or building whether any business is carried on therein or not, in which the person carrying on the business, keeps any of his books of accounts, documents, stocks or other things, relating to his business;(iii)any vehicle or vessel or any other carrier wherein goods are stored or used for transporting goods;(r)"Prescribed" means prescribed by rules made under this Act;(s)"Purchase price" shall comprise of,-(i)the amount payable by a dealer as valuable consideration for the purchase of goods 'simplicitor':Provided that where goods are purchased together with the packing material or container, then notwithstanding anything contained in this Act, the purchase price of such goods shall be inclusive of the price or cost or value of such packing material or container, whether such price or cost or value is paid separately or not as if such packing material or container were the goods purchased;(ii)transport costs, if any;(iii)trade commission, if any, by whatever name called;(iv)forwarding and handling charges, if any;(v)insurance charges, if any;(vi)local taxes, if any;(vii)excise duty, if any, leviable under the Central Excise Act, 1944 (No. 1 of 1944);(viii)cost of packing, if any; and(ix)any other charges or costs other than those specified above, if incurred or paid in respect of goods so purchased;Explanation. - For the purpose of this clause "transport cost" includes such expenses as are incurred by the dealer on transportation of goods after taking delivery from the seller;(t)"Registered dealer" means a dealer registered under this Act;(u)"Sale" with all its grammatical variations and cognate expressions means any transfer of property in goods for cash or deferred payment or for other valuable consideration and includes,-(i)a transfer, otherwise than in pursuance of a contract, of property in any goods for cash, deferred payment or other valuable consideration;(ii)a transfer of property in goods whether as goods or in some other form, involved in the execution of works contract;(iii)a delivery of goods on hire purchase or any system of payment by instalments;(iv)a supply of goods by any unincorporated association or body of persons to a member thereof for cash, deferred payment or other valuable consideration;(v)a supply, by way of or as part of any service or in any other manner whatsoever, of goods being food or any other article for human consumption or any drink (whether or not intoxicating) where such supply or service is for cash, deferred payment or other valuable consideration;(vi)a transfer of the right to use any goods including leasing thereof for any purpose (whether or not for a specified period) for cash, deferred payment or other valuable consideration,and such transfer, delivery or supply of any goods shall he deemed to be a sale of those goods by the person making the transfer, delivery or supply and purchase of those goods by the person to whom such transfer, delivery or supply is made, but does not include a mortgage, hypothecation, charge or pledge;Explanation. - (a) Notwithstanding anything contained in the Sale of Goods Act, 1930 (III of 1930), where a sale or purchase of goods takes place in pursuance of a contract of sale, such sale or purchase shall be deemed for the purposes of this Act to have taken place in the State of Madhya Pradesh irrespective of the place where the contract of sale or purchase might have been made, if the goods are within the State,-(i)in the case of specific or ascertained goods, at the time the contract of sale or purchase is made; and(ii)in the case of unascertained or future goods, at the time of their appropriation to the contract of sale or purchase by the seller or by the purchaser, whether the assent of the other party is prior or subsequent to such appropriation; and(b)Where there is a single contract of sale or purchase of goods situated at more places than one, the provisions of clause (a) shall apply as if there were separate contracts in respect of the goods at each of such places;(c)[ Notwithstanding anything to the contrary contained in this Act or any other law for the time being in force, two independent sales or purchases shall, for the purposes of this Act, be deemed to have taken place,- [Inserted by M.P. Act No. 12 of 2006.](i)when the goods are transferred from a principal to his selling agent and front the selling agent to the purchaser; or(ii)when the goods are transferred from the seller to a buying agent and from the buying agent to his principal;].(d)[ Notwithstanding anything to the contrary contained in this Act or any other law for the time being in force, two independent sale or purchase shall, for the purposes of this Act, be deemed to have taken place, when the goods specified in Schedule II are transferred from a unit of a dealer to another unit of the same dealer for sale or for consumption or use in/for manufacture of goods specified in Schedule II in such unit and the dealer holds separate Registration Certificate tor each of such units;] [Substituted by M.P. Act No. 11 of 2010.](v)"Sale price" means the amount or any other consideration payable to a dealer as valuable consideration for the sale of any goods less any sum allowed as [***] [Omitted by M.P. Act No. 22 of 2006.] discount according to ordinary trade practice but inclusive of any sum charged for anything done by the dealer in respect of the goods at the time of or before delivery thereof other than the cost of freight or delivery or the cost of installation when such, cost is separately charged.Explanation. - (i) Where goods are sold on hire purchase or any system of payment by instalments, the sale price of such goods shall be exclusive of insurance charges, interest and hire charges and such other charges as may be prescribed;(ii)Where goods are sold by way of transfer of right to use such goods, the sale price thereof shall be the amount of valuable consideration received or receivable by the transferor for such transfer;(iii)[ [***] [Inserted by M.P. Act No. 12 of 2006.] Discount at the time of sale as evident from the invoice shall be excluded from the sale price but any ex post facto grant of discounts or incentives or rebates or rewards and the like shall not be excluded;](iv)[ The amount of valuable consideration paid or payable to a dealer for sale of drugs and medicines specified in entry 10 of Part III of Schedule-II shall be the maximum retail price printed on the package containing the drugs and medicines, for the purposes of levy of tax under Section 9;] [Inserted by M.P. Act No. 22 of 2006.](w)"Tax" means the tax payable under this Act;(x)[ "Taxable turnover" in relation to a dealer for any period means that part of dealer's turnover which remains, after deducting therefrom :- [Substituted by M.P. Act No. 12 of 2006.]

(1)the sale price of goods declared tax free under Section 16;

(2)the sale price of goods which are in the nature of tax paid goods in the hands of such dealer;

(3)the amount collected by way of tax under Section 9; orthe amount arrived at by applying the following formula :-

| rate of tax x aggregate of sale prices100 + rate of tax|

Provided that no deductions on the basis of the above formula shall be made if the amount by way of tax collected by a registered dealer, in accordance with the provisions of this Act, has been otherwise deducted from the aggregate of sale prices.Explanation. - Where the turnover of a dealer is taxable at different rates, the aforesaid formula shall be applied separately in respect of such part of the turnover liable to a different rate of tax under Section 9;]

(y)[ "Tax paid goods" in relation to goods specified in Part III of Schedule II and the goods notified under Section 9-A, on which tax is payable under Section 9 means any such goods which have been purchased by a dealer from a registered dealer inside the State of Madhya Pradesh within the meaning of Section 4 of the Central Sales Tax Act, 1956 (No. 74 of 1956);] [Substituted by M.P. Act No. 9 of 2009.]

(z)"Turnover" in relation to any period means the aggregate of the amount of sale prices received and receivable by a dealer in respect of any sale or supply or distribution of goods made during that period, whether or not the whole or any portion of such turnover is liable to tax but after deducting the amount, if any, refunded by the dealer to a purchaser, in respect of any goods purchased and returned by the purchaser within six months from the date of such sale :

Provided that-

(i)in the case of sale by bonafide agriculturist as defined in clause (e) of sub-section (1) of Section 2 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959), of ghee produced by himself; or

(ii)in case of sale by a person of agricultural or horticultural produce grown by himself or grown on any land in which he has an interest whether as owner, usufructuary mortgagee, tenant or otherwise, when such produce is sold in the form in which it was produced, without being subjected to any physical, chemical or other process for being made fit for consumption save mere dehusking, cleaning, grading or sorting, the amount of consideration relating to such sales,

shall be excluded from his turnover;(a-1) "VAT (Value Added Tax)" means tax on sale or purchase of goods payable under this Act;(b-1) "Year" means the twelve months ending on the 31st day of March.Chapter - II Taxing Authorities

3. Taxing Authorities and other Officers.

(1)There may he appointed a person to be the Commissioner of Commercial Tax and the following category of officers to assist him, namely :-

(a)[ Director of Commercial Tax;] [Inserted by M.P. Act No. 9 of 2009.]

(b)[] [Renumbered by M.P. Act No. 9 of 2009.] Additional Commissioner of Commercial Tax;

(c)Deputy Commissioner or Additional Deputy Commissioner of Commercial Tax;

(d)Assistant Commissioner or Additional Assistant Commissioner of Commercial Tax;

(e)Commercial Tax Officer or Additional Commercial Tax Officer;

(f)Assistant Commercial Tax Officer; and

(g)Inspector of Commercial Tax.

(2)[The Commissioner of Commercial Tax, the Director of Commercial Tax and the Additional Commissioner of Commercial Tax] [Substituted by M.P. Act No. 9 of 2009.] shall be appointed by the State Government and the other officers referred to in sub-section (1) shall be appointed by the State Government or such other authority as it may direct.

(3)[ The Commissioner of Commercial Tax, the Director of Commercial Tax and the Additional Commissioner of Commercial Tax shall exercise all the powers and perform all the duties conferred or imposed on the Commissioner by or under this Act throughout the State and for this purpose any reference to the Commissioner in this Act, shall be construed as a reference to the Director of Commercial Tax and the Additional Commissioner of Commercial Tax.] [Substituted by M.P. Act No. 9 of 2009.]

(4)[Other officers referred to in sub-section (2) and Appellate Authority] [Substituted by M.P. Act No. 22 of 2006.] shall, within such areas as the appointing authority may, by general or special order specify, exercise such powers as may be conferred and perform such duties as may be imposed by or under this Act.

3A. [ Appellate Authority. [Inserted by M.P. Act No. 12 of 2006.]

- The State Government may, by order, appoint any officer not below the rank of Deputy Commissioner of Commercial Tax as Appellate Authority.]

4. Appellate Board.

(1)The State Government shall, by notification with effect from a date specified therein, constitute Appellate Board to exercise the powers and perform the functions conferred on the Appellate Board by or under this Act.

(2)Till the date specified in the notification under sub-section (1), [the Appellate Board constituted under the Madhya Pradesh Vanijyik Kar Adhiniyam, 1994 (No. 5 of 1995)] [Substituted by M.P. Act No. 12 of 2006.] shall act as Appellate Board for the purpose of this Act and on the date aforementioned all proceedings pending before [the Appellate Board constituted under the Madhya Pradesh Vanijyik Kar Adhiniyam, 1994 (No. 5 of 1995)] [Substituted by M.P. Act No. 12 of 2006.], shall stand transferred to the Appellate Board constituted under sub-section (1).

(3)[ The Appellate Board shall consist of a Chairman and such number of Judicial and Accountant members as the State Government may decide.] [Substituted by M.P. Act No. 20 of 2010.]

(4)The Appellate Board shall, for the purpose of discharging its functions, have all the powers which are vested in the commercial tax authorities referred to in Section 3, and any proceedings before the Appellate Board shall be deemed to be judicial proceedings within the meaning of Sections 193 and 228 of the Indian Penal Code, 1860 (No. 45 of 1860) and for the purpose of Section 196 of the Indian Penal Code, 1860. The Appellate Board shall also be deemed to be the Civil Court for all the purposes of Section 195 and Chapter XXXV of the Code of Criminal Procedure 1973 (No. 2 of 1974).

(5)[ The tenure of the Chairman and members shall be five years, but shall not be beyond the age of 65 years in case of Chairman and 62 years in case of members, and the salary and other conditions of service of the Chairman and members shall be such as may be prescribed.] [Substituted by M.P. Act No. 12 of 2006.][Proviso omitted] [Omitted by M.P. Act No. 20 of 2010.]

(6)[ The Chairman of the Board shall be a retired member of the Indian Administrative Service who has held a post equivalent to the Chief Secretary of the State Government or Secretary to the Government of India and has experience of tax administration.

(7)Judicial members shall be the person who has been a member of Madhya Pradesh Higher Judicial Service or a person who has been an Advocate dealt in tax matters for at least ten years. At least one Judicial member shall be a serving or retired member of the Madhya Pradesh Higher Judicial Service.

(8)Accountant members shall be the person who has been in practice of accountancy in Sales Tax/Commercial Tax/Value Added Tax, as a Chartered Accountant for at least ten years, or who has been a member of the Madhya Pradesh State Taxation Service and has held the post of Additional Commissioner or equivalent or a higher post for at least three yeas. At least one accountant member shall be a serving or retired member of Madhya Pradesh State Taxation Service.

(9)The State Government may remove from office, the Chairman or a member of the Board who-

(a)has been adjudged an insolvent, or

(b)has been convicted of an offence which in the opinion of the State Government, involves moral turpitude, or

(c)has become physically or mentally incapable of acting as such member, or

(d)has acquired such financial or other interest as is likely to affect pre-judicially his functions as a member, or

(e)has so abused his position as to render his continuance in office prejudicial to the public interest:

Provided that the Chairman shall not be removed from his office on the ground specified in clauses (d) and (e) above except on an enquiry held by the State Government in accordance with such procedure as it may prescribe in this behalf and finds the Chairman to be guilty of such ground :Provided further that any member of the Board may be removed from the office, only after the consultation with the Chairman.

(10)The terms and conditions of the service of the Chairman and the members of the Board shall not be varied to their disadvantage during their tenure of office.

(11)The Chairman or any member ceasing to hold office shall not be eligible to appear, act or plead before any authority appointed under the Act.] [Inserted by M.P. Act No. 20 of 2010.]

(12)[ Subject to the previous approval of the State Government, the Appellate Board may, from time to time make regulation consistent with the provisions of this Act to regulate the procedure in all matters arising out of the exercise of its powers or the discharge of its functions under the Act.] [Sub-section (6) renumbered as sub-section (12) by M.P. Act No. 20 of 2010.]

4A. [ Orders of Appellate Board. [Inserted by M.P. Act No. 20 of 2010.]

(1)The Appellate Board may after giving both the parties to the appeal an opportunity of being heard, pass such orders thereon as it thinks fit.

(2)The Appellate Board may, at any time within four calendar years from the date of order, with a view to rectify any mistake apparent in the record, rectify any order passed by it under sub-section (1), and may make such rectification if the mistake is brought to its notice by dealer or the Assessing Officer:Provided that no such rectification shall be made if it has the effect of enhancing an assessment or reducing a refund or otherwise increasing the liability of a dealer, unless the Appellate Board has given notice to the dealer of its intention to do so and has allowed the dealer a reasonable opportunity of being heard.

(3)On an application under sub-section (6) of Section 46, the Appellate Board may, after considering the merits of the application made by the dealer, pass an order of stay for a period not exceeding one hundred and eighty days from the date of such order and the Appellate Board shall dispose of the appeal within the said period of stay specified in that order :Provided that where such appeal is not so disposed of within the said period of stay as specified in the order of stay, the Appellate Board may, on an application made in this behalf by the dealer and on being satisfied that the delay in disposing of the appeal is not attributable to the dealer, extend the period of slay, or pass an order of stay for a further period or periods as it thinks fit; so, however, that the aggregate of the period originally allowed and the period or periods so extended or allowed shall not, in any case, exceed three hundred and sixty-five days and the Appellate Board shall dispose of the appeal within the period or periods of slay so extended or allowed :Provided further that if such appeal is not disposed of within the period allowed under this sub-section or the period or periods extended or allowed under the first proviso, which shall not in any case, exceed three hundred and sixty-five days, the order of stay shall stand vacated after the expiry of such period or periods, even if the delay in disposing of appeal is not attributable to the dealer.

(4)The cost, if any, in an appeal shall be at the discretion of the Appellate Board.

(5)The Appellate Board shall send a copy of any order passed under this Section to the dealer and to the Commissioner.

4B. Procedure of Appellate Board.

(1)The powers and functions of the Appellate Board may be exercised and discharged by Benches constituted by the Chairman of the Appellate Board from among the members thereof.

(2)Subject to the provisions contained in sub-section (3), a Division Bench shall include at least one judicial member and one accountant member.

(3)The Chairman or any other member of the Appellate Board may, silling singly, dispose of any case which pertains to a dealer whose total turnover as computed by the Assessing Officer in the case does not exceed rupees sixty lacs and the Chairman may for the disposal of any particular case, constitute a Special Bench consisting of three or more members, one of whom shall necessarily be a judicial member and one an accountant member.

(4)If the members of a Bench differ in opinion on any point, the point shall be decided according to the opinion of the majority, if there is a majority, but if the members are equally divided, they shall state the point or points on which they differ, and the case shall be referred by the Chairman of the Appellate Board for hearing on such point or points by one or more of the other members of the Appellate Board, and such point or points shall be decided according to the opinion of the majority of the members of the Appellate Board who have heard the case, including those who first heard it.

(5)Subject to provisions of this Act, the Appellate Board shall have power to regulate its own procedure and the procedures of Benches thereof on all matters arising out of the exercise of its powers or of the discharge of its function, including the places at which the Benches shall hold their sittings.

(6)The Appellate Board shall, for the purpose of discharging its functions, have all the powers which are vested in the taxing authorities referred to in Section 3, and any proceeding before the Appellate Board shall be deemed to be a judicial proceeding within the meaning of Sections 193 and 228 of the Indian Penal Code, 1860 (45 of 1860) and for the purpose of Section 196 of the Indian Penal Code, 1860 (45 of 1860), the Appellate Board shall also be deemed to be a Civil Court for all the purposes of Section 195 and Chapter XXXV of the Code of Criminal Procedure, 1973 (No. 2 of 1974).]Chapter - III Incidence of Tax

5. Incidence of tax.

(1)Every dealer whose turnover during a period of twelve months immediately preceding the commencement of this Act exceeds the prescribed limits, which shall not exceed rupees five lacs, shall from such commencement be liable to pay tax under this Act in respect of sales or supplies of goods effected by him in Madhya Pradesh. Different limits may be prescribed for different category of dealers.

(2)Every dealer to whom sub-section (1) does not apply shall be liable to pay tax under this Act in respect of sales or supplies of goods effected by him in Madhya Pradesh with effect from the date on which his turnover in a year first exceeds the limit prescribed under in the said sub-section but for the purpose of assessment of the tax for that year, only so much of his turnover as is in excess of such limit, shall be taken into consideration.

6. Determination of liability to pay tax.

(1)The Commissioner shall, in the prescribed manner, institute proceedings for the purpose of determining the liability of a dealer to pay tax under this Act. Such liability shall be determined by an order and such determination shall be made within a period of twelve months from the date of institution of such proceedings.

(2)Notwithstanding anything contained in sub-section (2) of Section 5, liability of a dealer to pay tax under this Act shall not be determined from a date earlier than five years prior to-

(i)the date of institution of proceedings under sub-section (1); or

(ii)the date of validity of the registration certificate, whichever is earlier.

7. Joint and several liability of certain class of dealers.

(1)

(a)Where a dealer who carries on the business of supplying goods in the course of execution of a works contract entered into by him (hereinafter referred to as a contractor) through another such dealer (hereinafter referred to as a sub-contractor) directly or otherwise, and the sub-contractor executes such works contract and each or either of them is liable to pay tax under this Act, then notwithstanding anything contained in this Act, the contractor and the sub-contractor shall be jointly and severally liable to pay tax in respect of transfer of property in goods whether as goods or in some other form involved in the execution of such works contract.

(b)If the contractor proves in the prescribed manner to the satisfaction of the Commissioner that the tax has been paid by the sub-contractor on the turnover of the goods supplied in the course of execution of the works contract, the contractor shall not be liable to pay tax again on the turnover of such goods.

(c)[ If the sub-contractor proves in the prescribed manner to the satisfaction of the Commissioner that the contractor has opted for composition under Section 11 A in respect of the works contract being executed by the sub-contractor, the sub-contractor shall not be liable to pay tax on the turnover of the goods supplied in the execution of the works contract.] [Inserted by M.P. Act No. 8 of 2007.]

(2)[ Omitted.] [Omitted by M.P. Act No. 12 of 2006.]

(3)Where any dealer or person with a view to evade payment of tax or in order to claim any input tax rebate which he otherwise is not eligible for or was carrying on business in the name of or in association with any other person cither directly or indirectly, whether as an agent, employee, manager, partner or power of attorney holder, guarantor, relative or sister concern or any other capacity, such person and the dealer in whose name the registration certificate was obtained shall jointly and severally be liable for the payment of tax assessed, reassessed, interest payable and penalty imposed under the Act and such tax, interest and penalty shall be recovered from all or any of such persons as if such person or persons are dealer under the Act.

8. Liability of a dealer registered under Central Act No. 74 of 1956 to pay tax.

(1)A dealer registered under the Central Sales Tax Act, 1956 (No. 74 of 1956) who is not liable to pay tax under Section 5 shall nevertheless be liable to pay tax at the rate specified in Section 9 on his sales of any goods in respect of the purchases of which he has furnished a declaration under sub-section (4) of Section 8 of the said Act or on the sales of any goods in the manufacture of which such goods have been used.

(2)Every dealer to whom sub-section (1) applies shall for the purposes of Sections 18, 20, 24 and 39 be deemed to be a registered dealer.Chapter - IV Levy of Tax

9. [ Levy of tax. [Substituted by M.P. Act No. 12 of 2006.]

- [(1)] There shall be levied on goods specified in Schedule II, a tax at the rate mentioned in the corresponding entry in column (3) thereof and such tax shall be levied on the taxable turnover of a dealer liable to pay tax under this Act.]

(2)[ Notwithstanding anything to the contrary contained in this Act, no tax shall be levied on goods specified in Schedule II, if the goods are sold by any one of the oil companies, as may be notified, to any one of the notified oil companies.] [Substituted by M.P. Act No. 20 of 2010.]

(3)[ Notwithstanding anything to the contrary contained in this Act, no tax shall be levied on such goods as may be notified by the State Government, subject to such restrictions and conditions as may be specified in the notification, if the goods are sold by a joint venture company to its holding company.] [Inserted by M.P. Act No. 20 of 2010.]

9A. [ Levy of tax by weight, volume, measurement or unit on certain goods. [Inserted by M.P. Act No. 9 of 2009.]

- Notwithstanding anything contained in Section 9, the State Government may, by notification, fix the amount of tax payable on the sale or purchase of certain goods or a class of goods in respect of a specified area or whole of the State, on the basis of weight, volume, measurement or unit and subject to such terms and conditions as may be notified.]

10. levy of Purchase tax.

- [(1) Every dealer who in the course of his business purchases any goods specified in Schedule II from any person other than a registered dealer or [from a registered dealer who has opted for composition of tax under Section 11 or from a registered dealer in the circumstances in which no tax under Section 9 is payable by the registered dealer on the sale price of such goods] [Substituted by M.P. Act No. 12 of 2006.], shall be liable to pay tax on the purchase price of such goods if after their purchase,-(a)the goods other than those specified in Part III of the said Schedule, are not sold within the State of Madhya Pradesh or in the course of inter-state trade or commerce or in the course of export out of the territory of India but are sold or disposed of otherwise; or(b)[ the goods other than those specified in Part III of the said Schedule, are consumed or used,- [Substituted by M.P. Act No. 22 of 2006.](i)in the manufacture or processing of goods declared tax free under Section 16 and the manufactured or processed goods are disposed of otherwise than byway of sale in the course of export out of the territory of India; or(ii)as plant, machinery, equipment and parts thereof in generation, transmission or distribution of electrical energy; or](c)the goods other than those specified in Part III of the said Schedule, after consumption or use in the manufacture or processing or mining of any goods specified in Schedule II, the manufactured or processed or mined goods are disposed off otherwise than by way of sale within the State of Madhya Pradesh or in the course of inter-State trade or commerce or in the course of export out of the territory of India; or(d)the goods specified in Part III of the said Schedule, are not sold within the State of Madhya Pradesh or in the course of inter-State trade or commerce or in the course of export out of the territory of India but are sold or disposed of otherwise; or(e)the goods specified in Part III of the said Schedule, are consumed or used in the manufacture or processing or mining of goods;and such tax shall be levied,-(i)in respect of goods referred to in clauses (a), (b) and (c), at the rate of 4 percent or the rate specified in column (3) of Schedule II, whichever is lower; and(ii)in respect of goods referred to in clauses (d) and (e), at the rate specified in column (3) of Schedule II.Explanation. - The rate specified in Schedule II shall he the rate at which tax would have been levied on the sales of such goods within the State of Madhya Pradesh on the date of such purchase.]

(2)No tax under this section shall be levied in respect of any year on-

(a)a dealer whose turnover in a year does not exceed the limit prescribed under sub-section (1) of Section 5;

(b)any other dealer who has no turnover, if his aggregate of purchase prices of all the goods does not exceed such amount as may be prescribed.

(3)Every dealer who has no turnover and is liable to pay tax under sub-section (1) shall, for the purpose of Sections 18, 20, 21, 24, 25 and 30, be deemed to be a registered dealer.

10A. [ Levy of purchase tax on certain goods. [Substituted by M.P. Act No. 11 of 2010.]

(1)Notwithstanding anything to contrary contained in this Act, every dealer who in course of his business purchases goods as may be notified by the State Government, shall be liable to pay tax at the rate of four per cent of the purchase price of the notified goods :Provided that no tax under this section shall be payable on the purchases of such goods if the goods are consumed in the process of manufacture as may be specified by the State Government, within the State.

(2)No tax under this section shall be levied in respect of the purchases made from a registered dealer by whom tax under this section is payable and who has declared by putting a statement on the sale bill that tax under this section is payable by him on such goods.

(3)The tax under this section shall be levied in respect of a dealer from the date on which aggregate of the purchase prices of goods notified exceeds rupees five crores in the first instance, in a year :Provided that the following purchase prices of notified goods shall not be included in the aggregate of the purchase prices for determination of liability to pay tax under this section :-

(i)Purchase price of notified goods purchased from outside the State;

(ii)Purchase price of notified goods which have been sold against declaration under sub-section (6);

(iii)Purchase price of notified goods which have been purchased before the date of notification under sub-section (1);

(iv)Purchase price of notified goods which have been consumed tiller purchase, in the process of manufacture as specified under proviso to sub-section (1).

(4)Every dealer who is liable to pay tax under sub-section (1) shall continue to be so liable until the expiry of two consecutive years during which aggregate of purchase prices of the notified goods has not exceed the limits specified in sub-section (3) and on the expiry of such period his liability to pay tax under this section shall cease.

(5)Every dealer who is engaged in the manufacture as specified under proviso to sub section (1) shall obtain a certificate of recognition in the prescribed manner from the Prescribed Authority.

(6)If a dealer, who is liable to pay tax under this Section, sells the notified goods to a dealer, who holds a certificate of recognition, against a declaration issued in the manner and form as may be prescribed, the selling dealer shall be entitled to claim deduction of the purchase price of the goods sold and such purchase price shall be included in the aggregate of purchase prices.

(7)If the dealer holding certificate of recognition purchased the notified goods and instead of using such goods in the manufacture as specified in proviso to sub section (1), sells or disposes off such goods in any other manner, he shall be liable to pay tax at the rale of 4 per cent on the purchase price of those goods.

(8)The State Government may, by notification, exempt whether prospectively or retrospectively any transactions, as it may deem fit, from payment of tax under this Section for such period as may be specified in the notification.]

11. Composition of tax.

- [(1)] [Substituted by M.P. Act No 12 of 2006.] A registered dealer purchasing goods specified in Schedule II from another such dealer within the State after payment to him of tax under Section 9 and/or purchasing goods specified in Schedule I. and whose turnover in a year does not ordinarily exceed such limit as may be prescribed but does not exceed [sixty lacs] [Substituted by M.P. Act No. 20 of 2010.], may opt, in the prescribed form within one month of the commencement of such year, for payment, in lieu of tax payable by him under Section 9, a lumpsum at such rate not exceeding four percent in such manner and subject to such restrictions and conditions as may be prescribed :[Provided that in case of a dealer who is a manufacturer, the condition of purchases from a registered dealer shall be limited to the goods specified in Part-Ill and IV of Schedule-II :Provided further that the option for composition pertaining to the year 2006-07 can be given up to 30th June, 2006 :Provided also that a dealer who has obtained registration certificate during a year, may give option for composition for the part period of the year and the option for composition can be given within 30 days from the date of registration.] [Inserted by M.P. Act No. 22 of 2006.]

(2)If a registered dealer during the year for which an option has been given by him, contravenes any of the restrictions and conditions prescribed under sub-section (1), the option given by him shall stand revoked.

(3)[ A registered dealer who opts for composition of tax sub-section (1) shall not be eligible to any input tax rebate in respect of the goods sold during the year in relation to which such option is exercised by the dealer and the input tax rebate already claimed and adjusted towards the tax payable, shall be paid along with the first quarter of the year.] [Substituted by M.P. Act No. 22 of 2006.]

11A. [ Composition of tax by certain registered dealers. [Inserted by M.P. Act No. 22 of 2006.]

(1)

(a)The Commissioner may, subject to such restrictions and conditions as may be prescribed, permit any registered dealer, who carries on wholly or partly the business of supplying goods in the course of execution of works contract entered into by him, to pay in lieu of tax payable by him under this Act a lump sum at such rate as may be prescribed and determined in the prescribed manner, by way of composition, and this option for composition will have to be submitted within [60 days] of commencement of execution of the works contract or contract.

(b)The provisions of Sections 18, 20, 20-A, 39 and 40 shall not apply to a registered dealer to whom permission to pay a lump sum by way of composition is granted under clause (a) in relation to the period for and the goods in respect of which such composition of tax has been made and who complies with the restrictions and conditions prescribed under the said clause.

(2)For the purpose of determination of the lump sum by way of composition under clause (a) of sub-section (1), the State Government may prescribe different rates for different kinds of contracts.

(3)A registered dealer who opts for composition of tax under sub-section (1) shall not be eligible to any input tax rebate in relation to the period for and the goods in respect of which such option is exercised by the dealer.]

11B. [ Payment of lump sum in lieu of tax. [Inserted by M.P Act No. 8 of 2007.]

(1)Notwithstanding anything contained in this Act, the State Government may direct payment of tax in lump sum in respect of such class of goods by such class of dealers on such terms and conditions as may be notified in the official Gazelle.

(2)The tax in lump sum specified in sub-section (1) shall not exceed the amount of maximum tax liability provided in sub-section (1) of Section 9.]

12. Dealer not to pass incidence of tax to agriculturists and horticulturists under certain circumstances.

- No dealer shall collect any amount, by way of tax, from a person who sells agricultural or horticultural produce grown by himself or grown on any land in which he has an interest, whether as owner, usufructuary mortgagee, tenant or otherwise, when such produce is sold in the form in which it was produced, without being subjected to any physical, chemical or other process for being made lit for consumption save mere dehusking, cleaning, grading or sorting.

13. Rate of tax on container or packing material.

- Notwithstanding anything contained in Section 9 or Section 10 where any goods packed in any container or packing material are sold or purchased, the container or packing material in which such goods are so packed shall be deemed to have been sold or purchased along with such goods and the tax under Section 9 or Section 10 shall be levied on the sale or purchase of such container or packing material at the rate of tax, if any, applicable to the sale, or as the case may be, the purchase of the goods themselves :Provided that no tax under Section 9 or Section 10 shall be levied where the container or packing material is sold or purchased along with the goods declared tax-free under Section 16.

14. [ Rebate of Input tax. [Substituted by M.P. Act No. 12 of 2006.]

(1)Subject to the provisions of sub-section (5) and such restrictions and conditions as may be prescribed, a rebate of input tax as provided in this section shall be claimed by or be allowed to a registered dealer in the circumstances specified below-

(a)Where a registered dealer purchases any goods specified in Schedule II other than those specified in Part III of the said Schedule within the State of Madhya Pradesh from another such dealer after payment to him input tax for-

(1)sale within the State of Madhya Pradesh or in the course of inter-State trade or commerce or in the course of export out of the territory of India; or

(2)consumption or use for/in the manufacture or processing or mining of goods specified in Schedule II for sale within the State of Madhya Pradesh or in the course of inter-State trade or commerce or in the course of export out of the territory of India; or

(3)use as packing materials in packing of goods specified in Schedule II; or

(4)use as plant, machinery, equipment and parts thereof in respect of goods specified in Schedule II; or

(5)[ consumption or use for/in the manufacture or processing or packaging of goods declared tax free under Section 16, for sale in the course of export out of the territory of India; or(5-a) consumption or use for/in the manufacture or processing or packaging, other than mentioned in sub clause (5) above, and in connection with stile, of goods declared tax free under Section 16; or(5-b) consumption or use as plant, machinery, equipment and parts thereof for/in generation, transmission or distribution of electrical energy; or]

(6)disposal of,-

(i)such goods, or

(ii)goods specified in Schedule II, manufactured or processed or mined out of such goods otherwise than by way of sale within the State of Madhya Pradesh or in the course of inter-State trade or commerce or in the course of export out of the territory of India,

he shall claim or be allowed in such manner and within such period as may be prescribed, input tax rebate of the amount of such input tax-

(i)in case of goods referred to in sub-clauses (1), (2), [(3), (4) and (5)] [Substituted by M.P. Act No. 22 of 2006.]; and

(ii)in case of goods referred to in sub-clauses [(5-a, (5-b)] [Substituted by M.P. Act No. 22 of 2006.] and (6), which is in excess of 4 percent of the purchase price, net of input tax, of such goods;

(b)Where a dealer makes an application for grant of a registration certificate under clause (a) or clause (b) of sub-section (2) of Section 17 on or after the commencement of the Act, he shall, in respect of goods specified in Schedule II other than those specified in Part III of the said Schedule, purchased, on or after such commencement, by him within the State of Madhya Pradesh from another such dealer after payment to him input tax and held in stock by him on the date of validity of the registration certificate issued to him under clause (a) or clause (b) of sub-section (2) of Section 17, claim or be allowed input tax rebate of the amount of such tax in accordance with the provisions of clause (a) above.

(c)[ Where a registered dealer who has opted for composition under Section 11 for a year, does not opt for composition in subsequent year, he shall claim or be allowed input tax rebate in respect of the goods held in stock on the date of commencement of the subsequent year in accordance with the provisions of clause (a) above. [Inserted by M.P. Act No. 22 of 2006.]

(d)Notwithstanding anything contained in clause (a), where the goods purchased within the State of Madhya Pradesh by canteen stores department, registered under the Act, from a registered dealer after payment to him input tax, are sold as canteen stores by the canteen stores department to serving military personnel and ex-servicemen directly or through regimental or unit run canteens, the canteen stores department shall claim or be allowed in such manner and within such period as may be perscribed, input tax rebate of the amount of such input tax, which is in excess of 4 per cent of the purchase price, net of input tax, of such goods.]

(e)[ Notwithstanding anything contained in clause (a), where a dealer, who is a builder and developer carrying on the business of constructing residential and/or commercial buildings, makes an application for grant of a registration certificate under clause (a) of sub-section (2) of Section 17 after the prescribed period but before 31st March, 2008, he shall, in respect of goods specified in Schedule II other than those specified in Part III of the said Schedule, purchased, on or after date of liability, by him within the State of Madhya Pradesh from a registered dealer after payment to him input tax claim or be allowed input tax rebate of the amount of such tax in accordance with the provisions of clause (a) above.] [Inserted by M.P. Act No. 9 of 2009.]

[(1-A) Subject to such restrictions and conditions as may be prescribed, where a registered dealer purchases natural gas as specified in Part III of Schedule II within the State of Madhya Pradesh from another such dealer after payment to him input tax and consumes the natural gas so purchased in generation of electrical energy, he shall claim or be allowed in such manner and within such period as may be prescribed, input tax rebate of the amount of such input tax which is in excess of 5 per cent of the purchase price, net of input tax, of such natural gas.] [Inserted by M.P. Act No. 9 of 2009.][(1-B) Subject to such restrictions and conditions as may be prescribed, where a registered dealer sells the goods as may be notified by the State Government, and the dealer consumes the goods purchased by him within the State of Madhya Pradesh from another such dealer after payment to him input tax, in the manufacture of such notified goods, he shall claim or be allowed in such manner and within such period as may be prescribed, input tax rebate of the amount of such tax. The provisions of clause (a) of sub-section (1) shall mutatis mutandis apply to the input tax rebate claimed or allowed under this sub-section.] [Inserted by M.P. Act No. 20 of 2010.]

(2)Notwithstanding any thing contained in this Act, where-

(a)any official or personnel of-

(i)any foreign diplomatic mission or consulate in India; or

(ii)the United Nations Organisation or any other similar international body.

entitled to privileges under any convention to which India is a party or under any law for the time being in force; or

(b)any consular or diplomatic agent of any mission, the United Nations Organisation or other body referred to in sub-clause (i) or sub-clause (ii) of clause (a),

purchases any goods specified in Schedule II other than those specified in Part III of the said Schedule within the State of Madhya Pradesh from a registered dealer after payment to him input tax for himself or for the purposes of such mission. United Nations Organisation or other body, he shall be entitled to claim or be allowed, in such manner and within such period as may be prescribed, input tax rebate of the amount of such input tax and such rebate shall be granted by way of refund.

(3)The input tax rebate by a registered dealer under sub-sections [(1) and (1-A)] [Substituted by M.P. Act No. 9 of 2009.] shall be adjusted in such manner as may be prescribed towards the tax payable by him under this Act or under the Central Sales Tax Act, 1956 (No. 74 of 1956) and the balance, if any, shall be carried over for adjustment towards tax payable in the subsequent year :Provided that the input tax rebate, which remains unadjusted even after two years from the close of the relevant financial year, shall be granted by way of refund.

(4)Notwithstanding anything contained in sub-section (3), if any amount of input tax rebate in respect of the goods purchased by a registered dealer being,-

(i)for sale in the course of export out of the territory of India; or

(ii)for consumption or use for/in the manufacture or processing or mining of goods for sale in the course of export out of the territory of India; or

(iii)[] [Substituted by M.P. Act No. 22 of 2006.] for use as plant, machinery, equipment and parts thereof; or

(iv)for sale as canteen stores; or

(v)[] [Substituted by M.P. Act No. 22 of 2006.] for sale or supply to the Central Government or a State Government; or

(vi)[ natural gas consumed in generation of electrical energy;] [Inserted by M.P. Act No. 9 of 2009.]

is not adjustable towards any tax payable by him, such rebate shall be granted by way of refund.

(5)

(a)

(i)Where a registered dealer has claimed and adjusted input tax rebate towards the tax payable by him according to his return or returns, such dealer shall in the event of disposal of. -

(a)goods; or

(b)goods specified in Schedule II, manufactured or processed or mined out of the goods,

otherwise than by way of sale within the State of Madhya Pradesh or in the course of inter-State trade or commerce or in the course of export out of the territory of India, be liable to pay the amount of input tax or the amount at the rale of 4 percent of the purchase price, net of input tax, of such goods, whichever is lower, towards the input tax rebate in respect of the aforesaid goods adjusted by him.

(ii)Where a registration certificate of a registered dealer who has claimed and adjusted input tax rebate towards the tax payable by him according to his return or returns, is cancelled under sub-section (10) of Section 17, such dealer shall pay the amount claimed by way of input tax rebate in respect of the goods held in stock by him on the date the order of cancellation of the registration certificate takes effect.

(b)Where the amount of tax or the amount of input tax rebate which a registered dealer is liable to pay under clause (a) is not adjustable towards any input tax rebate to his credit, such dealer shall be liable to pay, on the amount so payable, interest at the rate of 1.5 percent per month for the period commencing from the date such amount has become due to the date of its payment.

(6)No input tax rebate under sub-section (1) shall be claimed or be allowed to a registered dealer,-

(i)in respect of any goods specified in Schedule II purchased by him from another such dealer for sale but given away by him by way of free sample or gift or given to or received by him by way of replacement;

(ii)in respect of goods specified in Schedule II for use or consumption for manufacture or processing or mining of goods but the goods manufactured or processed or mined are given away by him by way of free sample or gift or given to or received by him by way of replacement;

(iii)in respect of goods purchased by him from another such dealer who opts for the composition of tax under the provisions of Section [11 and 11-A] [Substituted by M.P. Act No. 22 of 2006.];

(iv)who opts for composition under Section [11 and 11-A] [Substituted by M.P. Act No. 22 of 2006.];

(v)[ omitted] [Omitted by M.P. Act No. 22 of 2006.];

(vi)in respect of plant, machinery, equipment and parts thereof, as may be notified by the State Government;

(vii)[ in respect of goods, the amount of bill, invoice or cash memorandum of which exceeds rupees forty thousand and payment of which has not been made by crossed cheque; [Inserted by M.P. Act No. 9 of 2009.]

(viii)in respect of goods, the amount of tax included in bill, invoice or cash memorandum of which exceeds rupees one thousand and it has not been authenticated in accordance with the provision of sub-section (1-A) of Section 40;

(ix)in respect of goods notified under Section 9-A.]

(7)

(a)The State Government, if it deems fit, may, by notification, specify any goods mentioned in Fart III of Schedule II for the purpose of claiming or allowing input tax rebate under this section, when such goods are purchased by a registered dealer from another such dealer within the State of Madhya Pradesh,-

(i)after payment to him of tax under Section 9; or

(ii)which are tax paid goods at the hands of the selling registered dealer,

for use or consumption of such goods for/in the manufacture or for/in mining of any goods for sale within the State of Madhya Pradesh or in the course of inter state trade or commerce or in the course of export out of the territory of India and thereupon the input tax rebate in respect of such goods shall be claimed or be allowed in such manner, to such extent, within such period and subject to such restrictions and conditions as may be specified in the notification.

(b)The provisions of clause (b) of sub-section (1) and sub-sections (3) to (5) shall apply to input tax rebate that may be claimed or allowed in respect of goods referred in clause (a).]

15. Burden of proof.

- The burden of proving that any sale or purchase effected by a dealer is not liable to tax under Section 9 or Section 10 as the case may be. or that he is eligible for an input tax rebate under Section 14 shall be on the dealer.

16. [ Tax free goods. [Substituted by M.P. Act No. 9 of 2009.]

- No tax under Section 9 or Section 10, as the case may be, shall be payable on the sale or purchase of goods specified in Schedule I, subject to the conditions and exceptions, if any, set out in the corresponding entry in the third column thereof.]

16A. [ Saving. [Substituted by M.P. Act No. 22 of 2006.]

(1)Notwithstanding the repeal of the Madhya Pradesh Vanijyik Kar Adhiniyam, 1994 (No. 5 of 1995) or the Madhya Pradesh General Sales Tax Act, 1958 (No. 2 of 1959) repeated by Act No. 5 of 1995 (hereinafter referred to as the repealed Acts), the State Government may, by notification, exempt-

(i)

(a)any class of dealers; or

(b)any goods or class of goods in whole or in part, from the payment of tax under the repealed Act; or

(ii)any dealer or class of dealers from any provision of the repealed Acts or the provision of any rules made there under.

for any period before the, commencement of this Act and for that purpose it shall and shall always be deemed that the provisions of" Section 17 of the Act repealed by this Act or Section 12 of the Act No. 2 of 1959 repealed by Act No. 5 of 1995 have revived for the purpose of such exemption.

(2)Notwithstanding anything contained in any other provisions of the repealed Acts,-

(a)a registered dealer who is an industrial unit eligible for grant of facility of deferred payment of tax, under the scheme providing for grant of incentive to entrepreneur in respect of an industrial unit set up in the State as the State Government may make in this behalf, may make deferred payment of tax pretaining to such period before the commencement of this Act and subject to such restrictions and conditions, as may be specified in such scheme;

(b)the State Government may, by notification, amend any notification relating to the facility of deferred payment of tax by the industrial units, issued under Section 37 read with Section 80 of the Act repealed by this Act or Section 22-D read with Section 51 of the Act No. 2 of 1959 repealed by Act No. 5 of 1995,

and for that purpose it shall and shall always be deemed that provisions of Section 37 and Section 80 of the Act repealed by this Act or Section 22-D and Section 51 of the Act No. 2 of 1959 repealed by Act No. 5 of 1995 have revived for the purpose of such deferment or amendment.]Chapter-V Registration of Dealers

17. Registration of dealers.

(1)Every dealer whose turnover during the twelve months immediately preceding the commencement of this Act exceeds the limit prescribed under sub-section (1) of Section 5 shall get himself registered in the prescribed manner within thirty days of the commencement of this Act.

(2)

(a)Every dealer other than a dealer to whom sub-section (1) applies shall get himself registered within the prescribed period from the date on which his turnover in a year first exceeds the limit prescribed under sub-section (1) of Section 5.

(b)Every dealer being a transferee of a business within the meaning of sub-section (1) of Section 29 shall get himself registered within thirty days from the date of transfer of the business of which he is a transferee.

(c)A dealer who though not liable to pay tax under Section 5 desires to obtain a registration certificate voluntarily may gel himself registered under this Act.

(d)Any person intending to establish a business in the State for the manufacture of goods for sale of value exceeding one lac in a year and who is registered in the Industries Department of the State Government for establishing an industrial unit in the State or who is issued a licence wherever necessary or has sent a memorandum of information to the Central Government to establish a new industrial undertaking in the State under the provisions of the Industries (Development and Registration) Act, 1951 (No. 65 of 1951) may, notwithstanding that he is not liable for registration under clause (a), get himself registered under this Act.

(3)Every dealer required to get himself registered under sub-section (1) or clause (a) or clause (b) of sub-section (2), shall, or a dealer who desires to get himself registered under clause (c) of sub-section (2), or a person who desires to get himself registered under clause (d) of sub-section (2) may make an application to the Commissioner in such form and manner as may be prescribed, giving correct and complete particulars therein. Such application shall be accompanied by an affidavit in support of the particulars given in the application and also a satisfactory proof of payment of a registration fee of live hundred rupees in the prescribed manner.

(4)[ (a) On the day the application for grant of a registration certificate as required by sub section (1) or sub-section (2) is received, the said authority shall grant the applicant a registration certificate in the prescribed form.

(b)After issue of the registration certificate under clause (a), the (Commissioner shall verify the particulars given in the application in such manner as may be prescribed.

(c)If the Commissioner on verification under clause (b), is satisfied that the particulars given by the applicant in his application are incorrect or that the applicant has misrepresented certain facts, he shall, after giving the applicant an opportunity of being heard and recording the reasons in writing, cancel the registration certificate issued to the appellant under clause (a) in accordance with the provisions of clause (c) or clause (e) of sub-section (10) from the date of its issue, not later than thirty days of the date of receipt of the application.]

(5)The registration certificate granted under sub-section (4) shall take effect from-

(a)in a ease where a dealer required to get himself registered under clause (a) or clause (b) of sub-section (2) has applied for registration within the period prescribed under clause (a) or specified in clause (b) of the said sub-section, the date on which his turnover in a year first exceeds the limit prescribed under sub-section (1) of Section 5 or the date of transfer of business, as the case may be;

(b)in a case where a dealer required to get himself registered under clause (a) or clause (b) of sub-section (2) has applied for registration after the expiry of the prescribed or specified period, as the case may be, the date on which he applies for registration;

(c)where a dealer has applied under clause (c) or a person has applied under clause (d) of sub-section (2), for registration the date of such application and notwithstanding the provisions of Section 5, such dealer or person as the case may be, shall be liable to pay tax under this Act, during the period from the said date till his registration certificate remains in force.

(6)Without prejudice to the provisions of sub-section (6) of Section [20] [Substituted by M.P. Act No. 9 of 2009.] when a dealer has without reasonable cause, failed to get himself registered within the prescribed time as required by sub section (1) or clause (a) or clause (b) of sub-section (2) the Commissioner may, after giving such dealer a reasonable opportunity of being heard, direct him to pay by way of penalty, in addition to the fee payable, a sum not exceeding rupees five hundred.

(7)Every dealer who at the commencement of this Act holds a registration certificate under the provisions of the Act repealed by this Act shall, on such commencement, be deemed for all purposes of this Act to be a dealer registered and holding a registration certificate under this Section.

(8)If any registered dealer or other dealer who is required to furnish returns under sub-section (1) of Section 18-

(a)sells or otherwise disposes of his business or any part or place of his business or effects or comes to know of any other change in the ownership of the business; or

(b)discontinues his business or changes his place of business or opens a new place of business; or

(c)changes the name or nature of his business;

he or if he dies, his legal representative shall within the prescribed time, inform the prescribed authority accordingly.

(9)

(a)The Commissioner shall,-

(i)on an application made by a registered dealer for amendment of his registration certificate in pursuance of the provisions of sub-section (8) or otherwise, amend the registration certificate of the dealer or reject the application within 30 days of the date of receipt of such application, after making such enquiry as he deems fit; and

(ii)on being satisfied that the registration certificate issued to a dealer requires amendment with regard to certain particulars specified therein, amend the registration certificate after giving the dealer an opportunity of being heard.

(b)When the registration certificate is amended under sub-clause (i) of clause (a) in pursuance of any of the events specified in sub-section (8), such amendment shall take effect from the date such event has taken place and in all other cases falling under the said sub-clause the amendment shall take effect from the date of application. An amendment made under sub-clause (ii) of clause (a) shall take effect from the date of order for making such amendment.

(10)[ When-] [Substituted by M.P. Act No. 20 of 2010.]

(a)on an application by a registered dealer that his business has been discontinued or transferred, or the Commissioner on his own motion finds that a registered dealer has discontinued or transferred his business; or

(b)on an application by a registered dealer that his liability to pay tax has ceased, or the Commissioner on his own motion finds that as per the returns submitted by a registered dealer, his turnover in the immediate previous year has not exceeded the limit prescribed under Section 5; or

(c)the Commissioner on his own motion finds that a registered dealer has been granted a registration certificate on the basis of the incorrect information furnished by the dealer; or

(d)the Commissioner on his own motion finds that a registered dealer is in arrears of tax or penalty or any other sum due under this Act or under the Act repealed by this Act, which is more than rupees one lac and which remains outstanding for more than six months; or

(e)the Commissioner on his own motion finds that the certificate of a registered dealer should be cancelled for reasons to be recorded in writing by him,

the Commissioner may cancel the registration certificate :Provided that where the Commissioner proposes to cancel the registration certificate of a dealer under this sub-section, he shall give the dealer an opportunity of being heard.

(11)Any dealer whose registration certificate is cancelled under clause (d) or clause (e) of sub-section (10) shall, for the purpose of sub section (6) of Section [20] [Substituted by M.P Act No. 9 of 2009.] be deemed to be a dealer, who has failed to apply for registration, but shall not be liable to pay any penalty under the said sub-section.[(11-A) Where registration certificate of a dealer is cancelled under clause (e) of sub-section (10) for non-filing of returns, the dealer may within thirty days from the date of communication of cancellation order apply to the Commissioner for reinstatement of registration certificate with a fee of rupees two thousand and if the Commissioner is satisfied that the dealer has furnished all due returns along with payment of tax payable as also interest, if any, the Commissioner may reinstate the registration certificate effective from the date from which it was cancelled.] [Inserted by M.P. Act No. 9 of 2009.]

(12)[(a) The Commissioner may, for the proper realisation of tax, from time to time demand from a registered dealer reasonable security as may be prescribed to be furnished in the prescribed manner.] [Substituted by M.P. Act No. 12 of 2006.]

(b)The Commissioner may, by order, forfeit the whole or any portion of the security furnished by a dealer,-

(i)for collection of any amount of tax, interest or penalty payable by the dealer; or

(ii)if the dealer is found to have misused any prescribed certificate or declaration or has failed to keep or retain them in the prescribed manner.

(c)No order shall be passed under sub-clause (b) above, without giving the dealer a reasonable opportunity of being heard.

Chapter - VI Returns, Assessment, Payment and Recovery of Tax

18. Returns.

(1)

(a)

(i)Every such dealer as may be required so to do by the Commissioner by notice served in the prescribed manner;

(ii)Every registered dealer; and

(iii)Every dealer whose registration certificate has been cancelled under clause (d) or clause (c) of sub-section (10) of Section 17,

shall furnish return in such form, in such manner, for such period, by such dates and to such authority as may be prescribed :Provided that the Commissioner may, subject to such terms and conditions as may be prescribed, exempt any such dealer from furnishing such returns and statement or permit any such dealer to furnish the return for such different period, in such other form and to such other authority, as he may direct.

(b)Every dealer required to furnish returns, under clause (a), shall furnish a statement in such forms and manner for such period, by such date and to such authority as may be prescribed.

(c)[ Omitted.] [Omitted by M.P. Act No. 12 or 2006.]

(2)If any dealer discovers any omission, error or wrong statement in any return furnished by him under clause (a) of sub-section (1) he may furnish a revised return in the prescribed manner and within the prescribed time.

(3)Every dealer required to file return under sub-section (1) shall pay the full amount of tax payable according to the return as required by sub-section (2) of Section 24 or the difference of the amount of tax payable according to the revised return as required by sub-section (3) of the said Section and the full amount of interest, if any, payable under clause (a) or clause (b) of sub section (4) and shall furnish the proof of such payment along with the return or the revised return, as the case may be.

(4)

(a)If a dealer required to furnish return under sub-section (1),-

(i)fails to pay the amount of tax payable according to a return for any period in the manner prescribed under sub-section (2) of Section 24; or

(ii)furnishes a revised return under sub-section (2) showing a higher amount of tax to be due than was shown by him in the original return; or

(iii)[ fails to furnish return; or [Substituted by M.P. Act No. 8 of 2007.]

(iv)has furnished return or returns and the tax paid along with the return or returns is less than the tax as per accounts,]

such dealer shall be liable to pay interest in respect of,-

(1)the tax payable by him according to the return; or

(2)the difference of the amount of tax payable according to the revised return; or

(3)[ the tax payable for the period for which he has failed to furnish return; ro [Substituted by M.P. Act No. 8 of 2007.]

(4)the amount of tax by which tax so paid along with the return or returns falls short of the tax as per accounts.][at such rate as may be prescribed which shall not exceed 1.5 per cent per month] [Substituted by M.P. Act No. 11 of 2007.] from the date the tax so payable had become due to the date of its payment or to the date of order of assessment, whichever is earlier.Explanation. - For the purpose of this clause,-

(1)Where the period of default covers a period less than a month the interest payable in respect of such period shall be computed proportionately.

(2)'month' shall mean thirty days.

(b)[ If a registered dealer having furnished a return under sub- section (1) or a revised return under sub-section (2) for any period and paid the tax payable according to such return or revised return after the lime prescribed therefor or the tax paid along with the return or returns falls short of the tax as per accounts, fails to pay interest along with such return or revised return or payment of amount of tax by which tax so paid along with the return or returns falls short of the tax as per accounts, in accordance with the provisions of clause (a), the Commissioner shall levy the interest liable to be paid by the dealer and after giving the dealer a reasonable opportunity of being heard, may direct him to pay in addition to the tax payable or paid and the interest payable by him, by way of penalty, a sum equal to such rate as may be prescribed which shall not exceed 1.5 percent per month of the amount of interest, from the date such interest had become due to the date of its payment or to the date of order of assessment, whichever is earlier.] [Substituted by M.P. Act No. 8 of 2007.]

(c)If a dealer fails without sufficient cause to comply with the requirement of notice issued under sub-section (1), the Commissioner may after giving the dealer a reasonable opportunity of being heard, direct him to pay, in addition to any tax payable or paid by him, by way of penalty a sum of one hundred rupees per day of default subject to a maximum of rupees five thousand.

(d)Where,-

(i)no tax is payable by a registered dealer committing a default under sub-clause (iii) of clause (a), or

(ii)a registered dealer having paid the tax payable according to a return in lime fails to furnish the return in lime;

the Commissioner may after giving such dealer a reasonable opportunity of being heard direct him to pay by way of penalty a sum of rupees fifty per day of default subject to a maximum of rupees one thousand.

(5)

(a)If the Commissioner has reason to believe that the particulars given by a registered dealer in his return or returns furnished by him for any period under sub-section (1) or sub-section (2) are not correct he may, by giving the dealer an opportunity of being heard, verify the correctness of such particulars in the return or returns.

(b)If on such verification it is found that the particulars given in the return or returns are not correct in so far as they relate to the application of the correct rate of tax, the calculation of tax or interest payable or claim of any deduction and input tax rebate, he shall by issue of a notice in the prescribed form require such dealer to make the payment of the additional amount of tax and or interest payable by him within the period specified in such notice.

19. Tax Audit.

- [(1) The Commissioner or an agency authorised by him shall, on previous intimation to the dealer, undertake tax audit, in such manner as may be prescribed, of the records, stocks in trade and the related documents of the dealer, who are selected by him in the manner as he may deem fit.] [Substituted by M.P. Act No. 12 of 2006.]

(2)The tax audit shall be generally taken up in the office, business premises or warehouse of the dealer.

(3)[ ***] [Omitted by M.P. Act No. 26 of 2007.]

(4)[ For the purpose of tax audit, the Commissioner or an agency authorised by him may enter the place of business, office or warehouse of the dealer and require him to produce books of account and documents relating to his business, and the dealer, shall produce the books of account and the documents relating to his business as required.] [Substituted by M.P. Act No. 12 of 2006.]

(5)[ Tax audit shall be completed within a period of six calendar months from the date of institution of the proceedings and after completion of tax audit, a report shall be prepared and in case of tax audit by an agency authorised by the Commissioner, the report shall be submitted to the Commissioner, who shall send a copy of the report to the dealer.

(6)[ After such audit, if the return or returns filed by the dealer are not found to be correct or the dealer has not filed return or returns, the Commissioner shall by issue of a notice in prescribed form require such dealer to make the payment of tax and/or interest payable by him, at such rate as may be prescribed, within the period specified in such notice.] [Inserted by M.P. Act No. 12 of 2006.]

(7)If the dealer does not comply with the requirements made in the notice, the Commissioner shall assess or re-assess him to tax and interest and/or to imposition of penalty, in accordance with the provisions of Section 20.] [Substituted by M.P. Act No. 20 of 2010.]

20. Assessment of tax.

(1)The assessment of every registered dealer shall be made separately for every year :Provided that,-

(a)the Commissioner, may, subject to such conditions and restrictions as may be prescribed assess the tax due from any dealer for any part of a year,

(b)a registered dealer who claims a refund of input tax rebate under the provisions of sub-section (4) of Section 14. -

(i)in his return for any quarter of a year and makes an application for that purpose, along with such return or before the date on which the return for the subsequent quarter becomes due, or

(ii)in his returns for a year and makes an application for that purpose before the date on which the return for the first quarter of the subsequent year becomes due,

the assessment of such dealer for that quarter or year, as the case may be shall be made in accordance with the provisions of sub-section (4) within a period of three months from the date of receipt of the application.

(2)[ omitted.] [Omitted by M.P. Act No. 12 of 2006.]

(3)[ omitted.] [Omitted by M.P. Act No. 12 of 2006.]

(4)[(a) The Commissioner shall serve on a registered dealer referred to in the proviso to sub-section (1) of this section or sub-section (3) of Section 20-A or a registered dealer who is not eligible for assessment [under sub-sections (1) and (1-A) of Section 20-A] [Substituted by M.P. Act No. 12 of 2006.] with a notice in the prescribed form appointing a place which may be the business premises or any other place and day and directing him,-

(i)to appear in person or by an agent entitled to appear in accordance with the provisions of Section 23; or

(ii)to produce evidence or have it produced in support of the returns; or

(iii)to produce or cause to be produced accounts, registers, cash memoranda or other documents relating to his business.]

(5)If a registered dealer referred to in clause (a) of sub-section (4),-

(a)has not furnished returns and statement in respect of any period by the prescribed date; or

(b)has knowingly furnished incomplete or incorrect returns for any period; or

(c)having furnished such returns has failed to comply with any of the terms of a notice issued under clause (a) of sub-section (4); or

(d)

(i)has not maintained any accounts, or

(ii)the accounts maintained by him are not in accordance with the provisions of sub-section (1) of Section 39, or

(iii)has not regularly employed any method of accounting, or

(iv)the method employed is such that in the opinion of the Commissioner assessment cannot properly be made on the basis thereof, the Commissioner, shall after issue of a notice in the prescribed form appointing a place which may be the business premises or at the place specified in the notice and in the prescribed manner, assess the dealer to the best of his judgement.

(6)

(a)If upon any information which has come into his possession, the Commissioner is satisfied that any dealer, being liable to pay tax in respect of any period has failed to apply for registration, the Commissioner shall within one calendar year from the date of completion of the proceedings under sub-section (1) of Section 6 proceed, in such manner as may be prescribed, to assess such dealer and assess him to tax to the best of his judgement in respect of the whole of such period and shall impose upon him, by way of penalty, a sum two times of the amount of tax so assessed.

(b)In respect of periods, subsequent to the period referred to in clause (a), during which the dealer has failed to apply for registration, the amount of tax due from him referred to in the said clause shall be assessed separately for each year.

(7)

(i)The assessment in respect of a registered dealer referred to in clause (a) of sub-section (4) shall be made within a period of one calender year from the end of the period for which the assessment is to be made;

(ii)the assessment in respect of a dealer referred to in clause (b) of sub-section (6) for any period shall be made within a period of one calendar year from the end of such period; and

(iii)[ in respect of a dealer, under clause (a) of sub-section (6) shall he made within a period of one calendar year from the commencement of proceedings under the said sub-section :] [Substituted by M.P. Act No. 12 of 2006.]

Provided that-

(a)where a fresh assessment has to be made to give effect to any finding or direction contained in any order under Sections 46, 47 and 53 or to any order of the Civil Court, High Court or Supreme Court, such assessment shall be made within a period of one calendar year from the date of the order containing such finding or direction or the order of the Civil Court, High Court or Supreme Court, as the case may be;

(b)[ Omitted.] [Omitted by M.P. Act No. 12 of 2006.]

(b)[] [Clause (c) renumbered as clause (b) by M.P. Act No. 12 of 2006.] nothing contained in this sub-section shall apply to proceedings initiated under Section 21 or any proceeding other than assessment or re-assessment of tax that may be instituted under any other provisions of this Act.

(8)Notwithstanding anything contained in sub-section (7), where assessment or re-assessment proceedings in respect of any dealer relating to any period cannot be completed before the expiry of the period specified therefor in the said sub-section, the State Government, may by notification, for reasons to be recorded in writing, extend the period for the completion of such assessment proceedings in respect of such dealers by such further period as may be specified in such notification.

(9)

(a)Where, a registered dealer claims refund of tax or input tax rebate in his return for any quarter or return or returns for any year and makes an application for his assessment for that quarter or that year but his assessment is not completed within the time specified in the proviso to sub-section (1) the claim made in the return or returns for that quarter or year shall stand accepted and such dealer shall be entitled to the refund of the amount of the tax or input tax rebate.

(b)Where the assessment for any year of a registered dealer,-

(i)other than a registered dealer referred to in the proviso to sub-section (1), and

(ii)a registered dealer who has not furnished any return or returns for that year, is to be made under the provisions of sub-section (4) or sub-section (5) is not made within the time provided in sub-section (7) or within the time extended under sub-section (8), then,-

(a)the returns furnished by the registered dealer in (i) above shall stand accepted and he shall be deemed to have been assessed for the purpose of the Act;

(b)the assessment of the registered dealer in (ii) above shall become time-barred.

20A. [ Self assessment. [Inserted by M.P. Act No. 12 of 2006.]

(1)Where a registered dealer other than the registered dealer referred to in the proviso It) sub-section (1) of Section 20 has furnished,-

(a)all returns or revised returns for any period of a year in the prescribed manner and within prescribed time or before,-

(i)31st July of the subsequent year, in case of such dealer whose annual turnover does not exceed rupees forty lacs;

(ii)31st October of the subsequent year, in other cases;

(b)has paid the tax payable according to such returns or revised returns as also interest payable, if any; and

(c)has furnished the statement under clause (b) of sub-section (1) of Section 18 within the prescribed time;

the returns or the revised returns furnished by such dealer for that year, subject to compliance of requirements made in the notice issued under the provisions of sub-section (5) of Section 18 and sub-section (6) of Section 19, shall be accepted and his assessment shall be deemed to have been made for the purpose of sub-section (1) of Section 20 :Provided that the assessment under this sub-section of every such registered dealer who is required to furnish audit report under sub-section (2) of Section 39 shall be deemed to have been made only after such dealer has furnished the audit report [:][Provided further that the State Government may, by notification, extend the dates of filing of returns/revised returns as specified in clause (a) with an interest of 0.5 per cent per month, which shall be in addition to the interest payable in accordance with the provision of clause (a) of sub-section (4) of Section 18.] [Inserted by M.P. Act No. 11 of 2010.][(1-A) Notwithstanding anything to the contrary contained in sub-section (1), a registered dealer who has not furnished the returns and/or the audit report in respect of a year, furnishes returns with proof of payment of tax as also interest, if any, according to such returns and/or audit report with a penalty as specified in sub-section (5) of Section 39, if any payable, before the compliance of requirements made in the notice issued under the provisions of sub-section (6) of Section 19, the returns furnished by such dealer for that year shall be accepted and his assessment shall be deemed to have been made for the purpose of sub-section (1) of Section 20.] [Inserted by M.P. Act No. 9 of 2009.][(1-B) Notwithstanding anything to the contrary contained in sub-sections (1) and (1-A), the State Government may, by notification, provide that assessment of a registered dealer subject to such requirements, restrictions and conditions as may be specified in the notification, shall be deemed to have been made for the purpose of sub-section (1) of Section 20.] [Inserted by M.P. Act No. 20 of 2010.]

(2)[ Notwithstanding anything to the contrary contained in sub-sections (1) and (1-A), the Commissioner shall select for reassessment a number of such dealers, as he deems fit, whose assessment for a year is deemed to have been made under sub-section (1) of Section 20 in accordance with the provisions of sub-sections (1) and (1-A) and such selection shall be made during the year immediately following the said year.] [Substituted by M.P. Act No. 11 of 2010.]

(3)The Commissioner shall re-assess a registered dealer referred to in sub-section (2) in accordance with the provisions of Section 20.]

21. Assessment/reassessment of tax in certain circumstances.

(1)Where an assessment or re-assessment of a dealer has been made under this Act or the Act repealed by this Act and for any reason any sale or purchase of goods liable to tax under this Act or the Act repealed by this Act during any period,-

(a)has been under assessed or has escaped assessment, or

(b)has been assessed at a lower rate, or

(c)any wrong deduction has been made while making the assessment, or

(d)a rebate of input tax has incorrectly been allowed while making the assessment,

(e)is rendered erroneous and prejudicial to the interest of revenue consequent to or in the light of any judgment or order of any Court or Appellate Board, which has become final,

the Commissioner may, at any time [within a period of five calendar years from the date of order of assessment or reassessment in cases falling under clauses (a) to (d) and within a period of three calendar years from the date of judgment or order of any Court or Appellate Board in cases falling under clause (e)] [Substituted by M. P. Act No. 12 of 2006.], proceed in such manner as may be prescribed, by issue a notice in the prescribed form appointing a place which may be the business premises or at such place specified in the notice to assess or re-assess, as the case may be the tax payable by such dealer after making such enquiry as he considers necessary, and assess or re-assess to tax.

(2)The Commissioner shall, where the omission leading to assessment or re-assessment made under sub-section (1) is attributable to the dealer, impose upon him a penalty not exceeding [3.5 times] [Substituted by M.P. Act No. 12 of 2006.] the amount of tax so assessed or re-assessed but shall not be [less than three limes the amount of tax assessed.] [Substituted by M.P Act No. 12 of 2006.]

(3)The assessment or re-assessment under sub-section (1) shall be made within a period of one calendar year from the date of commencement of the proceedings under the said sub-section.

(4)[ Subject to such restrictions and conditions and in such manner as may be prescribed, a dealer, on whom a penalty has been imposed under sub-section (2), may opt to pay in lieu of penalty a lump sum amount, which shall be twice the amount of tax assessed or reassessed and once the dealer has exercised the option he shall not have any right to challenge the order of penalty in any forum.] [Inserted by M.P. Act No. 12 of 2006.]

22. Exclusion of lime in assessment proceedings.

- In computing the period of limitation prescribed for assessment or reassessment as the case may be, under Section 20 or Section 21, the time during which any assessment or reassessment proceedings remained stayed under the order of any civil or other competent Court, or under the special or general order of the Commissioner issued under Section 45, shall be excluded.

23. Appearance before taxing authorities.

(1)Any dealer who is entitled or required to attend or appear before any officer appointed under Section 3 in connection with any proceedings under this Act, otherwise than when required under Section 43 to attend personally for examination on oath or affirmation, may authorise in writing to attend or appear on his behalf, a person being a relative of or a person regularly employed by the dealer, or a legal practitioner or a chartered accountant or a tax practitioner.

(2)For the purpose of sub-section (1) any person who-

(a)before coming into force of this Act, had been enrolled as a Sales Tax Practitioner/tax Practitioner; or

(b)holds a degree in law or commerce or the degree of Bachelor of Arts with economics as one of his subjects conferred by any Indian university incorporated by any law for the time being in force or by any other university as the State Government may, from time to time by notification, specify; or

(c)does not possess any of the qualifications referred to in sub-clause (b) but has held a post, in the Commercial Tax Department, not below the rank of tin Assistant Sales Tax Officer/Assistant Commercial Tax Officer for at least ten years and is granted a certificate by the Commissioner having regard to his record of service in the department as being a fit and proper person to appear in any proceeding under this Act,

shall be entitled to appear as a Tax Practitioner.

(3)Every person referred to in clause (b) or clause (c) of sub-section (2) who is eligible to appear as a tax practitioner in any proceedings under this Act shall get himself enrolled on payment of such fee as may be prescribed.

(4)If the Commissioner is satisfied that the application for enrollment is in order, he shall issue to the applicant an enrollment certificate in the prescribed form. If the Commissioner, after making such enquiry as he deems fit, and after giving the applicant a reasonable opportunity of being heard is not so satisfied, he shall, for reasons to be recorded in writing, reject the application.

(5)Notwithstanding anything contained in sub-sections (1) and (2) no person who has held any post in the Commercial Tax Department not below the rank of a Commercial Tax Inspector shall be entitled to represent any dealer in any proceeding under this Act-

(i)if he has at any time, passed any order in such proceeding, while he was holding any post in the department;

(ii)if the place of business of the dealer whom he desires to represent is in the district or circle within the territorial jurisdiction of which the head quarter of the office of the Commercial Tax Department in which he had held such post was located, unless a period of two years has elapsed since he ceased to hold that post ;

Provided that nothing in clause (ii) shall apply to such person if the representation is to be made before an officer holding a rank higher than the rank last held by such person.

(6)No person who has been dismissed from Government service shall be qualified to represent any dealer under sub-section (1).

(7)If any tax practitioner is found guilty of misconduct by the Commissioner in connection with any proceeding under this Act or the Central Sales Tax Act, 1956 (No. 74 of 1956) or the Act repealed by this Act, the Commissioner may pass any order for awarding him punishment including disqualification from appearing as a tax practitioner in any proceeding under the aforesaid Acts, as he deems fit :Provided that no such order shall be passed unless he is given a reasonable opportunity of being heard.

(8)Any tax practitioner whose application for enrollment is rejected under sub-section (4) or who is disqualified under sub-section (7) may within sixty days of the direction relating thereto, appeal to the Appellate Board.

(9)If any Advocate or Chartered Accountant is found guilty of misconduct in connection with any proceeding under this Act or the Act repealed by this Act, the Commissioner shall refer the matter to the authority empowered to take disciplinary action against the persons of these professions for taking appropriate action.

24. Payment and recovery of tax, interest, penalty and other dues.

(1)The tax payable for each year shall be paid in the manner hereinafter provided at such intervals as may be prescribed.

(2)Before any registered dealer furnishes any return as required by sub-section (1) of Section 18, he shall pay in the prescribed manner and time, the lull amount of tax payable according to such return and the amount of interest under sub-section (4) of Section 18, if any payable by him.

(3)If the statement to be furnished under clause (b) of sub-section (1) of Section 18 or a revised return furnished by a registered dealer in accordance with the provisions of sub-section (2) of the said section shows a higher amount of tax to be due than was shown in the original return or returns, he shall pay the difference and the interest payable, if any, under sub-section (4) of Section 18 in such manner and time as may be prescribed.

(4)Notwithstanding anything contained in sub-section (2) or subsection (3), where the registered dealer is the Central Government or a State Government or any of their departments, the Commissioner may, subject to such terms and conditions as may be prescribed, permit such dealer to pay the amount of tax by book adjustment.[(4-A) Notwithstanding anything contained in any other provisions of this Act but subject to such conditions as may be prescribed, a registered dealer who is eligible to avail of the facility of deferment of payment of tax under the scheme formulated in accordance with the provisions of sub-clause (e) of clause (i) of Section 72, is liable to pay tax under the provisions of sub-section (2) or sub section (3) or sub-section (5) and where a loan liability equal to the amount of tax payable by the dealer as aforesaid for the period of eligibility to avail of the said facility has been created by any agency or agencies as the State Government may, by general or special order, specify, then such tax shall be deemed to have been paid in accordance with the provisions of sub-section (2) or sub-section (3) or sub-section (5), as the case may be.] [Inserted by M.P. Act No. 22 of 2006.]

(5)The amount of tax-

(a)due where the returns were furnished without full payment of tax, or

(b)assessed or re-assessed under sub-sections (4) and (5) of Section 20 less the sum, if any, already paid by the dealer or person in respect of the said year together with interest, if any, required to be paid and the penalty if any, directed to be paid under clause (c) of sub-section (4) of Section 18, or

(c)

(i)assessed under sub-section (6) of Section 20 or Section 21 together with the interest and/or penalty, if any, directed to be paid thereunder, and

(ii)the amount of penalty if any imposed or directed to be paid under any provisions of this Act not covered under [clause (b) and sub-clause (i) of clause (c)] [Substituted by M.P. Act No. 12 of 2006.],

shall be paid by the dealer or person in the prescribed manner by such date as may be specified in a notice in the prescribed form to be issued by the Commissioner for this purpose and the date to be so specified shall ordinarily be not less than thirty days from the date of service of such notice.

(6)Where on an admission of a first appeal or a second appeal, the Appellate Authority stays the recovery of any amount of tax assessed or penalty imposed and on a decision in such appeal by it the amount of tax or penalty so stayed has been maintained in whole or in part by it, the dealer shall be liable to pay interest [***] [Omitted by M.P. Act No. 12 of 2006.] on such amount at the rate of [1.5 per cent] [Substituted by M.P. Act No. 12 of 2006.] per month for the period from the date on which the recovery of such amount was stayed by the Appellate Authority to the date of its payment after the decision in appeal.

(7)If, for any reason, a dealer or person, is unable to pay the tax assessed, interest payable or levied or the penalty imposed on him under this Act or the tax payable by him in advance of assessment within the time specified therefor in the notice of demand, he may apply to the Commissioner in writing to grant him further time for payment of such amount or to permit him to pay such amount in instalments, subject to such conditions and restriction as may be prescribed, the Commissioner may grant further time to such dealer or person or allow him to pay such amount in instalments on such conditions as he may deem fit to impose. Where any extension of time or permission to pay by instalments is granted, the dealer or person shall be liable to pay interest on such amount from the last date on which the amount was due to be paid in accordance with such notice of demand. The interest shall be paid at eighteen per cent per annum for the period commencing from such last date.

(8)Where a dealer or person does not pay the tax assessed or the interest levied or the penalty imposed on him or any other amount due from him under this Act within the time specified therefor in the notice of demand and the dealer or person, has not obtained any order under sub-section (7) or has failed to pay the amount in accordance with the order passed by the Commissioner under sub-section (7), the Commissioner shall, after giving the dealer or person a reasonable opportunity of being heard, direct that such dealer or person shall, in addition to the amount due, pay by way of penalty a sum equal to 2 per cent of such amount of tax, penalty or any other amount due, for every month, for the period for which payment has been delayed by him after the last date on which such amount was due to be paid.

(9)

(a)Where the State Government after such enquiry as it may deem fit, is of the opinion that genuine hardship is being caused to a dealer or person due to any proceedings initiated for recovery of any amount outstanding against him, the State Government may, subject to such restrictions and conditions as may be prescribed, grant to the dealer or person additional time to pay such amount or may grant facility to pay such amount in instalments and pending the completion of such enquiry, the State Government may stay the recovery of the dues. In respect of every such facility the dealer or person shall be liable to pay interest at the rate specified in sub-section (7) ;

Provided that no such facility shall be granted to the dealer or person unless he has in the first instance applied in this behalf to the Commissioner under sub-section (7).

(b)If the dealer or person does not comply with any order passed by the State Government, the Commissioner shall impose on him penalty under sub-section (8).

(10)Where the Commissioner is of the opinion that interest payable by a dealer to whom any facility has been given under sub-section (7) or sub-section (9) has caused him hardship, the Commissioner may remit such portion of the interest payable on the dues or on the penalty imposed in accordance with the order of assessment or the order imposing penalty, as is in excess of the tax or the penalty paid or payable :Provided that the Commissioner shall not remit the interest unless the dealer has paid in full the amount of tax and/or penalty required to be paid by him.

(11)

(a)If any amount of tax, interest, penalty, or any other amount due under this Act or the Acts repealed by Section 52 of Act No. 2 of 1959 or the Act repealed by Section 81 of Act No. 5 of 1995 or the Act repealed by this Act (hereinafter referred to as the repealed Act) remains unpaid on the expiry of the period prescribed for the payment thereof by or under this Act or the repealed Act or on the expiry of the period specified in any notice of demand or order issued or made under this Act or the repealed Act or the rules made thereunder, for the payment thereof, the dealer or person liable to pay such amount shall be deemed to be in default as to the whole of the amount then outstanding.

(b)When a dealer or person is in default or is deemed to be in default under clause (a), the amount outstanding shall be recoverable as an arrear of land revenue according to the provisions of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) and for the purpose of effecting the recovery of such amount-

(i)[ the Appellate Hoard shall have and exercise all the powers and perform all the duties of the Board of Revenue under the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959);] [Inserted by M.P. Act No. 9 of 2009.]

(ii)[] [Renumbered by M.P. Act No. 9 of 2009.] the Commissioner of Commercial Tax shall have and exercise all the powers and perform all the duties of the Commissioner under the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959);

(iii)[] [Renumbered by M.P. Act No. 9 of 2009.] [Director of Commercial Tax and an Additional Commissioner of Commercial Tax] [Substituted by M.P. Act No. 9 of 2009.] shall have and exercise all the powers and perform all the duties of the Additional Commissioner under the said Code;

(iv)[] [Renumbered by M.P. Act No. 9 of 2009.] a Deputy Commissioner of Commercial tax shall have and exercise all the powers and perform all the duties of the Collector under the said Code;

(v)[] [Renumbered by M.P. Act No. 9 of 2009.] an Assistant Commissioner of Commercial Tax shall have and exercise all the powers and perform all the duties of [Sub-Divisional Officer] [Substituted by M.P. Act No 9 of 7009.] under the said Code;

(vi)[] [Renumbered by M.P. Act No. 9 of 2009.] a Commercial Tax Officer and Assistant Commercial Tax Officer shall have and exercise all the powers and perform all the duties of the Tahsildar under the said Code.

(c)Every notice issued or order passed in exercise of the powers conferred by clause (b), shall for the purpose of Sections 46, 47, 53, 54 and 66 of this Act be deemed to be a notice issued or an order passed under this Act.

(d)Notwithstanding anything contained in the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959), where 25 per cent of the sale value is deposited by the purchaser for the purchase of property sold in auction in consequence of the recovery proceedings, the purchaser may apply to the Commissioner in writing to permit him to pay the balance amount in instalments. The Commissioner may allow him to pay such amount in instalments with interest thereon on such conditions as he may deem fit to impose.

(e)[ Save as provided in sub-clauses (i) to (v) of clause (b), no order passed or proceeding initiated in exercise of the powers conferred by sub-clause (vi) of clause (b) shall be called into question in any Revenue Court and save as provided in sub-clauses (i) to (v) of clause (b), no appeal or application for review or revision shall lie against any such order or proceeding before any Revenue Officer.] [Inserted by M.P. Act No. 9 of 2009.]

(12)Where in pursuance of sub-section (11) any proceedings for the recovery as an arrear of land revenue of any tax, penalty, interest or part thereof or any other amount remaining unpaid, have been commenced and the amount of tax, penalty, interest, or any other amount is subsequently modified, enhanced or reduced in consequence of any assessment made or order passed in appeal under Section 46 or revision under Section 47 or rectification of mistake under Section 54, the Commissioner shall, in such manner and within such period as may be prescribed, inform accordingly the dealer or person and the authority by whom or under whose order the recovery is to be made and thereupon such proceedings may be continued as if the amount of tax, penalty, interest or any other amount as modified, enhanced or reduced, had been substituted for the tax, penalty, interest or any other amount which was to be recovered under sub-section (11).

(13)[ If any amount of tax, interest, penally, or any other amount due under this Act or the Acts repealed by Section 52 of Act No. 2 of 1959 or the Act repealed by Section 81 of Act No. 5 of 1995 or the Act repealed by Section 72 of this Act or the Central Sales Tax Act, 1956 (No. 74 of 1956) is determined to be irrecoverable and pertains to a period prior to five years preceding the year in which the amount is to be written off, they may be written off in accordance with the procedure prescribed by the State Government for this purpose, and after such write off the amount shall be deemed to have been recovered and shall no longer remain outstanding against such dealer or person.] [Inserted by M.P. Act No. 26 of 2007.]

24A. [ Commercial Tax Settlement Authority. [Sections 24-A to 24-C Inserted by M.P. Act No. 20 of 2010.]

(1)The State Government may constitute an Authority to be called the Commercial tax Settlement Authority for the settlement of cases under the Madhya Pradesh General Sales Tax, 1958 (No. 2 of 1959) (Repealed Act), Madhya Pradesh Commercial Tax Act, 1994 (No. 5 of 1995) (Repealed Act), Madhya Pradesh VAT Act, 2002 (No. 20 of 2002), Central Sales Tax Act. 1956 (No. 74 of 1956) and the Madhya Pradesh Sthaniya Kshctra Me Mai Ke Pravesh Par Kar Adhiniyam, 1976 (No. 52 of 1976).

(2)The minister in charge of the Commercial Tax Department shall be the Chairman of the Settlement Authority.

(3)The Settlement Authority shall include one representative each from Finance, Taw and Legislative Affairs, and Commercial Tax Department not below the rank of Secretary as member.

(4)The Commissioner, Commercial Tax shall be the Member Secretary of the Settlement Authority.

24B. Application for Settlement of Cases.

(1)Notwithstanding anything to the contrary contained in this Act, if any amount of tax, interest and penalty under the Madhya Pradesh General Sales Tax Act, 1958 (No. 2 of 1959) (Repealed Act), Madhya Pradesh Commercial Tax Act, 1994 (No. 5 of 1995) (Repealed Act), Madhya Pradesh VAT Act, 2002 (No. 20 of 2002). Central Sales Tax Act, 1956 (No. 74 of 1956) and the Madhya Pradesh Sthaniya Kshctra Me Mai Ke Pravesh Par Kar Adhiniyam, 1976 (No. 52 of 1976),-

(i)is disputed by a dealer and the dispute is pending before the High Court for adjudication;

(ii)hardship is being caused to a dealer due to any order passed under any of the provisions of the Act,

the dealer may apply for the settlement of the amount of tax, interest and penalty to the Settlement Authority.

(2)An application for settlement of the amount shall be submitted in the form and the manner as may be prescribed.

(3)The dealer shall pay,-

(i)the undisputed amount of tax in full and twenty five per cent of the disputed amount of tax, in ease of application under clause (i) of sub-section (1);

(ii)the full amount of tax in case of application under clause (ii) of sub-section (1),

before submission of the application.

24C. Procedure on receipt of an application.

(1)The Settlement Authority shall pass an appropriate order, including waiver of the whole or part of the interest and the penalty levied and included in the amount payable by the dealer, on every application for settlement after affording an opportunity of hearing to the dealer.

(2)The Settlement Authority shall consider the application and the submissions, if any made before them by the dealer and thereafter decide the amount to be deposited by the applicant.

(3)The dealer shall submit an application for withdrawal of the case pending before the High Court and a copy thereof shall be submitted to the Settlement Authority before the issue of order of settlement.

(4)If the amount required to be deposited under sub-section (2), has already been deposited by the dealer, the Settlement Authority shall pass an order of settlement. If the amount deposited is less than the amount decided by the Settlement Authority, the balance amount shall be deposited by the dealer within the time as may be decided by the Settlement Authority. On receipt of proof of payment of the balance amount, the Settlement Authority shall pass an order of settlement.

(5)The Settlement Authority shall pass a settlement order on every application indicating the balance amount of interest and penalty waived on settlement.

(6)The Settlement Authority may remand the case wherever it thinks lit.

(7)An order of settlement shall not form the basis for any claim by the applicant in cases other than the case in which such settlement order has been passed.

(8)No penal action against the applicant under any Act administered by the department shall be initiated after an order of settlement has been passed under this section. The dealer also shall not be entitled to refund of any amount or any other benefit under any Act afterwards.]

25. Payment of tax in advance of assessment on failure to furnish returns.

(1)Where any registered dealer fails to furnish any return for any period as required by sub-section (1) of Section 18 and fails to pay the tax payable for such period,-

(a)the Commissioner may, if the tax payable by such dealer in a year docs not ordinarily exceed ten thousand rupees; and

(b)the Commissioner shall, if the tax payable by such dealer in a year exceeds rupees ten thousand, require such dealer to pay such tax, in the manner laid down in the following sub-sections, in advance of an assessment which may be made under Section 20.

(2)The amount of tax payable in advance under sub-section (1) shall be computed by the Commissioner as under :-

(a)Where a registered dealer has been assessed to tax for any previous year or part thereof, the tax payable in advance shall be an amount which bears to the amount of tax assessed in respect of the latest previous year or part thereof the same proportion as the period for which the tax payable in advance bears to the period for which the latest assessment was made.

(b)Where a registered dealer has not been assessed to tax for any previous year or part thereof but has furnished the return as required by sub-section (1) of Section 18 for any period, the tax payable in advance shall be an amount which bears to the maximum amount of tax payable according to any such return the same proportion as the period for which the tax payable in advance bears to the period for which such maximum amount of tax was payable according to such return.

(c)Where a registered dealer has not been assessed to tax under this Act for any previous year and no returns have been furnished by him for such year or where a registered dealer has no previous year, the tax payable in advance shall be such amount as the Commissioner may determine to the best of his judgement.

(3)After the expiry of the date by which the return has become due, the Commissioner may issue a notice in the prescribed form to a registered dealer who has failed to furnish such return requiring him to pay in the prescribed manner and within the prescribed time the tax payable in advance computed in accordance with sub-section (2).

(4)If any registered dealer who is required under sub-section (3) to pay the tax in advance furnishes the return under sub-section (1) of Section 18 and pays the amount of tax in accordance with the provisions of sub-section (2) of Section 24 on or before the date specified in the notice issued under subsection (3) or satisfies the Commissioner that the return had already been furnished by him by the date by which it was due, the said notice shall stand cancelled.

(5)The tax payable in advance or any part thereof left unpaid within the lime specified in the notice issued under sub-section (3) shall be recoverable as an arrear of land revenue for which purpose the provisions of sub-sections [(11) and (12)] [Substituted by M.P. Act No. 12 of 2006.] of Section 24 shall mutatis mutandis apply.

(6)The tax paid under this Section shall be adjusted towards the tax assessed or re-assessed under Section 20.

26. Deduction and payment of tax in certain cases.

(1)Any person responsible for making payment of any sum to any dealer as a consideration for the sale or supply of any goods in pursuance of a contract between such dealer and the Central Government or a .State Government (hereinafter referred to in this Section as the purchaser), Shall before crediting such sum to the account of the dealer or before payment thereof in cash or by issue of a cheque or draft or by any other mode, deduct an amount equal to the amount payable by the purchaser to the dealer by way of tax, [whether or not such amount is shown by the dealer separately in his bill] [Substituted by M P. Act No. 22 of 2006.], where the total amount of the Act exceeds rupees five thousand and shall pay it to the State Government in such manner as may be prescribed.

(2)[ Notwithstanding anything contained in any other provision of this Act, any person letting out a works contract of value exceeding three lac rupees to a contractor involving sale of any goods in the course of execution thereof by the contractor shall before making the payment of any amount towards the value of such contract to him, deduct at the rate of two percent or the prescribed rate for lump sum, in respect of a contractor who has opted for composition under Section 11-A, an amount towards the tax payable by the contractor under this Act:] [Substituted by M.P. Act No. 22 of 2006.][Provided that if the value of labour involved in the contract is more than fifty percent of the contract value and the contractor has not opted for composition under Section 11-A, the deduction towards the tax payable shall be made at the rate of one percent :Provided further that no deduction shall be made in respect of any sale or purchase taking place outside the State of Madhya Pradesh or in the course of inter-State trade or commerce or in the course of import of goods into the territory of India :Provided also that no deduction shall be made from any payment made to any sub-contractor by a contractor where the contractor has opted for composition under Section 11-A.] [Substituted by M.P. Act No. 8 of 2007.]

(3)On deduction of the amount under sub-section (1) or sub-section (2), the person making such deduction shall issue to the dealer or the contractor, as the case may be, a certificate therefor [in the prescribed form which is obtained in the prescribed manner] [Substituted by M.P. Act No. 8 of 2007.] and shall deposit such amount in to the Government Treasury in such manner and within such period as may be prescribed.

(4)Any person making the payment under sub-section (1) or subsection (2) shall be deemed to have made the payment on the authority and on behalf of the dealer or the contractor and the receipt (or such payment shall constitute a good and sufficient discharge of the liability of the purchaser to the dealer or the contractor to the extent of the amount specified in the receipt.

(5)Where any payment under sub-section (1) or sub-section (2) is made by a purchaser or the person letting out the contract, on behalf of the dealer or the contractor such payment shall constitute a good and sufficient discharge of the liability of the dealer or the contractor to pay tax in respect of such transaction and the amount so paid shall be adjusted by him in such manner as may be prescribed.

(6)Where a person contravenes the provisions of sub-section (1), sub-section (2) or sub-section (3), the Commissioner may impose upon such person by way of penalty an amount which shall be 2 per cent per month of the amount required to be deducted under sub-section (1) or sub-section (2), subject to a maximum of 25 per cent of such amount.

(7)Any sum which a person is required to deduct under sub- section (1) or sub-section (2) or the penalty imposed under sub-section (6) if it remains unpaid, be recoverable as an arrear of land revenue.

(8)Every person making a deduction under sub-section (1) or subsection (2) shall furnish a statement in such form, to such authority, in such manner and within such time as may be prescribed.Explanation. - For the purpose of sub-section (2), "person" means-

(i)Department of the Central or the State Government,

(ii)Public Sector Undertaking,

(iii)Municipality and Municipal Corporation,

(iv)Authority constituted under any law for the time being in force.

(v)Public Limited Company.

26A. [ Deduction of tax at source in respect of certain goods. [Inserted by M.P. Act No. 26 of 2007.]

(1)Notwithstanding anything contained in any other provision of this Act, every registered dealer (the purchaser) who purchases such goods as may be notified by the State Government for sale or consumption from another registered dealer, shall deduct input tax from the amount payable by him to the selling registered dealer (the seller) for such purchase.

(2)On deduction of the amount under sub-section (1), the purchaser shall issue a certificate of deduction of tax to the seller in such form and manner as may be prescribed.

(3)The certificate of deduction of tax shall constitute a good and sufficient discharge of the liability of the seller to pay tax in respect of such transaction and the amount so deducted shall be adjusted by him in such manner as may be prescribed, and this certificate shall not be used for discharge of the liability of any other transaction.

(4)No input tax rebate shall be claimed or be allowed in respect of the goods notified under sub-section (1).

(5)In the event of disposal of,-

(a)

(i)goods purchased; or

(ii)the goods specified in Schedule II, manufactured out of the goods purchased,

otherwise than by way of sale within the State of Madhya Pradesh or in the course of inter-State trade or commerce or in the course of export out of the territory of India; or

(b)the goods specified in Schedule I, manufactured out of the goods purchased, otherwise than by way of sale in the course of export out of the territory of India, the purchaser shall deposit the amount at the rate of 4 per cent of the purchase price, net of input tax, of the goods purchased.

(6)The provisions of Sections 18, 20, 21, 24, 25 and 39 shall mutatis mutandis apply to the amount payable under sub-section (5).

(7)The purchaser shall retain as refund the amount deducted under sub-section (1) which is equal to the amount of input tax rebate nationally admissible under Section 14 on such purchases.]

27. [ Saving for person responsible for deduction of tax at source. [Inserted by M.P. Act No. 8 of 2007.]

- Notwithstanding anything contained in Section 26, no deduction or deduction at lower rale of source towards tax payable shall be made under the provisions of the said Section from any consideration payable to a dealer or person, if such dealer or person furnishes to the person responsible for paying any amount in respect of the sale or supply or contract referred to in the said Section, a certificate in writing, in such form, issued in such manner and by such authority as may be prescribed.]

28. Special mode of recovery.

(1)Notwithstanding anything contained in Section 24 or any law or contract to the contrary, the Commissioner or any officer other than the officer appointed under clause (g) of sub-section (1) of Section 3, may at any lime or from time to time, by a notice in the prescribed form a copy of which shall be sent to the dealer or person, at his last address known to the officer issuing the notice, require,-

(a)any person from whom any amount is due or may become due to a dealer or person who has failed to comply with a notice of demand for any amount due under this Act;

(b)any person who holds or may subsequently hold any money for or on account of such dealer or person,

to pay to the Government under this sub-section, either forthwith or upon the money becoming due or being held, or within the time specified in the notice (not being before the money becomes due or is held), so much of the money, as is equal to the amount due from the dealer or person in respect of the arrears of the tax, interest and penalty under this Act or the whole of the money when it is less than that amount.Explanation. - For the purpose of this sub-section the amount due to a dealer or person or money held for or on account of a dealer or person, by any person shall be computed after taking into account such claims, if any, as may have fallen due for payment by such dealer or person to such person, as may be lawfully subsisting.

(2)The Officer issuing a notice under sub-section (1) may at any lime or from time to time amend or revoke any such notice or extend the lime for making any payment in pursuance thereof.

(3)Any person making any payment in compliance with a notice issued under sub-section (1) shall be deemed to have made the payment under the authority of the dealer or person and the treasury receipt for such payment shall constitute a good and sufficient discharge of the liability of such a person to the dealer to the extent of the amount specified in the receipt.

(4)Any person discharging any liability to the dealer or person after service on him of the notice issued under sub-section (1) shall be personally liable to the State Government to the extent of the liability discharged or to the extent of the liability of the dealer or person for tax or penalty or both, whichever is less.

(5)Where a person on whom a notice is served under sub-section (1) proves to the satisfaction of the officer who issued the notice that the sum demanded or any part thereof was not due to the dealer or person or that he did not hold any money for or on account of the dealer or person, at the time the notice was served on him, then nothing contained in this Section shall he deemed to require such person to pay to the Government any such money or part thereof, as the case may be.

(6)Any amount of money which a person is required to pay under sub-section (1) or for which he is personally liable to the State Government under sub-section (4) shall, if it remains unpaid, be recoverable as an arrear of land revenue.

(7)The provisions of this Section shall be without prejudice to any action that may be taken for recovery of the arrears of tax, interest and penalty, if any, due from the dealer or person.

29. Payment of tax in case of transfer or discontinuance of business and liability of the company in case of [amalgamation or de-merger] [Substituted by M.P. Act No. 8 of 2007.].

(1)When the ownership of the business of a dealer liable to pay tax under this Act is entirely transferred, the transferor and the transferee shall jointly and severally be liable to pay the tax together with penalty, if any, or interest or penalty payable in respect of such business for any year or relatable to a part of any year and remaining unpaid at the time of the transfer and the transferee shall also be liable to pay the tax on the sales or purchases of goods effected by him with effect from the date of such transfer and shall within thirty days of the transfer apply for registration unless he already holds a registration certificate.

(2)When a dealer is a firm or association of persons or a Joint Hindu family and such firm, association or family has discontinued business-

(a)the tax payable under this Act by such firm, association or family for the period upto the date of such discontinuance may be assessed and determined as if no such discontinuance had taken place; and

(b)every person who was at the time of such discontinuance a partner of such firm or a member of such association or family shall notwithstanding such discontinuance, be liable severally and jointly for the payment of the tax payable by such firm, association or family, whether such assessment is made prior to or after such discontinuance and, subject as aforesaid the provisions of this Act shall apply as if every such person or partner were himself a dealer ;

Provided that when it is found that a change has occurred in the constitution of the firm or association or that such firm or association has transferred its business and the tax payable by a partner or member as aforesaid cannot be recovered from him, it may be recovered from the firm or association as reconstituted or from the transferee.Explanation. - The dissolution or reconstitution of a firm or association of persons or partition of Joint Hindu Family shall be deemed to be discontinuance of business within the meaning of this sub-section.

(3)The provisions of this Section shall mutatis mutandis apply to any arrears of tax payable under the Act repealed by Section 81 of Act No. 5 of 1995 or the Act repealed by this Act and due for any year or relatable to a part of any year prior to such transfer of business, discontinuance or dissolution of the partnership or the partition of Undivided Hindu family, as the case may be.

(4)When two or more companies are amalgamated by the order of a Court or of the Central Government and the order is to take effect from a date earlier to the date of the order and any of such companies have sold or purchased any goods to or from each other during the period commencing on the date from which the order to take effect and ending on the date of the order, then such transactions of sale and purchase will be included in the turnover of the sales or purchases of the respective companies and will be assessed to tax accordingly.

(5)Notwithstanding anything contained in the order specified in sub-section (4), for all of the purposes of this Act, the said two or more companies will be treated as distinct companies and will be treated as such for the periods upto the date of the said order and the registration certificates of the said companies will be cancelled, where necessary, with effect from the date of the said order.[(5-A) (a) When any company is de-merged by the order of a Court or of the Central Government and the order is to take effect from a date earlier to the date of the order, then for all of the purposes of this Act, it shall be presumed that the two or more companies brought into existence by the operation of the said order have not sold or purchased any goods to or from each other during the period commencing on the date from which the order is to take effect and ending on the date of the order, and will be assessed to tax accordingly.

(b)Notwithstanding anything contained in the order specified in clause (a), for all of the purposes of this Act, the said two or more companies will be treated as single company for the periods upto the date of the said order and the registration certificate of the de-merged company will be cancelled, where necessary, with effect from the date of the said order and the said two of more companies shall be granted registration certificates, where necessary, from the date of the said order.

(5-B) Notwithstanding anything contained in Section 14, when the ownership of the business of a registered dealer is entirely transferred or when two or more companies are amalgamated or a company is de-merged, by the order of a court or of the Central Government, then the transferee, the amalgamated company or the de-merged companies shall be entitled to take credit of the input tax rebate, which remains unadjusted on the date of said transfer or the order of amalgamation or de-merger, as the case may be.] [Inserted by M.P. Act No. 8 of 2007.]

(6)Words and expressions used in sub-sections [(4), (5), (5-A) and (5-13)] [Substituted by M.P. Act No. 8 of 2007.] but not defined, shall have the same meanings as assigned to them in the Companies Act, 1956 (No. 1 of 1956).

30. Liability of firms.

- Notwithstanding any contract to the contrary, where any firm is liable to pay tax under this Act, the firm and each of the partners of the firm shall be jointly and severally liable for such payment ;Provided that where any such partner retires from the firm, he shall also be liable to pay the tax, interest and the penally, if any remaining unpaid at the time of his retirement and any tax due upto the date of retirement though un-assessed on that date.

31. Transfers to defraud revenue void.

- Where during the pendency of any proceeding under this Act or under the Act repealed by Section 81 of Act No. 5 of 1995 or the Act repealed by this Act or under the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) any dealer creates a charge on or parts with the possession by way of sale, mortgage, gift, exchange or any other mode of transfer whatsoever of any of his assets in favour of any other person with the intention to defraud revenue, such charge or transfer shall be void as against any claim in respect of any tax or any other sum payable by the dealer as a result of the completion of such proceeding under this Act or under the Act repealed by Section 81 of Act No. 5 of 1995 or the Act repealed by this Act or in pursuance of such proceeding under the Madhya Pradesh Land Revenue Code. 1959 (No. 20 of 1959).

32. Assessment/re-assessment of legal representatives and assessment in special cases.

(1)Where a dealer dies, his executor, administrator, or other legal representative shall be deemed to be a dealer for the purposes of this Act and the provisions of this Act shall apply to him in respect of the business of the said deceased dealer :Provided that in respect of any tax assessed/re-assessed or any penalty imposed or any interest payable by the deceased dealer or any tax, or penalty or interest, which would have been payable by him under this Act, if he had not died, the executor, administrator or other legal representative shall be liable to the extent of the assets of the deceased in his hands.

(2)In the case of any guardian, trustee or agent of any minor or other incapacitated person carrying on business on behalf of and for the benefit of such minor or other incapacitated person, the tax shall be levied upon and recoverable from such guardian, trustee or agent, as the case may be, in the like manner and to the same extent as it would be leviable on, and recoverable from, any such minor or other incapacitated person, if he were of full age and sound mind and if he were conducting the business himself and all the provisions of this Act and rules made thereunder shall apply accordingly.

33. Tax to be first charge.

- [(1)] [Section 33 renumbered as sub-section (1) by M.P. Act No. 26 of 2007.] Notwithstanding anything to the contrary, contained in any law for the time being in force and subject to the provisions of Section 530 of the Companies Act, 1956 (No. I of 1956), any amount of tax and/or penalty or interest, if any, payable by a dealer or other person under this Act shall be first charge on the property of the dealer or such person.

(2)[ Notwithstanding anything contained in this Act, where a dealer or person is in default or is deemed to be in default under clause (a) of sub-section (11) of Section 24 and whose property is being sold by a bank or financial institution for recovery of its loan, the Commissioner may forgo the right of first charge as mentioned in sub-section (1) against property sold on the following conditions :-

(a)if the arrears of tax, penally, interest or part thereof or any other amounts is up to 25 per cent of the total auction value, the arrears shall be paid in full by the bank or financial institution;

(b)if the arrears of tax, penalty, interest or part thereof or any other amount is more than 25 per cent of the total auction value, the 25 per cent of the total auction value and the amount in the same proportion of the remaining auction value as the remaining arrears bear to the total dues of the bank or financial institution, shall be paid by the bank or financial institution.]

34. [ [Omitted by M.P. Act No. 12 of 2006.]

Omitted.] [Inserted by M.P. Act No. 26 of 2007.]

35. Collection of tax by dealers.

(1)No person other than,-

(i)a registered dealer, or

(ii)a person who is deemed to be a registered dealer under subsection (9), or

(iii)a person required to deduct any amount by way of tax under the provisions of the Act,

shall collect any amount by way of tax under this Act. No collection of tax shall he made by the person specified in (i) to (iii) above except in accordance with the provisions of this Act and the rules made there under.

(2)Any amount collected by any person in contravention of the provisions of sub-section (1) or any amount collected by any person by way of tax or in any other manner not payable under any provisions of this Act and not returned by him to the person from whom it was collected shall be liable to forfeiture to the State Government.

(3)If the Commissioner, in the course of any proceedings under this Act or otherwise, has reason to believe that any amount is liable for forfeiture under sub-section (2), he shall serve, on the person who has collected such amount, a notice in the prescribed form requiring him to show cause why the said amount should not be forfeited to the State Government and on receipt of the reply, if any, thereto, the Commissioner shall make enquiry and shall make such order including an order of forfeiture as he thinks fit, after giving such person a reasonable opportunity of being heard.

(4)Where an order of forfeiture under sub-section (3) has been made, the person making the unauthorised collection shall forthwith pay the amount so forfeited to the State Government, if it has not already been paid and on his failure to do so, such amount shall be recoverable from him as if it were a tax due from him.

(5)Where an order for forfeiture is passed, the Commissioner shall publish or cause to be published in the prescribed manner a notice therefor for information of the persons from whom the amount so forfeited had been collected giving such details as may be prescribed.

(6)On the publication of the notice under sub-section (5) a refund of such amount or part thereof may be claimed from the State Government within one year from the date of publication of the said notice by the person from whom it was unauthorisedly realised by way of tax and for this purpose the person claiming the refund shall make an application in the prescribed form.

(7)On receipt of an application under sub-section (6) the Commissioner shall hold such enquiry as he deems fit and if he is satisfied that the claim is valid and admissible and that the amount so claimed as refund was actually paid to the State Government and no refund or remission in respect of that amount was granted, the Commissioner shall refund such amount or any part thereof to the person concerned.

(8)Notwithstanding anything contained in this Act or in any other law for the time being in force where any amount collected by any person is forfeited to the State Government under this Section, such forfeiture shall, if the amount forfeited has been paid to the State Government, discharge him of the liability to refund the amount to the person from whom it was so collected.

(9)A dealer specified in sub-section (11) of Section 17 shall be deemed to be a registered dealer for the purpose of sub-section (1).

36. Sales not liable to tax.

(1)Notwithstanding anything contained in this Act, a tax on the sale or purchase of goods shall not be imposed under this Act-

(i)where such sale or purchase takes place outside the State of Madhya Pradesh; or

(ii)where such sale or purchase takes place in the course of inter-State trade or commerce; or

(iii)[ where such sale or purchase takes place in the course of import of the goods into, or export of the goods out of the territories of India; or [Substituted by M.P. Act No. 22 of 2006.]

(iv)where such sale is made to a unit located in a Special Economic Zone notified by the Central Government under the provisions of the Special Economic Zones Act, 2005 (Central Act No. 28 of 2005.]

(2)For the purpose of this Section, whether a sale or purchase takes place,-

(i)outside the State of Madhya Pradesh; or

(ii)in the course of inter-State trade or commerce; or

(iii)in the course of the import of goods into the territory of India or the export of goods out of such territory.

shall be determined in accordance with the principles specified in Sections 3, 4 and 5 of the Central Sales Tax Act, 1956 (No. 74 of 1956).Chapter - VII Refund

37. Refund.

(1)If the Commissioner is satisfied that the tax or penalty or both or interest paid by or on behalf of a dealer for any year exceeds the amount of the tax to which he has been assessed or the penalty imposed or the interest payable under this Act for that year or that a registered dealer [or person other than a registered dealer] [Inserted by M.P. Act No. 12 of 2006.] is entitled to the refund of rebate under [***] [Omitted by M.P. Act No. 12 of 2006.] Section 14, he shall, in the prescribed manner, refund any amount found to have been paid in excess in cash or by adjustment of such excess towards the amount of tax due in respect of any other year from him.[(1-A) Notwithstanding anything contained in sub-section (1), if the refund is due to input tax rebate pertaining to sales of canteen stores, the refund shall be adjusted towards any other tax liability of the canteen stores department and on an application by the canteen stores department, the balance of refund may be adjusted towards the tax liability of any other registered dealer.] [Inserted by M.P. Act No. 22 of 2006.]

(2)If the Commissioner is satisfied that due to an error committed by the dealer while crediting any amount payable under this Act or the Act repealed by this Act or the Madhya Pradesh Sthaniya Kshetra Me Mai Ke Pravesh Par Kar Adhiniyam, 1976 (No. 52 of 1976) or the Central Sales Tax Act, 1956 (No. 74 of 1956), into Government treasury the amount so paid cannot be accounted for the purpose for which it is credited, he shall subject to the provisions of sub-section (4) refund that amount in the manner prescribed either in cash or by adjustment towards the amount of tax due in respect of any other year from him.

(3)If the Appellate Authority or the Commissioner is satisfied to the like effect it shall cause refund to be made of any amount found to have been wrongly paid or paid in excess.

(4)Notwithstanding anything contained in sub-section (1) or subsection (2) or sub section (3) the authority empowered to grant refund shall apply the refundable amount in respect of any year towards the recovery of any tax, penally, interest or part thereof due under this Act or under the Act repealed by this Act or under the Central Sales Tax Act, 1956 (No. 74 of 1956) or under the Madhya Pradesh Sthaniya Kshetra Me Mai Ke Pravesh Par Kar Adhiniyam. 1976 (No. 52 of 1976) and shall then refund the balance remaining, if any.

(5)Where a refund of any amount under sub-section (1) or sub-section (3) is not made or is not applied for the purposes mentioned in sub-section (4) within sixty days from the date of passing of the order for refund, the dealer shall be entitled and be paid interest at the rate of one per cent per month on the amount of refund for the period commencing from the date of expiry of the said period of sixty days and ending with the day on which the refund is made to him under sub-section (1) or sub-section (3) or is applied for the purposes mentioned in sub-section (4), as the case may be.Explanation :- (i) Under this sub-section where the period for which interest is payable covers a period less than a month, the interest payable in respect of such period shall be computed proportionately.

(ii)For the purpose of this sub-section "month" shall mean thirty days.

38. Power to withhold refund in certain cases.

- Where an order giving rise to a refund is passed and the Commissioner is satisfied that the grant of the refund is likely to be prejudicial to the interest of revenue and action under sub-section (2) or sub-section (5) of Section 47 is required to be initiated or an application to the Appellate Board to enhance the tax levied or penalty imposed is required to be made or the said order is the subject matter of any proceeding under Section 53, the Commissioner may withhold the refund till such time as the aforesaid proceedings are finally decided :Provided that the dealer shall he paid interest under sub section (5) of Section 37 on the amount of refund ultimately determined to be due as a result of the aforesaid proceedings for the period commencing after the expiry of sixty days from the date of receipt of the order giving rise to the refund.Chapter-VIII Accounts and Issue of Acts, Invoice or Cash Memoranda

39. Accounts.

(1)Every registered dealer and every dealer liable to pay tax under this Act shall maintain correct account of his purchases, sales and stocks showing value, of different kinds of goods subject to different rates of tax under this Act.

(2)[ Every dealer whose turnover in a year exceeds rupees [sixty lacs] [Substituted by M.P. Act No. 12 of 2006.] shall get his account audited by a Chartered Accountant and furnish the report of such audit in such manner and within such time as may be prescribed :][Provided that a dealer who is an industrial unit having annual turnover of upto ten crore rupees may get his accounts audited by a member of Institute of Cost and Works Accountants of India.] [Inserted by M.P. Act No. 22 of 2006.]

(3)If the Commissioner considers that the accounts maintained by any dealer or any class of dealers do not sufficiently enable him to verify the returns referred to in sub-section (1) of Section 18 or the assessment cannot be made on the basis thereof, he may by an order, require any dealer or by notification any class of dealers, to keep such accounts including records of manufacture, sales, purchases or transfers in such form and in such manner as he may, subject to rules made under this Act, direct.

(4)If the Commissioner considers that any class of dealers are not in a position to maintain accounts in accordance with the provisions of sub-section (1), he may, for reasons to he recorded in writing, exempt such class of dealers from the operation of the provisions of the said sub-section.

(5)[ If a registered dealer fails to furnish the report as required under sub-section [(2)] [Inserted by M.P. Act No. 9 of 2009.] in respect of a year within the time prescribed, the Commissioner may, after giving such dealer an opportunity of being heard, direct him to pay by way of penalty a sum equal to 0.1 per cent of the turnover in the year or rupees ten thousand, whichever is less.]

40. Dealers to issue bills, invoices or cash memoranda.

(1)Every registered dealer, for each sale made by him shall issue to the purchaser, a bill, invoice or a cash memorandum including machine generated bill, invoice or a cash memorandum signed and dated by such dealer containing prescribed particulars including the amount of tax collected. Every such dealer shall also maintain a counterfoil or duplicate of each hill, invoice or cash memorandum issued by him with signature, date and all other aforesaid particulars and shall preserve it for a period of not less than five years from such date or till the completion of assessment whichever is earlier :Provided that a bill, invoice or cash memorandum may not be issued where sale of any goods of value not exceeding rupees one hundred is made to any person other than a registered dealer.[(1-A) The bill, invoice or cash memorandum pertaining to the goods notified by the State Government, shall be authenticated in the prescribed manner.] [Inserted by M.P. Act No 26 of 2007.]

(2)If a registered dealer contravenes the provisions of sub-section (1), the Commissioner may, after giving such dealer an opportunity of being heard, direct him to pay by way of penalty a sum of rupees one hundred for each sale m respect of which such contravention has taken place subject to a maximum of rupees five thousand.

Chapter IX
Certain Powers of Commissioner and Delegation by Commissioner of his Powers

41. [ Delegation of Commissioner's powers and duties. [Substituted by M.P. Act No. 12 of 2006.]

- Subject to the provisions of this Act and to such restrictions and conditions as may be prescribed, the Commissioner may, by order, in writing, delegate any of his powers and duties under this Act except those under sub section (2) of Section 64 to any person appointed under Section 3 to assist him :Provided that powers under Sections 38 and 47 shall not be delegated to an officer below the rank of a Deputy Commissioner of Commercial Tax.]

42. Transfer of proceedings.

(1)T he Commissioner may transfer any proceeding or class of proceedings under any provision of this Act from himself to any person appointed under Section 3 to assist him and he may likewise transfer any such proceeding (including the proceeding already transferred under this sub-section) from one such person appointed under Section 3 to assist him to another such person or to himself. Intimation about the transfer of any such proceeding or proceedings shall be sent to the dealer.

(2)[ The Commissioner may transfer any proceeding or class of proceedings under Section 46 from an Appellate Authority appointed under Section 3-A to any other Appellate Authority, and intimation about the transfer of any such proceeding or proceedings shall be sent to the dealer.] [Inserted by M.P. Act No. 11 of 2010.]

(3)[] [Sub-section (2) renumbered as sub-section (3) by M.P. Act No. 11 of 2010.] Where any proceeding or class of proceedings is transferred, the person to whom such proceeding or class of proceedings is transferred shall proceed to dispose it off, as if it had been initiated by the said person, irrespective of the local limits of his jurisdiction. Such transfer shall not render necessary the reissue of any notice already issued before the transfer and the person to whom the proceeding or class of proceedings is transferred may, continue it from the stage at which it was left by the person from whom it was transferred.

43. Power of Commissioner and his assistants to take evidence on oath, etc.

(1)The Appellate Board, the Commissioner or any person other than the officer referred to in clause (g) of sub-section (1) of Section 3 shall, for the purposes of this Act, have the powers of Court of Civil jurisdiction under the Code of Civil Procedure, 1908 (V of 1908),-

(i)to summon and enforce the attendance of any person and examine him on oath or affirmation;

(ii)to compel the production of documents or accounts and to impound or detain them:

(iii)to issue commissions for the examination of witness; and

(iv)to require or accept proof of facts by affidavits; and

(v)such further powers as may be prescribed.

(2)Every proceeding under this Act before the Appellate Board or the Commissioner or any person other than an Inspector, appointed to assist the Commissioner under sub-section (1) of Section 3 shall he deemed to be a judicial proceeding within the meaning of Sections 193 and 228 and for the purposes of Section 196 of the Indian Penal Code, 1860 (XLV of 1860).

44. Power of Commissioner to call for information in certain cases.

- The Commissioner may, for the purposes of this Act-

(a)require any firm or any Undivided Hindu Family to furnish a statement of the names and addresses of the partners of such firm, or of the names and addresses of the manager and members of such family, as the case may be;

(b)require any person whom he has reason to believe to he a trustee, guaulian, manager or agent to furnish a statement of the name and address of the person for whom he is a trustee, guardian, manager or agent;

(c)require any person whom he has reason to believe to have purchased goods from outside or within the State of Madhya Pradesh to furnish a statement of the name and address of the person from whom he has purchased such goods and the description and price thereof and the manner in which they were delivered to him;

(d)require any person in respect of whom he has reason to believe that lie has despatched goods to any place outside or within the State: of Madhya Pradesh, to furnish a statement of the name and address of the person to whom he has despatched such goods and of the description and price thereof.

45. Power of Commissioner to stay proceedings.

- The Commissioner may by special or general order :-

(a)pending examination of any question of law-

(i)before him; or

(ii)[ Omitted;] [Omitted by M.P. Act No. 12 of 2006.]

(ii)[] [Sub-clause (iii) renumbered as sub-clause (ii) by M.P. Act No. 12 of 2006.] before the High Court on an appeal under sub-section (2) of Section 53; or

(b)for any other reason to be recorded in writing,

stay any proceeding or proceedings under Section 20 in respect of tiny dealer or class of dealers.Chapter - X Appeal, Revision and Rectification

46. [ Appeal. [Substituted by M.P. Act No. 12 of 2006.]

(1)Any dealer or person aggrieved by an order passed under this Act, by any officer specified in clauses (c) to (f) of sub-section (1) of Section 3 may, in the prescribed manner, appeal against such order to the Appellate Authority :Provided that no appeal shall lie against an order determining the date on which liability of a dealer to pay tax arises or against a notice issued under this Act for assessment or reassessment except after an assessment or reassessment order is passed.

(2)Any dealer or person aggrieved by an order passed in appeal under sub-section (1) may, in the prescribed manner, appeal against such order to the Appellate Board.

(3)Where the Commissioner considers any order passed under sub-section (1) by any Appellate Authority other than Deputy Commissioner erroneous he may file an appeal against such order before the Appellate Board within two calendar years from the date of such order.

(4)Notwithstanding anything contained in the rules or the regulations framed under any law for the time being in force or under the provisions of Section 4, any officer not below the rank of Deputy Commissioner duly authorised by the Commissioner in this behalf shall also have the right to be heard at the hearing of the appeal under sub-sections (2) and (3).

(5)No first appeal against an order of assessment, with or without penalty or against an order imposing penalty shall be admitted by the Appellate Authority unless out of the total balance due from the dealer, payment of tax and other amounts admitted by the dealer to be due from him along with,-

(i)in case of an appeal against an ex-parte order, five percent, or

(ii)in other cases, ten percent,

of the remaining amount over and above the admitted amount is paid by the dealer and the memorandum of appeal is accompanied by a satisfactory proof of payment of such amount and [on an application by the dealer for stay of the recovery of the balance of tax and/or penalty, the Appellate Authority may stay the recovery of the balance till the decision of appeal.][Explanation : [Inserted by M.P. Act No. 9 of 2009.]- For the purpose of this sub-section, admitted tax and other amount means the tax and other amount due under this Act on the turnover of sales or purchases, or both, as the case may be, admitted by the appellant in the returns filed by him or at any stage in any proceedings under this Act, whichever is higher.]

(6)No second appeal shall be admitted by the Appellate Board unless, out of the total balance due from the dealer after the order passed in first appeal, twenty percent of such balance is paid by the dealer and the memorandum of appeal is accompanied by a satisfactory proof of payment of such amount and [on an application by the dealer for stay of the recovery of the balance amount, the Appellate Board may stay the recovery of the balance amount till the decision of appeal.] [Substituted by M.P. Act No. 8 of 2007.]

(7)[ Every first appeal shall be filed within thirty days and every second appeal shall be filed within sixty days from the date of communication of the order against which the appeal is to be filed.] [Substituted by M.P. Act No. 8 of 2007.]

(8)Subject to such procedure as may be prescribed and after such further inquiry as it may think fit,-

(a)the Appellate Authority shall dispose of every appeal within [forty eight calendar months] [Substituted by M.P. Act No. 19 of 2018.] from the date of filing of such appeal and in disposing of such appeal, the Appellate Authority may,-

(i)confirm, reduce, enhance or annul the assessment or reassessment of tax or interest or imposition of penalty or both [but shall not remand the case, if the order appealed against is not an ex-parte order] [Substituted by M.P. Act No. 9 of 2009.]; or

(ii)pass such order as it may deem fit, in case of an appeal not covered by sub-clause (i) :

[Provided that if the appeal under sub-section (1) is in respect of an order of reassessment or re-imposition of penalty in pursuance of any direction given in appeal or revision, the Appellate Authority may pass an order in accordance with the provisions of sub-clause (1).] [Inserted by M.P. Act No. 9 of 2009.]

(b)[the Appellate Board shall dispose off every appeal within two calendar years from the date of filing of appeal] [Substituted by M.P. Act No. 20 of 2010.] and in disposing of such appeal, the Appellate Board may,-

(i)confirm, reduce, enhance or annul the assessment or reassessment of tax or interest or imposition of penalty or both; or

(ii)set aside the assessment or reassessment or the imposition of penalty or both and direct the officer whose order of assessment or imposition of penalty has been appealed against to make a fresh assessment or re-impose penally, after making such enquiry as n may direct; or

(iii)pass such order as it may deem fit.

[(8-A) The appeals pending before the Appellate Authority on the date of commencement of the Madhya Pradesh VAT (Amendment) Act, 2007 shall be disposed of by the Appellate Authority within the period specified in the provisions in force before the date of such commencement or within the period of one calendar year following such commencement, whichever is earlier.] [Inserted by M.P. Act No. 8 or 2007.][(8-B) The appeals pending before the Appellate Board on the date of commencement of Madhya Pradesh VAT (Second Amendment) Act, 2010 shall be disposed by the Appellate Board within the period specified in sub-section (8) or the period of one calendar year following such commencement, whichever is later.] [Inserted by M.P. Act No. 20 of 2010.]

(9)Notwithstanding anything contained in clause (a) of sub-section (8), where an appeal can not be disposed of within [forty eight calendar months] [Substituted by M.P. Act No: 19 of 2018.] by the Appellate Authority, the State Government may, by notification, for reasons to be recorded in writing, extend the period for the disposal of such appeals by such further period as may be specified in such notification.

(10)In the case of an order passed by the Appellate Authority, such order, subject to the provisions of sub-sections (2) and (3) of this section or sub-section (1) of Section 47, as the case may be, shall be final and in the case of an order passed by the Appellate Board, such order, subject to the provisions of Section 53, shall be final.]

47. Power of revision by Commissioner.

(1)The Commissioner on his own motion may call for the record of the proceeding in which any order was passed by any officer specified in clauses [(c)] [Substituted by M.P. Act No. 12 of 2006.] to (f) of sub section (1) of Section 3 and on receipt of the record may make such enquiry or cause such enquiry to be made, as he considers necessary and subject to the provisions of this Act, after giving the dealer an opportunity of being heard, may, pass such order thereon, not being an order prejudicial to the dealer or person, as he thinks fit within six months from the date of initiation of proceedings :Provided that the Commissioner shall not revise any order under this sub-section,-

(i)where an appeal against the order is pending before the Appellate [Authority] [Substituted by M.P. Act No. 12 of 2006.] or the Appellate Board or where, if such appeal lies, the time within which it may he filed has not expired; or

(ii)where such order relates to determination of the liability of a dealer to pay tax or where a notice issued under this Act for assessment or reassessment except after an assessment or reassessment order is passed.

(iii)[ Omitted.] [Omitted by M.P. Act No. 12 of 2006.]

Explanation :- An order by the Commissioner, declining interference shall not be- deemed to be an order prejudicial to the dealer or person.

(2)The Commissioner may on his own motion or on information received call for and examine the record of any proceeding under this Act if he considers that any order passed therein by any person [appointed under clauses (c) to (f) of Section 3] [Substituted by M.P. Act No. 12 of 2006.] to assist him including any officer to whom he has delegated his powers of revision under sub-section (1) in pursuance of the provisions oI Section 41, is erroneous in so far as it is prejudicial to the interest of the revenue, and he may, after giving the dealer or person a reasonable opportunity of being heard, and after making or causing to be made such enquiry as he deems necessary, pass within within six months from the date of initiation of proceeding such order thereon as the circumstances of the case justify, including an order enhancing or modifying the assessment or cancelling the assessment :Provided that,-

(a)no proceeding shall be initiated under sub-section (1) and this sub section after the expiry of three calendar years from the date of the order sought to be revised;

(b)no order shall be revised by the Commissioner under this subsection where an appeal against such order is pending before the Appellate Deputy Commissioner or the Appellate Board or such appeal has been decided by the Appellate Board on merits.

(3)Any dealer or person objecting to an order passed by the Commissioner under sub-section (2) may appeal to the Appellate Board within sixty days of the date on which the order is communicated to him.

(4)[ The provisions of sub-sections (4), (6) and (8) of Section 46 shall, mutatis mutandis apply to appeals filed under sub-section (3).] [Substituted by M.P. Act No. 12 of 2006.]

(5)Where the Commissioner considers that any order passed under sub-section (1) by his predecessor [or the Director of Commercial 'Fax or any Additional Commissioner of Commercial Tax] [ubstituted by M.P. Act No. 9 of 2009.] is erroneous in so far as it is prejudicial to the interests of revenue, he may file an appeal against such order before the Appellate Board within two years from the date of such order. The provisions of Section 46 shall mutatis mutandis apply to the appeals filed under this sub-section.

48. Additional evidence in appeal or revision.

- A dealer shall not be entitled to produce additional evidence whether oral or documentary in appeal before the Appellate [Authority] [Substituted by M.P. Act No. 12 of 2006.] or the Appellate Board or in revision before the Commissioner except where the evidence sought to be adduced is evidence, which the Assessing Authority had wrongly refused to admit or which after exercise of due diligence was not within his knowledge or could not be produced by him before the Assessing Authority or for the production of which adequate time was not given by the Assessing Authority and in every such case upon the additional evidence being taken on record reasonable opportunity for challenge or rebuttal shall be given to the Commissioner.

49. [ Court fee stamps on memorandum of appeal and application for revision. [Substituted by M.P. Act No. 12 of 2006.]

- A memorandum of appeal filed under Section 46 or sub-section (3) or sub-section (5) of Section 47 shall bear Court fee stamps of such value as may be prescribed.]

50. Application of Sections 4 and 12 of the Limitation Act, 1963.

- In computing the period laid down under Sections 46, 47 and 53 the provisions of Sections 4 and 12 of the Limitation Act, 1963 (No. 36 of 1963), so far as may be, shall apply.

51. Extension of period of limitation in certain cases.

- The provisions of Section 5 of the Limitation Act, 1963 (No. 36 of 1963), so far as may be, shall apply to appeals and applications for revision under this Act.

52. Power of Commissioner or Appellate [Authority] [Substituted by M.P. Act No. 12 of 2006.] or Appellate Hoard to impose penalty in certain circumstances.

(1)If the Commissioner or the Appellate [Authority] [Substituted by M.P. Act No. 12 of 2006.] or the Appellate Board, in the course of any proceedings under this Act is satisfied that a dealer has concealed his turnover or the aggregate amount of purchase prices in respect of any goods or has furnished false particulars of his sales or purchases, as the case may be, in his return or returns for any year or part thereof or has furnished a false return or returns for such period, the Commissioner or the Appellate [Authority] [Substituted by M.P. Act No. 12 of 2006.] or the Appellate Board as the case may be, may initiate proceeding separately for imposition of penalty under this Section.

(2)The proceeding under sub-section (1) shall be initiated by the Commissioner or the Appellate [Authority] [Substituted by M.P. Act No. 12 of 2006.] or Appellate Board, as the case may be. by issue of a notice in the prescribed form for giving the dealer an opportunity of being heard. On hearing the dealer, the Commissioner or the Appellate [Authority] [Substituted by M.P. Act No. 12 of 2006.] or the Appellate Board as the case may be, shall pass an order not later than one calendar year from the date of initiation of such proceeding, directing the dealer that he shall in addition to the tax payable by him, pay by way of penalty a sum which [shall not be less than three times hut shall not exceed 3.5 times of the amount of tax evaded.] [Substituted by M.P. Act No. 11 of 2003.]

(3)If the total tax shown as payable according to the return or returns and paid by a dealer for any period or part thereof is less than eighty per cent of the total tax assessed/re-assessed under Section 20 such dealer shall be deemed to have concealed his turnover or aggregate of his purchase prices or to have furnished false particulars of his sales or purchases in his return or returns or to have furnished a false return or returns for the purpose of sub-section (1) unless he proves to the satisfaction of the Commissioner or the Appellate [Authority] [Substituted by M.P. Act No. 12 of 2006.] or the Appellate Board, as the case may be, that the concealment of the said turnover or the aggregate of purchase prices or furnishing of particulars of sales or purchases or furnishing of the false return or returns was not due to any fraud or gross negligence on his part.

(4)[ Subject to such restrictions and conditions and in such manner as may be prescribed, a dealer, on whom a penalty has been imposed under sub-section (2) may opt to pay in lieu of penalty a lump sum amount, which shall be twice the amount of tax evaded, and once the dealer has exercised the option he shall not have any right to challenge the order of penalty in any forum.] [Substituted by M.P. Act No. 12 of 2006.]

53. Appeal to High Court.

(1)An appeal shall lie to the High Court from every order passed by the Appellate Board, in appeal under [sub-sections (2) and (3)] [Substituted by M.P. Act No. 12 of 2006.] of Section 46 if the High Court is satisfied that the ease involves a substantial question of law.

(2)[ The Commissioner or a dealer, aggrieved by any order referred to in sub-section (1) passed by the Appellate Board, may file an appeal to the High Court and such appeal shall be filed within ninety days from the date of the communication to the dealer or the Commissioner of the order appealed against, in the form of a memorandum of appeal precisely staring therein the substantial question of law involved.] [Substituted by M.P. Act No. 8 of 2007.]

(3)Where the High Court is satisfied that a substantial question of law is involved in any case, it shall formulate the question.

(4)The appeal shall be heard only on the question so formulated and the respondents shall, at the hearing of the appeal, be allowed to argue that the case does not involve such question :Provided that nothing in this sub-section shall be deemed to take away or abridge the power of the Court to hear, for reasons to be recorded, the appeal or any other question of law not formulated by it, if it is satisfied that the case involves such question.

(5)Where an appeal is filed under sub-section (2) by a dealer, such appeal shall not be admitted by the High Court unless fifty percent of the balance due from the dealer after the order passed by the Appellate Board is paid by him.

(6)

(a)The High Court shall decide the question of law so formulated and deliver such judgment thereon containing the grounds on which such decision is founded and may award such costs as it deems lit.

(b)The High Court may determine any issue which-

(i)has not been determined by the Appellate Board; or

(ii)has been wrongly determined by the Appellate Board, by reason of a decision on such question of law as is referred to in sub-section (1).

(c)On delivery of judgment by the High Court, effect shall be given to it by the Officer empowered to assess or re-assess the dealer under Section 20, on the basis of a certified copy of the judgment.

(7)The provisions of the Code of Civil Procedure, 1908 (5 of 1908) relating to appeals to High Court shall, as far as may be, apply in the case of appeals under this section.

54. Rectification of mistakes.

(1)The Commissions may -

(i)on his own motion at any time within one calendar year from the date of any order passed by him; or

(ii)on an application made by a dealer within one calendar year from the date of receipt of such application,

rectify, in such manner as may be prescribed, such order for correcting any clerical or arithmetical mistake or any error arising therein from any omission ;Provided that,-

(i)the Commissioner shall not entertain any application by the dealer unless it is made within one year from the date of the order sought to be rectified;

(ii)no such rectification shall be made if it has the effect of enhancing the tax or reducing the amount of refund unless the Commissioner has given notice in the prescribed form to the dealer of his intention so to do and has allowed the dealer a reasonable opportunity of being heard.

(2)Where on an application made by a dealer for the rectification of any order, the order is not rectified within the period specified in sub-section (1), the applicant shall be entitled to have the order rectified in accordance with his application and accordingly the Commissioner shall rectify the order, and where in proceedings initiated suo motu the order is not passed within the time specified m sub-section (1), the proceedings shall stand abated :Provided that nothing herein shall preclude the Commissioner from exercising powers under any other provisions of this Act.

(3)

(a)The provisions of sub-section (1) and sub-section (2) shall apply to the rectification of a mistake in any order passed by the Appellate Board or passed by the Appellate [Authority] [Substituted by M.P. Act No. 12 of 2000.] as they apply to the rectification of a mistake by the Commissioner.

(b)The Appellate Board may rectify any order passed by it-

(i)on its own motion at any time within one calendar year from the date of passing of such order; and

(ii)tin an application made by the dealer or the Commissioner, at any tune within one calendar year from the date of receipt of such application.

(4)Where any such rectification has the effect of reducing the amount of tax the Commissioner shall in the prescribed manner refund any amount due to the dealer.

(5)Where any such rectification has the effect of enhancing the amount of the tax or reducing the amount of the refund, the Commissioner shall recover the amount due from the dealer in the manner provided in Section 24.Chapter - XI Detection and Prevention of tax Evasion

55. [Detection and checking evasion of tax by dealers liable to pay tax and power of Commissioner to investigate in to tax evasion by a dealer] [Substituted by M.P Act No. 12 of 2006.].

- [(1) If upon any information which has come into the knowledge of Commissioner and he has reason to believe that any dealer has evaded payment of tax or is indulging in evasion of tax under this Act or under the Act repealed by this Act, for reasons to be recorded in writing, he may direct any of the officers referred to in clauses (c) to (g) of sub-section (1) of Section 3 to proceed to investigate into the tax evasion by such dealer.] [Substituted by M.P. Act No. 12 of 2006.]

(2)[ Omitted.] [Omitted by M.P. Act No. 12 of 2006.]

(3)[In pursuance of the provisions of sub-section (1)] [Substituted by M.P. Act No. 12 of 2006.], the Commissioner shall, subject to such conditions as may be prescribed,-

(a)require the dealer to produce before him any accounts, registers or documents relevant to his business or to furnish such other information as he may deem fit for scrutiny, or

(b)inspect the place of business of such dealer and for this purpose all accounts, registers and documents relating to the business of such dealer and all the goods kept in such place of business shall be open to inspection by the Commissioner.

(4)If on scrutiny of the records produced by the dealer or on inspection of his place of business under sub-section (3), the Commissioner is satisfied that the dealer has evaded payment of tax payable by him for any year, he may for reasons to be recorded in writing, seize such accounts, registers or documents relating to the business of such dealer as he considers necessary, and grant a receipt therefor to the dealer and shall detain them only for so long as may be necessary, for examination thereof or for assessment of tax or for prosecution :[Provided that if the Commissioner can not examine the documents relating to the business of such dealer on the spot, he may, for reasons to be recorded in writing, seal such documents in a box or bag or container or packet and seize the box or bag or container or packet and after the seizure, the Commissioner shall serve upon the dealer, a notice in the prescribed form, and on the date fixed, he shall open the seal of the seized box or bag or container or packet in the presence of the dealer or an agent of the dealer entitled to appear in accordance with the provisions of Section 23 and in the presence of at least two other persons examine the documents kept in the box or bag or container or packet and after examination of the documents, the Commissioner may seize such documents as he considers necessary and grant a receipt thereof to the dealer.] [Inserted by M.P. Act No. 12 of 2006.]

(5)[ For t he purpose of clause (b) of sub-section (3), the Commissioner may-

(a)enter and search any place of business of such dealer or any other place whether such place be the place of his business or not, where the Commissioner has reason to believe that the dealer keeps or is for the time being keeping any accounts, registers or documents of his business or stock of goods relating to his business and the Commissioner may, for exercising the powers under (his clause, seal or break open the lock of any door, box, locker, safe, almirah or any other receptacle in order to continue the inspection subsequently or where the keys thereof are not produced on demand or are not available; and

(b)also search any person who leaves or is about to enter or is already in the place referred to in clause (a), if the Commissioner has reason to suspect that such person has secreted about his person, books of account or other documents relating to the business of such dealer; and

(c)if considered necessary, get the search proceedings video graphed or recorded in suitable electronic medium for use as evidence.]

(6)

(a)If in the course of scrutiny of accounts, registers or documents produced by the dealer or in the course of inspection of the place of business of such dealer, the Commissioner has reason to believe that the dealer has stored or kept goods liable to tax, without accounting for them in books, registers or accounts maintained by him in the course of his business, with a view to their surreptitious sale in order to evade payment of tax, in any building, place or vehicle under the ownership or control of the dealer in either case whether exclusively or in association with some other person or in any building, place or vehicle in each case belonging to some other person with express or implied permission of such other person, the Commissioner may enter any such building, place or vehicle and inspect and verify if the goods have been accounted for and in the event of his reasonable belief that the dealer has not accounted for such goods with the intention of evading tax, the Commissioner may seize all such goods and take all necessary steps for their removal, proper custody and preservation :

Provided that a list of all goods seized under this clause shall be prepared by the Commissioner in presence of at least two respectable persons and a copy thereof shall, on demand, be furnished to the dealer or, as the case may be, to the person from whose possession or custody they were seized.

(b)The Commissioner shall as soon as possible, after seizure of the goods under clause (a), serve upon the dealer, a notice in the prescribed form to show cause within a period of thirty days of service of such notice as to why a penalty equal to [3.5 limes] [Substituted by M.P. Act No. 12 of 2006.] the amount of tax payable and calculable on the price which such goods would have fetched on their assumed sale in Madhya Pradesh, on the date of seizure, be not imposed on him for the dealers default in not making entries in respect of such goods in his books of account or register or other documents, as the case may be, maintained by him in the course of his business.

(c)If the Commissioner, after taking into consideration the explanation of the dealer and after giving him an opportunity of being heard, is satisfied that the entries relating to the said goods were not made in the books of accounts, registers or other documents of the dealer without any proper justification, the Commissioner shall pass an order imposing a penalty not less than three times but not exceeding [3.5 limes] [Substituted by M.P. Act No. 12 of 2006.] of the amount of tax referred to in clause (b).

(d)The Commissioner may, at any time after the service of the notice under clause (b) and before passing an order imposing penally under clause (c), release the goods seized if the dealer or the person from whom the goods were seized furnishes security in the form of cash security or bank guarantee to the satisfaction of the Commissioner, in each case for such reasonable amount as the Commissioner may specify by order in writing with due regard to the amount of penalty proposed. On payment by the dealer of the penally imposed upon him under clause (c), if the security furnished is in the form of bank guarantee, the bank guarantee shall be released and in such security has been furnished in the form of cash security, it shall be adjusted towards the penalty so imposed and the balance, if any, shall be refunded to the dealer.

(e)Where no security is furnished under clause (d), the dealer shall pay the amount of penalty, within thirty days of the service of the order imposing penalty on him and on payment of such amount goods seized shall be released forthwith.

(ea)[ Subject to such restrictions and conditions and in such manner as may be prescribed, a dealer, on whom a penalty has been imposed under clause (c), may opt to pay in lieu of penalty a lump sum amount, which shall be twice the amount of tax referred to in clause (b) and once the dealer has exercised the option he shall not have any right to challenge the order of penalty in any forum.] [Inserted by M.P. Act No. 12 of 2006.]

(f)If the dealer fails to pay within the period specified in clause (e) the penalty imposed under clause (c), the Commissioner shall, subject to other provisions of this Section, dispose of the goods by way of sale in such manner as may he prescribed and apply the sale proceeds thereof towards the penally imposed and the expenses incurred on account of and incidental to the custody, protection, preservation and sale of such goods and shall refund the balance, if any, to the dealer or person entitled.

(g)The penalty imposed under clause (c) shall be without prejudice to any other action under any other provision of this Act.

(h)Where any objection is made to the seizure of the goods seized under clause (a) on the ground that such goods do not belong to the dealer or are not otherwise liable to seizure, the Commissioner shall proceed to decide the objection :

Provided that no such objection shall be entertained-

(i)where, before the objection is made, the goods seized had already been sold, or

(ii)where the Commissioner considers that the objection was designedly or unnecessarily made.

(i)All questions including question relating to right, title or interest in the goods seized arising between the parties to such proceeding or their representatives and relevant to the adjudication of the claim or objection, shall be determined by the Commissioner dealing with the claim or objection.

(j)Upon the determination of the question referred to in clause (i), the Commissioner shall, in accordance with such determination,-

(i)allow the claim or objection and release the seized goods either wholly or to such extent as he thinks fit; or

(ii)disallow the claim or objection; or

(iii)pass such order as, in the circumstances of the case, he deems fit.

(k)Where any claim or objection has been adjudicated upon under clause (j) or where the Commissioner refuses to entertain a claim or objection under the proviso to clause (h), any such order made shall be deemed to be an order relating to assessment of tax against a dealer under Section 20 and shall he subject to the same condition as to appeal, revision or any other remedy under this Act.

(7)Where the Commissioner, apprehends any resistance to entry, search or seizure of goods he may for reasons to be recorded in writing requisition the services of any Police Officer of the State Government, having jurisdiction over the local area in which such entry, search or seizure is to be made, to assist him for all or any of the purposes specified in sub-section (3) or clause (a) of sub-section (5) or clause (a) of sub-section (6) and it shall be the duty of such Police Officer to comply with such requirement.

(8)The Commissioner while making entry, search and seizure under this Section shall, unless otherwise expressly provided by or under this Act, exercise the same power and follow the same procedure as are exercised by anti are required to be followed by a Police Officer in relation to entry, search and seizure under the provisions of the (code of Criminal Procedure, 1973 (No. 2 of 1974).

55A. [ Special provision for assessment of cases relating to detection and prevention of tax evasion. [Inserted by M.P. Act No. 26 of 2007.]

- Notwithstanding anything contained in any other provisions of this Act,-

(a)where a requisition is made under clause (a) of sub-section (3) of Section 55 or an inspection is conducted under clause (b) of the said sub-section against a dealer, the dealer, subject to such restrictions and conditions and in such manner as may he prescribed, may opt to pay in lieu of tax, interest and penalty payable under this Act, a lump sum amount equal to twice the amount of evasion of tax agreed to by the dealer relating to the block period on the basis of evidence found as a result of requisition or inspection, of books of account or other documents and such other materials or information as is available with the Commissioner and relatable to such evidence, at the time of requisition or inspection;

(b)once the dealer has exercised the option under clause (a), he shall not have any right to challenge the evasion of tax agreed to by the dealer in any forum;

(c)the Commissioner shall proceed to assess the amount of tax evaded by the dealer during a block period in accordance with the provisions of this Act, and the amount in respect of which option to pay lump sum has been exercised under clause (a) shall be excluded from the amount of evasion of tax assessed under this clause;

(d)the total evasion of tax relating to the block period shall be assessed irrespective of the year or years to which such tax relates and irrespective of the fact whether regular assessment for any one or more of the relevant years is pending or not;

(e)the assessment under this section shall be in addition to the regular assessment in respect of each year included in the block period;

(f)the total evasion of tax relating to the block period shall not include the tax assessed in any regular assessment or the tax paid along with the returns filed by the dealer, as tax of such block period;

(g)the tax assessed under this section shall not be included in any regular assessment of any year included in the block period;

(h)where the dealer proves to the satisfaction of the Commissioner that any part of the tax referred to under this section relates to a year for which the year has not ended or the date of filing returns has not expired, and the transactions relating to such tax are recorded on or before the date of requisition or inspection, in the books of account or other documents maintained in the normal course relating to such years, the said tax shall not be included in the block period;

(i)the provisions of Section 20 shall mulatis mutandis apply to the assessment made under this section.

Explanation : - For the purpose of this section, the expression "block period" shall mean the period comprising of six years preceding the year in which the requisition was made or the inspection was conducted and shall include the period up to the date of requisition or inspection.] [Substituted by M.P. Act No. 12 of 2006.]

56. Survey.

(1)With a view to identify dealers who are liable to pay tax under the Act. hut have remained unregistered, the Commissioner, shall from time to time, cause a survey of unregistered dealers to be taken.

(2)For the purpose of the survey, the Commissioner may, by general or special notice require any dealer or class of dealers to furnish the names, addresses and such other particulars as he may find necessary relating to the persons and dealers who have purchased any goods from or sold any goods to such dealer or class of dealers during any given period.

(3)For the purpose of survey, the Commissioner may call for details and particulars regarding the services provided by public utilities and financial institutions including banking companies which he is of the opinion will be relevant and useful for the purposes of the survey. lie may from time to time cause the results of the survey to be published in any manner that he thinks lit so, however, as not to disclose or indicate the identity of any particular unregistered dealer identified during the survey.

(4)The Commissioner may, for the purposes of the survey enter any place where a dealer is carrying business, but is unregistered or has not applied for grant of the certificate of registration, whether such place will he principal place of business or not of such business and require any proprietor, employee or any other person who may at that time and place be attending in any manner to, or helping in, the business,-

(i)to afford him the necessary facility to inspect such books of accounts or other documents as he may require and which may be available at such place;

(ii)to afford him the necessary facility to check or verify the cash, stock or other valuable particulars or things which may be found therein; and

(iii)to furnish such information as he may require as to any matter which may be useful for, or relevant to any proceedings under this Act.

Explanation : - For the purpose of this section, a place where the person is engaged in business will also include any other place in which the person engaged in business or the said employee or other person attending or helping in business states that any of the books of accounts or other documents or any part of the cash, stock or other valuable articles or things relating to business are kept.

(5)The Commissioner shall enter the place where the person is carrying on business only during the hours at which such place is open for business and in case of the said place or any other place, only after sunrise and before sunset. The Commissioner may make or cause to be made extracts or copies from books of accounts and other documents inspected by him, make an inventory of any cash, stock or other valuable articles or things checked or verified by him and record the statement of any person which may be useful for, or relevant to, any proceedings under this Act.

(6)The Commissioner, in exercise of the powers under this section, shall on no account, remove or cause to be removed from the place, where he has entered any books of accounts, other documents or any cash, stock or other valuable articles and things.

57. [ Establishment of cheek-post and inspection of goods while in movement. [Substituted by M.P. Act No. 12 of 2006.]

(1)The State Government or the Commissioner may, with a view to prevent or check evasion of tax under this Act, set up or erect in such manner as may be prescribed, check posts or barriers at such places in the State, excluding railway premises, as may be notified in the official gazette and an officer, not below the rank of Assistant Commercial Tax Officer shall be in-charge of the check post (hereinafter referred to as the Check Post Officer) and he shall be assisted by other category of officials :Provided that the Commissioner shall not set up a check post or erect a barrier for a period exceeding six months at a time.

(2)The driver or the person in-charge of a vehicle or carrier or of goods in movement (hereinafter referred to as the transporter) shall-

(a)carry with him an invoice, bill or challan or any other document and prescribed declaration forms issued by the consignor or consignee of the goods in movement and challan, billies or any other document issued by the transporter;

(b)stop the vehicle or carrier at every check-post or bring and stop the vehicle or carrier at the nearest check-post, while entering and leaving the limits of the State, set up under sub-section (1);

(c)furnish all the documents including prescribed declaration forms relating to the goods before the Check Post Officer;

(d)give all the information relating to the goods; and

(e)allow the inspection of the goods by the Check Post Officer or any other person authorised by the Check Post Officer :

Provided that the documents including prescribed declaration forms shall be required to be carried and/or furnished only in respect of the goods as may be notified by the State Government :[Provided further that if the transporter transporting goods by a road on which check post or barrier is not established, furnishes the documents including declaration form specified in clause (a) at the nearest Commercial Tax Office, immediately after entry into the State of Madhya Pradesh or before exit from the State, he shall be deemed to have complied with the requirement made under clause (b).]

(3)The form of declaration specified in sub-section (2) shall be obtained by a registered dealer in the prescribed manner.

(4)The documents required to be furnished under sub-section (2), may he furnished by means of such electronic devices, and may be accompanied by such processing fee, as may be prescribed.

(5)Where any goods are in movement within the territory of the State of Madhya Pradesh, any officer, not below the rank of an Assistant Commercial Tax Officer, as may he authorised by the Commissioner, may for the purposes of this Act, slop the vehicle or the carrier or the person carrying such goods, for inspection, at any place or inspect such goods and the documents relating to the goods which are in the possession or control of a transporting agency or person or other such bailee and the provisions of sub-section (2) shall mutatis mutandis apply.

(6)Where any goods in movement are not supported by documents as referred to in sub-section (2), or documents produced appear false or forged, the Check Post Officer or the officer empowered under sub section (5), for reasons to be recorded in writing may-

(a)direct the transporter not to part with the goods in any manner including re-transporting or rebooking, till a verification is done or an enquiry is made, which shall not take more than seven days;

(b)detain or seize the goods or the vehicle or carrier along with the goods and shall give a receipt of the goods or the vehicle or carrier along with the goods, if seized, to the person from whose possession or control they are seized;

(c)release the goods or the vehicle or carrier along with the goods seized in clause (h) in favour of the transporter, during the pendency of the proceeding if adequate security in the form of cash security or irrevocable bank guarantee of the amount equal to the penalty leviable under sub-section (8) or (10) is furnished.

(7)The officer empowered under sub-section (5), who stops the vehicle or carrier, may direct the transporter to take the vehicle or carrier along with the goods and the documents to the nearest check post or any Commercial Tax Office to be named by him and stop it and keep it stationary there till such time as may be required for action in accordance with the provisions of this section, and the officer shall reach such check post or such Commercial Tax Office at the earliest and immediately on reaching there initiate action for seizure of goods or the vehicle or carrier along with the goods and impose penalty in accordance with the provisions of this section.

(8)The Check Post Officer or the officer empowered under sub-section (5), after having given the transporter a reasonable opportunity of being heard and after having held such enquiry as he may deem lit, shall, -

(i)release the goods or the vehicle or carrier along with the goods in favour of the transporter, if he is satisfied that no violation of the provisions of sub-section (2) has taken place; or

(ii)impose, if he is not satisfied, on him for possession or movement of goods, whether seized or not, in violation of the provisions of sub-section (2) or for submission of false or forged documents or declaration, a penalty equal to maximum [seven times] [Substituted by M.P. Act No. 9 of 2009.] of the amount of tax which would have been payable if the goods were sold within the State on the date of inspection :

Provided that the amount of penalty shall not be less than [five times] [Substituted by M.P. Act No. 9 of 2009.] of the amount of tax.

(9)Where a transporter, in possession or control of goods, is found to be in collusion with a dealer involved in avoidance or evasion of tax, the Check Post Officer or the officer empowered under sub-section (5) shall detain the vehicle or carrier of such transporter and after affording him an opportunity of being heard and with the prior approval in writing of the Deputy Commissioner having jurisdiction, may confiscate such vehicle or carrier.

(10)Notwithstanding anything contained in this section, where the transporter abstains from bringing or stopping the vehicle or carrier at the check-post as provided under clause (b) of sub-section (2), the Check Post Officer or the officer empowered under sub-section (5) may detain such vehicle or carrier and, after affording an opportunity of being heard to the transporter, may impose, in addition to a penalty which may be imposed under sub-section (8), a penalty equal to maximum twice the amount of tax which would have been payable if the goods were sold within the State on the date of detention.

(11)The Check Post Officer or the officer empowered under subsection (5) may release the goods in favour of the transporter, if seized and not already released under clause (c) of sub- section (6), on payment of the penalty imposed under sub-section (8) or (10).

(12)If the amount of penalty specified in the order passed under sub-section (8) or (10) is not paid within fifteen days of the service of the order, the Check Post Officer or the officer empowered under sub-section (5) shall, notwithstanding anything to the contrary provided in this Act or in any law for the time being in force, cause the goods to be sold in such manner as may be prescribed and apply the sale proceeds thereof towards the penalty and refund the balance, if any, to the transporter and if the sale proceeds of the goods are not sufficient to cover the amount of penalty or the goods can not be sold despite the efforts made for the same, the said officer shall cause the vehicle or carrier to be sold in the aforesaid manner and apply the sale proceeds thereof towards the balance of penalty and refund the balance of such sale proceeds, if any, to the transporter.

(13)Where the officer seizing the goods, at any lime during the pendency of the proceeding under sub-section (8) or (10), is of the opinion that the goods are subject to speedy and natural decay or when the expenses of keeping them in custody are likely to exceed their value, he may cause them to be sold in such manner as may be prescribed without waiting for the completion of the proceedings relating to the imposition of penalty and keep the sale proceeds thereoF in deposit till the completion of said proceedings and the amount so kept in deposit shall he applied towards such penalty, if any, as may be imposed and the balance, if any, shall be refunded to the transporter according to the provisions of sub-section (12).

(14)The transporter may authorise, in such manner as may be prescribed, the consignor or consignee of the goods or the vehicle or carrier along with the goods seized under this section, to appear before the Check Post Officer or the officer empowered under sub section (5) in the proceedings under sub-section (8) or (10) and such consignor or consignee shall be deemed to be the transporter for all purposes mentioned in the aforesaid sub-sections and the provisions of Section 31 shall apply to proceedings under this section as if the transporter is a dealer.

(15)If a transporter fails to give information as required from him under clause (d) of sub-section (2) about the consignor, consignee or the goods within such time as may be specified or transports the goods with forged documents, besides imposing the penalty under sub-section (8), it shall be presumed that the goods so transported have been sold in the State of Madhya Pradesh by him and he shall be deemed to be a dealer for those goods under this Act.

(16)The provisions of this Act shall, for the purpose of levy, collection and assessment of tax, payment and recovery of tax and interest, appeal and revision, apply to the transporter deemed to be a dealer under sub-section (15).

(17)Subject to such restrictions and conditions and in such manner as may be prescribed, a transporter, on whom a penalty has been imposed under sub-section (8), may opt to pay in lieu of penalty a lump sum amount, which shall be [three times] [Substituted by M.P. Act No. 14 of 2008.] the amount of tax referred to in sub section (8) and once the transporter has exercised the option he shall not have any right to challenge the order of penalty in any forum.Explanation :- For the purposes of this section-

(i)"vehicle or carrier" means any means of transportation to carry goods from one place to another place; and

(ii)"goods in movement" means,-

(a)the goods which are in the possession or control of a transporting agency or person or other such bailee;

(b)the goods which are being carried in a vehicle or carrier belonging to the owner of such goods; and

(c)the goods which are being carried by a person.]

58. Transit of goods by road through the State and issue of transit pass.

(1)When a vehicle coming from any place outside the State and bound for any other place outside the State passes through the State, the driver or other person in-charge of such vehicle (hereinafter referred to as transporter) shall obtain in the prescribed form and manner, a transit pass from the Check Post Officer of the first check post after his entry into the State and deliver it to the Check Post Officer of the last check post before his exit from the State, failing which it shall be presumed that the goods carried in such vehicle have been sold within the State by the transporter.

(2)The Check Post Officer at the entry point who issues the transit pass shall intimate the information contained in the transit pass issued by him to the Check Post Officer of the check post or barrier near the point from which the transporter declares that the goods shall be taken out of the State. If within a week of receipt of the transit pass the vehicle or the goods covered by the transit pass do not report at the exit point the Check Post Officer of the check post or barrier at the exit point shall bring immediately this fact to the notice of the Check Post Officer of the check post or barrier at the entry point. The later officer shrill then initiate action to recover the penalty which could have been levied under the provisions of Section 57 from the transporter.

(3)The provisions of Section 57 shrill mulatis mutandis apply in relation to any goods or any vehicle alongwith the goods covered by the transit pass.

59. [ [Omitted by M.P. Act No. 12 of 2006.]

Omitted.]

60. [ [Omitted by M.P. Act No. 12 of 2006.]

Omitted.]

61. Regulation of delivery and carrying goods away from Railway premises.

(1)Any dealer who seeks to import by mil in to the State from any place outside the State any goods specified in Schedule-II or to whom such goods are sought to he sent as aforesaid, shall furnish or cause to be furnished in such office as may be notified by the Commissioner, a declaration in the prescribed form in duplicate duly filled in and signed by him for endorsement of such office. On endorsement of the two copies of the declaration one copy thereof shall be retained by the said office and after taking delivery, the dealer shall carry the goods away from the railway premises along with a copy of the declaration duly endorsed by the office referred to above.

(2)The provision of Section 57 shall mulatis mutandis apply in relation to any vehicle carrying goods referred to in sub-section (1) and to any declaration relating thereto.

62. Control on clearing, forwarding or hooking agent and any person transporting goods and furnishing of information by such agent or person.

(1)Every clearing, forwarding or booking agent or broker or a person transporting goods who in the course of his business handles documents of title to goods or transports goods or takes delivery of goods for or on behalf of a dealer and having his place of business in the state of Madhya Pradesh shall, furnish information about his place of business to such authority, within such time, in such form as may be prescribed.

(2)Every such agent or person shall maintain true and complete accounts, registers and documents in respect of the goods handled by him and the documents of title relating thereto and shall furnish true and complete particulars and information relating to the transaction of goods of any dealer to any officer appointed under Section 3, not below the rank of an Assistant Commercial Tax Officer as and when required by him and shall produce the said accounts, registers and documents before such officer as and when required by him.

(3)Any agent or person referred to in sub-section (1) who contravenes the provisions of the said sub-section or sub-section (2), the Commissioner may, after giving such agent or person an opportunity of being heard, direct him to pay by way of penalty,-

(i)one thousand rupees if the contravention is of the provisions of sub-section (1) on each occasion of inspection by any officer referred to in sub-section (2); and

(ii)not less than three times but not exceeding live times of the amount of tax payable in respect of the goods involved in the transactions of a dealer which appears to have been evaded by such dealer, if the contravention pertains to the provisions of sub-section (2).

Explanation : - For the purpose of this section,-

(i)"Clearing, forwarding, booking agent or broker" shall include a person who renders his services for clearing, forwarding or booking of or taking delivery of consignment of goods at railway premises, air cargo, complex containers depot, booking agency, goods transport company office or any place of loading or unloading of goods or contrives, makes and concludes, bargains and contracts for or on behalf of any dealer for a fee, reward, commission, remuneration or other valuable consideration or otherwise.

(ii)"Person transporting goods" shall, besides the owner, include manager, agent, driver, employee of the owner, a person in-charge of a place of loading or unloading of goods or in charge of a goods carrier carrying such goods for dispatch to other places or gives delivery of any consignment of such goods to the consignee.

63. [ Power to call for information from banking companies and non-banking financial companies or insurance companies. [Substituted by M.P Act No. 12 of 2006.]

- The Commissioner or any other person appointed under Section 3 to assist him. not below the rank of an Assistant Commercial Tax Officer may, for carrying out the purposes of this Act, require any banking or non-banking financial companies or insurance companies or any officer thereof to furnish any information or statement useful for or relevant to any proceeding under this Act.]Chapter - XII Offences and Penalties

64. Offences and penalties.

(1)Whoever,-

(a)collects any amount by way of tax in contravention of the provisions of Section 12 or sub-section (1) of Section 35; or

(b)claims input tax rebate in contravention of the provisions of sub-section (1) of Section 14; or

(c)

(i)fails to get himself registered as required by sub-section (1) or sub-section (2) of Section 17; or

(ii)neglects to furnish any information as required by sub-section (8) of Section 17; or

(d)fails, without sufficient cause, to submit any return as required by sub-section (1) of Section 18 or submits a false return or furnishes a false statement; or

(e)without reasonable cause fails to pay the tax due within the time allowed; or

(f)fails to keep accounts or records of sales or purchases in accordance with any requirement made of him under Section 39; or

(g)fails or neglects to issue Act, invoice or cash memorandum or to keep or preserve the counter foil of the Act, invoice or cash memorandum as required under Section 40; or

(h)knowingly produces incorrect accounts, registers or documents or knowingly furnishes incorrect information; or

(i)refuses or fails to comply with any requirement made of him under Section 44 or Section 55; or

(j)

(i)fails to file a declaration under Section 57;

(ii)prevents or obstructs the interception or search of any vehicle or obstructs inspection of any goods under Section 57; or

(iii)prevents or obstructs the interception or search of any vehicle or obstructs inspection of any goods under Section 59 or 60;

(iv)fails to file a declaration under Section 61;

(v)fails to furnish information or produce accounts, registers and documents under Section 62; or

(vi)fails to furnish information or statements as required by Section 63;

(k)makes a false statement in a verification or declaration prescribed under this Act which he either knows or believes to be false or does not believe to be true,

shall in case of default and subject to the provisions of Section 67, be punishable with-

(i)

(a)imprisonment which may extend to six months and a fine which may extend to two thousand rupees or equal to the amount of tax remained to be paid by the dealer whichever is higher, in respect of offence under clause (b) or (e); and

(b)imprisonment which may extend to six months and a fine which may extend to two thousand rupees in respect of offence under clause (d), (h) or (k); and

(ii)imprisonment which may extend to three months or a line which may extend to one thousand rupees or both in respect of offences not covered by clause (i),

and where the offence in respect of which a fine has been imposed, is a continuing offence a further fine which may extend to rupees fifty for every day the offence continues.Explanation :- For the purpose of liability to punishment under this sub-section the expression dealer or person shall mean,

(a)the partners in relation to a partnership concern;

(b)the president and secretary of the managing body in relation to co-operative society;

(c)the proprietor in relation to a proprietorship concern;

(d)the karta or manager in relation to Hindu Undivided Family; and

(e)the Secretary, manager and directors in relation to a company incorporated under the Companies Act, 1956 (No. 1 of 1956).

(2)No Court shall take cognizance of any offence punishable under this Act or any rules made thereunder except with the previous sanction of the Commissioner and no Court inferior to that of a Magistrate of the First Class shall try any such offence.

(3)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (No. 2 of 1974), all offences punishable under this Act shall be cognizable and bailable.

(4)Subject to such conditions as may be prescribed, the Commissioner may authorise any person appointed under Section 3 to assist him to investigate till offences punishable under this Act.

(5)Every person authorised under sub-section (4) shall, in the conduct of such investigation exercise the powers conferred by the Code of Criminal Procedure, 1973 (No. 2 of 1974) upon an officer-in-charge of a police station for the investigation of a cognizable offence.

Chapter XIII
Miscellaneous

65. Production of tax clearance certificate.

- Any department or office of the Central Government or other State Governments or any public sector undertaking of such Governments situated in Madhya Pradesh or the State Government or any local authority or any public undertaking shall, before entering into a contract with any dealer for the sale or supply of any goods by him exceeding rupees three lacs in value require such dealer to produce a tax clearance certificate in such form, to be issued by such authority, in such manner, for such period and within such time as may be prescribed.

66. Bar to curtain proceedings.

- Save as provided in Section 53, no order passed or proceeding initiated under this Act or the rules made thereunder be called into question in any Civil Court and save as provided in Sections 46 and 47 no appeal or application for revision shall lie against any such assessment or order.

67. Bar of prosecution in certain cases.

- No prosecution for contravention of any provision of this Act or of the rules made thereunder shall be instituted in respect of the same facts on which a penalty has been imposed under this Act or the said rules, as the case may be, if the penalty has been paid within a period of six months from the date of service of the order imposing the penalty.

68. Protection of persons acting in good faith and limitation of suit and prosecution.

(1)No suit, prosecution or other proceedings shall lie against any officer or servant of the State Government for any act done or purporting to be done under this Act or the rules made thereunder without the previous sanction of the State Government.

(2)No officer or servant of the State Government shall be liable in respect of any such act, in any civil or criminal proceeding if the act was done in good faith in the course of the execution of duties imposed on him or the discharge of functions entrusted to him by or under this Act.

(3)No suit shall be instituted against the State Government and no prosecution or suit shall be instituted against any servant of the State Government in respect of anything done or intended to be done under this Act unless the suit or prosecution has been instituted within three months from the date of the act complained of:Provided that in computing the period of limitation under this sub-section the time taken for obtaining sanction under sub-section (1) shall be excluded.

69. Disclosure of information by public servant.

(1)All particulars contained in any statement made, return furnished or accounts or documents produced in accordance with the provisions of this Act or in evidence recorded under this Act other than evidence given before a Criminal Court shall, save as provided in sub-section (3), be kept confidential, and notwithstanding anything contained in the Evidence Act, 1872 (1 of 1872) no Court shall, save as aforesaid, be entitled to require any servant of the State Government to produce before it, any such statement, return, account, document or recorded evidence or any part thereof or to give evidence before it in respect thereof.

(2)If, save as provided in sub-section (3), any servant of the State Government discloses any of the particulars referred to in sub-section (1), he shall be punishable with imprisonment which may extend to six months or with fine which may extend to one thousand rupees or with both.

(3)Nothing contained in this Section shall apply to the disclosure-

(a)of any such particulars in respect of any such statement, return, accounts, documents, evidence, affidavit or deposition for the purpose of any investigation or prosecution under this Act or under the Act repealed by this Act or under the Indian Penal Code, 1860 (XLV of 1860) or under any other enactment for the time being in force; or

(b)of any such particulars to any person entrusted with the administration of this Act for the purposes of carrying out the object of this Act; or

(c)of any such particulars when such disclosure is occasioned by the lawful employment under this Act or any process for the service of any notice or the recovery of any demand; or

(d)of any such particulars to a civil court in any suit to which the Government is a party and which relates to any matter arising out of any proceeding under this Act, under Act No. 2 of 1959 or the Act repealed by this Act; or

(e)of any such particulars to any officer appointed to audit receipts or refunds of the tax imposed by this Act or the Act repealed by this Act; or

(f)of any such particulars where such particulars are relevant to any inquiry into the conduct of an official of the Commercial Tax Department to any person or persons appointed as the Commissioner under the Public Servant (Inquiries) Act, 1850 (XXX of 1850), or to any officer otherwise appointed to hold such inquiry or to a Public Service Commission established under the Constitution when exercising its functions in relation to any matter arising out of such inquiry; or

(g)of such facts to an officer of the Central or a State Government as may be necessary for the purpose of enabling that Government to levy or realise any tax or duty imposed by it;

(h)or of any such particulars, when such disclosure is occasioned by the lawful exercise by a public servant of his powers under the Indian Stamp Act, 1899 (II of 1899) to impound an insufficiently stamped document; or

(i)of any such particulars where such particulars are relevant to any inquiry into a charge of misconduct in connection with any proceedings under this Act or the Act repealed by this Act against an advocate, tax practitioner, or chartered accountant, to the authority empowered to take disciplinary action against members practicing the profession of an advocate, tax practitioner or chartered accountant, as the case may be; or

(j)of any such particulars to the Director of Economics and Statistics as may be necessary, for enabling him to work out the incidence of tax on any commodity or for carrying out any statistical survey of trade, commodity or dealers; or

(k)of such information as may be required by any officer of department of the Central Government or of a State Government for the purpose of investigation into the conduct and affairs of any public servant or by a court in connection with any prosecution of the public servant arising out of any such investigation.

70. Determination of disputed questions.

(1)The Commissioner,-

(i)either on his own motion on any question in respect of the rate of tax on any goods may, at any time; or

(ii)if any question is raised by a dealer in respect of the rale of tax on any goods shall, within six months from the date of receipt of the application made by the dealer for this purpose in the prescribed manner and on payment of such fee as may be prescribed,

make an order determining the rate of tax on such goods in accordance with such procedure as may be prescribed.

(2)The Commissioner, if the circumstances so warrant, shall have the power to review any order passed under this section and pass such order as he deems necessary :Provided that,-

(i)no review of an earlier order passed on application of a dealer shall be made unless a reasonable opportunity of being heard is given to the dealer who is likely to be adversely affected by the review; and

(ii)the Commissioner shall not reduce the rale of tax in review.

(3)Any order passed by the Commissioner under sub-sections (1) and (2) shall have a prospective effect and shall be binding on the authorities referred to in Section 3 in all proceedings under this Act except appeals.Chapter - XIV Power To Make Rules, Repeal and Saving, Transitory Provisions and Power To Remove Difficulties

70A. [ Power of State Government to amend Schedule I and II. [Inserted by M.P. Act No. 22 of 2006.]

(1)The State Government may, by notification, amend Schedule I and Schedule II and thereupon the said Schedules shall stand amended accordingly :Provided that no notification by which the rate of tax is enhanced, shall be issued without giving in the Gazette such previous notice as (he State Government may consider reasonable of its intention to issue such notification.

(2)Every notification issued under this section shall, as soon as may be after it is issued, be laid on the table of the Legislative Assembly and the provisions of Section 24-A of the Madhya Pradesh General Clauses Act, 1957 (No. 3 of 1958) shall apply thereto as they apply to a rule.]

71. Power to make rules.

(1)The State Government may, after previous publication and by notification in the Official Gazette, make rules or any amendments thereto for carrying out the purposes of this Act :Provided that if the State Government considers it necessary to bring the rules or any amendments thereto into force at once, it may make such rules or amendments thereto, without previous publication in the official gazette.

(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules prescribing-

(a)all matters which under any provision of this Act are expressly required to be or may be prescribed under this Act;

(b)[ Omitted;] [Omitted by M.P. Act No. 12 of 2006.]

(c)matters relating to salary and other conditions of Chairman and Members under sub-section (5) of Section 4;

(d)the limit under sub-section (1) of Section 5 and clause (b) of sub-section (2) of Section 10:

(e)the manner in which proceedings shall be instituted under sub-section (1) of Section 6;

(ea)[ the manner in which the payment of tax by the sub-contractor under clause (b) and by the sub-contractor that the contractor has opted for composition, under clause (c) of sub-section (1) of Section 7 shall be proved;] [Inserted by M.P. Act No. 8 of 2007.]

(eb)[ the manner in which recognition certificate shall be obtained under sub-section (5) of Section 10-A and the manner and the form in which declaration shall be issued under sub-section (6) of Section 10-A;] [Inserted by M.P Act No. 11 of 2010.]

(f)the rate for the purpose of determination of the lumpsum to be paid, the manner in which the lumpsum may be determined and the time within which and manner in which the payment of such lumpsum may be made under sub-section (1) of Section 11;

[(f-a) the restrictions and conditions subject to which permission may be granted to a registered dealer to pay a lump sum in lieu of tax by way of composition, the rate and the manner of determining such sum under Section 11-A] [Inserted by M.P Act No. 22 of 2006.];

(g)the manner and period in which input tax rebate shall be claimed by or be allowed to a registered dealer [or a person other than a registered dealer] [Inserted by M.P. Act No. 12 of 2006.] under Section 14;

(h)

(i)the manner in which a dealer shall get himself registered under sub-section (1) and the period within which a dealer shall get himself registered under clause (a) of sub- section (2) of Section 17, the form and manner in which the application for grant of a registration certificate shall be made under sub-section (3) of Section 17;

(ii)the form of a registration certificate under sub-section (4) of Section 17 and the manner of granting a registration certificate and verification of the particulars given in the application for grant of a registration certificate under the said section;

(iii)the time within which and the authority to whom information regarding the changes of business shall be furnished under sub-section (8) of Section 17;

(iv)the amount for which the security may be demanded and the manner of payment of such security under sub-section (12) of Section 17;

(i)(1) the manner of service of notice and the authority to whom, the period for which, the form in which, the manner in which and the dates by which returns shall be furnished under sub-section (1) of Section 18;

(2)the manner in which and the time within which revised return shall be furnished under sub-section (2) of Section 18;

(3)the form and manner in which, the period for which and the date by which the statement shall be furnished under clause (b) of sub-section (1) of Section 18;

(4)the form of notice under clause (b) of sub-section (5) of Section 18;[(i-a) (1) the manner in which tax audit is to be undertaken under sub-section (1) of Section 19; [Inserted by M.P. Act No. 12 of 2006.]

(2)the form of notice under sub-section (6) of Section 19;]

(j)

(i)the conditions and restrictions subject to which assessment may be made for part of a year;

(ii)the form of notice and manner in which tax shall be assessed/re-assessed under sub-sections (4), (5) and (6) of Section 20, and re-assessed under Section 21;

(iii)[ the restrictions and conditions subject to which and the manner in which option to pay lump-sum amount in lieu of penalty under Sections 21, 52, 55 and 57 or in lieu of tax, interest and penally under Section 55-A shall be exercised;] [Inserted by M.P. Act No. 26 of 2007.]

(k)

(i)the fee on payment of which a tax practitioner or a person entitled to appear as a tax practitioner shall get himself enrolled under sub-section (3) of Section 23;

(ii)the form of enrollment certificate under sub-section (4) of Section 23;

(l)

(i)the manner in which, the time within which and the intervals at which the tax shall be paid under sub-section (1) of Section 24;.

(ii)the manner in which the amount of tax due shall be paid to Government under sub-section (2) of Section 24 and the terms and conditions subject to which permission for payment by book adjustment may be granted under sub-section (4) of Section 24;

(iii)the form of notice to be issued under sub-section (5) of Section 24;

(iv)the restrictions and conditions subject to which further time may be granted by the Commissioner under sub-section (7) of Section 24;

(v)the manner in which and the period within which the Commissioner shall inform the dealer or person and the authority regarding recovery of arrears of tax under sub-section (11) of Section 24;

(vi)[ Omitted.] [Omitted by M.P. Act No. 12 of 2006.]

(vii)the form of notice and the manner in which and time within which the tax payable in advance shall be paid under sub-section (3) of Section 25;

(viii)the manner in which any amount deducted by the purchaser or the person letting out the contract shall be paid and adjusted under sub-sections (4) and (5) of Section 26, [the form of certificate to be issued under sub-section (3) of Section 26 and the manner in which it is to be obtained] [Substituted by M.P. Act No. 8 of 2007.] and the form and manner in which the authority to whom and the period within which statement shall be furnished under sub-section (8) of the said section;

[(viii-a) the form of certificate to be issued under sub-section (2) of Section 26-A and the manner in which it is to be obtained and the manner in which any amount deducted by the purchaser shall be adjusted under sub-section (3) of Section 26-A;] [Inserted by M.P. Act No. 26 of 2007.]

(ix)the form and manner in which and the authority by whom the certificate shall be issued under Section 27;

(x)the form of notice to be given under sub-section (1) of section 28;

(m)

(i)the form of notice to be given under sub-section (3) of Section 35;

(ii)the form of the notice and the manner of publication of the notice under sub-section (5) of Section 35;

(iii)the form of application in which refund may be claimed under sub-section (6) of Section 35;

(n)the manner in which, the refund shall be made under sub-section (1) of Section 37;

(o)the date by which the accounts shall be got audited and the form and manner in which and the time within which report of audit shall be furnished under Section 39;

(p)[(i)] [Clause (p) renumbered as sub-section (i) by M.P. Act No. 26 of 2007.] the particulars which shall be given in the Act, invoice, cash memorandum, issued under Section 40;

(ii)[ the manner in which the authentication shall be done under sub-section (1-A) of Section 40;] [Inserted by M.P. Act No. 26 of 2007.]

(q)the restrictions and conditions subject to which the Commissioner may delegate under Section 41 his powers and duties under this Act;

(r)[ the prescription of further powers of authorities under clause (v) of sub-section (1) of Section 43;] [Substituted by M.P. Act No. 12 of 2006.]

(s)

(i)the manner in which appeal may be filed under Section 46 and sub-sections [(3) and (5)] [Substituted by M.P. Act No. 12 or 2006.] of Section 47;

(ii)the procedure to be followed by the Appellate [(Authority] [Substituted by M.P Act No. 12 of 2006.] or the Appellate Board in disposing of appeals under sub-section [(8)] [Substituted by M.P. Act No. 12 of 2006.] of Section 46;

(iii)the form of notice under sub-section [(2)] [Substituted by M.P. Act No. 12 of 2006.] of Section 47;

(iv)the procedure for and other matters including fees incidental to the disposal of appeals, applications for revision or rectification of mistake under Section 46, 47 or 54 and other miscellaneous applications or petitions for relief under this Act;

(t)the value of the Court fee stamps which an appeal or application for revision shall bear, under Section 49;

(u)the form of notice to be issued under sub-section (2) of Section 52;

(v)the form of notice to be given under clause (ii) of the proviso to sub-section (1) of Section 54;

(w)

(i)the conditions subject to which the Commissioner may require the production of accounts, register or documents or to furnish any other information under sub-section (3) of Section 55;

(ia)[ the form of notice under proviso to sub-section (4) of Section 55;] [Inserted by M.P. Act No. 12 of 2006.]

(ii)the form of notice to be served under clause (b) of sub-section (6) of Section 55;

(iii)the manner in which goods shall be disposed off under clause (f) of sub-section (6) of Section 55;

(iv)

(a)the manner in which check posts be set up or barriers be erected, the manner in which and the fee on payment of which the declaration shall be obtained, the form and manner in which a declaration and other documents to be delivered or filed, the manner in which goods shall he seized or released, the form of notice to he served, the manner in which penalty shall be deposited, the manner in which the goods seized shall be sold, the period for which the declaration and other documents shall be preserved by the consignee under section 57;

(b)the restrictions subject to which any vehicle may be intercepted under Section 57;

(c)

(i)the form and manner in which transit pass shall be obtained under Section 58;

(ii)the form and the manner, in which, the date by which and authority to whom the particulars of goods transported shall be furnished under Section 61;

(d)the authority to whom, the time within which and the form in which information shall be furnished under Section 62;

(x)the conditions subject to which the Commissioner may authorise the persons appointed under Section 3 to assist him to investigate under sub-section (4) of Section 64 all offences under this Act;

(y)the form and the manner in which, the authority by whom, the time within which and the period for which tax clearance certificate shall be issued under Section 65;

(z)the form and manner in which application shall be made to the authority and the procedure according to which the authority shall pass an order under Section 70;

(a-1) (i) the manner and period in which input tax rebate shall be claimed or be allowed under Section 73;

(ii)the form and manner in which and the period within which the particulars of the stock of goods shall be furnished under sub-section (1) of Section 73;

(b-1) (i) how and within what time applications, information and notice shall be made, furnished or served under this Act;

(ii)the duties and powers of officers appointed for the purpose of enforcing the provisions of t his Act; and

(iii)general regulation of the procedure to be followed and the form to be adopted in the proceedings under this Act.

(3)The power to make rules under this Section shall include the power to give retrospective effect from a date not earlier than the date of commencement of this Act to the rules or any one of them.

(4)In making any rule the State Government may direct that-

(a)a breach thereof shall be punishable with fine not exceeding five hundred rupees, and if the offence is a continuing one, with a fine not exceeding twenty five rupees for every day the offence continues; and

(b)in respect of contravention of any rule, the Commissioner may impose a penalty not exceeding five hundred rupees :

Provided that no such penalty shall be imposed without giving the person concerned a reasonable opportunity of being heard.

(5)All rules made under this Section shall, as soon as may be after they are made, be laid on the table of Legislative Assembly.

72. Repeal and savings.

- The Madhya Pradesh Vanijyik Kar Adhiniyam 1994 (No. 5 of 1995) shall stand repealed on the date of coming into force of this Act:Provided that-

(i)such repeal shall not-

(a)affect the previous operation of the Act so repealed or Act No. 2 of 1959 repealed by Act No. 5 of 1995 (hereinafter referred to as a repealed Act) or anything duly done or suffered, thereunder; or

(b)[ affect any right, privilege, obligation or liability acquired or incurred under the repealed Act, except the right or privilege accrued under that Act for availing of the facility of industrial concession by way of exemption from or deferment of payment of tax by registered dealers who had established new industrial units in the State of Madhya Pradesh or undertaken expansion, modernisation or diversification in such industrial unit or exeption from payment of tax by registered dealers who had established hotel under the new Tourism Policy, 1995 or the Heritage Tourism Policy of the Government of Madhya Pradesh; or] [Substituted by M.P. Act No. 22 of 2006.]

(c)affect any penally, forfeiture or punishment incurred in respect of any offence committed against the repealed Act; or

(d)affect any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability;

any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed, as if this Act had not been passed and the said Act had not been repealed.

(e)[ Notwithstanding anything contained in sub-clause (b) and subject to such restrictions and conditions as may be specified, the State Government may, in respect of registered dealers,- [Substituted by M.P. Act No. 12 of 2006.]

(i)who were eligible to avail of the facility of exemption from or deferment of payment of tax immediately before the commencement of this Act; and

(ii)who would have continued to be so eligible had this Act not come into force,

formulate a scheme to allow them such facility as it may think fit for the balance un-expired period or cumulative quantum of tax, whichever is earlier;]

(ii)Unless it is otherwise expressly provided, anything done or any action taken (including any appointment, notification, notice, order, rule, form, regulation or certificate) in the exercise of any power conferred by or under the repealed Act shall, subject to the provisions of sub-clause (b) of clause (i), in so far as it is not inconsistent with the provisions of this Act, continue to be in force and be deemed to have been done or taken in the exercise of the powers conferred by or under the provisions of this Act as if this Act were in force on the date on which such thing was done or action was taken unless and until it is superseded by or under this Act and all arrears of tax and cither amount due at the commencement of this Act may be recovered as if they had accrued under this Act.

(iii)Any assessment, appeal, revision or other proceedings arising under the repealed Act and the rules made there under and or pending before an officer or authority duly empowered to make assessment or hear and decide such appeal, revision or other proceeding immediately preceding the commencement of this Act shall, on the date of such commencement stand transferred to the officer or authority competent to make assessment or to hear and decide appeal or revision or other proceedings under this Act and thereupon such assessment, shall be made or such appeal or revision or other proceeding shall be heard and decided within the period, if any, specified therefor, by such officer or authority in accordance with the provisions of the repealed Act or the rules made thereunder as if they were the officer or authority duly empowered for the purpose under the repealed Act.

(iv)

(a)any application by a dealer or the Commissioner to the [Appellate Board] [Substituted by M.P. Act No. 12 of 2006.] for making a reference to the High Court under sub-section (1) of Section 70 of the repealed Act; or

(b)any such application made under sub-section (2) of Section 70 of the repealed Act; or

(c)any reference made to the High Court under sub-section (1) or sub-section (2) of Section 70 of the repealed Act,

[is pending on or arising alter] [Substituted by M.P. Act No. 22 of 2006.] the date of commencement of this Act shall be disposed of by the [Appellate Board] [Substituted by M.P. Act No. 12 of 2006.] or the High Court, as the case may be, in accordance with the provisions of Section 70 of the repealed Act as if this Act had not been passed and the said Act had not been repealed.

(v)Notwithstanding anything contained in clause (i), any appeal, revision or other proceedings arising under the repealed Act but preferred or initiated after the commencement of this Act, shall be heard and decided by the authority competent to entertain any appeal, revision or any other proceedings in accordance with the provisions of this Act.

73. [ Transitory provisions. [Substituted by M.P. Act No. 12 of 2006.]

(1)Where a registered dealer holds the stock of any goods specified in Schedule II on the date of commencement of this Act, he shall furnish the particulars thereof in such form, within such period, in such manner and to such authority as may be prescribed.

(2)Where any goods specified in Schedule II of this Act other than those specified in Part III of the said Schedule purchased on or after 1st April, 2005 and held in stock by a registered dealer on the date of commencement of this Act are tax paid goods within the meaning of the Act repealed by this Act, and are for sale by him on or after the said date within the State of Madhya Pradesh or in the course of inter-State trade or commerce, he shall claim or be allowed in respect of such goods, in such manner and within such period as may be prescribed, an input tax rebate,-

(i)at the rate as the State Government may, by notification, specify, if such goods are for sale within the State; and

(ii)at the rate specified in sub-section (1) of Section 8 of the Central Sales Tax Act, 1956 (No. 74 of 1956) or the rate as the State Government may, by notification, specify, whichever is lower, if such goods are for sale in the course of inter-State trade or commerce.

(3)

(a)Where any goods specified in Schedule II of this Act held in stock by a registered dealer, on the date of commencement of this Act, are goods manufactured out of tax paid goods other than those specified in Part III of the said Schedule consumed or used as raw material or used as packing material or used as explosives in mining and are for sale in the State of Madhya Pradesh or in the course of inter-state trade or commerce on or after the said date, such dealer shall claim or be allowed in such manner and within such period as may be prescribed, an input tax rebate in respect of such tax paid goods, at the rate as the State Government may, by notification, specify.

(b)Where any goods specified in Schedule II other than those specified in Part III of the said Schedule purchased by a registered dealer on or after 1st April, 2005 and held in stock on the date of commencement of this Act are tax paid goods for consumption or use as raw material for/in the manufacture or processing or mining of or for use as packing material in packing of or for use as explosives in mining of, any goods specified in Schedule II for sale by him in the State of Madhya Pradesh or in the course of inter-State trade or commerce, such dealer shall claim or be allowed, in such manner and within such period as may be prescribed, an input tax rebate at the rate as the State Government may, by notification, specify.

(4)The sale of goods specified in Part III of Schedule II of this Act which are in the nature of tax paid goods, on or after the said date shall not be liable to tax under this Act.

(5)The provisions of sub-section (5) of Section 14 shall mulatis mutandis apply to input tax rebate that may be claimed or allowed under sub-sections (2) and (3).

(6)No input tax rebate under this section shall be claimed or be allowed to a registered dealer who opts for composition under Section 11.

(7)Input tax rebate under this section shall be allowed only after determination by Commissioner in such manner and within such time as may be prescribed.Explanation : - For the purpose of this section the expressions "raw material" and "tax paid goods" shall have the meaning assigned to them in clauses (r) and (x), respectively, of Section 2 of the Act repealed by this Act.]

74. Powers to remove difficulties.

- If any doubt or difficulty arises in giving effect to any of the provisions of this Act in consequence of the transition to the said provisions from the corresponding provisions of the Act repealed by Section 72, the State Government may within two years from the date of commencement of this Act by order notified in the Official Gazette of the State make such provision not inconsistent with this Act as appear to be necessary or expedient for removing the doubt or difficulty.[Schedule - I] [Substituted by M.P. Act No. 12 of 2006.][See Section 16]

S. No.		Description of goods	Conditions and exceptions
(1)		(2)	(3)
1.	Agricultural implements manually operated or animal driven,that is to say-
	(1)	Axes
	(2)	Bill hooks (All kinds)
	(3)	Bund former
	(4)	Cane juice boiling pan
	(5)	Cart
	(6)	Chaff cutters and parts thereof
	(7)	Clod crushers
	(8)	Cultivators
	(9)	Dibbler
	(10)	Ditcher
	(11)	Fertilizer/seed caster
	(12)	Flame gun
	(13)	Groundnut decorticator
	(14)	Harrows (all kinds)
	(15)	Hoe (all kinds)
	(16)	Junor
	(17)	Khurpi
	(18) [ [Substituted by M.P. Act No. 22 of 2006.]	Levelers and phawada]
	(19)	Maize sheller
	(20)	Manure spreaders
	(21)	Manure/seed screener/clcaner
	(22)	Mattock
	(23)	Mist blower
	(24)	Mot (leather or iron bucket for drawing water from wells forirrigation)
	(25)	Mowers
	(26)	Naresan cultivators
	(27)	Persian wheel and parts thereof
	(28)	Pick axe (all kinds)
	(29)	Plank/Float
	(30)	Planters
	(31)	Plough
	(32)	Plough points
	(33)	Plough share
	(34)	Pruning and budding knives of all types
	(35)	Pulverisers
	(36)	Reapers
	(37)	Ridgers
	(38)	Ridges
	(39)	Rooters
	(40)	Scieacters
	(41)	Scrapers
	(42)	Seed drills
	(43)	Seed grader
	(44)	Shears
	(45)	Sickles
	(46)	Soil injectors
	(47)	Sprayers and dusters, sprayers cum dusters.
	(48)	Sugarcane crusher
	(49)	Threshers
	(50)	Transplanter
	(51)	Weeding instruments
	(52)	Wheel barrow
	(53)	Winnowing fan/winnower
	(54)	Yoke
2.	Aids anti 1 implements used by handicapped persons, that isto say-
	(1)	Artificial limbs
	(2)	Crutches
	(3)	Calipers
	(4)	Corrective shoes
	(5)	Various kinds of" spinal braces
	(6)	Wheel chairs
	(7)	Denis brown splints
	(8)	Various kinds of splints
	(9) [ [Inserted by M.P. Act No. 22 of 2006.]	Braille Writer
	(10)	Braille Shorthand Writer
	(11)	Braille Watch
	(12)	Braille Writing Frame
	(13)	Braille Mathematical Instruments
	(14)	Braille Globes and Maps (Geography)
	(15)	Braille Thermometer
	(16)	Braille Lactometer
	(17)	Braille Barometer
	(18)	Hearing Aid
	(19)	Tricycle (for use by handicapped persons)];
	(20) [ [Inserted by Notification No. A-3-18-08-1-V (33), dated 18-12-2008.]	All kinds of two wheeler/three wheeler motor vehicles andmotor car having engine power upto 1000 cc, specially designedand manufactured by the Original Equipment Manufacturer (OEM)solely for own use by the handicapped person.]
3.	Aquatic feed, poultry feed and cattle feed including feedsupplements, concentrates and additives, grass, hay, straw,dc-oiled cake including soyamcal and cotton seed oil cake
4.	Betel leaves
5.	Books, periodicals, journals, maps, chart, globe, panchangsand almanacs
6.	Charakha, Amber Charakha, handlooms including pit looms,frame looms, light shuttle looms and paddle looms, implementsused in the production of khadi/khaddar and parts thereof,handloom fabrics, Khadi cloth, Gandhi Topi, garments andmade-ups of khadi khaddar, cotton/polyester sliver and roving
7.	Charcoal
8.	Food grains, cereals and pulses
9.	Condoms and contraceptives including contraceptive pills
10.	Cotton and silk yarn in hank
11.	Curd, lussi, butter milk and separated milk
12. [ [Substituted by Notification No. A-3-195-2005-1-V (27), dated 5-7-2007.]	Harlhenwarc including clay lamps made by kumhars (potters)and earthen roofing tiles]
13.	Hleclrical energy
14.	Firewood excluding casuarina and eucalyptus timber
15.	Fishnet and Fishnet fabrics
[15-A. [Substituted by Notification No. A-3-6-2008-1-V (11), dated 29-3-2008.]	All kinds of footwear/chappals and straps thereof	When manufactured in the State of Madhya Pradesh and saleprice (maximum retail price printed on the label) of which doesnot exceed rupees two hundred and fifty.]
16.	Fresh milk and pasteurised milk
17.	Fresh plants, saplings and fresh (lowers
18.	Fresh vegetables and fresh fruits including[potato, onionand sugarcane] [Substituted by M.P. Act No. 22 of 2006.]
19.	Garlic and ginger excluding dried ginger
[19-A [Inserted by Notification No. A-3-195-2005-1-V (27), dated 5-7-2007.]	Singhada]
20.	All kinds of bangles excluding those made of ivory orprecious metals
21.	Human blood and human blood plasma
22.	Indigenous handmade musical[instruments, handmade soap,Substituted by[handmade paper, handmade dant manjan and handmade utensils] [Substituted by M.P. Act No. 22 of 2006.]]
23.	Kumkum, bindi, alta, sindur, kajal, mehandi, bichhia,mangalsutra, rakhi and ornaments of kathir, german silver oraluminium.
[23-A. [Substituted by M.P. Act No. 8 of 2007.]	Lac and shellac]
24.	Meat, fish, prawn, and other aquatic products (when not curedor frozen), eggs, livestock, animal hair and fish/prawn/shrimpseeds
25.	National Flag
[25-A. [Substituted by Notification No. A-3-195-2005-1-V (27), dated 5-7-2007.]	Niwars]
26.	Organic manure including dung (Gober) and products of dung,and bio fertiliser
27.	Cartridge paper, non-judicial and judicial stamps of alltypes used for payment of stamp duty or court fees sold byGovernment Treasuries, postal items like envelope, post cardetc. sold by Government, rupee note when sold to the ReserveBank of India and cheques (loose or in book form) and philatelicstamps.
28.	[Raw wool and wool tops] [Substituted by Notification No. A-3-29-08-1-V (12), dated 2-7-2009.]
29.	Semen including frozen semen
30.	Cocoons of all types including silk worm laying and raw silk
31.	State, State pencils and chalk sticks
32.	[Coconut including tender green coconut] [Substituted by M.P. Act No. 9 of 2009.]
33.	Toddy, Ncera and arak
34.	All types of bread
35.	Salt
36.	Water, other than-
	(i) aerated, mineral, distilled, medicinal, ionic, battery,de-mineralised water, and
	(ii) water sold in sealed container
37. [ [Substituted by M.P. Act No. 22 of 2006.]	All certified or truthfully treated seeds]
38. [ [Substituted by M.P. Act No. 22 of 2006.]	Papad. handmade and unbranded badi]
39.	Sirali, bageshi, barroo, date leaves, baskets, tattas, fans,curtains, mattings and other goods made thereof, handmade soomaand germa. handmade barahi of leather, utensils and decorativearticles made only of bamboo and fibrous plants likesabai/shishal
40.	Bamboo matting
41.	Muddhas made of sarkanda, phool buhari jhadoo
42.	Leaf plates and cups-pressed or stitched
43.	Poha, murmura and lai
44.	Husk of oil seeds, grains and pulses and bran of cereals
45. [ [Substituted by M.P. Act No. 22 of 2006.]	Handicraft and incense sticks commonly known as Agarbatti.Dhupkathi or Dhupbatti, Bawan Samagri including Lobhan andGugal];
46.	Flour, atta, maida, suji, besan, rawa, daliya and chuni
47. [] [Substituted by Notification No. A-3-18-2009-1-V (33), dated 22-12-2009.]	Goods on which duty is or may be levied under the MadhyaPradesh Excise Act, 1915 (No. 2 of 1915) other than medicinaland toilet preparations specified for the time being in theSchedule to the Medicinal and Toilet Preparations (ExciseDuties) Act, 1955 (No. 16 of 1955).	When sold by a dealer other than a dealer who holds F.L.2/F.L. 3/F.L. 3-A/F.L. 4/F.L. 4-A licence under the MadhyaPradesh Excise Act, 1915 (No. 2 of 1915)
48. [ [Substituted by M.P. Act No. 22 of 2006.]	Fabrics on which additional excise duty is levied or leviableunder the Central Excise Tariff Act, 1985 (No. 5 of 1986), Towel(sale price of which does not exceed rupees one hundred),Gamachha,[Chadar, quilt cover, bed cover, handkerchief andunbranded pillow covers] [Substituted by Notification No. A-3-195-2005-1-V (27), dated 5-7-2007.]]
49.	Sugar on which additional excise duty is levied or leviableunder the Central Excise and Tariff Act, 1985 (No. 5 of 1986),khandsari, gur, jaggery and edible variety of rab gur
50. [ [Omitted by M.P. Act No. 9 of 2009.]	Omitted]
51.	Ygyopavit or janeu
52.	Kite
53.	Sabai grass and its rope.]
54. [ [Inserted by M.P. Act No. 22 of 2006.]	Canteen Stores	When sold by Canteen Stores Department to serving militarypersonnel and ex-servicemen directly or through Regimental orUnit run canteens and their sale price does not exceed the pricefixed by the Quarter Master General of India].
55. [] [Entry 55 to 75 inserted by Notification No. A-3-6-2008-1-V (11), dated 29-3-2008.]	Animal shoe-nails
56.	Basket made of bamboo
57.	Camphor
58.	Cooked dalia
[58-A. [Inserted by Notification No. A-3-18-08-1-V (33), dated 18-12-2008.]	Cooked food prepared and sold by Self Help Groups, anddistributed in anganwadis, or supplied as mid day meal inschools]
59.	Cow urine and its products
60.	Edible gum
61.	Ghamela, tasla and tagadi made of iron and steel
62.	Handmade candles
63.	Haalh Ka Kada (retail price of which does not exceed Rupeesfive hundred)
64.	Kerosene lantern, kerosene lamp, kerosene chimney and partsthereof.
65.	Kirpan
66.	Misri, batasha
67.	Parched/roasted/fried grams
68.	Prasad, bhog or mahabhog given by religious institutions
69.	Religious pictures not for use as calendar
70.	Sattu, murmura (ready to eat food) and panjiri
71. [ [Substituted by M.P. Act No. 9 of 2009.]	Renewable energy devices or equipments, including theirparts, that is to say-
	(1) Flat plate solar collectors; (2) Concentrating and pipetype solar collectors; (3) Solar cookers; (4) Solar waterheaters; (5) Solar crop driers and systems; (6) Solarair/gas/fluid heating system; (7) Solar refrigeration, coldstorages and air conditioning system; (8) Solar stills anddesalination systems; (9) Solar pumps based on solar thermal andsolar photo-voltaic conversion; (10) Solar power generatingsystem; (11) Solar photo-voltaic modules and panels for waterpumping and other applications; (12) Windmills and any speciallydesigned devices which run on windmills; (13) Any specialdevices including electricity generators and pumps running onwind energy; (14) Bio-gas engines and biogas plant andaccessories and equipments connected therewith for utilisingenergy from bio-gas; (15) Agricultural and municipal wasteconversion devices producing energy from bio mass; (16)Equipments for utilising ocean waves; (17) Hydrams or hydraulicram or similar other devices using energy derived from flowingor stored up water; (18) Solar cells; (19) Solar lanterns andlamps.]
72.	Sprinklers and equipments used in drip irrigation (other thanpipe and motor)
73.	Tatpatti
74.	Umbrella and parts thereof
75.	Unbranded broomsticks
76. [ [Entry 76 inserted by Notification No. A-3-16-08-1-V (26), dated 22-7-2008.]	Goods specified in Schedule II		When the goods are sold by the Madhya Pradesh StateElectricity Board or any one of the Companies, that is MadhyaPradesh Power Generating Company Limited, Madhya Pradesh PowerTransmission Company Limited, Madhya Pradesh Poorv KshetraVidyut Vitaran Company Limited, Madhya Pradesh Madhya KshetraVidyut Vitaran Company Limited and Madhya Pradesh PashchimKshetra Vidyut Vitaran Company Limited, to any one of the saidcompanies.]
77. [ [Entries 77 to 83 Inserted by M.P. Act No. 9 of 2009.]	[Atla chakki and its parts including pat] [Substituted by M.P. Act No. 11 of 2010.]
78.	Bagasse
79.	Feeding bottles and nipples
80.	Kerosene wick stove and kerosene pressure stove
81.	Raw potato chips, sewai and finger (made by small industries)
82.	Sabudana
83.	Wet dates]
84. [ [Inserted by M. P. Act No. 11 of 2010.]	Isabgol
85.	Products of Research and Training Institutes	When sold by the Research and Training Institutes and totalannual turnover of such products is less than rupees twenty fivelacs.]

[Schedule II[See Section 9]

S.No.	Description of goods	Rate of tax u/s 9 (percent)
(1)	(2)	(3)
Part I
1.	Articles of gold and silver including coins, bullion andspecie	1
2.	Gold and silver ornaments	1
3.	Precious and semi-precious stones such as diamonds, emeralds,rubies, pearls and sapphires whether they are sold, loose or asforming part of any article in which they are set.	1
4.	Noble metals such as platinum, iridium, rhodium and ornamentsmade thereof	1
Part II
1. [] [Substituted by Notification No. A-3-6-2008-1-V (11), dated 29-3-2008.]	Agricultural implements (other than the goods specified inSchedule I), not operated manually or not driven by animals	[5] [Substituted by M.P. Act No. 9 of 2009.]
2.	All equipments for communications such as Private BranchExchange (P.B.X.) and Electronic Private Automatic BranchExchange (E.P.A.B.X.)	[5] [Substituted by M.P. Act No. 9 of 2009.]
3.	All Intangible goods like copyright, patent, rep license	[5] [Substituted by M.P. Act No. 9 of 2009.]
4. [ [Substituted by Notification No. A-3-195-2005-1-V (27), dated 5-7-2007.]	All kinds of bricks including brickbats, jhama, fly ashbricks, refractory bricks, asphaltic roofing and earthen tiles,but excluding earthen roofing tiles]	[5] [Substituted by M.P. Act No. 9 of 2009.]
5. [ [Substituted by M.P. Act No. 9 of 2009.]	(a) All types of yarn (other than cotton yarn, cotton andsilk yarn in hank), yarn waste and sewing thread	5
	(b) Cotton yarn (other than cotton yarn in hank)	4]
5A. [] [Inserted by Notification No A-3-6-2008-1-V (11), dated 29-3-2008.]	All kinds of CFL bulb/tubes maximum retail price of whichdoes not exceed rupees 100	[5] [Substituted by M.P. Act No. 9 of 2009.]
5B.	All kinds of electric/battery run two wheelers, in whichinternal combusion engine is not used	[5] [Substituted by M.P. Act No. 9 of 2009.]
5C.	All kinds of plywood, block board,[MDF board, particleboard, laminated sheet such as sunmica] [Substituted by Notification No. A-3-11-08-1-V (29), dated 16-9-2008.]	[5] [Substituted by M.P. Act No. 9 of 2009.]
6.	All kinds of utensils and enamelled utensils includingpressure cookers and pans,[but excluding utensils made ofprecious metals and handmade utensils] [Substituted by Notification No. A-3-195-2005-1-V (27), dated 5-7-2007.]	[5] [Substituted by M.P. Act No. 9 of 2009.]
7.	Aluminium conductor steel reinforced[(ACSR), AA/AAAconductors] [Substituted by M.P. Act No. 22 of 2006.]	[5] [Substituted by M.P. Act No. 9 of 2009.]
8.	Arecanut powder and betel nut[(other than sweetened and/orscented betel nut)] [Inserted by M.P. Act No. 8 of 2007.]	[5] [Substituted by M.P. Act No. 9 of 2009.]
9.	Articles and ornaments made of rolled gold and imitationgold, imitation jewellery	[5] [Substituted by M.P. Act No. 9 of 2009.]
10. [ [Omitted by M P. Act, No. 9 of 2009.]	Omitted]
11.	Bamboo	[5] [Substituted by M.P. Act No. 9 of 2009.]
12.	Bearings	[5] [Substituted by M.P. Act No. 9 of 2009.]
13.	Beltings of all kinds and descriptions	[5] [Substituted by M.P. Act No. 9 of 2009.]
14.	Bicycles, tricycles, cycle rickshaws and parts (includingtyres and tubes) and accessories thereof	[5] [Substituted by M.P. Act No. 9 of 2009.]
14A. [ [Inserted by M.P. Act No. 9 of 2009.]	Bidi	5]
15.	Biomass briquettes	[5] [Substituted by M.P. Act No. 9 of 2009.]
16.	Bitumen and coal tar	[5] [Substituted by M.P. Act No. 9 of 2009.]
17.	Bone meal	[5] [Substituted by M.P. Act No. 9 of 2009.]
18. [] [Substituted by Notification No. A-3-6-2008-1-V(11), dated 29-3-2008.]	Buckets, Ghamela, Tasla and Tagadi made of Aluminium, Plasticor other material except precious materials, buckets made ofIron, Steel and crow bar	[5] [Substituted by M.P. Act No. 9 of 2009.]
19. [ [Substituted by M.P. Act No. 22 of 2006.]	Bulk Drugs	[5] [Substituted by M.P. Act No. 9 of 2009.]]
19A. [ [Substituted by M.P. Act No. 8 of 2007.]	Drugs and medicines including vaccines, syringes, dressings,medicated ointments produced under drug licence and light liquidparaffin of IP grade	[5] [Substituted by M.P. Act No. 9 of 2009.]]
20. [ [Substituted by Notification No. A-3-6-2008-1-V (11), dated 29-3-2008.]	Candles other than handmade candles	[5] [Substituted by M.P. Act No. 9 of 2009.]]
21.	All metal castings	[5] [Substituted by M.P. Act No. 9 of 2009.]
22.	Centrifugal, monobloc and submersible pumps, pumping sets andparts thereof	[5] [Substituted by M.P. Act No. 9 of 2009.]
23.	Coffee beans and seeds, cocoa pod, green tea leaf and chicory	[5] [Substituted by M.P. Act No. 9 of 2009.]
24.	Chemical fertilizers, gypsum, micro-nutrients, plant growthpromoters and regulators, pesticides, weedicides, insecticides,rodenticide and herbicides other than mosquito and insectrepellents such as jet mat, good knight mat, mosquito coils	[5] [Substituted by M.P. Act No. 9 of 2009.]
24A. [ [Inserted by Notification No. A-3-18-08-1-V (33), dated 18-12-2008.]	Floor hygiene powder specifically formulated and manufacturedfor use in poultry Farms	[5] [Substituted by M.P. Act No. 9 of 2009.]]
25.	Coir and Coir products excluding coir mattresses	[5] [Substituted by M.P. Act No. 9 of 2009.]
26.	Combs	[5] [Substituted by M.P. Act No. 9 of 2009.]
27.	Cotton and cotton waste	4
28.	Crucibles	[5] [Substituted by M.P. Act No. 9 of 2009.]
29.	Cups and glasses of paper and plastics	[5] [Substituted by M.P. Act No. 9 of 2009.]
30.	(i)	Aviation turbine fuel sold to a Turbo-Prop Aircraft;	4
	(ii)	Coal and coke;
	(iii)	Crude oil;
	(iv)	Hides and skins, whether in a raw or dressed state
	(v)	Iron and Steel;
	(vi)	Jute;
	(vii)	[Oilseeds (other than coconut);] [Substituted by M.P. Act No. 9 of 2009.]
	(viii)	Liquefied Petroleum Gas (LPG) for domestic use, as specifiedin Section 14 of the Central Sales Tax Act, 1956 except thosementioned elsewhere in this Schedule
30A. [ [Inserted by Notification No. A-3-195-2005-1-V (27), dated 5-7-2007.]	Dry fruits including kharak (chhuhara)	[5] [Substituted by M.P. Act No. 9 of 2009.]]
30B. [ [Inserted by Notification No. A-3-6-2008-1-V (11), dated 29-3-2008.]	Earth moving machines/equipments, parts and attachmentsthereof	[5] [Substituted by M.P. Act No. 9 of 2009.]]
31.	Edible oils, oil cake, but excluding cotton seed oil cake	[5] [Substituted by M.P. Act No. 9 of 2009.]
31A. [ [Inserted by Notification No. A-3-6-2008-1-V (11), dated 29-3-2008.]	Electrical energy meters	[5] [Substituted by M.P. Act No. 9 of 2009.]]
32.	Electrodes	[5] [Substituted by M.P. Act No. 9 of 2009.]
33.	Exercise books, graph books, drawing books and laboratorynote books	[5] [Substituted by M.P. Act No. 9 of 2009.]
34. [ [Substituted by M.P. Act No. 9 of 2009.]	(a)	Fabrics other than those specified in Schedule I which isdeclared goods	4
	(b)	Fabrics other than those specified in Schedule I which is nota declared goods	5]
35. [ [Omitted by M.P. Act No. 9 of 2009.]	Omitted]
36.	Ferrous and non-ferrous metals and alloys; non-ferrous metalssuch as aluminium, copper, zinc, metal scrap
36A. [ [Inserted by Notification No. A-3-6-2008-1-V (11), dated 29-3-2008.]	Aluminium profiles/extrusions	[5] [Substituted by M.P. Act No. 9 of 2009.]]
37.	Fibres of all types and fibre waste	[5] [Substituted by M.P. Act No. 9 of 2009.]
38.	Fly ash	[5] [Substituted by M.P. Act No. 9 of 2009.]
39. [ [Substituted by Notification No. A-3-11-08-1 -V (29), dated 16-9-2008.]	Ghungharu, ghanta, ghadiyal, jhanjh, manjira, trishul,kamandal and idols of Goddess-God	[5] [Substituted by M.P. Act No. 9 of 2009.]]
40.	Hand pumps including parts and fittings	[5] [Substituted by M.P. Act No. 9 of 2009.]
41.	Herb, bark, dry plant, dry root, commonly known as jari bootiand dry flower including,-	[5] [Substituted by M.P. Act No. 9 of 2009.]
	Aawala saar, Akalkara, Amaltas, Amber, Asagandh, Atisbeej,Badiyan, Bagadkhar, Bagchibeeja, Baheda, Baibading, Bikhumba,Balchhad, Baluja, Bansalochan, Bapachi, Bedana, Beejban,Belguda, Bharangi, Bhrmi, Bhilama, Bhojpatra, Chabak,Chhabilaphool, Chirayata, Chirmu, Chitawar, Chopchini,Dhavadiphool, Dikamali, Gajban, Garni Becj, Gataran, Ghodbachh,Godanti, Gokhro, Gugal, Gule Gajwan, Gulkheru, Hajratber,Harkachri, Harra, Haruber, Heeradakkhan, Hecragol, Heerakasi,Hinlu, Indrajav, Irani, Jamalgota, Jarakush, Jatamasi,Julaphadar, Kadachhal, Kadayagudal, Kavi kachri, Kagachiya,Kahuk, Kaiphal, Kakodi, Kamarsas, Kansi, Kapil, Kapoor kachri,Kawacha, Khaichini Lakdi, Khas, Khatmi, Khubaji, Khurmasi,Kulanjan, Kulfa, Lajwanli, Lakhdana, Lakhpatri, Lalchandan,Machuphal, Madanmast, Magitha, Maidalakdi, Mako, Malkangni,Marodphl, Mastangi, Menphal, Murdasingi, Muslisafed, Narakachur,Negadbecj, Nirmali, Mulethi, Padamkashta, Pakhanbet, Palas KaPhool, Pathani Lodh, Phoolgulab, Piplabadi, Punerva, Rabvesara,Raskapoor, Ratanjot, Rawansarcsat, Reetha, Romal Musli, Sajji,Salam Mishri, Salampanja, Samudraphal, Samudraphen,Samudrasaunf, Shatavar, Shilajit, Shilaas, Shitalchini,Singhraf, Tagaraganta, Tejbal, Tukmalanga and Vidyanath
42.	Heeng (asafoetida)	[5] [Substituted by M.P. Act No. 9 of 2009.]
42A. [ [Substituted by Notification No. A-3-6-2008-1-V (11), dated 29-3-2008.]	Helmet	[5] [Substituted by M.P. Act No. 9 of 2009.]]
43.	Honey	[5] [Substituted by M.P. Act No. 9 of 2009.]
44.	Hose pipes and fittings thereof	[5] [Substituted by M.P. Act No. 9 of 2009.]
45.	Hosiery goods	[5] [Substituted by M.P. Act No. 9 of 2009.]
46.	[* * *] [Omitted by M.P. Act No. 9 of 2009.]Petromax and parts thereof	[5] [Substituted by M.P. Act No. 9 of 2009.]
47.	Ice	[5] [Substituted by M.P. Act No. 9 of 2009.]
48. [ [Omitted by M.P. Act No. 22 of 2006.]	Omitted]
49.	Industrial cables (High voltage cables, Plastic coatedcables, jelly filled cables and optical fibres)	[5] [Substituted by M.P. Act No. 9 of 2009.]
50.	Insulators	[5] [Substituted by M.P. Act No. 9 of 2009.]
51.	Computers,[teleprinter] [Substituted by M.P. Act No. 9 of 2009.]and parts thereof, and InformationTechnology products, that is to say-	[5] [Substituted by M.P. Act No. 9 of 2009.]

(1)	Computer devices, that is to say:-
	(i)	Desk top
	(ii)	Personal computer
	(iii)	Servers
	(iv)	Work station
	(v)	Nodes
	(vi)	Terminals
	(vii)	Net-work P.C.
	(viii)	Home P.C.
	(ix)	Lap top computer
	(x)	Note-book computer
	(xi)	Palm top computer/PDA/ Electronic calculators/ Electronictypewriter
(2)	Net-work controller cards/memories, that is to say :
	(i)	Net-work interface card
	(ii)	Adopter-ECI/EISA/ Combo/PCMCIA
	(iii)	DIM MS memory
	(iv)	SIMMS memory
	(v)	Central processing unit
	(vi)	Controller-SCSI/Array
	(vii)	Processors
	(viii)	Data/Graphic display tubes other than picture tube and parts
(3)	Storage units, that is to say :
	(i)	Hard disk drives/hard drives
	(ii)	RAID devices and their controllers
	(iii)	Floppy disk drives
	(iv)	CD. ROM drives
	(v)	Tape drives - DLT drives/ DAT
	(vi)	Optical disk drives
	(vii)	CD write/Re-write devices
(4)	Other equipments, that is to say :
	(i)	Key board
	(ii)	Monitor (LCD)
	(iii)	Mouse
	(iv)	Multi-media kits
(5)	Printers and output devices, that is to say
	(i)	Dot-matrix
	(ii)	Laser jet
	(iii)	Desk jet
	(iv)	Line printers
	(v)	Pass-book printers
	(iv)	Lead printers
(6)	Net-working products, that is to say :
	(i)	Hubs
	(ii)	Routers
	(iii)	Electronic switches
	(iv)	Connectors
	(v)	Trans-receivers
	(vi)	middleware
(7)	Software, that is to say :
	(i)	Application software
	(ii)	Operating system
	(iii)	Middle ware/firmware
(8)	Power supply equipments, that is to say
	(i)	Switch board power supplies
	(ii)	Uninterrupted Power Supplies (UPS)
	(iii)	CVT
	(iv)	DC micro motors, stepper motors of 37.5 watts
	(v)	Permanent magnets and articles
(9)	Net-working equipments and accessories, that is to say :
	(i)	Optical fibre and optical fibre bundles and cables
	(ii)	Signal cable
	(iii)	Connectors
	(iv)	Terminal blocks
	(v)	Jet panels
	(vi)	Patch cord
	(vii)	Mounting cord
	(viii)	Patch panels
	(ix)	Back board
	(x)	Wiring blocks
	(xi)	Surface mount boxes
	(xii)	LCD panels, LED panels and parts
	(xiii)	Signal generators and parts
	(xiv)	Permanent magnets and articles
(10)	Consumable, that is to say :
	(i)	C.D./DVD ROM
	(ii)	[Blank CD/DVD] [Substituted by M.P. Act No. 22 of 2006.]
	(iii)	Floppy disc
	(iv)	Taps DAT DLT
	(v)	Printer ribbons
	(vi)	Toners for printers
	(vii)	Inkjet cartridges
	(viii)	Inks for output devices
	(ix)	Computer stationery
(11)	Electronic components used for Information Technology, that isto say :
	(i)	Printed circuit board assembly/populated
	(ii)	Printed circuit board/PCB
	(iii)	Transistors
	(iv)	Integrated circuits
	(v)	Diodes/Thyristor/I .ED
	(vi)	Resistors
	(vii)	Capacitors
	(viii)	Switches, push buttons and rockers
	(ix)	Plugs/sockets/relays
	(x)	Magnetic heads/print heads
	(xi)	Connectors
	(xii)	Microphones/Multimedia peakcrs/Headphones/Fuses
	(xiii)	CRO/spectrum analyser, signal analyser
	(xiv)	Permanent magnets and articles
(12)	Telecommunication equipments, that is to say :
	(i) [ [Omitted by M.P. Act No. 9 of 2009.]	Omitted]
	(ii) [ [Omitted by M.P. Act No. 9 of 2009.]	Omitted]
	(iii)	Tax cards
	(iv)	Multiplexors
	(v)	Modems
	(vi)	Antenna and mast
	(vii)	Wireless datacom equipments
	(viii)	Top boxes for video and digital signaling
	(ix)	V-SATS
	(x)	Video conferencing equipments
	(xi)	Radio communication receivers and radio pagers
	(xii)	Electrical apparatus for line telephony
	(xiii)	Parts and accessories
	(xiv) [ [Inserted by M.P. Act No. 22 of 2006.]	Tower components]
(13)	Such other goods as the State Government may, bynotification, specify.

52.	Kattha	[5] [Substituted by M.P. Act No. 9 of 2009.]
53. [ [Omitted by M.P. Act No. 22 of 2006.]	Omitted]
54.	Khoa (Mawa) and cheese	[5] [Substituted by M.P. Act No. 9 of 2009.]
55. [] [Substituted by M.P. Act No. 8 of 2007.]	Industrial inputs and packing materials that is to say-	[5] [Substituted by M.P. Act No. 9 of 2009.]
	(1)	(i) Acid oil, (ii) fatty acid, (iii) oil sludge, (iv) soapstock, (v) lecithin
	(2)	Acetals and hemiacetals, whether or not with other oxygenfunction and their halogenated, sulphonated, nitrated or nitrosated derivatives
	(3)	Acetone
	(4)	Acrylic polymers
	(5)	Activated carbon, activated natural mineral products, animalblack including spent animal black
	(6)	Acyclic alcohols and their halogenated, sulphonated, nitratedor nitro sated derivatives
	(7)	Acyclic hydrocarbons
	(8)	Aldehyde-function compounds, aldehydes, whether or not withother oxygen function, cyclic polymers of aldehydes, paraformaldehyde
	(9)	Alkali or alkaline earth metals, rare earth metals
	(10)	Aluminium oxide and aluminium hydroxide
	(11)	Aluminium ingots and aluminium wire rods
	(12)	Aluminium ores and concentrates
	(13)	Amine-function compounds
	(14)	Amino-resins and polyphenylene oxide, phenolic resins andpolyurethanes in primary forms
	(15)	Ammonia, anhydrous or in aqueous solution
	(16)	Animal including fish fats, oils, crude, refined or purified
	(17)	Animal or vegetable fats boiled, oxidised and dehydrated
	(18)	Antimony ores and concentrates
	(19)	Artificial graphite, colloidal or semi colloidal graphitepreparations
	(20)	Basic chromium sulphate
	(21)	Benzole
	(22)	Bleach liquor
	(23)	Borates and peroxoborates (perborates)
	(24)	Butadiene
	(25)	Calcium carbides
	(26)	Caprolactum, DMT, MEG, PTA
	(27)	Carbon (carbon blacks and other forms of carbon)
	(28)	Carbonates and peroxocarbonates (percarbonates)
	(29)	Carboxyamide-function compounds (including saccharin and itssalts) and imines function compounds
	(30)	Carboxylic acids with additional oxygen function and theiranhydrides, halides, peroxides and peroxyacids, theirhalogenated, sulphonated, nitrated or nitrosated derivatives
	(31)	Casein and Caseinates and other casein derivatives
	(32)	Cellulose and its chemical derivatives
	(33)	Chemical elements doped in the form of discs, wafers orsimilar forms, chemical compounds doped
	(34)	Chemical preparations for photographic uses other thanvarnishes, glues, adhesives and similar preparations
	(35)	Chlorates and perchlorates, Bromates and perbromates, iodatesand periodates
	(36)	Chlorides and chloride oxides and chloride hydroxides,bromides and bromide oxides, iodides and iodide oxides
	(37)	Chromium ores and concentrates
	(38)	Chromium oxides and hydroxides
	(39)	Cigarette filter rod
	(40)	Cobalt ores and concentrates
	(41)	Cobalt oxides and hydroxides
	(42)	Colour lakes
	(43)	Colouring matter of vegetable or animal origin (includingdyeing extracts but excluding animal black)
	(44)	Compounded rubber, unvulcanised
	(45)	Compounds with other nitrogen functions
	(46)	Compounds, inorganic or organic of rare earth metals, ofyttrium or scandium or of mixtures of these metals
	(47)	Copper ores and concentrates
	(48)	Copper sulphate
	(49)	Copper wire rod, copper wire bar and copper cathode
	(50)	Copper winding wire, enameled copper wire and bare copperwire
	(51)	Creosole oils
	(52)	Cyanides and cyanide oxides and complex cyanides
	(53)	Cyclic alcohols and their halogenated, sulphonated, nitratedor nitrosated derivatives
	(54)	Cyclic Hydrocarbons
	(55)	Denatured ethyl alcohol of any strength
	(56)	Dextrin and dextrose mono hydrate
	(57)	Diazo-, Azo- or azoxy-compounds
	(58)	Di-Ethylene Glycol and Mono-Ethylene Glycol
	(59)	Dimethyl terephthalate
	(60)	Diphosphorous pentaoxide and phosphoric acid and Lyphosphoricacids
	(61)	Dithionites and sulphoxylates
	(62)	Dyes
	(63)	Electroplating salts
	(64)	Enzymes and prepared enzymes
	(65)	Epoxides, epoxyalcohols, epoxyphenols and epoxyethers with athree membered ring and their chemical derivatives
	(66)	Esters of other inorganic acids (excluding esters of hydrogenhalides) and their salts and their chemical derivatives
	(67)	Ethers, ether-alcohols and ether-phenols, peroxides, ketoneperoxides and their chemical derivatives
	(68)	Ethylene and propylene
	(69)	Ethylene Diamine Tetra Acetic acid and Nitrillo Triaceticacid and their derivatives
	(70)	Ethylene Oxide
	(71)	Finishing agents, dye carriers to accelerate the dyeing orfixing of dye stuffs and other products and preparations (forexample dressings and mordants), of a kind used in textile,paper, leather or like industries
	(72)	Flexible plain films
	(73)	Fluorides, fluorosilicates, fluoro aluminates and complexfluorine salts
	(74)	Fluorine, chlorine, bromine and iodine
	(75)	Fulminates, cyanates and thiocyanates
	(76)	Gelatin
	(77)	Ghee
	(78)	Glass fibres (including glass wool and glass filaments) andarticles thereof (for example- yarn, woven fabrics), whether ornot impregnated, coated, covered or laminated with plastics orvarnish
	(79)	Glass frit and other glass in the form of powder, granules orflakes
	(80)	Glucose
	(81)	Glues derived from bones, hides and similar items, fish glues
	(82)	Glycerol crude, glycerol waters and glycerol lyes
	(83)	Glycosides, natural or reproduced by synthesis and theirsalts, ethers, esters and other derivatives
	(84)	Goods consumed in manufacture of goods by the units situatedin the State of Madhya Pradesh, of the Defence ProductionDepartment of the Government of India
	(85)	Granulated slag (slag sand) from manufacturing of iron orsteel
	(86)	Ground Granulated Blast-furnace Slag (GGBS)
	(87)	Halides and halide oxides of non-metals
	(88)	Halogenated derivatives of Hydrocarbons
	(89)	Halogenated, sulphonated, nitrated or nitrosated derivativesof Phenols and Phenol alcohols
	(90)	HDPE
	(91)	Heterocyclic compounds with nitrogen heteroatom(s) only
	(92)	Heterocyclic compounds with oxygen heteroatom(s) only
	(93)	Hydrazine & hydroxylaminc and their inorganic salts
	(94)	Hydrides, nitrites, azides, cilidides and borides, whether ornot chemically defined
	(95)	Hydrogen chloride (Hydrochloric acid), chloro sulphuric acid
	(96)	Hydrogen peroxide, whether or not solidified with urea
	(97)	Hydrogen, rare gases and other non-metals
	(98)	Hydroxide and peroxide of magnesium, oxides, hydroxides andperoxides of strontium or barium
	(99)	Hypochlorites, commercial calcium hypochlorite, chlorites,hypobromites
	(100)	Industrial monocarboxylic fatty acids, acid oil fromrefining, industrial fatty alcohols
	(101)	Inorganic products of kind used as luminophores
	(102)	Ion-exchangers based on polymers
	(103)	Iron ores and concentrates, including roasted iron pyrites
	(104)	Iron oxides and hydroxides
	(105)	Isotopes and its compounds
	(106)	LDPE/LLDPE
	(107)	Lead ores and concentrates
	(108)	Liquid glucose (non-medicinal) and Dextrose syrup
	(109)	Maize germ, maize gluten and maize oil
	(110)	Manganese ores and concentrates
	(111)	Manganese oxides
	(112)	Mechanical wood pulp, chemical wood pulp and semi-chemicalwood pulp
	(113)	Methanol
	(114)	Mixed alkyl benzenes and mixed alkyl naphthalene
	(115)	Mixed PVC stabilizer
	(116)	Molybdenum ores and concentrates
	(117)	Naphthalene
	(118)	Natural polymers and modified natural polymers
	(119)	Natural rubber balata, guta percha
	(120)	Nickel ores and concentrates
	(121)	Niobium, tantalum, vanadium or zirconium ores andconcentrates
	(122)	Nitric acid, sulphonitric acids
	(123)	Nitrile-function compounds
	(124)	Nitrites and nitrates
	(125)	Normal Paraffin
	(126)	Nucleic acids and their salts and other heterocycliccompounds
	(127)	Organic derivatives of hydrazine or of hydroxylamine
	(128)	Organo-sulphur compounds
	(129)	Oxides of boron and boric acids
	(130)	Oxygen-function amino-compounds
	(131)	Paperboard
	(132)	Paper covered aluminium strips/wires
	(133)	Partially oriented yarn and polyester texturised yarn
	(134)	Petroleum resins, coumarone-indene resins, polyterpenes,polysulphides, polysulphones
	(135)	Phenols and its salts
	(136)	Phosphides excluding ferro phosphorous
	(137)	Phosphinates (hypophosphites), phosphonates (phosphates),phosphates and polyphosphates
	(138)	Phosphoric ester and their salts, including lacto phosphatesand their chemical derivatives
	(139)	Pickling preparations for metal surface, fluxes and otherauxiliary preparations for soldering, brazing or welding powdersand pastes consisting of metal and other materials, preparationsof kind used as cores or coatings for welding electrodes or rods
	(140)	Pigments
	(141)	Plates, sheets and strip of non-cellular rubber
	(142)	Polyacetals, other polyethers and epoxide resins in primaryforms, polycarbonates, alkyl resins, polyallylesters and otherpolyesters in primary forms
	(143)	Polyamides in primary forms
	(144)	Polycarboxylic acids, their anhydrides, halides, peroxidesand peroxyacids and their chemical derivatives
	(145)	Polyester chips
	(146)	Polymers of ethylene in primary forms
	(147)	Polymers of propylene in primary forms
	(148)	Polymers of styrene in primary forms
	(149)	Polymers of vinyl acetate or of other vinyl esters in primaryforms; other vinyl polymers in primary forms
	(150)	Potassium dichromate salts of oxo metallic or peroxides andacids
	(151)	Precious metal ores and concentrates
	(152)	Prepared driers
	(153)	Prepared rubber accelerators, compounded plasticizcrs forrubber or plastics, anti-oxidizing preparations and othercompound stabilizers for rubber or plastics
	(154)	PVC and XLPE insulated wires and cables
	(155)	PVC granules
	(156)	Quaternary ammonium salts and hydroxides, lecithins and otherphosphominolipids
	(157)	Radioactive chemical elements and radioactive isotopes(including the fissile chemical elements and isotopes) and theircompounds, mixtures and residues containing these products
	(158)	Reaction initiators, reaction accelerators and catalyticpreparations
	(159)	Reclaimed rubber, tread rubber
	(160)	Reducers and blanket wash/roller wash
	(161)	Refractory castable and monolithics
	(162)	Residual lyes from the manufacturing of wood pulp
	(163)	Rosin and resin acids and derivatives thereof, rosin spiritand rosin oils, run gums
	(164)	Retarders
	(165)	Rods, tubes and profile shapes of unvulcanised rubber
	(166)	Saturated acyclic mono carboxylic acids and their chemicalderivatives
	(167)	Sheets, circles and ingots of zinc, brass and copper
	(168)	Silicates, commercial alkali metal silicates
	(169)	Silicon carbide
	(170)	Silicons in primary forms
	(171)	Sodium dichromate
	(172)	Sodium sulphate and sodium silicate
	(173)	Sodium hydroxide (caustic soda), Potassium hydroxide (causticpotash), peroxides of sodium or potassium
	(174)	Sugars chemically pure (other than sucrose, lactose, maltose,glucose and fructose); Sugar ethers, sugar acetals and sugaresters and their salts
	(175)	Sulphates, alum, feroxo sulphates (persulphatcs), peroxosulphates (persulphates)
	(176)	Sulphides and Polysulphides
	(177)	Sulphides of non-metals
	(178)	Sulphites and thio sulphates
	(179)	Sulphonamides
	(180)	Sulphonated, nitrated or nitrosated derivatives ofhydrocarbons
	(181)	Sulphur and barites
	(182)	Sulphur and sublimed or precipitated and colloidal sulphur
	(183)	Sulphuric acid and anhydrides and Oleum
	(184)	Synthetic organic colouring matter
	(185)	Synthetic organic tanning substances
	(186)	Synthetic rubber and factice derived from oils
	(187)	Tanning extracts of vegetable origin, tannings and theirchemical derivatives
	(188)	Terephthalic acid and its salts
	(189)	Tin ores and concentrates
	(190)	Titanium ores and concentrates
	(191)	Titanium oxides
	(192)	Toluole
	(193)	Tungsten ores and concentrates
	(194)	Unsaturated acyclic monocarboxylic acids, cyclicmonocarboxylic acids and their chemical derivatives
	(195)	Uranium or thorium ores and concentrates
	(196)	Vegetable alkaloids, natural or reproduced by synthesis andtheir salts, ethers, esters and other chemical derivatives
	(197)	Vegetable waxes, paraffin waxes and Bees wax
	(198)	Vulcanised rubber thread and cord
	(199)	Wood tar and wood tar oils, wood creosote, wood naphtha,vegetable pitch, brewers pitch and similar preparations based onrosin, resin acids or on vegetable pitch
	(200)	Xylole
	(201)	Yeast
	(202)	Zinc ores and concentrates
	(203)	Zinc oxide and zinc peroxide
	(204)	Zipper
	(205)	All kinds of bags and sacks including HOPE, LDPE and PP wovensacks for packing of goods
	(206)	Articles of plastics for packing of goods
	(207)	Aseptic packaging aluminium foil of thickness not exceeding0.2 mm (whether or not backed by paper, plastic or other backingmaterial)
	(208)	Carboys, bottles, jars and phials of glass
	(209)	Cartons and boxes for packing of goods and partition walls
	(210)	Empty tins and empty barrels
	(211)	All kinds of ropes and twines including jute twine
	(212)	Paper cones and bobbins
	(213)	Self-adhesive tape
	(214)	Printed labels of paper and paperboard
	(215)	Self-adhesive plates, sheets, film and strip of plastic
	(216)	Stoppers, caps and lids
	(217)	Such other goods as the State Government may, bynotification, specify]

56. [ [Omitted by M.P. Act No. 8 of 2007.]	Omitted]
57.	Medical equipments/devices and implants	[5] [Substituted by M.P. Act No. 9 of 2009.]
58.	Murmuralu, pelalu, atukulu, puffed rice, muri, murki (Otherthan the goods specified in Schedule I)	[5] [Substituted by M.P. Act No. 9 of 2009.]
59.	[Napa slabs (rough flooring stones), Neemuch stones andShahabad stones] [Substituted by Notification No. A-3-11-08-1-V (29), dated 16-9-2008.]	[5] [Substituted by M.P. Act No. 9 of 2009.]
60. [ [Omitted by Notification No. A-3-195-2005-1-V (27), daetd 5-7-2007.]	Omitted]
61.	Nuts, bolts, screws and fasteners[that is to say- hinges,nails, rivets, cotter, colter pins, staples and panel pins] [Inserted by M.P. Act No. 22 of 2006.]	[5] [Substituted by M.P. Act No. 9 of 2009.]
62.	Ores and minerals	[5] [Substituted by M.P. Act No. 9 of 2009.]
63.	Paper, paper waste and newsprint	[5] [Substituted by M.P. Act No. 9 of 2009.]
64. [ [Substituted by M.P. Act No. 9 of 2009.]	Pipes of all varieties including G.I. pipes, C.I. pipes,ductile pipes and PVC pipes, conduit pipes and fittings thereof(other than declared goods)	5]
65.	Moulded plastic footwear, hawai chappals and straps thereof[(other than the goods specified in Schedule-I)] [Inserted by M.P. Act No. 22 of 2006.]	[5] [Substituted by M.P. Act No. 9 of 2009.]
65A. [ [Inserted by Notification No. A-3-195-2005-1-V (27) dated 5-7-2007.]	Water storage tank made of plastic	[5] [Substituted by M.P. Act No. 9 of 2009.]]
65B. [ [Inserted by Notification No. A-3-18-08-1-V (33), dated 18-12-2008.]	Footwear and chappals made of Plastic/ PVC/rubber, sale price(maximum retail price printed on the label) of which docs notexceed Rupees Two hundred and Fifty (other than the goodsspecified elsewhere in this Schedule and Schedule I)	[5] [Substituted by M.P. Act No. 9 of 2009.]]
66.	Porridge	[5] [Substituted by M.P. Act No. 9 of 2009.]
66A. [ [Substituted by Notification No. A-3-6-2008-1-V (11), dated 29-3-2008.]	Prerecorded audio cassette and prerecorded audio CD	[5] [Substituted by M.P. Act No. 9 of 2009.]]
67.	Printed material including diary and calendar	[5] [Substituted by M.P. Act No. 9 of 2009.]
68.	Printing ink excluding toner and cartridges	[5] [Substituted by M.P. Act No. 9 of 2009.]
69.	Pulp of bamboo, wood and paper	[5] [Substituted by M.P. Act No. 9 of 2009.]
70.	Rail coaches, engines, wagons and[parts thereof and railwaysignalling equipments] [Substituted by Notification No. A-3-29-08-1-V (12), dated 2-7-2009.]	[5] [Substituted by M.P. Act No. 9 of 2009.]
71. [] [Substituted by M.P. Act No. 22 of 2006.]	Readymade garments, made up of fabric including towel (saleprice of which exceeds rupees one hundred)[blanket, socks,ties, branded pillow covers] [Substituted by Notification No. A-3-195-2005-1-V (27) dated 5-7-2007.]	[5] [Substituted by M.P. Act No. 9 of 2009.]
72. [ [Inserted by M.P. Act No. 11 of 2010.]	Cooked food	5]
73.	Safety matches	[5] [Substituted by M.P. Act No. 9 of 2009.]
74.	Sand and grit	[5] [Substituted by M.P. Act No. 9 of 2009.]
75. [ [Inserted by M.P. Act No. 11 of 2010.]	Saw dust	5]
76.	Sewing and knitting machines[***] [Omitted by M.P. Act No. 9 of 2009.]and parts and accessoriesthereof	[5] [Substituted by M.P. Act No. 9 of 2009.]
76A. [ [Inserted by Notification No. A-3-6-2008-1-V (11), dated 29-3-2008.]	Sheets made of foam/plastic foam/rubber foam/other syntheticfoam	[5] [Substituted by M.P. Act No. 9 of 2009.]]
77.	Ship and other water vessels including non-mechanised boats	[5] [Substituted by M.P. Act No. 9 of 2009.]
78. [ [Substituted by M.P. Act No. 22 of 2006.]	Skimmed milk powder, UIIT milk and flavoured sweetened milk]	[5] [Substituted by M.P. Act No. 9 of 2009.]
79.	Solvent oils other than organic solvent oil	[5] [Substituted by M.P. Act No. 9 of 2009.]
80.	Spectacles, parts thereof, contact lens and lens cleaner	[5] [Substituted by M.P. Act No. 9 of 2009.]
81.	Spices of all varieties and forms including Ajwain, Amchur,Dalchini, Dhania, Dry chilli, Garam Masala, Haldi, Ilaichi,Jaipatri, Jaiphal, Jeera, Kalaunji, Kali mirch, Kesar, Loung,Methi, Patharphool, Saunf, Shahjeera, Sonth, Suwa, Tejpan	[5] [Substituted by M.P. Act No. 9 of 2009.]
82.	Sports goods (excluding apparels and footwear)	[5] [Substituted by M.P. Act No. 9 of 2009.]
83.	Starch	[5] [Substituted by M.P. Act No. 9 of 2009.]
84.	Sugar other than those specified in Schedule I	4
84A. [ [Inserted by M.P. Act No. 22 of 2006.]	Traditional sweets and namakeen, chat, pakodi, samosa,kachori, dahi bada, poha, sabudana khichadi and shrikhand	[5] [Substituted by M.P. Act No. 9 of 2009.]]
85.	Tamarind, tamarind seed and powder	[5] [Substituted by M.P. Act No. 9 of 2009.]
85A. [ [Omitted by Notification No. A-3-6-2008-1-V (11), dated 29-3-2008.]	Omitted]
86.	Tea	[5] [Substituted by M.P. Act No. 9 of 2009.]
87. [ [Omitted by M.P. Act No. 8 of 2007.]	Omitted]	[5] [Substituted by M.P. Act No. 9 of 2009.]
88.	Toys excluding electronic toys	[5] [Substituted by M.P. Act No. 9 of 2009.]
89.	Tools[5] [Substituted by M.P. Act No. 9 of 2009.]
90.	[Tractors, power tillers, threshers, harvesters, attachmentand parts (including tyres, tubes and flaps) thereof] [Substituted by M.P. Act No. 22 of 2006.]	[5] [Substituted by M.P. Act No. 9 of 2009.]
91.	Transformers[and parts thereof] [Inserted by M.P. Act No. 22 of 2006.]	[5] [Substituted by M.P. Act No. 9 of 2009.]
92.	Transmission towers	[5] [Substituted by M.P. Act No. 9 of 2009.]
93. [ [Omitted by Notification No. A-3-6-2008-1 -V (11), daed 29-3-2008.]	Omitted]
94.	Vanaspati (Hydrogenated Vegetable oil)	[5] [Substituted by M.P. Act No. 9 of 2009.]
95.	Vegetable oil including ginglli oil and bran oil	[5] [Substituted by M.P. Act No. 9 of 2009.]
96. [ [Omitted by M.P. Act No. 9 of 2009.]	Omitted]
97.	Wooden crates	[5] [Substituted by M.P. Act No. 9 of 2009.]
98.	Writing instruments, geometry boxes, colour boxes, crayons,pencils and pencil sharpeners	[5] [Substituted by M.P. Act No. 9 of 2009.]
99.	Writing ink	[5] [Substituted by M.P. Act No. 9 of 2009.]
100.	Embroidery or zari articles, that is to say,- imi, zari,kasab, saima, dabka, chumki, gota sitara, naqsi, kora, glassbead, badla	[5] [Substituted by M.P. Act No. 9 of 2009.]
101.	Clay including fireclay, fine china clay and bal clay	[5] [Substituted by M.P. Act No. 9 of 2009.]
102.	Lignite	[5] [Substituted by M.P. Act No. 9 of 2009.]
103.	Lime, Lime stone, clinker and dolomite	[5] [Substituted by M.P. Act No. 9 of 2009.]
104.	Linear alkyl benezene, sulphonic acid and alfa olefinsulphonate	[5] [Substituted by M.P. Act No. 9 of 2009.]
105.	Plastic granules, plastic powder,[plastic scrap] [Inserted by M.P. Act No. 22 of 2006.]and masterbatches	[5] [Substituted by M.P. Act No. 9 of 2009.]
106.	Stainless Steel sheets	4
107.	Knitting wool	[5] [Substituted by M.P. Act No. 9 of 2009.]
108.	Processed or preserved vegetables and fruits including fruitjams, jelly, pickle, fruit squash, paste, fruit drink and[fruitjuice, thandai and sharbat] [Substituted by M.P. Act No. 8 of 2007.](whether in sealed containers orotherwise)	[5] [Substituted by M.P. Act No. 9 of 2009.]
108A. [ [Omitted by M.P. Act No. 9 of 2009.]	Omitted]	[5] [Substituted by M.P. Act No. 9 of 2009.]
109.	Processed meat, poultry and fish	[5] [Substituted by M.P. Act No. 9 of 2009.]
110.	The goods of local importance not included in Schedule I :-	[5] [Substituted by M.P. Act No. 9 of 2009.]

	(1)	Chikon products
	(2) [ [Omitted by Notification No. A-3-6-2008-1-V (11), dated 29-3-2008.]	Omitted]
	(3) [ [Omitted by Notification No. A-3-6-2008-1-V (11), dated 29-3-2008.]	Omitted]
	(4) [ [Omitted by Notification No. A-3-6-2008-1-V (11), dated 29-3-2008.]	Omitted]
	(5)	Tapioca[***] [Omitted by M.P. Act No. 9 of 2009.]
	(6)	Mat locally known as madur, madurkathi or cyperus
	(7)	Corymlosus known locally as gola mathi, rattan, reed (inmalyalam)
	(8)	Plantain leaves
	(9)	Coconut fibre
	(10)	Vadam and vathal
	(11)	Panchamritam, namakatti and vibhuti
	(12) [ [Omitted by Notification No. A-3-6-2008-1-V (11), dated 29-3-2008.]	Omitted]
	(13)	Agate
	(14)	Takhti
	(15)	Beehive
	(16)	Gamosha
	(17)	Bukhari
	(18)	Loi
	(19)	Pattu
	(20)	Gabba
	(21)	Kangri
	(22)	Quandakari
	(23) [ [Omitted by Notification No. A-3-6-2008-l-V (11), dated 29-3-2008.]	Omitted]
	(24)	Matstick and reed obtainable from cyperus corymbosus knownlocally as gola methi, madur khathi, mutha or cyperus malaccensisknown locally as chimatipatti
	(25)	Willow vicker
	(26) [ [Omitted by Notification No. A-3-195-2005-1-V (27) dated 5-7-2007.]	Omitted]
	(27)	Mekhla Chaddar
	(28) [ [Omitted by Notification No. A-3-6-2008-1-V (11), dated 29-3-2008.]	Omitted]
	(29) [ [Omitted by Notification No. A-3-6-2008-1-V (11), dated 29-3-2008.]	Omitted]

Part III – {|

|-| [1. [Substituted by Notification No. A-3-6-2008- 1-V (11), dated 29-3-2008.]| Diesel (other than light diesel oil and furnace oil)| 23]|-| 2.| Petrol| 28.75|-| 3. [ [Substituted by Notification No. A-3-38-2000-1-V (79), dated 5-12-2006.]| Aviation turbine fuel other than those specified in clause(ii-d) of Section 14 of the Central Sales Tax Act, 1956 (No. 74of 1956),-||-|| (1)| when sold within 1 year from the date of this notificationfor a new flight starting in the State of Madhya Pradeshcertified to be so by the Competent Officer of Tourism Departmentof Government of Madhya Pradesh in accordance with the policymade by the department| 20|-|| (2)| otherwise| 28.75]|-| 4.| Raw opium| [13] [Substituted by M.P. Act No. 11 of 2010.]|-| 5.| Tendu leaves| 25.3|-| 6.| Natural gas including compressed natural gas| [13] [Substituted by M.P. Act No. 11 of 2010.]|-| 7. [ [Inserted by M.P Act No. 22 of 2006.]| Timber| [13] [Substituted by M.P. Act No. 11 of 2010.]]|-| 8. [ [Inserted by M.P. Act No. 22 of 2006.]| Kerosene oil sold through Public Distribution System| [5] [Substituted by M.P. Act No. 9 of 2009.]]|-| 9. [ [Inserted by M.P. Act No. 22 of 2006.]| Old or second hand[motor vehicle] [Substituted by M.P. Act No. 9 of 2009.]as the State Governmentmay, by notification, specify| 1.5]|-| 10. [ [Inserted by M.P. Act No. 11 of 2010.]| Capital goods (other than plant and machinery and motorvehicle), on which tax under the Act has been paid at the time ofpurchase and no input tax rebate was admissible on such purchase| 1.5]|}

Part IV – {|

|-| 1.| All other goods not covered by Schedule I and Part I to IIIof this Schedule| [13] [Substituted by M.P. Act No. 11 of 2010.]|}[Schedule - III [Omitted by M.P. Act No. 22 of 2006.]Omitted]

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State of Madhya Pradesh - Act