Section 5(4) in Punjab General Sales Tax Act, 1948
(4)[] [Inserted by Punjab Act 24 of 1993 dated 19.8.1993 w.e.f. 28.6.1993.] Notwithstanding anything contained in any provision of this Act, the Government, if satisfied that it is necessary or expedient so to do in the public interest, may by notification in the official gazette, direct that in respect of any goods or class of goods a dealer [may, at his option, pay] [Substituted by Punjab Act No. 4 of 1995 w.e.f. 23.12.1994.] such lump sum tax and subject to such conditions, as the Government may specify in the notification.
