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State of Karnataka - Act

The Karnataka Provisional Collection of Taxes Act, 1974

KARNATAKA
India

The Karnataka Provisional Collection of Taxes Act, 1974

Act 2 of 1974

  • Published on 28 February 1974
  • Commenced on 28 February 1974
  • [This is the version of this document from 28 February 1974.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Karnataka Provisional Collection of Taxes Act, 1974(Karnataka Act No. 2 of 1974)Last Updated 2nd December, 2019Statement of Objects and Reasons - (Act 2 of 1974). - The purpose of this Bill is to enable the State Government to provisionally collect taxes, pending enactment of the relevant legislation. Thus a Bill introduced in the Legislative Assembly for imposition or increase of tax may contain a declaration to the effect that it is in the public interest that any provision of the Bill shall have immediate effect. A similar legislation has been enacted by the Union Government and the Government of Maharashtra.(Published in the Karnataka Gazette (Extraordinary) Part IV-2A, as No. 400, dated 28-2-1974 at page 4.)(First Published in the Karnataka Gazette Extraordinary on the Twenty-first day of March, 1974)(Received the assent of the Governor on the Twenty-first day of March, 1974) (As on 1.12.2004)An Act to provide for immediate effect being given for a limited period to provisions in Bills relating to the imposition or increase of taxes.Whereas it is expedient to provide for immediate effect being given for a limited period to provisions in Bills relating to the imposition or increase of taxes;Be it enacted by the Karnataka State Legislature in the Twenty-fifth year of the Republic of India as follows:-

1. Short title and commencement.

(1)This Act may be called the Karnataka Provisional Collection of Taxes Act, 1974.
(2)It shall come into force at once.

2. Definitions.

- In this Act,-
(1)"declared provision" means a provision in a Bill in respect of which a declaration has been made under section 3;
(2)"tax" includes any rate, cess, duty, fee, toll or other impost, whether general or local or special.

3. Power to make declaration under this Act.

- Where a Bill to be introduced in the Karnataka Legislative Assembly on behalf of the State Government provides for the imposition or increase of a tax, the State Government may cause to be inserted in the Bill a declaration that it is expedient in the public interest that any provision of the Bill relating to such imposition or increase shall have immediate effect under this Act.

4. Effect of declaration under this Act and duration thereof.

(1)A declared provision shall have the force of law immediately on the expiry of the day on which the Bill containing it is introduced.
(2)A declared provision shall cease to have the force of law under provisions of this Act,-
(a)when it come into operation as an enactment with or without amendment, or
(b)when the State Government, in pursuance of a motion passed by the Karnataka Legislative Assembly, directs by notification in the official Gazette, that it shall cease to have the force of law, or
(c)if it has not already ceased to have the force of law under clause (a) or clause (b), then on the expiry of the sixtieth day after the day on which the declared provision has the force of law under sub-section (1).

5. Certain refunds to be made when declaration ceases to have effect.

(1)Where a declared provision came into operation as an enactment in an amended form before the expiry of the sixtieth day after the day on which such provision has the force which would not have been collected if the provision adopted in the enactment had been the declared provision:Provided that the rate at which refunds of any tax may be made under this subsection shall not exceed the difference between the rate of such tax proposed in the declared provision and the rate in force immediately prior to the day on which the declared provision has the force of law under sub-section (1) of section 4.
(2)Where a declared provision ceases to have the force of law under clause (b) or clause (c) of sub-section (2) of section 4, refunds shall be made of all taxes collected which would not have been collected if the declaration in respect of it had not been made.