Section 90 in The Maharashtra Value Added Tax Act, 2002
90. Cancellation of certificate of entitlement.
- Notwithstanding anything contained in this Act, the Certificate of Entitlement issued in favour of an Eligible Unit by the Commissioner whether before or after the appointed day, in respect of any Package Scheme of Incentives, -(a)shall be deemed to have been automatically cancelled on the date on which,-(i)the incentives including the cumulative quantum of benefits availed whether before or after the appointed day exceed the monetary ceiling fixed for the Eligible Unit; or(ii)the period for which a Certificate of Entitlement was granted to an Eligible Unit, expires; or(iii)the [certificate of registration] [These words were substituted by the Maharashtra Value Added Tax (Levy and Amendment) Act, 2005, Section 50(1).] granted to an Eligible Unit has been cancelled; or(b)shall be cancelled by the Commissioner, after giving the Eligible Unit an opportunity of being heard, if it is noticed that the grant of Certificate of Entitlement is inconsistent with any of the provisions of this Act, or, as the case may be, the Bombay Sales Tax Act, 1959 (Bombay LI of 1959) rules or notifications or any provision of the relevant Package Scheme of Incentives [or, if the unit contravenes any of the provisions of the relevant Scheme] [These words were added by the Maharashtra Value Added Tax (Levy and Amendment) Act, 2005, Section 50(2).].
