5A. [ Levy of additional tax. [Section 5-A inserted by Punjab Act 21 of 1971 w.e.f. 15.11.1971.]
(1)Notwithstanding anything contained in this Act, there shall be levied and collected on the taxable turnover of a dealer an additional tax which shall be calculated at the rate of [ten] [[Substituted by Punjab Act 15 of 1993 dated 3.5.1993.Earlier this section read as under :-Notwithstanding anything contained in this Act :-(a)in respect of declared goods, tax shall be levied at one stage and that stage shall be :- (i) in the case of goods liable to sales tax, the stage of sale of such goods by the last dealer liable to pay tax under this Act; (ii) in the case of goods other than wheat, liable to purchase tax, the stage of purchase of such goods by the last dealer liable to pay tax under this Act; (iii) in the case of wheat liable to purchase tax, the stage of purchase of wheat by the first dealer liable to pay tax under this Act; and (b) The taxable turnover of any dealer for any period shall not include his turnover during the period on any sale or purchase of declared goods at any stage other than the stage referred to in sub-clause (i), [sub-clause (ii) or, as the case may be, sub-clause (iii)].]] per cent of the tax payable by him under this Act:Provided that the aggregate of the tax and surcharge payable under this Act shall not exceed in respect of goods declared to be of special importance in inter-State trade or commerce by section 14 of the Central Sales Tax Act, 1956, the rate fixed by section 15 of that Act.(2)Except as otherwise provided in sub-section (2), the provisions of this Act shall, so far as may be, apply in relation to the additional tax leviable under sub-section (1) as they apply in relation to the tax leviable under any other provision of this Act.]
