Section 12 in THE ASSAM GOODS AND SERVICES TAX (AMENDMENT) ACT, 2019
12. Insertion of new section 53A
(11)Where any amount has been transferred to the electronic cash ledger under this Act, the same shall be deemed to be deposited in the said ledger as provided in sub-section (1).".In the principal Act, in section 50, in sub-section (1), for the punctuation mark ".' the punctuation mark " ;" shall be substituted and thereafter the following new proviso shall be inserted, namely:-" Provided that the interest on tax payable in respect of supplies made during a tax period and declared in the return for the said period furnished after the due date in accordance with the provisions of section 39, except where such return is furnished after commencement of any proceedings under section 73 or section 74 in respect of the said period, shall be levied on that portion of the tax that is paid by debiting the electronic cash ledger." .In the principal Act, in section 52 ,-(I)in sub-section (4} , for the punctuation mark ".", the punctuation mark ":" shall be substituted and thereafter the following new provisos shall be inserted, namely:-"Provided that the Commissioner may, for reasons to be recorded in writing, by notification, extend the time limit for furnishing the statement for such class of registered persons as may be specified therein:Provided further that any extension of time limit notified by the Commissioner of Central tax shall be deemed to be no tified by the Commissioner.";(2)in sub-section (5), for the punctuation mark".", the punctuation mark ":" shal l be substituted and thereafter the following new provisos sha ll be inserted, namely:-"Provided that the Commissioner may, on the recommendations of the Council and for reasons to be recorded in writing, by notification, extend the time limit for furnishing the annual statement for such class of registered persons as may be specified therein:Provided further that any extension of time limit notified by the Commissioner of Central tax shall be deemed to be notified by the Commissioner.''.In the principal Act, after section 53, the following new section shall be inserted, namely: -"Transfer of certain amounts.
