Section 1(11) in Clausewise List of Rates of Sales Tax in Punjab
(11)[ The rate of tax on electronic goods specified in the Annexure 'A' appended to this notification manufactured in the State of Punjab by electronic manufacturing unit and the units which are going for expansion or modernisation/diversification by increasing capital investment by more than twenty-five per cent and thus increasing the installed capacity or production by more than twenty-five per cent manufacturing such goods and registered with the Director of Industries, Punjab, on or after the 11th day of December, 1986, but before the 24th day of June, 1991, shall be one paise in a rupee for a period of ten years commencing from the date of production of such goods, and three and a half paise in a rupee for a period of three years commencing immediately following the day of the expiry of the aforesaid period of ten years."] [Substituted vide SO 98/P.A. 46/48/S.5/97 dated 13.3.97.]The rate of tax as aforesaid, however, shall be subject to the following conditions, namely :-The concession under this notification shall be available on the production of a certificate from the Director of Industries, Punjab, to the effect, -(a)that the production programme of the electronic goods manufactured and sold has been approved by the Department of Electronics or the Development Commissioner, Small Scale Industries, or the Director of Industries, Punjab; and(b)that the electronic goods have been manufactured in the State of Punjab by the electronic manufacturing unit which claims concession under this Notification ; and(ii)the electronic manufacturing unit shall be entitled to the concession under this Notification only if, -(a)it makes all sales from its premises situated in the State of Punjab; and(b)it does not transfer goods outside the State of Punjab either on consignment or on branch transfer basis.Annexure-A
