Section 9 in The Tamil Nadu (Added Territory) Extension of Laws Act, 1961
9. Exemption of goods already taxed under Andhra Pradesh Act VI of 1957.
(1)Where any goods specified in Schedule I or Schedule II or Schedule III to the Andhra Pradesh General Sales Tax Act, 1957 (Andhra Pradesh Act VI of 1957), which are held in stock by a dealer in the added territory on the date of the commencement of this Act, has been assessed to tax under the said Act, such goods shall not be liable to be taxed again under the [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] General Sales Tax Act, 1959 [Tamil Nadu] [Repealed by Tamil Nadu Value Added Tax Act, 2006.] Act 1 of 1959.](2)The burden of proving that any goods referred to in sub-section (1) has suffered tax under the Andhra Pradesh General Sales Tax Act, 1957 (Andhra Pradesh Act VI of 1957), shall be on the dealer who claims the exemption under sub-section (1).
