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State of Bihar - Act

The Bihar Settlement of Taxation Disputes Act, 2021

BIHAR
India

The Bihar Settlement of Taxation Disputes Act, 2021

Act 8 of 2021

Published in Bihar Gazette on 31 March 2021
Commenced on 31 March 2021
[This is the version of this document from 31 March 2021.]

ANACTPreamble :-To provide for settlement of disputes arising from proceedings under Part I - of the Bihar Finance Act, 1981 (Bihar Act 5 of 1981) [as it stood before its repeal by section 94 of the Bihar Value Added Tax Act, 2005 (Act 27 of 2005)],the Bihar Value Added Tax Act, 2005 (Act 27 of 2005),the Bihar Tax on Entry of goods into Local Areas for Consumption, use or Sale Therein Act, 1993 (Bihar Act No16 of 1993), the Bihar Taxation on Luxuries in Hotels Act, 1988 (Bihar Act 5 of 1988), the Bihar Entertainment Tax Act, 1948. (Bihar Act XXXV of 1948),the Bihar Tax on Advertisement Act,2007,[as they stood before their repeal by section 173 of the Bihar Goods and Services Tax Act, 2017(BiharAct No. 12 of 2017)],the Bihar Electricity Duty Act.1948 (Bihar Act 36 of 1948)[as it stood before its repeal by section 23 of the Bihar Electricity DutyAct, 2018 (Act 4 of 2018)] and the Central Sales Tax Act, 1956 (Act 74 of 1956), BE it enacted by the Legislature of the State of Bihar in the Seventy Second year of the Republic of India as follows:-

Chapter I
Preliminary

1. Short title, extent and commencement.—

(1)This Act may be called the Bihar Settlement of Taxation Disputes Act, 2021.

(2)It shall extend to the whole of the State of Bihar.

(3)The provisions of this Act shall be deemed to have come into force on the 21st. day of September, 2020 and shall remain in force for a period of six months from the said date: Provided that the State Government may, by a notification published in the official Gazette in this behalf, extend the said period of six months by such further period, not exceeding six months, as may be specified in the said notification.

2. Definitions .–In this Act, unless otherwise required in the context –

(a)“Act” means the Bihar Settlement of Taxation Disputes Act, 2021;

(b)“admitted tax” means the amount of tax admitted as being payable in the returns filed by the party under the law;

(c)“appeal” means an appeal under the law pending before the Additional Commissioner of State Tax (Appeals) or the Joint Commissioner of Commercial Taxes (Appeal) appointed and having territorial jurisdiction under section 9 of the Bihar Finance Act, 1981, Part I or section 10 of the Bihar Value Added Tax Act, 2005;

(d)“arrear tax, penalty, interest or fine in dispute” means,-

(i)tax, by whatever name called, payable by an assessee pursuant to an order of assessment, re-assessment or scrutiny or any other order made or passed under the law, or,

(ii)penalty imposed upon an assessee under any provision of the law, or,

(iii)interest payable by an assessee under any provision of the law, or

(iv)fine payable by an assessee under any provision of the law;

(e)“dispute” means any proceeding, by way of an appeal, revision, miscellaneous revision, review, reference or any petition in respect of any levy of tax, interest, fine or penalty pursuant to any order passed under the law,in respect of any period on or before 30th day of June, 2017 under the law,which is pending on 31st day of August, 2020, before any authority or Tribunal appointed under the law or, as the case may be, the High Court or the Supreme Court;

Explanation.- For the purposes of this clause a “dispute” includes:

(i)any such levy the full amount in respect of which has not been paid into Government Treasury, or

(ii)a proceeding for recovery of any tax, interest, fine or penalty, initiated by or pending before any authority appointed or prescribed or authorised under the law or under the Bihar and Orissa Public Demand Recovery Act, 1914. ;

(f)"disputed amount", in relation to a dispute, means any tax or interest or fine or penalty which has been determined as being payable by the party pursuant to an order of assessment, re-assessment, scrutiny or any other order made or passed under the law;

(g)“law” means Part I of the Bihar Finance Act, 1981 (Bihar Act 5 of 1981) [as it stood before its repeal by section 94 of the Bihar Value Added Tax Act, 2005 (Act 27 of 2005)], the Bihar Value Added Tax Act, 2005 (Act 27. of 2005), the Bihar Tax on Entry of goods into Local Areas for Consumption, use or Sale Therein Act, 1993 (Bihar Act No16 of 1993), the Bihar Taxation on Luxuries in Hotels Act, 1988 (Bihar Act 5 of 1988), the Bihar Entertainment Tax Act, 1948 (Bihar Act XXXV of 1948), the Bihar Tax on Advertisement Act,2007, [as they stood before their repeal by section 173 of the Bihar Goods and Services Tax Act, 2017(Bihar Act No. 12 of 2017)], the Bihar Electricity Duty Act.1948 (Bihar Act 36 of 1948.) [as it stood before its repeal by section 23 of the Bihar Electricity Duty Act, 2018 (Act 4 of 2018)] and the Central Sales Tax Act, 1956 (Act 74. of 1956) ;

(h)“party” means any person who is a party to a dispute under the Law and who files an application under this Act for settlement of any dispute;

(i)"prescribed" means as prescribed in the Rules made under this Act;

(j)“prescribed authority”, for the purposes of this Act, means authorities referred to section 10 of Bihar Value added Tax Act, 2005;

(k)“revision” means a petition for revision under the law pending before the Commissioner of Commercial Taxes appointed under section 9 of Part I of the Bihar Finance Act, 1981 or under section 10 of the Bihar Value Added Tax Act, 2005 or before the Tribunal constituted under the law;

(l)“settled”, in relation to a dispute, means disposal and conclusion of the proceeding in relation to such dispute;

(m)“settlement amount” means the amount upon payment of which the dispute shall be settled;

(n)“statutory certificates/declarations” for the purpose of the Act means declarations and certificates mentioned under Rule 12 of the Central Sales Tax (Registration & Turnover) Rules 1957 and includes any Form of declaration prescribed under any other rule framed under the law;

(o)“Tribunal” means the Commercial Taxes Tribunal constituted under section 8 of Part I of the Bihar Finance Act, 1981 or section 9 of the Bihar Value Added Tax Act, 2005;

(p)words or expressions not defined herein shall have the meanings respectively assigned to them under the law or under the rules framed thereunder.

Chapter II
Settlement of Disputes

3. Settlement amount.—

(1)Subject to other provisions of this Act, a dispute pending under the law may, on an application being made in this behalf by a party, be settled upon payment of the settlement amount as specified in column 3 of the Table appended herein below:

Explanation.— For the purposes of this sub-section, the expression “settlement amount” shall not include any payment towards any arrear of admitted tax and the party shall deposit the total amount of admitted tax.

(2)Where a party desirous of settling a dispute, has deposited any amount in respect of the dispute, the said amount would be considered as payment towards settlement amount and the party will have to pay the difference amount only.

(3)Where a party desirous of settling a dispute, has already deposited any amount in respect of the dispute which is equal to or more than the settlement amount, the said amount would be considered as payment towards settlement amount and the amount deposited in excess of the settlement amount will not be refunded.

(4)Notwithstanding anything contained in any law for the time being in force but subject to the other provisions of this Act, any dispute in respect of which the amount specified in sub-section (1) has been deposited into Government Treasury, in the manner and within the time specified, shall be deemed to have been concluded and it shall not be continued by any authority or Court before which such dispute is pending.

(5)Upon an order of settlement of a dispute relating to –

(i)a revision petition pending before the Tribunal, or

(ii)a reference, or

(iii)a Writ Petition, or

(iv)a Special Leave Petition being passed under Section 5 of the Act, the said revision, reference, Writ Petition or Special Leave Petition shall be deemed to have been disposed of in terms of the aforesaid settlement.

Chapter III
Manner of Settlement of Disputes

4. Application for settlement .—Any party wishing to settle a dispute shall furnish to the prescribed authority, an application in such form and manner and within such time as may be prescribed.

5. Disposal of application.—

(1)No application shall be considered by the prescribed authority unless the application conforms to the requirements of Section 4 and the rules made thereunder.

(2)Every application furnished under section 4 shall be proceeded in such manner and within such time as may be prescribed.

6. Power to make rules.—

(1)The Government may by notification, make rules for carrying out the provisions of this Act.

(2)Without prejudice to the generality of the provisions of sub-section (1), the Government may make rules for all or any of the matters which by this Act are required to be, or may be, prescribed or in respect of which provision are to be or may be made by rules.

7. Repeal and Savings.—

(1)The Bihar Settlement of Taxation Disputes (Second) Ordinance, 2020 (Bihar Ordinance No.- 01, 2021) is hereby repealed.

(2)Notwithstanding such repeal, anything done or any action taken in exercise of any power conferred by or under the said ordinance shall be deemed to have been done or taken in exercise of the powers conferred by or under this Act as if this Act were in force on the day on which such thing was done or action taken.P.C. Choudhary, Secretary to the Government.

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State of Bihar - Act