Section 4A in Punjab General Sales Tax (Deferment and Exemption) Rules, 1991
4A. [] [Inserted by GSR. 65/P.A.46/48/Ss. 27,10A and 30A/Amd(1)/92 dated 29.9.1992.] (1) Notwithstanding anything contained in any other provision of these rules, and subject to the provisions of sub-rule (2) :-
(i)Group of Industries which are set up in 'A' category area on or after the 1st day of October, 1992 [or the 1st day of April, 1996] [Added vide No. GSR 24/P.A. 46/48/Ss. 27 & 10-A and 30-A/Amd 12/97.] and the goods produced by them shall be exempt from the payment of sales tax for a period of ten years commencing from the date of production for the first time in the State of Punjab, subject to the condition that the total sales tax exemption shall not exceed 300 per cent of their fixed capital investment :[Provided that all fly ash based units that is units which use at least twenty-five per cent of fly ash as raw material by weight or by volume, shall be eligible for incentives which are available to the units located in 'A' category area, irrespective of their location, throughout the State of Punjab] [Proviso added by GSR. 31/PA.46/48/Ss.27,10A and 30A/Amd(7)/94 dated 3.4.1994.].(ii)[Group of Industries which are set up in 'B' category area excluding the units manufacturing items specified in Annexure II-A] [Substituted for 'Group of Industries which are set up in 'B' category area' by GSR. 57/PA.46/48/Ss.27,10A and 30A/Amd(3)/93 dated 11.8.1993.] on or after the first day of April 1996, shall be exempt from the payment of sales tax for a period of seven years commencing from the date of production for the first time in the State of Punjab, subject to the condition that the total sales tax exemption shall not exceed 150 per cent of their fixed capital investment.(iii)[ the units which are set up in any of the categories of areas manufacturing the goods specified in Annexure II-D, shall be eligible for such deferment or exemption, as is permissible to the units located in 'A' category areas for a period of ten years from the date of commencement of production by the units.] [Added vide Punjab Government Gazette Legislative Supplement Part III dated 22.5.1997.](2)[ A unit which qualifies for the various incentives both under the Industrial Policy of 1989 or the Industrial Policy of 1992, as notified by the Department of Industries and has exercised its option to be covered under either of the aforesaid two policies by the first day of April, 1993, would be governed by the Policy for which it has exercised its option:Provided that no such option shall be available if a unit has already availed of any of the incentives, partially or fully, under the Industrial Policy of 1989] [Sub-rule (2) of rule 4A substituted by GSR. 57/P.A.46/48/Ss. 27, 10A and 30A/Amd(3)/93 dated 11.8.1993. Before substitution it provided '(2) the units which qualify for the various incentives both under the Industrial Policy of 1989 or the Industrial Policy of 1992 shall have the right to exercise option to be covered under either of the aforesaid policies within a period of three months from the date of publication of the notification pertaining to the Industrial Policy of 1992. No such option shall be allowed to a unit which has already availed of any of the incentives under the Industrial Policy of 1989'.].
