Section 6(1) in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001
(1)Subject to the other provisions of this Act and the rules made thereunder, the authorities for the time being empowered to assess, reassess, inspect, search, seize, confiscate, collect and enforce payment of any tax under [the Andhra Pradesh Value Added Tax Act, 2005] [Substituted 'the Andhra Pradesh General Sales Tax Act, 1957' by Act No. 4 of 2006, dated 30.12.2005.] shall assess, reassess, inspect, search, seize, confiscate, collect and enforce payment of tax, including any interest or penalty, payable by a dealer or an importer under this Act as if the tax or interest or penalty by such declare or importer under this Act is a tax or interest or penalty payable under the General Sales Tax; and for this purpose they may exercise all or any of the powers they have under the [Value Added Tax Act, 2005] [Substituted 'General Sales Tax Act, 1957' by Act No. 4 of 2006, dated 30.12.2005.]; and the provisions of [Value Added Tax Act, 2005] [Substituted 'General Sales Tax Act, 1957' by Act No. 4 of 2006, dated 30.12.2005.], including provisions relating to returns, provisional assessment, advance . payment of tax, imposition of the tax liability of a person carrying on business on the transferee of, or successor to such business, transfer of liability of any firm or Hindu undivided family to pay tax in the event of the dissolution of such firm or partition of such family, recovery of tax from third parties, appeals, reviews, revisions, references, refunds, rebates, penalties, charging or payment of interest, inspection of the premises of transporters, goods, vehicles, business premises, search of the residential accommodation, seizure and confiscation of unaccounted for goods, seizure of documents, compounding of offences and treatment of documents furnished by a dealer as confidential, shall apply accordingly.
