The Andhra Pradesh Tax on Professions, Trades, Callings and Employments Act, 1987.

THE ANDHRA PRADESH TAX ON PROFESSIONS, TRADES, CALLINGS AND
EMPLOYMENTS ACT, 1987
ACT No. 22 OF 1987
ARRANGEMENTS OF SECTIONS
SECTIONS
1. Short title, extent and commencement
2. Definitions
3. Appointment of a Commissioner and other officers
4. Levy and charge of Tax
5. Employer's liability to deduct and pay tax on behalf of employees
6. Registration and enrolment
7. Returns
8. Assessment of an assessee
9. Assessment of escaped or under assessed tax
10. Payment of tax by certain assessees
11. Consequences of failure to deduct or to pay tax
12. Penalty for non-payment of tax
13. Recovery of tax, etc.,
14. Appointment of collecting agents
15. Appeals
16. Revision
17. Accounts
18. Special mode
19. Recovery of tax where trade, calling etc., of employer is transferred
20. Production and inspection of accounts and documents and search of
      premises
21. Refund of excess
22. Offences and penalties
23. Offences by Companies
24. Power to transfer proceedings
25. Compounding of offences
26. Powers to enforce attendance, etc.,
27. Bar of jurisdiction of courts
28. Protection of acts done in good faith
29. Power to delegate
30. Power to make rules
31. Power to exempt
32. Local authorities not to levy profession tax
33. Amendment of certain enactments
34. Cesses not be levied in certain cases
35. Grant to Local authorities for loss of revenue
36. Power to remove difficulties
37. Power to amend First Schedule
First Schedule
(See section 3)
Second Schedule
THE ANDHRA PRADESH TAX ON PROFESSIONS, TRADES, CALLINGS AND
EMPLOYMENTS ACT, 1987
ACT No. 22 OF 1987
(18th April, 1987)
AN ACT TO PROVIDE FOR THE LEVY AND COLLECTION OF A TAX
ON PROFESSIONS, TRADES, CALLINGS AND EMPLOYMENTS.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh
in the Thirty-eighth Year of the Republic of India as follows:-
1. Short title, extent and commencement- (1) This Act may be called the
Andhra Pradesh Tax on Professions, Trades, Callings and Employments Act,
1987.
(2) It extends to the whole of the State of Andhra Pradesh.
(3) It shall come into force on such date as the Government may, by
notification, appoint.
2. Definitions- In this Act, unless the context otherwise requires:-
(a)"appellate authority" means the appellate authority appointed under
section 3;
(b)"assessee" means a person or employer by whom tax is payable under
this Act;
(c)"assessing authority" means an assessing authority appointed under
section 3;
(d)"Commissioner" means the Commissioner of profession tax appointed
under section 3;
(e)"employee" means a person employed on salary or wages and includes,-
(i) an employee of the Central Government or any State
Government to whom the salary is paid either from the
Consolidated Fund of India or of a State;
(ii) a person in the service of a body, whether incorporated or
not, which is owned or controlled by the Central Government or
any State Government where the body operates in any part of
the State, even though its headquarters may be situated
outside the State; and
(iii) a person engaged in any employment of an employer, not
covered by items (i) and (ii) above;
(f)"employer" in relation to an employee earning any salary or wages on
regular basis under him, means the person or the officer who is
responsible for disbursement of such salary or wages; and includes the
head of the Office or any establishment as well as the manager or agent of
the employer;
(g)"Government" means the State Government of Andhra Pradesh;
(h)"Local authority" means-
(i) in the City of Hyderabad and in the City of Secunderabad,
excluding the Cantonment area, the Municipal Corporation of
Hyderabad and in the city of Vijayawada, the Municipal
Corporation of Vijayawada and in the city of Visakhapatnam,
the Municipal Corporation of Visakhapatnam and in any other
Municipality, the Municipal Council concerned;
(ii) in any area which is comprised within the jurisdiction of a
Gram Panchayat, the Gram Panchayat concerned; and
(iii) in any other area, the authority legally entitled to or entrusted
by the Government with the control or management of a
profession tax;
(i)"notification" means a notification published in the Andhra Pradesh
Gazette and the word 'notified' shall be construed accordingly;
(j)"person" means any person who is engaged in any profession, trade,
calling or employment in the State of Andhra Pradesh and includes a
hindu undivided family, firm, company, corporation or other corporate
body, any society, club or association, so engaged but does not include
any person who earns wages on a casual basis.
Explanation: Every branch of a firm, company, corporation or other corporate
body, any society, club or association shall be deemed to be a person;
(k)"prescribed" means prescribed by rules made by the Government under
this Act;
(l)"profession tax" means a tax leviable under this Act;
(m)"salary or wages" includes pay or wages, dearness allowances and all
other remuneration received by any assessee on regular basis, whether
payable in cash or kind and also includes requisitions and profits in lieu
of salary as defined in section 17 of the Income-Tax Act, 1961(Central Act
43 of 1961) but does not include bonus in any form and on any account
or gratuity;
(n)"schedule" means a schedule appended to this Act;
(o)"year" means the twelve months ending on the 31st day of March.
3. Appointment of a Commissioner and other officers - (1) The Government
may, by notification, appoint a Commissioner of Profession Tax to exercise the
powers and perform the functions conferred on or entrusted to him by or under
this Act.
(2) The Government may also appoint an assessing authority, appellate
authority and such number of other officers as they deem fit for the purpose of
exercising the powers and performing the functions respectively conferred on or
entrusted to them by or under this Act.
4. Levy and charge of Tax - (1) There shall be levied and collected a tax on
professions, trades, callings and employments for the benefit of the State.
(2) Every person engaged in any profession, trade, calling or employment
in the State and falling under any one or other of the classes specified in
column (2) of the First Schedule, shall be liable to pay a tax at the rate
specified in the corresponding entry in column (3) thereof.
5. Employer's liability to deduct and pay tax on behalf of employees - (1)
The tax payable under this Act, by any person earning a salary or wage, shall
be deducted by his employer from the salary or wage payable to such person,
before such salary or wage is paid to him, and such employer shall, irrespective
of whether such deduction has been made or not, when the salary or wage is
paid to such persons, be liable to pay tax on behalf of all such persons:
Provided that, where the employer is an officer of the State Government
or the Central Government, the manner in which such employer shall
discharge the said liability shall be such as may be prescribed:
Provided further that, where any person earning a salary or wage,-
(a) is also covered by one or more entries other than entry 1 in the
First Schedule and the rate of tax under any such other entry is more than
the rate of tax under entry 1 in that schedule; or
  (b) is simultaneously engaged in employment of more than one
employer;
 and such person furnishes to his employer or employers a certificate in the
prescribed form declaring, inter-alia, that he shall get enrolled under
sub-section (2) of section 6 and pay the tax himself; then the employer or
employers of such person shall not deduct the tax from the salary or wage
payable to such person and such employer or employers, as the case may
be, shall not be liable to pay tax on behalf of such person.
1[5A. Licensing Turf club’s liability to collect and pay tax on behalf of the
licensed persons -The tax payable under this Act by the licensed horse
owners, trainers, book-makers and jockeys shall be collected by the turf clubs
and such clubs shall irrespective of whether such collection has been made or
not, be liable to pay tax on behalf of the above cases of persons licensed by it,
and the tax so collected or due shall be received by the stewards of the club on
behalf of the Government and remit the same in the Government treasury as
may be prescribed.]
6. Registration and enrolment - (1) Every assessee (not being an officer of the
State Government or the Central Government) liable to pay tax under section 5
shall obtain a certificate of registration from the assessing authority in the
prescribed manner.
(2) Every assessee (other than a person earning salary or wages, in
respect of whom the tax is payable by his employer), liable to pay the tax under
this Act, shall obtain a certificate of enrolment from the assessing authority in
the prescribed manner.
(3) Every assessee required to obtain a certificate of registration or
enrolment under this section shall,-
(a) within thirty days from the date of commencement of this Act; or
   (b) if he was not engaged in any profession, trade, calling or
employment on the date of such commencement, within thirty days
of his becoming liable to pay tax ;
Apply for a certificate of registration or enrolment or a revised certificate of
enrolment, as the case may be to the assessing authority in the
prescribed form and the assessing authority shall after making such
enquiry as may be necessary within thirty days of the receipt of the
application (which period in the first year from the commencement of this
Act, shall be extended to ninety days) if the application is in order, grant
him such certificate of registration or enrolment.
(4)2[*****]
(5) Where an assessee liable to registration or enrolment has wilfully failed
to apply for such certificate within the time specified in sub-section (3), the
assessing authority may, after giving him a reasonable opportunity of being
heard, impose a penalty which shall not be less than rupees ten but which
shall not exceed rupees twenty for each day of delay in case of an employer and
not exceeding rupees five for each day of delay in case of others.
(6) Where an assessee liable to registration or enrolment has deliberately
given false information in any application submitted under this section, the
assessing authority may, after giving him a reasonable opportunity of being
1 . Inserted by Act No. 17 of 2003, s 2 .2 . Omitted by Act No.14 of 2012, s 2.
heard, impose a penalty which shall not be less than rupees one hundred but
which shall not exceed rupees one thousand.
7. Returns- (1) Every assessee registered under this Act, shall submit to the
assessing authority a return in such form, for such period or periods and by
such dates as may be prescribed showing therein the salaries and wages paid
by him and the amount of tax deducted by him in respect thereof.
(2) Every such return shall be accompanied by a treasury challan in
proof of payment of full amount of tax due according to the return and  return
without such proof of payment shall not be deemed to have been duly
submitted.
(3) Where an assessee has without reasonable cause failed to submit
such return within the specified period, the assessing authority may, after
giving him a reasonable opportunity of making representation impose upon
him a penalty which shall not be less than rupees five but which shall not
exceed rupees one hundred for each day of delay.
8. Assessment of an assessee - (1) If the assessing authority is satisfied that
the return submitted by an assessee is correct and complete, it may accept the
return. If the return appears to it to be incorrect or incomplete it shall, after
giving the assessee a reasonable opportunity of proving the correctness or
completeness of the return submitted by him and making such enquiry as it
deemed necessary, assess to the best of its judgment, the amount of tax due
from the assess.
(2) The amount of tax due from any assessee shall be assessed separately
for each year within a period of four years from the expiry of the year to which
the assessment relates.
(3) If any assessee has failed to get himself registered or having been
registered, has failed to submit any return, the assessing authority shall, after
giving the assessee a reasonable opportunity of making representation and
after making such inquiry as he deems necessary pass an order assessing the
amount of tax due, to the best of its judgment.
(4) The amount of tax so assessed shall be paid within fifteen days of
receipt of the notice of demand from the assessing authority.
(5) In making an assessment under sub-section (1), the assessing
authority if it is satisfied that the escaped assessment was due to wilful
non-disclosure of information or attempt to evade the tax by the assessee, the
assessing authority may also direct to pay in addition to the tax assessed, a
penalty which shall not be less than one and half times the tax so assessed but
which shall not exceed three times the tax so assessed:
Provided that no penalty under this sub-section shall be imposed unless
the assessee affected has had a reasonable opportunity of showing cause
against the imposition of such penalty.
9. Assessment of escaped or under assessed tax - If for any reason any tax
payable under this Act, has escaped assessment or has been under assessed or
assessed at a lower rate than the rate at which it is assessable, the assessing
authority may at any time within four years from the expiry of the year to
which the tax relates, proceed to assess or reassess the tax, as the case may
be, to the best of its judgment after issuing a notice to the assessee concerned
and after making such enquiry as it considers necessary:
Provided that the tax shall be charged at the rate at which it would have
been charged if such tax had not escaped assessment or, as the case may be,
had not been under assessed or assessed at a rate lower than the rate at which
it was assessable.
10. Payment of tax by certain assessees - The amount of tax due from the
assessees for each year as specified in their enrolment certificate shall be paid,-
(a) before 30th June, in respect of an assessee who stands enrolled
before the commencement of a year or is enrolled on or before the
31st May of a year; and
(b) within one month of the date of enrolment in respect of an
assessee who is enrolled after the 31st May of a year in the
prescribed manner.
1[(c) Notwithstanding anything contained in clauses (a) and (b), the
amendment made to the First Schedule except serial No.1 relating
to salary and wage earners in the First Schedule, shall be deemed
to have come into force from 1st April, 1996 and the tax paid by
any assessee for the year 1996-97 as per the pre-amended
Schedule shall be deducted from the amount due from the
assessee as per the rates under the amended Schedule and the
balance amount shall be paid on or before 30th September, 1996.]
2[(d) in the case of licensed horse owners, trainers, jockeys, book-
makers shall be paid within a week of the commencement of the
racing at the turf-clubs in the prescribed manner.]
11. Consequences of failure to deduct or to pay tax - (1) If an assessee
(not being an officer of the State Government or the Central Government) does
not deduct the tax at the time of payment of salary or wages or after deducting,
fails to pay the tax as required by or under this Act, he shall,-
(a) be deemed to be an assessee in default in respect of the tax; and
(b) be liable to pay such interest as may be prescribed on the amount
of tax due for each month or part thereof for the period for which the
tax remains unpaid.
(2) If an enrolled person fails to pay the tax as required by or under this
Act, he shall be liable to pay interest at the rate and in the manner laid down
in sub-section (1).
12. Penalty for non-payment of tax - If an assessee fails, without reasonable
cause to make payment of any amount of tax within the time specified in the
notice of demand, the assessing authority may, after giving him a reasonable
opportunity of making his representation, impose upon him a penalty which
shall not be less than twenty-five per cent but not exceeding fifty per cent of
the amount of tax due. This penalty shall be in addition to the interest payable
under sub-section (1) or sub-section (2) of section 11.
13. Recovery of tax, etc. - The arrears of tax, penalty, interest or any other
amount due under this Act, shall be recoverable as an arrear of land revenue.
14. Appointment of collecting agents - (1) The Government may, for carrying
out the purposes of this Act, appoint any government department officer, or
local authority as its agent (hereinafter called "the collecting agent") who shall
be responsible for the collection of the tax under this Act, from such assessees
or class of assessees as may be prescribed and thereupon it shall be the duty
of such collecting agent to carryout the functions under this Act, in such
manner as may be prescribed and to render full and complete account of the
tax collected,  to the Commissioner in such manner and at such time as may
be prescribed.
1 . Inserted by Act No.29 of 1996, s 2.2 . Inserted by Act No.17 of 2003, s 2.
(2) The collecting agent and every officer authorised by it in this behalf
shall, for the purposes of collection of the tax, have all the powers of the
assessing authority and also any other powers that may be prescribed.
(3) A Local authority appointed as a collecting agent under
sub-section (1), shall be paid such collection charges as may be determined by
the Government.
(4) It shall be lawful for the Commissioner or any Officer duly authorised
by him, to have access to and to require production and examination of books,
registers, account or documents maintained or required to be maintained by
the collecting agent for the purposes of this Act and the collecting agent shall,
whenever called upon so to do produce such books, registers, accounts or
documents for inspection.
15. Appeals - (1) Any assessee1[****]  aggrieved by any order passed by2[any
assessing authority] under the provisions of this Act,3[***], may within thirty
days from the date on which the order was served on him, appeal to the
appellate authority:
Provided that the appellate authority may for sufficient cause shown
admit an appeal preferred after the expiry of the period of thirty days aforesaid.
4[(2) No appeal shall be entertained unless 12.5% of the amount of
disputed tax or penalty or interest besides the admitted tax, in full, is paid.]
4[(3) The appeal shall be in such form and verified in such manner, as
may be prescribed.]
(4) The appellate authority may after giving the appellant an opportunity
of being heard and subject to such rules of procedure as may be prescribed:-
(a) confirm, reduce, enhance or annual or otherwise modify the
assessment, penalty or interest as the case may be;
(b) set aside the assessment, penalty or interest as the case may be
and direct the assessing authority to pass a fresh order after such
further inquiry as may be directed; or
(c) pass such other orders as it may thick fit.
(5) Before passing orders under sub-section (4), the appellate authority
may make such inquiry as it deems fit or remand the case to any subordinate
officer or authority for an inquiry and report on any specified point or points.
(6) Every order passed in appeal under this section shall, subject to the
provisions of section 16, be final.
16. Revision –5[(1) The Commissioner may, call for and examine the record of
the proceeding of any order made by the assessing authority, or the appellate
authority for the purpose of satisfying himself as to the legality or propriety of
such order and pass such order not prejudicial to the interests of revenue.]
(2)6[****]
1 . Omitted by Act No 14 of 2012, s 3.2 . Substituted by Act No 14 of 2012, s 3.3. Omitted  by Act No.16 of 2008, s 2.4 . Substituted by Act No.16 of 2008, s 2.5 . Substituted by Act No.16 of 2008, s 3.6 . Omitted  by Act No.16 of 2008, s 3.
(3) The powers of revision shall be exercised within such period not
exceeding four years from the date on which the order was served on the
assessee.
(4) No order which adversely affects any assessee shall be passed under
this section, unless such assessee has been given a reasonable opportunity of
being heard.
(5) 1[*****]
17. Accounts - (1) If the assessing authority is satisfied that the books of
account and other documents maintained by an assessee in the normal course
of his business are not adequate for verification of the returns submitted by the
employer under this Act, it shall be lawful for the assessing authority to direct
the employer to maintain the books of account or other documents in such
manner as he may in writing direct and thereupon the assessee shall maintain
such books or other documents accordingly.
(2) Where an assessee wilfully fails to maintain the books of accounts or
other documents as directed under sub-section (1), the assessing authority
may, after giving him a reasonable opportunity of being heard, impose a
penalty not exceeding rupees five for each day of delay.
18. Special mode - (1) Notwithstanding anything contained in any law or
contract to the contrary,2[the Commissioner or the Deputy Commissioner (CT)
or the Commercial Tax Officer or the Deputy Commercial Tax Officer or the
Profession Tax Officer may,] by notice in writing, a copy of which shall be
forwarded to assessee at his last address known to the assessing authority,
require,-
(a) any person from whom any amount of money is due, or may
become due to an assessee on whom notice of demand has been
served under this Act; or
(b) any person who holds or may subsequently hold money for or on
account of such assessee, to pay the assessing authority, either
forthwith upon the money becoming due or being held or at or
within the time specified in the notice (but not before the money
becomes due or is held as aforesaid), so much of the money as is
sufficient to pay the amount due by the assessee in respect of the
arrears of tax, penalty or interest under this Act, or the whole of
the money when it is equal to or less than that amount.
Explanation:- For the purpose of this section, the amount of money due to an
assessee from, or money held for or on account of an assessee by any person
shall be calculated after deducting therefrom such claims if any lawfully
subsisting, as may have fallen due for payment by such assessee to such
person.
(2) 2[The Commissioner or the Deputy Commissioner (CT) or the
Commercial Tax Officer or the Deputy Commercial Tax Officer or the Profession
Tax Officer may,]  amend or revoke any such notice, or extend the time for
making any payment in pursuance of the notice.
(3) Any person making any payment in compliance with a notice under
this section shall be deemed to have made the payment under the authority of
the assessee and the receipt of the assessing authority shall constitute a good
and sufficient discharge of the liability of such a person, to the extent of the
amount referred to in the receipt.`
1 . Omitted by Act No. 16 of 2008, s 3.2 . Substituted by Act No.3 of 2003, s2.
(4) Any person discharging any liability to the assessee after receipt of
the notice referred to in this section, shall be personally liable to the assessing
authority to the extent of liability discharged, or the extent of the liability of the
assessee for the amount due under this Act, whichever is less.
(5) Where any person to whom a notice under this section is sent proves
to the satisfaction of the assessing authority that the sum demanded or any
part thereof is not due by him to the assessee or that he does not hold any
money for or on account of the assessee then nothing contained in this section
shall be deemed to require such person to pay any such sum or part thereof, as
the case may be, to the assessing authority.
(6) Any amount of money which a person is required to pay to the
assessing authority or for which he is personally liable to the assessing
authority under this section, shall it is remains unpaid be recoverable as an
arrear of land revenue.1[18A. Special powers of Deputy Commissioner under the Revenue Recovery Act –
(1) A Deputy Commissioner shall have the power of collector under the Andhra
Pradesh Revenue Recovery Act, 1864 (Act 2 of 1864) for the purpose of recovery
of any amount due under this Act.
(2) Subject to the provision of Sub Section (3), all Deputy Commercial Tax
Officers shall for the purpose of recovery of any amount due under this Act,
have the power of the Mandal Revenue Officer under the Andhra Pradesh Rent
and Revenue Sales Act, 1839 (Act VII of 1839) for the sale of property
distrained for any amount due under this Act.
(3) Notwithstanding anything contained in the Andhra Pradesh Rent and
Revenue Sales Act, 1839, the Deputy Commercial Tax Officer in exercise of the
powers conferred by subsection (2) shall be to the control and superintendence
of the Deputy Commissioner.]
19. Recovery of tax where trade, calling etc., of employer is transferred -
Where the ownership of the profession, trade, calling or employment of an
assessee liable to pay tax is transferred, any tax, penalty or interest or other
amount payable under this Act, in respect of such business and remaining
unpaid at the time of the transfer, may without prejudice to any action that
may be taken for its recovery from the transferor, be recoverable form the
transferee as if he were the assessee liable to pay such tax, penalty or interest
or other amount.
20. Production and inspection of accounts and documents and search of
premises - Any officer or authority under this Act, may inspect and search any
premises, where any profession, trade, calling or employment liable to tax
under this Act, is carried on or is suspected to be carried on and may require
production and examination of books, registers, accounts or documents
relating thereto and may seize such books, registers, accounts or documents as
may be necessary:
Provided that, if the said officer or authority removes from the said
premises any book, register, account or document, he or it shall give to the
person incharge of the place, a receipt describing the book, register, account or
document so removed and retain the same only for so long as may be
necessary for the purpose of examination thereof or for the prosecution.
21. Refund of excess - The assessing authority shall refund to assessee the
amount of tax, penalty interest or other amount, if any, paid by such assessee
in excess of the amount due from him. The refund may be made either by cash
or, at the option of the assessee by deduction of such excess from the amount
of tax, penalty interest or other amount due in respect of any other period:
1 . Inserted by Act No. 3 of 2003, s 3.
Provided that, the assessing authority shall first apply such excess
towards the recovery of any amount due in respect of which a notice under
section 8 has been served, and shall then refund the balance, if any.
22. Offences and penalties - Any assessee who, without sufficient cause, fails
to comply with any of the provisions of this Act or the rules made thereunder
shall, on conviction, be punished with fine which shall not be less than five
hundred rupees but shall not exceed five thousand rupees and when the
offence is a continuing one, with fine which shall not be less than ten rupees
but shall not exceed fifty rupees per day during the period of the continuance
of the offence.
23. Offences by Companies - (1) Where an offence under this Act, has been
committed by a company, every person who at the time the offence was
committed was in charge of and was responsible to the company for the
conduct of the business of the company as well as the company shall be
deemed to be guilty of the offence and shall, be liable to be proceeded against
and punished accordingly:
Provided that, nothing contained in this sub-section shall render any
such person liable to any punishment, if he proves that the offence was
committed without his knowledge or that he had exercised all due diligence to
prevent the commission of such offence.
(2) Notwithstanding anything contained in sub-section (1), where any
offence under this Act has been committed by a company and it is proved that
the offence has been committed with the consent or connivance or is
attributable to any neglect on the part of, any director, manager, secretary or
other officer of the company, such director, manager, secretary or other officer
shall be deemed to be guilty of that offence and shall be liable to be proceeded
against and punished accordingly.
Explanation- For the purposes of this section:-
(a)"company" means any body corporate and includes a firm or
other association of individuals; and
(b)"director" in relation to a firm means a partner in the firm.
24. Power to transfer proceedings - The Commissioner may, after giving the
parties a reasonable opportunity of being heard, wherever it is possible so to do
and after recording his reason for doing so, by order in writing transfer any
proceedings or class of proceedings under any provision of this Act, from
himself to any other officer, and he may likewise transfer any such proceedings
(including a proceeding pending with any officer or already transferred under
this section) from any officer to any other officer or to himself:
Provided that, nothing in this section shall be deemed to require any
such opportunity to be given where the transfer is from any officer and the
offices of both are situated in the same city, locality or place.
Explanation - In this section, the word "proceedings" in relation to any
assessee concerned is specified in any order issued thereunder means all
proceedings under this Act, in respect of any year, which may be pending on
the date of such order or which may have been completed on or before such
date and includes also all proceedings under this Act, which may be
commenced after the date of such order in respect of any year in relation to
such assessee.
25. Compounding of offences -(1) The assessing authority may, either before
or after the institution of proceedings for an offence under this Act, permit any
assessee, charged with the offence to compound the offence on payment of
such sum, not exceeding five thousand rupees or double the amount of tax
recoverable, whichever is greater.
(2) On payment of such sum as may be determined by the assessing
authority under sub-section (1), no further proceedings shall be taken against
the person in respect of the same offence.
(3) Any order passed or proceeding recorded by the assessing authority
under sub-section (1), shall be final and no appeal or application for revision
shall lie therefrom.
26. Powers to enforce attendance, etc.,- The Commissioner and other
authorities under this Act shall have the same powers as are vested in a court
under the Code of Civil Procedure, 1908 (Central Act V of 1908) while trying a
suit, for the purpose of enforcing the attendance of and examining any person
on oath or affirmation or for compelling the production of any document.
27. Bar of jurisdiction of courts - No court shall entertain any suit, or other
proceeding to set aside or modify, or question the validity of any assessment,
order or decision made or passed by any officer or authority under this Act or
the rules made thereunder or in respect of any other matter falling within its or
his scope.
28. Protection of acts done in good faith - No suit, prosecution or other
proceedings shall lie against the Government or any officer, authority or person
empowered to exercise the powers and perform the functions by or under this
Act, for anything which is in good faith done or intended to be done under this
Act or the rules or orders made thereunder.
29. Power to delegate- The Commissioner may, subject to such conditions
and restrictions as the Government may by general or special order impose, by
order in writing delegate to any officer or authority subordinate to him, either
generally or as respects any particular matter or class of matters any of his
powers under this Act.
30. Power to make rules - (1) The Government may, by notification, make
rules to carry out all or any of the purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing
power, such rules may provide for the fees payable in respect of any
applications to be made, forms to be supplied, certificates to be granted and
appeals and applications for revision to be made under this Act and also any
applications for certified copies of documents filed and orders made under this
Act.
(3) Every rule made under this Act shall immediately after it is made, be
laid before the Legislative Assembly of the State if it is in session, and if it is
not in session, in the session immediately following for a total period of
fourteen days which may be comprised in one session or in two successive
sessions and if, before the expiration of the session in which it is so laid or the
session immediately following the Legislative Assembly agrees in making any
modification in the rule or in the annulment of the rule, the rule shall, from the
date on which the modification or annulment is notified, have effect only in
such modified form or shall stand annulled, as the case may be, so however
that any such modification or annulment shall be without prejudice to the
validity of anything previously done under that rule.
31. Power to exempt - The Government may, by notification, make an
exemption or reduction in the rate of tax payable under this Act by any
specified class of assessees subject to such restrictions and conditions as may
be specified in the notification.
32. Local authorities not to levy profession tax- Notwithstanding anything
in any enactment governing the constitution or establishment of a local
authority, no local authority shall, on or after the commencement of this Act,
levy any tax on professions, trades, callings or employments.
33. Amendment of certain enactments - (1) The enactments specified in
column (2) of the Second Schedule are hereby amended in the manner and to
the extent specified in the corresponding entry in column (3) thereof:
Provided that, nothing in the said amendment shall effect or be deemed to
affect,-
(i) any right, obligation or liability already acquired, accrued or incurred
or anything done or suffered, in respect of any period preceding the date
of coming into force of these amendments;
    (ii) any legal proceedings or remedy whether initiated or availed of before
or after the date of coming into force of these amendments, in respect of
any such right, obligation or liability.
(2) The levy, assessment or recovery of any tax or the imposition or recovery
of any penalty in respect of such period, under the provisions of the relevant
enactments and all proceedings under them in respect of all matters aforesaid
shall be initiated and disposed of, or continued and disposed of, as the case
may be, as if this Act had not been enacted.
34. Cesses not be levied in certain cases - Notwithstanding anything in any
law for the time being in force no cess shall be levied, on tax on professions,
trades, callings and employments under any such law and the provisions in
such law authorising such levy and collection shall, on and from the date of
commencement of this Act, stand repealed.
35. Grant to Local authorities for loss of revenue - Out of the proceeds of
the tax, penalities, interest or other amounts recovered under this Act,1[except
Municipalities and Municipal Corporations whose employees are getting
salaries and pensions through Government treasuries] as were levying a tax on
professions, trades, callings and employments, immediately before the
commencement of this Act, such amounts on the basis of the highest
collections of such taxes, penalities and interest made by them in any year
during the period of three years immediately preceding such commencement as
may be determined by the Government in this behalf.
36. Power to remove difficulties - If any difficulty arises in giving effect to the
provisions of this Act, the Government may by notification, make such
provisions, not inconsistent with this Act, as appears to them to be necessary
or expedient for removing the difficulty.
37. Power to amend First Schedule - (1) The Government may, by
notification, alter, add to or cancel any item or entry in the First Schedule.
(2) Where a notification has been issued under sub-section (1), there
shall, unless the notification is in the meantime rescinded, be introduced in the
Legislative Assembly, as soon as may be, but in any case during the next
session of the Legislative Assembly following the date of the issue of the
notification, a Bill on behalf of the Government, to give effect to the alteration,
addition or cancellation, as the case may be, of the said Schedule specified in
the notification and the notification shall cease to have effect when such Bill
1 . Substituted by Act No 10 of 2010, s 2.
becomes law, whether with or without modifications, but without prejudice to
the validity of anything previously done thereunder:
Provided that if the notification under sub-section (1) is issued when the
Legislative Assembly is in session, such Bill shall be introduced in the
Legislative Assembly during that session:
Provided further that where for any reason a Bill as aforesaid does not
become law within six months from the date of its introduction in the
Legislative Assembly, the notification shall cease to have effect on the
expiration of the said period of six months.
(3) All references made in this Act, to any items or entries of the said
Schedule shall be construed as relating to the item of the Schedule as for the
time being amended in exercise of the powers conferred by this section.
[First Schedule]
(Under Section 4)
Sl.
No.
Description Tax Per
month (PM) or
Per Annum
(PA) in (Rs)
(1) (2) (3)
1 Salary and wage earners whose monthly
salaries or wages in Rs:
(i) Up to 15,000 Nil
(ii) From 15,001 to 20,000 150 PM
(iii) Above 20,000 200 PM
2 Legal practitioners, Solicitors, Notaries, Tax
Consultants, Chartered Accountants,
Technical and Professional Consultants,
Engineers, RCC Consultants, Architects,
Management Consultants, Estate Agents,
Chief Agents, Principal Agents, Special
Agents, Insurance Agents, Surveyors or Loss
assessors registered or licensed under the
Insurance Act, 1938 (Central Act IV of 1938),
Pigmy Agents, UTI agents, Authorized
assistants and Sub brokers recognized by
SEBI, Commission Agents, Dalals, Brokers,
Auctioneers, Medical Practitioners,
Journalists, Medical Consultants (Other than
Practitioners of Ayurvedic, Homeopathic and
Unani systems of Medicines), Dentists,
Radiologists, Pathologists and persons
engaged in other similar professions or
callings of a Paramedical nature, whose
standing in the profession is:
(i) Up to 5 years Nil
(ii) More than 5 years 2500 PA
3 Members of Stock-Exchanges recognized
under Security Contracts (Regulation) Act,
1956
2500 PA
1[4 Contractors scoring annual turnover as
under:
1 . Substituted by Act No. 42 of 2020, s 2
(a) Below Rs.10 lakhs Nil
(b) From Rs.10 lakh to Rs.25 lakhs 2000 PA
(c) Above Rs 25 lakhs 2500 PA]
5 Directors (other than those nominated by the
Government) of Companies Registered under
the Companies Act, 1956.
2500 PA
6 (i)Race horse owners, Trainers and Book
Makers licensed by the Turf clubs of
Hyderabad Race Club or any other Race club.
2500 PA
(ii)Jockeys licensed by the Turf clubs. 1250 PA
1[7 Persons employed in the motion picture
industry namely:-
Film Producers, Film Distributors, Film
Directors, Cinematograph Film Processors,
Directors of Photography, Music Directors,
Choreographers, Lyricists, Actors and
Actresses, Story writers, Play-back singers,
Recordists, Editors, Owners or Lessees of
outdoor film units, Assistant Music Directors,
Assistant director of Photography,
Cameraman, Still photographers, Junior
Artists, Production Managers, Assistant
Directors, Assistant Cameraman, Assistant
Recordists, Assistant Editors, Musicians and
Dancers. 2500 PA]
8 APVAT1[and the Andhra Pradesh Goods and
Services Tax Act, 2017 (APGST)] registered
Dealers or Dealers liable to be Registered
under APVAT Act 20051[and the Andhra
Pradesh Goods and Services Tax Act, 2017
(APGST Act)] including FP shop dealers,
Shopkeepers (Employers) of establishment as
defined under AP Shops and Establishment
Act 1988 whose annual business turnover is
Rs:
(i) Below Rs.10 Lakhs Nil
(ii) From Rs.10 lakhs to Rs.50 lakhs 1250 PA
(iii) Above Rs. 50 lakhs 2500 PA
2[9 Owners or Lessees of factories as defined
under the Factories Act, 1948 with annual
turnover as follows:
(i)Below Rs.10 Lakhs Nil
(ii) From Rs.10 lakhs to Rs.25 lakhs 2000 PA
(iii) Above Rs 25 lakhs 2500 PA]
10 Owners or Lessees of Petrol/Diesel/Gas
filling stations and Service stations, Garage
and Workshops of automobiles.
2500 PA
11 Owners or Lessees of Nursing Homes or
Hospitals other than those run by the State,
2500 PA
1 . Inserted by Act No 3 of 2020, s 2.2 . Substituted by Act No. 42 of 2020, s2.
Local Bodies or Central Government.
12 Owners or Lessees of Pathological Testing
Labs, X Ray Clinics and Medical Diagnostic
Centers.
2500 PA
13 Owners or Lessees of Beauty
Parlours/Saloons and Interior Decorators.
2500 PA
2[14 Owners or Lessees of Hotels, Restaurants,
Bars or Lodging Houses having annual
turnovers as follows
(i) Below 10 Lakhs Nil
(ii) From 10 lakhs to 25 lakhs 2000 PA
(iii) Above Rs 25 lakhs 2500 PA]
15 Owners or Lessees or operators of Convention
Centers, Cinema theatres, Amusement Parks,
Clubs, Resorts, Video parlours, Master Cable
TV, Cable TV, DTH, Video games and
Computer Games
2500 PA
16 (i) Holders of permits of less than Three(3)
transport vehicles (other than auto-
rickshaws) granted under the Motor Vehicles
Act, 1988.
Nil
(ii) Holders of permits of Three( 3) or more
transport vehicles (other than auto-
rickshaws) granted under the Motor Vehicles
Act, 1988.
2500 PA
17 Money lenders, licensed under the law
relating to money lenders, Micro Finance
Institutions(MFIs) and Individuals or
institutions conducting/running Chit Funds.
2500 PA
1[18 Co-operative Societies registered under the
A.P. Co-operative Societies Act, 1964 and
engaged in any profession, trade or calling:
(i) Village and Mandal level societies. Nil
(ii) District and State Level societies. 2500 PA]
19 Banking Companies as defined in the
Banking Regulations Act, 1949 including its
each branch/ATM/extension counter in
addition to the area Office/Zonal Office/Head
Office.
Explanation: For the purpose of this entry
“Banking Companies” shall mean and include
any bank, which came into existence after
the year 1949 through separate Act but
whose operations are Governed by the
provisions of the Banking Regulation Act,
1949 (Central Act 10 of 1949) irrespective of
how the bank(s) came into existence.
2500 PA
20 All Companies registered under the
Companies Act, 1956, not being a dealer
under APVAT Act 20052[and the Andhra
Pradesh Goods and Services Tax Act, 2017
(APGST Act)] and engaged in a profession,
trade or calling with turnover of Rs. 10.00
2500 PA
1 . Substituted by Act No 42 of 2020, s 2.2 . Inserted by Act No. 3 of 2020, s 2.
lakhs and above.
1[21 Each partner of a firm drawing remuneration
from the firm engaged in any profession,
trade or calling.]
2500 PA
22 Travel Agencies 2500 PA
23 Advertising Firms/Agencies 2500 PA
24 Persons using Photocopying machines for job
works:
(i) Less than 3 Photocopying machines. Nil
(ii) Three or more number of Photocopying
machines.
1250 PA
1[25 Video Cassette, DVD, CD Libraries. 2500 PA]
26 Each branch and Head Office of Educational
Institutions and Tutorial Colleges or such
other Institutes other than those owned by
the State, Local Bodies or Central
Government.
2500 PA
27 Institutes such as Motor Driving Institutes,
Technical Training Institutes, Computer
Institute selling time, Computer training
Institute, Typewriting and shorthand training
Institutes by whatever name they are called
other than those owned by State or Central
Government.
2500 PA
28 Property Developers including Land
Developers and Building / Flat Developers.
2500 PA
29 Owners or Lessees of MarriageHalls/Kalyana
Mandapams/Auditorium/Convention Halls.
2500 PA
30 T1ransport Companies and Transport
contractors including Forwarding and
Clearing agents.
2500 PA
1[31 Weigh Bridge Operators 2500PA]
32 Courier Service Operators 2500 PA
33 Broadcasting and Telecasting Service
Providers other than Central Government or
State Government agencies.
2500 PA
34 Mobile phone or fixed line phone service
providers, Internet Service Providers, Leased
Lines Service providers, VSAT Service
Providers and Wireless Service Providers.
2500 PA
35 Owners of Call centers and BPO/KPO
Centers.
2500 PA
2[36  *******]
37 Cyber Cafes. 2500 PA
38 Owners or Lessees of premises, rented or
leased out for commercial or industrial

Excerpt shown. Open the full act in Lexace.

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