The Assam (Sales Of Petroleum and Petroleum Products, Including Motor Spirit and Lubricants) Taxation (Amendment) Act, 1967

The Srd October 1967
No.LJL 15/67/17.-Thefollowing Act of the Assam Legislative Assem­
bly which received the assen t of th e President is hereby published for
general information.
ASSAM ACT XV OF 1967
(Received the assent of the President .0 8 the 2nd October 1967)
TH~ ASSAM (SALES OF PETROLEUM AND PE fROLEU M
PRODUCIS. INCLUDING MOTOR SPIRIT AND LUBRICANTS )
, TAXATION (AMENDMENT) ACT, 1967
[ Published in the Assam Gazette, Extra ordina ry, date d the 4th·Octo bCl'
1~6 1. ]
An
Act
further to amend the A ssam ( Sales of P etroleum and
P etroleum Prods cts, including Mo tor Spirit and
Lubricai.ts ) Ta xation Act, 19;.5
I'rearnble, Wher~as it is expedent further to am end the Assam
(Sales of Petroleum ard Petroleum Produ cts, inc.uding
Motor Spi -lt and Lubricants) Taxati on Act. 19;;5. AII&JD Act
hereinafter calh d the principal Act, in the .n anne r IX of 1956.
hereinafter appearing ;
It is he :e ')y er acted Li rl .e Eighteei .th YC-l.r of the:
. Republic of India a~ fol1o.... s :-
Short titl e. 1. (1) This Act rn r y be called the Assam (Sales 01
extent and Petroleum and Petrc le .:rr, Products . including Motor
::~en ee- opirit and Lubricants] Taxation (Ame ndm en t} Act.
1967.
(2) It shall ha ve the like extent as the principal Ac t.
(3) It shall ceme into force on such date as the
State GO\ ernmen t may. by no tificati on in .the official
Gazette, .appoint .
(1) against it em (i). for .the words " T hir teen
paise " t he words " Fifteen paisc" shall Le
substitute d•
Amen dm('nt 2. In ' secti , n 3 of the
ofscction' sect.o.i (1)-of Assam ' . J
Act IX of
1956. .
pr neil al Alr, in sub -
.:" ,': : .... '.. .' ..
--
. ... (2) aga inst . item. . (Li) , for th e word. "Ni ne
, ,., - '. , paise?" the words " Elevcn paisc" shall be
substit uted .
~----------~
" Int erest
payab le by
ealer ,
-
..
2
~eudmeJ1t . 3. In section 11 of the principal Act, for sub­
~.:o~:e.~;'~~ section (1), the "fullowing ' shall be substituted,
a\ct, IX of namely: -
1 9~.
"(I) At the close ot the quarter or at the closure
of the business during that quarter, if the COmmis­
- sioner is satisfied that the returns lurnished under
sect ion 10 in respe ct of tbat quarter are correct and
-' complete. he shall, by a n order in writing, assess the
,.. dealer and determine the tax payab le by him on the
./ basis of such returns."
Inser tion of 4. After section 20 o f the princ ipal Act , the
~c tltn 20A followi ng shall be inserted as section 20A name ly:-m ~~ ,
"!'\d . 1956.
20A. (1) If a ny registered de a ler do es not pay in to
a Government Trea sury the full amount of tax due
from him under thi s ALt on the basis of th e return or
his account books within the prescribed date, simpl e
int erest at th e rate ofsix per cent per annum from the
.. first day .of .the month next following the said date
J shall be payable by the dealer upon the amount by
which the tax so paid falls shoi t of the arr ount of tax
payable as per his return or account books. If such
amoun t of tax and interest are not paid within thirt y
day s from the date from which the interest is due ,
simple interest upto a maximum of twenty-four per cent
per annum shall be payable as may be prescribed ,
(2) Where on mailing the assessme nt, the Comm is­
sioner finds that . a dealer has no t mai ntained the
account book s properly and thereby he has sup­
pressri the sale of goods in any period the Commi s-
loner may direct him to pa y interest as prescribed
in sub-section (1). If the amount of tax payable
.urider the ,' Act has been reduced in appeal or
r e vi l i o n~' the . interest may be calculated 0 0 th e
red uced amoun t
. (3) If any register ed dealer do es not pa y i nto t he
Government T reas ury the amount of tax with in the
da c eas provided in sub-section (4 ) of secti on 20 or
any instalment of the tax with in . the extended dat e
. - as 'per' proviso thereto , interest at provided in s ub -". .
ection ( 1) shall be payable from the first day of
" _ .the month next followin g thesa iddate by the deal er ···· ,
l,i~o .th e a mount . by .which the t ax , ·if any , pai d
.' .'filII, short of the' amount .of'ta x 'pay abl e under the
.",ct." . . ,
B. SAR~IA ,
~ecy~to the Govt . of Assam, Law Depn ,
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