The Assam Sales Tax (Amendment) Act, 1972

87 
ASSAM ACT XXIX OF 1972 
THE ASSAi\1 S.'\LES TAX (AMENDMENT) ACf, 1972 
[Received the assent of the Governor on the 8th December, 1972 
(Pu blished in the Assam Gazette Extraordinary, dated the I :Jth Dece mber 
1972. 
An 
Ac t 
furt11er to amend the Assa1n Sales Tax Act, 1947 
Preamble. Whereas it is expeQ.ient further to amend the As'am Act 
Assam Sale, Tax Act, 1947, he1einafter called the~~~£ of 
principal Act, in the manner hereinafter appearing; 9 · 
It is hereby enacted in the Twenty-thir d Year 
of the Rei'ublic of India as follows:-
Sho1t title, l. 1 l) This Act may be ca11rd the Assam Sales 
extent and Tax (Amendment) Act 1972. commenee- ' 
ment. 
(2) It shall have th<:: like ext<? t as the principal 
Act. 
(3) It shall come into force c.t once. 
Amen~ment '.2. In section 15 of the principal Act, for sub-1ection 
GfSection 15 (3) the following ~ha ll be substituted namely:-of Assam Act • 
XVII of 
1947. "(3) from the resultant balance an amount arrh· ed 
at by applying the follo wing formula -
Rate of tax x resultant balance <•5 mentioned above 
-----------------------
100 plus rate of tax, 
Explanation.-Wh cre tht net turnover of a dealer 
is taxable at different rates, the aforesaid formula shall 
be applied se.parately in respect of each part of the 
turn ever liable to a different rate of tax." 
Amendment 3. In Schedule II to the princip' I Act; for item 
of Schedule No,2 the following shall be substituted namely: -II to Assam ' 
Act XVII of 
1947. "2. Ready-m ade garments mnde of textiles not '.'T ~re e 
· · h · f c b · p a1se m the containing any synt etrc yarn o 1a nc... ...... ...... ••• ,, rupee. 
Amendment 4. In Sch edule III to the principal Act, for item 
of Schedule No.48 the following shall be substituted name ly:-III to Assam ' ~ 
Act XVII of 
1947. 
"48. Ayurvedic, 
cines." 
Homeopathic and Unani medi- ' 

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