The Assam Health Infrastructure and Services Department Fund Act, 2015

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THEASSAMGAZETTE
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EXTRAORDI ARY
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PUBLISHED BY THE AUTHORITY
o:j~277fiM~'1~'30~,2015,8~, 1937~)
No. 277 Dispur,Wednesday,30th September,2015, 8thAsvina,1937 CS.E.)
GO ERl'fMENT OF ASSAM
ORDER BYTHEGOVERNOR
LEGISLATIVE DEPARTMENT: ::LEGISLATIVE BRANCH
OTIFICATION
The 30th September,2015
No.LGL.I04/2015IPt/17.-The followingActoftheAssamLegislativeAssemblywhichreceived
theassentoftheGovernoron20th eptember,2015 isherebypublishedforgeneralinformation.
ASSAM ACT A O. XXVII OF 2015
(ReceivedtheassentoftheGovernoron20th September2015)
THE ASSAM HEALTH L 'FR TR CTlJRE 'D ER ICE
DEVELOP ME TT F .TD . ~IE.D.IE 'T) CT, 20r

Preamble
Shorttitle,extent
and commence-
ment.
Amendmentof
Section2.
Amendmentof
Section3.
Amendmentof
Section4.
Amendmentof
AN
ACT
furthertoamend the Assam HealthInfrastructureand Services
DevelopmentFundAct,2009.
WhereasitisexpedienttoamendtheAssamHealthInfrastructure
and ServicesDevelopmentFundAct,2009, hereinafterreferredtoas the
principalAct,inthemannerhereinafterappearing;
Assam
ActNo.
XVII of
2009.
ItisherebyenactedintheSixty-sixthYearoftheRepublicofIndia
asfollows:-
1.(I)ThisActmalbe calledtheAssamHealthInfrastructureand Services
DevelopmentFund(Amendment)Act,2015.
(2) Itshallha e helikeextentastheprinipalA t.
(3) Itshallbe deemedtohavecomeintoforceitheffectfromtheI~'a
ofJuly,2015.
2. IntheprincipalAct,insection2, insub-section(I),fortheexistingclause
(i),thefollowingshallbesubstituted,namely:-
"(i) "State"meanstheStateofAssamand "StateGovernment"
meanstheGovernmentofAssam."
3. IntheprincipalAct,fortheexistingsection3, thefollowingshallbe
substituted,namely:-
"Incidence
ofcess,rate
thereofand
paymentof
cess-
3.(\)Notwithstandinganythingcontainedinanyotherlawforthe
timebeinginforce,thereshallbe leviedand collected,for
thepurposesofthisAct,a cessatthefirstpointofsaleof
goodsorclassesofgoods,as may be specifiedinthe
Schedule,by anypersonintheState.The cessshallbe
leviedand collectedattheratespecifiedincolumn(3) of
theScheduleforanygoodsorsuchclassesofgoods:
Providedthat,subjecttosuchconditionsasmay be
prescribedinthisregard,theGovernmentmayexemptby
notificationin the OfficialGazetteprospectivelyor
retrospectively,anysuchsaleofgoodsorclassesofgoods
fromlevyofcesscollectableunderthissub-section.
(2) The cessleviableundersub-section(I)ofthissectionshall
be payableintheprescribedmannerby anypersonwho
effectssuchsaleseitherdirectlyorinthecapacityofan
agentforsomeotherprincipal.
(3) The cessleviableundersub-section(I)ofthissectionshall
be inadditiontoanytaxorduty,by whatevernamecalled
leviableonsuchsaleunderanyotherlawforthetimebeing
inforceintheState."
4.IntheprincipalAct,insection4,fortheexistingproviso,thefollowing
provisoshallbe substituted,namely:-
"ProvidedthattheStateGovernmentshallnotvarytherateof
cesssoastoenhanceit,inanycase,exceedingrupeesf eperretailpack
ofcigarette."
5.IntheprincipalAct,insection6,inbetweentheword'ections"andthec:- .._...."1 (\)) •.'L.....c:r._._ _....1_••_""'••••.•.•.:___ ~""'" to "'7

THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 30, 2015 1343
Amendmentof
theSchedule.
Repealand
avlngs.
6. IntheprincipalAct,fortheexistingSchedule,thefollowingshallbe
substituted,namely:-
"Schedule
[ Seesection3]
Rateofcess
RupeeIperreailpacket
.ClThe Asam Healh Infrastructureand ServicesDevelopmentFund
(Amendment)Ordinance,2015 isherebyrepealed. Assam
Ordinance
IIIof2015.
(2) Notwithstandingsuchrepeal,anythingdoneoranyactiontaken
undertheOrdinancesorepealedshallbe deemedtohave been
doneortakenunderthecorrespondingprovisionsofthisAct,asif
thisActhad comeintoforceonthedateonwhich thesaid
Ordinancecameintoforce.
S.M. BUZAR BARAH,
SecretarytotheGovernmentofAssam,
LegislativeDepartment,Dispur.

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