असाधारण
िबहार
(सं0 पटना 481) पटना
laΠ,y0th0&01&07@2020
vf/kfu;e] ftlij egkefge jkT;iky fnukad 7 vxLr
loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gS A
िनबंधन
असाधारण अंक
सरकार ᳇ारा ᮧकािशत
19 Jko.k 1942 (श0)
पटना, lkseokj, 10 vxLr 2020
fof/k foHkkx
———
vf/klwpuk
10 vxLr 2020
@2020@4376@yst%A&—fcgkj fo/kku eaMy }kjk ;Fkkikfjr
jkT;iky fnukad 7 vxLr 2020 dks vuqefr ns pqds
lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gS A
fcgkj&jkT;iky ds vkns'k ls]
ih0
ljdkj ds
िनबंधन la[;k पी0टी0-40
ᮧकािशत
fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr
dks vuqefr ns pqds gSa] blds }kjk
fcgkj&jkT;iky ds vkns'k ls]
ih0 lh0 pkS/kjh]
ljdkj ds lfpoA
2 िबहार गजट (असाधारण), 10 vxLr 2020
[fcgkj vf/kfu;e 07] 2020]
fcgkj eky vkSj lsok dj ¼la'kks/ku½ vf/kfu;e] 2020
fcgkj eky vkSj lsok dj vf/kfu;e] 2017 ¼fcgkj vf/kfu;e&12] 2017½ dk la'kks/ku djus ds fy, vf/kfu;eA
Hkkjr x.kjkT; ds bdgÙkjosa o"kZ esa fcgkj jkT; fo/kkueaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks%& 1- laf{kIr uke vkSj izkjaHkA&¼1½ ;g vf/kfu;e fcgkj eky vkSj lsok dj ¼la'kks/ku½ vf/kfu;e] 2020 dgk tk ldsxkA ¼2½ bl vf/kfu;e ds mica/k fnukad 31 ekpZ] 2020 ls izHkkoh gq;s ekus tk;saxsA 2- ewy vf/kfu;e esa u;h /kkjk 168d dk var%LFkkiuA&ewy vf/kfu;e dh /kkjk 168 ds i'pkr~ fuEufyf[kr /kkjk var%LFkkfir dh tk,xh] vFkkZr~ %& ^^168d- fo'ks"k ifjfLFkfr;ksa esa le;&lhek ds foLrkj gsrq ljdkj dh 'kfDr;k¡A& ¼1½ bl vf/kfu;e esa varfoZ"V fdlh ckr ds gksrs gq;s Hkh] ljdkj] ifj"kn dh flQkfj'kksa ij] vf/klwpuk }kjk] oSls dk;ksZa] ftUgsa vizR;kf'kr ?kVuk ds dkj.k iwjk ugha fd;k tk ldrk gS ;k vuqikyu ugha fd;k tk ldrk gS] dh ckor bl vf/kfu;e ds v/khu fufnZ"V] ;k fofgr ;k vf/klwfpr le;&lhek dk foLrkj dj ldsxhA ¼2½ mi&/kkjk ¼1½ ds rgr vf/klwpuk tkjh djus dh 'kfDr esa] bl vf/kfu;e ds izo``r gksus dh rkjh[k ds i'pkr fdlh rkjh[k ls] mDr vf/klwpuk dks Hkwry{kh izHkko nsus dh 'kfDr lfEefyr gksxhA Li"Vhdj.k & bl /kkjk ds iz;kstuksa ds fy,] ^^vizR;kf'kr ?kVuk** in dk vFkZ ;q)] egkekjh] ck<+] lq[kk] vkx] pØokr] HkwdEi ;k vU; dksbZ izkd`frd vkink ;k bl vf/kfu;e ds izko/kkuksa dks ykxw djus esa izHkko Mkyus okyk vU;Fkk dksbZ dkj.k gksxkA**A
3- fujlu ,oa O;ko`fÙkA& (i) fcgkj eky vkSj lsok dj ¼la”kks/ku½ v/;kns”k] 2020 ¼fcgkj v/;kns”k la[;k&3] 2020½ blds }kjk fujflr fd;k tkrk gSA
(ii) ,sls fujlu ds gksrs gq, Hkh mDr v/;kns”k ds }kjk ;k ds v/khu iznÙk fdlh “kfDr ds iz;ksx esa fd;k x;k dksbZ dk;Z ;k dh x;h dksbZ dkjZokbZ bl vf/kfu;e }kjk ;k ds v/khu iznÙk “kfDr;ksa ds iz;ksx esa fd;k x;k ;k dh x;h le>h tk,xh] ekuksa ;g vf/kfu;e ml fnu izo`Ùk Fkk ftl fnu ,slk dk;Z fd;k x;k Fkk ;k ,slh dkjZokbZ dh x;h FkhA fcgkj&jkT;iky ds vkns'k ls] ih0 lh0 pkS/kjh] ljdkj ds lfpoA
10 vxLr 2020
laŒ ,y0th0&01&07@2020@4377@yst%A&—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge
jkT;iky }kjk fnukad 7 vxLr 2020 dks vuqer fcgkj eky vkSj lsok dj ¼la'kks/ku½ vf/kfu;e] 2020 dk
fuEufyf[kr vaxzsth vuqokn fcgkj&jkT;iky ds izkf/kdkj ls blds }kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku ds vuqPNsn&348 ds [kaM ¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kd`r ikB le>k tk;sxk A fcgkj&jkT;iky ds vkns'k ls] ih0 lh0 pkS/kjh] ljdkj ds lfpoA
[Bihar Act 07, 2020]
THE BIHAR GOODS AND SERVICES TAX (AMENDMENT) ACT, 2020
AN
ACT
to amend the Bihar Goods and Services Tax Act, 2017(Bihar Act 12 of 2017).
BE It enacted by the Legislature of the State of Bihar in the Seventy first year of the
Republic of India as follows :-
1. Short title and commencement.-(1) This Act may be called the Bihar Goods
and Services Tax (Amendment) Act, 2020.
(2) The provisions of this Act shall deemed to have come into force with effect from
31st March, 2020.
2. Insertion of new section 168A in Act 12 of 2017.- After section 168 of the
Bihar Goods and Services Tax Act, 2017, the following section shall be inserted, namely:-
‘168A. Power of Government to extend time limit in special circumstances—
(1) Notwithstanding anything contained in this Act, the Government may, on the
recommendations of the Council, by notification, extend the time limit specified in, or
3 िबहार गजट (असाधारण), 10 vxLr 2020
prescribed or notified under, this Act in respect of actions which cannot be completed or
complied with due to force majeure.
(2) The power to issue notification under sub-section (1) shall include the power to
give retrospective effect to such notification from a date not earlier than the date of
commencement of this Act.
Explanation.— For the purposes of this section, the expression "force majeure”
means a case of war, epidemic, flood, drought, fire, cyclone, earthquake or any other
calamity caused by nature or otherwise affecting the implementation of any of the
provisions of this Act.’.
3. Repeal and Savings.- (i) The Bihar Goods and Services Tax (Amendment)
Ordinance, 2020 (Bihar Ordinance No.-3, 2020) is hereby repealed.
(ii) Notwithstanding such repeal, anything done or any action taken in exercise of
any power conferred by or under the said ordinance shall be deemed to have been done or
taken in exercise of the powers conferred by or under this Act as if this Act were in force on
the day on which such thing was done or action taken.
By order of the Governor of Bihar,
P. C. CHOUDHARY,
Secretary to Government.
————
अधीᭃक, सिचवालय मुᮤणालय,
िबहार, पटना ᳇ारा ᮧकािशत एवं मुᳰᮤत।
िबहार गजट (असाधारण) 481-571+400-डी0टी0पी0।
Website: http://egazette.bih.nic.in Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.