/g466/uni092C /g466/uni092C /g466/uni092C /g466/uni092C /uni0939/uni093E/uni0930 /uni0939/uni093E/uni0930 /uni0939/uni093E/uni0930 /uni0939/uni093E/uni0930
/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923
/g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930
(( ((/uni0938/uni0902/uni0938/uni0902 /uni0938/uni0902/uni0938/uni09020 /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E 378) ) ) ) /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E
la0 la0 la0 la0 ,y0th0&0 ,y0th0&0 ,y0th0&0 ,y0th0&0 1&15 1&15 1&15 1&15 @2017@96yst% @2017@96yst% @2017@96yst% @2017@96yst%
ftlij egkefge jkT;iky fnukad fnukad fnukad fnukad 03 ebZ] 2017 03 ebZ] 2017 03 ebZ] 2017 03 ebZ] 2017
fy;s izdkf'kr fd;k tkrk gSA
/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/g201 /uni092F/uni093E
/uni0939/uni093E/uni0930 /uni0939/uni093E/uni0930 /uni0939/uni093E/uni0930 /uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F
/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0902/uni0915 /uni0905/uni0902/uni0915 /uni0905/uni0902/uni0915
/uni0938/uni0930/uni0915/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /g430/uni093E/uni0930/uni093E /g430/uni093E/uni0930/uni093E /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /u0942/uni0915/uni093E/uni093F/uni0936/uni0924
18 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 1939 (/uni0936/uni0936 /uni0936/uni09360)
/uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E , /uni0938/uni094B/uni092E /uni0938/uni094B/uni092E /uni0938/uni094B/uni092E /uni0938/uni094B/uni092E/uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 , 88 88 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 2017
fof/k foHkkx fof/k foHkkx fof/k foHkkx fof/k foHkkx
&&&&&&&&&&
vf/klwpuk,avf/klwpuk,avf/klwpuk,avf/klwpuk,a
8 ebZ 2017 8 ebZ 2017 8 ebZ 2017 8 ebZ 2017
@2017@96yst% @2017@96yst% @2017@96yst% @2017@96yst% A&fcgkj fo/kku eaMy }kjk ;Fkkikfjr dk fuEufyf[kr vf/kfu;e]
03 ebZ] 2017 03 ebZ] 2017 03 ebZ] 2017 03 ebZ] 2017 dks vuqefr ns pqds gSa] blds }kjk loZ&lk/kkj.k dh lwpuk
fcgkj&jkT;iky ds vkns'k ls]
lqjsUæ lqjsUæ lqjsUæ lqjsUæ izlkn 'kekZizlkn 'kekZizlkn 'kekZizlkn 'kekZ
ljdkj ds lfpo
/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/g201 /uni092F/uni093E /uni092A/uni09400/uni091F/g5470-40
/uni0917/uni091C/uni091F /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F
/u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /u0942/uni0915/uni093E/uni093F/uni0936/uni0924
fuEufyf[kr vf/kfu;e]
dks vuqefr ns pqds gSa] blds }kjk loZ&lk/kkj.k dh lwpuk ds
jkT;iky ds vkns'k ls]
izlkn 'kekZizlkn 'kekZizlkn 'kekZizlkn 'kekZ]]]]
ljdkj ds lfpo A
2 /g466/uni092C/uni0939/uni093E/uni0930 गजट (असएuni093Eधएuni093Eएuni0930ण ), 8 मई मई मई मई 2017
[fcgkj vf/kfu;e 13] 2017 fcgkj vf/kfu;e 13] 2017 fcgkj vf/kfu;e 13] 2017 fcgkj vf/kfu;e 13] 2017 ]
fcgkj djk/kku fof/k ¼ fcgkj djk/kku fof/k ¼ fcgkj djk/kku fof/k ¼ fcgkj djk/kku fof/k ¼la' la' la' la'kks/ku½ kks/ku½ kks/ku½ kks/ku½ vf/kfu;e vf/kfu;e vf/kfu;e vf/kfu;e] 2017 ] 2017 ] 2017 ] 2017
fcgkj ewY; of)Zr dj vf/kfu;e] 2005 ¼vf/kfu;e 27] 2005½ dk fcgkj ewY; of)Zr dj vf/kfu;e] 2005 ¼vf/kfu;e 27] 2005½ dk fcgkj ewY; of)Zr dj vf/kfu;e] 2005 ¼vf/kfu;e 27] 2005½ dk fcgkj ewY; of)Zr dj vf/kfu;e] 2005 ¼vf/kfu;e 27] 2005½ dk la' la' la' la'kks/ku kks/ku kks/ku kks/ku
djus ds fy, fo/ks;d djus ds fy, fo/ks;d djus ds fy, fo/ks;d djus ds fy, fo/ks;dAA AA
Hkkjr x.kjkT; ds vM+lBosa o"kZ esa fcgkj jkT; fo/kk u&eaMy n~okjk fuEufyf[kr :i esa ;g vf/kfu;fer
gks%&
11 11---- laf{kIr uke] izkjaHk vkSj foLrkj laf{kIr uke] izkjaHk vkSj foLrkj laf{kIr uke] izkjaHk vkSj foLrkj laf{kIr uke] izkjaHk vkSj foLrkj A & A & A & A & ¼1½ ;g vf/kfu;e fcgkj djk/kku fof/k ¼la'kks/ku½ vf/kfu;e] 2017
dgk tk ldsxkA
¼2½ bldk foLrkj laiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g ml rkjh[k dks izo`Rr gksxk] tks fcgkj ljdkj] jkti= esa] vf/klwpuk }kjk] fu;r djs %
Ikjarq bl vf/kfu;e ds fHkUu&fHkUu mica/kksa ds fy, fHkUu&fHkUu rkjh[ksa fu;r dh tk ldsaxh vkSj ,sls
fdlh mica/k esa bl vf/kfu;e ds izkjaHk ds izfr fdlh funsZ'k dk ;g vFkZ yxk;k tk;sxk fd og ml mica/k ds
izo`Ùk gksus ds izfrfunsZ'k gSA
22 22---- ifjHkk"kk ifjHkk"kk ifjHkk"kk ifjHkk"kk A & A & A & A & ^^fu;r rkjh[k** ls og rkjh[k vfHkizsr gS ftldks bl la'kks/ku vf/kfu;e] 2017 ds mica/k
izo`Ùk gksaxsA
33 33---- fcgkj ewY; of)Zr dj vf/ fcgkj ewY; of)Zr dj vf/ fcgkj ewY; of)Zr dj vf/ fcgkj ewY; of)Zr dj vf/kfu;e] 2005 dh /kkjk ¼2B½ dk la' kfu;e] 2005 dh /kkjk ¼2B½ dk la' kfu;e] 2005 dh /kkjk ¼2B½ dk la' kfu;e] 2005 dh /kkjk ¼2B½ dk la'kks/kuA kks/kuA kks/kuA kks/kuA & & & & ¼1½ fcgkj ewY; of)Zr dj
vf/kfu;e] 2005 ¼bl vf/kfu;e esa blds i'pkr~] ^^ewY; of)Zr dj vf/kfu;e** ds :i esa fufnZ"V½ dh /kkjk 2 dk
[k.M ¼B½ fuEufyf[kr }kjk izfrLFkkfir fd;k tk;sxk] ;Fkk%&
^¼B½ ^^eky** ls vfHkizsr gS(* lafo/kku dh lkroha vuqlwph ds lwph
II ds izfof"V 54 esa lfEefyr eky(
¼2½ ewY; of)Zr dj vf/kfu;e] 2005 dh /kkjk 2 ds [k.M ¼.k½ ds mi&[k.M ¼ i½ rFkk ¼ ii ½ foyksfir fd,
tk,saxsA
44 44---- ewY; of)Zr dj vf/ ewY; of)Zr dj vf/ ewY; of)Zr dj vf/ ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 3d esa la' kfu;e] 2005 dhs /kkjk 3d esa la' kfu;e] 2005 dhs /kkjk 3d esa la' kfu;e] 2005 dhs /kkjk 3d esa la'kks/kuA kks/kuA kks/kuA kks/kuA & & & & ewY; of)Zr dj vf/kfu;e dh /kkjk 3d
dh mi/kkjk ¼1½ esa 'kCn ^^mlds }kjk lans; dj ds vyk os** ds ckn 'kCn ^^vuqlwph IV esa fofuZfn"V** foyksfir fd,
tk,saxsA
55 55---- ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 3dd dk foyksiuA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 3dd dk foyksiuA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 3dd dk foyksiuA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 3dd dk foyksiuA & & & & ewY; of)Zr dj vf/kfu;e] 2005 dh
/kkjk 3dd foyksfir dh tk;sxhA
66 66---- ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 4 dk foyks iuA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 4 dk foyksi uA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 4 dk foyksi uA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 4 dk foyksi uA & & & & ewY; of)Zr dj vf/kfu;e] 2005dh
/kkjk 4 foyksfir dh tk;sxhA
77 77---- ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 5 dk foyks iuA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 5 dk foyksi uA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 5 dk foyksi uA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 5 dk foyksi uA & & & & ewY; of)Zr dj vf/kfu;e] 2005 dh
/kkjk 5 foyksfir dh tk;sxhA
88 88---- ee eewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 7 dk foyksi uA wY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 7 dk foyksiu A wY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 7 dk foyksiu A wY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 7 dk foyksiu A & & & & ewY; of)Zr dj vf/kfu;e] 2005 dh
/kkjk 7 foyksfir dh tk;sxhA
99 99---- ewY; of)Zr dj vf ewY; of)Zr dj vf ewY; of)Zr dj vf ewY; of)Zr dj vf/kfu;e] 2005 dh /kkjk 8 esa la' /kfu;e] 2005 dh /kkjk 8 esa la' /kfu;e] 2005 dh /kkjk 8 esa la' /kfu;e] 2005 dh /kkjk 8 esa la'kks/kuA kks/kuA kks/kuA kks/kuA & & & & ewY; of)Zr dj vf/kfu;e] 2005 dh /kkjk
8 esa 'kCn rFkk vad ^^/kkjk 6** ds ckn 'kCn lewg] vad ,oa dks"Bd ^^/kkjk 7 ;k /kkjk 13 dh mi&/kkjk ¼2½** dks 'kCn
lewg] vad ,oa dks"Bd ^^/kkjk 13 dh mi&/kkjk ¼1½** }kjk izfrLFkkfir fd, tk,saxsA
10 10 10 10---- ewY; of)Zr dj vf/kfu;e] ewY; of)Zr dj vf/kfu;e] ewY; of)Zr dj vf/kfu;e] ewY; of)Zr dj vf/kfu;e] 2005 dh /kkjk 13 esa la' 2005 dh /kkjk 13 esa la' 2005 dh /kkjk 13 esa la' 2005 dh /kkjk 13 esa la'kks/kuA kks/kuA kks/kuA kks/kuA & & & & ¼1½ ewY; of)Zr dj vf/kfu;e] 2005
dh /kkjk 13 dh mi&/kkjk ¼1½ foyksfir dh tk;sxh rFkk /kkjk 13 dh orZeku mi&/kkjk,¡ ¼2½ rFkk ¼3½ dks Øe'k% ¼1½
,oa ¼2½ ds :i esa iqu% la[;kafdr fd;k tk;sxkA
¼2½ ewY; of)Zr dj vf/kfu;e] 2005 dh /kkjk 13 dh mi& /kkjk ¼2½ dk [k.M ¼d½ fuEufyf[kr }kjk
izfrLFkkfir fd;k tk;sxk] ;Fkk%&
^^¼d½ ekyksa dh fcØh ij dj dk mn~xzg.k jkT; esa fcØ h dh J`a[kyk esa ,sls fcUnq ;k fcUnqvksa ij fd;k
tk;sxk tSlk jkT; ljdkj vf/klwpuk }kjk fofufnZ"V djsA**
¼3½ ewY; of)Zr dj vf/kfu;e] 2005 dh /kkjk 13 dh mi& /kkjk ¼2½ dk [k.M ¼[k½ esa 'kCn ^^fdlh
vf/klwpuk }kjk jkT; ljdkj** ds ckn 'kCn ^^vuqlwph IV esa fofufnZ"V** foyksfir fd;s tk,saxsA
¼4½ ewY; of)Zr dj vf/kfu;e] 2005 dh /kkjk 13 dh mi& /kkjk ¼2½ dk [k.M ¼x½ esa 'kCn ^^izdkf’kr
vf/klwpuk }kjk jkT; ljdkj** ds ckn 'kCn ^^vuqlwph IV esa fofufnZ"V** foyksfir fd;s tk;saxsA
11 11 11 11---- ewY; of)Zr dj vf ewY; of)Zr dj vf ewY; of)Zr dj vf ewY; of)Zr dj vf/kfu;e] 2005 dh /kkjk 14 esa la' /kfu;e] 2005 dh /kkjk 14 esa la' /kfu;e] 2005 dh /kkjk 14 esa la' /kfu;e] 2005 dh /kkjk 14 esa la'kks/kuA kks/kuA kks/kuA kks/kuA & & & & ewY; of)Zr dj vf/kfu;e] 2005 dh
/kkjk 14 fuEufyf[kr }kjk izfrLFkkfir dh tk;sxh] ;Fkk%&
^^14- ekyksa dh fcØ; dher ij] ipkl ls vuf/kd] fdUrq chl izfr'kr ls vU;qU; dh ,slh nj ls] tks
jkT; ljdkj] ,slh 'krksZa vkSj fuca/kuksa ds v/khu jgrs gq;s] vf/klwpuk }kjk fofufnZ"V djs] dj lank; gksxkA
3 एg466एuni092Cएuni0939एuni093Eएuni0930 गजट (असएuni093Eधएuni093Eएuni0930ण ), 8 मई मई मई मई 2017
12 12 12 12---- ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 15 dk foyks iuA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 15 dk foyksi uA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 15 dk foyksi uA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 15 dk foyksi uA & & & & ewY; of)Zr dj vf/kfu;e] 2005 dh
/kkjk 15 foyksfir dh tk;sxhA
13 13 13 13---- ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 15d dk foyk siuA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 15d dk foyks iuA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 15d dk foyks iuA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 15d dk foyks iuA & & & & ewY; of)Zr dj vf/kfu;e] 2005 dh
/kkjk 15d foyksfir dh tk;sxhA
14 14 14 14---- ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 15[k dk foy ksiuA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 15[k dk foyk siuA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 15[k dk foyk siuA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 15[k dk foyk siuA & & & & ewY; of)Zr dj vf/kfu;e] 2005 dh
/kkjk 15[k foyksfir dh tk;sxhA
15 15 15 15---- ewY; o ewY; o ewY; o ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 16 dk foyksi uA f)Zr dj vf/kfu;e] 2005 dhs /kkjk 16 dk foyksiuA f)Zr dj vf/kfu;e] 2005 dhs /kkjk 16 dk foyksiuA f)Zr dj vf/kfu;e] 2005 dhs /kkjk 16 dk foyksiuA & & & & ewY; of)Zr dj vf/kfu;e] 2005 dh
/kkjk 16 foyksfir dh tk;sxhA
16 16 16 16---- ewY; of)Zr dj vf ewY; of)Zr dj vf ewY; of)Zr dj vf ewY; of)Zr dj vf/kfu;e] 2005 dh /kkjk 24 esa la' /kfu;e] 2005 dh /kkjk 24 esa la' /kfu;e] 2005 dh /kkjk 24 esa la' /kfu;e] 2005 dh /kkjk 24 esa la'kks/kuA kks/kuA kks/kuA kks/kuA & & & & ewY; of)Zr dj vf/kfu;e] 2005 dh
/kkjk 24 dh mi&/kkjk ¼1d½ fuEufyf[kr }kjk izfrLFkkfir dh tk;sxh] ;Fkk%&
^^¼1d½izR;sd O;fDr] tks dksbZ jftfLVªd`r O;kSgkjh gS] izR;sd frekgh ds fy, fofufnZ"V :i ls fofgr foØ;]
Ø;] izkfIr;ksa vkSj eky ds izs"k.k rFkk fdlh vU; la O;ogkj ls lEcfU/kr vius lHkh laO;ogkj ds laca/k esa ,d lgh
,oa lEiw.kZ fooj.kh fofgr izkf/kdkjh dks ,sls izk:i vkSj ,slh jhfr esa] vk;qDr }kjk vf/klwpuk ds }kjk f ofgr frfFk
dks ;k mlls iwoZ nkf[ky djsxk%
fdUrq ;g Hkh fd] fHkUu izdkj ds jftfLVªd`r O;kSgkjh gsrq fHkUu frfFk fufnZ"V dh tk ldsaxhA
¼2½ ewY; of)Zr dj vf/kfu;e] 2005 dh /kkjk 24 dh mi&/kkjk ¼4½ ,oa ¼4d½ foyksfir dh tk;sxhA
¼3½ ewY; of)Zr dj vf/kfu;e] 2005 dh /kkjk 24 dh mi& /kkjk ¼5½ fuEufyf[kr }kjk izfrLFkkfir dh
tk;sxh] ;Fkk%&
^^¼5½ ;fn dksbZ fooj.kh nkf[ky djus ds fy, fofgr fu ;r rkjh[k vodk'k dk fnu gS rks vxyh rkjh[k
dks ftldks dk;kZy; [kqyrk gS] fu;r rkjh[k le>h tk;sxhA**
¼4½ ewY; of)Zr dj vf/kfu;e] 2005 dh /kkjk 24 dh mi& /kkjk ¼6½ eas 'kCn] vad ,oa dks"Bd^^mi&/kkjk
¼1d½ ;k mi&/kkjk ¼2½ ;k mi&/kkjk ¼3½ ;k mi&/kkjk ¼4 ½** 'kCn] vad ,oa dks"Bd ^^mi&/kkjk ¼1d½ ;k mi&/kkj k
¼3½** }kjk izfrLFkkfir fd, tk,saxsA
¼5½ ewY; of)Zr dj vf/kfu;e dh /kkjk 24 dh mi&/kkjk ¼6½ ds izFke ijarqd ds 'kCn lewg ^^mi&/kkjk
¼3½** ds i'pkr~ 'kCn] vad ,oa dks"Bd ^^;k mi&/kkjk ¼4½ ;k mi&/kkjk ¼4d½** dks foyksfir fd;k tk;sxkA
¼6½ ewY; of)Zr dj vf/kfu;e] 2005 dh /kkjk 24 dh mi& /kkjk ¼7½ esa 'kCn lewg^^nkf[ky** ds i'pkr~
'kCn] vad ,oa dks"Bd ^^mi&/kkjk ¼1d½ ds v/khu frekg h fooj.kh vFkok mi&/kkjk ¼4½ ds v/khu frekgh C;kSjs ** dks
'kCn] vad ,oa dks"Bd ^^mi&/kkjk ¼1d½ ds v/khu fooj.kh** }kjk izfrLFkkfir fd, tk,saxsA
¼7½ ewY; of)Zr dj vf/kfu;e] 2005 dh /kkjk 24 dh mi& /kkjk ¼8½ ds 'kCn] vad ,oa dks"Bd ^^vFkok
mi&/kkjk ¼3½** ds i'pkr~ 'kCn] vad ,oa dks"Bd vFkok mi&/kkjk ¼4d½ vFkok mi&/kkjk ¼4½ v/khu frekgh C;kS js**
dks foyksfir fd;k tk;sxkA
¼8½ ewY; of)Zr dj vf/kfu;e dh /kkjk 24 dh mi&/kkjk ¼9½ ds [k.M ¼d½ esas 'kCn lewg ^^/kkjk 15 dh
mi&/kkjk ¼1½ rFkk mi&/kkjk ¼4½ ds v/khu dj pqdkus d s vuqKkr izR;sd C;kSgkjh dks NksM+dj**dks foyksfir fd,
tk,saxsA
¼9½ ewY; of)Zr dj vf/kfu;e] 2005 dh /kkjk 24 dh mi& /kkjk ¼9½ dk [k.M ¼[k½ foyksfir fd;k
tk;sxkA
¼10½ ewY; of)Zr dj vf/kfu;e] 2005 dh /kkjk 24 dh mi &/kkjk ¼10½ fuEufyf[kr }kjk izfrLFkkfir dh
tk;sxh] ;Fkk%&
^^¼10½ ;fn dksbZ O;kSgkjh] mi&/kkjk ¼1d½ ds v/khu nh tkus okyh visf{kr fooj.kh mi&/kkjk ¼9½ ds mica/kksa
ds vuqlkj dj dh jde dk lank; djus ds fy, vlQy jgrk gS rks ,slk O;kSgkjh%&
¼d½ mlds }kjk ;FkkfLFkfr fooj.kh ;k =Sekfld laf{kIr fooj.k ;k iqujhf{kr fooj.kh ds vuqlkj mi&/kkjk
¼9½ ds v/khu lank; ij dj( ;k
¼[k½ ml vof/k ds fy, lank; ij dj] ftlds fy, og mi&/ kkjk ¼1½ ds v/khu fooj.kh nsus esa vlQy
jgk gS]
ml rkjh[k ls ftldks bl izdkj lank; dj mlds lank; dh rkjh[k dks fu;r gks x;k Fkk] fu;r jde
ds Ms<+ izfr'kr izfrekl dh nj ls C;kt dk lank; djus dk nk;h gksxkA
Li"Vhdj.k& Li"Vhdj.k& Li"Vhdj.k& Li"Vhdj.k&bl mi&/kkjk ds iz;kstu ds fy,]&
¼i½ tgk¡ dj ds lank; esa O;frØe dh vof/k ,d ekl ls de dh vof/k gS ogk¡ ,slh vof/k ds laca/k esa
,sls dj ij lans; C;kt lekuqikfrd :i ls laxf.kr fd;k tk,xk(
¼ii ½ ^^ekl** ls rhl fnu vfHkizsr gSaA**
17 17 17 17---- ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 24d dk foyk siuA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 24d dk foyks iuA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 24d dk foyks iuA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 24d dk foyks iuA & & & & ewY; of)Zr dj vf/kfu;e] 2005 dh
/kkjk 24d foyksfir dh tk;sxhA
18 18 18 18---- ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 30 dk foyks iuA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 30 dk foyksi uA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 30 dk foyksi uA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 30 dk foyksi uA & & & & ewY; of)Zr dj vf/kfu;e] 2005 dh
/kkjk 30 foyksfir dh tk;sxhA
4 एg466एuni092Cएuni0939एuni093Eएuni0930 गजट (असएuni093Eधएuni093Eएuni0930ण ), 8 मई मई मई मई 2017
19 19 19 19---- ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 35 esa ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 35 esa ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 35 esa ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 35 esa la' la' la' la'kks/kuA kks/kuA kks/kuA kks/kuA & & & & ¼1½ewY; of)Zr dj vf/kfu;e] 2005 dh
/kkjk 35 dh mi&/kkjk ¼1½ ds [k.M ¼[k½ rFkk ¼x½ foyksfir fd;s tk;saxsA
¼2½ ewY; of)Zr dj vf/kfu;e] 2005 dh /kkjk 35 dh mi& /kkjk ¼1½ ds [k.M ¼p½ esa 'kCn ^^ds tks vuqlwph
4 esa ;FkkfofufnZ"V gS]** dks foyksfir fd;k tk;sxkA
¼3½ ewY; of)Zr dj vf/kfu;e] 2005 dh /kkjk 35 dh mi& /kkjk ¼1½ ds [k.M ¼p½ esa 'kCn ^^}kjk visf{kr
lk{;** ds ckn 'kCn] vad ,oa dks"Bd ^^/kkjk 13 dh m i&/kkjk ¼2½]** 'kCn] vad ,oa dks"Bd ^^/kkjk 13 dh m i&/kkjk
¼1½]** }kjk izfrLFkkfir fd, tk,saxsA
¼4½ ewY; of)Zr dj vf/kfu;e] 2005 dh /kkjk 35 dh mi&/kkjk ¼1d½ dks foyksfir fd;k tk;sxkA
20 20 20 20---- ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 36 dk foyks iuA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 36 dk foyksi uA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 36 dk foyksi uA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 36 dk foyksi uA & & & & ewY; of)Zr dj vf/kfu;e] 2005 dh
/kkjk 36 foyksfir dh tk;sxhA
21 21 21 21---- ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 52 esa ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 52 esa ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 52 esa ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 52 esa la' la' la' la'kks/kuA kks/kuA kks/kuA kks/kuA & & & & ¼1½ewY; of)Zr dj vf/kfu;e] 2005 dh
/kkjk 52 dh mi&/kkjk ¼1½ esa dks"Bd] 'kCn rFkk vad ^^¼/kkjk 15 dh mi&/kkjk ¼1½] ;k mi&/kkjk ¼1d½ ;k mi /kkjk
¼4½ ds v/khu dj ds lank; ds fy, vuqKkr O;kSgkjh ls fHkUu½** dks foyksfir fd;k tk;sxkA
¼2½ ewY; of)Zr dj vf/kfu;e] 2005 dh /kkjk 52 dh mi&/kkjk ¼4½ dks foyksfir fd;k tk;sxkA
22 22 22 22---- ewY; of)Zr dj vf/ ewY; of)Zr dj vf/ ewY; of)Zr dj vf/ ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 53 esa la' kfu;e] 2005 dhs /kkjk 53 esa la' kfu;e] 2005 dhs /kkjk 53 esa la' kfu;e] 2005 dhs /kkjk 53 esa la'kks/kuA kks/kuA kks/kuA kks/kuA & & & & ewY; of)Zr dj vf/kfu;e] 2005 dh
/kkjk 53 dh mi&/kkjk ¼1½ dk [k.M ¼d½ foyksfir fd;k tk;sxkA
23 23 23 23---- ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 69d dk foyk siuA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 69d dk foyks iuA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 69d dk foyks iuA ewY; of)Zr dj vf/kfu;e] 2005 dhs /kkjk 69d dk foyks iuA & & & & ewY; of)Zr dj vf/kfu;e] 2005 dh
/kkjk 69d foyksfir dh tk;sxhA
24 24 24 24---- ewY; of)Zr dj vf/kfu;e] 2005 dhs vuqlwph ewY; of)Zr dj vf/kfu;e] 2005 dhs vuqlwph ewY; of)Zr dj vf/kfu;e] 2005 dhs vuqlwph ewY; of)Zr dj vf/kfu;e] 2005 dhs vuqlwph I] vuqlwph ] vuqlwph ] vuqlwph ] vuqlwph II ] vuqlwph ] vuqlwph ] vuqlwph ] vuqlwph III ] vuqlwph ] vuqlwph ] vuqlwph ] vuqlwph III d rFkk d rFkk d rFkk d rFkk
vuqlwph vuqlwph vuqlwph vuqlwph IV dk foyksiuA dk foyksiuA dk foyksiuA dk foyksiuA & & & & ewY; of)Zr dj vf/kfu;e] 2005 ds lkFk mikc) vuqlwp h I] vuqlwph II ] vuqlwph
III ] vuqlwph III d rFkk vuqlwph IV ] foyksfir dh tk;saxhA
25 25 25 25---- O;ko`frA O;ko`frA O;ko`frA O;ko`frA & & & & ¼1½ ewY; of)Zr dj vf/kfu;e dk la'kks/ku ¼;FkkfLFkfr ftls blds i'pkr~ ^^,slk la'kks/ku**
;k ^^la'kksf/kr vf/kfu;e** dgk x;k gS½ mi/kkjk ¼2½ esa mfYyf[kr foLrkj rd &
¼d½ ,sls la'kks/ku ds le; fdlh Hkh izo`Rr ;k fon~;eku dks iqu% izofrZr ugha djsxk( ;k
¼[k½ iwoZ izpkfyr la’kksf/kr vf/kfu;e vkSj vkns'k ; k mlds v/khu lE;d~ :i ls fd, x, ;k HkqDrh xbZ
fdlh ckr dks izHkkfor ugha djsxk( ;k
¼x½ ,sls la'kks/ku ds v/khu la'kksf/kr vf/kfu;e ;k vkns'k fdlh vf/kdkj] fo'ks"kkf/kdkj] ck/;rk] ;k vftZr]
izksnHkwr ;k mixr nkf;Ro dks ugha djsxk%
ijarq ;g fd fdlh vf/klwpuk ds n~okjk fofuos'k ij izk sRlkgu ds :i esa vuqnRr dksbZ dj NwV]
fo'ks"kkf/kdkj ds :i esa tkjh ugha jgsxh] ;fn fu;r fnu ij ;k mlds i'pkr~ mDr vf/klwpuk fo[kafMr gks tkrh gS(
¼?k½ fdlh dj] vf/kHkkj] 'kkfLr] C;kt tks ns; gSa ;k ns; gks ldrs gSa ;k dksbZ leigj.k ;k la'kksf/kr
vf/kfu;e ds mica/kksa ds f[kykQ fd, x, fdlh vijk/k ds laca/k esa mixr ;k fn, x, naM dks izHkkfor ugha djsxk(
¼M-½ fdlh vUos"k.k] tkap] fu/kkZj.k dk;Zokgh] U;k;f u.kZ;u vkSj vU; dksbZ fof/kd dk;Zokgh ;k cdk;ksa dk s
olwyh ;k ;FkkiwoksZDr fdlh dj] vf/kHkkj] 'kkfLr] tq ekZuk] C;kt] vf/kdkj] fo'ks"kkf/kdkj] ck/;rk] nkf;R o] leigj.k
;k naM ds laca/k esa mipkj vkSj fdlh ,sls vUos"k.k] tkap] fu/kkZj.k dk;Zokgh] U;k;fu.kZ;u vkSj vU; fof/ kd
dk;Zokfg;ksa ;k cdk;ksa dh olwyh ;k mipkj dks lafLF kr] tkjh ;k izofrZr dj ldsxk vkSj fdlh ,sls dj] vf/ kHkkj]
'kkfLr] tqekZuk] C;kt] leigj.k ;k naM mn~x`fgr ;k v f/kjksfir gks ldsxk tSls fd bl vf/kfu;e dks bl izdk j
la'kksf/kr ugha fd;k x;k gS] dks izHkkfor ugha djsxk (
¼p½ dk;Zokfg;ka] ftlds varxZr ftudk laca/k fdlh vihy] iqufoZyksdu ;k funsZ'k ftUgs fu;r fnu ls iwoZ
;k ml fnu ij ;k mlds i'pkr~ mDr la'kksf/kr vf/kfu;e ds v/khu lafLFkr fd;k x;k gS vkSj ,slh dk;Zokfg;ka
mDr la'kksf/kr vf/kfu;e ds v/khu tkjh jgsaxh tSls f d ;g vf/kfu;e izo`Rr ugha gqvk gks vkSj mDr vf/kfu; e dks
la'kksf/kr ugha fd;k x;k gS] dks izHkkfor ugha djsxkA
¼2½ fujlu ds izHkko ds lanHkZ esa fcgkj ,oa mM+hlk lk/kkj.k [kaM vf/kfu;e] 1917 dh /kkjk 8 ds lk/kkj.k
mi;kstu ij izfrdwy izHkko ;k izHkkfor djus ds mi/kk jk ¼1½ vkSj ¼2½ esa fufnZ"V fof'k"V fo"k;ksa ds mYy s[k dks ugha
j[kk tk,xkA
fcgkj&jkT;iky ds vkns'k ls]
lqjsUæ izlkn 'kekZlqjsUæ izlkn 'kekZlqjsUæ izlkn 'kekZlqjsUæ izlkn 'kekZ]]]]
ljdkj ds lfpoA
8 ebZ 2017 8 ebZ 2017 8 ebZ 2017 8 ebZ 2017
la0 ,y0th0&01&15@2017@97 la0 ,y0th0&01&15@2017@97 la0 ,y0th0&01&15@2017@97 la0 ,y0th0&01&15@2017@97@@ @@yst% yst% yst% yst%A&fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;iky }kjk
fnukad 3 ebZ 2017 dks vuqer fcgkj djk/kku fof/k ¼la 'kks/ku½ vf/kfu;e] 2017 fcgkj djk/kku fof/k ¼la'kks/ku½ vf/kfu;e] 2017 fcgkj djk/kku fof/k ¼la'kks/ku½ vf/kfu;e] 2017 fcgkj djk/kku fof/k ¼la'kks/ku½ vf/kfu;e] 2017 dk f uEufyf[kr vaxzsth
5 एg466एuni092Cएuni0939एuni093Eएuni0930 गजट (असएuni093Eधएuni093Eएuni0930ण ), 8 मई मई मई मई 2017
vuqokn fcgkj&jkT;iky ds izkf/kdkj ls blds }kjk izdk f'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;sxkA
fcgkj&jkT;iky ds vkns'k ls]
lqjsUæ izlkn 'kekZlqjsUæ izlkn 'kekZlqjsUæ izlkn 'kekZlqjsUæ izlkn 'kekZ]]]]
ljdkj ds lfpoA
[Bihar Act 13, 2017]
THE BIHAR TAXATION LAW AMENDMENT ACT, 2017
AN
ACT
to further amend the Bihar Value Added Tax Act, 2005
BE it enacted by Legislature of Bihar in the Sixty- eighth Year of the Republic of
India as follows:-
1. Short title, extent and commencement.- (1) This Act may be called the Bihar
Taxation Law Amendment Act, 2017.
(2) It extends to the whole of the State of Bihar.
(3) It shall come into force on such date as the St ate Government may, by
notification in the Official Gazette, appoint:
Provided that different dates may be appointed for different provisions of this Act
and any reference in any such provision to the comm encement of this Act shall be construed
as a reference to the coming into force of that provision.
2. Definition. “appointed day” means the date on which the provisi ons of this Act
come into force.
3. Amendment of Section 2 (l) of the Bihar Value Ad ded Tax Act, 2005- (1)
Clause (l) of section 2 the Bihar Value Added Tax A ct, 2005 (hereafter referred to in this
Act as “the Value added Tax Act”) shall be substituted by the following, namely:-
‘(l) “goods” means the goods included in Entry 54 o f List II of the seventh schedule
to the Constitution;’.
(2) Sub-clause (ii) and sub-clause (iii) of clause (o) of section 2 of the Value added
Tax Act shall be deleted.
4. Amendment of section 3A of the Value Added Tax Act, 2005.- The words
“specified in Schedule IV” after the words “surchar ge on the sale of goods” in Sub-section
(1) of Section 3A of the Value Added Tax Act shall be deleted.
5. Deletion of section 3AA of the Value Added Tax Act, 2005.-Section 3AA of
the Value Added Tax Act shall be deleted.
6. Deletion of section 4 of the Value Added Tax Ac t, 2005.-Section 4 of the Value
Added Tax Act shall be deleted.
7. Deletion of section 5 of the Value Added Tax Ac t, 2005.-Section 5 of the Value
Added Tax Act shall be deleted.
8.Deletion of section 7 of the Value Added Tax Act, 2005 .-Section 7 of the Value
Added Tax Act shall be deleted.
9. Amendment of section 8 of the Value Added Tax A ct, 2005.- The words,
figures and bracket “or section 7 or sub-section (2 )” after the words “under section 6” of
section 8 the Value Added Tax Act shall be shall be substituted by the words figures and
bracket “or sub-section (1)”.
10. Amendment of section 13 of the Value Added Tax Act, 2005 .-(1) Sub-section
(1) of section 13 of the Value Added Tax Act shall be deleted and the existing sub-sections
(2) and (3) shall be re-numbered as (1) and (2) respectively.
(2) Clause (a) of sub-section (2) of section 13 of the Value added Tax Act shall be
substituted by the following namely:-
6 एg466एuni092Cएuni0939एuni093Eएuni0930 गजट (असएuni093Eधएuni093Eएuni0930ण ), 8 मई मई मई मई 2017
“(a) The tax on sale of goods shall be levied at su ch point or points in a series of
sales in the State as a State Government may, by notification, specify.”
(3) The words and comma “specified in schedule IV,” after the words “sale of
goods” in clause (b) of sub-section (2) of section 13 of the Value added Tax Act shall be
deleted.
(4) The words and comma “in respect of any goods sp ecified in schedule IV,” after
the words “the State Government specifies” in claus e (c) of sub-section (2) of section 13 of
the Value added Tax Act shall be deleted.
11. Amendment of section 14 of the Value Added Tax Act, 2005.- Section 14 of
the Value Added Tax Act shall be substituted by the following, namely:-
“14. Tax shall be payable on the sale price of the goods at the rate not below ten
percent and not exceeding fifty percent and subject to such conditions and restrictions, as
the State Government may, by notification specify.”
12. Deletion of section 15 of the Value Added Tax Act, 2005 .-Section 15 of the
Value Added Tax Act shall be deleted.
13. Deletion of section 15A of the Value Added Tax Act, 2005.-Section 15A of the
Value Added Tax Act shall be deleted.
14. Deletion of section 15B of the Value Added Tax Act, 2005 .-Section 15B of
the Value Added Tax Act shall be deleted.
15. Deletion of section 16 of the Value Added Tax Act, 2005.-Section 16 of the
Value Added Tax Act shall be deleted.
16. Amendment of section 24 of the Valued Added Tax Act, 2005.- (1) Sub-
section (1A) of section 24 of the Value Added Tax Act shall be substituted by the following,
namely:-
“(1A) Every person, being a registered dealer shall furnish, to the prescribed
authority, a true and complete return, in the form and manner prescribed, in respect of all his
transactions relating to sales, purchases, receipts and dispatches of goods and any other
transactions prescribed specially for each quarter, on or before such date as the
Commissioner may, by notification, specify:
Provided that different dates may be specified in r espect of different categories of
registered dealers.”
(2) Sub-sections (4) and (4A) of section 24 of the Value Added Tax Act shall be
deleted.
(3) Sub-section (5) of section 24 of the Value Adde d Tax Act shall be substituted by
the following, namely:-
“(5) If the due date prescribed for the filing of a ny return happens to be a holiday,
the next date on which the office opens shall be deemed to be the due date.”
(4) The words, figures and brackets “in sub-section (1A) or sub-section (2) or sub-
section (3) of sub-section (4)” after the words “co ntained in” in sub-section (6) of section 24
of the Value Added Tax Act shall be substituted by the words, figures and brackets “in sub-
section (1A) or sub-section (3).
(5) The words, figures and brackets “or sub-section (4) or sub-section (4A)” after the
words “or sub-section (3)” in the first proviso to sub-section (6) of section 24 of the Value
Added Tax Act shall be deleted.
(6) The words, figures and brackets “quarterly retu rn under sub-section (1A) or the
quarterly statement or sub-section (4)” after the w ords “furnished a” in sub-section (7) of
section 24 of the Value Added Tax Act shall be subs tituted by the words, figures and
brackets “return under sub-section (1A).
7 एg466एuni092Cएuni0939एuni093Eएuni0930 गजट (असएuni093Eधएuni093Eएuni0930ण ), 8 मई मई मई मई 2017
(7) The words, figures and brackets “or sub-section (4A) or the quarterly statement
under sub-section (4)” after the words “or sub-sect ion (3)” in sub-section (8) of section 24
of the Value Added Tax Act shall be deleted.
(8) The words, figures and brackets “other than a d ealer permitted to pay tax under
the sub-section (1) and sub-section (4) of section 15” after the words “Every dealer” in
clause (a) sub-section (9) of section 24 of the Value Added Tax Act shall be deleted.
(9) Clause (b) of sub-section (9) of section 24 of the Value Added Tax Act shall be
deleted.
(10) Sub-section (10) of section 24 of the Value Ad ded Tax Act shall be substituted
by the following, namely:-
“(10) If a dealer, required to furnish the return u nder sub-section (1A), fails to pay
the amount of tax payable according to the provisio ns of sub-section (9), such dealer shall
be liable to pay interest –
(a) in respect of tax payable under sub-section (9) , by him in accordance with the
return or revised return, as the case may be; or
(b) in respect of the tax payable for the period fo r which he has failed to furnish
returns under sub-section (1A), at the rate of one and a half percent per month of the amount
due from the date the tax so payable had become due to the date of its payment.
Explanation : For the purposes of this sub-section —
(i) where the period of default in payment of tax c overs a period less than a month,
the interest payable on such tax in respect of such period shall be computed proportionately;
(ii) month shall mean thirty days.”
17. Deletion of section 24A of the Value Added Tax Act, 2005.-Section 24A of the
Value Added Tax Act shall be deleted.
18. Deletion of section 30 of the Value Added Tax A ct, 2005.-Section 30 of the
Value Added Tax Act shall be deleted.
19. Amendment of section 35of the Value Added Tax Act, 2005.-(1) Clauses (b)
and (c) of sub-section (1) of Section 35 of the Value Added Tax Act shall be deleted.
(2) The words “in Schedule IV” after the words “spe cified in” in clause (f) of sub-
section (1) of Section 35 of the Value Added Tax Act shall be deleted.
(3) The words “in sub-section (2) of section 13” af ter the words “evidence as
required by” in clause (f) of sub-section (1) of Se ction 35 of the Value Added Tax Act shall
be substituted by the words “in sub-section (1) of section 13”.
(4) Sub-section (1A) of Section 35 of the Value Added Tax Act shall be deleted.
20. Deletion of section 36 of the Value Added Tax Act, 2005.-Section 36 of the
Value Added Tax Act shall be deleted.
21. Amendment of section 52of the Value Added Tax Act, 2005.-(1) The words,
figures and bracket “(other than a dealer permitted to pay tax under sub-section (1) or sub-
section (1A) or sub-section (4) of section 15),” in sub-section (1) of Section 52 of the Value
Added Tax Act shall be deleted.
(2) Sub-section (4) of Section 52 of the Value Added Tax Act shall be deleted.
22.Amendment of section 53 of the Value Added Tax A ct, 2005.-Clause (a) of the
proviso to sub-section (1) of section 53 of the Value Added Tax Act shall be deleted.
23. Deletion of section 69A of the Value Added Tax Act, 2005.- Section 69A of
the Value Added Tax Act shall be deleted.
24. Deletion of Schedule I, Schedule II, Schedule I II Schedule IIIA and
Schedule IV of the Bihar Value Added Tax Act, 2005. -Schedule I, Schedule II, Schedule
III Schedule IIIA and Schedule IV appended to the Value Added Tax Act shall be deleted.
8 एg466एuni092Cएuni0939एuni093Eएuni0930 गजट (असएuni093Eधएuni093Eएuni0930ण ), 8 मई मई मई मई 2017
25. Saving. (1) The amendment of the Value Added Tax Act (here after referred to
as “such amendment” or “amended Act”, as the case m ay be) to the extent mentioned in
sub-section (2) shall not—
(a) revive anything not in force or existing at the time of such amendment; or
(b) affect the previous operation of the amended Ac t and orders or anything duly
done or suffered thereunder; or
(c) affect any right, privilege, obligation, or lia bility acquired, accrued or incurred
under the amended Act or orders under the amended Act; or
(d) affect any tax, surcharge, penalty, fine, inter est as are due or may become due or
any forfeiture or punishment incurred or inflicted in respect of any offence or violation
committed against the provisions of the amended Act; or
(e) affect any investigation, inquiry, verification (including scrutiny and audit),
assessment proceedings, adjudication and any other legal proceedings or recovery of arrears
or remedy in respect of any such tax, surcharge, pe nalty, fine, interest, right, privilege,
obligation, liability, forfeiture or punishment, as aforesaid, and any such investigation,
inquiry, verification (including scrutiny and audit ), assessment proceedings, adjudication
and other legal proceedings or recovery of arrears or remedy may be instituted, continued or
enforced, and any such tax, surcharge, penalty, fin e, interest, forfeiture or punishment may
be levied or imposed as if the Value Added Tax Act had not been so amended;
(f) affect any proceedings including that relating to an appeal, revision, review or
reference, instituted before, on or after the appoi nted day under the said amended Act and
such proceedings shall be continued under the said amended Act as if this Act had not come
into force and the Value Added Tax Act had not been amended.
(2) The mention of the particular matters referred to in sub-section (1) shall not be
held to prejudice or affect the general application of section 8 of the Bihar and Orissa
General Clauses Act, 1917 with regard to the effect of repeal.
fcgkj&jkT;iky ds vkns'k ls]
lqjsUæ izlkn 'kekZlqjsUæ izlkn 'kekZlqjsUæ izlkn 'kekZlqjsUæ izlkn 'kekZ]]]]
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————
अधएuni0940एg162एuni0915 , सिचवएuni093Eलय मएuni0941एu093Fणएuni093Eलय ,
एg466एuni092Cएuni0939एuni093Eएuni0930 , ii iiटनएuni093E एg430एuni093Eएuni0930एuni093E एu0942एuni0915एuni093Eिएuni0936एuni0924 एवं मएuni0941एg465एu093Fएuni0924एuni0964
एg466एuni092Cएuni0939एuni093Eएuni0930 गजट (असएuni093Eधएuni093Eएuni0930ण ) 378-571+400 -एuni0921एg547 0टएg547 0पएuni0940 0एuni0964
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