ईuni093Fईuni0928ईuni092Cईuni0902ईuni0927ईuni0928 ईuni0938ईuni0902ईg201 ईuni092Fईuni093E पी0ईuni091Fईg5470-40
ईg466ईuni092Cईuni0939ईuni093Eईuni0930 ईg466ईuni092Cईuni0939ईuni093Eईuni0930 ईg466ईuni092Cईuni0939ईuni093Eईuni0930 ईg466ईuni092Cईuni0939ईuni093Eईuni0930 गजईuni091F गजईuni091F गजईuni091F गजईuni091F
अईuni0938ईuni093Eईuni0927ईuni093Eईuni0930ण अईuni0902क अईuni0938ईuni093Eईuni0927ईuni093Eईuni0930ण अईuni0902क अईuni0938ईuni093Eईuni0927ईuni093Eईuni0930ण अईuni0902क अईuni0938ईuni093Eईuni0927ईuni093Eईuni0930ण अईuni0902क
ईg466ईuni092Cईuni0939ईuni093Eईuni0930 ईuni0938ईuni0930कईuni093Eईuni0930 ईg430ईuni093Eईuni0930ईuni093E ईu0942कईuni093Eईuni093Fईuni0936ईuni0924 ईg466ईuni092Cईuni0939ईuni093Eईuni0930 ईuni0938ईuni0930कईuni093Eईuni0930 ईg430ईuni093Eईuni0930ईuni093E ईu0942कईuni093Eईuni093Fईuni0936ईuni0924 ईg466ईuni092Cईuni0939ईuni093Eईuni0930 ईuni0938ईuni0930कईuni093Eईuni0930 ईg430ईuni093Eईuni0930ईuni093E ईu0942कईuni093Eईuni093Fईuni0936ईuni0924 ईg466ईuni092Cईuni0939ईuni093Eईuni0930 ईuni0938ईuni0930कईuni093Eईuni0930 ईg430ईuni093Eईuni0930ईuni093E ईu0942कईuni093Eईuni093Fईuni0936ईuni0924
66 66 ईg207 ईuni092Fईuni0947ईg207 ईuni092Fईuni0947ईg207 ईuni092Fईuni0947ईg207 ईuni092Fईuni0947ईu0902 ईuni0920 ईu0902 ईuni0920 ईu0902 ईuni0920 ईu0902 ईuni0920 1933 1933 1933 1933 (( ((ईuni0936ईuni0936 ईuni0936ईuni093600 00)) ))
(( ((ईuni0938ईuni0902ईuni0938ईuni0902 ईuni0938ईuni0902ईuni0938ईuni090200 00 पप पपईuni091Fईuni0928ईuni093E ईuni091Fईuni0928ईuni093E ईuni091Fईuni0928ईuni093E ईuni091Fईuni0928ईuni093E 22 2240 40 40 40) ) ) ) पप पपईuni091Fईuni0928ईuni093E ईuni091Fईuni0928ईuni093E ईuni091Fईuni0928ईuni093E ईuni091Fईuni0928ईuni093E,, ,, ईuni0936ईuni0941ईu092Cईuni0935ईuni093Eईuni0930 ईuni0936ईuni0941ईu092Cईuni0935ईuni093Eईuni0930 ईuni0936ईuni0941ईu092Cईuni0935ईuni093Eईuni0930 ईuni0936ईuni0941ईu092Cईuni0935ईuni093Eईuni0930,, ,, 27 27 27 27 मई मई मई मई 20 20 20 2011 11 11 11
fof/k foHkkx
———
vf/klwpuk,a
27 ebZ 2011
laŒ ,y0th0&1&06@2011@ 104&yst — fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr
vf/kfu;e] ftlij jkT;iky fnukad 25 ebZ 2011 dks vuqe fr ns pqdsa gSa] blds }kjk
loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gS A
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
2 ईg466ईuni092Cईuni0939ईuni093Eईuni0930 गजईuni091F (अईuni0938ईuni093Eईuni0927ईuni093Eईuni0930ण ), 27 ebZ 2011
[ fcgkj vf/kfu;e 8] 2011 ]
fcgkj ewY;of)Zr dj ¼la’kks/ku½ vf/kfu;e] 2011
fcgkj ewY;of)Zr dj vf/kfu;e] 2005 ¼vf/kfu;e 27] 2005½ esa la'kks/ku gsrq vf/kfu;eA
Hkkjr x.kjkT; ds cklBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :Ik esa ;g
vf/kfu;fer gks %&
1- laf{kIr uke] foLrkj vkSj izkjEHk A& ¼1½ ;g vf/kfu;e fcgkj ewY;of)Zr dj ¼la'kks/ku½
vf/kfu;e] 2011 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g vf/klwpuk fuxZr gksus dh frfFk ls izo`Ùk gks xkA
2- fcgkj ewY;of)Zr dj vf/kfu;e] 2005 ¼vf/kfu;e 27] 200 5½ dh /kkjk&24 esa
la'kks/kuA&¼1½ 2005 ds vf/kfu;e&27 dh /kkjk&24 dh mi&/kkjk ¼6½ dk izFke ijUrqd fuEuor~ izfrLFkkfir
fd;k tk;sxk] ;Fkk&
“ijUrq ;g fd vkink tSlh vlk/kkj.k fLFkfr esa vk;qDr fdlh lkekU; ;k fo’ks"k vkns’k }kjk
vfHkfyf[kr fof’k"V dkj.kksa ls lkekU; :i ls ;k fdlh {ks= fo’ks"k ds O;olkf;;ksa ds
fy, mi&/kkjk ¼1½ vFkok mi&/kkjk ¼3½ vFkok mi&/kkjk ¼4½ vFkok mi&/kkjk ¼4d½ esa
fooj.kh vFkok fooj.k nkf[ky djus dh fu/kkZfjr rkjh[ k dks fdlh vof/k ds fy, c<k
ldsaxs fdUrq ;g o`f) rhu ekg ls vf/kd ugha gksxh%"
ijUrq ;g Hkh fd jkT; ljdkj fooj.kh ;k =Sekfld fooj. k nkf[ky djus dh fu;r frfFk dks
fu/kkZfjr frfFk ls N% ekg dh vof/k rd Ck<k ldsxh fd Urq ,d ckj esa rhu ekg ls
vf/kd ugha gksxhA
¼2½ 2005 dk vf/kfu;e 27 dh /kkjk&24 dh mi&/kkjk ¼8½ dks fuEuor~ izfrLFkkfir fd;k tk;sxk]
;Fkk&
^^¼8½¼d½ mi&/kkjk ¼1½ vFkok mi&/kkjk ¼3½ vFkok mi&/kkjk ¼4d½ esa fofufnZ"V le; ds vanj
fooj.kh vFkok mi&/kkjk ¼4½ vFkok] ;Fkk fLFkfr mi&/k kjk ¼6½ ds v/khu foLrkfjr frfFk
ds vanj frekgh ls lacaf/kr LVsVesaV ;fn O;olk;h nkf [ky djus esa vlQy jgrk gS rks
og tqekZuk Hkqxrku djus dk nk;h gksxk&
(i) foyEc ds izFke N% ekg ds fy, izR;sd ekg] vFkok mlds Hkkx] ds fy, lkr lkS
ipkl :i;s dh jkf'k ( rFkk
(ii) foyEc ds izR;sd vuqoÙkhZ ekg ds fy, izR;sd ekg] vFk ok mlds Hkkx] ds fy,
esa ,d gtkj :i;s dh jkf'kA
¼[k½ [k.M ¼d½ esa fofufnZ"V fooj.kh vFkok LVsVesaV] ;FkkfLFkfr fofgr rjhds ls
nkf[ky djus ds iwoZ lacaf/kr O;olk;h }kjk [k.M ¼d½ esa fofufnZ"V tqekZuk dk
Hkqxrku fd;k tk;sxkA**
¼3½ 2005 dk vf/kfu;e 27 dh /kkjk&24 dh mi&/kkjk ¼9d½ foyksfir dh tk;sxhA
3- fcgkj ewY;of)Zr dj vf/kfu;e] 2005 ¼2005 dk vf/kfu;e 27½ dh /kkjk&24d esa
la'kks/ku A&¼1½ 2005 dk vf/kfu;e 27 dh /kkjk&24d esa mfYyf[kr 'kCn lewg ^^fufgr fdlh ckr ds gksrs
gq,** ds igys dks"Bd vkSj vad “¼1½** vUrfoZ"V fd;k tk;sxkA
¼2½ 2005 dk vf/kfu;e 27 dh /kkjk&24d esa fuEufyf[kr ubZ mi&/kkjk ¼2½ tksM+h tk;sxh] ;Fkk&
^^¼2½¼d½ mi&/kkjk ¼1½ esa varfoZ"V fdlh ckr ds gksr s gq, Hkh] vkink tSalh vlk/kkj.k fLFkfr esa
vk;qDr fdlh lkekU; ;k fo’ks"k vkns’k }kjk vfHkfyf[kr fof’k"V dkj.kksa ls lkekU; :i ls ;k
fdlh {ks= fo’ks"k ds O;olkf;;ksa ds fy, mi&/kkjk ¼1 ½ esa fufnZ"V fooj.kh nkf[ky djus dh
fu/kkZfjr rkjh[k dks fdlh vof/k ds fy, c<k ldsaxs f dUrq ;g o`f) rhu ekg ls vf/kd ugha
gksxh%
3
ईg466ईuni092Cईuni0939ईuni093Eईuni0930 गजईuni091F (अईuni0938ईuni093Eईuni0927ईuni093Eईuni0930ण), 27 ebZ 2011
ijUrq ;g Hkh fd jkT; ljdkj mi&/kkjk ¼1½ esa fufnZ"V fooj.kh nkf[ky djus dh fu;r frfFk dks
fu/kkZfjr frfFk ls N% ekg dh vof/k rd Ck<k ldsxhA
¼[k½ mi&/kkjk ¼1½ ds v/khu fofufnZ"V le; ds vanj ;f n O;olk;h fooj.kh nkf[ky djus esa
vlQy jgrk gS rks og foyEc ds fy, izR;sd ekg ds fy, :0 ik¡p lkS dh jkf'k vFkok
mldk Hkkx] dk Hkqxrku djus dk nk;h gksxkA
¼x½ mi&/kkjk ¼1½ esa fofufnZ"V fooj.kh nkf[ky djus ds iwoZ fofgr rjhds ls lacaf/kr O;olk;h
}kjk [k.M ¼[k½ esa fofufnZ"V tqekZuk dk Hkqxrku fd;k tk;sxkA
4- fcgkj ewY;of)Zr dj vf/kfu;e] 2005 ¼2005 dk vf/kfu;e 27½ dh /kkjk&25 esa
la'kks/kuA&¼1½ 2005 dk vf/kfu;e 27 dh /kkjk&25 dh mi&/kkjk ¼1½ dk [k.M ¼M-½ esa 'kCn lewg ^^vFkok
rRdky fdlh vU; fof/k ds v/khu izo`Ùk** dks foyksfir fd;k tk;sxkA
¼2½ 2005 dk vf/kfu;e 27 dh /kkjk&25 dh mi&/kkjk ¼1½ dk [k.M ¼p½ foyksfir fd;k tk;sxkA
5- fcgkj ewY;of)Zr dj vf/kfu;e] 2005 dh /kkjk&27 esa l a'kks/ku ¼2005 dk
vf/kfu;e 27½ A& ¼1½ 2005 dk vf/kfu;e 27 dh /kkjk&27 dh mi&/kkjk ¼1½ dks fuEuor~ izfrLFkkfir fd;k
tk;sxk] ;Fkk&
^^¼1½ ;fn dksbZ fucaf/kr O;olk;h /kkjk&24 dh mi&/kk jk ¼3½ esa fofufnZ"V fu;r frfFk ds igys
/kkjk&24 dh mi&/kkjk ¼3½ esa fofufnZ"V fooj.kh nkf[ ky djus esa vlQy jgrk gS rks fofgr
izkf/kdkjh O;olk;h dks lquokbZ dk ;qfDr;qDr volj ns us ds ckn vius loksZre foosd ls
O;olk;h }kjk ns; dj vkSj lwn] ;fn dksbZ gks] dk fu/kkZj.k djsxk] %
ijUrq ;g fd /kkjk&26 dh mi&/kkjk ¼2½ ds izko/kkuksa ds rgr foLr`r vads{k.k ds fy, p;fur
O;olk;h ds laca/k esa ,slk dksbZ dj fu/kkZj.k ugha fd;k tk;sxk%
ijUrq ;g vkSj fd ,sls dj fu/kkZj.k ds fy, dksbZ dkj Zokgh ml foÙkh; o"kZ ds i'pkrorhZ o"kZ ds
lekiu ds i'pkr gh izkjaHk dh tk,xh ftl o"kZ dh ckor O;olk;h }kjk /kkjk 24 dh
mi&/kkjk ¼3½ ds v/;/khu nkf[ky dh tkus okyh fooj.kh esa O;frØe fd;k x;k gks%
ijUrq ;g Hkh fd bl mi&/kkjk ds v/khu 'kq: dh xbZ dk ;Zokgh izkjaHk gksus dh frfFk ls nks o"kksZa ds
vanj iw.kZ dj yh tk;sxh**A
6- fcgkj ewY;of)Zr dj vf/kfu;e] 2005 ¼vf/kfu;e 27] 200 5½ dh /kkjk&31 esa
la'kks/ku A&2005 dk vf/kfu;e 27 dh /kkjk&31 dh mi&/kkjk ¼2½ ds [k.M ¼[k½ ds ckn ,d u;k [k.M ¼x½
fuEuor~ tksM+k tk;sxk] ;Fkk&
^^¼x½ bl mi&/kkjk ds v/khu O;olk;h dks lquokbZ dk ;qfDr ;qDr volj iznku fd;s fcuk dksbZ vkns'k
ikfjr ugha fd;k tk;sxk**A
7- fcgkj ewY;of)Zr dj vf/kfu;e] 2005 ¼vf/kfu;e 27] 200 5½ dh /kkjk&37 esa
la'kks/ku A&2005 dk vf/kfu;e 27 dh /kkjk&37 esa mfYyf[kr 'kCn] dks"Bd ,oa vad ^^/kkjk 31 dh mi&/kkjk
¼1½** ds igys 'kCn] dks"Bd ,oa vad ^^/kkjk&27 dh mi&/kkjk ¼1½** vUrfoZ"V fd;k tk;sxkA
8- fcgkj ewY;of)Zr dj vf/kfu;e] 2005 ¼vf/kfu;e 27] 20 05½ dh /kkjk&39 esa
la'kks/ku A&2005 dk vf/kfu;e 27 dh /kkjk&39 dh mi&/kkjk ¼2½ dk [k.M ¼ iv ½ esa mfYyf[kr 'kCn lewg
^^vFkok vf/kjksfir 'kkfLr** ds ckn 'kCn lewg ^^vFkok Hkqxrs; vFkZn.M** vUrfoZ"V fd;k tk;sxkA
9- fcgkj ewY;of)Zr dj vf/kfu;e] 2005 ¼vf/kfu;e 27] 200 5½ dh /kkjk&52 esa
la'kks/ku A&¼1½ 2005 dk vf/kfu;e 27 dh /kkjk&52 dh mi&/kkjk ¼1 ½ esa mfYyf[kr 'kCn vad vkSj dks"Bd
^^dh mi&/kkjk ¼1½ rFkk mi&/kkjk ¼4½** dks 'kCn] vad vkSj dks"Bd ^^dh mi&/kkjk ¼1½ vFkok mi&/kkjk ¼1d½
vFkok mi&/kkjk ¼4½** ls izfrLFkkfir fd;k tk;sxkA
¼2½ 2005 dk vf/kfu;e 27 dh /kkjk&52 dh mi&/kkjk ¼4½ esa mfYyf[kr 'kCn] vad vkSj dks"Bd ^^dh
mi&/kkjk ¼1½ vkSj mi&/kkjk ¼4½** dks 'kCn] vad vkSj dks"Bd ^^dh mi&/kkjk ¼1½ vFkok mi&/kkjk ¼1d½ vFkok
mi&/kkjk ¼4½ ls izfrLFkkfir fd;k tk;sxkA
10- fcgkj ewY;of)Zr dj vf/kfu;e] 2005 ¼vf/kfu;e 27] 200 5½ dh /kkjk&54 esa
la'kks/ku A A& ¼1½ 2005 dk vf/kfu;e 27 dh /kkjk&54 dh mi&/kkjk ¼ 1½ dks fuEuor~ izfrLFkkfir fd;k
tk;sxk] ;Fkk&
4 ईg466ईuni092Cईuni0939ईuni093Eईuni0930 गजईuni091F (अईuni0938ईuni093Eईuni0927ईuni093Eईuni0930ण ), 27 ebZ 2011
^^¼1½ bl vf/kfu;e ds iz;kstuksa ds fy, bl vf/kfu;e dh /kkjk&24 dh mi&/kkjk ¼3½ dk
Li"Vhdj.k ds vk'k; ds varxZr izR;sd fofufnZ"V O;olk ;h vius okf"kZd ys[kk dk vads{k.k
ys[kkdkj ds }kjk fu;r frfFk ls igys djk;sxkA
Li"Vhdj.k%& bl mi&/kkjk ds iz;kstuksa ds fy, vfHkO;fDr ^^fofufnZ"V O;olk;h** ls vfHkizsr gksxk&
¼d½ dEiuh vf/kfu;e] 1956 ds vFkZ ds varxZr dEiuh( r Fkk
¼[k½ mi;qZDr dEiuh dks NksM+dj O;olk;h ftldh ldy fc Øh ,d djksM+ :i;k ls vf/kd gSA
¼2½ vf/kfu;e 27] 2005 dh /kkjk&54 dh mi&/kkjk ¼4½ d ks fuEuor~ izfrLFkkfir fd;k tk;sxk]
;Fkk&
^^¼4½¼d½ ;fn dksbZ O;olk;h mi&/kkjk ¼2½ vFkok mi&/k kjk ¼3½ ds izko/kkuksa dk mYya?ku djrk gS
rks og foyEc ds fy, vFkZn.M ds :Ik esa izR;sd ekg d s fy, vFkok mldk Hkkx 5]000
¼ik¡p gtkj½ :i;k dh jkf'k tks vf/kdre 50]000 ¼ipkl g tkj½ :i;k rd gks ldrh gS]
Hkqxrku djus dk nk;h gksxkA
¼[k½ [k.M ¼d½ essa fofufnZ"V vFkZn.M dk Hkqxrku fof gr rjhds ls izfrosnu vFkok ys[kk rFkk
LVsVeasV] ;FkkfLFkfr nkf[ky djus ds iwoZ O;olk;h }kjk fd;k tk;sxk**A
11- fcgkj ewY;of)Zr dj vf/kfu;e] 2005 ¼vf/kfu;e 27] 200 5½ dh /kkjk&56 esa
la'kks/kuA &2005 dk vf/kfu;e 27 dh /kkjk&56 dk Li"Vhdj.k fuEuor~ izfrLFkkfir fd;k tk;sxk] ;Fkk&
^^Li"Vhdj.k & bl /kkjk ds iz;kstuksa ds fy, ,slk ekuk tk;sxk fd ekyksa dks mfpr rjhds ls
ys[kkc) ugha fd;k x;k gS ;fn]&
¼d½ O;olk;h ds ekeys esa ekyksa dks ;k rks ys[kk [k krksa esa ugha p<+k;k x;k gS vFkok mUgsa bl
rjg oxhZ—r fd;k x;k gS ftlls bl vf/kfu;e ds v/khu H kqxrs; dj dh vioapuk laHkkfor
gS( vFkok
¼[k½ xksnke vFkok Dyh;fjax] cqfdax vFkok QkjokfMax ,tsUV ds ekfyd vFkok O;fDr tks ekyksa ds
;krk;kr ds O;olk; esa dk;Zjr gS ds ekeys esa] /kkjk &59 dh mi&/kkjk ¼2½ ds v/khu fofgr
iath ,oa ys[kk esa ekyksa dks mfpr rjhds ls ugha p<+ k;k x;k gS( rFkk vfHkO;fDr ^^mfpr
ys[kkadu** dk rn~uqlkj vk'k; xzg.k fd;k tk;sxk**A
12- fcgkj ewY;of)Zr dj vf/kfu;e] 2005 ¼vf/kfu;e 27] 200 5½ dh /kkjk&72 esa
la'kks/kuA &vf/kfu;e 27] 2005 dh /kkjk&72 dh mi&/kkjk ¼2½ es m fYyf[kr 'kCn lewg ^^iPphl izfr'kr** dks
'kCn lewg ^^chl izfr'kr** ls izfrLFkkfir fd;k tk;sxk**A
13- fcgkj ewY;of)Zr dj vf/kfu;e 2005 ¼vf/kfu;e 27] 2005 ½ dh /kkjk&73 esa
la'kks/kuA&¼1½ vf/kfu;e 27] 2005 dh /kkjk&73 dh mi&/kkjk ¼2½ e sa mfYyf[kr 'kCn lewg ^^iPphl izfr'kr**
dks 'kCn lewg ^^chl izfr'kr** ls izfrLFkkfir fd;k tk;sxkA
¼2½& vf/kfu;e 27] 2005 dh /kkjk&73 dh mi&/kkjk ¼2½ esa ,d Li"Vhdj.k fuEuor~ tksM+k tk;sxk]
^^Li"Vhdj.k & bl mi&/kkjk ds iz;kstuksa ds fy, vfHkO;fDr ^^foo kfnr jkf'k** ls vfHkizsr gksxk og jkf'k tks
fu/kkZfjr dj ls fookn ds o"kZ esa O;olk;h }kjk tek dh xbZ dj dh jkf'k dks ?kVkus ds ckn
cprh gSA**
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
———
27 ebZ 2011
laŒ ,yŒthŒ&1&06@2011@105&yst — fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj jkT;iky }kjk
fnukad 25 ebZ 2011 dks vuqer fcgkj ewY; of)Zr&dj ¼la'kks/ku½ vf/kfu;e] 2011 dk fuEufyf [kr vaxzsth
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/kÑr ikB le>k tk;sxkA
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
5
ईg466ईuni092Cईuni0939ईuni093Eईuni0930 गजईuni091F (अईuni0938ईuni093Eईuni0927ईuni093Eईuni0930ण), 27 ebZ 2011
[Bihar Act 8, 2011]
BIHAR VALUE ADDED TAX (AMENDMENT) ACT, 2011
AN
ACT
TO AMEND THE BIHAR VALUE ADDED TAX ACT, 2005 (ACT NO. 27 OF 2005)
BE it enacted by the Legislature of the State of Biha r in the sixty-second year of the
Republic of India as follows:-
1. Short title, extent and commencement.— (1) This Act may be called the Bihar Value
Added Tax (Amendment) Act, 2011.
(2) It shall extend to the whole of the State of Biha r.
(3) It shall come into force with effect from the dat e of notification.
2. Amendment to Section-24 of the Bihar Value Added Ta x Act, 2005.— ( 1) The first
proviso to sub-Section ( 6) of Section 24 of Act 27 of 2005, shall be substit uted by the following,
namely—
“Provided that the Commissioner may, in extraordina ry situations such as disasters
and in respect of dealers in general or of a specific area, for specific reasons to be
recorded in writing, extend the date of filling the returns or statements specified
in sub-Section ( 1) or sub-Section ( 3) or sub-Section ( 4) or sub-Section ( 4A ) in
respect of any period, beyond the stipulated date b y a general or specific order
and such extension shall not exceed a period of three months:”
Provided that the state Government may extend the d ate of filing the return or the
quarterly return beyond the stipulated date by six months but not beyond three
months at a time.
(2) Sub-Section ( 8) of Section-24 of Act 27 of 2005 shall be substitu ted by the
following, namely—
“( 8)(a) If a dealer fails to furnish the return within the time specified under sub-Section
(1) or sub-Section ( 3) or sub-Section ( 4A ) or the quarterly statement under sub-
Section ( 4), or, as the case may be, within the date extended under sub-Section
(6), he shall be liable to pay, by way of fine—
(i) a sum of seven hundred and fifty rupees for each mo nth, or part thereof, of the
delay for the first six months of the delay; and
(ii) a sum of one thousand rupees for each month, or par t thereof, of the delay for
each subsequent month of the delay.
(b) The fine specified in clause (a) shall be paid by the concerned dealer, in the
manner prescribed, before furnishing the return or the statement, as the case may
be, specified in clause (a).”
(3) Sub-Section ( 9A ) of Section-24 of Act 27 of 2005 shall be deleted.
3. Amendment to Section-24A of the Bihar Value Adde d Tax Act, 2005 (Act 27 of
2005).—(1) The brackets and figure “( 1)” shall be inserted before the words “Notwithstand ing
anything contained” in Section 24A of Act 27 of 2005.
(2) The following new sub-Section ( 2) shall be added in Section-24A of Act 27 of 2005,
namely—“( 2)(a) Notwithstanding anything contained in sub-Section ( 1), the Commissioner may,
in extraordinary situations such as disasters and i n respect of dealers in general or of a specific
area, for specific reasons to be recorded in writin g, extend the date of filling the return specified
in sub-Section ( 1) in respect of any period, beyond the stipulated d ate by a general or specific
order and such extension shall not exceed a period of three months:
Provided that the State Government may, by a notifi cation, extend the date for filing
the return specified in sub-Section ( 1) beyond the stipulated date, by a period not
exceeding six months.”
(b) If a dealer fails to furnish the return within the time specified under sub-Section
(1), or the date extended in clause (a), he shall be liable to pay, by way of fine, a
sum of five hundred rupees for each month, or part thereof, of the delay.
(c) The fine specified in clause (b) shall be paid b y the concerned dealer, in the
manner prescribed, before furnishing the return specified sub-Section ( 1).”
6 ईg466ईuni092Cईuni0939ईuni093Eईuni0930 गजईuni091F (अईuni0938ईuni093Eईuni0927ईuni093Eईuni0930ण ), 27 ebZ 2011
4. Amendment to Section-25 of the Bihar Value Added Tax Act, 2005 (Act 27 of
2005).—(1) The words “or under any other law for the time be ing in force” in clause (e) of Sub-
Section ( 1) of Section-25 of Act 27 of 2005 shall be deleted.
(2) Clause (f) of Sub-Section ( 1) of Section-25 of Act 27 of 2005 shall be deleted.
5. Amendment to Section-27 of the Bihar Value Added Tax Act, 2005 (Act 27 of
2005).— ( 1) Sub-Section ( 1) of Section-27 of Act 27 of 2005 shall be substitu ted by the
following, namely—
“( 1) If a registered dealer fails to furnish before th e due date specified under sub-
section ( 3) of section-24 the return specified under sub-Section ( 3) of Section-24,
the prescribed authority shall, after giving the de aler a reasonable opportunity of
being heard, asses to the best of its judgment, the amount of tax due from the
dealer and interest, if any:
Provided that no such assessment shall be made in r espect of a dealer who has
been selected for detailed audit in terms of the pr ovisions of sub-Section ( 2) of
section-26:
Provided further that no proceeding for such assess ment shall be initiated except after
the expiry of the financial year following the year in respect of which the dealer
has defaulted in furnishing the return specified un der sub-Section ( 3) of
Section-24:
Provided further also that a proceeding initiated u nder this sub-section shall be
completed within a period of two years from the date of initiation.”
6. Amendment to Section-31 of the Bihar Value Added Tax Act, 2005 (Act 27 of
2005).— After clause (b) of sub-Section ( 2) of Section-31 of Act 27 of 2005, the following ne w
clause (c) shall be added, namely—
“(c) No order shall be passed under this sub-Sectio n without giving the dealer a
reasonable opportunity of being heard.”
7. Amendment to Section-37 of the Bihar Value Added Tax Act, 2005 (Act 27 of
2005).— The words, brackets and figures “sub-Section ( 1) of section-27” shall be inserted before
the words, brackets and figures “sub-Section ( 1) of section 31” in Section 37 of Act 27 of 2005.
8. Amendment to Section-39 of the Bihar Value Added Tax Act, 2005 (Act 27 of
2005).— The words, “or fine payable” shall be inserted aft er the words “or penalty imposed” in
clause (iv) of sub-Section ( 2) of Section-39 of Act 27 of 2005.
9. Amendment to Section-52 of the Bihar Value Added Tax Act, 2005 (Act 27 of
2005).— ( 1) The words, figures and brackets “sub-Section ( 1) and sub-Section ( 4) of” in sub-
Section ( 1) of Section-52 of Act 27 of 2005 shall be substitu ted by the words, figures and
brackets “sub-Section ( 1) or sub-Section ( 1A ) or sub-Section ( 4) of”.
(2) The words, figures and brackets “sub-Section ( 1) and sub-Section ( 4) of” in sub-
Section ( 4) of Section-52 of Act 27 of 2005 shall be substitu ted by the words, figures and
brackets “sub-Section ( 1) or sub-Section ( 1A ) or sub-Section ( 4) of”.
10. Amendment to Section-54 of the Bihar Value Adde d Tax Act, 2005 (Act 27 of
2005).— ( 1) Sub-Section ( 1) of Section-54 of Act 27 of 2005 shall be substitu ted by the
following, namely—
“( 1) Every specified dealer shall, for the purposes o f this Act, get his annual accounts
audited by an accountant before the due date within the meaning of the
Explanation to sub-Section ( 3) of section-24 of this Act.
Explanation .— For the purposes of this sub-Section, the expre ssion “specified dealer” shall
mean—
(a) a Company within the meaning of the Companies Act, 1956; and
(b) a dealer other than a Company, as aforesaid, whose gross turnover exceeds one
crore rupees.”
(2) Sub-Section ( 4) of Section-54 of Act 27 of 2005 shall be substitu ted by the
following, namely—
“( 4) (a) If a dealer contravenes the provisions of sub-Section ( 2) or sub-Section ( 3), he
shall be liable to pay, by way of fine, a sum of fi ve thousand rupees for each
7
ईg466ईuni092Cईuni0939ईuni093Eईuni0930 गजईuni091F (अईuni0938ईuni093Eईuni0927ईuni093Eईuni0930ण), 27 ebZ 2011
month, or part thereof, of the delay, subject to a maximum of fifty thousand
rupees.”.
(b) The fine specified in clause (a) shall be paid by the concerned dealer, in the
manner prescribed, before furnishing the report or, as the case maybe, the
accounts and statements.”
11. Amendment to Section-56 of the Bihar Value Added Ta x Act, 2005 (Act 27 of
2005).—The Explanation to section-56 of Act 27 of 2005 sha ll be substituted by the following,
namely—
“Explanation .— For the purposes of this section it shall be dee med that goods have not
been properly accounted for if,—
(a) in the case of a dealer, the goods have either not been entered in the books of
accounts or they have been classified in a manner w hich is likely to lead to
evasion of tax payable under the Act; and
(b) in the case of the owner of a warehouse, or a clear ing, booking or forwarding
agent, or a person engaged in the business of trans porting goods, the goods have
not been properly entered in such registers and acc ounts as may be prescribed
under sub-Section ( 2) of Section-59;
and the expression “proper accounting” shall be co nstrued accordingly.”
12. Amendment to Section-72 of the Bihar Value Added Ta x Act, 2005 (Act 27 of
2005).— In sub-Section ( 2) of section-72 of Act 27 of 2005, the words “twent y-five percent”
shall be substituted by the words “twenty percent”.
13. Amendment to Section-73 of the Bihar Value Added T ax Act, 2005 (Act 27 of
2005).—(1) In sub-Section ( 2) of section-73 of Act 27 of 2005, the words “twent y-five percent”
shall be substituted by the words “twenty percent”.
(2) The following explanation shall be added to sub-S ection ( 2) of section-73 of Act 27
of 2005, namely—
“Explanation .— For the purposes of this sub-Section, the expres sion “amount in dispute” shall
mean the sum remaining after deducting from the tax assessed, the amount of
tax deposited by the dealer in respect of the year to which the dispute relates.”
By order o f the Governor of Bihar,
VINOD KUMAR SINHA,
Secretary to the Government.
————
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ईg466ईuni092Cईuni0939ईuni093Eईuni0930, पईuni091Fईuni0928ईuni093E ईg430ईuni093Eईuni0930ईuni093E ईu0942कईuni093Eईuni093Fईuni0936ईuni0924 ईuni090Fईuni0935ईuni0902 मईuni0941ईg465ईu093Fईuni0924ईuni0964
ईg466ईuni092Cईuni0939ईuni093Eईuni0930 गजईuni091F (अईuni0938ईuni093Eईuni0927ईuni093Eईuni0930ण) 240 -571 +400-ईuni0921ईg5470ईuni091Fईg5470पी0ईuni0964
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