The Gujarat Provisional Collection Taxes Act,1938

Bombay Provisional Collection Taxes Act,1938. 
[1938: Bom.IV 
THE BOMBAY PROVISIONAL COLLECTIONS OF TAXES ACT, 1938. 
.................................... 
CONTENTS 
PREAMBLE PAGE 
 NO. 
SECTIONS. 
1. Short title.   1 
2. Definitions.   1 
3. Power to make declarations under this Act. 1 
4. Effect of declarations under this Act, and duration thereof. 1 
5. Certain refunds to be made when declarations cease to 2 
 have effect. 
 
 
 
 
 
Bombay Provisional Collection Taxes Act,1938. 
[1938: Bom.IV 
 
BOMBAY ACT No. IV OF 1938.1 
[THE BOMBAY PROVISIONAL COLLECTION OF TAXES ACT, 1938.] 
[3rd February, 1938] 
An Act to provide for immediate effect being given for a limited period to provisions 
in Bills relating to the imposition or increase of taxes. 
WHEREAS it is expedient to provide for immediate effect being given for a limited 
period to provisions in Bills relating to the imposition or increase of taxes ; It is hereby 
enacted as follows :- 
1. This Act may be called the Bombay Provisional Collection of Taxes Act, 1938. 
2. In this Act- 
 (1) a “declared provision” means a provision in a Bill in respect of which a 
declaration has been made under section 3 ; 
 (2) “tax” includes any rate, cess, duty, fee, toll or other impost, whether 
general or local or special. 
3. Where a Bill to be introduced in the Bombay Legislative Assembly on behalf of 
the Provincial Government provides for the imposition or increase of a tax, the 
Provincial Government may cause to be inserted in the Bill a declaration that it is 
expedient in the public  interest that any provision of the Bill relating to such 
imposition or increase shall have immediate effect under this Act. 
4. (1) A declared provision shall have the force of law from 5 PM. (Standard 
Time) on the day on which the Bill containing it is introduced or 
published which every day is earlier. 
 (2) A declared provision shall cease to have the force of law under the 
provisions of this Act- 
  (a) when it comes into operation as an enactment, with or without 
amendment, 
  (b) when the Provincial Government, in pursuance of a motion 
passed by the Bombay Legislative Assembly, directs, by 
notification in the Official Gazette, that it shall cease to have the 
force of law, or 
  (c) if it has not already ceased to have the force of law under clause 
(a) or clause (b), then on the expiry of the sixtieth day after the 
day on which the declared provision has the force of law under 
sub-section (1). 
5. (1) Where a declared provision comes into operation as an enactment in an 
amended form before the expiry of the sixtieth day after the day on 
which such provision has the force of  law under sub- section (1) of 
section 4, refunds shall be made of all taxes collected which would not 
have been collected if the provision adopted in the enactment had been 
the declared provision : 
Provided that the rate at which refunds of any tax may be made under this 
sub-section shall not exceed the difference between the rate of such tax proposed in the 
declared provision and the rate in force immediately prior to the day on which the 
declared provision has the force of law under sub-section (1) of section 4. 
 (2) Where a declared provision ceases to have the force of law under clause 
(b) or clause (c) of sub- section (2) of section 4, refunds shall be made of 
all taxes collected which would not have been collected if the declaration 
in respect of it had not been made. 
--------------------- 
1. For Statement of Objects and Reasons, see Bombay Government Gazette, 1937, Part V, p. 
110; for Proceedings in the Assembly, see Bombay Legislative Assembly Debates, 1938, Vol. 
2 pp. 46- 53 and 319 -322 ; and for proceedings in the Council, see Bombay Legislative 
Council Debates, 1938, Vol. 2, pp. 15-27 and 179.
 
Short title.  
Definitons. 
Power to make 
declarations 
under this Act. 
Effect 
declarations 
under this,Act, 
and duration 
there of. 
Certain refunds 
to be made when 
declaration cease 
to have effect. 

‹ Prev All Gujarat acts Next ›