The JAMMU AND KASHMIR PROFESSIONS, TRADES, CALLINGS AND EMPLOYMENT TAX ACT, 2005

PROFESSIONS, TRADES, CALLINGS
AND EMPLOYMENT TAX ACT, 2005
(Act No. IX of 2005)
THE JAMMU AND KASHMIR PROFESSIONS, TRADES,
CALLINGS AND EMPLOYMENT TAX ACT, 2005
(Act No. IX of 2005)
CONTENTS
SECTION.
1. Short title, extent and commencement.
2. Definitions.
3. Levy of tax.
4. Taxation authorities and their jurisdiction.
5. Employer’s liability to deduct and pay tax on behalf of employees.
6. Deposit of tax.
7. Registration.
8. Consequences of failure to deduct or to pay tax.
9. Penalties.
10. Recovery of arrears of tax and other sum.
11. Power to enforce attendance.
12. Power to grant stay of demand.
13. Review.
14. Appeal, review and revision etc.
15. Refunds.
16. Bar on civil and criminal suits.
17. Tax clearance certificate.
18. Self-Employment Promotion Fund.
SECTION.
19. Administration of the Fund.
20. Laying of report before the Legislature of the Union territory of Jammu
and Kashmir.
21. Power to remove difficulties.
22. Power to amend the Schedule.
23. Power to make rules.
SCHEDULE
–––––––
PROFESSIONS, TRADES, CALLINGS AND EMPLOYMENT T AX ACT , 2005
153
THE JAMMU AND KASHMIR PROFESSIONS, TRADES,
CALLINGS AND EMPLOYMENT TAX ACT, 2005
(Act No. IX of 2005)
[Received the assent of the Governor on 9th May, 2005 and published
in Government Gazette dated 10th May, 2005].
An Act to provide for the levy and collection of tax on professions, trades,
callings and employment to raise resources for the establishment of a Self-
Employment Promotion Fund.
Be it enacted by the Jammu and Kashmir State Legislature in the Fifty-
sixth Year of the Republic of India as follows :––
1. Short title, extent and commencement. ––(1) This Act may be called
the Jammu and Kashmir Professions, Trades, Callings and Employment Tax
Act, 2005.
(2) It extends to the 1[whole of the Union territory of Jammu and Kashmir].
(3) It shall come into force from the date of its publication in the
2[Government Gazette].
2. Definitions.–– In this Act, unless the context otherwise requires,––
(a) ‘Act’ means the Jammu and Kashmir Professions, Trades, Callings
and Employment Tax Act, 2005 ;
(b) ‘Assessee’ means a person by whom tax or any other sum or money
is payable under the Act and includes––
(i) every person who is liable to pay tax on behalf of any other
person or who is entitled to a refund on his own behalf or on
behalf of any other person ;
(ii) every person who is deemed to be an assessee under any
provision of the Act ; and
(iii) every person against whom any proceedings have been
initiated or taken under the Act ;
1. Substituted by S.O. 1229(E) dated 31.03.2020 for “whole of the State of Jammu and
Kashmir”.
2. Now Official Gazette.
154 PROFESSIONS, TRADES, CALLINGS  AND EMPLOYMENT T AX ACT , 2005
(c) ‘Appellate Authority’ means a person appointed as appellate
authority under section 4 ;
(d) ‘Assessing Authority’ means a person appointed as an assessing
authority under section 4 ;
(e) ‘Commissioner’ means a person appointed as Commissioner under
section 4 ;
(f) ‘Employee’ means a person employed on salary or wages and
includes––
(i) a Government servant receiving salary from the revenues of
the Central Government or any State Government ;
(ii) a person in the service of a body, whether incorporated or
not, which is owned or controlled by the Central Government,
where the body operates in any part of the State even though
its headquarters may be outside the State ; and
(iii) a person engaged in any employment of an employer, not
covered by items (i) and (ii) above ;
(g) ‘Employer’ in relation to an employee means the person who is
responsible for disbursement of salary and includes the head of
the office of the establishment as well as the Manager or agent of
the employer. In case of Ministers, Presiding Officers of 1[the
Legislative Assembly of the Union territory of Jammu and Kashmir]
and members of 2[the Legislature of the Union territory of Jammu
and Kashmir], the State shall be deemed to be employer ;
(h) ‘Financial Year’ means the year commencing on first day of April
and ending on next following 31st day of March ;
(i) ‘Fund’ means the Self-Employment Promotion Fund formed under
section 18 ;
3[(j) ‘Government’ means the Government of the Union territory of
Jammu and Kashmir ;]
1. Substituted by S.O. 1229(E) dated 31.03.2020 for “the two Houses of the State Legisla-
ture”.
2. Substituted ibid for “the State Legislature”.
3. Clause (j) substituted ibid.
PROFESSIONS, TRADES, CALLINGS AND EMPLOYMENT T AX ACT , 2005
155
(k) ‘Person’ includes a Hindu undivided family, firm, society, company,
corporation, or any other association of persons or body of
individuals, whether incorporated or not, but does not include any
person who is a daily wager or casual labour or a pensioner ;
(l) ‘Prescribed’ means prescribed by rules made under the Act ;
(m) ‘Salary’ includes wages and any other allowances by whatever
name called ;
(n) ‘Schedule’ means the schedule appended to the Act ;
(o) ‘Section’ means a section of the Act ;
1[(p) ‘State’ means the Union territory of Jammu and Kashmir ;]
(q) ‘Tax’ means the tax levied under the Act ; and
(r) ‘Tribunal’ means the Appellate Tribunal constituted under the
Jammu and Kashmir General Sales Tax Act, 1962.
3. Levy of tax. ––(1) Subject to the provisions of sub-section (2), every
person who carries on trade, either by himself or through an agent or
representative, or who follows a profession or calling, or who is employed for
a consideration, monetary or otherwise, wholly or partly, within the State, shall
be liable to pay for each financial year or part thereof, a tax in respect of such
profession, trade, calling or employment at the rate specified in the schedule :
Provided that the tax payable by any one person under the Act shall not
exceed two hundred and fifty rupees in a year.
(2) Nothing in the Act shall apply to––
(i) any person whose annual income on account of any profession,
calling, trade and employment does not exceed rupees one lakh ;
(ii) the members of Defence Forces, Army, Navy and Air Force,
personnel and members of Para-military security forces deployed
in the State ; and
(iii) pensioners receiving pension whether from the State or Central
Government or from any other organization.
1. Clause (p) substituted by S.O. 1229(E) dated 31.03.2020.
156 PROFESSIONS, TRADES, CALLINGS  AND EMPLOYMENT T AX ACT , 2005
(3) The Government may, subject to such restrictions and condition as
may be prescribed and when it is expedient to do so in the public interest, by
order, exempt any class or classes of assessees from payment of tax.
4. Taxation authorities and their jurisdiction. ––(1) Every authority
appointed under the Jammu and Kashmir General Sales Tax Act, 1962 shall be
the authority for carrying out the purposes of the Act and such authority shall
have the like powers and perform like functions under the Act as it has, and
performs, under the Jammu and Kashmir General Sales Tax Act, 1962.
(2) Subject to the control of Commissioner––
(a) the appellate authorities shall perform the functions in respect of
such areas, or of such persons or classes of persons, as the
Government may direct ; and
(b) the assessing authorities shall perform their functions in respect of
such areas, or of such persons or classes of persons, as the
Commissioner may direct.
(3) Notwithstanding anything contained in sub-section (1), the
Government may, if it considers necessary, confer the powers of Assessing
Authority and Appellate Authority on persons other than those appointed
under the said sub-section.
5. Employer’s liability to deduct and pay tax on behalf of employees.––
(1) Every employer shall deduct tax from the salary of his employees liable to
tax and deposit the same with the Government.
(2) Every employer shall, within three months from the expiry of each
financial year, furnish to the Assessing Authority a return containing the names,
designation, salary paid, amount of tax deducted and deposited and such
other particulars as may be prescribed.
6. Deposit of tax. ––(1) The tax or any other sum of money payable under
the Act shall be deposited under the prescribed head of account in a
Government Treasury (including Sub-Treasury) or such branches of Scheduled
or Nationalized Banks as may be notified by the Government.
(2) The tax payable by an employer under section 5 shall be deposited
within fifteen days after the date the salary is paid to any employee or in such
other manner as may be prescribed.
PROFESSIONS, TRADES, CALLINGS AND EMPLOYMENT T AX ACT , 2005
157
(3) The amount of tax payable by a person, other than an employee or
employer, shall be deposited on the dates specified below or in such other
manner as may be prescribed :––
(a) in the case of a person liable to tax before the 1st day of October,
on any day in the month of October ; and
(b) in the case of a person liable to tax after the 30th day of September,
on or before 15th day of March.
7. Registration. ––(1) Every person, liable to tax under the Act shall
obtain registration card in the prescribed form on an application made in the
prescribed form to the Assessing Authority within three months from the
enforcement of the Act or within one month from the date he is liable to tax,
whichever is later.
(2) A person who ceases to be liable to tax under the Act shall send an
intimation in writing to the Assessing Authority to that effect within one month
from the date his liability ceases.
(3) Notwithstanding anything contained in any other law to the contrary,
a person who is liable to tax under the Act shall not be entitled to any incentive,
concession, or the like from the Government, Corporation, Government Company
including financial institutions unless he obtains registration card under sub-
section (1).
(4) Any person who executes any contract shall furnish a statement to
the Assessing Authority in the prescribed form within 15 days of the expiry of
the month of September and month of March every year containing, inter alia,
particulars of the wages and other remuneration paid to any person.
8. Consequences of failure to deduct or to pay tax. ––(1) If any assessee
fails to deposit the tax within the prescribed period, the Assessing Authority
shall serve on him a notice of demand in the prescribed form requiring him to
pay tax along with interest under sub-section (2) and sub-section (3) of this
section within 30 days from the receipt of the said notice.
(2) If an employee including an officer working under the State or the
Central Government or an undertaking owned or controlled by the State or the
Central Government, charged with the responsibility of drawing and disbursing
salaries to the employees, does not deduct the tax at the time of payment of
salary or, after deducting, fails to pay as required by or under the Act, he shall,
without prejudice to any other consequences and liabilities which he may
158 PROFESSIONS, TRADES, CALLINGS  AND EMPLOYMENT T AX ACT , 2005
incur, be liable to pay, in addition to the amount of tax, simple interest equivalent
to the amount of 4% of the tax payable for each month of default.
(3) If any person, other than the person specified in sub-section (2), fails
to pay tax as required by or under the Act, he shall be liable to pay in addition
to the amount of tax, simple interest at the rate and in the manner laid down in
the said sub-section.
9. Penalties. ––(1) Any person who fails to obtain registration card as
required under section 7 shall be liable to pay, by way of penalty, a sum equal
to the amount of tax due for each year of default.
(2) Any employee (other than Government or Central Government) who
fails to furnish a return as required by sub-section (2) of section 5, or fails to
furnish it within the prescribed period, shall be liable to pay by way of penalty
a sum equal to the amount of tax that was payable for the return period.
(3) No penalty under sub-section (1) or sub-section (2) shall be levied if
the affected person on a show cause notice served on him proves to the
satisfaction of the Assessing Authority that he was prevented by sufficient
cause from obtaining the registration card or furnishing the return or furnishing
it within the prescribed period, as the case may be.
(4) Notice of demand in prescribed form shall be served requiring the
assessee to deposit the penalty levied within a period of 15 days from the date
of service of the said notice.
10. Recovery of arrears of tax and other sum.–– Any amount of tax,
penalty, interest or any other sum payable under the Act which is not paid in
accordance with the provisions of the Act, shall on the issue of certificate in
the prescribed format to the Collector of the concerned District, be recoverable
as arrears of land revenue. A copy of the said certificate shall also be forwarded
to the defaulter on his last known address.
11. Power to enforce attendance.–– Every authority under the Act, shall,
for carrying out the purposes of the Act, have the same powers as are vested
in a court under the 1[Code of Civil Procedure, 1908 (5 of 1908)] while trying a
suit in respect of enforcing the attendance of, and examining, any person on
oath or affirmation or for compelling the production of any document.
12. Power to grant stay of demand.–– The Assessing Authority may on
an application made by the assessee stay the recovery of demand till disposal
1. Substituted by S.O. 1229(E) dated 31.03.2020 for “Code of Civil Procedure, Samvat 1977”.
PROFESSIONS, TRADES, CALLINGS AND EMPLOYMENT T AX ACT , 2005
159
of review petition or appeal, as the case may be, subject to payment of interest
under section 8 and such other conditions as he may specify.
13. Review.–– Any person who is aggrieved by a notice of demand issued
under section 8, may, within thirty days from the date of receipt of such notice,
make an application to the Assessing Authority who shall pass appropriate
orders in writing including issue of revised demand notice, if necessary, within
a period of thirty days (excluding the period given for hearing) after receipt of
the application and after affording an opportunity of not less than ten days of
being heard to the applicant.
14. Appeal, review and revision etc.–– The provisions of the Jammu and
Kashmir General Sales Tax Act, 1962 relating to appeal, review, revision, second
appeal, power to withdraw and transfer cases shall, mutatis mutandis apply to
all such proceedings under the Act.
15. Refunds. ––(1) Any amount payable under the Act which has been
paid by an assessee, but which was not due from him in consequence of order
passed in review, appeal or revision, as the case may be, shall be refunded to
the assessee in the prescribed manner.
(2) Interest at the rate of 2% per month for each complete month shall
be payable to the assessee on such amount from the date of deposit to the
date of refund.
16. Bar on civil and criminal suits.–– No Civil Court shall entertain any
suit or application made to obtain decision or order on the liability of any
person to pay the tax and no prosecution, suit or other proceedings shall lie
against any public servant for anything done, or intended to be done, in good
faith under the Act or any rule made thereunder.
17. Tax clearance certificate.–– Notwithstanding any other law to the
contrary, a Government Department or any authority under the Government
shall before––
(a) sanctioning a contract for the supply of goods or executing any
other contract ;
(b) issuing any registration certificate, permit or licence ;
(c) granting loan (with or without interest), subsidy or the like ; or
160 PROFESSIONS, TRADES, CALLINGS  AND EMPLOYMENT T AX ACT , 2005
(d) issuing annual fitness certificate of passenger bus, truck or other
carrier of goods ;
to a person liable to tax under the Act, require such a person to produce a tax
clearance certificate issued in the prescribed form by the Assessing Authority.
18. Self-Employment Promotion Fund. ––(1) All moneys consisting of
tax and other sums, collected under the Act together with an equivalent amount
of money provided as matching grant by the Government shall be transferred
from the Consolidated Fund of the State under appropriation duly made by law
or from the public account of the State to constitute a Fund known as “Self
Employment Promotion Fund”.
(2) The Government may in addition accept donations from Public Sector
Corporations and the financial institutions which shall form part of the Fund.
(3) The Fund shall be utilized for the purpose of implementing the schemes
framed for the benefit of educated unemployed from time to time by the
Government with a view to––
(a) generate avenues for self-employment ;
(b) provide technical know-how and consultancy services to catalyse
the process of professionalization ;
(c) provide appropriate technical training for self-employment ;
(d) provide soft loans, financial assistance or subsidy for productive
avocations and reasonably remunerative economic activities.
19. Administration of the Fund. ––(1) The Fund shall be held and
administered on behalf of the Government by a Board consisting of––
1. Minister Incharge Finance Department … Chairman
2. Financial Commissioner/Principal Secretary … Member
to Government, Finance Department
3. Financial Commissioner/Principal Secretary … Member
to Government, Public Works Department
4. Commissioner Sales Tax … Member
PROFESSIONS, TRADES, CALLINGS AND EMPLOYMENT T AX ACT , 2005
161
5. Director Accounts & Treasuries … Member
6. Director Employment … Member.
(2) Commissioner Sales Tax shall also be the ex officio Secretary of the Board.
(3) The Board may co-opt any other person as a member of the Board :
Provided that the member or the members so co-opted shall not exceed three.
20. Laying of report before the 1[Legislature of the Union territory of
Jammu and Kashmir].–– It shall be the duty of the Board to present annually
to the Government a report about the utilization of the Fund and the measures
taken for implementing the schemes, and the Government shall lay the report,
along with its comments, on the Table of 2[the Legislative Assembly of the
Union territory of Jammu and Kashmir].
21. Power to remove difficulties.–– If any difficulty arises in giving effect
to the provisions of the Act, the Government may, by order, not inconsistent
with the provisions of the Act, remove the difficulty :
Provided that no such order shall be made after the expiry of a period of
two years from the commencement of the Act.
22. Power to amend the Schedule.–– The Government may, by notification
in the 3[Government Gazette], from time to time––
(a) add to the Schedule any class of persons ;
(b) change the rate of the tax levied under the Act and thereupon such
Schedule shall be deemed to have been amended accordingly.
23. Power to make rules. ––(1) The Government may make rules for
carrying out the purposes of the Act.
(2) In particular and without prejudice to the generality of the foregoing
power, such rules may provide for––
(a) the manner in which the tax payable under the Act shall be paid ;
1. Substituted by S.O. 1229(E) dated 31.03.2020 for “State Legislature”.
2. Substituted ibid for “each House of the State Legislature”.
3. Now Official Gazette.
162 PROFESSIONS, TRADES, CALLINGS  AND EMPLOYMENT T AX ACT , 2005
(b) the procedure for claiming a refund of the tax payable under the
Act ;
(c) the manner in which the Fund may be applied under the Act ;
(d) the conditions governing the grant of any loan, grant-in-aid or
subsidy for the purpose connected with the promotion of
professionalization ; and
(e) all matters which are, or may be, required to be prescribed under
the Act.
SCHEDULE
(See section 3)
A person who carries on
any trade or follows any
profession or calling or
is an employee.
(a) Artisans and Craftsmen
handicraft sector, skilled
workers including labourers
other than those who are in
employment or who have
other persons to assist them.
(b) Footpath vendors, hawkers,
tourist guides, Shikara
Wallas, Donga Wallas,
Tanga/Reddi Wallas and
Pony Wallas.
Class of persons Rate of tax Exceptions
Rs.250/- P.A.
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