The Mizoram Profession, Trades, Callings and Employment Taxation (First Amendment) Act, 1997.

NOTIFICATION
No. H.12018/63/95-LJD, the 31st March, 1997. The following Act of the Mizoram Legislative Assem-
bly, which received the assent of the Governor of Mizoram is hereby published for general information.
The Mizoram Act No.5 of 1997
The Mizoram Profession, Trades, Callings and Employment Taxation (First Amendment) Act,
1997.
Received the assent of the Governor of Mizoram on the 26th March, 1997.
AN
ACT
further to amend the Mizoram Professions, Trades, Callings and Employments Taxation Act, 1995 (Act,
No. 7 of 1995) (Hereinafter referred to as the principal Act).
Be it enacted by the Legislative Assembly of Mizoram in the forty-eight year of the
Republic of India as follows :-
1. (1) This Act may be called the Mizoram Professions, Trades, Calling and Em-
ployments Taxation (First Amendment) Act, 1997.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force on and from the 1st day of April, 1997.
(2) In the principal Act, for Section 5 the following section shall be substituted namely :-
DETERMINA TION OF TAX : The tax payable by any person under this Act sahll be
determined generally with reference to his total gross income or total gross turnover or
total contacted amount or total gross business during the previous from his profession
V ol XXVI Aizawl, Tuesday 1.4.1997 Chaitra 11. S.E. 1919 Issue No. 61
Regd. No. NE 907
Amendment of
Section 5
Short title ex-
tent, and com-
mencement
trade, calling or employment or eith reference to his standing in the profession trade.
Calling or employment, as the case may be and sa specified in the Schedule annexed
to this Act :
Provide that the provisions of this Act shall not apply to a member of the Armed
Forces of India or to a Cooperative Society registered or deemed to have been regis-
tered under the Mizoram Co-operative Societies Act, 1991
3. (1) In entry no 6 of the Schedule annexed to principal Act, the words “or in-
come” appearing after the words :Any dealerwhose annual gross turnover” shall be
deleted.
(2) Between entry no 6. and 7 of the Schedule annexed to the Act, the following
new entry shall be inserted, namely :-
“6A. Owner of mechanical ........... electrical
or electronic repair works including
fabrications and furtniture works.
(3) In entry no 11. of the Schedule annexed to the principal Act, for the figure
and the wor/ds “Rs. 2,000/- per annum” specified in respect of Banking Companies
as defined in the Banking Regulation Act, 1949 “the figure and the words “Rs 2,500/
- per annum” shall be substituted.
(4) In entry no 12 of the Schedule annexed to the Principal Act, for the figure
and the words, “Rs 2,000/- per annum” specified in respect of companies registered
under the Companies Act, 1956 and engaged in any profession, trade or calling, the
figure and the word, “Rs. 2,500/- per annum” shall be substituted.
(5) In entry no. 13 of the Schedule annexed to the Act, for the figure and the
words, “Rs 1,500/- per annum” specified in respect of Pertnership firms when en-
gaged in any professions, trades, or calling, the figure and the words, “Rs 2,500/- per
annum” shall be substituted.
P. Chakraborty
Secretary,
Law & Judicial Deptt.
Govt. of Mizoram.
0.5 percent /of such annual
turnover subject to a maxi-
mum of Rs. 2,500/- p.a.
Ex-61/97
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl. C-900
- 2 -
Amendment of
the Schedule

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