LexThe Nagaland Tax on Luxuries & Sumptuous Food (Hotel and Restaurants) Act, 1989
Nagaland · state statute
Open in Lexace · Ask the AI about this act THE NAGALAND TAX ON LUXURIES AND SUMPTUOUS FOOD
(HOTELS AND RESTAURANTS) ACT, 1989.
(THE NAGALAND ACT NO. 5 OF 1989)
Received the assent of the Governor of Nagaland on 30th June ‘89 and published in the
Nagaland Gazette extraordinary Dated: 30th June ‘89
An
Act
to provide for the imposition of a tax on luxuries and sumptuous food in hotels and
restaurants.
Preamble
Whereas it is necessary to make an addition to the revenue of Nagaland and for that
purpose, it is expedient to impose a tax on the luxuries and sumptuous food in hotels
and restaurants and to provide for matters connected therewith.
It is hereby enacted in the Fortieth year of the Republic of India as follows :-
Short title, extent and commencement.
1. (1) This Act may he called the Nagaland Tax on Luxuries and Sumptuous Food
(Hotels and restaurants) Act, 1989.
(2) It. extends to the whole of the State of Nagaland.
(3) It shall be deemed to have come into force from the 1st day of July, 1989.
Definitions.
2. (1) In this Act, unless the context otherwise requires,
“assessing officer” in relation to any hotelier or restaurateur means the authority
competent to assess the hotelier or restaurateur in accordance with section 5 of
this Act;
(2) “business” includes the activity of normal providing residential accommodation
and any other service in connection with, or incidental or ancillary to such activity
of providing residential accommodation and food by a hotelier or restaurateur for
the monetary consideration;
(3) “Commissioner” means the Commissioner ofTaxes, Nagaland;
(4) “concessional rate” in relation to a luxury or food provided in a hotel or
restaurant, means a rate lower than the normal rate fixed by any Government,
authority, or under any law for the timebeing in force;
(5) Food” means food, whether cooked or uncooked, for immediate consumption as
forming part of a meal served in a hotel or restaurant;
(6) “hotel” includes a residential accommodation, a lodging house, an inn, a public
house or a building or part of a building, where residential accommodation or food
is provided by way of business;
(7) “hotelier” means, in relation to hotel, the person who owns the hotel and includes
person who for the time being is in charge of the management of the hotel;
(8) “luxury provided in a hotel” means accommodation and other services provided in
a hotel, the rate of charges for which including the charges for air-conditioning,
telephone, television, radio, music, entertainment, extra beds and the like, is one
hundred rupees per person per day or more, but does not include the supply of
food and drinks where such Supply is separately charged for;
(9) “restaurant” includes a place where food can be bought and eaten;
(10) “restaurateur” means, in relation to a restaurant, the person who owns a restaurant
and includes a person who for the time being is in charge of the management of
the restaurant;
(11) “person’ includes any company or association or body of individuals whether
incorporated or not, and also a Hindu undivided family, a firm a local authority, a
State Government and the Central Government;
(12) “place of business” includes an office, or any other place which a hotelier or
restaurateur uses for the purpose of his business or where he keeps his books of
accounts;
(13) “prescribed” means prescribed by rules made under this Act;
(14) “receipt” means the amount of monetary consideration received or receivable by a
hotelier a restaurateur or by his agent for any luxury or sumptuous food provided
in a hotel or a restaurant;
(15) “registered hotelier” or registered “restaurateur” means a hotelier or restaurateur
registered under section 6 of this Act;
(16) “rules” means rules made under this Act,
(17) “State” means the State of Nagaland.
(18) “tax” means the tax levied on luxuries and food provided in a hotel or restaurant
payable under this Act;
(19) “turnover of receipts” means the aggregate of the amounts of monetary
consideration received or receivable by a hotelier or restaurateur or by his agent in
respect of the luxuries and sumptuous food provided in a hotel or restaurant
during a given period.
Liability to tax
3. (1) Subject to the provision of this Act and the rules made thereunder there shall he
levied a tax on the turnover of receipt of a hotelier or restaurant.
(2) There shall levied a tax on the turnover of receipts at the following rates namely :-
(a) Where the charge for luxury — Nil
provided in a hotel is less
than one hundred rupees per
day per person.
(b) Where the charge for luxury __ Ten percent turn of such turnover
provided in a hotel is one of receipts.
hundred rupees or more but
does not exceed two hundred
rupees per day per person.
(c) Where the charge for luxury — Fifteen per-centum of such turn
provided in a hotel exceeds over of receipts.
two hundred rupees but does
not exceed three hundred
rupees per day per person.
(d) Where the charge for luxury __ Twenty per-centum of such
provided in a hotel exceeds turnover of receipts.
dice hundred rupees per
day per person.
(e) Where the charge for the — Five percent turn of such
sumptuous food provided in turnover of receipts.
a hotel or restaurant exceeds
thirty rupees per meal per
person.
Provided that a hotelier or a restaurateur shall not he liable to assessment for payment of
tax on sumptuous if the annual turnover of receipts of a hotelier or restaurateur on account
of sumptuous food is less than rupees two lakhs per annum.
Provided that where the charges are levied otherwise than on daily basis or per person then
the charges for determining the tax liability under this section shall be computed
proportionately for a day and per person based on the total period of occupation of the
accommodation for which the charges are made and the number of persons actually
occupying or permitted to occupy according to the rules or practice of the hotel.
Provided that where the charges are levied other wise than per meal per person then the
charges for determining the tax liability under this section shall be computed
proportionately per meal per person.
(4) Where, in addition to the charges for luxury or sumptuous food provided in a
hotel or a restaurant, service charges are levied and appropriated by the hotelier
or restaurateur are not paid to the staff then such charges shall be deemed to he
part of the charges for luxury or sumptuous food provided in the hotel or a
restaurant.
(5) Where luxury or sumptuous food in a hotel or restaurant to any person (not being
an employee) is not charged at all, or is charged at a concessional rate,
nevertheless there shall be levied and collected the tax on such luxury or
sumptuous food at the rates specified in sub-section (2), as if full charges for
such luxury or sumptuous food were paid to the hotelier or the restaurateur.
(6) Where luxury provided in a hotel for a specified number of person is shared by
more than the number specified, then unless the additional person is a child
occupying the room along with his parent or guardian and no separate charge is
recovered for the child, in addition to the tax levied for luxury provided to the
specified number of persons, there shall be levied and recovered separately the
tax in respect of the charges made for the extra persons accommodated.
Explanation
For the purpose of this sub-section “child” means a person who has not completed twelve
years of age.
(7) For the Purpose of this Act, tax collected separately by the hotelier or restaurateur
shall not be considered to be part of the receipt or the turnover of receipts of the
hotelier or the restaurateur.
Liability of hotelier or restaurateur
(1) Subject to the provisions of this Act and the rules made thereunder, there shall he
paid by every hotelier or restaurateur who is liable to pay tax under this Act, the
tax or taxes leviable in accordance with the provisions of this Act.
(2) If a person other than the owner (including part owner) is for the time being in
charge of the hotel or restaurant then such person and the owner (including part
owner) shall jointly and severally be liable to pay the tax.
Exercise of powers and authorities
(5) The authorities competent to assess, recover, and enforce payment of tax under
this Nagaland Sales Tax Act, 1967, hereinafter referred to as the sales tax law,
shall, within their local jurisdiction under the sales tax law, be competent to
assess, recover and enforce payment of tax due from any hotelier or restaurateur
whose place of business is located within such jurisdiction as if the tax were a tax
under the sales tax law and the hotelier or restaurateur, a dealer, within the
meaning of the sales tax law, carrying on business within such jurisdiction and,
subject to the provisions of this Act and the rules notifications and orders made
thereunder, the said authorities, for this purpose, may exercise all or any or the
powers they have under the sales tax law, and the provisions of the sales tax law,
including provisions relating to inspection, assessment, registration of the
transfer of a business imposition of tax liability of a person carrying on business,
on the transferred of, or successor to, such business transfer of liability of any
firm or Hindu undivided family to pay tax in the event of dissolution of such firm
or partition of such family, appeals, revisions, references, refunds, rebates,
payments of interest, compounding, of offences and treatment of documents
furnished by a dealer as confidential, shall nutais mutandis apply accordingly.
Registration
6. (1) No hotelier or restaurateur liable to pay the tax under section 3 shall provide
accommodation or sumptuous food by way of business unless, he possesses a
valid certificate of registration as provided by this Act.
Provided that, it shall be lawful for the hotelier or restaurateur to provide or continue to
provide accommodation or sumptuous food by way of business if the hotelier or
restaurateur has applied for within the prescribed time.
(2) Every hotelier or restaurateur required to possess a certificate of registration shall
apply in the prescribed form to the assessing officer within thirty days from the
date on which the hotelier or the restaurateur first becomes liable to pay the tax.
(3) If the assessing officer, after such enquiry as he deems fit, is satisfied that an
application fur registration is in order, he shall register the applicant and issue to
him a certificate of registration in the prescribed form.
(4) The assessing officer may, after considering any information furnished or
otherwise called for or received under any provisions of this Act amend from
time to time the certificate of registration,
(5) Where a registered hotelier or restaurateur discontinues, transfers or otherwise
disposes of his activity of providing accommodation or sumptuous food by way
of business or where he ceases to be liable to pay the tax and he applies in the
prescribed form to the assessing officer, the latter shall after such inquiry as may
be necessary, cancel the certificate of registration with effect from such date as
be may fix in accordance with the rules.
(6) Where the assessing officer is satisfied that any registered hotelier or restaurateur
has discontinued transferred, or other wise disposed of the activity of providing
accommodation by way of business and has failed to apply under sub-section (5)
for cancellation of certificate of registration, the assessing officer may, after
giving the hotelier or restaurateur a reasonable opportunity of being heard, cancel
the certificate of registration with effect from such date as he may fix to be the
date from which the said activity has been discontinued. transferred or otherwise,
disposed of.
Provided that the cancellation of certificate of registration on an application of the hotelier
or restaurateur or otherwise shall not affect the liability of the hotelier or restaurateur to
pay the tax (including any penalty or interest) due for any period upto the date of
cancellation whether such tax (including any penalty or interest) is assessed before or after
the date of cancellation.
Non transferability of registration certificate
7. Save as otherwise provided in Section 9 certificate of registration shall be personal to
the hotelier or restaurateur to whom it is granted and shall not be transferable.
Information to be furnished regarding changes in business etc.
8. (1) If a hotelier or restaurateur liable to pay tax under this Act,
(a) sells or otherwise disposes of his business or any part thereof, or effects or
makes any other change to his knowledge in the ownership of the business or,
(b) discontinues his business, or changes the place thereof opens a new place of
business, or
(c) changes the name or nature of his business, or
(d) enters into a partnership or other association, in regard to his business, he
shall, within the prescribed time, inform the prescribed authority accordingly.
(2) Where any such hotelier or restaurateur dies, his executor administrator or other
legal representative of where any such hotelier or restaurateur is a firm and there
is a change in the constitution of the firm or the firm is dissolved every person
who was a partner thereof shall in like manner, inform the said authority of such
death, change in the constitution or as the may he, dissolution.
Certificate of registration to continue in certain circumstances
9. Where a registered hotelier or restaurateur
(a) effect changes in the name of his business,
(b) or is a firm and there is a change in the constitution of the firm without
dissolution thereof, or
(c) is a trustee of a trust, and there is change in the trustees thereof, or
(d) is a guardian of a ward, and there is change in the guardian, then merely by
reason of any of the circumstances of aforesaid, it shall not be necessary for the
hotelier or the restaurateur or the firm with the changed constitution or the new
trustees or new guardian, to apply for a fresh certificate of registration and on
information being furnished in the manner required by section 8, the certificate of
registration shall be amended.
Returns
10. (1) Every registered hotelier or restaurateur shall furnish returns for such period, by
such dates, and to such authority, as may be prescribed.
(2) If any hotelier or restaurateur having furnished return under sub-section (1)
discovers any omission or incorrect Statement therein, he may furnish a revised
return before the expiry of three months next following the last date prescribed
for furnishing the original return.
Prohibition against collection of tax in certain cases
11. (1) No person shall collect any sum by way of tax in respect of his business to the
extent that he is not liable to pay it under the Act.
(2) No person who is not a registered hotelier or restaurateur and liable to pay tax in
respect of luxury or sumptuous food provided in any hotel or restaurant shall
collect any sum by way of tax from any other person and no registered hotelier or
restaurateur shall collect any amount by way of tax in excess of the amount of
payable by him under the provision of this Act.
Provided that, this sub-section shall not apply where a person is required to collect such
amount of tax separately in order to comply with the condition and restrictions imposed on
him under the provisions of any law for the time being in force.
Bill or cash memorandum to be issued to customer
12. A registered hotelier or restaurateur shall issue to the customer or customers a bill or
cash memorandum serially numbered, signed and dated by him or his servant,
manager or agent and showing therein such other particulars as may be prescribed. He
shall keep a counterfoil or duplicate of such bill or cash memorandum duly signed and
dated and preserve it for a period of not less than eight years from the date of the
transaction.
Accounts
13. (1) Every hotelier or restaurateur liable to pay tax under this Act, and every hotelier
or restaurateur who is required so to do by the assessing officer by notice served
on him in the prescribed manner shall keep a true account of the luxury or
sumptuous food provided by him in the hotel or the restaurant.
(2) if the assessing officer considers that the accounts keep are not sufficiently clean
or intelligible to enable him to determine whether or not a hotelier or restaurateur
is liable to tax during any period, or are so kept are not to enable a proper
scrutiny of the returns or the Statement furnished, the assessing officer may
require such hotelier or restaurateur by notice in writing to keep such accounts in
such form or manner as in his opinion is necessary for the purpose of proper
assessment and as he may subject to anything that may be prescribed in that
behalf, in writing direct.
(3) The Commissioner may subject to such conditions or restrictions as may be
prescribed in this behalf, by notice in writing direct any hotelier or restaurateur or
by notification in the official gazette, direct any class of botchers or restaurateurs
to maintain accounts and records showing such particulars regarding their
business in such form and in such manner, as may be specified by him.
(4) Every registered hotelier or restaurateur shall ordinarily keep all his accounts,
registers and documents relating to his business at the place or places of business
specified in his certificate of registration or, with the previous approval of the
assessing officer, at such other place as may be approved by the assessing officer.
Hotelier/Restaurateur declare the name of owner of business
14. Every hotelier or restaurateur who is liable to pay tax and who is a Hindu undivided
family, or an association or club or society or firm or company or who carries on
business as the guardian or trustee or otherwise on behalf of another person, shall
within the period prescribed send to the authority prescribed, a declaration in the
manner prescribed stating the name of the person or persons who is the owner of the
hotel or restaurant. Such declaration may he revised from time to time.
Imposition of penalty for contravening certain provisions
15. (1) If any person;
(a) (i) not being a hotelier or restaurateur to pay tax under this Act, collects any
sum by way of tax, or
(ii) being a registered hotelier or restaurateur collects any amount by way of tax
in excess of the tax payable by him, or
(iii) otherwise collects tax incontravention of the provisions of section 11, or
(b) being a hotelier or restaurateur liable to pay tax under this Act or being a hotelier
or restaurateur who was required so to-do by the assessing officer by a notice,
served on him. fails in contravention of sub-section (1) of section 13, to keep a
true account of his turnover of receipts or fails when directed so to do under that
section to keep any accounts or record in accordance with the direction, he shall
be liable to pay, in addition to any tax for which he may be liable, a penalty of an
amount as follows:-
(A) Where there has been contravention referred to in sub-clause (i) or (ii) of
clause (a) a penalty of an amount not exceeding two thousand rupees or
double the sum collected by way of tax, whichever is less.
(B) Where there has been a contravention referred to in sub- clause (ii) of clause
(a) or in clause (b) penalty of an amount not exceeding two thousand rupees,
and in addition any sum collected by the person by way of tax in con-
travention of section 11 shall be forfeited to the State Government.
(2) If the assessing officer, in the course of any proceeding under this Act or
otherwise has reason to believe that any person has become liable to a penalty or
forfeiture or both penalty or forfeiture of any sum under sub-section (1), be shall
serve on such person a notice in the prescribed manner requiring him on a date
and at a place specified in notice to attend and show cause why a penalty or
forfeiture or both penalty and forfeiture of any sum as provided in sub-section (1)
should not he imposed on him.
(3) The assessing officer shall thereupon hold an enquiry and shall make such order
as he thinks fit.
(4) No prosecution for an office under this Act shall be instituted in respect of the
same facts on which a penalty has been imposed under this section.
(5) When any order of forfeiture is made the assessing officer shall publish or cause
to be published a notice thereof for the information of the person concerned
giving such details and in such manner as may be prescribed.
Payment of tax
16. (1) Tax shall be paid in the manner herein provided and at such intervals as may be
prescribed.
(2) A registered hotelier or restaurateur furnishing return as required by sub-section
(1) of section 10 shall be first pay into a Government Treasury in the prescribed
manner, whole of the amount of tax due from him according to such return.
(3) A registered hotelier or restaurateur furnishing a revised return is accordance
with sub-section (2) or section 10 which revised return shows that a larger
amount of tax than already paid is payable, shall first pay into a Government
treasury the extra amount of tax.
(4) (a) The amount of tax
(i) due when returns have been furnished without full payment thereof, or
(ii) the amount of penalty levied under section 15, or
(iii) the sum (if any) forfeited to the State Government under section 15;
shall be paid by the hotelier or restaurateur or the person liable thereof into a
Government treasury by such date as may be specified in a notice issued by the
assessing officer for this purpose being a date not earlier than thirty days from the
date of service of the notice.
Provided that the assessing officer may, in respect of any particular hotelier or restaurateur
or person and for reasons to be recorded in writing, allow him to pay the tax, interest or
penalty (if any) or the sum forfeited, by installments.
(5) Any tax, penalty or interest or sum forfeited, which remains unpaid after the date
specified in the notice for payment, and any installment not duly paid, shall be
recoverable as an arrear of land revenue.
(6) Notwithstanding anything contained in this Act or in any other law for the time
being in force, where any sum collected by a person by way of tax in
contravention of section 11 is forfeited to the State Government under section 15
and is recovered from him such payment or recovery shall discharge him of the
liability to refund the sum to the person from whom it was so collected. Refund
of such sum or any part thereof can be claimed form Government by the person
from whom it was released by way of tax, provided that an application for such
claim is made by him in writing in the prescribed from to the assessing officer,
within one year from the date of the order of forfeiture. On receipt of any such
application the assessing officer shall hold such enquiry as he deems fit, and if he
is satisfied with that the claim is valid and admissible and that the amount so
claimed as refund was actually paid in Government treasury or recovered, he
shall refund the sum or any part thereof, which is found due to the person
concerned.
Rounding of the tax etc.
17. The amount of tax, penalty, interest composition money, fine or any other sum
payable under the provisions of this Act, shall be rounded off to the nearest rupee and,
for this purpose, where such amount contains a part of a rupee consisting of paise,
then, if such part is fifty paise or more, it shall he increased to one rupee, and if such
part is less than fifty paise.
Provided that, nothing in this section shall apply for the purpose of collection by the
hotelier or the restaurateur of any amount by way of tax under this Act.
Offences and penalties
18. (1) Whoever, knowingly furnishes a false return shall
on conviction, be punished :-
(i) in case where the amount of tax, which could have been evaded if the false
return had been accepted as true, exceeds Rs 10,000/-with rigorous
imprisonment for a term which shall not be less than six months but which
may extend to three years and with fine.
(ii) in any other case, with rigorous imprisonment for a term which shall not be
less than three months but which may extend to one year and with fine.
(2) Whoever, knowingly keep false account of the receipts in contravention of
section 13, shall on conviction, be punished with rigorous imprisonment for a
term which shall not less than three months hut which may extend to one year
and with fine.
(3) Whoever :-
(i) Willfully attempts in any manner whatsoever, to evade any tax leviable
under this Act, or
(ii) willfully attempts, in any manner whatsoever, to evade any payment of any
tax or penalty or interest under this Act, shall, on conviction, be punished:
(a) in case where the amount involved exceeds Rs. 50.000/- during a period
of half years, which shall not be less than six months hut which may
extend to three years and with fine.
(b) In any other case, with rigorous imprisonment for a term which shall not
be less than three months but which may extend to one year and with
fine.
(4) Whoever aids or abets any person in commission of any act specified in
subsection (1) to (3) shall, on conviction, be punished with rigorous
imprisonment which shall not he less than three months but which may extend to
one year and with fine.
(5) Whoever:-
(a) carries on business without being registered in willful contravention of
section 6, or
(b) fails, without sufficient cause, to furnish any information required by section
8,or
(c) fails without sufficient cause to furnish any return as required by section 10,
by the date and in the manner prescribed, or
(d) contravenes, without reasonable cause, any of the provisions of section 11,
or
(e) fails, without sufficient cause, to issue a bill or each memorandum as
required under section 12, or
(f) fails, without sufficient cause, when directed under section 13, to keep any
account or record, in accordance with such direction, or
(g) voluntarily obstructs any officer making inspection or search or seizure,
shall, on conviction, he punished with imprisonment for a term which may
extend to one year and with fine.
(6) Whoever commits any of the acts specified in sub-sections (1) to (5) and the
offence is continuing one under any of the provisions of these sub-section, shall,
on conviction, be punished with a daily fine of not less than rupees one hundred
during the period of the continuance of the offence, in addition to the punishment
provided under this section.
(7) Notwithstanding anything contained in sub-section (1) to (6), no person shall he
proceeded against under these sub-sections for the acts referred to therein, if the
total amount of tax evaded or attempted to he evaded is less than rupees two
hundred during the period of a half-year.
(8) No prosecution for an offence under this Act shall be instituted in respect of the
same facts on which a penalty has been imposed by the assessing officer under
any provisions of this Act.
Power to make rules
19. (1) The State Government may, by notification in the Official Gazette, make rules
retrospectively to carry out the purpose of this Act; provided that they are
consistent with this Acts.
(2) In particular and without prejudice to the generality of the foregoing provision,
the State Government may make rules for all or any of the following matters,
namely:-
(a) the manner of payment of tax;
(b) the form in which accounts and registers shall be maintained by a hotelier or
restaurateur;
(c) any other matter which is required or allowed by this Act to be prescribed.
(3) Every rule made under this section shall be laid, as soon as may be after it is
made, before the Nagaland Legislative Assembly while it is in session for a total
period of seven days, which may be comprised in one session or in two
successive sessions, and if, before the expiry of the session in which it is so laid
or the session immediately following, the Nagaland Legislative Assembly agree
in making any modification in the rule or the Nagadand Legislative Assembly
agree that the rule should not be made, rule shall thereafter have effect only in
such modified form or be of no effect as the case may be; so however, that any
such modification or annulment shall be without prejudice to the validity of
anything previously done under this rule,
Power to remove difficulties
20. (l) If any difficulty or doubt arises in giving effect to the provisions of this Act, the
State Government may, by order published in the Gazette, make such provisions,
not inconsistent with the purpose of this Act as appears, to it to be necessary or
expedient for the removal of the difficulty or doubt and the order of the State
Government m such cases shall he final.
(2) Every order made under this section shall be aid as soon as may be after it is
made. before the Assembly while it is in session for a total period of seven days
which may be comprised in one session or in two successive sessions and if,
before the expiry of the session in which it is so laid or the session immediately
following the Assembly agree in making any modification in the order or the
Assembly agree that the order should not be made, the order shall thereafter have
effect only in such modified form or be of no effect as the case any so however
that nay such modification or annulment shall he without prejudice to the validity
of anything previously done under this order.