The Nagaland(Sale of Petroleum & Petroleum Products, including Motors Spirit & Lubricant) Taxation (6th Amendment) Act,2013

The Nagaland (sale of Petroleum and Petroleum products including Motor 
spirit and Lubricants) Taxation (Sixth Amendment)Act 2013 
(Act No. 9 of 2013). 
Received the assent of the Governor of Nagaland on 9.8.20 13 and published 
in theNagaland Gazette Extra-Ordinary dated 3O6August 2013. 
An 
-Act- 
Further to amend the Nagaland (Sale of Petroleum and Petroleum Products 
including Motor Spirit And Lubricants) Taxation Act, 1967. 
Be it enacted by the Legislature of the State ofNagaland in the Sixty- third year 
of the Republic of India as follows:- 
1. Short title and commencement- 
(1) This Act may be called theNagaland (Sale of Petroleum and Petroleum 
Products inc1udingMotor Spirit andLubricants)Taxation (Sudh Amendment) 
Act, 2013. 
(2) It shall come into force on such date as the State Government may, by 
notification in the mcial Gazette, appoint. 
2. Amendment of Section 2:- In the Nagaland (Sale of Petroleum and Petroleum 
Products Including Motor Spirit and Lubricants) Taxation Act, 1967 (9 of 1967) 
(hereinafter referred to as the principle Act), in Section 2,- 
(1) In clause (9), the proviso shall be deleted. 
(2) After clause (9), the following new clause shall be inserted, namely:- 
(9A) "Sale price" means the amount payable to a dealer as consideration 
forthe sale of any goods, less any sum allowed as cash discount according 
to the practice normally prevailing in the trade, but inclusive of any sum 
charged for anything done by the dealer in respect of the goods at the time 
of or before the delivery thereof other than the cost of fieight or delivery or 
the copst of installation in cases where such cost is separately charged; 
(3) For clause (lo), the following shall be substituted, namely:- 
(10) ''taxable goods" means such goods as are specified in Schedule-11 to 
the Act; 
(4) After clause (1 O), the following new clauses shall be inserted, namely:- 
(i) (I OA) "taxable turnover" means the turnover on which a dealer shall be 
liable to pay tax as determined after making such deductions from the 
aggregate of sales in such manner as may e prescribed. 
(u) (1 0B) "tax" means the tax payable under this Act; 
3. Amendment of Section 3.- In the principle Act, or section 3 and marginal 
headings, the following shall be substituted, namely:- 
Incidence And Levy of tax 
3. Incidence of tax on sale,-(1) Subject to the other provisions of this Act, with 
effect fkom such date as the State Government may, by notification in the official 
Gazette, appoint,- 
(1) Every dealer- 
(i) Who Imports into Nagaland, or 
(u) Manufacture or produces goods specified in Schedule-11 shall be liable to 
pay tax on his turnover of sales with effect fiom the day on which he effects 
his first sales of such goods. 
(2) A dealer registered under the Central Sales Tax Act, 1956 (74 of 1956), 
who is not liable to pay tax under sub-section (1), shall nevertheless be 
liable to pay tax on his sale of any goods in respect ofwhich he has furnished 
a declaration under sub-section (4) of section 8 of the saidAct, or on the 
sale of any goods in the manufacture of which such goods have been used 
and every such dealer who is liable to pay tax shall be deemed to be a 
registered dealer. 
(3) Nothing contained in sub-section (1) and (2), shall be deemed to impose, 
or authorize the imposition of a tax on any sale or purchase of goods when 
such sale or purchase takes place,- 
(i) In the course of inter-State trade or commerce; or 
(ii) Outside the State ofNagaland; or 
(iiii h~ the course of import of the goods into or export of the goods out of the 
territory of India. 
Explanation- For the purpose of this Act and for determining whether or not a 
particular sale or purchase takes place in the manner indicated in clause (i), clause 
(ii) and clause (iii), the provisions of sections 3,4 and 5 of the Central Sales TaxAd, 
1956 (Central Act 74 of 1956) respectively, shall apply." 
4. Insertion of new section 3A and 3B.- In the principle Act, after section 3 so 
substituted, the following shall be inserted as new section and marginal heading, 
namely:- 
3A(I) The tax leviable under section 3 shall be levied at the first point of sale 
within the State, at the rate or rates specified in the Schedule-Il 
Charge of tax and rates 
(2) Notwithstanding anything contained in sub-section (i) of section 3 when 
an Oil Company, as may be specified in the rules, sells any petroleum 
product other than Crude Oil specified in the Schedule-I1 to another Oil 
Company for the purpose of re-sale by the latter, such inter-se-sale 
between the oil companies shall not be deemed to be the first point of sale 
in the State for the purpose of levy of tax under this Act subject to such 
conditions as may be prescribed. The purchasing oil company shall pay 
tax on the sale of such goods under thisAct or the Central SalesTaxAct, 
1956 (Central Act 74 of 1956), as the case may be. 
If, in any case, after purchase of such goods for resale within the State, - 
the purchasing Oil Company despatches any portion of the goods to a 
place outside the State except as adirect result of sale or purchase in the 
course of inter-state trade or commerce, then notwithstanding anything 
contained in this Act, for than portion of goods the purchasing Oil 
Company shall be liable to pay tax on such portion of goods at the rate as 
may be applicable under the schedule I1 on the gross turnover ofpurchases 
of such goods. 
(3) The State Government may by notification in the Official Gazette add to 
or omit any entry or entries in Schedule-II or modify or vary the rate or 
rates of tax specified therein and thereupon the said entry or entries in the 
rate or rates shall be deemed to have been amended accordingly: 
Provided that the Government shall not fix the rate of tax, in any case, 
exceeding thuty paise in arupee. 
3B. Incidence of surcharge on tau,- 
(1) Every dealer liable to pay tax under section 3 shall pay asurcharge at the 
rate of five percentum of the total amount to tax payable by him under 
section 3A (1) or at the rate as may be notified by the government fiom time 
to time. 
(2) Validation of levy and collection of surcharge,- 
Notwithstanding anything contained in this Act, any surcharge levied and 
collected or purported to have been levied and collected a surcharge by 
notification by the State Government under the Pd proviso to sub-section 
(4) of section 3 or the rules framed thereunder shall be deemed to have 
been levied and collected under the provisions of the principle Act as amended 
by thisAct and be deemed to bevalidly levied and collected and accordingly- 
(a) All acts, proceedings or things done or taken by the State Government or 
by any oficer of the State Government or any other authority in connection - - 
with the levy and collection of such surcharge shall be deemed to be and 
to have always been done or taken in accordance with law; and 
(b) No suit or other proceeding shall be maintained or continued in any court 
against the State Government or any person or authority whatsoever for 
the refund of the surcharge so levied and collected. 
5. Deletion of Section4.- In the Principle Act, section4 shall be deleted. 
6. Insertion of new section 9A,- Inthe Principle Act, after section 9, the following 
shall be insertedasnew section, namely:- 
9A. Security to be furnished in certain cases:- The Commissioner may, at 
the time of grant to certificate to a dealer, for good and sufficient reasons to be 
recorded in writing, require the dealer to furnish in the prescribed manner such 
security or such additional security as may be specified by him for securing 
proper and timely payment of tax or any other sum payable by him under this 
Act. 
7. Insertion of new sub-section (5) in section 10,- in the principle Act, in section 
10, 
lj) after sub-section (4), the following new sub-section shall be inserted, 
namely:- 
(5) Every returnunder this section shall be signed andverified- 
(a) In case of an individual, by the individual himself or by a person duly 
authorized by him inthis beM, 
(b) In the case of Hindu Undivided Family, by the Karta, 
(c) In the case of company or local authority, by the principle officer or the 
Chief Executive Officer thereof; 
(d) In the case of firm, by any partner thereof not being a minor; 
(e) In the case of any other association, by the person competent to act on 
behalf of the association. 
u after Section 10 so amended, the following shall be inserted as new section, 
withmar@ heading, namely:- 
Return Defaults,- 
10A. (1) If a dealer required to file return under sub-section (1) or sub- 
section (2) of Section 10- 
(a) Fails without s&cient cause to pay the amount of tax due as per the return 
for any tax period: or 
(b) Furnishes arevised return under sub-section(3) of Section 10 showing a 
higher amount of tax to be due than was shown by him in the original 
return; or 
(c) fails to furnish return: Such dealer shall be liable to pay interest in respect 
of 
@ The tax payable by him according to the return; or 
(ii The difference of the amount oftax according to the revised return; or 
(m) The tax payable for the period for which he has failed to furnished return; 
at the rate of 2% Der month from the date the tax Dayable had become . - 
due to the date of its payment or to the date of order of assessment, 
whichever is earlier. 
Month shall mean thirty days and the interest payable in respect of 
period of less than one month shall be computed proportionately. 
If aregistered dealer, without sufficient cause, fails to pay the amount of 
tax due and interest along with return or revised return in accordance with 
the provisions of sub-section (I), the Commissioner may, after giving the 
dealer reasonable opportunity of being heard, direct him to pay in addition 
to the tax and the interest payable by him apenalty, at the rate of 3% per 
month on the tax and interest so payable from the date it had become due 
to the date of its payment or to the date of order of assessment, whichever 
is earlier. 
If a registered dealer or any other dealer required to furnish return under 
sub-section (2) of Section 10; without any sufficient cause,- 
Fails to comply with the requirements of the notice issued under sub- 
section (2) of Section 10; or 
Fails to furnish any return by the prescribed date as required under sub- 
section (2) of Section 10; or 
Being required to furnish revised return fails to furnish the revised return 
by the date prescribed under sub-section (3) of Section 10; or 
having paid the tax payable according to a return in time, fails to furnish 
along with the return proof of ayment made in accordance with sub-section 
(4) of Section 10; 
The Commissioner may, after givingthe dealer reasonable opportunity of 
being heard, direct him to pay, in addition to any tax, interest and penalty 
under sub-section (3) payable or paid by him, apenalty of a sum of rupees 
one thousand per day of default subject to a maximum of rupees on lakh. 
Any penalty imposed under this Section shall be without prejudice to any 
prosecution for any offense under this Act. 
(6) For the purposes of this Act, any return signed by a person who is not 
authorized under sub-section (5) of Section 10 shall be treated as if no 
return has been filed." 
8. Deletion of sub-section (3) of Section 17,- In the principle Act, in section 17, 
sub-section (3) shall be deleted. 
9. Insertion ofnew Section 17A,- h the principle Act, after Section 17, the 
following shall be inserted as new section, namely:- 
Collection of tax only by Registered Dealers 
17A. (1) No person other than a registered dealer shall collect any amount 
by way of tax except in accordance with the provisions of this Act and the 
rules made thereunder and beyond the rate specified. 
(2) Any amount collected by any person in contravention of the provisions 
of sub-section (1) or any amount collected by any person by way oftax 
or in any other manner not payable under the provisions of this Act ;hall 
be liable to forfeiture to the Government. 
(3) Where the Commissioner has reason to believe any person has willfully 
contravened the provisions sub-section (I), he may by an order in writing, 
impose upon such person a penalty of such amount not less than the 
amount of tax so collected ant not exceeding twice the amount oftax so 
collected by him in coiltravention of sub-section (1) 
(4) The sum forfeited under sub-section (2) and the amount of penalty 
imposed under sub-section (3) shall be paid by the person or deaier 
making the unauthorized collection into the Government account by such 
date as may be specified in anotice for this purpose, being a date not 
later than thirty days from the date of service of notice. 
(5) Any sum forfeited or penalty imposed under this Section which remains 
unpaid after the date specified in the notice for payment, shall be 
recoverable as an arrear of land revenue. 
(6) Notwithstanding anything contained in this Act or any other law for the 
time being in force, where any sum collected by a person in contravention 
of sub-section (2) and is paid by him or 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. 
(7) No prosecution for an offence under this Act shall be instituted in respect 
of the same facts on which a penalty if any has been imposed under this 
Section. 
10. Amendment of Section 23,- In the principle Act, in section23,- 
(1) In sub-section (3) the word "excess" between the words "shall pay the" 
and the words" amount of tax" in the last but third line of the sentence be 
substituted by the following, namely:- 
(2) For sub-section(5) the following shall be substituted, namely:-"(5) Where 
a dealer fails to make payment of the tax assessed or interest levied or 
penalty imposed onhim orany otheramount due fromhim under this Act 
within thirty days of the date of service of the notice of demand, the 
Commissioner shall, afier giving the dealer areasonable opportunity of being 
heard, direct that such dealer shall, in addition to the amount due, pay, by 
way of penalty, a sum equal to 3% of such amount of tax, penalty, interest 
or any other amount due, for every month for the period for which payment 
has been delayed by him after the date on which such amount was due to be 
paid. 
11. Insertion of newSecfion 43A In the principle Act, after Section43, the following 
shall be inserted as new Section, namely:- 
Appearance Before any Authority in Proceedings 
43A. Applicability of the provisions of Nagaland Value Added Act, 2005,- 
Subject to the provisions of this Act and the rules made thereunder section 90 
of the bJagal&d Value Added Tax Act, 2005 (Act 4 of 2005) and the rules 
made thereunder, orders, notifications issued thereunder shall mutatis mutandis 
apply to any person who is entitled or required to appear before any authority 
including Appellate Tribunal in connection with any proceedings under this Act, 
otherwise than when required to appear personally for examination on oath or 
affirmation as if the said section is mutatis mutandis incorporated in this Act 
and the rules framed, orders and notifications issued under the said section 
were mutatis mutandis issued under this section. 
12. Insertion of new Section 44Aand 44B, In the Principle Act, after Section44. 
the following shall be inserted as new sections, namely:- 
Check post 
44A. (1) no person shall hasport taxable goods under this Act across or beyond 
a check post or barrier except after filing before the officer in-charge of 
check post, documents as referred to the provisions in sub-section (2) of 
this section. 
Applicability Of the rovision of TheNagaland Value Added Tax Act, 2005 
(2) Subject to the provisions of this Act and rules made thereunder. section 
66 and 67 of the ~a~aland ~alue~dded Tax Act, 2005 (Nagaland Act 
4 of 2005) and the rules made thereunder, orders and notifications issued 
thereunder shall mutatis mutandis apply to transporting of goods taxable 
under this Act, as if the said sections were mutatis mutandis 
incorporated in this Act and the rules farmed, orders and notifications 
issued under those sections were mutatis mutandis issued under the 
relevant sections so incorporated in thisAct. 
44.B Automation,- (1) The Government shall endeavour to introduce 
and establish an automated data processing system for complementing 
the purposes of this Act and for matters incidental and allied thereto. 
(2) In order to make the said system effective, the Government may from 
time to time make Regulations for regulating the interaction. 
Between the dealers and the authorities appointed or constituted under 
this Act. 
(3) The provisions contained in the Information Technology Act, 2000 
(Central Act 21 of 2000), the rules made thereunder and directions 
given underthatAcf including the provisions relating to digital signatures, 
electronic governance, attribution, acknowledgement and dispatch of 
electronic records, secure electronic records and secure digital signature 
and digital signature certificates, shall, in so far as they may apply to the 
procedures under this Act, apply. 
(4) Except as may be provided otherwise in this Act, the software for 
automated data processing system, the operating system, the operating 
instructions and the criteria for any selection shall be treated as 
conlidential. 
13. Amendment of Schedule, - In the principle Act, 
(1) the existing Schedule shall be numbered as Schedule4 
(2) then after added the following new Schedule, namely:- 
SCHEDULE-I1 
Goods taxable at the point of first sale in the State 
[See section 3A (I)] 

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