The rajasthan excise and taxation officers (change in designations) act, 1964

1 
 
THE RAJASTHAN EXCISE AND TAXATION OFFICERS (CHANGE IN 
DESIGNATIONS) ACT, 1964. 
(Act No.30 of 1964) 
 
(Received the assent of the Governor on the 21st day of November, 1964) 
 
An 
Act 
to amend certain enactment for the purpose of changing the designations of certain officers 
of the Excise and Taxation Department bifurcate into Commercial Taxes Department and 
Excise Department. 
Be it enacted by the Raj. State Legislature in the Fifteenth Year of the Republic of India as 
follows:- 
 
1. Short title - This Act may be called the Raj. Excise and Taxation Officers (Change 
in Designation) Act, 1964. 
2. Definitions - In this Act, unless the context otherwise requires: 
(a) "appointed day" means the first day of July, 1964. 
(b)  "taxation officers" means officers specified in column No. 2 of the Table given 
in section 4, and 
(c) "instrument" include rules, notification and order. 
3. Amendment of certain enactments  - The enactments specified in the Schedule 
shall, as from the appointed day, be deemed to have been amended to the extent and 
in the manner specified in the fourth column thereof. 
4. Construction of reference to Taxation Officers in enactments or instruments  - 
Any reference, by whatever from of words, to any of the officers specified in column 
No.2 of the Table given herender, in any l aw for the time being in force, or in any 
instrument or other document, except in any instrument or document made or 
executed under the Rajasthan Excise Act, 1950 (Raj. Act 2 of 1950), shall as from 
the appointed day, be construed as a reference to the officers specified against each 
in column No.3 thereof. 
 
 
 
TABLE 
 
S.No. Desigantions which 
have been changed 
New designations Taxes 
1 2 3 
1 Commissioner, Excise and Taxation, 
Rajasthan 
Commissioner, Commercial Taxes, 
Rajasthan 
2 Additional Commisioner  (Taxation), 
Excise and Taxation, Rajasthan 
Additional Commissioner, 
Commercial Taxes, Rajasthan 
2 
 
1 2 3 
3 1. Deputy Commissioner, Excise and     
Taxation (Administration). 
2. Deputy Commissioner (Administration). 
3. Deputy Commissioner (Sales Tax). 
4. Deputy Commissioner (Inspection). 
Deputy Cominissioner , Commercial 
Taxes (Administration) 
 
4 1. Deputy Commissioner, Excise and 
Taxation (Apeals) 
2. Deputy Commissioner Sales Tax 
(Appeals) 
3. Deputy Commissioner (Appeals) 
Deputy Commissioner, Commercial 
Taxes (Appeals) 
5 Sales Tax Officers Commercial Taxes Officers 
6 Inspector, Sales Tax Department Inspector, Commercial Taxes 
Department 
 
 
5.  Reference to Assistant Excise Commissioner in instruments and documents  - 
Any reference to Assistant Excise Commissioner in any instrument or document 
executed or made under or with reference to the Raj Excise Act, 1950, shall, as from 
the appointed day, he construed as a reference to the District Excise Officer. 
6. Savings - Notwithstanding anything contained in sections 3.4 and 5. the change 
made by this Act in the designations of taxation officers or the Assistant Excise 
Commissioner shall not affect the previous use of old designation by any such 
officer or render invalid a nything done, or any action taken, by him previously to 
the commencement of this Act merely on the ground that the changed designation 
as provided in this Act was not used after the appointed day. 
 
The Schedule 
 
[Not Printed as in corporated in the principal Act] 
 
 
 
 
 
 
1.  Came into force with effect from 1 -2-1958 Notí. No. F. 1(78) E & T/56 dated 21-2-1958 
published in Raj. Gaz. Part IV-A. dt. 30-1-1958. 
(First published in the Raj. Gaz Part IV-A, Ext., dated 24-11-1964). 
 

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