The Telangana Taxation Offences (Inapplicability of Limitation) Act, 1982.

THE TELANGANA TAXATION OFFENCES (INAPPLICABILITY OF 
LIMITATION) ACT, 1982. 
(ACT NO. 17 OF 1982) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title, extent, commencement and 
application. 
2. Chapter XXXVI of Code of Criminal Procedure, 
1973 not to apply to certain offences. 
3. Power of Government to amend the Schedule. 
 
THE TELANGANA TAXATION OFFENCES 
(INAPPLICABILITY OF LIMITATION) ACT, 1982.1 
 
ACT No. 17 OF 1982 
 
1. (1) This Act may be called  the 2Telangana Taxation 
Offences (Inapplicability of Limitation) Act, 1982.  
 
 (2) It shall come into force on such date as the State 
Government may, by notification publish  in the  2Telangana 
Gazette, appoint. 
 
2. Nothing in Chapter XXXVI of the Code of Criminal 
Procedure, 1973, shall apply to,-  
 
 (i) any offences punishable under any of the  
enactments specified in the Schedule; or 
 
 (ii) any other o ffence, which under the provisions  of 
that Code, may be tried along with such offence, and every 
offence referred to in clause (i) or clause (i i), may , be taken 
cognizance of by the court having j urisdiction as if the 
provisions of that Chapter were not enacted. 
 
3. (1) The State Government may, by notification, 
published in the 2Telangana Gazette, add to, alter or amend 
the Schedule and on any such notification being issued, the  
Schedule shall be deemed to be amended accordingly; 
 
                                                           
1. The Andhra Pradesh Taxation Offences (Inapplicability of Limitation) 
Act, 1982 received the assent of the Presi dent on the 15th December, 
1982. The said Act in force in the combined State, as on 02.06.2014, has 
been adapted to the State of Telangana , under section 101 of the 
Andhra Pradesh Reorganisation Act, 2014 (Central Act 6 of 2014) vide . 
the Telangana Adaptation of Laws Order, 2016, issued in G.O.Ms.No.45, 
Law (F) Department, dated 01.06.2016. 
2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
Short title and 
commencement. 
Chapter XXXVI of 
Code of Criminal 
Procedure, 1973 
not to apply to 
certain offences. 
Power of 
Government to 
amend the 
Schedule. 
2  [Act No.17 of 1982] 
 Provided that any notification to add to, alter or amend 
the Schedule shall be issued only after obtaining the 
concurrence of the Central Government. 
 
 (2) Every notification issued under this section shall, 
immediately after it is issued, be laid  before each House of 
the State Legislature if it is in session and if it is not in 
session, in the session immediately following, for a total 
period of fourteen days which may be comprised in one 
session or in two succesive sessions and if, before the 
expiration of the session in which it is so laid or the session 
immediately following, both Houses agree in making any 
modification in the notification, or in the annulment of the 
notification, the notification shall, from the date on which the 
modification or annulme nt is notified in the 3Telangana 
Gazette, have effect only in such modified form or shall 
stand annul led, as the case may be, so how ever that any 
such modification or annulmen t shall be without  prjudice to 
the validity of anything previously done under that 
notification. 
 
THE SCHEDULE. 
 
(SEE SECTION 2) 
 
1. 4The Andhra Pradesh General Sales Tax Act, 1957   
(Act VI of 1957). 
 
* * * 
                                                           
3 Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.  
4. Please see the relevant provisions of the VAT Act, 2005 (Act No.5 of 
2005) wherein the Act VI of 1957 was repealed  and VAT Act is pa rtly 
repealed by GST Act 23 of 2018. 

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