The Telangana Interest Free Sales Tax Loans for Industries (Imposition of Ceiling) Act, 1987.

THE TELANGANA INTEREST FREE SALES TAX LOANS FOR 
INDUSTRIES (IMPOSITION OF CEILING) ACT, 1987. 
(ACT NO. 20 OF 1987) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title and commencement. 
2. Sanction of Interest Free Sales Tax Loan. 
3. Ceiling on Interest Free Sales Tax Loan. 
4. Repeal of Ordinance No.1 of 1987. 
 
THE TELANGANA INTEREST FREE SALES TAX LOANS 
FOR INDUSTRIES (IMPOSITION OF CEILING) ACT, 1987.1 
 
ACT No. 20 OF 1987. 
 
1. (1) This Act may be called the 2Telangana Interest Free 
Sales Tax Loans for Industries (Imposition o f Ceiling)  Act, 
1987. 
 
 (2) It shall be deemed to have come into force on the 
1st January, 1976. 
 
2. The State Govern ment may fix the maximum of the 
Interest Free Sales Tax Loan during the period from the 1 st 
January, 1976 to the 31 st March, 1984 in respect of new 
industrial units which go in to regular production on or after 
the 1st January, 1976 and such other industrial units going in 
for subs tantial expansion, situated in all the areas of the 
State of 2Telangana excepting in the Municipal Corporation 
limits of Hyderabad, Vijayawada and Visakhapatnam, 
notwithstanding the limits specified in G.O.Ms.No.224, 
Industries and Commerce Department, dat ed the 9 th March, 
1976 and as subsequently modified from time to time. 
 
3. Notwithstanding anything in any judgement, decree or 
order of any court, tribunal or other authority or any order to 
the contrary, the maximum amount of Interest Free Sales 
Tax Loan granted as an incentive to the new industries 
which have gone into regular production on or after the 1 st 
                                                           
1. The Andhra Pradesh Interest Free Sales Tax Loans for Industries 
(Imposition of Ceiling) Act, 1987 received the assent of the Governor on 
the 12th April, 1987. 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. 
Sanction of 
Interest Free 
Sales Tax Loan. 
Ceiling on Interest 
Free Sales Tax 
Loan. 
2  [Act No.20 of 1987] 
January, 1976 and those industries which go in for 
substantial expansion situated in all the areas of t he State of 
3Telangana excepting in the Municipal Corporation limits of 
Hyderabad, Vijayawada and Visakhapatnam in terms of 
G.O.Ms.No.224, Industries and Commerce Department, 
dated the 9 th March, 1976 as extended from time to time till 
the 31st March, 1984  shall not exceed a sum of rupees ten 
lakhs in respect of each industry with a fixed capital cost of 
rupees one crore and above. 
 
4. The Andhra Pradesh Interest Free Sales Tax Loans for 
Industries (Imposition of Ceiling) Ordinance, 1987 is hereby 
repealed. 
 
* * * 
                                                           
3. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016 .  
Repeal of 
Ordinance No.1 of 
1987. 

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