Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh General Sales Tax (Third Amendment) Act, 1987 21 of 1987 [13 April 1987] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 5-B 3. Amendment Of Section 39 4. Amendment Of The First Schedule Andhra Pradesh General Sales Tax (Third Amendment) Act, 1987 21 of 1987 [13 April 1987] An Act further to amend the Andhra Pradesh General Sales Tax Act, 1957. BE it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Thirty-eighth Year of the Republic of India as follows:- * Received the assent of the Governor on the 12th April, 1987. For statement of Objects and Reasons', please see the Andhra Pradesh Gazette, Part IV-A Extraordinary, dated the 26th May, 1987 at page 3. 1. Short Title And Commencement :- (1) This Act may be called the Andhra Pradesh General Sales Tax (Third Amendment) Act, 1987. (2) Section 4 shall be deemed to have come into force on the 1st February, 1987 and the remaining provisions shall come into force at once. 2. Amendment Of Section 5-B :- In the Andhra Pradesh General Sales Tax Act, 1957( Act VI of 1957) (hereinafter referred to as the principal Act), in section 5-B,- (a) in subsection (1), for the words "component part", the words "raw material, component part, sub-assembly part, intermediate part, consumables and packing material" shall be substituted; (b) in clauses (i) to (vii) of sub-section (2), for the words "component parts", the words "raw materials, component parts, sub-assembly parts, intermediate parts, consumables and packing materials" shall be substituted; (c) in the marginal note, for the words "component parts", the words "component parts etc." shall be substituted. 3. Amendment Of Section 39 :- In section 39 of the principal Act, in sub-section (2), for clause (aa), the following clause shall be substituted, namely:-- "(aa) the manner of determination of the amount payable to the dealer in respect of,-- (i) any transfer of property in goods (whether as goods or in some other form) involved in the execution of a works contract; (ii) any delivery of goods, on hire purchase or any system of payment by instalments; (iii) any transfer of the right to use any goods for any purpose (whether or not for a specified period) for cash, deferred payment or other valuable consideration; (iv) any transfer of property in goods involved in lucky gift scheme.". 4. Amendment Of The First Schedule :- In the First Schedule to the principal Act, after item 172, the following item and entries relating thereto shall be added, namely:- - 173. Agarbathi At the point of first 6 paise in the sale in the State rupee".