Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Sales Tax (Amendment) Act, 1972 29 of 1972 [13 December 1972] CONTENTS 1. Short title, extent and commencement 2. Amendment of Section 15 of Assam Act XVII of 1947 3. Amendment of Schedule II to Assam Act XVII of 1947 4. Amendment of Schedule III to Assam Act XVII of 1947 Assam Sales Tax (Amendment) Act, 1972 29 of 1972 [13 December 1972] PREAMBLE An Act further to amend the Assam Sales Tax Act, 1947 Whereas it is expedient further to amend the Assam Sales Tax Act, 1947 (Assam Act XVII of 1947), hereinafter called the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Twenty-third Year of the Republic of India as follows:-- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Sales Tax (Amendment) Act, 1972. (2) It shall have the like extent as the principal Act. (3) It shall come into force at once. 2. Amendment of Section 15 of Assam Act XVII of 1947 :- In section 15 of the principal Act, for subsection (3) the following shall be substituted, namely:-- "(3) from the resultant balance, an amount arrived at by applying the following formula-- Rate of tax X resultant balance as mentioned above/100 plus rate of tax. Explanation.--Where the net turnover of a dealer is taxable at different rates, the aforesaid formula shall be applied separately in respect of each part of the turnover liable to a different rate of tax." 3. Amendment of Schedule II to Assam Act XVII of 1947 :- I n Schedule II to the principal Act, for item No. 2 the following shall be substituted, namely:-- "2. Three paise in the rupee." Ready-made garments made of textiles not containing any synthetic yarn or fabric.................. 4. Amendment of Schedule III to Assam Act XVII of 1947 :- In Schedule III to the principal Act, for item No. 48, the following shall be substituted, namely:-- "48. Ayurvedic, Homeopathic and Unani medicines."