Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Entry Tax (Amendment) (Sthaniya Kshetra Me Mal Ke Pravesh Par Kar (Sanshodhan) Adhyadesh) Ordinance, 2007 [26 June 2007] CONTENTS 1. Short Title And Commencement 2. Madhya Pradesh Act No. 52 Of 1976 To Be Temporarily Amended 3. Amendment Of Section 4-A 4. Amendment Of Schedule Ii Madhya Pradesh Entry Tax (Amendment) (Sthaniya Kshetra Me Mal Ke Pravesh Par Kar (Sanshodhan) Adhyadesh) Ordinance, 2007 [26 June 2007] An Ordinance further to amend the Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976. Whereas the State Legislature is not in session and the Governor of Madhya Pradesh is satisfied that circumstances exist which render it necessary for him to take immediate action; Now, therefore, in exercise of the powers conferred by clause (1) of article 213 of the Constitution of India, the Governor of Madhya Pradesh is pleased to promulgate the following Ordinance:- 1. Short Title And Commencement :- (1) This Ordinance may be called the Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar (Sanshodhan) Adhyadesh, 2007. (2) It shall come into force from the date of its publication in the official Gazette. 2. Madhya Pradesh Act No. 52 Of 1976 To Be Temporarily Amended :- During the period of operation of this Ordinance, the Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 (No. 52 of 1976) (hereinafter referred to as the principal Act), shall have effect subject to the amendments specified in sections 3 and 4. 3. Amendment Of Section 4-A :- In section 4-A of the Principal Act,- (i) for the marginal heading, the following marginal heading shall be substituted, namely:- "Provision for entry tax at enhanced rate." (ii) in sub-section (1), for the opening paragraph, the following paragraph shall be substituted, namely:- "Notwithstanding anything to the contrary contained in this Act, the State Government may, by notification, specify the local area or areas and the goods which are consumed or used in such local area or areas and may direct that, as from the date specified in the notification and in such manner as may be specified therein, the entry tax payable by a dealer under this Act shall be charged on the value of such goods at a rate not exceeding thirty per centum as may be specified in such notification." 4. Amendment Of Schedule Ii :- In Schedule II to the Principal Act,- (i) for serial number 10 and entries relating thereto, the following serial number and entries relating thereto shall be substituted, namely:- "10. (a) Cigars, Cheroots, cigarettes, cigarillos of tobacco and bidies 10 ( b ) Un-manufactured tobacco and tobacco refuse, other manufactured tobacco products, including gutkha. (ii) after serial number 61, the following serial number and entries relating thereto shall be inserted, namely:- "62. Water storage tank made of plastic 5".