Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Vanijyik Kar (Sanshodhan) Adhiniyam, 1999 CONTENTS 1. Short title and commencement 2. Amendment of section 27 3. Amendment of Schedule I 4. Amendment of Schedule II Madhya Pradesh Vanijyik Kar (Sanshodhan) Adhiniyam, 1999 An Act further to amend the Madhya Pradesh Vanijyik Kar Adhiniyam, 1994. (See 1995 98 STC Statutes 18) BE it enacted by the Madhya Pradesh Legislature in the Fiftieth Year of the Republic of India as follows:- 1. Short title and commencement :- ( 1 ) This Act may be called the Madhya Pradesh Vanijyik Kar (Sanshodhan) Adhiniyam, 1999. (2) It shall come into force on such date as the State Government may, by notification in the official Gazette, appoint and different dates may be appointed for different provisions of the Act. 2. Amendment of section 27 :- In section 27 of the Madhya Pradesh Vanijyik Kar Adhiniyam, 1994 (No. 5 of 1995 (See 1995 98 STC Statutes 18)) (hereinafter referred to as the principal Act), for sub-section (7), the following sub-section shall be substituted, namely:- "(7) If the Commissioner is satisfied that a dealer has with a view to evade payment of tax, shown in his accounts, sales or purchases of any goods at prices which are abnormally low compared to the prevailing market prices of such goods, the Commissioner may, after making such enquiry as may be necessary and after giving the dealer a reasonable opportunity of being heard assess or reassess the dealer to the best of his Judgment." 3. Amendment of Schedule I :- In Schedule I to the principal Act, - (i) serial numbers 2 and 36 and entries relating thereto shall be omitted; (ii) for serial numbers 37 and 38 and entries relating thereto, the following serial numbers and entries relating thereto shall be substituted, namely:- "37. Fertilizers other than chemical fertilizer and oil cake 38. Pumping sets up to 3 horse power." 4. Amendment of Schedule II :- I n Schedule II to the principal Act, - (1) in Part V, after serial number 29, the following serial numbers and entries relating thereto shall be inserted, namely:- "30. Chemical fertilizers 4 31. Pumping sets above 3 horse power but below 4 10 horse power. 32. Books, almancs, panchangs, drawing books, 4 all publications which mainly publicise books, and articles for commercial purpose, race cards, accounts books, diaries, calendars, exercise books, periodicals and magazines. 33. Certified and treated seeds 4 34. Insecticides and pesticides other than those 4 specified in serial number 11 of Part IV 35. Safety matches 4 36. Sports goods 4 37. (i) Readymade garments, excluding garments of 4 silk fabrics and readymade hosiery and knitted garments. (ii) Readymade cotton hosiery and cotton knitted 4 garments and readymade nylon hosiery. 38. Vegetable and edible oil except hydrogenated 4 vegetable oil. 39. Agarbatti and dhoop 4 40. Utensils made of aluminium 4."; (ii) In Part VI, serial numbers 1, 3, 5, 7, 12, 16, 17 and 25 and entries relating thereto shall be omitted.