Compounded Levy Scheme for Black and White Picture Tube Manufacturers, 2001

Compounded Levy Scheme for Black and White Picture Tube Manufacturers, 2001

Published vide Notification No. F.4(12) FD/Tax-Div./2001-42, dated 29-3-2000, published in Rajasthan Gazette Extraordinary, part 4(ga), dated 29-3-2001, page 595

RJ822

S.O. 423. - In exercise of the powers conferred by Section 5 of the Rajasthan Sales Tax Act, 1994 (Rajasthan Act No.22 of 1995), the State Government hereby notifies a "Compounded Levy Scheme for Black and White Picture Tube Manufacturers" (hereinafter referred to as the "Scheme") and permits all dealers manufacturing Black and White Picture Tubes in the State, to opt for compounding of their tax liability in respect of their sales of Black and White Picture Tubes within the State, on payment of the composition amount as determined under this Scheme.

1. This Scheme shall come into force with effect from 1st April, 2001.
2. The scheme shall be applicable to the registered dealers having manufacturing unit in the State of Rajasthan.
3. Composition amount and its payment.- (a) The composition amount in lieu of tax for the first year shall be 107.5% of the tax liability of the opting dealer in the financial year 2000-2001.

[(b) For each subsequent financial year, the compounding amount shall also be 110% of the amount paid in the immediately preceding year. However, for the year 2003-2004, the compounding amount shall be 107.5% of the amount paid in the immediately preceding year. The composition amount will be inclusive of surcharge payable, if any.]

(c) The composition amount shall be payable in 12 equal installments payable monthly. It shall be deposited in advance, by 7th of every month in the Government Treasury through Challan in Form ST 10. [For the two monthly installments of april and May, 2002, the composition amount shall be deposited by 30-6- 2002].

[(d) In case a dealer has deposited composition amount for the year 2003-2004 by increasing the composition amount of the immediately preceding year by 10 percent, the same shall be adjusted against the composition amount payable under this clause.]

4. The dealer shall opt for the Scheme by submitting an application on plain paper to his Assessing Authority, mentioning therein the name, address, status. Registration Numbers, tax liability of the immediately preceding year and any other information that may be relevant for implementation of this Scheme:

[Provided that for the year 2003-2004 such application may be submitted within 30 days of the date of publication of this amendment notification.]

5. The dealer will not charge or collect any tax from the purchaser on the sale of black and white picture tubes during the composition period.
6. The composition amount, installments due, in part or in entirety, shall be recoverable as arrears under the provisions of the RST Act, 1994.
7. The State Government may review the Scheme at any time and may add, withdraw, extend or modify any or all provisions of the Scheme as it may deem fit. On amendment of any of the provision, the dealer shall pay the revised composition amount and any other charges from the beginning of the calendar month following the month in which such amendment takes place.
8. A dealer once opted for the Scheme shall not be empowered to withdraw for such year and he shall have to deposit all the installments due till the end of such financial year.
9. The dealer shall be subjected to all the provisions of the RST Act, 1994 and rules made thereunder the terms and conditions contained in this Notification.