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Maharashtra Goods and Services Tax (Compensation to the Local Authorities) Act, 2017
(Act No. 41 of 2017)
mh483
(a) "appointed date" means the date on which the Maharashtra Goods and Services Tax Act, 2017 comes into force ;
(b) "base year" means the year specified in section 4 of the Act ;
(c) "base year revenue" means the revenue collected by the local authorities as specified in section 5 of the Act ;
(d) "compensation" means an amount determined under section 8 of the Act ;
(e) "Goods and Services Tax Act" means the Maharashtra Goods and Services Tax Act, 2017 ;
(f) "local authority" means the local authorities specified in the Schedule of the Act;
(g) "projected growth rate" means the rate of growth projected as per section 3 of the Act ;
(h) "projected revenue" means the revenue calculated as per sections 6 and 7 of the Act;
(i) "Schedule" means the Schedule appended to the Act.
(2) Words and expressions used and not defined in this Act but defined in the Maharashtra Goods and Services Tax Act, 2017 shall have the same meanings respectively assigned to them in that Act.
3. Projected growth rate. - The projected nominal growth rate of revenue, in perpetuity, for a local authority shall be 8% per annum to be compounded annualy. 4. Base year. - For the purpose of calculating the compensation amount payable in any financial year to a local authority, the financial year ending on the 31st March 2017 shall be taken as the base year. 5. Base year revenue. - (1) The base year revenue for the Municipal Corporation of Brihan Mumbai shall be the revenue collected by it in the base year, net of refunds, with respect of octroi levied and collected under the erstwhile entry 52 of List-II (State List) of the Seventh Schedule to the Constitution of India, as it stood prior to bringing into effect the provisions of the Constitution (One Hundred and First Amendment) Act, 2016. (2) The base year revenue for a local authority other than Municipal Corporation of Brihan Mumbai, shall be the revenue of the base year, net of refunds, with respect to entry tax, octroi, local body tax, cess or any other tax levied and collected under the erstwhile entry 52 of List-II (State List) of the Seventh Schedule to the Constitution of India, as it stood prior to bringing into effect the provisions of the Constitution (One Hundred and First Amendment) Act, 2016 : Provided that, if the local authority is notified after the financial year ending on the 31st March 2016, then the base year revenue for that local authority shall be specified by the State Government. Explanation. - For the purposes of this Act, an amount the local authority is eligible to receive, on account of abolition of local body tax in respect of an importer having turnover not exceeding rupees 50 crores per annum from the 1st August 2015, shall form part of the base year revenue. 6. Projected revenue for first year. - The projected revenue for the period in the first year for a local authority, shall be calculated by applying the projected growth rate over the base year revenue of that local authority reduced by the amount of revenue collected, net of refunds, as specified in section 5 upto the appointed date. 7. Projected revenue for any other year. - The projected revenue, not being first year, for any year for a local authority, shall be calculated by applying the projected growth rate over the base year revenue of that local authority, net of refunds, by applying the principle of compounded growth rate as per section 3. Illustration. - If the base year revenue for 2016-17 for a concerned local authority, calculated as per section 5, is Rs. 200, then the projected revenue for, say, financial year 2018-19 shall be as follows :- Projected Revenue for 2018 - 19 = 200 8)2 1+/100 8. Calculation and release of compensation. - (1) The compensation payable to a local authority shall be provisionally calculated and released on monthly basis and shall be finally calculated for every financial year after the receipt of final revenue figures, as audited by the Local Fund Accounts Audit. (2) The total compensation payable for any financial year to any local authority shall be calculated as follows :-(a) The projected revenue for any financial year shall be calculated as per section 6 or, as the case may be, section 7.
(b) The revenue accruable to the local authority shall be calculated and which shall be the revenue accruable on account of the taxes, fees or other sources of revenue assigned after the commencement of this Act to the local authority by the State Government and the revenue accruable on account of increase in rate of tax, amount of fees or increase in rate of other means of sources of revenue assigned before the commencement of this Act to the local authority by the State Government.
Explanation. - For the purpose of this section, the revenue accruable to a local authority means the revenue which the State Government could have collected from the area within the jurisdiction of that local authority had the taxes, fees or other source of revenue not been assigned to that local authority and the State in this regard shall, specify such amount of revenue.(c) Total compensation payable in any financial year shall be the difference between the projected revenue for that financial year and the revenue accruable for that year to a local authority as specified in clause (b).
Illustration
I. Ist year
|
Base year revenue for the year 2016-17. |
100 |
|
Projected revenue for 2017-18 i.e. 8% growth. |
108.00 |
|
Less amount of LBT/Octroi collected upto the
date of |
20.00 |
|
Less accruable revenue assigned for the period
from |
20.00 |
|
II. Subsequent year |
|
|
Base year revenue for the year 2016-17 |
100 |
|
Projected revenue for 2018-19 i.e. 8% growth. |
116.64 |
|
Less accruable revenue assigned. |
30.00 |
|
Compensation payable |
86.64 |
(a) The projected revenue that could have been earned by the local authority for a monthly period of the respective financial year would be calculated on pro-rata basis as a percentage of the total projected revenue for any financial year, calculated as per section 6 or 7.
Illustration. - If the projected revenue for any year calculated as per section 6 or 7 is Rs.100, the projected revenue that could be earned for monthly period for the purpose of this sub-section shall be 100 X 1/12 = Rs. 08.33.(b) The provisional compensation payable for every three months period from the appointed date to any local authority shall be paid on or before the fifth of the relevant month in advance, in any financial year and shall be the amount as calculated in clause (a). The amount of provisional compensation so payable shall be credited in the bank account so designated by the Municipal Corporation of Brihan Mumbai on or before fifth of every month, in advance and failing which, the designated bank will be authorised to credit the account of Municipal Corporation of Brihan Mumbai by an amount of compensation payable for that month against the guarantee to be issued by the State Government.
(c) In every fourth month, the provisional compensation payable to any local authority shall be the difference between projected revenue for the fourth month and revenue accruable to a local authority in the period of previous three months :
Provided that, if the amount of revenue accruable to a local authority in a period of previous three months is more than the amount of provisional compensation payable in the fourth month, then the excess amount shall be reduced from the amount of compensation payable for the fifth month and so on. (4) In case of any difference between the final compensation amount payable to a local authority calculated as per provisions of sub-section (2) and the total provisional compensation amount released to a local authority, in the said financial year, as per sub-section (3), the same shall be adjusted against release of compensation to the local authority in the subsequent financial year, in the manner to be specified by the State Government. 9. Amendment of Schedule. - The State Government may, from time to time, by notification in the Official Gazette, amend the Schedule by adding or modifying or deleting any entry therein and thereupon the Schedule shall stand amended accordingly, from such date as may be specified therein, for the purposes of this Act. (2) Without prejudice to any provision made in this behalf, any rule made under this Act may be made so as to be retrospective from any date not earlier than the appointed day. (3) Every rule made under this Act shall be laid, as soon as may be, after it is made, before each House of the State Legislature, while it is in session for a total period of thirty days, which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in rule or both Houses agree that the rule should not be made, and notify their decision to that effect in the Official Gazette, the rule shall, from the date of publication of such decision in the Official Gazette, have effect only in such modified form or be of no effect, as the case may be; so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done or omitted to be done under that rule. 10. Power to remove difficulties. - (1) If any difficulty arises in giving effect to the provisions of this Act, the Government may, as occasion arises, by an order, published in the Official Gazette, do anything, not inconsistent with the provisions of this Act, which appears to it to be necessary or expedient for the purposes of removing the difficulty: Provided that, no such order shall be made after the expiry of a period of two years from the date of commencement of this Act. (2) Every order made under sub-section (1) shall be laid, as soon as may be, after it is made, before each House of the State Legislature.Schedule
[See sections 2(1) (i) and 9]
(1) Ahmednagar Municipal Corporation
(2) Amravati Municipal Corporation
(3) Aurangabad Municipal Corporation
(4) Akola Municipal Corporation
(5) Bhiwandi-Nijampur Municipal Corporation
(6) Chandrapur Municipal Corporation
(7) Dhule Municipal Corporation
(8) Jalgaon Municipal Corporation
(9) Kalyan-Dombivli Municipal Corporation
(10) Kolhapur Municipal Corporation
(11) Latur Municipal Corporation
(12) Municipal Corporation of Brihan Mumbai
(13) Mira-Bhaindar Municipal Corporation
(14) Malegaon Municipal Corporation
(15) Navi Mumbai Municipal Corporation
(16) Nashik Municipal Corporation
(17) Nagpur Municipal Corporation
(18) Nanded-Waghala Municipal Corporation
(19) Pune Municipal Corporation
(20) Pimpri-Chinchwad Municipal Corporation
(21) Parbhani Municipal Corporation
(22) Panvel Municipal Corporation
(23) Sangli-Miraj-Kupwad Municipal Corporation
(24) Solapur Municipal Corporation
(25) Thane Municipal Corporation
(26) Ulhasnagar Municipal Corporation
(27) Vasai-Virar Municipal Corporation.
