Bare Acts Live

Central Acts and Rules Amended and Updated
  • Home
  • Central Acts
  • State Acts
    Delhi Local Acts Andhra Pradesh Local Acts Uttar Pradesh Local Acts West Bengal Local Acts Rajasthan Local Acts Jammu and Kashmir Local Acts Himachal Pradesh Local Acts Haryana Local Acts Punjab Local Acts Maharashtra Local Acts Kerala Local Acts Tamil Nadu Local Acts Goa Local Acts Bihar Local Acts Uttranchal Local Acts Jharkhand Local Acts Chhatisgarh Local Acts Madhya Pradesh Local Acts Assam & North East Local Acts Orissa Local Acts Gujarat Local Acts Telangana Local Acts Chandigarh Local Acts Karnataka Local Acts
  • Law Commission Reports
  • International Treaties
  • Join Law Finder

      • 1.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3.
      • 3A. Maintenance of accounts relating to sales on consignment basis.
      • 4.
      • 5.
      • 6.
      • 7. Manner of obtaining, the use and submission of Declaration Forms 'C' and 'F' and certificates in Forms 'El', 'E2', 'H' and 'I', prescribed under the Central Sales Tax (Registration and Turnover) Rules, 1957, and keeping account thereof.
      • 7A.
      • 7B.
      • 7C.
      • 8.
      • 9.
      • 1.
      • 2.
      • 3.
      • 4.
      • 5.
      • 6.
      • 7.
      • 8.
      • 9.
      • 10.
      • 11.
      • 12.
      • 13.
      • 14.
      • 1.
      • 1.
      • 1.
      • 1. Short title, commencement and application.
      • 2. Definitions.
      • 3. Conditions for eligibility.
      • 3A. Benefits to sick Units.
      • 4. Quantum of entitlement.
      • 4A.
      • 4B.
      • 5. Mode of availing benefit of deferment of, or exemption from, the liability to pay tax.
      • 6. Security for availing the benefit of deferment of, or from exemption from the liability to pay tax.
      • 7.
      • 8. Cancellation of deferment or exemption certificate.
      • 9. Return, Assessment etc.
      • 10. No interest to be paid on the amount of tax deferred.
      • 11. Registers to be maintained by prescribed authority.
      • 12. Condonation of delay.
      • 1. Short Title, Extent and Commencement.
      • 2. Definitions.
      • 3. Taxing Authorities.
      • 3A. Constitution of Tribunal.
      • 3B. Jurisdiction of Tribunals in case there are more Tribunals than one.
      • 3C. Dissolution of Tribunal.
      • 4. Incidence of taxation.
      • 4A. Liability of dealer registered under Parliament Act No. 74 of 1956 to pay tax.
      • 4B. Levy of Purchase tax on certain goods.
      • 4C. Prohibition against charging of tax in certain cases.
      • 5. Rate of Tax.
      • 5A. Levy of additional tax.
      • 6. Tax free goods.
      • 7. Registration of dealers.
      • 8. Voluntary Registration.
      • 9. Security from certain class of dealers.
      • 10. Payment of tax and returns.
      • 10A. Deferment of Tax.
      • 10B. Deemed payment of tax.
      • 10C. Tax deduction from the amount payable to works contractor.
      • 11. Assessment of tax.
      • 11A. Re-assessment of the tax.
      • 11AA. Review of certain assessments etc. of tax on declared goods.
      • 11AAA. Review of certain assessments etc. of tax.
      • 11AAAA. Review of certain assessments of tax on margarine and validation of certain assessments.
      • 11B. Tax and penalty recoverable as arrears of land revenue.
      • 11C. No time limit for completion of assessment or reassessment in certain cases.
      • 11D. Payment of interest.
      • 12. Refund.
      • 13. Accounts.
      • 14. Production and inspection of books, documents and accounts.
      • 14A. Assessee permitted to attend through authorised agent etc.
      • 14B. Establishment of check posts or barriers and inspection of goods in transit.
      • 14C. Power to call for information from banking companies etc.
      • 15. Delegation of powers.
      • 16. Information to be furnished regarding change of business.
      • 17. Transfer of business.
      • 17A. Liability to tax on stock in certain cases.
      • 18. Liability to tax of a partitioned Hindu family/dissolved firm, etc.
      • 19. Bar of certain proceedings.
      • 20. Appeal.
      • 21. Revision.
      • 21A. Rectification of mistakes.
      • 21B. Disposal of pending appeals and applications, etc.
      • 22. Statement of case to High Court.
      • 22A. Power of Tribunal or the Commissioner and his Assistants to take evidence on oath, etc.
      • 23. Penalty.
      • 24.
      • 25. Indemnity.
      • 26. Returns etc., to be confidential.
      • 27. Power to make rules.
      • 27A. Transitional provisions.
      • 27B.
      • 28. Repeal.
      • 29. Provisions in case of inter-State trade etc.
      • 30. Power to exempt.
      • 30A. Power to exempt certain class of Industries.
      • 31. Power to amend Schedule 'C'.
      • 1. Short Title.
      • 2. Definitions.
      • 3. Form of application for registration 4/ss. 7 and 8.
      • 4. Contents of application for registration.
      • 4A. Furnishing of security for registration.
      • 5. Issue of registration certificate.
      • 6. Contents of registration certificate.
      • 7. Obtaining duplicate copy of registration certificate.
      • 8. Copies of certificate for additional place of business.
      • 9. Maintenance of register of registered dealers.
      • 10. Report regarding change of business.
      • 10A. Transferee to obtain amended registration certificate.
      • 11. Cancellation of registration certificate.
      • 12. Formalities to be observed in cancellation of registration certificate.
      • 13.
      • 14. Surrender of registration certificate on cancellation.
      • 15. Application for registration certificate on cancellation.
      • 16.
      • 16A. Non-resident Dealers - Taxable Quantum.
      • 17.
      • 18.
      • 19.
      • 20. Furnishing of return by registered dealers in form ST. VIII.
      • 21. Period of return - Three years.
      • 22. Discretion to be exercised in considering return period.
      • 23. Fixation of monthly returns in certain cases.
      • 24. Form of monthly return - ST. VIII.
      • 25. Returns should accompany the receipts of payment of tax.
      • 25A.
      • 26. Deduction u/s 5(2) (a) (ii).
      • 27. Form of making deduction u/s 5(2) (a) (vi).
      • 27A. Procedure for making deductions u/s 5(2) (a) (vi).
      • 27B.
      • 28.
      • 29. Taxable turnover of registered dealer - Calculation.
      • 29A.
      • 30.
      • 31.
      • 31A.
      • 32.
      • 33.
      • 33A. Summary assessment in certain cases.
      • 34. Recording of dealer's evidence.
      • 35. Maintenance of details of cases instituted under rule 33.
      • 36. No fees payable in cases of objections raised by dealers.
      • 37. Procedure of assessment of tax, penalty and interest on objection.
      • 38. Assessing authority and their jurisdiction.
      • 39. Transfer of cases by A.E.T.C.
      • 39A. Transfer of cases by D.E.T.C.
      • 39B. Transfer of appeal from D.E.T.C. to another by Commissioner or Joint Commissioner.
      • 39C. Powers of Commissioner to transfer cases.
      • 40. Dealer's liabilities.
      • 40A. Compounding of tax in certain cases
      • 41. Payment of tax, penalty, interest and registration fees - Procedure.
      • 42. Maintenance of register of payment of tax and penalty.
      • 43. Maintenance of demand and collection register.
      • 44. Statements by Treasury Officer regarding crediting amount into the Treasury.
      • 45. Notice regarding payment of amount.
      • 46.
      • 47.
      • 48. Refund application to be in form ST. XVIIIB.
      • 49. Procedure for determination of refund
      • 49A Refund under sub-section (3) of section 21-A.
      • 50. Delayed refund - Procedure.
      • 51.
      • 52.
      • 53. Attachment of Refund Adjustment Order for claiming deductions.
      • 54. Cancellation of Refund Adjustment order after allowing deduction.
      • 55. Entering particulars of refund applications.
      • 55A. Particulars etc. to be mentioned in a Cash Memo.
      • 55B. Authentication etc. of account books.
      • 56. Information regarding change to business.
      • 56A. Delivery and deduction u/s 14-B(2) and (4).
      • 56B. Maintenance of record of goods transported.
      • 56C. Maintenance of record of goods transported by road.
      • 57. Submission of appeal or application for revision.
      • 58. Summary rejection.
      • 59. Hearing.
      • 59A. Certified copies of orders passed in appeal or revision.
      • 60. Award of costs by Tribunal.
      • 61. Salaries, allowances and certain other conditions of service of the Presiding Officer of a Tribunal.
      • 62. Leave and leave salary.
      • 63. Re-assessment of tax and rectification of clerical or arithmetical mistake.
      • 64. Conditions subject to which rectification may be made under section 11-A(2).
      • 65. Service of summons.
      • 66. Service of notice.
      • 67. Fees payable in court fee stamps.
      • 68. Fees payable in service of processes.
      • 69. Superintendence and control of administration under the Act.
      • 70.
      • 71. Delegation of routine duties.
      • 72. Power to extend time.
      • 73.
      • 74. Business owned by a person under disability.
      • 75. Business forming part of estate under the control of court.
      • 76.
      • 77.
      • 78. Penalties.

Abolition of Check Posts and Barriers

Vide Notification No. S.O.10/P.A.46/48/S.14B/95 dated 30.3.1995.

pu261

1.

Schedule

Check posts and barriers

Patiala District

1. Shamboo at Mehmadpur

2. Lalru

3. Banur

4. Ramnagar

5. Mehmadpur

6. Chhanna

SANGRUR DISTRICT

7. Moonak

8. Khanauri

9. Chullar Kalan

10. Kanauri

ROPAR DISTRICT

11. Mohali

12. Ghanauli

13. Nangal

14. Sohana

15. Mullanpur

16. Dehini

17. Togan

18. Behlolpur

19. Milakh

20. Jhampur

21. Bharatgarh

22. Jagatpura

23. Saneta

FEROZEPUR DISTRICT

24. Kalerkhera

25. Rajpura

26. Sitoganu

FARIDKOT DISTRICT

27. Kilianwali

BHATINDA DISTRICT

28. Doomanwali

29. Sardulewala

30. Tiona Pujarian (Singh Pura-Chowk)

31. Malkana

32. Giana

33. Ramsra

GURDASPUR DISTRICT

34. Madhopur

35. Dalhousie Road

36. Chaki Bridge

HOSHIARPUR DISTRICT

37. Mangowal

38. Chacksadhu

39. Harsamansar

40. Jaijon

41. Majri

42. Swan Bridge

43. Bhabnaur

MANSA DISTRICT

44. Tibbi

45. Hingna Bridge

46. Boha]

Bare Acts Live

Copyright © 2016 Chawla Publications (P) Ltd. - Home | About Us | Contact Us

Revolutionising Law Reporting !
Install Now! Install Now! Install Now!
Biggest Law Library in Mobile
Install Now! Install Now! Install Now!
Get it Now !
You will Never Need a Law Reporter or Back Volumes
Instant Activation !

title

Headlines with Full Text of Cases!
Install Now! Install Now!
Searchable Back Volumes from 1950 !
Install Now! Install Now! Install Now!
Searchable Back Volumes !
Install Now! Install Now! Install Now!
With Searchable Back Volumes from 1950 !
Install Now! Install Now! Install Now!