Contents: |
Title |
The Delhi Sales Tax Act, 1975 |
Sections: |
Particulars: |
Chapter I |
Preliminary |
1. |
Short title, extent and commencement |
2. |
Definitions |
Chapter II |
Incidence and Levy of Tax |
3. |
Incidence of tax |
4. |
Rate of tax |
5. |
Power of Administrator to prescribe points at which goods may be taxed |
6. |
Burden of proof |
7. |
Tax free goods |
8. |
Certain sales and purchases not liable to tax |
Chapter III |
Sales Tax Authorities and Appellate Tribunal |
9. |
Agenda |
10. |
Delegation of Commissioner's powers |
11. |
Power to transfer proceedings |
12. |
Disputes regarding territorial jurisdiction |
13. |
Appellate Tribunal |
Chapter IV |
Registration, Amendment and Cancellation |
14. |
Registration |
15. |
Voluntary registration |
16. |
Provisional registration |
17. |
Special registration |
18. |
Security from certain class of dealers |
19. |
Amendment of certificate of registration |
20. |
Cancellation of certificate of registration |
Chapter V |
Returns, Assessment, Recovery and Refund of Tax |
21. |
Periodical payment of tax and filing of returns |
22. |
Collection of tax only by registered dealers |
23. |
Assessment |
24. |
Turnover escaping assessment |
25. |
Payment and recovery of tax |
26. |
Continuation of certain recovery proceedings |
27. |
Interest |
28. |
Special model of recovery |
29. |
Lump sum payment of tax |
30. |
Refund |
31. |
Set-off |
Chapter VI |
Liability in Special Cases |
32. |
Liability in case of transfer of business |
33. |
Liability in case of company in liquidation |
34. |
Liability of partners of firm to pay tax |
35. |
Liability of guardians, trustees, etc |
36. |
Liability of Court of Wards, etc |
37. |
Liability in other cases |
Chapter VII |
Liability To Produce Accounts and Supply of Information |
38. |
Accounts |
39. |
Memoranda of sales |
40. |
Information to be furnished regarding change of business |
41. |
Production and inspection of accounts and documents and search of premises |
42. |
Power of Commissioner and other authorities to take evidence on oath, etc |
Chapter VI |
Appeals, Reference And Revision |
43. |
Appeals |
44. |
Non appealable orders |
45. |
Statement of case to the High Court |
46. |
Revision of orders prejudicial to revenue |
47. |
Revision of other orders |
48. |
Rectification of mistakes |
49. |
Determination of disputed questions |
Chapter IX |
Offences and Penalties |
50. |
Offences |
51. |
Offences by companies |
52. |
Cognizance of offences |
53. |
Investigation of offences |
54. |
Composition of offences |
55. |
Imposition of Penalty |
56. |
Penalty for concealment of sales or furnishing inaccurate particulars or making false representations |
57. |
Penalty for contravening provisions regarding collection of tax by dealers |
Chapter X |
Miscellaneous |
58. |
Service of notice when family is disrupted or firm is dissolved |
59. |
Service of notice in the case of discontinued business |
60. |
Appearance before any authority in proceedings |
61. |
Change of an incumbent of an office |
62. |
Extension of period of limitation in certain cases |
63. |
Returns, etc., to be confidential |
64. |
Setting up of check-posts and barriers |
65. |
Publication of names, etc., of dealers whose certificates of registration are cancelled |
66. |
Exemptions |
67. |
Bar of suits in civil courts |
68. |
Transfers during pendency of proceedings void |
69. |
Chapter XXXVI of the Code of Criminal Procedure, 1973, not to apply to certain offences |
70. |
Application of the provisions of the Delhi Land Reforms Act, 1954 for purposes of recovery of sales tax recoverable as arrears of land revenue |
71. |
Power to make rules |
72. |
Rules to be laid before Parliament |
73. |
Repeal and savings |
74. |
Removal of difficulties |
75. |
Transitional provisions |
Schedul I |
[See section 4 (1) (a)] |
Schedul II |
[See section 4 (1) (b)] |
Schedul III |
[See section 7] |