Expenditure-Tax Act, 1987

4. Charge of expenditure-tax

Subject to the provisions of this Act, there shall be charged on and from-

(a) the commencement of this Act, a tax at the rate of ⁸[ten] per cent of the chargeable expenditure incurred in a hotel referred to in clause (1) of section 3:

Provided that nothing in this clause shall apply in the case of a hotel referred to in ⁹[clause (a) of sub-section (7) of section 80-IB] of the Income-tax Act during the period beginning on the 1st day of April, 1991 and ending on the 31st day of March, 2001:

¹⁰ [Provided further that nothing in this clause shall apply in the case of a hotel referred to in ⁹[clause (a) of sub-section (7) of section 80-IB] of the Income-tax Act, 1961 (43 of 1961) during the period beginning on the 1st day of April, 1998 and ending on the 31st day of March, 2008;]

(b) the 1st day of October, 1991, ⁶[but not after the 31st day of May, 1992] a tax at the rate of fifteen per cent of the chargeable expenditure incurred in a restaurant referred to in clause (2) of section 3.]

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