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THE MEGHALAYA APPROPRIATION (No. I) ACT, 1982
COLLECTION OF MEGHALAYA ACTS AND ORDINANCES FOR THE YEAR 1982
CONTENTS
LIST OF MEGHALAYA, ACTS AND ORDINANCE, 1982
Acts Nos. Title of the Acts Page No.
1 The Meghalaya Appropriation (No. I) Act, 1982. 1-7
2 The Meghalaya Appropriation (Vote-on-Account) Act, 1982. 8-17
3 The Meghalaya Appropriation (No. II) Act, 1982. 18-27
4 The Meghalaya Finance (Sale Tax) (Amendment) Act, 1982. 28
5 The Meghalaya Amusements and Betting Tax (Amendment) Act, 1982. 29-31
6 The Meghalaya Purchase Tax (Amendment) Act, 1982. 32
7 The Meghalaya Urban Immovable Property Tax (Repeat) Act, 1982. 33
ORDINANCE
1 The Meghalaya Purchase Tax (Amendment) Ordinance, 1982. 34
MEGHALAYA ACT 1 OF 1982
THE MEGHALAYA APPROPRIATION (No. I) ACT, 1982
(As passed by the Assembly)
[Received the assent of the Governor on the 28th March, 1982]
(Published in the Gazette of Meghalaya, Extraordinary, dated 29th March, 1982)
An Act to authorise payment appropriation of certain further sums from and out of the Consolidated Fund of Meghalaya for the services of the financial year 1981-82.
Be it enacted by the Legislature of Meghalaya in the Thirty-third Year of the Republic of India as follows:-
Short title. 1.
(1) This Act may be called the Meghalaya Appropriation (No. I) Act, 1982.
Withdrawal of Rs.6,40,89,475 from and out of the Consolidated Fund of Meghalaya for the Financial year 1981-82.
2. From and out of the Consolidated Fund of Meghalaya there may be paid and applied sums not exceeding those specified in column (3) of the Schedule amounting in the aggregate to the sum of six crores, forty lakhs, eighty-nine thousand four hundred and seventy five rupees towards defraying the several charges which will come in course of payment during the financial year 1981-82 in respect of the services specified in column (2) of the Schedule.
Appropriation.
3. The sum authorised to be paid and applied from and out of the Consolidated Fund of Meghalaya by this Act, shall be appropriated for the services and purposes expressed in the Schedule in relation to the said year.
SCHEDULE
(See Sections 2 and 3)
(1) (2) (3)
Sums not exceeding
Grant No.
Services and purposes (Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
2 212 - Governor ... ... Revenue ... 1,09,000 1,09,000
3 213 - Council of Ministers ... Revenue 50,962 ... 50,962
5 215 - Elections ... ... Revenue 9,15,000 ... 9,15,000
229 - Land Revenue
288 - Social Security and Welfare-B-IIRelief and Rehabilitation of Displaced
Persons.
289 - Relief on account of Natural Calamities. Revenue 31,693 ... 31,693
295 - Other Social and Community Services.
304 - Other General Economic Services-IIIL and Ceilings.
688 - Loans for Social Security and Welfare-
III-Welfare of Scheduled Castes, Scheduled Tribes and Other Backward Classes. Capital ... ... ...
695 - Loans for other Social and Community Services.
705 - Loans for Agriculture
8 239 - State Excise ... ... Revenue 27,200 ... 27,200
9 240 - Sales Tax and 245-I-Other Taxes and Duties on Commodities and Services. Revenue 86,900 ... 86,900
241 - Taxes on Vehicles
265 - Other Administrative Services-II Motor Garages, etc. Revenue 11,96,274 ... 11,96,274
10 338 - Roads and Water Transport Services.
538 - Capital Outlay on Road and Water Transport Services, etc. Capital ... ... ...
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding
Grant No.
Services and purposes (Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
245 - Other Taxes and Duties on
Commodities and Services-II Inspectorate of Electricity.
11 331 - Water and Power Development Services –B-Power Development. Revenue 51,507 ... 51,507
734 - Loans for Power Projects Capital ... ... ...
251 - Public Service Commission (Charged). Revenue ... 1,46,800 1,46,800
252 - Secretariat-General Services-I-Civil Departments.
276 - Secretariat-Social and Community Services-I-Civil Departments.` Revenue 11,89,647 ... 11,89,647
296 - Secretariat-Economic Services-I-Civil Departments.
255 - Police,260-Fire Protection and Control and 283-Housing-C-Government Residential Buildings. 16 Revenue 55,97,100 ... 55,97,100
459 - Cap8ital Outlay on Public Works.
483 - Capital Outlay on Housing-a- Government Residential Buildings. Capital 31,95,590 ... 31,95,590 18 253 - Stationery and Printing. Revenue 5,16,619 ... 5,16,619
252 - Secretariat-General Services-II-Public Works Department-Secretariat.
259 - Public Works.
277 - Education,278-Art and Culture, 280-Medical -282-Public Health, etc.
283 - Housing-II-C-Government Residential Buildings (I/C P.W.D.). Revenue ... 2,50,000 2,50,000
19 287 - Labour and Employment-III-B Employment and Training 288-Social Security and Welfare-Social Welfare etc.
310 - Animal Husbandry.
311 - Dairy Development.
339 - Tourism.
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding
Grant No.
Services and purposes (Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
459 - Capital Outlay on Public Works.
477 - Capital Outlay on Education, Arts and Culture.
480 - Capital Outlay on Medical.
481 - Capital Outlay on Family Welfare.
482 - Capital Outlay on Public Health, Sanitation and Water Supply-A-Public Health. Capital 2,00,000 ... 2,00,000
483 - Capital Outlay on Housing-A Government Residential Buildings (incharge, Public Works Department).
510 - Capital Outlay on Animal Husbandry.
511 - Capital Outlay on Dairy Development.
530 - Investment in Industrial Financial Institution.
265 - Other Administrative Services-III Gazetteers and Statistical Memoirs.
268 - Miscellaneous General Services-Pensions and Awards in consideration of distinguished Services.
277 - Education ... ... Revenue 60,90,000 ... 60,90,000
21 278 - Art and Culture ...
279 - Scientific Services and Research.
677 - Loans for Education, Art Capital and Culture. Capital ... ... ...
22 265 - Other Administrative Services-IV Census Vital Statistics, Guest Houses, etc. Revenue 35,000 ... 35,000
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding
Grant No.
Services and purposes
(Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
280 - Medical ... ... ...
281 - Family Welfare ... ...
27 282 - Public Health, Sanitation and Water Supply-a-Public Health and Sanitation. Revenue 6,56,103 ... 6,56,103
282 - Public Health, Sanitation and Water Supply-B-Sewerage and Water Supply.
283 - Housing-C-Government Residential Buildings. 28 482 - Capital Outlay on Public Health, Sanitation and Water Supply. Revenue 6,50,000 ... 6,50,000
682 - Loans for Public Health, Sanitation and Water Supply. Capital ... ... ...
284 - Urban Development-A-General-II Town and regional Planning. Revenue 6,41,655 ... 6,41,655
484 - Capital Outlay on Urban Development-A-General. Capital ... ... ...
32 285 - Information and Publicity Revenue 55,000 ... 55,000
288 - Social Security and Welfare-A-I-Civil Supplies. Revenue 1,76,000 ... 1,76,000
309 – Food
34 488 - Capital Outlay on Social Security and Welfare-E-Other Social Security and Welfare Programmes-I-Civil Supplies Schemes. Capital ... ... ...
509 - Capital Outlay on Food.
288 - Social Security and Welfare-E-Other Social Security and Welfare Programmes-IV-Soldier’s, Sailors’ and Airmen’s Board. Revenue 2,500 ... 2,500
37 688 - Loans for Social Security and Welfare-II-Loans to Ex-Service Personnel. Capital. ... ... ...
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding
Grant No.
Services and purposes (Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
45 305 - Agricultural/306-I-Minor Revenue Irrigation/295-Other Social and Community Services/283-Housing-CGovernment Residential Buildings. Revenue 6,45,000 ... 6,45,000
515 - Investments in Agricultural Financial Institutions. Capital 90,00,000 ... 90,00,000
705 - Loans for Agriculture. ...
50 311 - Dairy Development and Revenue 3,00,000 ... 3,00,000
283 - Housing –C- Government Residential Buildings.
313 - Forest ... ... ... Revenue 1,64,47,504 55,586 1,65,03,900
52 513 - Capital Outlay on Forests. Capital 4,00,000 ... 4,00,000
314 - Community Development-283-Housing 0C-Government Residential Buildings and 288-Social Security and Welfare.
53 314 - Community Development-II-C-Rural Works Programme. Revenue 50,20,000 ... 50,20,000
714 - Loans for Community Development. Capital ... ... ...
320 - Industries ... ... Capital ... ... ...
520 - Capital Outlay on Industrial Research and Development.
522 - Capital On Machinery and Engineering Industries.
54 Capital 50,00,000 ... 50,00,000
526 - Capital Outlay on Consumer Industries.
720 - Loans for Industrial Research and Development.
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding
Grant No.
Services and purposes (Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
321 - Village and Small Industries-I Handlooms and Sericulture and 283- Housing-C-Government Residential Buildings. Revenue 1,50,000 ... 1,50,000
55 698 - Loans to Co-operative Society. Capital ... ... ...
721 - Loans for Village and Small Industries-I-Handloom and Sericulture.
321 - Village and Small Industries-II-Small Industries and 283-Housing-CGovernment Residential Buildings. Revenue 13,00,000 ... 13,00,000
56 521 - Capital Outlay on Village and Small Industries-II-Small Industries. Capital ... 8,15,035 8,15,035
721 - Loans for Village and Small Industries-II-Small Industries.
328 - Mines and Minerals-B-Regulation and Development of Mines.
57 528 - Capital Outlay on Mining and Metallurgical Industries. Capital ... ... ...
339 - Tourism ... ... Revenue ... ... ...
59 544 - Capital Outlay on Other Transport and Communication Services. Capital 50,000 ... 50,000
59A 500 - Investment in General Financial and Trading Institutions. Capital 3,75,000 ... 3,75,000
61 766 - Loans to Government Servants. Capital 24,25,000 ... 24,25,000
Total ... 6,27,13,054 13,76,421 6,40,89,475
MEGHALAYA ACT 2 OF 1982
THE MEGHALAYA APPROPRIATION (VOTE ON ACCOUNT) ACT, 1982
(As passed by the Assembly)
[Received the assent of the Governor on the 28th March, 1982]
(Published in the Gazette of Meghalaya, Extraordinary, dated 29th March, 1982)
An Act to provide for the withdrawal of certain sums from and out of the Consolidated Fund of Meghalaya for the services of a part of financial year,1982-83
Be it enacted by the Legislature of Meghalaya in the Thirty-third Year of the Republic of India as follows:-
Short title and commencement.
1. (1) This Act may be called the Meghalaya Appropriation (Vote on account) Act, 1982.
(2) It shall come into force on the first day of April, 1982.
Withdrawal of Rs.35, 92, 03,000 from and out of the Consolidated Fund of Meghalaya for the Financial year 1982-83.
2. From and out of the Consolidated Fund of Meghalaya there may be withdrawn sums not exceeding those specified in column (3) of the Schedule amounting in the aggregate to the sum of thirty-five crores, ninety-two lakhs and three thousand rupees towards defraying the several charges which will come in course of payment during the period of three months beginning on the first day of April, 1982 in respect of the services specified in column
(2) of the Schedule.
Appropriation.
3. The sums authorised to be withdrawn from and out of the Consolidated Fund of Meghalaya by this Act, shall be appropriated for the services and purposes expressed in the Schedule in relation to the financial year 1982-83.
SCHEDULE
(See Sections 2 and 3)
(1) (2) (3)
Sums not exceeding
Grant No.
Services and purposes (Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
1 211 - Parliament/State/Union Territory Legislatures-B-State Legislatures. Revenue 11,96,500 52,800 12,49,300
2 212 - Governor ... ... Revenue 2,500 3,49,500 3,52,000
3 213 - Council of Ministers ... Revenue 5,69,200 ... 5,69,200
4 214 - Administration of Justice Revenue 5,62,200 1,20,000 6,82,200
5 215 - Elections ... ... Revenue 14,65,500 ... 14,65,500
229 - Land Revenue ... ...
288 - Social Security and Welfare-B-II Relief and Rehabilitation of Displaced Persons.
289 - Relief on account of Natural Calamities. Revenue 17,89,800 ... 17,89,800
295 - Other Social and Community Services.
304 - Other General Economic Services-IIIL and Ceiling.
688 - Loans for Social Security and Welfare-III-Welfare of Scheduled Castes, Scheduled Tribes and Other Backward Classes. Capital 5,000 ... 5,000
695 - Loans for other Social and Community Services.
705 - Loans for Agriculture ...
230 - Stamps and Registration Revenue 53,300 ... 53,300
8 239 - State Excise ... ... ... Revenue 6,02,200 ... 6,02,200
9 240 - Sales Tax and 245-I-Other Taxes and Duties on Commodities and Services. Revenue 4,55,000 ... 4,55,000
241 - Taxes on Vehicles ...
265 - Other Administrative Services-II Motor Garages, etc. Revenue 9,09,000 ... 9,09,000
338 - Roads and Water Transport Services.
538 - Capital Outlay on Road and Water Transport Services, etc.Capital 43,75,000 ... 43,75,000
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding
Grant No.
Services and purposes (Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
245 - Other Taxes and Duties on
Commodities and Services-II Inspectorate of electricity. Revenue
11 331 - Water and Power Development Services-B-Power Development. Revenue 75,500 ... 75,500
734 - Loans for Power Projects. Capital ... ... ...
12 247 - Other Fiscal Services-Promotion of Small Savings. Revenue 22,500 ... 22,500
248 - Appropriation for Reduction or Avoidance of Debt (Charged). Revenue ... ... ...
249 - Interest Payment (Charged). Revenue ... 74,57,200 74,57,200
251 - Public Service Commission (Charged). Revenue ... 1,85,000 1,85,000
252 - Secretariat-General Services-I-Civil Departments.
13 276 - Secretariat-Economic Services-I-Civil Departments. Revenue 43,32,500 ... 43,32,500
296 - Secretariat-Economic Services-I-Civil Departments.
14 253 - District Administration Revenue 15,31,300 ... 15,31,300
15 254 - Treasury and Accounts administration. Revenue 7,91,200 ... 7,91,200
255 - Police ... ... ...
260 - Fire Protection and Control. Revenue 2,05,49,300 ... 2,05,49,300
16 283 - Housing-C-Government Residential Buildings.
459 - Capital Outlay on Public Works (Police). Capital 30,13,300 ... 30,13,300
483 - Capital Outlay on Housing (Police).
17 256 - Jails ... ... ... Revenue 6,51,200 ... 6,51,200
18 258 - Stationery and Printing ... Revenue 18,78,700 ... 18,78,700
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding
Grant No.
Services and purposes (Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
252 - Secretariat-General Services-II-Public Works Department-Secretariat.
259 - Public Works ... ...
277 - Education ... ... ... Revenue 1,10,82,300 ... 1,10,82,300
283 - Housing-II-C-Government Residential Buildings (I/c. P.W.D.).
459 - Capital Outlay on Public Works.
477 - Capital Outlay on Education, Arts and Culture.
480 - Capital Outlay on Medical.
481 - Capital Outlay on Family Welfare.
482 - Capital Outlay on Public Health, Sanitation and Water Supply-A-Public Health. Capital 76,82,200 ... 76,82,200
483 - Capital Outlay on Housing-a-Government Residential Buildings (incharge Public Works Department).
510 - Capital Outlay on Animal Husbandry.
511 - Capital Outlay on Dairy Development.
530 - Investment in Industrial Financial Institution.
20 265 - Other Administrative Services-I-Civil Defence and Home Guards. Revenue 27,50,000 ... 27,50,000
265 - Other Administrative Services-III Gazetteers and Statistical Memoirs.
21 268 - Miscellaneous General Services-Pensions and Awards in consideration of distinguished Services. Revenue 3,03,48,000 ... 3,03,48,000
277 - Education ... ...
278 - Arts and Culture ...
279 - Scientific Services and Research.
677 - Loans for Education, Arts and Culture. Capital 5,000 ... 5,000
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding
Grant No.
Services and purposes (Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
22 265 - Other Administrative Services-IV Census, Vital Statistics, Guest Houses, etc. Revenue 5,34,500 ... 5,34,500
23 265 - Other Administrative Services-V Miscellaneous Administrative Services. Revenue 1,79,800 ... 1,79,800
24 265 - Pension and other Retirement Benefits. Revenue 10,28,500 ... 10,28,500 25 267 - Aid Materials and Equipments. Revenue 10,16,900 ... 10,16,900 26 268 - Miscellaneous General Services. Revenue ... ... ...
280 - Medical ... ...
281 - Family Welfare ... 27 282 - Public Health, Sanitation and Water Supply-A-Public Health and Sanitation. Revenue 1,84,28,000 ... 1,84,28,000
282 - Public Health, Sanitation and Water Supply-B-Sewerage and Water Supply.
283 - Housing-C-Government Residential Buildings.
Revenue 42,73,000 ... 42,73,000
482 - Capital Outlay on Public Health, Sanitation and Water Supply. Capital 2,38,32,500 ... 2,38,32,500
682 - Loans for Public Health, Sanitation and Water Supply.
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding
Grant No.
Services and purposes (Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
283 - Housing-I-A-General and B-Housing Schemes. Revenue 1,09,300 ... 1,09,300
683 - Loans for Housing Capital 5,80,000 ... 5,80,000
284 - Urban Development-A-General-I Municipal Administration. Revenue 1,90,700 ... 1,90,700
684 - Loans for Urban Development. Capital ... ... ...
284 - Urban Development-A-General-II Town and Regional Planning. Revenue 6,90,300 ... 6,90,300
484 - Capital Outlay on Urban Development-A-General. Capital 6,25,000 ... 6,25,000
32 285 - Information and Publicity. Revenue 5,82,500 ... 5,82,500
287 - Labour and Employment-I-A-Labour.
33 287 - Labour and Employment-II-A-Labour-Inspectorate of Factories and Steam Boilers. Revenue 13,72,200 ... 13,72,200
287 - Labour and Employment-III-B Employment and Training.
288 - Social Security and Welfare-A-I-Civil Supplies. Revenue 6,44,300 ... 6,44,300
309 - Food ... ...
34 488 - Capital Outlay on Social Security and Welfare-E-Other Social Security and Welfare Programmes-I-Civil Supplies Schemes. Capital 5,000 ... 5,000
509 - Capital Outlay on Food.
288 - Social Security and Welfare-B-II Relief and Rehabilitation of Displaced Persons. Revenue 12,500 ... 12,500
35 Capital ... ... ...
688 - Loans for Social Security and Welfare-I-Relief Measures and Rehabilitation Schemes.
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding
Grant No.
Services and purposes (Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
288 - Social Security and Welfare-C-III Welfare of Scheduled Castes, Scheduled Tribes and Other Backward Classes-D-Social Welfare. Revenue 31,20,500 ... 31,20,500
688 - Loans for Social Security and Welfare-C-III-Welfare of the Scheduled Castes, Scheduled Tribes and Other Backward Classes. Capital ... ... ...
288 - Social Security and Welfare-E-Other Social Security and welfare Programmes-IV-Soldiers’, Sailor’s and Airmen’s Board. Revenue 40,200 ... 40,200
37 688 - Loans for Social Security and Welfare- II-Loans to Ex-Service Personnels. Capital ... ... ...
38 288 - Social Security and Welfare-E-Other Social Security and Welfare Programmes-V-Other Programmes. Revenue 30,000 ... 30,000
39 295 - Other Social and Community Services. Revenue 82,500 ... 82,500
40 296 - Secretariat-Economic Services-II Planning Boards and attached Offices. Revenue 4,94,800 ... 4,94,800
298 - Co-operation ... ... Revenue 34,14,000 ... 34,14,000
498 - Capital Outlay on Co-operation.
41 505 - Capital Outlay on Agriculture. Capital 25,70,000 ... 25,70,000
698 - Loans to Co-operative Societies.
299 - Special and Backward Areas-C-North Eastern Areas. Revenue 26,63,000 ... 26,63,000
42 499 - Capital Outlay on Special and Backward Areas-C-North Eastern Areas. Capital 71,26,700 ... 71,26,700
699 - Loans for Special and Backward Areas-C-North Eastern Areas.
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding
Grant No.
Services and purposes (Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
43 304 - Other General Economic Revenue Services-I-Economic Advice and Statistics. Revenue 7,20,000 ... 7,20,000
44 304 - Other General Economic Services-II Regulation of Weights and Measures. Revenue 2,58,800 ... 2,58,800
305 - Agriculture/306-I-Minor Irrigation, 295/Other Social and Community Services/283-Housing-C-Government Residential Buildings. Revenue 1,23,78,800 ... 1,23,78,800
45 515 - Investments in Agricultural Financial Institutions. Capital 30,25,000 ... 30,25,000
705 - Loans for Agriculture
46 306 - Minor Irrigation-II-Works under Embankment and Drainage Wing, P.W.D. Minor Irrigation Projects. Revenue 1,65,500 ... 1,65,500
333 - Irrigation, Navigation, Drainage and Food Control Projects.
506 - Capital Outlay on Minor Irrigation, Soil Conservation and Area Development.
533 - Capital Outlay on Irrigation, Navigation Drainage and Flood Control Projects. Capital 13,75,000 ... 13,75,000
47 307 - Soil and Water Conservation and 283-Housing-C-Government Residential Buildings. Revenue 62,23,800 ... 62,23,800
308 - Area Development ... Revenue 54,19,200 ... 54,19,200 48 706 - Loans for Minor Irrigation, Soil Conservation and Area Development. Capital ... ... ...
49 310 - Animal Husbandry and 283-Housing-C-Governental Residential Buildings. Revenue 52,97,300 ... 52,97,300
710 - Loans for Animal Husbandry. Capital ... ... ...
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding Grant
No. Services and purposes (Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
50 311 - Dairy Development and 283-Housing-C-Government Residential Buildings. Revenue 13,15,200 ... 13,15,200
51 312 - Fisheries and 283-Housing-CGovernment Residential Buildings. Revenue 11,37,000 ... 11,37,000
313 - Forest ... ... ... Revenue 1,57,15,000 ... 1,57,15,000
52 513 - Capital Outlay on Forest. Capital 1,25,000 ... 1,25,000
314 - Community Development-283-Housing-C-Government Residential Buildings and 288-Social Security and Welfare. Revenue 85,18,800 ... 85,18,800
53 314 - Community Development-II-C-Rural Works Programme.
714 - Loans for Community Developments. Capital ... ... ...
320 - Industries ... ... Revenue 19,23,000 ... 19,23,000
520 - Capital Outlay on Industrial Research and Development.
522 - Capital Outlay on Machinery and Engineering Industries.
54 Capital 12,75,000 ... 12,75,000
526 - Capital Outlay on Consumer Industries.
720 - Loans for Industrial Research and Development.
321 - Villages and Small Industries I –Handloom and Sericulture and 283-Housing-C-Government Residential Buildings. Revenue 23,95,000 ... 23,95,000
55 698 - Loans to Co-operative Societies.
721 - Loans for Village and Small Industries-I-Handloom and Sericulture. Capital ... ... ...
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding
Grant No.
Services and purposes (Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
321 - Villages and Small Industries-II-Small Industries and 283-Housing-CGovernment Residential Buildings.. Revenue 21,60,000 ... 21,60,000
56 521 - Capital Outlay on Village and Small Industries-II-Small Industries. Capital 8,75,000 ... 8,75,000
721 - Loans for Village and Small Industries-II-Small Industries.
328 - Mines and Minerals-B-Regulation and Development of Mines. Revenue 9,09,300 ... 9,09,300
57 528 - Capital Outlay on Mining and Metallurgical Industries. Capital 75,000 ... 75,000
387 - Roads and Bridges Revenue 1,03,72,500 ... 1,03,72,500 58 537 - Capital Outlay on Roads and Bridges. Capital 3,06,55,700 ... 3,06,55,700
339 - Tourism ... ... Revenue 13,72,800 ... 13,72,800
59 544 - Capital Outlay on Other Transport and Communication Services.
Capital ... ... ...
60 500 - Investment in General Financial and Trading Institution. Capital ... ... ...
603 - Internal Debt of the State Government (Charged). Capital ... 5,12,17,500 5,12,17,500
604 - Loans and Advances from the Central Government (Charged). Capital ... 1,18,01,600 1,18,01,600
61 766 - Loans to Government Servants. Capital 23,50,000 ... 23,50,000
62 767 - Miscellaneous Loans ... Capital ... ... ...
63 768 - Inter-State Settlement Capital 16,31,800 ... 16,31,800
64 769 - Appropriation to Contingency Fund. Capital ... ... ...
Total ... 28,80,19,400 7,11,83,600 35,92,03,000
MEGHALAYA ACT 3 OF 1982
THE MEGHALAYA APPROPRIATION (No. II) ACT, 1982
(As passed by the Assembly)
[Received the assent of the Governor on the 29th June, 1982]
(Published in the Gazette of Meghalaya, Extraordinary, dated 30th June, 1982)
An Act to authorise payment and appropriation of certain sums from and out of the Consolidated Fund of Meghalaya for the services of the financial year ending on the thirty first day of March, 1983.
Be it enacted by the Legislature of Meghalaya in the Thirty-third Year of the Republic of India as follows:-
Short title and commencement.
1. (1) This Act may be called the Meghalaya Appropriation (No. II) Act, 1982.
(2) It shall be deemed to have come into force on the first day of April, 1982.
Withdrawal of 1,43,68,10,400 from and out of the Consolidated fund of Meghalaya or the financial year 1982-83.
2. From and out of the Consolidated Fund of Meghalaya there may be paid and applied sums not exceeding those specified in column (3) of the Schedule amounting in the aggregate [inclusive of the sum specified in column (3) of the Schedule to the Meghalaya Appropriation (Vote-on-Account) Act, 1982] to the sum of one hundred forty-three crores, sixty-eight lakhs, ten thousand and four hundred rupees towards defraying the several charges which with come in course of payment during the financial year ending on the thirty-first day of March, 1983 in respect of the services specified in column (2) of the Schedule.
Appropriation.
3. The sums authorise to be withdrawn from and out of the Consolidated Fund of Meghalaya by this Act shall be appropriated for the services and purposes expressed in the Schedule in relation to the said year.
SCHEDULE
(See Sections 2 and 3)
(1) (2) (3)
Sums not exceeding
Grant No.
Services and purposes (Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
1 211 - Parliament/State/Union TerritoryLegislatures-B-State Legislatures.
Revenue 47,86,000 2,11,000 49,97,000
2 212 - Governor ... ... Revenue 10,000 13,90,000 14,08,000
3 213 - Council of Ministers Revenue 22,77,000 ... 22,77,000
4 214 - Administration of Justice Revenue 22,49,000 ... 22,49,000
5 215 - Elections ... ... Revenue 58,62,000 ... 58,62,000
229 - Land Revenue ... ...
288 - Social Security and Welfare-B-II Relief and Rehabilitation of Displaced Persons.
289 - Relief on account of Natural Calamities. Revenue 71,59,000 ... 71,59,000
295 - Other Social Community Services.
6 304 - Other General Economic Services-III Land Ceilings.
688 - Loans for Social Security and Welfare-III-Welfare of Scheduled Castes, Scheduled Tribes and Other Backward Class. Capital 20,000 ... 20,000
695 - Loans for Other Social and Community Services.
705 - Loans for Agriculture
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding
Grant No.
Services and purposes (Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
7 230 - Stamps and Registration. Revenue 2,13,000 ... 2,13,000
8 239 - State and Excise ... ... Revenue 24,09,000 ... 24,09,000
9 240 - Sales Tax and 245-I-Other Taxes and Duties on Commodities and Services. Revenue 18,20,000 ... 18,20,000
241 - Taxes on Vehicles. ...
265 - Other Administrative Services-II Motor Garages, etc. Revenue 36,36,000 ... 36,36,000
10 338 - Roads and Water Transport Services 538 - Capital Outlay on Road and Water Transport Services, etc. Capital 1,75,00,000 ... 1,75,00,000
245 - Other Taxes and Duties on Commodities and Services-II Inspectorate of Electricity. Revenue 3,02,000 ... 3,02,000
11 331 - Water and Power Development Services-B-Power Development.
734 - Loans for Power Projects. Capital ... ... ... 12 247 - Other Fiscal Services-Promotion of Small Savings. Revenue 90,000 ... 90,000
248 - Appropriation for Reduction or Avoidance of Debt (Charged). Revenue ... ... ...
249 - Interest Payments (Charged). Revenue ... 2,98,28,700 2,98,28,700
251 - Public Service Commission (Charged). Revenue ... 7,40,000 7,40,000
252 - Secretariat-General Services-I-Civil Departments.
13 276 - Secretariat-Social and Community Services-I-Civil Departments. Revenue 1,73,30,000 ... 1,73,30,000 296 - Secretariat-Economic Services-I-Civil Departments.
14 253 - District Administration Revenue 61,25,000 ... 61,25,000
15 254 - Treasury and Accounts Administration. Revenue 31,65,000 ... 31,65,000
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding
Grant No.
Services and purposes (Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
255 - Police ... ...
260 - Fire Protection and Control
Revenue 8,21,97,000 ... 8,21,97,000 283 - Housing-C-Government Residential Buildings.
16 459 - Capital Outlay on Housing (Police).
483 - Capital Outlay on Housing (Police). Capital 1,20,53,000 ... 1,20,53,000
17 256 - Jails ... ... ... Revenue 26,05,000 ... 26,05,000
18 258 - Stationery and Printing. Revenue 75,15,000 ... 75,15,000
252 - Secretariat-General-Services-II-Public Works Department-Secretariat.
259 - Public Works ... Revenue 4,43,29,000 ... 4,43,29,000
277 - Education ...
283 - Housing-II-C-Government Residential Buildings (I/C.P.W.D.).
459 - Capital Outlay on Public Works.
477 - Capital Outlay on Education, Arts and Culture.
480 - Capital Outlay on Medical. 19 481 - Capital Outlay on Family Welfare. Capital 3,07,29,000 ... 3,07,29,000
482 - Capital Outlay on Public Health Sanitation and Water, Supply-A-Public Health.
483 - Capital Outlay on Housing-A Government Residential Buildings (incharge, Public Works Department).
510 - Capital Outlay on animal Husbandry.
511 - Capital Outlay on Dairy Development.
530 - Investment in Industrial Financial Institutions.
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding
Grant No.
Services and purposes (Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
20 265 - Other Administrative Services-I-Civil Defence and Home Guards. Revenue 1,10,00,000 ... 1,10,00,000
265 - Other Administrative Services-III Gazetteers and Statistical Memoirs.
21 268 - Miscellaneous General Services-Pensions and Awards in consideration of distinguished Services. Revenue 12,13,92,000 ... 12,13,92,000
277 - Education.
278 - Art and Culture ...
279 - Scientific Services and Research.
677 - Loans for Education, Art and Culture. Capital 20,000 ... 20,000
22 265 - Other Administrative Services-IV Census, Vital Statistics, Guest houses, etc. Revenue 21,38,000 ... 21,38,000
23 265 - Other Administrative Services-V Miscellaneous Administrative Services. Revenue 7,19,000 ... 7,19,000
24 266 - Pension and other Retirement Benefits. Revenue 41,14,000 ... 41,14,000
25 267 - Aid Materials and Equipments. Revenue 40,67,500 ... 40,67,500
26 268 - Miscellaneous General Services. Revenue ... ... ...
280 - Medical ... ...
281 - Family Welfare ...
27 282 - Public Health, Sanitation and Water Supply-A-Public Health and Sanitation. Revenue 7,37,12,000 ... 7,37,12,000
282 - Public Health, Sanitation and Water Supply-B-Sewerage and Water Supply. Revenue 1,70,92,000 ... 1,70,92,000
28 283 - Housing-C-Government Residential Buildings.
482 - Capital Outlay on Public Health, Sanitation and Water Supply. Capital 9,53,30,000 ... 9,53,30,000
682 - Loan for Public Health, Sanitation and Water Supply.
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding
Grant No.
Services and purposes (Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
29 283 - Housing-I-A-General and B-Housing Schemes. Revenue 4,37,000 ... 4,37,000
683 - Loans for Housing. Capital 23,20,000 ... 23,20,000
30 284 - Urban Development-A-General-I Municipal Administration. Revenue 7,63,000 ... 7,63,000
684 - Loans for Urban Development. Capital ... ... ...
31 284 - Urban Development-A-General-II Town and Regional Planning. Revenue 27,61,000 .... 27,61,000
484 - Capital Outlay on Urban Development-A-General. Capital 25,00,000 ... 25,00,000
32 285 - Information and Publicity Revenue 23,30,000 ... 23,30,000
287 - Labour and Employment-I-A-Labour.
33 287 - Labour and Employment-II-A-Labour-Inspectorate of Factories and Steam Boilers. Revenue 54,89,000 ... 54,89,000
287 - Labour and Employment-III-B Employment and Training.
288 - Social Security and Welfare-A-I-Civil Supplies Revenue 25,77,000 ... 25,77,000
309 - Food
34 488 - Capital Outlay on Social Security and Welfare-E-Other Social Security and Welfare Programmes-I-Civil Supplies Schemes. Capital 19,200 ... 19,200
509 - Capital Outlay on Food.
288 - Social Security and Welfare-B-II Relief and Rehabilitation of Displaced Persons. Revenue 50,000 ... 50,000
35 688 - Loans for Social Security and Welfare-I-Relief Measures and Rehabilitation Schemes. Capital ... ... ...
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding
Grant No.
Services and purposes (Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
288 - Social Security and Welfare-C-III Welfare of Scheduled Castes, Scheduled Tribes and Other Backward Classes-D-Social Welfare. Revenue 1,24,82,000 ... 1,24,82,000
36 688 - Loans for Social Security and Welfare-C-III-Welfare of Scheduled Castes, Scheduled Tribes and Other Backward Classes. Capital ... ... ...
37 288 - Social Security and Welfare-E-Other Social Security and Welfare Programmes-IV-Soldiers’, Sailors, and Airmen’s Board. Revenue 1,61,000 ... 1,61,000
688 - Loans for Social Security and Welfare-II-Loans to Ex-Service Personnels. Capital 10,000 ... 10,000
38 288 - Social Security and Welfare-E-Other Social Security and Welfare Programmes-V-Other Programmes. Revenue 1,20,000 ... 1,20,000
39 295 - Other Social and Community Services. Revenue 3,30,000 ... 3,30,000
40 296 - Secretariat-Economic Services-II Planning Boards and attached Offices. Revenue 19,79,000 ... 19,79,000
298 - Co-operation ... ... Revenue 1,36,56,000 ... 1,36,56,000
498 - Capital Outlay on Co-operation.
41 505 - Capital Outlay on Agriculture. Capital 1,02,80,000 ... 1,02,80,000
698 - Loans to Co-operative Societies.
299 - Special and Backward Areas-C-North Eastern Areas. Revenue 1,06,52,000 ... 1,06,52,000
499 - Capital Outlay on Special and Backward Areas-C-North Eastern Areas.
42 Capital 2,85,07,000 ... 2,85,07,000
699 - Loans for Special and Backward Areas-C-North Eastern Areas.
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding
Grant No.
Services and purposes (Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
43 304 - Other General Economic Services-I Economic Advice and Statistics. Revenue 28,80,000 ... 28,80,000
44 304 - Other General Economic Services-II Regulation of Weights and Measures. Revenue 10,35,000 ... 10,35,000
305 - Agriculture/306-I-Minor Irrigation/295-Other Social and Community Services/283-Housing-Cgovernment Residential Buildings. Revenue 4,95,15,000 ... 4,95,15,000
45 515 - Investments in Agricultural Financial Institutions. Capital 1,21,00,000 ... 1,21,00,000
705 - Loans for Agriculture.
306 - Minor Irrigation-II-Works under Embankment and Drainage Wing, P.W.D. Minor Irrigation Projects. Revenue 6,62,000 ... 6,62,000
333 - Irrigation Navigation, Drainage and Flood Control Projects.
506 - Capital Outlay on Minor Irrigation, Soil Conservation and Areas Development. Capital 55,00,000 ... 55,00,000
533 - Capital Outlay on Irrigation, Navigation, Drainage and Flood Control Projects.
47 307 - Soil and Water Conservation and 283-Housing-C-Government Residential Buildings. Revenue 2,49,15,000 ... 2,49,15,000
308 - Area Development ... Revenue 2,16,77,000 ... 2,16,77,000
48 706 - Loans for Minor Irrigation, Soil Conservation and Area Development. Capital ... ... ...
310 - Animal Husbandry and 283-Housing-C-Government Residential Buildings. Revenue 2,11,89,000 ... 2,11,89,000
710 - Loans for Animal Husbandry. Capital ... ... ...
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding
Grant No.
Services and purposes (Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
50 311 - Dairy Development and 283-Housing-C-Government Residential Buildings. Revenue 52,61,000 ... 52,61,000
51 312 - Fisheries and 283-Housing-CGovernment Residential Buildings. Revenue 45,48,000 ... 45,48,000
52 313 - Forest ... ... Revenue 6,28,60,000 ... 6,28,60,000
513 - Capital Outlay on Forests. Capital 5,00,000 ... 5,00,000
314 - Community Development-283- Housing-C-Government Residential Buildings and 288-Social Security and Welfare.
53 314 - Community Development-II-C-Rural Works Programme. Revenue 3,40,75,000 ... 3,40,75,000
714 - Loans for Community Development. Capital ... ... ...
320 - Industries ... ... Revenue 76,92,000 ... 76,92,000
520 - Capital Outlay on Industrial Research and Development.
54 522 - Capital Outlay on Machinery and Engineering Industries. Capital 51,00,000 ... 51,00,000
526 - Capital Outlay on Consumer Industries.
720 - Loans for Industrial Research and Development.
321 - Village and Small Industries-I Handloom and Sericulture and 283-Housing-C-Government Residential Buildings. Revenue 95,80,000 ... 95,80,000
55 698 - Loans to Co-operative Societies.
721 - Loans for Village and Small Industries-I-Handloom and Sericulture. Capital ... ... ...
SCHEDULE-contd..
(1) (2) (3)
Sums not exceeding
Grant No.
Services and purposes (Major Heads)
Voted by the Assembly
Charged on the Consolidated
Total
Rs. Rs. Rs.
321 - Village and Small Industries-II-Small Industries and 283-Housing-CGovernment Residential Buildings. Revenue 86,40,000 ... 86,40,000
5 521 - Capital Outlay on Village and Small Industries-II-Small Industries. Capital 35,00,000 ... 35,00,000
721 - Loans for Village and Small Industries-II-Small Industries.
328 - Mines and Mineral-B-Regulation and Development of Mines. Revenue 36,37,000 ... 36,37,000
57 528 - Capital Outlay on Mining and Metallurgical Industries. Capital 3,00,000 ... 3,00,000
337 - Roads and Bridges ... Revenue 4,14,90,000 ... 4,14,90,000
58 537 - Capital Outlay on Roads and Bridges. Capital 12,26,23,000 ... 12,26,23,000
339 - Tourism ... ... Revenue 54,91,000 ... 54,91,000
59 544 - Capital Outlay on Other Transport and Communication Services. Capital ... ... ...
60 500 - Investment in General Financial and Trading Institutions. Capital ... ... ...
603 - Internal Debt of the State Government (charged). Capital ... 20,48,70,100 20,48,70,100
604 - Loans and Advances from the Central Government (Charged). Capital ... 4,72,06,200 4,72,06,200
61 766 - Loans to Government Servants. Capital 94,00,000 ... 94,00,000
62 767 - Miscellaneous Loans Capital ... ... ...
63 768 - Inter-State Settlement ... Capital 65,27,000 ... 65,27,000
64 769 - Appropriation to Contingency Fund. Capital ... ... ...
Total ... ... 115,20,76,400 2,47,34,000 143,68,10,400
MEGHALAYA ACT 4 OF 1982
THE MEGHALAYA FINANCE (SALES TAX) (AMENDMENT) ACT, 1982
(As passed by the Assembly)
[Received the assent of the Governor on the 14th July, 1982]
(Published in the Gazette of Meghalaya, Extraordinary, dated 20th July, 1982)
An Act further to amend the Meghalaya Finance (Sales Tax) Act (Assam Act XI of 1956 as adapted and modified by the Meghalaya hereinafter referred to as the principal Act).
Be it enacted by the Legislature of Meghalaya in the Thirty-third Year of the Republic of India as follows:-
Short title, extent and commencement.
1. (1) This Act may be called the Meghalaya Finance (Sales Tax) (Amendment) Act, 1982.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
Amendment of the Schedule to the principal Act.
2. In the Schedule to the principal Act,- For the figure and words “10 paise in the rupee” against item 20, the figure and words “12 paise in the rupee” shall be substituted.
MEGHALAYA ACT 5 OF 1982
THE MEGHALAYA AMUSEMENTS AND BETTING TAX (AMENDMENT) ACT, 1982
(As passed by the Assembly)
[Received the assent of the Governor on the 13th July, 1982]
(Published in the Gazette of Meghalaya, Extraordinary, dated 20th July, 1982)
An Act further to amend the Meghalaya Amusements and Betting Tax Act (Assam Act VI of 1939 as adapted and modified by Meghalaya).
Be it enacted by the Legislature of Meghalaya in the Thirty-third Year of the Republic of India as follows:-
Short title, extent and commencement.
1. (1) This Act may be called the Meghalaya Amusement and Betting Tax (Amendment) Act, 1982.
(2) It shall extent to the whole of the State of Meghalaya.
(3) It shall come into force on such date as the State Government may, by notification, appoint.
Amendment of Section 14 of the Principal Act.
2. In the Meghalaya Amusements and Betting Tax Act (hereinafter referred to as the principal Act) in Section 14 after the existing Clauses (3) and (6), the following new Clauses (3A) and (7) respectively shall be inserted, namely:-
“(3A)” “Licensed bookmaker for arrow shooting” means any person who carries on business or vocation of or acts as a bookmaker in respect of arrow shooting under a licence or permit issued in the manner prescribed by any officer authorised in this behalf by the State Government;
Explanation:-
“Arrow shooting” for the purpose of this clause and this Chapter includes the game of teer (thoh team).
(7) “State Money” means gross amount of all moneys received or deemed to have been received by licensed bookmaker for arrow shooting for the purpose of betting or wagering”.
Insertion of new Section 14A in the principal Act.
3. In the Principal Act, after the existing Section 14, the following new section as Section 14A shall be inserted, namely:-
“License for arrow shooting.
1) The State Government may grant license for arrow shooting under this Act under such terms and conditions as may be prescribed which shall also be specified in the license.
2) Application for license to organise arrow shooting for the purpose of betting under this Act shall be made to the State Government by any person, group persons, association, organisation, society or other body furnishing such particulars or information as may be prescribed or as may be called for by the State Government and on payment of such license fee as may be prescribed.
3) Arrow shooting for the purpose of betting under this Act shall only be held at such place or places and on such days and time as may be prescribed.
4) The holder of a license for arrow shooting for the purpose of betting under this Act may recommend to the State Government names of persons to whom license of permit may be issued to them as licensed bookmakers for arrow shooting.
5) A licensed bookmaker for arrow shooting shall carry on his business or vacation as such bookmaker only in such place or places as specified in the license or permit issued to him and at no other places.
6) All licensed bookmakers for arrow shooting shall keep accounts of all moneys received or deemed to have been received by them for bets for arrow shooting in such manner as may be prescribed, and shall, when required in writing by an officer empowered in this behalf by the State Government, permit such officer, or an officer authorised in writing by him in this behalf, to inspect and take copies of such accounts:.
Amendment of section 18 of the principal Act.
4. In the principal Act, in Section 18, after the existing sub-section (2) the following new sub-sections as sub-sections (3) and (4) shall be inserted , namely:-
“(3) There shall, as from the date on which this Act comes into force, be charged, levied and paid to the Government of Meghalaya a betting tax on arrow shooting at the rate of 5 per cent of the amount received as stake money.
(4) The betting tax on arrow shooting shall be collected by the licensed bookmakers for arrow shooting on all moneys received or deemed to have been received by them as take money and shall be paid to the State Government in the manner prescribed.”
Amendment of Section 19 of the principal Act.
5. In the principal Act, in Section 19, between the words “horse race” and “by” the words “or for arrow shooting” shall be inserted.
Amendment of Section 21 of the principal Act.
6. In the principal Act, in sub-section (2) of Section 21, between the words “horse race” and “as” the words “or for arrow shooting” shall be inserted.
Over-riding effect of the Act.
7. On and from the date this Act comes into force, the provisions of the Meghalaya Prevention of Gambling Act, 1970 (8 of 1970), as adapted and amended, shall not apply to arrow shooting for the purpose of betting licensed under this Act.
MEGHALAYA ACT 6 OF 1982
THE MEGHALAYA PURCHASE TAX (AMENDMENT) ACT, 1982
(As passed by the Assembly)
[Received the assent of the Governor on the 14th July, 1982]
(Published in the Gazette of Meghalaya, Extraordinary, dated 20th July, 1982)
An Act further to amend the Meghalaya Purchase Tax Act (Assam Act XIX of 1967 as adapted and modified by Meghalaya) (hereinafter referred to as the principal Act).
Be it enacted by the Legislature of Meghalaya in the Thirty-third Year of the Republic of India as follows:-
Short title, extent and commencement.
1. (1) This Act may be called the Meghalaya Purchase Tax (Amendment) Act, 1982.
(2) It shall come into force at once.
Amendment of the Schedule to the principal Act.
2. In the Schedule to the principal Act, for the existing item 5, the following shall be substituted, namely:-
Serial No.
Name of taxable goods
Rate of tax
5 (a) Unconverted timber included logs, poles or posts, of any shape or size, whether dressed or undressed, but excluding fire wood.
Fifty paise per rupee value at which the taxable goods are purchased.
(b) Converted timber other than items mentioned at (a) above.
Fifteen paise per rupee value at which the taxable goods are purchased.
MEGHALAYA ACT 7 OF 1982
THE MEGHALAYA URBAN IMMOVABLE PROPERTY TAX (REPEAL) ACT, 1982 (As passed by the Assembly)
[Received the assent of the Governor on the 3rdAugust, 1982]
(Published in the Gazette of Meghalaya, Extraordinary, dated 5th August, 1982)
An Act to repeal the Meghalaya Urban Immovable Property Tax Act
Be it enacted by the Legislature of Meghalaya in the Thirty-third Year of the Republic of India as follows:-
Short title, extent and commencement.
1. (1) This Act may be called the Meghalaya Urban Immovable Property Tax Act, 1982.
(2) It extends to the whole of the State of Meghalaya.
(3) It shall come into force at once.
Repeal
2. The Meghalaya Urban Immovable Property Tax Act (Assam Act XI of 1969 as adapted by Meghalaya is hereby repealed).
MEGHALAYA ORDINANCE No. 1 OF 1982
THE MEGHALAYA PURCHASE TAX (AMENDMENT) ORDINANCE, 1982
An Ordinance Further to amend the Meghalaya Purchase Tax Act (Assam Act XIV of 1967 as adapted and modified by Meghalaya) (hereinafter referred to as the principal Act).
Whereas, the Legislative of the State of Meghalaya is not in Session and the Governor of Meghalaya is satisfied that circumstances exist which render it necessary for him to take immediate action;
Now, therefore, in exercise of the powers conferred by clause (1) of Article 213 of the Constitution of India, the Governor is pleased to promulgate in the Thirty-third Year of the Republic of India the following Ordinance;
1. Short title, extent and commencement.-
(1) This Ordinance may be called the Meghalaya Purchase Tax (Amendment) Ordinance, 1982.
(2) It shall have the like extend as the Principal Act.
(3) It shall come into force at once.
2. Amendment of the first proviso to sub-section (1) of Section 6.-
In Section 6 of the principal act, in the first proviso to sub-section (1) or the word “twenty five” the word “seventy five” shall be substituted.
