268. Duties levied by the Union but collected and appropriated by
the States.—
(1) Such stamp duties 2*** as are mentioned in the Union List shall
be levied by the Government of India but shall be collected—
(a) in the case where such duties are leviable within any 3[Union
territory], by the Government of India, and
(b) in other cases, by the States within which such duties are
respectively leviable.
(2) The proceeds in any financial year of any such duty leviable within
any State shall not form part of the Consolidated Fund of India, but shall be
assigned to that State.
4
268A. [Service tax levied by Union and collected and appropriated by
the Union and the States.].—Omitted by the Constitution (One Hundred and
First Amendment) Act, 2016, s. 7 (w.e.f. 16-9-2016).
______________________________________________
1. The words "or Rajpramukh" omitted by the Constitution (Seventh Amendment) Act,
1956, s. 29 and Sch. (w.e.f. 1-11-1956).
2. The words "and such duties of excise on medicinal and toilet preparations"
omitted by the Constitution (One Hundred and First Amendment) Act, 2016, s. 6,
(w.e.f. 16-9-2016).
3. Subs. by the Constitution (Seventh Amendment) Act, 1956, s. 29 and Sch., for "State
Specified in Part C of the First Schedule" (w.e.f. 1-11-1956).
4. Ins. by the Constitution (Eighty-eighth Amendment) Act, 2003, s. 2 (date not notifed).
154 THE CONSTITUTION OF INDIA
(Part XII.—Finance, Property, Contracts and Suits)
Login with google