GOVERNMENT OF PAKISTAN
MINISTRY
OF LAW JUSTICE, HUMAN AND PARLIAMENTARY AFFAIRS
(LAW, JUSTICE AND HUMAN RIGHTS DIVISION)
F.NO:2(1)/2000-Pub. Islamabad, the 24th may, 2000
The
following Ordinance made by the president is hereby for general information:
ORDINANCE
NO XV OF 2000
An
Ordinance to provide for documentation of economy
Whereas
there is large scale non-reporting and under-reporting of assets held
income earned, taxable activities carried out, excisable services provided
and manufacturing carried out it is expedient to provide for documentation
of economy and for matters connected therewith or incidental thereto.
AND
WHEREAS the National Assembly and the Senate stand suspended in pursuance
of the Proclamation of Emergency of the fourteenth day of October, 1999,and
the Provisional Constitution Order No. 1 of 1999;
AND
WHEREAS the President is satisfied that circumstances exist which
render it necessary to take immediate action;
NOW,
THEREFORE, in pursuance of proclamation of Emergency of the fourteenth
day of October, 1999,and Provisional Constitutional Order No 1 of 1999,
as well as Order No 9 of 1999, and in exercise of all powers enabling
him in that behalf, the President of the Islamic Republic of Pakistan
is pleased to make and promulgate the following Ordinance:-
1. Short title extent and commencement:-
(1) This Ordinance may be called the Survey for Documentation of National Economy Ordinance, 2000.
(2) It extends to the whole of Pakistan.
(3)
It shall come into force at once.
2. Role and constitution of survey teams:-
(1) The Central Board of Revenue may constitute Survey teams in such manner and in such number as it may deem fit to carry and survey of non-reporting and under reporting of manufacturing, sales, economic activities, income, wealth and assets.
(2) Such survey teams may consist of officials from the departments working under Central Board of Revenue and such other departments of the Federal Government or the Provisional Government, utility agencies, autonomous bodies, development authorities, cooperative housing societies, Metropolitan Corporation and Municipal Committees as the Central Board of Revenue may deem fit to include in the survey teams. Members of Armed of Pakistan will form part of all survey and registration activity.
3.
Filling of questionnaires:-
(1) For the purpose of carrying out survey under this Ordinance, survey teams shall subject to such instructions and directions as may he issued by the Central Board of Revenue use the questionnaires set out to the First Schedule, the Second Schedule and the Third Schedule to this Ordinance and the information collected through these questionnaires shall be deemed to be an information collected for the purpose of assessment and determination of turnover, value or tax liabilities under the laws administered by the Central Board of Revenue;
(2)
Every person to whom a survey team gives both or any of the questionnaires
specified in sub-section (1) shall be bound to fill in and provide the
correct information asked for therein within such time as may be allowed
and in such manner as may be directed by the survey team at the time of
survey.
4. Penalty, etc:-
(1) Any person who refused or fails to fill in, or does not provide information asked for in any of the questionnaires specified in sub-section (1) of section 3 or fills in or provides false information shall be guilty of an offence punishable with imprisonment for a term which may extend to three months or with fine which may extend to rupees twenty-five thousand, or with both.
(2) If the person contravening any provisions of this Ordinance is a company every person, who at the time the offence was committed was in charge of, and was responsible to the company for the conduct of business of the company as well as the company shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly.
Provided that nothing contained in this sub-section shall render any such person liable to any punishment provided in sub-section (1) if he proves that the offence was committed without his knowledge or that he exercised due diligence to prevent the commission of such offence.
(3) Notwithstanding anything contained in sub-section (2) where the offence under this Ordinance has been committed by a company and it is proved that the offence was committed with the consent or connivance of, or is attributed to any neglect on the part of any director, manager, secretary or other officer of the company, such director, manager, secretary or other officer shall be guilty of offence and shall be liable to be proceeded to be against and punished accordingly.
Explanation.- For the purpose of this sub-section-
(a) "company" means any body corporate and includes a firm or association of individuals, and
(b)
"director", in relation to a firm means a partner in the firm.
5. Trial .-
Notwithstanding
anything in the Code of Criminal procedure, 1898 (Act V of 1898), no court
other than that of Judicial Magistrate of the first class shall try an
offence under this ordinance.
6. Ordinance not to derogate from other laws.-
The
provisions of this Ordinance shall be in addition to, and not in derogation
of, any other law for the time being in force.
7. Power to make rules.-
The
Central Board of Revenue may, by notification in the official Gazette,
make rules for carrying out the purpose of this Ordinance.
8. Removal of difficulties.
If
any difficulty arises in giving effect to the provisions of this Ordinance,
the Central Board of Revenue, may make such order not inconsistent with
the provision of this Ordinance, as may appear to it to be necessary for
removing the difficulty.
