Report No. 61

1E.2. The basic draw back of the present scheme.-

The basic defect in the present scheme is that a very limited type of economic activity is taxable by the States-and other economic activities are not taxable, except by way of excise duties or indirectly by way of stamp duties. This leaves room for loopholes and gaps. It would appear that some day, it will be desirable to consider the possibility of devising a tax which will embrace all transactions which are regarded as adding value or which are entered into with that object.