Section 2(20) in The Maharashtra Value Added Tax Act, 2002
(20)"purchase price" means the amount of valuable consideration paid or payable by a person for any purchase made including any sum charged for anything done by the seller in respect of the goods at the time of or before delivery thereof, other than the cost of insurance for transit or of installation, when such cost is separately charged.[***] [Deleted 'Explanation I' by Maharashtra Act No. 42 of 2017, dated 29.5.2017.]Explanation II. - Purchase price shall not include tax paid or payable by a person in respect of such purchase.Explanation III. - Purchase price shall include the amount paid by the purchaser by way of deposit whether refundable or not which has been paid whether by way of a separate agreement or not, in connection with or incidental or ancillary to, the said purchase of goods;Explanation IV. - [* * *] [[Explanation IV deleted by Maharashtra 19 of 2007, (w.e.f 1-7 007). Deleted Explanation was as under:-The amount of valuable consideration paid or payable by a dealer for the purchase of drugs specified in entry 29 of Schedule C shall be the maximum retail price printed on the package containing the drugs;]];
