Section 3A in Uttar Pradesh Value Added Tax Act, 2008
3A. A Levy of Additional Tax.
(1)Notwithstanding anything to the contrary contained in any other provision of the Act but subject to the provisions of sub-section(2), every dealer liable to pay tax under the Act shall be liable to pay in addition to the tax payable under any other provision of this Act, an additional tax on the taxable turnover of sale or purchase of goods or both, at such rate not exceeding five percent, as may be specified by the State Government by notification in the gazette. Different rate may be specified in respect of different goods or class of goods.(2)No additional tax under subsection (1) shall be levied and paid on(a)the turnover of sale or purchase or both, as the case may be, of goods specified in column 2 of the Schedule I and schedule III ;(b)[***] [Omitted by The Uttar Pradesh Value Added Tax (Amendment) (Second) Ordinance, 2014 (U.P. Ordinance No. 6 of 2014).](c)such sale or purchase, or sale or purchase of such goods by such class of dealers, as may be specified in the notification issued by the State Government under clause(c) of section7.(3)the amount paid under subsection (1) shall be eligible for input tax credit in accordance with the provisions of the section 13.(4)Any dealer who avails the facility of composition of tax under section 6 shall also be eligible for availing the facility of composition with respect of additional tax.(5)[***] [Omitted by The Uttar Pradesh Value Added Tax (Amendment) (Second) Ordinance, 2014 (U.P. Ordinance No. 6 of 2014).]
