Section 14(4) in West Bengal Value Added Tax Act, 2003
(4)Every dealer to whom the provisions of sub-section (2) or sub-section (3) do not apply, shall, if it is contractual transfer price calculated from the commencement of any year, exceeds five lakh rupees at any time within such year, be liable, in addition to the tax, if any, payable by him under any other provisions of this Act, to pay tax on all transfers of property in goods involved in the execution of works contract referred to in sub-section (1) at the rate specified in section 18 on Andhra from the day immediately following the day on which such contractual transfer price first exceeds five lakh rupees.
