Section 73 in The Andhra Pradesh Value Added Tax Act, 2005
73. Rounding off turnover.
- The amount of turnover for any tax period or for any calendar quarter shall be rounded off to the nearest multiple of Rs. 10/- (Rupees ten only) and for this purpose if such amount is not a multiple of Rs. 10/- (Rupees ten only), but is Rs. 5/- (Rupees five only) or more, the amount shall be increased to the next higher amount which is a multiple of Rs. 10/- (Rupees ten only) and if such amount is less than Rs. 5/- (Rupees five only), the amount shall be reduced to the next lower amount which is a multiple of Rs. 10/- (Rupees ten only); and the amount so rounded off shall be deemed to be the turnover of the dealer for the purposes of the Act.
