(3)The lump-sum shall be payable on the goods specified in Schedule II -other than the goods specified in Part III of the said schedule appended to the Act. The lump-sum payable by a registered dealer shall be as under :-(i)[0.5 per cent] [Substituted by Notification No. F-A-3-65-07-1-V (01), dated 3-1-2008.] of the turnover of sales of goods purchased; and(ii)four per cent of the turnover of sales of goods manufactured.
