Section 4(5) in Punjab General Sales Tax Act, 1948
(5)In this Act expression "taxable quantum" means :-(a)In relation to any dealer who imports for sale or use in manufacturing or processing any goods in Punjab, Nil :Provided that the provisions of this clause shall not apply to a dealer who had placed orders for import of goods before the 8th August, 1952, but received such goods on or after that date and his gross import for sale or use in manufacturing or processing any goods in Punjab did not exceed Rs. 5,000 during the year and he did not make any other import of goods after the said date :(b)in relation to any dealer, who himself manufactures or produces any goods for sale, [1,00,000] [Substituted for '40,000/-' by Punjab Act 15 of 1993 w.e.f. 3.5.1993. Earlier Rs. 40,000/- was substituted for Rs. 10,000/- by Punjab Act 32 of 1976 w.e.f. 20.7.1976.] rupees :(bb)in relation to any dealer, who runs a tandoor, loh, dhaba, hotel restaurant, halwai shop, bakery or other similar establishment wherein Indian food preparations, including tea, are served, [1,00,000] [Substituted for Rs. '40,000/-' by Punjab Act 15 of 1993 w.e.f. 3.5.1993. Earlier Rs. 40,000/- was substituted for Rs. 10,000/- by Punjab Act 32 of 1976 w.e.f. 20.7.1976.] rupees :(c)in relation to any particular classes of dealers not falling within clauses (a), (b) and (bb) such sum as may be prescribed; or(d)in relation to any other dealer [5,00,000] [Substituted for Rs. 3,00,000/- by Punjab Act 3 of 1996.] rupees :Provided that the registration of dealers already registered under this clause shall not be cancelled until their turnover in each of three consecutive years does not entitle them to cancellation under clause (b) of sub-section (6) of section 7.
