Section 3 in THE ASSAM GOODS AND SERVICES TAX (AMENDMENT) ACT, 2019
3. Amendment of section 10:- In the principal Act, in section 10, -
(1)in sub-section ( 1 ), after the second proviso, the following Explanation shall be inserted, namely:-"Explanation.- For the purposes of second proviso, the value of exempt supply of services provided by way of extending deposits, loans or advances in so far as the consideration is represented by way of interest or discount shall not be taken into account for determining the value of turnover in the State.";(2)in sub-section (2),-(a)in clause (d), the word ''and'' occurring at the end shall be omitted;(b)in clause (e), in second line, for the word "CoWlcil:", the words "Council; and" shall be substituted;(c)after clause (e), the following clause shall be inserted, namely:-"(f) he is neither a casual taxable person nor a nonresident taxable person:";(3)after sub-section (2), the foJlowing new sub-section shall be inserted, namely:-"(2A) Notwithstanding anything to the contrary contained in this Act, but subject to the provisions of sub-sections (3) and (4) of section 9, a registered person, not eligible to opt to pay tax under sub-section ( 1) and sub-section (2), whose aggregate turnover in the preceding financial year had not exceeded fifty lak:h ntpees, may opt to pay, in lieu of the tax payable by him under sub-section (1) of section 9, an amount of tax calculated at such rate as may be prescribed, but not exceeding three per cent. of the turnover in the State, if he is not-(a)engaged in making any supply of goods or services which are not leviable to tax under this Act;(b)engaged in making any inter-State outward supplies of goods or services;(c)engaged in making any supply of goods or services through an electronic commerce operator who is required to collect tax at source under section 52;(d)a manufacturer of such goods or supplier of such services as may be notified by the Government on the recommendations of the Council; and(e)a casual taxable person or a non-resident taxable person:Provided that where more than one registered person are having the same Permanent Account Number issued under the Income-tax Act, 1961, the registered person shall not be eligible to opt for the scheme under this sub-section unless all such registered persons opt to pay tax under this subsection.";(4)in sub-section (3), in first line, after the words, brackets and figure "under sub-section (1)" at both the places where they occur, the words, brackets, figure and letter "or sub-section (2A), as the case may be," shall be inserted.(5)in sub-section (4), after the words, brackets and figure "of sub-section (1)", the words, brackets, figure and letter "or, as the case may be, subsection (2A)" shall be inserted.(6)in sub-section (5), after the words, brackets and figure '"under subsection (1)", the words, brackets, figure and letter 4 '0r sub-section (2A), as the case may be," shall be inserted.(7)after sub-section (5), the following Explanations shall be inserted, 4. namely:-"Explanation 1.- For the purposes of computing aggregate turnover of a person for detennining his eligibility to pay tax under this section, the expression .. aggregate turnover" shall include the value of supplies made by such person from the .tst day of April of a financial year up to the date when be becomes Jiable for registration under this Ac4 but shall not include the value of exempt supply of services provided by way of extending deposits, loans or advances in so far as the consideration is represented by way of interest or discount.Explanation 2.-. For the purposes of detennining the tax payable by a person under this section, the expression ••turnover in State" shall not include the value of folJowing supplies, namely:-(a)supplies from the first day of April of a financial year up to the date when such person becomes liable for registration under this Act; and(b)exempt supply of services provided by way of extending deposits, loans or advances in so far as the consideration is represented by way of interest or discount."
