(2)in section 8,-(a)in clause (a),-(i)for sub-clause (i), the following sub-clause shall he substituted, namely:-"(i) any works contractor who imports any goods into the State from other States or Country for incorporation in the works contracts and or who is registered under the provisions of the Central Sales Tax Act, 1956 (Central Act 74 of 1956), may at his option, instead of paying tax in accordance with the provisions of section 6, pay tax at the rate of seven percent of the whole contract amount for all works contracts undertaken by him except works contracts of interior decoration and furnishing contracts, electrical, refrigeration or air conditioning contracts or contracts relating to supply and installation of plant, machinery, rolling shutters, cranes, hoists, elevators or lifts, escalators, generators, generating sets, transformers, weighing machines, air conditioners and air coolers, deep freezers, laying of all kinds of tiles other than brick tiles, slabs and stones including marble:Provided that the compounded tax payable under this sub-clause by such works contractor in respect of works contract awarded by Government of Kerala, Kerala Water Authority or Local Authorities shall be five percent of the whole contract amount."(ii)in sub-clause (ii),-(a)for the second proviso, the following proviso shall be substituted, namely:-"Provided further that a contractor who intends to pay tax at compounded rate in accordance with this clause in respect of all works awarded by Government of Kerala, Kerala Water Authority or Local Authorities undertaken by him during an year, may, instead of filing separate application for compounding for such individual works, file a single option for payment of tax under this clause for such works before 30th day of April of the year to which the option relates, subject to eligibility:"(b)in the third proviso, the following words shall be added at the end, namely:-"and with respect to works contract awarded by Government of Kerala, Kerala Water Authority or Local Authorities up to 31st March, 2016,"(c)after the third proviso, the following proviso shall be inserted, namely:-"Provided also that subject to eligibility, a work once compounded under this clause, shall remain compounded till the completion of such work."(d)in Explanation 3, for the word "this sub-clause" the words and figure "sub-clause (i)" shall be substituted;(b)in clause (f), in sub-section (v), for the words and figure "under sub-clause; (ii)", the words and figure "under sub-clause (iv)" shall be substituted;
