(1)(a)Every dealer, other than a casual trader or agent of a non-resident dealer, whose total turnover for a year is not less than rupees five lakhs and every casual trader or agent of a non-resident dealer, whatever be his total turnover, for a year shall pay tax under this Act.(b)[ Notwithstanding anything contained in clause (a), every dealer, other than a casual trader or agent of a non-resident dealer, whose total turnover in respect of purchase and sale within the State, for a year, is not less than rupees ten lakhs, shall pay tax under this Act.] [This sub-section was substituted in its present form, with retrospective effect from 1st January 2007 by the Amendment Act (21 of ) 2007, so as to restrict the benefit to the dealers who purchased and sell goods within the State and whose total turnover for a year is not less than Rs.10 lakshs.][(1-A) Notwithstanding anything contained in this Act, for the purpose of assessment of tax under this Act, for the period from the 1st day of January 2007 to the 31st day of March 2007 in respect of dealers referred to in clause (a) or (b) of sub-section (1), the total turnover for the period from the 1st day of April 2006 to the 31st day of December 2006 under the repealed Tamil Nadu General Sales Tax Act, 1959 (Tamil Nadu Act 1 of 1959) and the total turnover for the period from the 1st day of January 2007 to the 31st day of March 2007 under this Act, shall be the total turnover for the year 2006-2007. in respect of such dealer whose total turnover for that year exceeds the total turnover referred to in the said clause (a) or (b) of sub-section 1 and if,-(a)such dealer has not collected the tax under this Act, he is liable to pay tax under this Act,(b)such dealer has collected the tax under this Act, he is liable to pay tax under this Act, and other provisions of this Act, shall apply to such dealer.](2)Subject to the provisions of sub-section (1), in the case of goods specified in Part - B or Part - C of the First Schedule, the tax under this Act shall be payable by a dealer on every sale made by him within the State at the rate specified therein.[Provided that all spare parts, components and accessories of such goods shall also be taxed at the same rate as that of the goods if such spare parts, components and accessories are not specifically enumerated in the First Schedule and made liable to tax under that Schedule.] [This proviso was added from 1st January 2007 by Section 2 (2) of the Amendment Act (21 of) 2007.](3)The tax payable under sub-section (2) by a registered dealer shall be reduced, in the manner prescribed, to the extent of tax paid on his purchase of goods specified in Part - B or Part - C of the First Schedule, inside the State, to the registered dealer, who sold the goods to him.(4)[ (a) Notwithstanding anything contained in sub-section (2), but subject to the provisions of subsection (1), every dealer, who effects second and subsequent sales of goods purchased [from the registered dealers] [This sub-section is as substituted by Section 2 of the second Amendment Act (49 of) 2008, effective from 18th June 2009, which replaced the Ordinance 1 of 2008.] within the State, whose total turnover relating to taxable goods, for a year, is less than rupees fifty lakhs, may, at his option, instead of paying tax under subsection (2), pay a tax, for each year, on his [turnover relating to taxable goods] [These words were substituted for the words 'total turnover' by Section 2 (3)(a) of the Amendment Act (21 of) 2007, with effect from 1st January 2007.] at such rate not exceeding one percent, as may be notified [by the Government. Such option shall be exercised by the dealer] [This Rate has been notified as half a percent by Notification No. II (1)/CTR/(A- 1)/2007-G.O.No.2 dated 1st January 2007, effective from that date.] , -(i)Who commences business, within thirty days from the date of commencement of the business;(ii)Whose turnover is below rupees fifty lakhs during the previous year, on or before 30th day of April of the year for which he exercises such options;(iii)For the year 2008-09, within thirty days from the date of commencement of the Tamil Nadu Value Added Tax (Second Amendment) Ordinance, 2008:Provided that such dealer shall not collect [any amount by way of tax or purporting to be by way of tax :] [These words were substituted for the words 'tax exceeding the rate notified by the Government under this sub-section', by Section 2 (3)(b) of the Amendment Act (21 of) 2007 with effect from 1st January 2007.][Inserted by Tamil Nadu Amendment Act 26 of 2009 with effect from 7th August 2009.]Provided further that such dealer shall not be entitled to input tax credit on the goods purchased by him:Provided also that the dealer who purchased goods from such dealer shall not be entitled to input tax credit on the goods purchased by him.(b)If the turnover relating to taxable goods, of a dealer paying tax under clause (a) in a year, reaches rupees fifty lakhs at any time during that year, he shall inform the assessing authority in writing within seven days from the date on which such turnover has so reached. [such dealer is liable to pay tax under sub-section (2) on all his sales of rupees fifty lakhs and above] [These words have been substituted by Section 2 of the Tamil Nadu Amendment Act 27 of 2011, from a date to be notified, by the words 'Such dealer may pay a tax for each year on this turnover relating to taxable goods upto rupees fifty lakhs at such rate not exceeding one percent as may be notified by the Government and his liable to pay tax under sub-section (2) on all his sales of taxable goods above rupees fifty lakhs'. This date has been notified as 1st April 2012 by notification no.II (2)/CTR/437(c-2)/2011-GO-No.135 dated 31st October 2011.] and he is entitled to the input tax credit on the purchases made from the date, and on the stock available with him, the purchases of which has been made within ninety days before the date, on which such turnover has reached rupees fifty lakhs:.Provided that such dealer whose turnover has reached rupees fifty lakshs during the previous year shall not be entitled to exercise such option for subsequent years..(5)Subject to the provisions of sub-section (1), every dealer, who deals in the goods specified in the Second Schedule, shall pay a tax, for each year, on the sale or purchase of such goods, at the point and at the rate specified therein:Provided that the dealer, who pays tax under this sub-section, shall not be entitled to input tax credit on goods purchased by him.(6)When goods are sold together with containers or packing materials, the rate of tax applicable to such containers or packing materials, as the case may be, shall, whether the price of the containers or packing materials is charged separately or not, be the same as those applicable to the goods contained or packed and the turnover in respect of containers and packing materials shall be included in the turnover of such goods.(7)Where the sale of goods, packed in any container or packed in any packing material, in which such goods are packed, is exempt from tax, then the sale of such containers or packing materials shall also be exempt from tax.Explanation. - For the purposes of sub-sections (6) and (7), "containers" include gunny bags, tins, bottles and any other containers.
