Section 9(1) in Kerala Value Added Tax Rules, 2005
(1)The total turnover of a dealer for the purposes of these rules shall be the aggregate of-(a)the amount for which goods are sold by the dealer;(b)the amount for which goods, which is liable to tax under sub- section(2) of section 6 , are purchased by the dealer.(c)contract amount received or receivable, in the case of a works contract.,(d)all receipts from transfer of right to use.Provided that where a dealer in petroleum products is having turnover in respect of the goods coming under Fourth Schedule, such turnover shall not be considered for the purpose of computing the eligibility for paying tax by such dealers under sub section (5) of section 6 of the Act.
