Section 7 in The Himachal Pradesh Value Added Tax Act, 2005
7. Levy of presumptive tax.
- Notwithstanding anything contained in this Act, every registered dealer, whose gross turnover in any year does not exceed such amount as may be prescribed, shall, in lieu of the tax payable under this Act, pay presumptive tax on the entire taxable turnover of sales or purchases, as the case may be, at such rates, not exceeding the rates specified in section 6, as the State Government may, by notification, direct, and subject to such conditions and restrictions and in such manner as may be prescribed:Provided that no input tax credit shall be available to such dealer:[Provided further that a registered dealer who imports goods for sale shall pay tax on the sale of such goods imported from outside the State on actual basis i.e. as per tax applicable on the sale of such goods within the State.] [Substituted by Act No. 13 of 2015 vide notification No. L.L.R.-D(6)-6/2015-LEG. Dated 10.5.2015 published in R.H.P. on 18.5.2015. Prior to substituted by Act No. 14 of 2009 vide notification No. LLR-D (6)-20/2009-Leg. Dated 19.9.2009 published in R.H.P. (Extra-ordinary) on 22.9.2009 entry was as under:- 'Provided further that no registered dealer, except a brick-kiln owner, who imports goods for sale or use in manufacturing or processing any goods for sale, shall be entitled to make payment of presumptive tax under this section.']
