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State of Gujarat - Act

The Gujarat Value Added Tax Act, 2003

GUJARAT
India

The Gujarat Value Added Tax Act, 2003

Act 1 of 2005

Published on 25 January 2005
Commenced on 25 January 2005
[This is the version of this document from 25 January 2005.]
[Note: The original publication document is not available and this content could not be verified.]

The Gujarat Value Added Tax Act, 2003Gujarat Act No. 1 of 2005Last Updated 17th May, 2019[Dated 25th January, 2005]See : G.G.G. part IV extra No. 6 p. 6-1 to 6-31 dated 2-3-2006.See : G.G.G. part IV extra No. 6 p. 6-1 to 6-31 dated 2-3-2006.See : G.G.G. part IV extra No.25 P. 25.1 dated 22-9-06See : G.G.G. part IV extra No.11 P. 11.1 dated 30-3-07 w.e.f 1-4-07An Act to Consolidate and amend the laws relating to the levy and collection of tax on value added basis in respect of sale or purchases of goods in the State of Gujarat.It is hereby enacted in the Fifty-Fourth year of the Republic of India as follows

Chapter I
Preliminary

1. Short title, extent and Commencement.

(1)This Act may be called the Gujarat Value Added Tax Act, 2003.

(2)It extends to the whole of the State of Gujarat.

(3)This section shall come into force at once and the remaining provisions of this Act shall come into force on such date as the State Government may, by notification in the Official Gazette, [appoint] [This words was substituted for the words 'appoint, and different dates may be appointed for different provisions' by Gujarat Act No.6 of 2006 S-2.]

2. Definitions.

- [(1A) "additional tax" means the additional tax leviable and payable under sub-section (1A) of section 7 or sub-section (6) of section 9;] [Inserted by Gujarat Act No.9 of 2008 Section2(1) w.e.f 1-4-08]In this Act, unless the context otherwise requires,-

(1)"agriculture" with all its grammatical variations and cognate expressions includes floriculture, horticulture, the raising of crops, grass or garden produce, and grazing; but does not include dairy farming, poultry farming, stock breeding or the mere cutting of wood or grass or gathering of fruits;

(2)"agriculturist" means a person who cultivates land personally for the purpose of agriculture;

(3)[ "appointed day" means the date on which the remaining provisions of this Act shall come into force under sub-section (3) of section 1;] [This clause was substituted by Gujarat Act No.6 of 2006 S-3(1)]

(4)"business" includes-

(i)any trade, commerce or manufacture or any adventure or concern in the nature of trade, commerce or manufacture, whether or not such trade, commerce, manufacture, adventure or concern is carried on with a motive to make profit or gain and whether or not any profit or gain accrues from such trade, commerce, manufacture, adventure or concern; and

(ii)any transaction of buying, selling or supplying plant, machinery, raw materials, processing materials, packing materials, empties, consumables stores, waste products, or such other goods, or waste or scrap of any of them which is ancillary or incidental to or resulting from such trade, commerce, manufacture, adventure or concern;

(5)[ "Capital goods" means plant and machinery (other than second hand plant and machinery) meant for use in manufacture of taxable goods and accounted as capital assets in the books of accounts;] [This clause was substituted by Gujarat Act No.6 of 2006, Section 3(2)]

(6)"Central Act" means the Central Sales Tax Act, 1956 (LXXIV of 1956.);

(7)"Commission Agent" means a dealer who bonafidely buys or sells, for an agreed commission, any goods on behalf of principals;

(8)"Commissioner" means the person appointed to be the Commissioner of Commercial Tax for the purposes of this Act.

(9)

(a)"To Cultivate" means to carry on any agricultural operation; and

(b)"To cultivate personally" means to cultivate on one's own account-

(i)by one's own labour, or

(ii)by the labour of one's own family, or

(iii)By servants on wages payable in cash or kind (but not in crop share), or by hired labour under one's personal supervision or the personal supervision of any member of one's family.

Explanation I - A window or a minor or a person who is subject to any physical or mental disability, shall be deemed to cultivate land personally if it is cultivated by her or his servants or by hired labour.Explanation II - In the case of a Hindu Undivided Family, land shall be deemed to be cultivated personally if it is cultivated by any member of such family;

(10)"dealer" means any person who, for the purpose of or consequential to his engagement in or, in connection with or incidental to or in the course of his business buys, sells, manufactures, makes supplies or distributes goods, directly or otherwise, whether for cash or deferred payment, or for commission, remuneration or otherwise and includes,-

(a)the Central Government or a State Government or any local authority such as municipality or municipal corporation or panchayat, a statutory authority, a company, a partnership firm, a Hindu Undivided Family or any society, club, association or body, incorporated or not, of persons which carries on business;

(b)a casual dealer, that is to say, a person who whether as principal, agent or in any other capacity, undertakes occasional transaction of a business nature in any exhibition-cum-sale or auction or otherwise in the State, whether for cash, deferred payment, commission, remuneration or other valuable consideration;

(c)an auctioneer, who sells or auctions goods belonging to any principal whether disclosed or not and whether the offer of the intending purchaser is accepted by him or by the principal or a nominee of principal;

(d)a factor, broker, commission agent, del credere agent or an auctioneer or any mercantile agent, by whatever name called, who carries on business on behalf of any principal whether disclosed or not;

(e)any person who transfers, otherwise than in pursuance of a contract, property in any goods for cash, deferred payment or other valuable consideration;

(f)any person who transfers property in goods (whether as goods or in some other from) involved in the execution of a works contract;

(g)any person who delivers goods on hire purchase or any system of payment by instalments;

(h)any person who transfers the right to use any goods for any purpose (whether or not for a specified period) for cash, deferred payment or other valuable consideration; and

(i)any person who supplies, by way of or as part of any service or in any other manner whatsoever, goods being food or any other article for human consumption or any drink (whether or not intoxicating) where such supply or service is for cash, deferred payment or other valuable consideration.

Explanation - (i) A society (including a co-operative society), club or firm or an association, which, whether or not in the course of business, buys, sells, supplies or distributes goods, directly or otherwise, from or to its members or other persons for cash, deferred payment, commission, remuneration or other valuable consideration, shall be deemed to be dealer for the purposes of this Act.

(ii)The Central Government or a State Government or a local authority or railway administration or port trusts or a statutory body, which whether or not in the courses of business, buys, sells, supplies or distributes goods, directly or otherwise, for cash, deferred payment, commission, remuneration or other valuable consideration, shall be deemed to be dealer for the purposes of this Act.

(iii)Any person or body, which disposes of any goods including unclaimed, confiscated, unseviceable, scrap, surplus, old, obsolete, discarded, waste or surplus product or goods, whether by auction or otherwise, directly or through an agent, for cash deferred payment, commission, remuneration or other valuable consideration, shall be deemed to be dealer for the purpose of this Act.

Exceptions. - The following shall not be deemed to be a dealer within the meaning of this clause, namely

(i)an agriculturist who sells exclusively agricultural produce grown on land cultivated by him personally;

(ii)an individual who sells exclusively any fish or any sea-food caught by him personally or by any member of this family on account of or on behalf of such individual; and

(iii)a charitable, religious or educational institution, carrying on the activity of manufacturing, buying, selling or supplying goods, in performance of its functions, for achieving its avowed objects, which are not in the nature of business.

(11)"declared goods" means goods declared to be of special importance in inter-State trade or commerce under section 14 of the Central Act; (LXXIV of 1956)

(12)[ "earlier-law" means any of the following laws, that is to say:- [This clause was substituted by Gujarat Act No.6 of 2006 Section 3(3)]

(i)the Bombay Sales of Motor Spirit Taxation Act, 1958, (Bombay LXVI of 1958)

(ii)the Gujarat Sales Tax Act, 1969, (Gujarat 1 of 1970); or

(iii)the Gujarat Purchase Tax on Sugarcane Act, 1989; (Gujarat 11 of 1989)

as amended from time to time and includes enactment which have validated anything done or omitted to be done under these laws;]

(13)"goods" means all kinds of movable property (other than newspapers, actionable claims, electricity, stocks and shares and securities) and includes live stocks, all materials, articles and commodities and every kind of property (whether as goods or in some other form) involved in the execution of works contract, all intangible commodities and growing crops, grass, standing timber or things attached to or forming part of the land, which are agreed to be severed before sale or under the contract of sale;

(13A)[ "HSN code" means harmonized system of nomenclature code assigned to the goods specified in the Schedules;] [This clause was inserted by Gujarat Act No.6 of 2006 Section3(4) , refer P.C. 1/1 dated 1-4-06]

(14)"manufacture" with its grammatical variations and cognate expressions means includes producing, making, extracting, collecting, altering, ornamenting, finishing, assembling or otherwise processing, treating or adapting any goods; but does not include such manufactures or manufacturing processes as may be prescribed;

(15)"Person" includes an individual, a joint family or Hindu Undivided Family, a company, a firm, an association of persons or body of individuals, whether incorporated or not, a society, club or other institution, a local authority, the Central Government or a State Government and every artificial juridical person not falling within any of the preceding descriptions;

(16)"place of business" means any place where a dealer carries on business and includes,-

(a)a warehouse, godown or other place where a dealer stores or processes his goods;

(b)any place where a dealer produces or manufactures goods;

(c)any place where a dealer keeps his books of accounts;

(d)any vehicle or vessel or any other carrier wherein the goods are stored or used for transporting the goods;

(e)any place of business of an agent by whatever name called through whom a dealer carries on business;

(17)"prescribed" means prescribed by rules;

(18)"purchase price" means the amount of valuable consideration paid or payable by a person for any purchase made including the amount of duties levied or leviable under the Central Excise Tariff Act, 1985 (5 of 1986.) or the Customs Act, 1962 (52 of 1962.) and any sum charged for anything done by the seller in respect of the goods at the time of or before delivery thereof, other than the cost of insurance for transit or of installation, when such cost is separately charged and includes,-

(a)in relation to-

(i)the transfer, otherwise than in pursuance of a contract of property in any goods,

(ii)the supply of goods by any unincorporated association or body of person to a member thereof,

(iii)the supply by way of or/as part of any service or in any other manner whatsoever, of goods, being food or any other article for human consumption or any drink (whether or not intoxicating).

the amount of cash, deferred payment or other valuable consideration paid or payable therefore,

(b)in relation to the transfer of property in goods (whether as goods or in some other form) involved in the execution of a works contract, such amount as is arrived at by deducting from the amount of valuable consideration paid or payable by a person for the execution of such works contract, the amount representing labour charges for such execution,

(c)in relation to the delivery of goods on hire purchase or any system of payment by instalment, the amount of valuable consideration payable by a person for such delivery;

(19)"raw materials" means goods used as ingredient in the manufacture of other goods and includes processing materials, consumable stores and materials used in the packing of the goods so manufactured but does not include fuels for the purpose of generation of electricity;

(20)"registered dealer" means a dealer registered under the provisions of this Act, who holds a certificate of registration granted or deemed to have been granted under this Act;

(21)"resale" means a sale of purchased goods,-

(i)in the same form in which they were purchased; or

(ii)without using them in the manufacture of any goods or without doing anything to them which amounts to or results, in, a manufacture;

and the word "resell" shall be construed accordingly;

(22)"rules" means the rules made under this Act;

(23)"sale" means a sale of goods made within the State for cash or deferred payment or other valuable consideration and includes,-

(a)transfer, otherwise than in pursuance of a contract, of property in goods for cash, deferred payment or other valuable consideration,

(b)transfer of property in goods (whether as goods or in some other form) involved in execution of a works contract,

(c)delivery of goods on hire purchase or any systems of payment by instalments.

(d)transfer of the right to use any goods for any purpose (whether or not for a specified period) for cash, deferred payment or other valuable consideration,

(e)supply of goods by any unincorporated association or body of persons to a member thereof for cash, deferred payment or other valuable consideration,

(f)Supply of goods by a society or club or an association to its members on payment of a price or of fees or subscription or any consideration,

(g)supply of goods by way of or as part of any service in any other manner whatsoever, of

(h)supply of goods being food or any other article for human consumption or any drink (whether or not intoxicating) where such supply or service is for cash, deferred payment or other valuable consideration,

(i)supply by way of barter of goods,

(j)disposal of goods by a person in the manner prescribed in Explanation (iii) to clause 10

but does not include a mortgage, hypothecation, charge or pledge; and the words "sell", "buy" and "purchase" with all their grammatical variations and cognate expressions shall be construed accordingly.Explanation. - (i) For the purposes of this clause, "sale within the State" includes a sale determined to be inside the State in accordance with the principles formulated in sub-section (2) of Section 4 of the Central Act;

(ii)[ for the purpose of sub-clause (b) of the expression "works contract" means a contract for execution of works and includes such works contract as the State Government may, by notification in the Official Gazette, specify] [refer-Notification No. (GHN-23) VAT-2006 / (Section 2)(23) (1) the dated 31-3-06 and table under rule-18AA by Notification. No. (GHN-105) VAR-2006 (8) the dated 11-10-2006.];

(iii)every transfer of property in goods by the Central Government, any State Government, a statutory body or a local authority for cash, deferred payment of other valuable consideration, whether or not in the course of business, shall be deemed to be a sale for the purposes of this Act;

(24)"sale price" means the amount of valuable consideration paid or payable to a dealer or received or receivable by a dealer for any sale of goods made including the amount of duties levied or leviable under the Central Excise Tariff Act, 1985 (5 of 1986.) or the Customs Act, 1962 (52 of 1962) and any sum charged for anything done by the dealer in respect of the goods at the time of or before delivery thereof, and includes,-

(a)in relation to-

(i)the transfer, otherwise than in pursuance of a contract, of property in any goods,

(ii)the transfer of the right to use any goods for any purpose, whether or not for a specified period,

(iii)the supply of goods by any unincorporated association or body of persons to a member thereof,

(iv)the supply by way of or as part of any service or in any other manner whatsoever, of goods, being food or any other article for human consumption or any drink (whether or not intoxicating,)

the amount of cash, deferred payment or other valuable consideration paid or payable therefore;

(b)in relation to the transfer or property in goods (whether as goods or in some other form) involved in the execution of a works contract, such amount as is arrived at by deducting from the amount of valuable consideration paid or payable to a person for the execution of such works contract, the amount representing labour charges for such execution;

(c)in relation to the delivery of goods on hire purchase or any system of payment by instalments, the amount of valuable consideration payable to a person for such delivery;

(25)"Schedule" means a Schedule appended to this Act;

(26)"the State" means the State of Gujarat;

(27)"tax" means a tax leviable and payable under this Act on sales or purchase of goods and includes lumpsum tax leviable or payable under [[section 14,14A] [This clause was substituted for section 14 by Gujarat Act No.6 of 2006, Section 3(5)], [14B 14C or 14D] [This words substituted for the figures, letters and words '14B or 14C' by Gujarat Act No. 25 of 2006 Section 12 w.e.f. 4-8-2006]

(28)"tax period" means a calendar month or a quarter as may be prescribed by the State Government;

(29)"taxable goods" means goods other than those on the sales or purchase of which no tax is payable under section 5;

(30)"taxable turnover" means the turnover of all sales or purchases of a dealer during the prescribed period in any year, which remains after deducting therefrom,-

(a)the turnover of sales not subject to tax under this Act.

(b)the turnover of goods declared exempt under sub-section (1) of section 5 or under a notification under sub-section (2) of section 5, and

(c)in case of turnover of sales in relation to works contract, the charges towards labour, service and other like charges, and subject to such conditions as may be prescribed:

Provided that in the cases where the amount of charges towards labour, service and other like charges in such contract are not ascertainable from the terms and conditions of the contract, the amount of such charges shall be calculated in such manner as may be prescribed;

(31)"Tribunal" means the tribunal constituted under section 19 ;

(32)"turnover of purchase" means the aggregate of the amount of purchase price paid or payable by a dealer in respect of any purchase of goods made by him during a given period after deducting the amount of purchase price, if any, refunded to the dealer by the seller in respect of any goods purchased from the seller and returned to him within the prescribed period;

(33)"turnover of sales" means the aggregate of the amount of sale price received or receivable by a dealer in respect of any sale of goods made during a given period after deducting the amount of sale price, if any, refunded by the dealer to a purchaser, in respect of any goods purchased and returned by the purchaser within the prescribed period;

(34)"total turnover" means aggregate of the following transaction effected by a dealer:

(a)turnover of sales or purchases of goods within the State whether such sales or purchases of goods are taxable or exempt under this Act;

(b)turnover of sales of goods in the course of inter-State trade or commerce;

(c)turnover of sales of goods in the course of export of goods out of the territory of India;

(d)turnover of sales by a dealer on his own account and also on behalf of his principal.

(35)"value of goods" means the value as ascertained from the purchase invoices or bills and includes insurance charges, excise duties, counter vailing duties, value added tax, sales tax, transport charges, freight charges and all other charges incidental to the transaction of the goods:Provided that where the purchase invoices or bills are not produced or when the goods are acquired or obtained otherwise than by way of purchase, the value of goods shall be the value at which the goods of like kind or quality are sold or are capable of being sold in open market;

(36)[ "year" means financial year] [This clause was substituted by Gujarat Act No.6 of 2006, Section 3(5)]

(37)[ "zero rated sale" means a sale of goods by a registered dealer to another registered dealer on which the rate of tax leviable shall be zero but tax credit on the purchase related to that sale is admissible.] [Inserted by Gujarat Act No. 9 of 2008 Section 2(2) w.e.f 1-4-08]

Chapter II
Incidence and Levy of Tax

3. Incidence of Tax.

(1)Subject to the provisions of this Act, every dealer -

(i)Whose total turnover during the year immediately preceding the appointed day exceeded rupees five lakhs and whose taxable turnover exceeded rupees ten thousand in a year (the aforesaid amounts of total turnover and taxable turnover are hereinafter referred to as "thresholds of turnover"), or

(ii)Who was registered under the earlier law or under the Central Act as on the appointed day, or

(iii)whose total turnover and taxable turnover in any year first exceed the thresholds of turnover, or

(iv)who is registered or liable to be registered as a dealer under this Act or under the Central Act at any time after the appointed day.

shall be liable to pay tax in accordance with the provisions of this Act.

(2)Notwithstanding anything contained in this section, a casual dealer or an auctioneer shall be liable to be registered if his taxable turnover of sales exceeds ten thousand rupees and he shall be liable to pay tax in accordance with the provisions of this Act.

(3)The dealer shall be liable to pay tax,-

(a)in case of clauses (i) and (ii) of sub-section (1), with effect from the appointed day;

(b)in case of clause (iii) of sub-section (1), with immediate effect when his turnover calculated from the commencement of the year first exceeds the thresholds of turnover;

(c)in case of clause (iv) of sub-section (1), with immediate effect when he becomes so liable or the date of registration under this Act, whichever is earlier.

Provided that the dealer shall not be liable to pay tax in respect of thresholds of turnover as takes place during the period prior to the relevant date of effect under this sub-section.

(4)Every dealer who has become liable to pay tax under this Act shall continue to be so liable until the expiry of one year during which his total turnover and taxable turnover have remained below the thresholds of turnover and such further period after the date of such expiry as may be prescribed; : [***] [These words 'and such further period after the date of such expiry as may be prescribed, and on the expiry of such further period his liability to pay tax shall cease' were deleted by Gujarat Act No.6 of 2006, Section 4]Provided that any dealer whose liability to pay tax under this Act ceases or his total turnover and taxable turnover during the year remains below the thresholds of turnover, may apply for the cancellation of his certificate of registration; and on such cancellation, his liability to pay tax shall cease and such dealer remain liable to pay tax till his certificate of registration is cancelled.

(5)Every dealer whose liability to pay tax under this Act has ceased under subsection (4) or whose certificate of registration has been cancelled, shall, if his total turnover and taxable turnover calculated from the commencement of any year (including the year in which the registration has been cancelled) again exceed the thresholds of turnover, on any day within such year, be liable to pay tax with effect from the date immediately following the day on which his such turnover again exceed thresholds of sales effected by him after that date.

(6)Where by an order passed under this Act, it is found that any person registered as a dealer ought not to have been so registered, then, notwithstanding anything contained in this Act, such person shall be liable to pay tax for the period commencing with the date of his registration and ending with the date of such order, as if he were a dealer.

4. Certain Sales and purchases not liable to tax.

- Nothing contained in this Act or the rules made thereunder shall be deemed to impose or authorise the imposition of tax on any sale or purchase of any goods where such sale or purchase takes place-

(a)in the course of inter-State trade or commerce; or

(b)outside the State; or

(c)in the course of the import of goods into or export of goods out of the territory of India, and the provisions of this Act and the rules thereunder shall be construed accordingly.

Explanation: - Section 3, 4 and 5 of the Central Act shall apply for the determining whether or not a particular sale or purchase has taken place in the manner indicated in clause (a), (b) or (c).

5. Exemptions.

- [(1) The Sales and purchases of the goods specified in Schedule I shall be exempted from tax subject to the conditions and exceptions set out therein against each of them in column 3 of that Schedule.] [Sub-section (1) were substituted for sub-section (1) by Gujarat Act No.6 of 2006 Section 5(1)]

(1A)[ The State Government may, by notification in the Official gazette, add to, or enlarge, any entry in Schedule I, or relax or omit any conditions or exceptions specified therein, and thereupon the said Schedule shall be deemed to be amended accordingly.] [Sub-section (1A) and (2) were substituted for sub-section (1) by Gujarat Act No.6 of 2006 Section 5(1)]

(2)[(a) Subject to such conditions, as it may impose, the State Government may, if it considers necessary so to do in the public interest, by notification in the Official Gazette,exempt any specified class of sales or purchases or sales or purchases of goods by any specified dealer or specified class of dealers from payment of the whole or any part of the tax payable under the provisions of this Act.] [These words substituted for the words 'under sub-section (2)' by Gujarat Act No.6 of 2006, Section 5(2)]

(b)[ Where the State Government considers it necessary so to do in the public interest to continue tax exemption granted to the sales or purchases of goods by industrial units under sub-section (2) of section 49 of the Gujarat Sales Tax Act, 1969, it may, by notification in the Official Gazette, continue such exemption with such modification, subject to such conditions and for such period, as may be prescribed] [Refer rule 18A to 18D and P.C.No. Ja 4/4; dated 7-4-06]

(3)Every notification issued [under sub-section (1A) and sub-section (2)] [These words substituted for the words 'under sub-section (2)' by Gujarat Act No.6 of 2006, section 5(2)] shall be laid for not less than thirty days before the State Legislature as soon as possible after it is issued and shall be subject to rescission by the State Legislature or to such modifications as the State Legislature may make, during the session in which it is so laid or session immediately following. Any rescission or modification so made by the State Legislature shall be published in the Official Gazette, and shall there upon take effect.

5A. [ Zero rated sale. [Inserted by Gujarat Act No. 9 of 2008 Sec 3 w.e.f. 1-4-08]

- The following sale shall be zero rated sale for the purpose of this Act and tax credit on the purchase related to such sale shall be allowed subject to such conditions as may be prescribed:-

(1)Sale of goods to the Developer or Co-developer of Special Economic Zone as defined in the Gujarat Special Economic Zone Act, 2004 (Gujarat 11 of 2004); or

(2)Sale of goods to a unit carrying on its business in the processing area or in the demarcated area of Special Economic Zone and approved as such by the Approval Committee as defined in the Gujarat Special Economic Zone Act, 2004 (Gujarat 11 of 2004):Provided that the sale of goods specified in Schedule III shall not be zero rated sale:Provided further that the sale of certain goods or sale of goods by any dealer or class of dealers as may be specified by the State Government by notification in the Official Gazette, shall not be zero rated sale.]

6. Taxes payable by a dealer.

- Subject to the other provisions of this Act, every dealer, who is liable to pay tax under this Act, shall pay the tax leviable in accordance with the provisions of this Act.

7. Levy of tax on turnover of sales and rates of tax.

(1)Subject to the provisions of this Act, there shall be levied a tax on the turnover of sales of goods specified in [Schedule II or Schedule III] [These words were substituted for the words 'Schedule II' Gujarat Act No. 6 of 2006 Section 6(1)(a)] at the rate set out against each of them [in the said Schedule II or, as the case may be, Schedule III] [These words were substituted for the words 'in the said Schedule' Gujarat Act No.6 of 2006, Section 6(1)(b)]

(1A)[ Subject to the provisions of this Act, there shall be further levied an additional tax on the turnover of sales of goods liable to be taxed under sub-section (1), at the rate of-

(i)two and half paise in the rupee on the goods specified in the entries at serial numbers [19A] 25, 46B, 48A, 49A, 49B, 51A and 87 in Schedule II, and

(ii)one paisa in the rupee on the goods specified in the entries in Schedule II other than the entries mentioned in clause (i) above

Provided that the additional tax shall not be levied on the sale of,

(a)goods declared to be of special importance in section 14 of the Central Sales Tax Act, 1956 (74 of 1956);

(b)goods specified in entry at serial number 13 in Schedule II; and

(c)such goods as the State Government may, by notification in the Official Gazette, specify.]

(2)[ The State Government may, by notification in the Official Gazette, reduce any rate of tax specified in Schedule II or Schedule III in respect of any entry (or part thereof) in the said Schedule II or III and may, by like notification, omit or amend any entry (or part thereof) in the said Schedule II or III but not so as to enhance the rate of tax in any case and thereupon the Schedule I,II or III shall be deemed to have been amended accordingly] [Sub-section (2) were substituted by Gujarat Act No.6 of 2006 Section 6(2)]

(3)Every notification issued under sub-section (2) shall be laid for not less than thirty days before the State Legislature as soon as possible after it is issued and shall be subject to rescission by the State Legislature or to such modifications as the State Legislature may make, during the session in which it is so laid or session immediately following. Any rescission or modification so made by the State Legislature shall be published in the Official Gazette, and shall thereupon take effect.

7A. [ Power to assign HSN code to goods.[***] [Section (7A) was inserted by Gujarat Act No. 6 of 2006, Section 7]

- For the purpose of proper identification of the goods, the State Government may by rules, assign the HSN code to each of the goods specified in the Schedules and different codes may be assigned to different goods covered under the same entry in the Schedules] [Inserted by Gujarat Act No. 9 of 2008 Sec 4 w.e.f. 1-4-08]

8. Adjustments in tax.

(1)The provisions of sub-section (2) shall apply where, in relation to the sales of taxable goods by any registered dealer-

(a)that sale has been cancelled; or

(b)the consideration previously agreed upon for that sale has been altered by agreement with the recipient, whether due to the offer of a discount or for any other reason; or

(c)The goods or part of the goods sold have been returned to the seller,

and as a result of the occurrence of any one or more of the above mentioned events of such sales, the seller has-

(i)Provided a tax invoice in relation to that sale and the amount shown therein as tax charged on that sale is incorrect in relation to the amount properly chargeable on that sale; or

(ii)furnished a return in relation to the period in respect of which tax on that sale is attributable, and has accounted for an incorrect amount of tax on that sale in relation to the amount properly chargeable on that sale.

(2)Where a seller has accounted for either in the tax invoice or in the return an incorrect amount of tax as contemplated in sub-section (1), such seller shall make an adjustment in calculating the tax payable by him in the return for the tax period during which it has become apparent that the tax is incorrect. Such adjustment shall be made in the following manner, namely

(a)if the amount of tax chargeable in relation to that sale exceeds the amount of tax actually accounted for by the seller, the amount of that excess shall be deemed to be tax charged by such seller in relation to a taxable sale attributable to the tax period in which the adjustment is to be made, and shall not be attributable to any prior tax period; or

(b)The amount of tax actually accounted for exceeds the amount of tax properly chargeable in relation to that sale, such seller shall reduce the amount of tax attributable to the said tax period in terms of section 7 by that excess amount of tax :

Provided that the reduction in the amount of tax under clause (b) shall not be made-

(a)where the excess tax has been borne by the purchaser of goods, or

(b)[ if the relevant event as described in sub-section (1) has occurred subsequent to such period as may be prescribed, from the date of such sales made by the dealer] [This para (b) was substituted by Gujarat act No. 6 of 2006 Section 8]

9. Levy of purchase tax.

(1)Where a dealer who is liable to pay tax under this Act purchases any taxable goods from a person who is not a registered dealer, then there shall be levied on such dealer a purchase tax on the turnover of such purchases at the rate set out against each of such goods in [in Schedule II or Schedule III] [These words and figures were substituted for the word and figure 'Schedule II' by Gujarat Act No.6 of 2006, Section 9 (1)] of this Act.[***] [Refer Entry -54 Noti.No (GHN-107) VAT-2006/Section 5(2)(14)the dated 17-10-2006. Purchase of sugarcanr for the purpose of use in the manufacture of sugar or Khandsari - Purchase tax Payable under/section Section(2) od Section 9 exceeds two Paise in the rupee.]

(2)Where a registered dealer purchases sugarcane from a person who is not a registered dealer, for the purpose of use thereof in the manufacture of sugar or khandsari, there shall be levied a purchases tax on the purchase of such sugarcane at the rate set out therefore in [Schedule II of this Act.] [Refer Entry -54 Noti.No (GHN-107) VAT-2006/Section 5(2)(14)the dated 17-10-2006. Purchase of sugarcanr for the purpose of use in the manufacture of sugar or Khandsari - Purchase tax Payable under/section Section(2) od Section 9 exceeds two Paise in the rupee.]

(3)Where any person or dealer has purchased any taxable goods under a certificate or declaration given by him under any provision of this Act or earlier law, rule or notification, and the conditions, recitals or undertakings of such certificate or declaration are not complied with, then such person or dealer shall be liable to pay purchase tax on the turnover of such purchases at the rate set out against each of such goods [in Schedule II or Schedule III or at the applicable rate of tax under the earlier law, as the case may be.] [These words and figures were substituted for the words and figures 'in Schedule II of this Act or at the applicable rate of tax under the earlier law, whichever is higher' by Gujarat Act No.6 of 2006, Section 9(2)]

(4)[ Where a deader or a commission agent who is liable to pay tax under this Act purchases taxable goods from a commission agent to whom permission to pay lump sum tax is granted under section 14B and the goods so purchased by him are not resold within the state, then such dealer or the commission agent shall be liable to pay purchase tax on the turnover of such purchase as the rate set out against each of such goods in schedule II] [These sub-section was added by Gujarat Act No.25 of 2006 section 4 w.e.f. 10-5-2006]

(5)[ Where a dealer liable to pay tax under this Act purchases taxable goods sale of which is zero rated under section 5A and the goods so purchased by him are -

(i)consigned or dispatched for branch transfer or to his agent outside the State,

(ii)used as raw materials in the manufacture or in the packing of goods so dispatched outside the State in the course of branch transfer or consignment or to his agent outside the State,

(iii)used as fuel for the manufacture of goods,

(iv)used as raw materials or capital goods in manufacture of goods specified in Schedule I or goods exempt from the whole of the tax by a notification under sub-section (2) of section 5 or in the packing of goods so manufactured,

(v)used as fuel or capital goods in generation of electrical energy including captive power,

(vi)not connected with his business,

(vii)used as fuel in motor vehicles,

(viii)used as capital goods in transfer of property in goods (whether as goods or in some other form) involved in execution of works contract,

(ix)used for transferring the right to use for any purpose (whether or not for a specified period), for cash, deferred payment or other valuable considerations, or

(x)used for any other purpose as may be specified by the State Government by notification in the Official Gazette, then such dealer shall be liable to pay purchase tax on the turnover of such purchases at the rate set out against each of such goods specified in Schedule II.

(6)Subject to the provisions of this Act, there shall be further levied an additional tax on the turnover of purchases of goods liable to be taxed under sub-section (1), (2), (3), (4) or (5), at the rate of-

(i)two and half paise in the rupee on the goods specified in the entries at serial numbers [19A] 25, 46B, 48A, 49A, 49B, 51A and 87 in Schedule II, and

(ii)one paisa in the rupee on the goods specified in the entries in Schedule II other than the entries mentioned in clause (i) above

Provided that the additional tax shall not be levied on the purchase of, -

(a)goods declared to be of special importance under section 14 of the Central Sales Tax Act, 1956 (74 of 1956); (74 of 1956)

(b)goods specified in entry at serial number 13 in Schedule II; and

(c)such goods as the State Government may, by notification in the Official Gazette, specify.]

10. Rate of tax on packing materials.

- Notwithstanding anything contained in this Act and contract of sale, where goods packed in any materials are sold, the materials in which the goods are so packed shall be deemed to have been sold or purchased alongwith the goods and the tax shall be leviable on such sales or purchases of the materials at the rate of tax, if any, as applicable to the sales or as the case may be, purchase of the goods themselves.

11. [Tax credit] [Refer P.C.No. Gujaka \ VAT \ 2006-07 \ Ja.8\7 dated 11-5-2006].

(1)

(a)A registered dealer who has purchased the taxable goods (hereinafter referred to as the "purchasing dealer") shall be entitled to claim tax credit equal to the amount of,-

(i)[ tax collected from the dealer by a registered dealer from whom he has purchased such goods or the tax payable by the purchasing dealer to a registered dealer who has sold such goods to him during the tax period, or] [This sub clause was substituted by Gujarat Act No.6 of 2006 Section 10(1) (a)]

(ii)tax paid by him during the tax period under [sub-section (1),(2)(5) or (6)] [Substituted for Sub section '(1) or (2)' by Gujarat Act No.9 of 2008 Section6(1) w.e.f 1-4-08] of [section 9 or;] [These words and figure were substituted for the word and figure 'section 9' by Gujarat Act No.6 of 2006 Section 10(1)(b)].

(iii)[ tax paid by the purchasing dealer under the Gujarat Tax on Entry of Specified Goods into Local Area Act, 2001 (Gujarat 22 of 2001)] [Sub clause (iii) was inserted by Gujarat Act No.6 of 2006 , Section 10(1) (c).];

(b)The tax credit to be so claimed under this sub-section shall be subject to the provisions of sub-sections (2) to (12); and the tax credit shall be calculated in such manner as may be prescribed.

(2)The registered dealer who intends to claim the tax credit shall maintain the register and the books of accounts in such manner as may be prescribed.

(3)

(a)Subject to the provisions of this section, tax credit to be claimed under subsection (1) shall be allowed to a purchasing dealer on his purchase of taxable goods which are intended for the purpose of-

(i)sale or re-sale by him in the State;

(ii)sale in the course of inter-State trade and commerce;

(iii)branch transfer or consignment of taxable goods to other states (subject to the provision of sub-clause(b) below);

(iv)sales in the course of export out of the territory of India;

(v)sales to export oriented units or the units in Special Economic Zones for sale in the course of export out of the territory of India;

(vi)use as raw material in the manufacture of taxable goods intended for (i) to (v) above or in the packing of the goods so manufactured:

(vii)[ use as capital goods meant for use in manufacture of taxable goods intended for (i) to (vi) above subject to the condition that such capital goods are purchased after the appointed day] [Sub-clause (vii) was inserted by Gujarat Act No.6 of 2006 Section 10(2) (a).];

Provided that if purchases are used partially for the purposes specified in this subsection, the tax credit shall be allowed proportionate to the extent they are used for the purposes specified in this sub-section.

(b)Notwithstanding anything contained in this section, the amount of tax credit in respect of a dealer shall be reduced by the amount of tax calculated at the rate of four per cent [taxable on the turnover of purchases within the State] [Substituted for the 'Turnover over of purchases' by Gujarat Act No.9 of Section 6(2) w.e.f 1-4-08]

(i)of taxable goods consigned or dispatched for branch transfer or to his agent outside the State, or

(ii)of taxable goods which are used as raw materials in the manufacture, or in the packing of goods which are dispatched outside the State in the course of branch transfer or consignment or to his agent outside the State.

(iii)[ of fuels used for the manufacture of goods] [Sub-clause (iii) was inserted by Gujarat Act No.6 of 2006 Section 10(2) (b).]

[Provided that where the rate of tax of the taxable goods consigned or dispatched by dealer for branch transfer or to his agent outside the State is less than four per cent, then the amount of tax credit in respect of such dealer shall be reduced by the amount of tax calculated at the rate of tax set out in the Schedule on such goods on the [taxable on the turnover of purchases within the State] [These words figures and letter substituted for 'Section 14' by Gujarat Act No.25 of 2006 Section 4.; w.e.f 10-5-06]] [These sub-section was added by Gujarat Act No. 9 of 2008 section 9 w.e.f. 1-4-2008]

(4)The tax credit shall not be claimed by the purchasing dealer until the tax period in which he receives from a registered dealer from whom he has purchased taxable goods, a tax invoice (in original) containing particulars as may be prescribed under sub-section (1) of section 60 evidencing the amount of tax.

(5)Notwithstanding anything contained in this Act, tax credit shall not be allowed for purchases-

(a)made from any person other than a registered dealer under this Act;

(b)made from a dealer who is not liable to pay tax under this Act;

(c)made from a registered dealer who has been permitted under [section 14 14A, 14B, 14C or 14D] [These words figures and letter substituted for 'Section 14' by Gujarat Act No. 25 of 2006 Section 4.; w.e.f 10-5-06] to pay lump sum amount of tax in lieu of tax.;

(d)made prior to the relevant date of liability to pay tax as provided in subsection (3) of section 3;

(dd)[ made prior to the date of registration;] [Sub-clause (dd) was inserted by Gujarat Act No.6 of 2006 Section 10(3) (a).]

(e)made in the course of inter-State trade and commerce;

(f)[of the goods (not being taxable goods dispatched outside the State in the course of branch transfer or consignment)] [These words and brackets were substituted for the words 'of the goods' by Gujarat Act No.6 of 2006 Section 10(3) (b).] which are disposed of otherwise than in sale, resale or manufacture;

(g)of the goods specified in the Schedule I or the goods exempt from whole of tax by a notification under sub-section (2) of section 5;

(h)of the goods which are used in manufacture of goods specified in Schedule I, [or the goods exempt from the whole of the tax by a notification under sub-section (2) of section 5] [These words were added by Gujarat Act No.6 of 2006 Section 10 (3) (c).] or in the packing of goods so manufactured;

(i)[ Of capital goods used in the manufacture of goods specified in schedule I or the goods exempt from the whole of the tax by a notification under subsection (2) of section 5 or in generation of electrical energy including captive power] [Clause (i) was substituted by Gujarat Act No. 6 of 2006 Section 10(3)(d).]

(j)of vehicles of any type and its equipment, accessories or spare parts

(except when purchasing dealer is engaged in the business of sales of such goods)

(k)[of the property] [These words were substituted for the word 'property' by Gujarat Act No.6 of 2006 Section 10 (3)(e)] or goods not connected with the business of the dealer;

(l)of the goods which are used as fuel in generation of electrical energy meant for captive use or otherwise;

(ll)[ of petrol, high speed diesel, crude oil and lignite unless such purchase is intended for resale;] [This clause was inserted by Gujarat Act No.6 of 2006 Section10 (3) (f).]

(m)of the goods which are used as fuel in motor vehicles;

(mm)[ of capital goods used in transfer of property in goods (whether as goods or in some other form) involved in execution of works contract; [Clauses (mm),(mmm), & (mmmm) were inserted by Gujarat Act No.6 of 2006 Section 10 (3) (g).]

(mmm)of the goods for which right to use is transferred for any purpose (whether or not for a specified period), for cash, deferred payment or other valuable considerations;

(mmmm)made form a dealer after the name of such dealer has been published under sub-section (11) of section 27 or section 97;]

(n)of the goods which remain as unsold stock at the time of closure of business;

(nn)[ of the goods purchased during the period when the permission granted under clause (a) of sub-section (1) of section 14 has remained valid under clause (b) of that sub-section;] [Clause (nn) was inserted by Gujarat Act No.6 of 2006 Section 10 (3) (h).]

(o)where original invoice does not contain the details of tax charged separately by the selling dealer from whom purchasing dealer has purchased the goods;

(P)

(i)where original tax invoice [or duplicate thereof duly authenticated in accordance with the rules made in this behalf] [These words were substituted for 'invoice' by Gujarat Act No.6 of 2006 Section 10 (3) (i).] is not available with purchasing dealer or there is evidence that the same has not been issued by the selling dealer from whom the goods are purported to have been purchased;

(ii)[ Notwithstanding anything contained in clause (d) or (dd) in this subsection and subject to such conditions and in such manner as may be prescribed, a registered dealer shall be allowed to claim tax credit for the taxable goods held in stock on the date of registration which are purchased after 1st April, 2008 and during the period of one year ending on the date of registration. [Inserted by Gujarat Act No.9 of 2008 Sec 6(3) w.e.f 1-4-08]

(iii)Notwithstanding anything contained in clause (nn) in this sub-section and subject to such conditions and in such manner as may be prescribed, a registered dealer, Whose permission to pay lump sum tax under section 14,

(a)is no longer valid on account of total turnover exceeding rupees fifty lakhs, or

(b)is cancelled on request by such dealer,

and becomes liable to pay tax under section 7, shall be allowed to claim tax credit for the taxable goods held in stock which are purchased after 1st April, 2008 and during the period of one year ending on the date of liability to pay tax under section 7.]Notwithstanding anything contained in clause (a) or (b) in this sub-section and subject to conditions as may be prescribed, a registered dealer shall be allowed to claim tax credit in respect of purchase tax paid by him under sub-section (1) or (2) of section 9.

(6)The State Government may, by notification in the Official Gazette, specify any goods or the class of dealers that shall not be entitled to whole or partial tax credit.

(7)Where a registered dealer without entering into a transaction of sale, issues to another registered dealer tax invoice, retail invoice bill or cash memorandum with the intention to defraud the Government revenue or with the intention that the Government may be defrauded of its revenue, the Commissioner may, after making such inquiry as he thinks fit and giving a reasonable opportunity of being heard, deny the benefit of tax credit, in respect of such transaction, to such registered dealers issuing or accepting such tax invoice, retail invoice, bill or cash memorandum either prospectively or retrospectively from such date as the Commissioner may, having regard to the circumstances of the case, fix.

(7A)[ Notwithstanding anything contained in this section, in no case the amount of tax credit on any purchase of goods shall exceed the amount of tax in respect of the same goods, actually paid, if any, under this Act or any earlier law, into Government treasury:Provided that, where purchase tax is shown as payable in the return by the claimant dealer on the purchase of the said goods effected by him, it shall be deemed to have been paid into Government treasury for the purpose of this sub-section:Provided further that, where the tax levied or leviable under this Act or any earlier law is remitted or to be remitted or, deferred or is deferrable under any tax incentive scheme granted by the Government of Gujarat, then the tax shall be deemed to have been paid into the Government treasury for the purpose of this sub-section.] [Inserted by Gujarat Act No. 9 of 2013, dated 30.3.2013.]

(8)[(a) If the goods purchased were intended for the purposes specified under subsection (3) and are subsequently used fully or partly for purposes other than those specified under the said sub-section or are used fully or partly in the circumstances described in sub-section (5), the tax credit, if availed of, shall be reduced on account of such use, from the tax credit being claimed for the tax period during which such use has taken place; and such reduction shall be done in the manner as may be prescribed.

(b)Where the Capital goods referred to in sub-clause (vii) of clause (a) of sub-section (3) arc not used continuously for a full period of five years in the State, the amount of tax credit shall be reduced proportionately having regard to the period failing short of the period of five years.]

(9)The registered dealer may claim the amount of net tax credit, which shall be determined in the manner as may be prescribed.

(10)Where any purchaser, being a registered dealer, has been issued with a credit note or debit note in terms of section 61 or if he returns or rejects goods purchased, as a consequence of which the tax credit availed by him in any period in respect of which the purchase of goods relates, becomes either short or excess, he shall compensate such short or excess by adjusting the amount of tax credit allowed to him in respect of the tax period in which the credit note or debit note has been issued or goods are returned, subject to such conditions as may be prescribed.

(11)A registered dealer shall apply fair and reasonable method to determine, for the purpose of this section, the extent to which the goods are sold, used, consumed or supplied, or intended to be sold, used, consumed or supplied. The Commissioner may, after giving the dealer an opportunity of being heard and for the reasons to be recorded in writing, reject the method adopted by the dealer and calculate the amount of tax credit as he deems fit.

(12)Subject to the exceptions as may be prescribed by the rules, any dealer including the Commission agent shall not be permitted to transfer his tax credit to any other dealer or as the case may be, the principal.Explanation. - For the purpose of this section, the amount of tax credit on any purchase of goods shall not exceed the amount of tax actually paid or payable under this Act in respect of the same goods.

12. Tax credit for stock on [[31st March, 2006] [In the marginal note these words were '31st March, 2003' By mistake and oversight they remained to be corrected.]]

[Sub-section (8) was renumbered as clause (a)(b) of sub-section (8) was inserted by Gujarat Act No.6 of 2006 Section 10 (4)](1) Within the period as may be prescribed, all the dealers who are deemed to have been registered under Section 23 shall furnish in such form and to such authority as may be prescribed, [a statement of such taxable goods under this Act held in stock on the 31st March, 2006 which are purchased during the period commencing on the 1st April, 2005 and ending on 31st March, 2006] [These words, figures and letters were substituted for the words, figures and letters 'a statement of taxable goods under this Act held in stock on the 31st March, 2003' by Gujarat Act No. 6 of 2006, Section 11(1)(a)] for which the dealer intends to claim tax credit under this Act.Explanation. - for the purpose of this section, "taxable goods held in stock" includes taxable goods in the process of use in the manufacture as on the [31st March, 2006] [These words, figures and letters were substituted for the words, figures and letters 'a statement of taxable goods under this Act held in stock on the 31st March, 2003' by Gujarat Act No. 6 of 2006, Section 11 (1)(a)].

(2)A registered dealer who has submitted the statement of taxable goods under subsection (1) shall not be permitted to make any changes in the details of such statement if such changes in increase in the tax credit claimed in the statement of taxable goods.

(3)If the goods shown in the statement referred to in sub-section (1)-

(a)were liable to tax under the earlier law, and the purchasing registered dealer had paid the amount of tax to the selling registered dealer under the earlier law or had paid purchased tax under the earlier law, and

(b)are intended to be used for the purposes specified in sub-section (3) of section-11- then the amount of tax so paid by the purchasing dealer on the such goods, determined in such manner and subject to the provisions of Section 11 as far as they may apply arid further subject to such conditions and restrictions and to such extent as may be prescribed, shall be allowed as the tax credit to the dealer referred to in sub-section (1) Such tax credit shall be available as the outstanding credit brought forward for being claimed in such manner as may be prescribed.

(4)Notwithstanding anything contained in this section, no tax credit under this section shall be allowed in respect of those goods,-

(a)Which are not taxable under this Act or the earlier law;

(b)Which are not included in the statement of taxable goods referred to in sub-section (1);

(c)for which the dealer does not have in his possession sales vouchers issued by a dealer registered under the earlier law, against the purchases of the said goods or for which purchase tax payable under earlier law has not been paid by the [31st March, 2006] [These words were substituted for the words '31st March, 2003' by Gujarat Act,6 of 2006, Section 11(1) (a)];

(d)Which are not recorded in the books of accounts of the dealer claiming tax credit under this section; or

(e)[ [***] [Clause (e) was deleted by Gujarat Act, 6 of 2006, Section 11(2) (b),]

(5)Where the amount of tax on the goods purchased is not indicated separately on the sale vouchers, the tax credit under this section shall be calculated in the manner as may be prescribed.

(6)The provisions of section 11 shall apply mutatis-mutandis to the tax credit to be availed of under this section.

(7)if the Commissioner is satisfied that a dealer-

(a)has claimed tax credit for such stock for which he is not entitled for claiming tax credit as per the provisions of section 11 and sub sections (3) and (4) of section, 12, or

(b)has claimed excess tax credit that what he is entitled to under section 11 or under this section.

the Commissioner may, after giving the dealer an opportunity of being heard direct him to pay a penalty equal to twice the amount of tax credit so claimed.

13. Net amount of Value Added Tax.

- The net amount of Value Added Tax for a tax period payable shall be determined after the adjustment of tax credit in the manner as may be prescribed.

14. Option for payment of lumpsum tax in lieu of tax on Sales.

(1)

(a)Notwithstanding anything contained in this Act, the Commissioner may, in such circumstances and subject to such conditions as may be prescribed, permit any dealer, [whose total turnover has not exceeded [seventy-five lakhs] [These words were substituted for the words 'who is not engaged in the activity of manufacture and whose total taxable turnover has not exceeded rupees twenty five lakhs' by Gujarat Act, 6 of 2006, Section 12(a) (i),] ]in the previous year, to pay lump sum tax in lieu of the amount of tax payable under section 7 of this Act.

[Provided that the Commissioner shall not grant permission to pay lump sum tax under sub-section (1) to a dealer who,-

(i)sells the goods in the course of inter-State trade and commerce or exports goods out of the territory of India,

(ii)[has purchased in the previous year or] purchases the goods in the course of inter-State trade and commerce or [has imported in the previous year or] [Inserted by Gujarat Act No. 9 of 2008 Section 7(a)(l)(2) w.e.f 1-4-08] imports goods from a place out of the territory of India,

(iii)dispatches the goods to his branch or his consigning agent outside the State or [has received in the previous year or] [Inserted by Gujarat Act No. 9 of 2008 Section 7(a)(l)(2) w.e.f 1-4-08] receives the goods from his branch situated outside the State or from consigning agent outside the State.

(iv)[was engaged in the previous year or] [Inserted by Gujarat Act No. 9 of 2008 Section 7(a)(l)(2) w.e.f 1-4-08] engaged in the activity of the manufacture other than such activity other such activity as State Government may, by order in writing specify,

(v)effects the sales or purchases through the commission agent,

(vi)[has effected in the previous year or] [Inserted by Gujarat Act No. 9 of 2008 Section 7(a)(l)(2) w.e.f 1-4-08] effects the sales falling under sub-clause (b) or (d) of clause (23) of section 2, or

(vii)[ purchases goods from or sells goods to, dealer who has been granted permission to pay lump sum tax under this section;] [In sub-section (1) of section 14 in clause (a) in the proviso, clause (vii) deleted and in sub-section (1) in clause (b) substituted for the words, brackets and figures clause (i) to (vii) by Gujarat Act No. 25 of 2006 section 5 w.e.f 10-5-2006] - deleted.

Explanation. - For the purpose of permission under this clause, for the year commencing on the 1st April, 2006 and ending on the 31st March, 2007, the total taxable turnover shall be calculated with reference to the Gujarat Sales Tax Act, 1969. (Gujaratl of 1970.)] [These proviso and its explanation were added by Gujarat Act, 6 of 2006 Section 12(1)(a) (ii).]

(b)[ The permission granted under this clause (a) shall remain valid so long as the total turnover of the registered dealer does not exceed rupees [seventy-five lakhs] [Clause (b) was substituted by Gujarat Act, 6 of 2006, Section 12(1) (b)] or the registered dealer does not undertake any of the activities mentioned in [clauses (i) to (vi)] [In sub-section (1) of section 14 in clause (a) in the proviso, clause (vii) deleted and in sub-section (1) in clause (b) substituted for the words, brackets and figures clause (i) to (vii) by Gujarat Act No. 25 of 2006 sectoin 5 w.e.f 10-5-2006.] of the proviso to clause(a). In case where total turnover of a registered dealer exceeds rupees [seventy-five lakhs] [Substituted 'fifty lakhs' by Gujarat Act No. 9 of 2013, dated 30.3.2013.] or the registered dealer undertakes any of the aforesaid activities during the course of the year, he shall be liable to pay tax under sections 7 and 9 for such tax period as may be prescribed for this purpose.]

(2)The State Government may, fix the rate of lump sum tax [by notification in the Official Gazettes] [by Notification No (GHN-20) VAT 2006/ Section 14 (2)(1) the dated 31-3-06 Rate 0.5%.].

(3)A dealer who is permitted under sub-section (1) to pay lump sum tax shall not,-

(a)be entitled to claim tax credit in respect of tax paid by him on his purchases,

(b)charge any tax under this Act in his sales bill or sales invoice in respect of the sales on which lump sum tax is payable; and

(c)issue tax invoice to any dealer who has purchased the goods from him.

(4)[ A dealer who is permitted under sub-section (1) to pay lump sum tax shall be liable to pay purchase [tax leviable under sub section (1) (3)(4) and (6) of section 9,] [Sub-section (4) and Explanation thereunder were substituted by Gujarat Act, 6 of 2006, Section 12(2)] in addition to the lump sum tax under this section.]

14A. [ Composition of tax on works contract. [Section 14A was inserted by Gujarat Act, 6 of 2006, Section 13]

(1)Notwithstanding anything contained in this Act, the Commissioner may, in such circumstances and subject to such conditions as may be prescribed, permit every dealer referred to in sub clause (f) of clause (10) of section 2 to pay at his option in lieu of the amount of tax leviable from him under this Act in respect of any period, a lump sum tax by way of composition at such rate as may be fixed by the State Government [by' notification in the Official Gazette] having regard to the incidence of tax on the nature of the goods involved in the execution of the total value of the works contract.

(2)The provisions of sub-sections (3) and (4) of section 14 shall apply mutatis mutandis to a deader who is permitted under sub-section (1) to pay lump sum tax by way of composition.

(3)Where any dealer has opted for composition of tax under the earlier law and commenced the work in pursuance of any specified works contract prior to the appointed day and such work is not completed before the appointed day, such dealer shall pay the tax for the remaining work in accordance with the provisions of this Act.]

14B. [ Composition of tax on agricultural produce. [Section 14B was inserted by Gujarat Act No.25 of 2006 Section 6 w.e.f 10-5-2006.]

(1)Notwithstanding anything contained in this Act, the Commissioner may, in such circumstances and subject to such conditions as may be prescribed, permit a Commission Agent engaged in the business of agricultural produce, to pay at his option in lieu of the amount of tax leviable from him under this Act, a lump sum tax by way of composition at such rate as may be fixed by the State Government [by notification in the Official Gazette].

(2)The permission to pay lump sum tax under sub-section (1) shall be granted by the Commissioner to a Commission Agent who,-

(a)exclusively carries on a business of agricultural produce, and

(b)is licensed as general commission agent with a market committee established under the Gujarat Agricultural Produce Markets Act, 1963.

(3)The Commissioner shall not grant permission to pay lump sum tax under subsection (1) to a Commission agent who,-

(a)sells the goods in the course of inter-State trade and commerce or exports goods out of the territory of India,

(b)purchases the goods in the course of inter-State trade and commerce or imports goods from a place out of the territory of India,

(c)dispatches the goods to his branch or his consigning agent out side the State or receives the goods from his branch situate out side the State or from consigning agent out side the State,

(d)sells the goods to a person who is not a registered dealer, or

(e)sells the goods to a dealer who is permitted to pay lump sum tax under section 14.

(4)The commission agent who is permitted under sub-section (1) to pay lump sum tax shall not,-

(a)be entitled to claim tax credit in respect of tax paid by him on his purchases,

(b)charge any tax under this Act in his sales bill or sales invoices in respect of the sales on which lump sum tax is payable, and

(c)issue tax invoice to any dealer who has purchased the goods from him.

(5)The commission agent who is permitted to pay lump sum tax under sub-section (1) shall be liable to pay purchase tax leviable under [sub-sections (1), (3) (4) and (6) of section 9] [Substituted for the 'Sub-section (1),(3) and (4) of Section 9' by Gujarat Act No.9 of 2008 section 8 w.e.f 1-4-08] in addition to the lump-sum tax under this section.

(6)The permission granted under sub- section (1) shall remain valid so long as the provisions of this section and rules made in this behalf are complied with; and in case of breach of any of the provisions of this section or rules, the commission agent shall be liable to pay tax under sections 7 and 9 for such tax period as may be prescribed.]

14C. [ Composition of tax on turnover of right to use the goods. [Section 14C was inserted by Gujarat Act No. 25 of 2006 Section 6 w.e.f 10-5-2006]

(1)The Commissioner may, in such circumstances and subject to such conditions as may be prescribed, permit a dealer referred to in sub-clause (h) of clause (10) of section 2, to pay at his option in lieu of amount of tax leviable from him under this Act, a lump sum tax by way of composition at the rate as may be fixed by the State Government [by notification in the Official Gazette.]

(2)The provisions of sub-sections (4) and (5) of section 14B shall apply mutatis-mutandis to a dealer who is permitted under sub-section (1) to pay lump sum tax by way of composition.

14D. [ Composition of tax on sales of eatables by hotels, restaurants, Caterers etc. [Section 14D was inserted by Gujarat Act No. 25 of 2006 Section 14 w.e.f 4-8-06]

(1)Notwithstanding anything contained in this Act, the Commissioner may, in such circumstances and subject to such conditions as may be prescribed, permit a dealer who is engaged in business of sale of eatables in any form (whether processed or unprocessed) served, delivered or given in package from the place of business of the dealer or any other place, to pay at his option in lieu of the amount of tax leviable from him under this Act,in respect of sales of eatables, lump sum tax by way of composition at such rate as may be fixed by the State Government [by Notification in the official Gazette.]Provided that the commissioner shall not grant permission to pay lump sum tax a dealer who is engaged in the activity of manufacture of such goods as the State Government may, [by Notification in the Official Gazette, specify] [By Notification No. (GHN.90) VAT.2006/Section 14D(1)(3) the dated 17-8-06 specified the goods mentioned in schedule appended in Notification for the purpose of sub-section (1) of section l4D for which dealer engaged in the activity of manufacture of such goods shall not be granted permission to pay lumpsum tax under sub-section(1) of the sections 14D. refer Notification No. Sr. No. 64.]

(2)The provisions of sub-section (3) and (4) of section 14 shall apply mutatis mutandis to a dealer who is permitted under sub-section (1) to pay lumpsum tax by way of composition.

(3)The permission granted under sub-section (1) shall remain valid so long as the provisions of this section and rules made in this behalf are complied with. In case of breach of any of the provisions, the dealer shall not liable to pay tax under section 7 and 9 for such tax period as may be prescribed.Explanation. - For the purpose of this section, the word "eatables" means all kind of foods for the purpose of consumption including all type of alcholic and non alcholic beveraes, water (mineral, purified of averated) and soda water, icecream and kulfi, sweets and sweetmeats, fruits 8s fruits juice, all type of milk preperations, bakery products and such other goods as the State Government may, by order specify]

15. Burden of proof.

- The burden of proof shall lie on a dealer who claims that he is not liable to pay tax under this Act in respect of any sale effected by him or is eligible for a tax credit under section 11 and section 12.

Chapter III
Commercial Tax Authorities and Tribunal

16. [ Commercial tax authorities and jurisdiction. [Notification No (GHN-25) VAT 2006/ Section 16 (1)(1) the dated 31-3-06.]

(1)For carrying out the purposes of this Act, the State Government shall appoint an officer to be called the Commissioner of Commercial Tax].

(2)To assist the Commissioner in the execution of his functions under this Act, the State Government may appoint Special Commissioners, Additional Commissioners and such number of-

(a)Joint Commissioners,

(b)Deputy Commissioners,

(c)Assistant Commissioners,

(d)Commercial Tax officers, and

(e)[ other officers and persons, and give them such designations, as the State Government thinks necessary.] [Notification No 'GHN-26) VAT 2006/ Section 16 (2)(1) the dated 31-3-06.]

(3)The Commissioner shall have jurisdiction over the whole of the State, the Special Commissioner and an Additional Commissioner shall have jurisdiction over the whole of the State or where the State Government so directs, over any local area thereof. All other officers shall have jurisdiction over the whole of the State or over such local areas as the State Government may specify.

(4)The Commissioner shall have and exercise all the powers and perform all the duties, conferred or imposed on him by or under this Act, The Special Commissioner and an Additional Commissioner shall, save as otherwise directed by the State Government, have and exercise within his jurisdiction all the powers and perform all the duties, conferred or imposed on the Commissioner by or under this Act.

(5)[ A Joint Commissioner shall have and exercise, in the area within his jurisdiction all the powers and shall perform all the duties conferred or imposed on the Commissioner by or under this Act. The Commissioner may, by order published in the Official Gazette, direct that any or all Joint Commissioner shall not exercise such powers or perform such duties as are specified in the order, and thereupon such Joint Commissioner or, as the case may be, all joint Commissioners, shall cease to exercise those powers and perform those duties. The Commissioner may in like manner revoke any such direction and thereupon the powers or duties exercisable or performable by such Joint Commissioner, or as the case may be, all Joint Commissioners before such direction was issued, shall be restored to him or them.] [Refer Order No.GVL/VAT Act (R) Section l6(5)(2) dated 1-4-2006 & GVL/VAT Act/Section 16(5) (1) dated 1-4-06]

(6)[ The Deputy Commissioners, Assistant Commissioners, Commercial Tax Officers and other officers shall within their jurisdiction exercise such of the powers and perform such of the duties of the Commissioner under this Act, as the Commissioner may, subject to such conditions and restrictions as the State Government may by general or special order impose, by order in writing delegate to them either generally or as respects any particular matter or class or matters.] [Refer Order No.GVL/VAT Act (R) Section 16(6)(1) dated 1-4-2006 & GVL/VAT Act (R)Section l6(6) (1) dated 1-4-06 and GVL/VAT Act (R) section 6 (6)(3) dated 20-5-2006 for delegation of power for section & Rules]

(7)[ The State Government may, subject of such restrictions and conditions it may impose by notification in the Official Gazette, delegate to the Commissioner the power (not being powers relating to the appointment of Special Commissioner, Additional Commissioner or Joint Commissioners), conferred on the State Government by subsections (2) and (3).] [Note.: refer No (GHN-59) VAT 2006/ Section 16 (7)(2) the dated 10-5-06.]

(8)All officers and persons appointed under sub-section (2) shall be subordinate to the Commissioner; and the subordination of officers (other than the Commissioner), and of persons amongst themselves shall be such as may be prescribed.

17. Power to transfer proceedings.

(1)The Commissioner, may, after due notice to the concerned parties and by order in writing, transfer any proceedings or class of proceedings under any provision of this Act from himself to any other officer and he may likewise transfer any such proceedings (including a proceeding already transferred under this section) from one such officer to another or to himself.

(2)The officer to whom any proceeding is transferred under sub-section (1) shall proceed to dispose it of as if it had been initiated by himself.

(3)The transfer of proceedings shall not render necessary the re-issue of any notice already issued before such transfer and the officer to whom the proceeding is transferred may continue it from the stage at which it was left by the officer from whom it was transferred.Explanation: - For the purposes of this section, "Proceedings" in relation to any person whose name is specified in any order issued thereunder, means all proceedings under this Act in respect of any year which may be pending on the date of such order or which may have been completed on or before such date, and includes also such proceedings which may be commenced after the date of such order in respect of any year.

18. Disputes regarding jurisdiction of tax authority.

(1)No person shall be entitled to call in question the jurisdiction of any tax authority appointed under section 16, after the expiry of thirty days from the date of receipt by that person of any notice issued by such tax authority under this Act.

(2)An objection as to the jurisdiction of any such tax authority may be raised within the periods aforesaid by submitting a memorandum to that tax authority who shall refer the question to the Commissioner and the Commissioner shall after giving the person raising the objection, a reasonable opportunity of being heard, make an order determining the question of jurisdiction and his decision in this behalf shall be final.

19. [ Tribunal. [Note : refer Notification No (GHN-52) VAT 2006/ Section 16 (1)(1) the dated 1-5-06.]

(1)The State Government shall constitute a Tribunal consisting of as many as members as it thinks fit to discharge the functions conferred on the Tribunal by or under this Act.]

(2)[ The State Government shall appoint one of the members of the Tribunal to be President thereof.] [Notification No. (GHN-54) VAT 2006/ Section 19 (2) (3) the dated 1-5-06.]

(3)The qualifications of the members constituting the Tribunal shall be such as may be prescribed and a member shall hold office for such period as the State Government may fix.

(4)The State Government may terminate the appointment of any member of the Tribunal before the expiry of term of his office, if such member,-

(a)is adjudged an insolvent, or

(b)engages during his term of office in any paid employment outside the duties of his office, or

(c)is or becomes in any way concerned or interested in any contract or agreement made by or on behalf of the State Government or participates in any way in the profit thereof or in any benefit or emoluments arising therefrom otherwise than as a member, or

(d)is in the opinion of the State Government, unfit to continue in office by reason of infirmity of mind or body, or

(e)is convicted of an offence involving moral turpitude.

(5)Any vacancy of a member of the Tribunal shall be filled up by the State Government as soon as practicable.

(6)The functions of the Tribunal may be discharged by one or more benches thereof constituted in accordance with the regulations made under sub-section (9).

(7)If the members of the Tribunal or a Bench thereof are divided, the decision shall be the decision of the majority, if there be a majority, but if the members are equally divided they shall state the point or points on which they differ, and the case shall be referred by the President of the Tribunal for hearing on such point or points to one or more of the other members of the Tribunal, and such point or points shall be decided according to the majority of the members of the Tribunal who heard the case including those who first heard it.

(8)Subject to such conditions and limitations as may be prescribed, the Tribunal shall have power to award cost and the amount of such costs shall be recoverable from the person ordered to pay the same as an arrears of land revenue.

(9)Subject to the previous sanctions of the State Government, the Tribunal shall, for the purpose of regulating its procedure (including the place or places at which the Tribunal or the benches thereof shall sit) and the disposal of its business, make regulations consistent with the provisions of this Act and the rules.

(10)The regulations made under sub-section (9) shall be published in the Official Gazette.

20. Powers of Tribunal and Commissioner.

(1)In discharging their functions under this Act, the Tribunal and the Commissioner shall have all the powers of a civil Court for the purpose of

(a)receiving of proof of facts on affidavit;

(b)Summoning and enforcing the attendance of any person, and examining him on oath or affirmation;

(c)compelling the production of documents; and

(d)issuing commissioners for the examination of witnesses.

(2)In the case of any affidavit to be made for the purposes of this Act, any officer appointed by the Tribunal or the Commissioner may administer the oath to the dependent.

Chapter IV
Registration

21. Registration.

(1)No dealer shall, while being liable to pay tax under this Act, carry on business as a dealer unless he possesses a valid certificate of registration as provided by this Act :Provided that the provisions of this sub-section shall not be deemed to have been contravened if the dealer having applied for such registration, as provided in this section, within the prescribed, time carries on such business.

(2)A dealer dealing exclusively in goods specified in Schedule I shall not be liable for registration.

(3)Every dealer, required by sub-section (1) to possess a certificate of registration, shall apply in such form, to such authority and in such manner as may be prescribed.

(4)if the prescribed authority is satisfied that an application for registration is in order, it shall register the applicant and issue him a certificate of registration in the prescribed form.

(5)The prescribed authority may, after considering any information furnished under any provisions of this Act or otherwise received, amend from time to time, any certificate of registration.

(6)When a dealer has been subjected or is liable to be subjected to a penalty or is convicted in respect of contravention of the provisions of sub-section (1), the prescribed authority shall register such dealer, if such dealer is not a registered dealer, and issue him a certificate of registration. Such registration shall take effect from the date of the issue of the certificate in every respect as if it had been issued under sub-section (3) on application of the dealer.

(7)Where-

(a)any business in respect of which a certificate of registration has been issued under this section, has been discontinued or, transferred, or

(b)total turnover and taxable turnover of a dealer during the preceding year has not exceeded the thresholds of turnover specified in sub-section (1) of section 3,-

and the dealer applies in the prescribed manner for cancellation of his registration, the prescribed authority shall cancel the registration with effect from such date as it may fix in accordance with the rules.[[(7A). Where the dealer changes the place of his business situated in the jurisdiction of one authority to a different place falling under the jurisdiction of another authority, such dealer shall apply for cancellation of registration to that authority which has granted the registration and shall simultaneously apply for registration to another authority within whose jurisdiction the changed place of business is situated.] [Sub-section 7A was inserted by Gujarat Act, 6 of 2006, Section 14]]

(8)Where the Commissioner is satisfied that any business in respect of which a certificate of registration has been issued under this section, has been discontinued and the dealer has failed to apply as aforesaid for cancellation of registration, the Commissioner may, after giving the dealer a reasonable opportunity of being heard, cancel the registration with effect from such date as he may fix to be the date from which the business has been discontinued.

(9)The cancellation of a certificate of registration on an application of the dealer or other wise, shall not affect the liability of the dealer to pay the tax, penalty or interest due for any period prior to the date of cancellation whether such tax, penalty or interest is assessed before the date of cancellation but remains unpaid, or is assessed thereafter.

22. Voluntary registration.

(1)A dealer having a fixed or regular place of business in the State and who is not required to be registered under section 21, may apply in the prescribed manner for the certificate of registration to the authority prescribed for the purpose under section 21.

(2)If the prescribed authority is satisfied that the application made by the dealer under sub-section (1) is in order, it may grant him a certificate of registration in the prescribed formProvided that no certificate of registration under this section shall be granted to the dealer unless he deposits an amount of rupees twenty-five thousands in the Government treasury. The dealer may, in his return to be furnished in accordance with section 29, adjust the amount so deposited against his liability to pay tax, penalty or interest payable under this Act.

(3)The provisions of sub-section (4) and clause (a) of sub-section (7) and sub-section (8) of section 21 shall apply in respect of the amendment or cancellation of certificate of registration granted under this section.

(4)Notwithstanding anything contained in this Act, every dealer who has been registered under sub-section (2) shall, so long as his registration remains in force, be liable to pay the tax under this Act.

23. Deemed registration.

- Every dealer registered as on the appointed day under any of the earlier laws or under the Central Act shall be deemed to be registered under Section 21.

24. Non-transferability of registration.

- Save as otherwise provided in section 25, a certificate of registration shall be personal to the dealer to whom it is granted and shall not be transferable.

25. Continuation of certificate of registration of dissolved firm.

- Where-

(a)a registered dealer is a firm and on the death of any partner of such firm, the firm stands dissolved, and

(b)the person who immediately before such dissolution was a partner of the firm carries on business of the dissolved firm, as proprietor, then-

(i)until the certificate of registration granted to the firm prior to its dissolution is amended under sub-clause (ii), the certificate of registration granted to the firm prior to its dissolution shall, subject to section, 27, continue to be valid for a period of six months;

(ii)on an application made by such person within a period of six months from the date of dissolution of the firm for amendment of the certificate of registration and on information being furnished in the manner required by section 26, the certificate of registration granted to the firm prior to its dissolution shall be amended accordingly.

26. Amendment of certificate of registration.

(1)Where a registered dealer-

(a)transfers his business, in whole or in part, or transfers his place of business, by sale, lease, leave or licence, hire or in any other manner whatsoever, or otherwise disposes of his business or any part thereof or effects or comes to know of any other change in the ownership of the business;

(b)discontinues his business or changes the place of business thereof or opens a new place of business, or temporarily close the business for a period more than thirty days;

(c)changes the name, style, constitution or nature of his business; or

(d)enters into partnership or other association in regard to his business or effects any changes in the ownership of the business.

he shall, within the prescribed time inform the prescribed authority accordingly; and if any such dealer dies, his legal representative shall inform of such death or where any such dealer is a firm and there is any change in the constitution of the firm or the firm is dissolved, every person who was a partner thereof, shall in like manner, inform the said authority of the change in the constitution or as the case may be, dissolution of the firm.

(2)The Commissioner may, after consideration any information furnished under this Act or otherwise received and after making such inquiry as he may deem fit, amend from time to time, any certificate of registration;Provided that the Commissioner shall, before amending on his own motion a certificate of registration, give the dealer affected by such amendment an opportunity of being heard.

(3)An amendment of the certificate of registration made under sub-section (If or (2) shall take effect from the date of contingency, which necessitates the amendment, whether or not information in that behalf is in furnished within the time prescribed under sub-section (1).

(4)Any amendment of certificate of registration under this section shall be without prejudice to any liability for tax, interest or penalty or for any prosecution for an offence under this Act.

(5)If a dealer fails, without sufficient cause, to comply with the provisions of subsection (1), the Commissioner may after giving the dealer a reasonable opportunity of being heard, direct him to pay, by way of penalty a sum of rupees one hundred per day of default subject to a maximum of rupees five thousand.

(6)For the removal of doubts, it is hereby declared that where a registered dealer-

(a)effects a change in the name of his business;

(b)is a firm and there is a change in the constitution of the firm without dissolution thereof;

(c)is a trustee of a trust and there is a change in the trustees thereof;

(d)is a Hindu Undivided Family and the business of such family converted into a partnership business with all or any of the co-parceners as partners thereof; or

(e)is a firm or a company or a trust or any other set up and change in the management takes place including the change of the director or the Managing Director of the Company;

then merely by reason of the circumstances as aforesaid, it shall not be necessary for the dealer to apply for a fresh certificate or registration and on information being furnished in the manner required by this section, the certificate of registration shall be amended.

27. [Suspension or Cancellation of registration.] [This words were substituted for the word 'cancellation of registration' by Gujarat Act, 6 of 2006, Section 15(7)]

(1)Where-

(a)any business, in respect of which a certificate of registration has been issued to a dealer under this Act is discontinued;

(b)in the case of transfer of whole business by a dealer, the transferee already holds a certificate of registration under this Act;

(c)an incorporated body has been wound up or it otherwise ceased to exist;

(d)the owner of a proprietorship business dies leaving no successor to carry on the business;

(e)in case of a firm or association of persons, it is dissolved; or

(ee)[ a dealer changes his place of business situated within the jurisdiction of one authority to a different place falling under the jurisdiction of another authority. [Clause (ee) & explanation was inserted by Gujarat Act, 6 of 2006 Section 15(1)]

Explanation: - For the purpose of this clause, the 'authority' means the authority prescribed under sub-section (3) of section 21;]

(f)a dealer has ceased to be liable to pay tax under this Act-

the Commissioner may cancel the certificate of registration of such dealer or the transferror, as the case may be, from such date, as may be specifed by him.

(2)A registered dealer, whose certificate of registration is liable to be cancelled under sub-section (1), may apply for cancellation of his registration to the prescribed authority, in the manner within the time prescribed.

(3)On receipt of such application from the dealer, if the registering authority is satisfied that the dealer fulfils the conditions specified in sub-section (1), he shall cancel the registration of such dealer.

(4)The certificate of registration shall be deemed to be inoperative-

(a)in case of clause (a) or (b) of sub-section (1), with effect from the date of discontinuance or, as the case may be, transfer of the business;

(b)in case of clause (c), (d), (e) or (f) of sub-section (1), from the date on which the dealer's liability to pay tax has ceased.

notwithstanding the fact that the order of cancellation is passed or not or that the particulars of the dealer regarding cancellation are published as required under subsection (11), or not.

(5)If a dealer,

(a)has failed to file three consecutive returns [***] [The words 'within the time prescribed' were deleted by Gujarat Act, 6 of 2006 Section 15(2)(a)] under this Act;

(b)knowingly furnishes incomplete or incorrect particulars in his returns [with a view to evade tax;] [This words were added by Gujarat Act, 6 of 2006, Section15(2)(b),]

(c)has failed [to pay the tax due for three consecutive tax periods] [This words were substituted for the words 'to pay tax due' by Gujarat Act, 6 of 2006, Section 15(2)(c),] from him under the provisions of this Act;

(d)having issued tax invoice or retail invoices, has failed to account for the said invoices in his books of account;

(e)holds or accepts or furnishes or causes to be furnished a declaration, which he knows or has reason to believe to be false;

(f)[ [***] [Clause (f) was deleted by Gujarat Act, 6 of 2006, Section 15(2)(d),]

(g)has been convicted of an offence under this Act, or under the earlier law;

(h)discontinues his business and has failed to furnish information regarding such discontinuation, [***] [Word 'or' was deleted by Gujarat Act, 6 of 2006, Section 15(2)(e),]

(i)without entering into a transaction of sale issues to another dealer tax invoice, retail invoice, bill or cash memorandum with the intention to defraud the Government revenue. [or] [Word 'or' was added by Gujarat Act, 6 of 2006, Section 15(2)(e),]

(j)[ who has been found evading tax on account of variation in physical stock compared with his regular books of accounts;] [Clause (j) was added by Gujarat Act, 6 of 2006, Section 15(2)(g),]

the Commissioner may at any time, for reasons to be recorded in writing and after giving the dealer an opportunity of being heard, cancel his certificate of registration from such date as may be specified by him.

(5A)[(1) If a dealer,-

(a)has failed to inform changes as required under sub-section (1) of section 26;

(b)has failed to furnish return under section 29;

(c)has failed to pay tax under section 30;

(d)has failed to file declaration or intimate the changes as required under section 65 or 66; or

(e)has failed to produce the books of accounts required under section 67,

the commissioner may, at time, for reasons to be recorded in writing and after giving the dealer an opportunity of being heard, suspend his certificate of registration from such date not earlier than the date of order of suspension, as may be specified by him in the order.

(2)where a dealer, whose certificate of registration is suspended for the failure of any of the requirements specified in sub-section (1), fulfils the requirements, the commissioner shall, by an order in writing, withdraw the suspension order from such date as may be specified therein.

(3)the dealer whose certificate of registration is suspended under sub-section (1) shall not be entitled to claim input tax credit during the period of suspension of registration.] [Sub-section 5A was added by Gujarat Act, 6 of 2006, Section 15(3)]

(6)Every person whose registration is cancelled under sub-section (5) shall pay in respect of every taxable goods held as stock on the date of cancellation an amount equal to the tax that would be payable in respect of the goods if the goods were sold at fair market price on that date or the total tax credit previously claimed in respect of such goods, whichever is higher.

(7)If an order of [suspension or cancellation] [This words were substituted for the word 'cancellation' by Gujarat Act, 6 of 2006, Section 15(4) (a)] passed under this section is set aside as a result of an appeal or other proceedings under this Act, the certificate of registration of the dealer shall be restored and he shall deemed to be treated as if his registration was not [suspended or cancelled] [This words were substituted for the word 'cancelled' by Gujarat Act, 6 of 2006, Section 15(4) (b)]

(8)Every dealer who applies for cancellation of registration shall surrender with his application the certificate of registration granted to him and every dealer whose registration is cancelled otherwise that on the basis of his application shall surrender the certificate of registration within seven days from the date of communication to him of the order of cancellation :Provided that if a dealer is unable to surrender the certificate of registration on account loss, destruction or defacement of such certificate, such dealer shall intimate the registering authority accordingly within seven days from the date of communication of order of cancellation of registration.

(9)if a dealer-

(a)fails without sufficient cause to comply with the provisions of sub-section (2); or

(b)fails to surrender his certificate of registration as provided in sub-section (8),

the Commissioner may, by an order in writing and after giving the dealer an opportunity of being heard, direct that the dealer shall pay, by way of penalty, a sum equal to rupees one hundred for every day of default.

(10)[Suspension or Cancellation] [This words were substituted for the word 'cancellation' by Gujarat Act, 6 of 2006, Section 15(5)] of a certificate of registration shall not affect the liability of any dealer to pay tax, penalty or interest due for any period till the date of such [Suspension or Cancellation] [This words were substituted for the word 'cancellation' by Gujarat Act, 6 of 2006, Section 15(5)] and which has remained unpaid or is assessed thereafter.

(11)The Commissioner shall publish in the mariner as may be prescribed the particulars of dealers whose certificate of registration has been [Suspended or Cancelled] [This words were substituted for the word 'cancellation of registration' by Gujarat Act, 6 of 2006, Section 15(7)] under the provisions of this Act.

28. Security from certain class of dealers.

- [(1) Where it appears necessary to the authority to which an application is made under section 21 or 22 for issue of certificate of registration, so to do for the proper realization of the tax, penalty and interest payable under this Act, it may by an order in writing and for the reasons to be recorded therein, impose as a condition for the issue of certificate of registration a requirement that the dealer shall furnish in the prescribed manner and within such time as may be specified in the order, such security as may be specified in order for the aforesaid purpose.] [Refer Rule No. 12 Form No. 105]

(2)Where it appears necessary to the authority referred to in section 21, or the Commissioner so to do for the proper realization of the tax, interest and penalty payable or which has become due for payment, for any period of any year, he may, at any time, by an order in writing and for reason to be recorded therein, require a registered dealer to furnish, in the prescribed manner and within such time as may be specified in the order, such security or if such dealer has already furnished any security, such additional security as may be specified in the order.

(3)No dealer shall be required to furnish any security under sub-section (1) or any security or additional security under sub-section (2) unless he has been given an opportunity of being heard.

(4)The amount of security, which a dealer may be required to furnish under subsection (1) or sub-section (2), or the aggregate of the amount of such security, and the amount of additional security which he may be required to furnish under sub-section (2) by the authority referred to therein or the Commissioner, shall not exceed the amount of tax, interest and penalty payable or which has become due for payment for a period of any year according to the estimate of the authority referred to in sub-section (1) or the Commissioner, on the turnover of sales or turnover of purchase of goods of such dealer for any period of any year :

(5)Where the security furnished by a dealer under sub-section (1) or sub-section (2) is in the form of a surety bond and the surety becomes insolvent or dies, the dealer shall, within thirty days of the occurrence of any of the aforesaid events, inform the authority referred to in sub-section (1) or sub-section (2) or, as the case may be, the Commissioner and shall within ninety days of such occurrence, furnish a fresh security for the same amount as that of the bond in the form of a bond or in any other prescribed manner.

(6)The authority referred to in sub-section (1) or sub-section (2) or, as the case may be, the Commissioner may, by order and far good and sufficient cause, forfeit the whole or any part of the security furnished by a dealer for realizing any amount of the tax, interest or penalty payable by the dealer :Provided that no order shall be passed under this sub-section without giving the dealer an opportunity of being heard.

(7)Where by reason of an order under sub-section (6), the security furnished by any dealer is rendered insufficient, he shall make up the deficiency in such manner and within such time as may be prescribed.

(8)The authority referred to in sub-section (1) or sub-section (2) or, as the case may be, the Commissioner may, on an application made by a dealer in that behalf, make an order of refund of any amount or part thereof deposited by the dealer by way of security or for the release of bond under this section, if it is not required for the purpose of realization of tax, interest or penalty.

(9)Where a dealer fails to furnish security as required under sub-section (1), (2) (5) or (7), the authority referred to in section 21 shall refuse to issue or, as the case may be, shall cancel the certificate of registration.Provided that the refusal or cancellation of a certificate of registration under this subsection shall, notwithstanding anything contained in sub-section (3) of section 3, not affect the liability of the dealer to pay the tax, penalty and interest due for any period before or after the date of such refusal or cancellation of the certificate of registration; and accordingly the provisions of this Act shall continue to apply.

Chapter V
Returns, Payment of Tax, Assessment, Recovery of Tax and Refund

29. Returns.

(1)Every registered dealer shall furnish correct and complete returns [of the goods in respect of his business and the transactions thereof] [This words were inserted by Gujarat Act, 6 of 2006, Section 16 (1)] in such form, for such period, by such dates and to such authority, as may be prescribed.

(2)The Commissioner may, subject to such terms and conditions as may be prescribed, exempt any dealer from furnishing returns or permit any dealer,-

(a)to furnish for such different periods, or

(b)to furnish separate returns relating to various places of business of a dealer in the State for the said period, or for such different period, to such authority as he may direct.

(2A)[ The Commissioner may, in such circumstances and on such terms and conditions as may be prescribed, extend the date of furnishing the return by any dealer or class of dealers."] [This sub-section inserted by Gujarat Act No. 25 of 2006 Section 19 dated 22-9-06.]

(3)If the Commissioner has reason to believe that the total turnover of any dealer is likely to exceed the thresholds of turnover specified in sub-section (1) of section 3, he may, by notice served in the prescribed manner, require such dealer to furnish returns as if he were a registered dealer, but no tax shall be payable by such dealer, unless he become liable to pay tax under sub-section (1) of section 3.

(4)If any dealer having furnished returns under sub-section (1) or (3) discovers any mistake, error, omission or incorrect statement therein, he may furnish a revised return before the expiry of [one month from] [These words were substituted for the words 'three months next following' by Gujarat Act, 6 of 2006, Section 16 (2)] the last date prescribed for furnishing the original return.

(5)If a registered dealer or [any other dealer, not being a dealer referred to in subsection (4)] [These words , brackets and figure were substituted for the words 'any other dealer' by Gujarat Act,' 6 of 2006, Section 16 (3)(a)] required to furnish return under this section fails to furnish any return by the prescribed date as required under [sub-section (l)or, as the case may be, sub-section(2)] [These words , brackets and figure were substituted for the words brackets and figures 'sub-section (1)' by Gujarat Act, 6 of 2006, Section 16 (3)(b)] or fails to comply with the requirement of notice issued under sub-section (3), the Commissioner shall direct him to pay, in addition to any tax and interest payable or paid by him, by way of penalty a sum of rupees one hundred per month or part thereof for the default period. The penalties specified under this sub-section shall be imposed by the commissioner notwithstanding the fact that the assessment proceedings have not been initiated against the dealer under section 32, 33 or 34. Any penalty imposed under this sub-section shall be without prejudice to any prosecution for [any offence or any other proceedings] [These words were substituted for the words 'any offence' by Gujarat Act, 6 of 2006, Section 16 (3)(c)] under this Act.

30. Periodical payment of tax and interest on non-payment of tax.

(1)Tax shall be paid in the manner hereinafter provided, and at such intervals as may be prescribed.

(2)Every registered dealer furnishing return as required by sub-section (1) of section 29 shall pay into a Government treasury, in the manner prescribed, the whole amount due from him according to such return and shall furnish along with the return a receipt showing full payment of such amount.

(2A)[ The Commissioner may, in such circumstances and on such terms and conditions as may be prescribed, extend in respect of any dealer or class of dealers, the date of payment of tax payable by the dealer according to his returns.] [This sub-section inserted by Gujarat Act No. 25 of 2006 Section 19 dated 22-9-06.]

(3)If the revised return furnished by a registered dealer in accordance with subsection (4) of section 29, shows a higher amount of tax due than shown in the return earlier furnished by him, he shall pay into a Government treasury the remaining amount of tax arising from the revised return alongwith interest on delayed payment of such remaining amount, and furnish alongwith the revised return a receipt showing such payment.

(4)If a registered dealer does not pay the amount of tax payable in accordance with the provisions of sub-section (1), (2) or (3), the Commissioner shall forthwith initiate proceedings under this Act.

(5)Where a dealer does not pay the amount of tax within the time prescribed for its payment under this section, then there shall be paid by such dealer for the period commencing on the date of expiry of the aforesaid prescribed time and ending on date of payment of the amount of tax, simple interest at the rate of eighteen per cent, per annum, on the amount of tax not so paid or on any less amount thereof remaining unpaid during such period.

(6)[ Where a dealer is liable to pay interest under sub-section (5) or under subsection (7) of section 42 and he makes payment of an amount which is less than the aggregate of the amount of tax, penalty and interest, the amount so paid shall be first applied towards the amount of interest, thereafter the balance, if any, towards the amount of penalty and thereafter the balance, if any towards the amount of tax.] [Sub-section (6) was inserted by Gujarat Act, 6 of 2006, Section 17]

31. Collection of tax only by registered dealers.

(1)A person who is not a registered dealer shall not collect in respect of any sale of goods any amount by way of tax under this Act and no registered dealer shall make any such collection except in accordance with the provisions of this Act and the rules made thereunder.

(2)A registered dealer who has been permitted by the Commissioner to make a lump sum payment under section 14, [4B, 14C or 14D] [These words, figures and letter substituted for 'section-14' by Gujarat Act No. 25 of 2006 Section 7 & 15 w.e.f. 10-5-06.] shall not collect from his purchaser any sum by way of tax on the sales of goods during the period the permission for lump sum tax is valid.

(3)The tax collected and deposited under the provisions of this Act to which a dealer may be held not liable shall not be refunded to the dealer and the amount of such tax shall stand forfeited to the Government.

(4)If any person collects any amount by way of tax in contravention of the provisions of this Act, he shall be liable to pay, in addition to any tax payable, a penalty equal to the amount so collected.

32. Return scrutiny and provisional assessment.

(1)Returns or revised returns furnished by the dealer in accordance with section 29 shall be subject to scrutiny by the Commissioner.

(2)

(a)If any dealer has furnished return or revised return according to which,-

(i)net amount of tax payable, in accordance with section 13, is nil, or

(ii)the amount of tax credit is carried forward for subsequent return,or

(iii)the amount of refund is claimed therein, or

(iv)the dealer has claimed in his return or the revised return higher amount of tax credit than the admissible amount of tax credit-

then, the Commissioner may, as soon, as possible, provisionally assess such dealer for the period of such returns or as the case may be, revised return. For the purpose of aforesaid provisional assessment, the Commissioner shall serve on such dealer in the prescribed manner a notice requiring him to explain in writing, on or before the date specified in the aforesaid notice the basis on which the dealer has furnished such returns or the revised returns. The Commissioner may, after considering such explanation provisionally assess the amount of tax due from such dealer and issue an order in the prescribed form.

(b)if the dealer who has been served the notice under clause (a) fails to comply with requirement of clause (a), the Commissioner shall determine the amount of tax payable in the manner as may be prescribed and serve on such dealer an order of the provisional assessment.

(3)Where a registered dealer has not furnished the return in respect of any tax period within the prescribed time, the Commissioner shall, notwithstanding anything contained in section 34, proceed to assess the dealer provisionally for the period for such default. Such provisional assessment shall be made on the basis of past returns or past records or on the basis of information received by the Commissioner and the Commissioner shall direct the dealer to pay the amount of tax assessed in such manner and by such date as may be prescribed.

(4)Where the Commissioner has reason to believe that the dealer has evaded the tax or has claimed more amount of tax credit than the admissible amount of tax credit, he may, after taking into account all relevant materials gathered by him and after giving the dealer a notice in the prescribed form, provisionally assess to the best of his judgement the amount of tax payable by the dealer.

(5)The provisions of this Act shall mutatis mutandis apply to the provisional assessment as if provisional assessment were an audit assessment made under this Act.

(6)Nothing contained in this section shall prevent the Commissioner from making assessment under section 33 and 34.

33. Self-assessment.

(1)Every registered dealer shall by such dates and to such authority as may be prescribed, furnish annual return by way of self-assessment in the prescribed form, containing such particulars and accompanied by supporting documents, as may be prescribed.

(2)The amount of tax credit, exemptions and other claims by the dealer in the annual return for which no supporting tax invoice, declarations, certificates, or evidence required under this Act on the Central Act is furnished, shall be self-assessed by the dealer by disallowing such tax credits, exemptions and other claims and by levying the appropriate rate of tax as it the sales or purchases were taxable.

(3)[ Where,-

(a)a dealer has furnished all the returns, revised returns, if any, and annual returns by the date prescribed therefore and paid the amount of tax due according to such returns, and

(b)the Commissioner is satisfied that the returns or, as the case may be, revised returns and annual returns furnished by such dealer arc correct and complete, and

(c)a notice for audit assessment under sub-section (2) of section 34 has not been served on such dealer within such period as may be prescribed,

Such dealer shall be deemed to have been assessed for that year.Provided that the Commissioner of his own motion within a period of three years from the end of the year in respect of which or part of which the tax is assessable, may call for and examine the record of such dealer who has been deemed to have been assessed and after serving notice and giving the dealer an opportunity of being heard, pass such order thereon in accordance with the provisions of section 34, as the commissioner may thinks just and proper.] [Sub-section (3) was substituted by Gujarat Act, 6 of 2006, Section 18]

34. Audit Assessment.

(1)Subject to the provisions of sub-section (2), the amount of tax due from a registered dealer shall be assessed in the manner hereinafter provided, separately for each year, during which he is liable to pay tax.

(2)

(a)Where,

(i)the commissioner is not satisfied with the bonafide of any claim of tax credit, exemption, refund, deduction, concession, rebate; or genuineness of any declaration or evidence furnished by dealer in support thereof with the self-assessment, or

(ii)the Commissioner has reason to believe that detailed scrutiny of the case is necessary, the Commissioner may, notwithstanding the fact that the dealer may have been assessed under section 33, serve on such dealer in the prescribed manner a notice requiring him to appear on a date and place specified therein, which may be his place of business or a place specified in the notice, either to attend and produce or cause to be produced the books of account and all evidence on which the dealer relies in support of his returns or to produce such evidence as specified in the notice.

(b)[ in respect of such class of dealers as the State Government may, by rules, specify;] [Sub-section (2) was renumbered and as clause (a) and sub-clauses (a) and (b) were renumbered as (i) & (ii) and clause (b) was inserted by Gujarat Act, 6 of 2006, Section 19(1)]

(3)The dealer shall provide all co-operation and reasonable assistance to the Commissioner as may be required in case the proceedings under this section are required to be conducted at his place of business.

(4)If proceedings under this section are to be conducted at the place of business of the dealer and it is found that the dealer is not functioning from such premises or no such premises exists, the Commissioner shall assess to the best of his judgement the amount of tax due from him.

(5)If the Commissioner is unlawfully prevented from conducting the proceedings under this section, he may assess to the best of his judgement the amount of tax due from the dealer and may further direct that the dealer shall pay, by way of penalty, in addition to the amount of tax so assessed, a sum equal to the tax amount.

(6)if any dealer-

(a)has not furnished returns in respect of any period by the prescribed date;

(b)has furnished incomplete or incorrect returns for any period;

(c)has failed to comply with the terms of notice issued under sub-section (2);

(d)has failed to maintain books of accounts in accordance with the provisions of this Act or rules made thereunder or has not regularly employed any method of accounting-

the Commissioner shall assess to the best of his judgement the amount of tax due from him.

(7)If the Commissioner is satisfied that the dealer, in order to evade or avoid payment of tax,-

(a)has failed to furnish, without reasonable cause, returns in respect of any period or the self-assessment by the prescribed date;

(b)has furnished incomplete or incorrect returns for any period;

(c)has availed tax credit for which he is not eligible;

(d)has employed such method of accounting which does not enable the Commissioner to assess the tax due from him, or

(e)has knowingly furnished false or incorrect self assessment;

he shall, after giving the dealer an opportunity of being heard, direct that the dealer shall pay, by way of penalty, a sum equal to [one and a half times of the amount] [This word was substituted for the words 'a bank' by Gujarat Act, 6 of 2006, Section 21] of tax assessed on account of the said reason in the audit assessment.

(8)If the Commissioner, upon information which has come into his possession, is satisfied that any dealer who has been liable to pay tax under this Act in respect of any period, has failed to get himself registered, the Commissioner shall proceed to assess to the best of his judgement the amount of tax due from the dealer in respect of such period and all subsequent periods. In making such assessment, he shall give the dealer an opportunity of being heard. The Commissioner may, if he is satisfied that the default was without reasonable cause, direct that the dealer shall pay, by way of penalty, in addition to the amount of tax so assessed, a sum equal to the amount of tax assessed or a sum of rupees five thousand, whichever is more.

(8A)[(a) During the course of any proceedings under this Act, if the prescribed authority is satisfied that the tax has been evaded or sought to be evaded or the tax liability has not been disclosed correctly or excess tax credit has been claimed by any dealer in respect of any period or periods by not recording or recording in an incorrect manner, any transaction of sale or purchase, or that any claim has been incorrectly made, then in such a case notwithstanding any notice for assessment has been issued under other provisions of this section or any other section of this Act, the prescribed authority may, after giving such dealer a reasonable opportunity of being heard, initiate assessment of the dealer in respect of such transaction or claim:Provided that where such proceedings are under section 73 or section 75, the prescribed authority shall transfer the proceedings relating to such transaction or claim directing the concerned assessing authority to assess the dealer in respect of such transaction or claim:Provided further that the prescribed authority shall, notwithstanding anything contained in section 17, be deemed to have the requisite jurisdiction and power to assess such dealer in respect of such transaction of sale or purchase or claim, covered by clause (a) and such assessment proceedings shall, for all purposes of this Act, be deemed to have been transferred to such authority.

(b)The assessment proceedings under this sub-section shall be without prejudice to the assessment proceedings in respect of the said period or periods under any other provisions of this Act by any authority who otherwise has the jurisdiction to assess such dealer in respect of other transactions of sale or purchase or any other claim.

(c)The assessment under this sub-section shall be made separately in respect of the transaction or claim relating to the said period or periods to the best of the judgment of the prescribed authority where necessary and irrespective of any assessment made under this sub-section, the dealer may be assessed separately under the other provisions of this section in respect of the said period or periods:

Provided that, once the dealer is assessed under this sub-section, no tax from such transaction or claim and penalty and interest, if any, shall be levied or demanded from such dealer, at the time of assessment to tax under the other provisions of this section in respect of the said period or periods relating to such transaction or claim.Explanation. - For the purpose of this sub-section, "prescribed authority", "the said authority", "such authority" and "any authority" shall mean, the Commissioner or, as the case may be, the authorities appointed under section 16 and other officers or persons to whom the Commissioner has delegated his power in this behalf.] [Inserted by Gujarat Act No. 9 of 2013, dated 30.3.2013.]

(9)No assessment under sub-sections (2), (5), (6) or (7) shall be made after the expiry of four years from the end of the year in respect of which or part of which the tax is assessable.

(10)No assessment under sub-section (8) shall be made after the expiry of eight years from the end of the year in respect of which or part of which the tax is assessable :Provided that where any assessment is required to be made in pursuance of an order of any court or authority, such fresh assessment shall be made at any time within two years from the date of such order.Provided further that in computing the period of limitation for the purpose this section, any period during which assessment proceedings are stayed by an order or injunction of any court or authority shall be excluded.

(11)Any assessment made or penalty imposed under this section shall be without prejudice to prosecution for any offence under this Act.

(12)Where in the case of a dealer, the amount of tax assessed for any period under this section or reassessed for any period under section 35 exceeds the amount of tax already paid under sub-section (1), (2) or (3) of section 30 by the dealer in respect of such period by more than twenty five per cent of the amount of tax so paid, there shall be levied on such dealer a penalty not exceeding one and one-half times the difference between the tax paid under section 30 and the amount so assessed or reassessed.

34A. [ Assessment on basis of fair market price . [Section 34.A was inserted by Gujarat Act, 6 of 2006, Section 20]

- Notwithstanding anything contained in this Act, if the Commissioner is of the opinion that any transaction by any dealer during any tax period or a set of transactions by the dealer has been accounted in a manner so as to pay tax less than the tax otherwise payable on such sale or purchase, then the Commissioner shall calculate the tax liability as per fair market price of such transaction or transactions,Explanation. - For the Purpose of this sections, "Fair market price" means the value at which goods of like kind are sold or would be sold in the open market in the State.]

35. Turnover escaping assessment.

(1)Where after a dealer has been assessed under section 32, 33 or 34 for any year or part thereof, the Commissioner has reason to believe that the whole or any part of the taxable turnover of the dealer in respect of any period has-

(a)escaped assessment; or

(b)been underassessed; or

(c)been assessed at a rate lower than the rate at which it is assessable; or

(d)wrongly been allowed any deduction therefrom; or

(e)wrongly been allowed any tax credit therein, the Commissioner may serve a notice on the dealer and after giving the dealer an opportunity of being heard and making such inquiry as he considers necessary, proceed to determine to the best of his judgement, the amount of tax due from the dealer in respect of such turnover which comes to his notice subsequently, and the provisions of this Act shall, so far as may be, apply accordingly.

(2)No order shall be made under sub-section (1) after the expiry of five years from the end of the year in respect of which or part of which the tax is assessable;

36. Refund of excess payment.

(1)Subject to other provisions of this Act and the rules, the Commissioner may refund to a person the amount of tax, penalty and interest, if any, paid by such person in excess of the amount due from him :Provided that, the Commissioner shall first apply such excess towards the recovery of any amount due under this Act or the earlier laws and shall then refund only the balance amount, if any :Provided further that no such adjustment under the proviso shall be made towards a recovery of an amount due that has been stayed by an appellate authority.

(2)Where any refund is due to any dealer, according to the return furnished by him for any period, such refund may provisionally be adjusted by him against the tax due and payable as per the returns furnished under section 29 for any subsequent period in the year :Provided that the amount of tax, or penalty, interest or surety forfeited or all or any of them due, from and payable by the dealer on the date of such adjustment, shall first be deducted from such refund before making the adjustment.

37. Provisional refund.

(1)If a registered dealer has filed any return as required by or under this Act, and such return shows any amount to be refundable to the dealer, then the dealer may apply in such form and in such manner as may be prescribed, to the Commissioner for grant of provisional refund pending assessment.

(2)Subject to the provisions of sub-section (3), the Commissioner may require the aforesaid dealer to furnish [Such] [This word was substituted for the words 'a bank' by Gujarat Act, 6 of 2006, Section 21.] Guarantee or other security as may be prescribed, for an amount equal to the amount of refund. On receipt of such guarantee or other security, the Commissioner may, subject to rules, grant provisional refund to the dealer.

(3)The Commissioner may direct that assessment under section 32 of such dealer in respect of the period covered by the said return be taken up as early as practicable and adjust the grant of provisional refund against tax due, if any, as a result of the assessment.

(4)If, on assessment, the provisional refund granted under sub-section (2) is found to be in excess, then such excess shall be recovered as if it is a tax due from the dealer under this Act and the interest on such tax shall be charged at the rate of eighteen percent per annum, for the period from the date of grant of provisional refund, till the date of assessment.

38. Interest on refund.

(1)Where refund of any amount of tax becomes due to the dealer by virtue of an order of assessment under section 34, he shall subject to the provision of this section be entitled to receive in addition to the amount of tax, simple interest at the rate of six percent per annum on the said amount of tax from the date immediately following the date of the closure of the accounting year to which the said amount of tax relates [till the date of payment of amount of such refund] [These words were substituted for the words 'to the date of order of assessment' by Gujarat Act, 6 of 2006, Section22(1)]Provided that where the dealer has paid any amount of tax after the closure of the accounting year and such amount is required to be refunded, no interest shall be payable for the period from the date of closure of such accounting year to the date of payment of such amount.

(2)A registered dealer entitled to refund in pursuance of any order other than referred to under sub-section (1) or in pursuance of any order by any court, shall subject to rules, be entitled to receive, in addition to the refund, simple interest at the rate of six per cent [per annum on the amount of such refund from the date immediately following the date of closer of the accounting year to which the said amount of refund relates] [These words were substituted for the words 'for the period commencing after thirty days from the date of such order' by Gujarat Act, 6 of 2006, Section22 (2)(a)] till the date of payment of amount of such refund. The interest shall be calculated on the amount of refund due after deducting therefrom any tax, interest, penalty or any other dues under this Act or under the Central Act. If, as a result of any order passed under this Act, the amount of such refund is enhanced or reduced, such interest shall be enhanced or reduced accordingly :[***] [The proviso and explanations under sub-section (2) were deleted by Gujarat Act, 6 of 2006, Section 22(2)(b)]

(2)Where the realization of any amount remains stayed by the order of any court or authority and such order is subsequently vacated, interest shall be payable also for any period during which such order remained in operation.

39. Power to withhold refund in certain cases.

(1)Where an order giving rise to a refund is the subject matter of an appeal of further proceeding or where any other proceeding under this Act is pending, and the Commissioner is of the opinion that grant of such refund is likely to adversely affect the revenue, he may, after giving the dealer an opportunity of being heard, withhold the refund till such time as he may determine.

(2)Where a refund is withheld under sub-section (1), the dealer shall be entitled to interest as provided under section 38, if as a result of the appeal or further proceeding he becomes entitled to refund.

40. [ Refund of tax for certain categories.] [Refer P.C Gujaka 28 dated 17-2-2007]

(1)Subject to such terms and conditions as it may impose, the State Government may, if it considers necessary so to do in the public interest, by notification in the Official Gazette, authorize the Commissioner to grant refund of the amount of tax separately charged by any registered dealer to any class of persons who have purchased the goods from such dealer.

(2)Every notification issued under sub-section (1) shall be laid for not less than thirty days before the State Legislature as soon as possible after it is issued and shall be subject to rescission by the State Legislature or to such modifications as the State Legislature may make, during the session in which it is so laid or session immediately following. Any recession or modification so made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect.

(3)Any person, so entitled for refund under sub-section (1) may apply to the prescribed authority in the manner and within the time as may be prescribed. The Commissioner shall subject to provisions of this Act grant such refund to such person.

41. Remission of tax, penalty or interest.

(1)Subject to such conditions as it may impose, the State Government may, if it is necessary so to do in the public interest in case of double taxation or to redress an [inequitable situation, or for sufficient and resonable cause] [These words were substituted for the 'inequiatable situation' by Gujarat Act No. 25 of 2006 section 7 w.e.f 10-5-2006] remit by an order either generally or specially, the whole or any part of the tax, penalty or interest payable in respect of any period by any dealer or a class of dealers or of any specified class of sales or purchase.[**] [upto 31-3-07 remits whole of the tax payable by R.D. on sale of oil cakes and de-oiled cakes of cotton seeds with condition by Notification No. (GHN.65) VAT-2006/ Section 41(1) (1) Th. dated 17-5-06 by Notification No. (GHN-10) VAT 2007/ Section 41 (1) (5) TH dated 30-3-07 it is extended up to 31-3-08 by Notification No (GHN-17) VAT 2008/Section41(1)(6) Th Dated 1-4-08 it is extended upto 31-3-09]

(2)The Commissioner may, in such circumstances and subject to such conditions and within such limit as may be prescribed remit the whole or any part of the tax, penalty or interest payable, in respect of any period, by any dealer.

42. Payment and recovery of tax and interest on delayed payment.

(1)The amount of tax assessed, reassessed or becoming payable for any period under section 32, 33, 34, 35, 75 or 79, less any amount already paid by the dealer in respect of such period, shall together with penalty and interest if any that may become payable under any of the provisions of this Act, be paid by the dealer or the person liable therefore into a Government treasury or in such other manner as may be prescribed within thirty days from the date of service of notice of demand issued by the Commissioner for this purpose.

(2)On an application by the dealer, the Commissioner may in respect of any particular dealer or person and for reasons to be recorded in writing, extend the time for payment or allow payment by instalments, subject to such conditions as he may think fit to impose in the circumstances of the case.

(3)In a case where payment by instalment is allowed under sub-section (2) and the dealer or the person liable for such payment commits default in paying any one of the instalments within the time fixed by the Commissioner under that sub-section, the dealer or the person shall be deemed to be in default in respect of the whole of the amount then outstanding and the other instalments shall be deemed to have been due on the same date as the instalment in default.

(4)Interest at the rate of eighteen per cent per annum shall be charged for the period as may be extended or the instalments as may be granted under sub-section (2).

(5)If the amount of tax and penalty, if any, is not paid within the time specified in sub-section (1) or extended under sub-section (2), as the case may be, the dealer or the person liable therefore shall be deemed to be in default in respect of that amount.

(6)Where the amount of tax assessed or reassessed for any period, under section 34 or section 35, subject to revision, if any, under section 75, exceeds the amount of tax already paid by a dealer for that period, these shall be paid by such dealer, for the period commencing from the date of expiry of the time prescribed for payment of tax under subsection (1), (2) or (3) of section 30 and ending on date of order of assessment, reassessment, or as the case may be, revision, simple interest at the rate of eighteen per cent per annum on the amount of tax not so paid or any less amount thereof remaining unpaid during such period.

(7)Where a dealer does not pay the amount of tax falling under sub-section (1) on or before the prescribed date, then there shall be paid by such dealer for the period commencing on the specified date and ending on the date of payment, simple interest at the rate of eighteen per cent per annum on the amount of tax not so paid or any less amount thereof remaining unpaid during such period:Provided that where security, other than in the form of surety bond, has been furnished by a dealer under sub-sections (1) and (2) of section 28, the Commissioner may, for good and sufficient reasons to be recorded in writing, realise any amount of tax, penalty or interest remaining unpaid as aforesaid or part thereof by ordering forfeiture of the whole or any part of the security.

43. Continuation of certain recovery proceedings.

(1)Where any notice of demand in respect of any tax, penalty, interest or any other amount payable under this Act (hereinafter in this section referred to as "Government dues") is served upon any dealer and any appeal, revision application is filled or other proceeding is initiated in respect of such Government dues, the-

(a)Where such Government dues are enhanced in such appeal, revision or other proceeding, the Commissioner shall serve upon the dealer another notice of demand only in respect of the amount by which such Government dues are enhanced and any recovery proceeding in relation to such Government dues as are covered by the notice of demand served upon him before the disposal of such appeal, revision application or proceeding may, without the service of any fresh notice of demand, be continued from the stage at which such proceedings stood immediately before such disposal;

(b)Where such Government dues are reduced in such appeal, revision or in other proceeding-

(i)it shall not be necessary for the Commissioner to serve upon the dealer a fresh notice of demand;

(ii)the Commissioner shall give intimation of such reduction to him and to the appropriate authority with whom recovery proceeding is pending;

(iii)any recovery proceedings initiated on the basis of the notice of demand served upon him prior to the disposal of such appeal, revision application or other proceeding may be continued in relation to the amount so reduced from the stage at which such proceedings stood immediately before such disposal.

44. Special mode of recovery.

(1)Notwithstanding anything contained in any law or contract to the contrary, the Commissioner may, at any time or from time to time, by notice in writing, a copy of which shall be forwarded to the dealer at his last known address, require.

(a)any person from whom any amount of monies is due, or may become due, to dealer on whom notice has been served under sub-section (1), or

(b)any person who holds or may subsequently hold monies for or on account of such dealer, to pay to the Commissioner, either forthwith upon the monies becoming due or being held or within the time specified in the notice (but not before the monies becomes due or is held as aforesaid) so much of the monies as is sufficient to pay the amount due by the dealer in respect of the arrears of tax, penalty or interest under this Act, or the whole of the money when it is equal to or less than that amount.

Explanation. - For the purposes of this sub-section, the amount of monies due to a dealer from, or monies held for or on account of a dealer by any person, shall be calculated by the Commissioner after deducting therefore such claims, if any, lawfully subsisting, as may have fallen due for payment by such dealer to such person.

(2)The Commissioner may amend or revoke any such notice or extend the time for making any payment in pursuance of the notice.

(3)Any person making any payment in compliance with a notice under this section shall be deemed to have made the payment under the authority of the dealer, and the receipt thereof by the Commissioner shall constitute a good and sufficient discharge of the liability of such person to the extent of the amount specified in the receipt.

(4)Any person discharging any liability to the dealer after receipt of the notice referred to in this section, shall be personally liable to the Commissioner to the extent of the liability discharged or to the extent of the liability of the dealer for tax, penalty and interest, whichever is less.

(5)Where a person to whom a notice under this section is sent objects to it by a statement in writing that the sum demanded or any part thereof is not due or payable to the dealer or that he does not hold any monies for or an account of the dealer, the Commissioner shall hold an inquiry and after giving to such person or dealer a reasonable opportunity of being heard, make such order as he thinks fit.

(6)Any amount of monies which the aforesaid person is required to pay to the Commissioner, or for which he is personally liable to the Commissioner under this section shall, if it remains unpaid, be recoverable as an arrears of land revenue.

(7)The commissioner may apply to the court in whose custody there in monies belonging to the dealer for payment of the amount of such monies towards the outstanding amount of tax, interest and penalty payable by the dealer.

45. Provisional attachment.

(1)Where during the tendency of any proceedings of assessment or reassessment of turnover escaping assessment, the Commissioner is of the opinion that for the purpose of protecting the interest of the Government revenue, it is necessary so to do, he may by order in writing attach provisionally any property belonging to the dealer in such manner as may be prescribed.

(2)Every such provisional attachment shall cease to have after the expiry of a period of one year from the date of the order made under sub-section (1)

46. Special powers of tax authorities for recovery of tax as areas of land revenue.

(1)For the purpose of effecting recovery of the amount of tax, penalty or interest due from any dealer or other person by or under the provisions of this Act or under any earlier law, as arrears of land revenue-

(i)the Commissioner, the Special Commissioner, Additional Commissioner and the Joint Commissioner shall have and exercise all the powers and perform all the duties of the Collector under the Bombay Land Revenue Code, 1879. (Bombay V of 1879.)

(ii)the deputy Commissioners and Assistant Commissioners shall have and exercise all the powers (except the powers of arrest and confinement of a defaulter in a civil jail) and perform all the duties of the Assistant Collector or Deputy Collector under the said code.

(iii)the Commercial Tax Officers shall have and exercise all the powers (except the powers of arrest and confinement of a defaulter in a civil jail) and perform all the duties of the Mamlatdar under the said Code.

(2)Every order passed in exercise of the powers conferred by sub-section (1) shall, for the purpose of section 73,75,78, 79 or 94, be deemed to be an order passed under this Act.

47. Transfer to defraud revenue void.

- Where a dealer after any tax has become due from him creates a charge on or parts with the possession by way of sale, mortgage, exchange or any other mode of transfer whatsoever of any of his property in favour of any other person with the intention of defrauding the Government revenue, and such change or transfer shall be void as against any claim in respect of any tax or any other sum payable by the dealer.

48. Tax to be first charge on property.

- Notwithstanding anything to the contrary contained in any law for the time being in force, any amount payable by a dealer or any other person or account of tax, interest or penalty for which he is liable to pay to the Government shall be a first change on the property of such dealer, or as the case may be, such person.

Chapter VI
Liability to Pay Tax in Certain Cases

49. Applicability of the Act or earlier law to other persons liable to pay tax.

- Where in respect of any tax, interest or penalty due from a dealer under this Act or under any earlier law, any other person is liable for the payment thereof under any provisions of this Act or earlier law, all the relevant provisions of this Act or, as the case may be, of the earlier law shall, in respect of such liability apply to such person also, as if he were the dealer himself.

50. Liability of commission agent and principal.

(1)Where a commission agent purchases or sells any taxable goods on behalf of his principal, such commission agent and his principal shall be jointly and severally liable to pay the tax payable under the Act.

(2)If the commission agent shows to the satisfaction of the Commissioner, in the manner as may be prescribed, that the tax payable by him under this Act in respect of any goods, has been paid by the principal on whose behalf the goods were purchased, the commission agent shall not be liable to pay the tax again in respect of the same transaction.

(3)If the principal, on whose behalf commission agent has sold the goods, shows to the satisfaction of the commissioner, in the manner as may be prescribed, that the tax payable under this Act in respect of any goods, has been paid by his commission agent, the principal shall not be liable to pay the tax again in respect of the same transaction.

51. Liability in case of transfer of business.

(1)Where a dealer, liable to pay tax under this Act, transfer his business in whole or in part, by sale, by gift, by lease, leave and licence, hire or in any other manner whatsoever, the dealer and the person to whom the business is so transferred shall jointly and serverlly be liable to pay the tax, interest or any penalty due from the dealer up to the time of such transfer, whether such tax, interest or penalty has been assessed before such transfer, but has remained unpaid or is assessed thereafter.

(2)Where the transferee or the lessee of a business referred to in sub section (1) carries on such business either in his own name or in some other name, he shall be liable to pay tax on the sale of goods effected by him with effect from the date of such transfer and shall, if he is an existing dealer, apply within the prescribed time for amendment of his certificate of registration.

52. Amalgamation of companies.

(1)When two or more companies are amalgamated by the order of court or of the Central Government and the order is to take effect from a date earlier to the date of the order and any two or more of such companies have sold or purchased any goods to or from each other during the period commencing on the date from which the order is to take effect and ending on the date of the order, then such transactions of sale and purchase shall be included in the turnover of sale or purchase of the respective companies and shall be assessed to tax accordingly.

(2)Notwithstanding anything contained in the said order, for all the purposes of this Act, the said two or more companies shall be treated as distinct companies for all the periods upto the date of the said order and the registration certificates of the said companies shall be cancelled, where necessary, with effect from the date of the said order.Explanation: - Words and expressions used in this section but not defined shall have the respective meanings assigned to them in the Companies Act, 1956 (1 of 1956)

53. Liability in case of company in liquidation.

(1)Every person -

(a)Who is a liquidator of any company which is being wound up whether under the orders of a court or otherwise; or

(b)who has been appointed as receiver of any assets of a company (hereinafter referred to as the "liquidator")

shall, within thirty days after his appointment, give intimation of his appointment as such to the Commissioner.

(2)The Commissioner shall, after making such inquiry or calling for such information as he may deem fit, notify the liquidator within three months from the date on which he received intimation of the appointment of the liquidator, the amount which in the opinion of the Commissioner would be sufficient to provide for any tax,, interest or penalty which is then, or is likely thereafter to become, payable by the company.

(3)When any private company is wound up and any tax, interest or penalty assessed under this Act on the company for any period, whether before or in the course of or after its liquidation, cannot be recovered, then every person who was a director of the private company at any time during the period for which the tax is due, shall jointly and severally be liable for the payment of such tax, interest or penalty, unless he proves to the satisfaction of the Commissioner that such non-recovery is be attributed to any gross neglect, misfeasance or breach of duty on his part in relation to the affairs of the company.Explanation: - For the purposes of this section, the expressions "company" and "private company" shall have the meaning respectively assigned to them under clauses (i) and (ii) of sub-section (1) of section 3 of the Companies Act, 1956 (1 of 1956)

54. Liability of partners of firm to pay tax.

- Notwithstanding any contract to the contrary, where any firms is liable to pay any tax interest or penalty under this Act, the firm and each of the partners of the firm shall jointly and severally be liable for such payment;Provided that where any partner retires from the firm, he shall intimate the date of his retirement to the commissioner by a notice in that behalf in writing and he shall be liable to pay tax, interest or penalty remaining unpaid at the time of his retirement and any tax, interest of penalty due up to the date of his retirement whether assessed or not assessed, on that date;Provided further that if no such intimation is given within one month from the date of retirement, the liability of such partner under the first proviso shall continue until the date on which such intimation is received by the Commissioner.

55. Liability of guardians trustees etc.

- Where the business in respect of which tax is payable under this Act is carried on by any guardian, trustee or agent of a minor or other incapacitated person on behalf of and for the benefit of such minor or other incapacitated person, the tax interest or penalty shall be levied upon and recoverable from such guardian, trustee or agent, as the case may be, in like manner and to the same extent as it would be assessed upon and recoverable from any such minor or other incapacitated person, as if he were major and capacitated person and if he were conducting the business himself, and all the provisions of this Act shall, so far as may be, apply accordingly.

56. Liability of courts of Wards etc.

- Where the estate or any portion of the estate of a dealer owning a business in respect of which tax is payable under this Act is under the control of the Court of Wards, the Administrator General, the Official Trustee or any receiver or manager (including any person, whatever be his designation, who is fact manages the business) appointed by or under any order of a court, the tax, interest or penalty shall be levied upon and be recoverable from such court of wards, Administrator General, Official Trustee, receiver or manager as his case may be, in like manner and to the same extent as it would be assessed upon and be recoverable from the dealer as if he were conducting the business himself, and all the provisions of this Act, shall, so far as may be, apply accordingly.

57. Special provision regarding liability to pay tax in certain cases.

(1)Where a person who is or has been a dealer, liable to pay tax under this Act, dies, then-

(a)If a business carried on by the dealer is continued after his death by his legal representative or any other person, such legal representative or other person, shall be liable to pay tax, interest or penalty due from such dealer under this Act or under any earlier law, and

(b)if the business carried on by the dealer is discontinued, whether before or after his death, his legal representative shall be liable to pay out of the estate of the deceased, to the extent to which the estate is capable of meeting the charge, the tax, penalty or interest due from such dealer under this Act or under any earlier law, whether such tax interest or penalty has been assessed before his death but has remained unpaid or is assessed after his death.

(2)Where a dealer, liable to pay tax under this Act, is a Hindu undivided Family and the property of the Hindu Undivided Family is partitioned amongst the various members or groups of members then each member of group of members shall jointly and severally be liable to pay the tax, interest or penalty due from the dealer under this Act or under any earlier law upto the time of the partition whether such tax, penalty or interest has been assessed before partition but has remained unpaid or is assessed after the partition.

(3)Where a dealer, liable to pay tax under this Act, is a firm, and the firm is dissolved, then every person who was a partner shall be jointly and severally liable to pay to the extent to which he is liable under section 54 the tax, interest or penalty due from the firm under this Act or under any earlier law, upto the time of dissolution whether such tax, interest or penalty has been assessed before the dissolution but has remained unpaid or is assessed after dissolution.

(4)Where the dealer liable to pay tax under this Act,-

(a)is the guardian of a ward on whose behalf the business is carried on by the guardian, or

(b)is a trustee who carries on the business under a trust for a beneficiary,

then if the guardianship or trust is the terminated, the ward or, as the case may be, the beneficiary shall be liable to pay the tax, interest or penalty due from the dealer upto the time of the termination of the guardianship or trust, whether such tax, interest or penalty has been assessed before the termination of guardianship or trust but has remained unpaid or is assessed thereafter.

(5)Where a person becomes liable to pay tax in the manner described in clause (a) of sub-section (1), then such person shall, (notwithstanding anything contained in section 3), be liable to pay tax on the sales of goods made by him on and after the date of such succession or transfer and shall (unless he already holds a certificate of registration) in the case of succession, within six months and in the case of transfer, within thirty days, thereof apply for registration.

58. Liability in other cases.

(1)Where a dealer is a firm or an association of persons or a Hindu Undivided Family and such firm, association of family has discontinued business-

(a)the tax payable under this Act, by such firm, association or family up to the date of such discontinuance may be assessed as if no such discontinuance had taken place; and

(b)every person who was at the time of such discontinuance, a partner of such firm, or a member of such association or family, shall, notwithstanding such discontinuance be liable jointly and severally for the payment of tax assessed and penalty or interest imposed and payable by such firm, association or family, whether such tax, interest or penalty or has been assessed prior to or after such discontinuance, and subject as aforesaid, the provisions of this Act shall, so far as may be, apply as if every such person or partner or member were himself a dealer:

(2)Where a change has occurred in the constitution of a firm or an association of persons, the partners of the firm or members or association, as it existed before and as it exists after its reconstitution, shall, without prejudice to the provisions of section 54, jointly and severally be liable to pay tax, interest and penalty due from such firm or association for any period before its reconstitution.

(3)The provisions of sub-section (1) shall, so far as may be, apply where the dealer, being a firm or association of persons is dissolved or where the dealer, being a Hindu Undivided Family, has effected partition with respect to the business carried on by it and accordingly references in that sub-section to discontinuance shall be construed as reference to dissolution or, as the case may be, to partition.

59. Service of notice in certain circumstances.

(1)Where a Hindu Undivided Family has been partitioned, notice under this Act shall be served on the person who was the last manager of the Hindu Undivided Family, or if such person cannot be found, then on all adults who were members of the Hindu Undivided Family, immediately before the partition.

(2)Where a firm or an association of persons is dissolved, notice under this Act may be served on any person who was a partner (not being a minor) of the firm, or member of the association, as the case may be immediately before its dissolution.

(3)Where the business of a firm, an association of persons or company has been discontinued, a notice under this Act shall be served in the case of a firm or an association of persons on any person who was a member of such firm or association at the time of its discontinuance and in the case of company, on the principal officer thereof.Chapter - VIA [Deduction at Source] [New Chapter VIA and section 59A & 59B were inserted by Gujarat Act No.6 of 2006, S-23]

59A. Definitions.

For the purposes of this Chapter, unless the context otherwise requires,-

(a)"contractor" or "sub-contractor" means the dealer referred to in sub-clause (f) of clause (10) of section 2;

(b)"specified sale" means the sale referred to in sub-clause (b) of clause (23) of section 2;

(c)"specified sale price" in relation to the transfer of property in goods (whether as goods or in some other form) involved in the execution of a works contract, means such amount as is arrived at by deducting from the amount of valuable consideration paid or payable to a person for execution of such works contract, the amount representing labour charges for such execution and the price paid or payable for the goods purchased in the course of inter-state trade or commerce or in the course of import of goods into the territory of India for the use in execution of such works contract; and

(d)"specified works contract" means a work contract, the specified sale price of which exceed one crore rupees.

59B. Deduction at source in certain cases.

(1)Notwithstanding that the assessment in respect of the specified sales is to be made for a year or part of a year, the tax on such sales shall be payable at source in accordance with the provisions of this section.

(2)Nothing in sub-section (1) shall prejudice the levy of tax on the specified sales under section 7.

(3)

(a)Any person responsible for paying specified sale price to a contractor for carrying out any work in pursuance of a specified works contract, shall at the time of payment of the whole or part of the specified sale price, deduct from such price an amount [at the rate as may be specified by the State Government by Notification in the Official Gazette] [Substituted, by Gujarat Act No. 9 of 2008 Section 9(1) for the words 'equal to two paise in a rupee' w.e.f 1-4-08] of such payment as a tax on specified sales.

(b)Any person being a contractor responsible for paying specified sale price to a subcontractor in pursuance of a contract with the sub-contractor for carrying out the whole or part of the work undertaken by the contractor in respect of a specified works contract, shall at the time of payment of the whole or part of the specified sale price deduct from such price an amount [at the rate as may be specified by the State Government [by Notification in the Official Gazette] [Substituted, by Gujarat Act No. 9 of 2008 Section 9(l) for the words 'equal to two paise in a rupee' w.e.f 1-4-08]] of such payment as a tax on specified sales.

(c)The contractor, or as the case may be, sub-contractor shall furnish the prescribed statement to the person or, as the case may be, the contractor responsible for paying specified sale price and thereupon such person or contractor shall deduct the amount referred to in clause (a) or (b) on the basis of such statement.

(4)If a person has entered into works contract with a contractor and the contractor has entered into a contract with a sub-contractor entrusting to the sub-contractor the carrying out of the whole or part of the work (hereinafter referred to as "the sub-contract") relating to the said works contract and the contractor has at the time of payment of the specified sale price in respect of the said sub-contract to the sub-contractor deducted an amount as a tax under clause (b) of sub-section (3) and has paid the same under subsection (7), then notwithstanding anything contained in clause (a) of the said sub-section (3), the person shall not at the time of payment of the specified sale price to the contractor deduct an amount under clause (a) of sub-section (3) equal to the amount of tax paid by the contractor under sub-section (7).

(5)

(a)Where the contractor or sub-contractor is not liable to pay tax under this Act on specified sales involved in any specified works contract, he shall make an application to the Commissioner in this behalf.

(b)On receipt of the application under clause (a), if the Commissioner is satisfied that the contractor or sub-contractor is not liable to pay tax under this Act on specified sales involved in any specified works contract, he shall give a certificate to that effect in such form as may be prescribed.

(c)Where any such certificate is given under clause (b), the person responsible for paying any specified sale price under clause (a) or clause (b) of sub- section (3) shall not deduct any amount as tax in respect of the specified works contract mentioned in the certificate.

(6)Any amount deducted as tax in accordance with the provisions of sub-section (3), shall be deemed to be an amount received by the contractor or the sub-contractor as part of the specified sale price in pursuance of the specified works contract.

(7)Any person deducting the amount as tax in accordance with the provisions of subsection (3) shall -

(a)pay such amount into Government treasury in such manner and within such period as maybe prescribed,

(b)obtain a treasury receipt therefore, and

(c)furnish a copy of such receipt to the contractor or, as the case may be, the sub-contractor within thirty days form the date on which he obtains the receipt

(8)Every person deducting the amount as tax in accordance with the provisions of sub-section (3) shall, at the time of payment of the whole or part of the specified sale price, furnish to the contractor or, as the case may be, the sub-contractor a certificate specifying the amount so deducted and such other particulars as may be prescribed.

(9)Any deduction made in accordance with the provisions of sub-section (3) and paid into the Government treasury under sub-section (7) shall be treated as a payment of tax or, as the case may be, of lump sum by way of composition under section 14A on behalf of the contractor or, as the case may be, the sub-contractor, and, on the production of a certificate furnished to him under sub-section (8) alongwith copy of a treasury receipt given to him under sub-section (7), credit shall be given to him for the amount so deducted in the assessment of tax, if any, made under this Act for the relevant year or, as the case may be, in the payment of lump sum.

(10)Where an amount as tax on specified sales has not been deducted in accordance with the provisions of this section, the tax on specified sales shall be payable by the contractor or, as the case may be, the sub-contractor directly.

(11)Where any amount deducted under sub-section (3) remains unpaid after expiry of the time specified in sub-section (7), such amount shall be recoverable as an arrear of land revenue and the Commercial Tax Authorities shall, for the purpose of effecting recovery of the amount, exercise the powers conferred on them under section 46.

(12)If any person does not deduct an amount under sub-section (3) or after deducting the amount under that sub-section, fails to pay the same into the Government treasury under sub-section (7), within the time specified therein, the Commissioner may, after giving an opportunity of being heard to such person, impose, by way of penalty, a sum not exceeding twenty-five per-cent, of the amount required to be deducted by him under sub-section (3).

(13)Where a person deducting the amount of tax in accordance with the provisions of sub-section (3) does not pay the amount so deducted into the Government treasury under sub-section (7) within the time specified therein, there shall be paid by such person, in addition to the penalty imposed on him under sub-section (12) for the period commencing on the date of expiry of the time specified in sub-section (7) and ending on the date of payment of the amount into the Government treasury, simple interest at the rate of eighteen percent per annum on the amount of tax not so paid into Government treasury or any less amount thereof remaining unpaid during such period.

(14)Every person deducting tax under this section shall furnish or cause to be furnished returns in such form and within such period as may be prescribed, to the Commercial Tax officer within whose jurisdiction the person resides or carries on his business.

(15)[ ***] [Deleted by Government Act No. 9 of 2008 Section 9(2) w.e.f 1-4-08]

Chapter VII
Accounts and Records

60. Invoices.

(1)A registered dealer who sells taxable goods to another registered dealer [shall provide him] [Those words were substituted for the words 'shall, at the request of the purchaser, provide to him' by Gujarat Act No. 6 of 2006, Section 24(1)], at the time of sale, with a tax invoice containing such particulars as may be prescribed and retain a copy thereof:Provided that a tax invoice shall not be issued by a dealer-

(a)in respect of the goods specified in Schedule I or exempt by notification under sub-section (2) of section 5;

(b)Who has given an option to pay lump sum tax in lieu of tax under sections 14, [14B, 14C or 14D] [These words were substituted for the words and figures 14B or 14C by Gujarat Act No. 25 of 2006 Section 9(1) & Section 16 w.e.f 10-5-2006]

(c)for sale in the course of inter-State trade or commerce or export out of the territory of India; [***] [In the proviso, in sub-section (1) in clause (c) the words 'or' appearing at the end were deleted and in clause (d) the word 'or' were added at the end by Gujarat Act No.25 of 2006 Section9 (2)]

(d)to a person who is not a registered dealer. [or] [In the proviso, in sub-section (1) in clause (c) the words 'or' appearing at the end were deleted and in clause (d) the word 'or' were added at the end by Gujarat Act No. 25 of 2006 Section 9 (2)]

(e)[ in such other cases as the state Government may [by notification in the official Gazette specify] [These sub-clause were added by Gujarat Act No.25 of 2006 Sec 9 (3) w.e.f 10-5-2006]

(2)Except when tax-invoice is issued under sub-section (1), if a registered dealer sells any goods exceeding rupees one hundred in value in any one transaction to any person, he shall issue to the purchaser a retail invoice, containing such particulars as may be prescribed and retain a copy thereof.

(3)[ if any registered dealer contravenes the provisions of sub-section (1) or (2), the Commissioner may, after giving him an opportunity of being heard, direct him to pay by way of penalty a sum not exceeding ten percent of the amount of the transaction of sale in respect of which such contravention has been made.] [Sub-section (3) was inserted by Gujarat Act No.6 of 2006, Section 24(2)][R-46(1); F-309]

61. Credit and debit notes.

- Subject to the provisions of sections 8 and 60, where a tax invoice has been provided as contemplated in sub-section (1) of section 60, and-

(a)the amount shown as tax charged in the tax invoice exceeds the actual tax charged in respect of the sale concerned, the seller shall provide [within such period as may be prescribed, the purchaser with a credit note] [These words were substituted for the words 'the purchaser with a credit not within three months' by Gujarat Act No.6 of 2006, Section 25(1)] of the sales of goods involved in the transaction, containing such particulars as may be prescribed;

(b)the actual tax charged in respect of the sale concerned exceeds the tax shown in the tax invoice as charged, the seller shall provide the purchaser with a debit note, containing such particulars as may be prescribed :

[Provided that not more than one credit note, or, as a case may be, debit note shall be issued for the amount in excess] [This proviso was substituted by Gujarat Act No.6 of 2006, Section 25(2)]

62. Accounts.

(1)Every dealer liable to pay tax under this Act, and every' other dealer on whom a notice has been served to furnish returns under sub-section (2) of section 29 shall maintain at his place of business a true account of the value of goods purchased, sold, supplied and delivery of goods made by him in such form and in such manner as may be prescribed.

(2)If the Commissioner considers that such account is not sufficiently clear and intelligible to enable him to make a proper scrutiny of the returns referred to in section 29, he may require such dealer by notice in writing to keep such accounts (including records of purchases and sales) is such form and in such manner as may be specified therein.

(3)The Government may, direct any class of registered dealers generally to keep such accounts (including records of purchases and sales) in such manner as may be prescribed.

62A. [ Automation. [Section 62A was inserted by Gujarat Act No.6 of 2006, Section 26]

(1)The State Government may, by notification in the Official Gazette, provide that the provisions contained in the Information Technology Act, 2000 (21 of 2002) and the rules made thereunder and directions given under that Act, including the provisions relating to digital signatures, electronic governance, attribution acknowledgement and dispatch of electronic records, secure electronic records and secure digital signatures and digital signature certificates as are specified in the said notification, shall, in so far as they may as far as feasible, apply to the procedures under this Act.

(2)Where any notice or communication is prepared on any automated data processing system and is property served on any dealer or person, then the said notice or communication shall not be required to be personally signed by any officer or person and the said notice or communication shall not be deemed to be invalid merely on the ground that it is not personally signed by any such officer.]

63. Accounts to be audited in certain cases.

(1)If in respect of any particular year, total turnover of a [dealer exceeds such amount, not being less than [one crore] [These words were substituted for the words 'dealer exceeds rupees one crore' by Gujarat Act No.6 of 2006, Section 27(1)], as may be prescribed], than such dealer shall get his accounts verified and audited by a specified authority [within six months] [These words were substituted for the words 'within one year' by Gujarat Act No.6 of 2006, Section 27(2)] from the end of that year and obtain within that period a report of such audit in the prescribed form duly signed and verified by such specified authority alongwith such particulars as may be prescribed. A true copy of such report shall be furnished by such dealer to the Commissioner within such period as may be prescribed.Explanation. - For the purposes of this section, "specified authority"; means,-

(i)a Chartered Accountant within the meaning of the Chartered Accountants Act, 1949 (38 of 1949) and includes persons who by virtue of the provisions of sub-section (2) of section 226 of the Companies Act, 1956(1 of 1956) is entitled to be appointed to act as an auditor of companies;

(ii)a Cost Accountant within the meaning of the Cost and Works Accountants Act, 1959 (23 of 1959)

(iii)a legal practitioner or a Sales Tax Practitioner whose name is entered in the list maintained by the Commissioner in accordance with the provisions of section 81.

(2)If any dealer liable to get his accounts audited under sub-section (1) fails to furnish a true copy of such report within the prescribed time, the Commissioner shall, after giving the dealer a reasonable opportunity of being heard, impose on him, in addition to any tax payable, a sum by way of penalty not exceeding rupees ten thousand, as he may determine.

64. Preservation of records.

- The dealer shall preserve his books of accounts and the records relevant for the purpose of this Act till the period of [six years] [These words were substituted for the words 'eight years' by Gujarat Act No.25 of 2006 Section 10(1) w.e.f. 10-5-2006] from the end of the accounting year to which the books of accounts and the records relate.[Provided that where the dealer is a party to an appeal or revision under this Act, shall preserve that book of accounts and the records pertaining to the subject matters of such appeal or revision until the appeal or revision is finally disposed of] [These proviso were added by Gujarat Act No.25 of 2006 Section 10(2) w.e.f 10-5-2006]

Chapter VIII
Liability to Produce Accounts and Supply of Information

65. Dealer to declare the name of manager of business.

- Every registered dealer shall within the period prescribed, file a declaration in the manner prescribed stating the name of the person or persons who shall be deemed to be the manager or managers of business of such dealer, for the purposes of this Act and in the event of change of manager, the dealer shall revise the declaration within thirty days from the date of such change.

66. Dealer to declare details of bank accounts.

- [(1) Every dealer, who is liable to pay tax shall send a declaration in such form, within such period and to such authority as may be prescribed, stating therein the particulars of the Bank accounts operated by him in connection with his business and shall within the period prescribed, intimate to the authority the changes in the particulars in the declaration.

(2)If the dealer fails to intimate the authority the changes in the particulars in the declaration referred to sub-section (1), the Commissioner may, after giving an opportunity of being heard to such dealer, by order in writing, impose a penalty of a sum not exceeding rupees ten thousand.] [Section 66 was re-numbered as sub-section (1) and sub-section (2) was inserted by Gujarat Act No. 6 of 2006, Section 28]

66A. [ Furnishing of Specimen Signature. [Section 66A was inserted by Gujarat Act No.6 of 2006, Section 29]

(1)Every registered dealer who is liable to pay tax under this Act shall furnish the specimen signature of himself or the person authorised to sign the cash memo, tax invoice, retail invoice, credit/debit note, delivery chalan and any form prescribed or appended to the notification, within such period as may be prescribed.

(2)Any Change in the particulars submitted under sub-section (1) shall be intimated to the registering authority within fifteen days of such change.

(3)If a registered dealer fails to submit particulars or intimate the change as required under this section, the Commissioner may, by order in writing and after giving opportunity of being heard to such dealer, impose by way of penalty a sum not exceeding the amount of tax payable on the transaction declared in the concerned cash memo, tax invoice, retail invoice, credit/debit note, delivery chalan or any form prescribed or appended to the notification.

(4)Where the Signature appearing on any of the documents referred to in this section is not matching with the specimen signature furnished by the dealer under this section, such document shall not be considered as a valid document for the purposes of this Act or rules made thereunder :Provided that where the specimen signature on any document is not matching with the specimen signature furnished by the dealer, the signature may be authenticated by such dealer in accordance with the rules made in this behalf.]

67. [ Production and inspection of accounts and documents and search of premises. . [Section 67 was substituted by Gujarat Act No.6 of 2006, Section 30]

(1)The Commissioner may, subject to such conditions as may be prescribed, require any dealer to produce before him any accounts or documents, or to furnish any information relating to stocks of goods of, or to sales, purchases and deliveries of goods by the dealer or any other information relating to his business, as may be necessary for the purposes of this Act.

(2)All accounts, registers and documents relating to the stock of goods of or to sales, purchases and deliveries of goods by, any dealer and all goods kept in any place of business of any dealer, shall at all reasonable time be open to inspection by the Commissioner and the Commissioner may take or cause to be taken such copies or extracts therefrom or may place or cause to be placed marks of identification thereon as appear to him necessary for the purposes of this Act.

(3)The Commissioner may, for the purposes of this Act, impound and retain in his custody for such period as he considers necessary any books of accounts or other documents produced before him in any proceeding under this Act.

(4)If the Commissioner has reason to believe that any dealer has evaded or is attempting to evade the payment of any tax due from him he may, for reasons to be recorded in writing, seize such accounts, registers or documents of the dealer as may be necessary, and shall grant a receipt for the same, and shall retain the same for so long as may be necessary, in connection with any proceeding under this Act or for a prosecution.

(5)For the purpose of sub-section (2) or sub-section (4), the Commissioner may enter and search any place of business of any dealer, or any other place where the Commissioner has reasons to believe that the dealer keeps or is for the time being keeping any accounts, registers or documents of his business or stocks of goods relating to his business and may make a note or an inventory of any articles or things found in the course of any search which in his opinion will be useful for, or relevant to, any proceedings under this Act, or for a prosecution.

(6)Where -

(a)a carrier or bailee or any person to whom were delivered for transport has kept the said goods in any vehicles, vessel or place; and

(b)the Commissioner has reason to believe that tax on such goods is or is likely to be evaded, the Commissioner may stop the vehicle or the vessel carrying such goods and enter and search the vehicle, vessel or place and inspect the goods and records relating to such goods and elicit such information from the carrier, bailee or any person as is relevant.

(7)The provisions of the Code of Criminal Procedure, 1973 (2 of 1974) relating to searches shall apply, so far as may be, to a search made under sub-sections (5) and (6)].

68. Inspection of goods in transit, etc.

(1)If the State Government considers that with a view to preventing evasion of tax in any place or places in the State, it is necessary to so do; it may, be notification in the Official Gazette, direct that such number of check-posts shall be set up or such number of barriers shall be erected at such places as may be specified in the notification,

(2)At every check-post or barrier set up or erected under sub-section (1), the driver or any other person in-charge of any vehicle, boat or animal shall stop the same, and keep it stationary so long as may reasonable be necessary, and allow the officer-in-charge of the check-post or barrier to examine the contents in the vehicle or boat or on the animal and inspect all records relating to the goods carried in the vehicle or boat or on the animal which are in the possession of such driver or other person in-charge who shall, if so required, give his name and address and the names and addresses of the owner of the vehicle, boat or animal as well as of the consignor and consignee of such goods; and where any of the consignors or consignee is a dealer registered under this Act or the Central Sales Tax Act, 1956 or relevant Act in any other State, the driver or any other person in-charge of the vehicle, boat or animal shall also give the number and place of issue of the certificate of registration, if any, of such dealer.

(3)The driver or other person in-charge of a vehicle, boat or animal carrying goods shall-

(a)carry with him a log book, a bill of sale or delivery note and such other documents relating to the goods carried in the vehicle or boat or on the animal and containing such particulars as may be prescribed and the driver or person in charge of a transport vehicle shall, in addition, carry a goods vehicle record and a trip sheet;

(b)produce the same when requested to do by the office-in-charge of the check-post or barrier;

(c)give to the office-in-charge of the check-post or barrier a declaration relating to particulars of the goods carried in the vehicle or boat or on the animal in such form as may be prescribed and keep one copy of declaration with him.

(4)

(a)If the officer-in-charge of the check-post or barrier is of the opinion that-

(i)goods under transport are not covered by goods vehicle record, trip-sheet or log book, or

(ii)goods under transport are not in accordance with the documents prescribed under clause (a) of sub-section (3), or

(iii)a declaration relating to particulars of goods as made under clause (c) of sub-section (3) is false, [or] [Sub-Section (4) was renumbered as clause (a) and in sub-clause (iii) the word 'or' and sub-clause (iv) was added by Gujarat Act No.6 of 2006, Section 31(1) (a)]

(iv)the Signature appearing in any of the documents referred to in clause (a) of sub-section (3) does not match with the signature furnished by the registered dealer under section 66A,]

(b)[ if the driver or other person in charge of a vehicle, boat or animal carrying goods does not make a declaration or if he makes a declaration, he does not keep a copy thereof with him as required by clause (c) of sub-section (3)] [This clause was inserted by Gujarat Act No.6 of 2006, Section 31 (l)(b)],

he may, after recording the reasons, seize such goods [and detain the vehicle] [The words were substituted for the words 'and vehicle' by Gujarat Act No.6 of 2006, Section 31(1)(c)] and give receipt thereof to the person from whose possession or control, the goods [***] [The words 'or vehicles' were deleted by Gujarat Act No.6 of 2006, Section 31 (1)(d)] vehicles are seized.

(5)

(a)The officer-in-charge of the check-posts or barrier may, after giving the owner, driver or person-in-charge of goods, a reasonable opportunity of being heard and after holding such further inquiry, as he deems fit, impose on him penalty, in addition to tax payable under this Act, not exceeding one and one-half times of the tax for possession of goods [***] [The words 'or vehicles' were deleted by Gujarat Act No.6 of 2006, Section 31(2)(a),] so seized.

(b)The officer-in-charge of the check-post or a barrier may release any of the [goods,] [The words 'goods' was substituted for 'goods, vehicle' by Gujarat Act No.6 of 2006, Section 31(2)(b)] or documents so seized under sub-section (4) on payment of tax, interest and penalty or on furnishing such security in such form as may be prescribed.

(6)The officer-in-charge of the check post or barrier may, during inspection and verification of goods under transport including the documents and records relating thereto, direct the carrier not to part with the goods including re-transporting or rebooking until verification of goods, records and documents is done or inquiry, if any, is completed.

(7)[ Where the person from whose possession or control the goods are seized under sub-section (4) fails to establish the ownership of the goods so seized or the payment of tax, interest or penalty is not made or security is not furnished, the Commissioner may direct that the goods so seized-may be sold by public auction and sale proceeds thereof shall be deposited in the Government treasury.] [Sub-Section (7) was added by Gujarat Act No.6 of 2006, Section 31(3)]Explanation. - In this section,-

(a)"goods vehicle record" means the documents required to be carried by the dealer of a transport vehicle under the Motor Vehicle Act, 1988(59 of 1988) or the rules made thereunder;

(b)"log book" means a register, statement or other record containing particulars of the goods under transport;

(c)"trip sheet" means a sheet or other document containing particulars relating to the trip-wise use of a transport vehicle, required to be carried by the driver under the Act referred to in clause (a);

(d)"goods under transport" means goods which have been handed over to a carrier and complete delivery thereof has not been taken from such carrier;

(e)"carrier" means any person or agency who undertakes to carry or transport goods from one place to another.

69. Transit pass for transit of goods by road through the State.

(1)Where a vehicle, boat or animal carrying goods coming from any place outside the State is bound for any other place outside the State, the driver or any other person-in-charge of such vehicle, boat or animal shall obtain in the prescribed manner a transit pass for such vehicle, boat or animal from the officer-in-charge of the first check-post or barrier after his entry into the State and deliver the same to the officer-in-charge of the last check-posts or barrier before his exit from the State.

(1A)[ The driver or the person in-charge of such vehicle, boat or animal fails to carry with him such transit pass throughout the State, he shall be liable to pay such penalty not exceeding one and one-half time the amount of tax of goods carried by him, as may be determined, after giving a reasonable opportunity of being heard.] [Sub-Section (1A) was inserted by Gujarat Act No.6 of 2006, Section 32.] [****] [R-46(1), 52(2); Form-309]

(2)If the driver or person-in-charge of such vehicle, boat or animal fails to deliver such transit pass, or goods in vehicle, boat or animal are not found in accordance with the transit pass, at the place of exit from State, it shall be presumed that goods carried thereby are sold within the State and he shall be liable to pay tax and penalty not exceeding one and one-half times the amount of tax as may be determined, after giving a reasonable opportunity of being heard, on such sale in accordance with provisions of this Act.

70. Furnishing of information by owners of cold storage, warehouses, godowns, etc.

(1)Notwithstanding anything to the contrary contained in any law for the time being in force every owner or lessees of a cold storage, warehouse, godown or any such place, who stores therein taxable goods for hire or reward shall maintain or cause to be maintained a correct and complete account indicating the full particulars of the person whose goods are stored in such places and the quantity, value and date of delivery of such goods.

(2)Such accounts shall, on demand, be produced before the Commissioner or any officer authorised in this behalf who may take or cause to be taken such extracts thereform or require such extracts to be furnished as he may consider necessary.

(3)If any owner or lessee of a cold stores, warehouse, godown or any other such place, who stores goods for hire or reward, contravenes any of the provisions of subsection (1) or sub-section (2) in a manner likely to lead to evasion of any tax payable under this Act, the Commissioner may, without prejudice to any other action which may be taken against such owner or lessee under any other provision of this Act direct, after giving an opportunity of being heard, that such owner or lessee shall pay by way of penalty not exceeding the amount of tax leviable on the goods in respect of which default is committed under sub-section (1) or (2).

70A. [ Furnishing of information by others. [Section 70A was inserted by Gujarat Act No.6 of 2006, Section 33.]

(1)The Commissioner may, for the purpose of this Act, by an order in writing.

(a)require any person including an officer of a Bank, Post Office or such other institution, to furnish information in relation to such matters which in his opinion is likely to be useful or relevant in proceedings under this Act.

(b)require any person, -

(i)who has custody of goods of a dealer for the purpose of delivery or transport, to furnish information in respect of such goods, or to permit inspection thereof,

(ii)who maintains or has in his possession any books of accounts, registers or documents relating to the business of a dealer, to produce such books of accounts, registers, or documents for inspection.

(2)Where a person who is required to furnish information or permit inspection of goods or to produce books of accounts, registers or documents for inspection under clause (a) or (b) of sub-section (1), fails to furnish information or to permit inspection or to produce books of accounts, registers or documents, the Commissioner may after giving the person an opportunity of being heard, make an order of detention or seizure of the goods or, as the case may be, the books of accounts, registers or documents.

(3)The order of detention or seizure made under sub-section (2) shall remain in force so long as the person concerned does not furnish information or permit inspection or, as the case may be, produce books of accounts, registers, or documents for inspection.

(4)Where for any reason it is not feasible to make an order of detention or seizure under sub-section (2), the Commissioner may by an order direct the owner or the person who is in possession or control of the goods or the books of accounts, registers or documents, not to remove or part with or otherwise deal with the goods or the documents except with the previous permission of the Commissioner.

(5)Where a person fails to act as required under sub-section (1), the Commissioner may, without prejudice to any other action which is liable to be taken against such person under any other provision of this Act, after giving an opportunity of being heard to such, person, impose on him a penalty of a sum not exceeding rupees twenty five thousand.

(6)The Commissioner may release the goods or documents detained or seized under sub-section (2), if the person, concerned pays by way of penalty such sum, not exceeding one and a half times the amount of tax leviable on such goods under this Act, as he may direct.

(7)Where,-

(a)no claim is made by any person in respect of the goods detained or seized under sub-section (2), within a period of one month from the date of such detention of seizure,

(b)the person fails to pay penalty imposed on him under sub-section (5) or to pay a sum as directed under sub-section (6), within the prescribed period, the Commissioner may, by an order in writing, direct that the goods may be sold by auction:

Provided that if the goods detained or seized are of the perishable nature or subject to speedy or natural decay or if the expenses of keeping them in custody are likely to exceed their value, the-same may be ordered to be sold by auction as soon as it is practicable after such detention or seizure and an amount realized by sale by auction of the goods shall be remitted in the Government treasury.

(8)The auction of goods under the sub-section (7) shall be made in such manner as may be prescribed.

(9)Any person who is entitled to the proceeds of the sale of goods by auction under the sub-section (7) shall, on application made to the Commissioner, be paid such proceeds of the goods so auctioned after deducting from them the expenses of the sale by auction or other incidental charges and the amount of tax, interest and penalty leviable under this Act.]

71. Power to collect statistics.

(1)If the Government considers that for the purposes of better administration of this Act, it is necessary so to do, it may by notification in the Official Gazette, direct that statistics be collected relating to any matter dealt with, by or under this Act.

(2)Upon such direction being made, the Commissioner may, by notice in any newspaper or in such other manner as he deems fit to bring to the notice of dealers, call upon any class of dealers to furnish such information or statements as may be stated in such notice relating to any matter in respect of which statistics are to be collected. The form in which, the persons to whom or, the authorities to which, such information or returns should be furnished and the intervals at which such information or returns should be furnished, shall be such as may be prescribed.

(3)Without prejudice to the generality of the provisions of this Act, the State Government may by rules provide that every registered dealer or any class of registered dealer shall furnish such statements as may be prescribed.

72. Special powers for reconstitution of records in certain circumstances.

(1)If the Commissioner is satisfied that any records pertaining to a dealer have been destroyed as a result of fire or any natural or other calamity or event, he may by notice in writing, require the dealer to appear before him on a date and at such place specified in the notice, or to produce before him any accounts or registers or documents or copies thereof or to furnish fresh returns under this Act or earlier law for such period, by such dates and to such authority as may be specified in the notice (being returns for a period for which the dealer has not yet been assessed), or to furnish true copies of or extracts from any documents already submitted to the Commissioner, on or before the date specified in the notice, or to furnish any other information relating to the business of the dealer as may be specified in the notice, being information which the Commissioner considers necessary for facilitating the work of assessment or reassessment or the collection of the tax from such dealer under this Act or under earlier law.

(2)Without prejudice to the generality of the powers conferred by sub-section (1), the Commissioner may require the dealer to produce for inspection to or furnish copies of or extracts from all or any of the following, namely :

(a)application for the issue of a certificate of registration made under this Act;

(b)certificate of registration granted to the dealer;

(c)returns furnished by the dealer;

(d)proof of payment of tax and penalty by the dealer;

(e)a certified copy of the assessment order given to the dealer;

(f)any notice of demand served on the dealer;

(g)specimen signature furnished by a dealer;

(h)any nomination made by a dealer.

(3)For securing compliance with any notice given under this section, the Commissioner shall have all the powers specified in section 67.

(4)Where any person is prosecuted for failure to comply with any requirement made of him under this section, the burden of proving that he had reasonable excuse for such failure shall be on him.

Chapter IX
Appeal, Revision, Reference and Rectification

73. Appeal.

(1)An appeal from every original order, not being an order mentioned in section 74, passed under this Act or the rules, shall lie.

(a)if the order is made by a an Assistant Commissioner or Commercial Tax Officer, or any other officer subordinate thereto, to the Deputy Commissioner;

(b)if the order is made by a Deputy Commissioner, to the Joint Commissioner;

(c)if the order is made by a Joint Commissioner, Additional Commissioner, or Commissioner, to the Tribunal.

(2)In the case of an order passed in appeal by a Deputy Commissioner or, as the case may be, by a Joint Commissioner, a second appeal shall lie to the Tribunal.

(3)Subject to the provisions of section 84, no appeal shall be entertained unless it is filed within sixty days from the date of communication of the order appealed against.

(4)No appeal against an order of assessment shall ordinarily be entertained by an appellate authority, unless such appeal is accompanied by satisfactory proof of payment of the tax in respect of which an appeal has been preferred :[Provided that an appellate authority may, if it thinks fit, for reasons to be recorded in writing, entertain an appeal against such order-

(a)without payment of tax with, penalty (if any) or, as the case may be, of the penalty, or

(b)on proof of payment of such smaller sum as if may consider reasonable, or

(c)on the appellant furnishing in the prescribed manner, security for such amount as the appellate authority may direct.]

(5)The Commissioner, on receipt of notice that an appeal against the order passed in appeal by the Deputy Commissioner or, as the case may be, by the Joint Commissioner has been preferred by the other party to the Tribunal may, within thirty days of receipt of the notice, file a memorandum of cross objection against any part of the order passed in appeal by the Deputy Commissioner or, as the case may be, by the Joint Commissioner and such memorandum shall be disposed of by the Tribunal as if it were an appeal.

(6)Subject to such rules of procedure as may be prescribed, an appellate authority may pass such order on appeal as it deems just and proper.

(7)Every order passed in appeal under this section shall, subject to the provisions of sections 75, 78 and 79, be final.

74. Non-appealable orders.

- No appeal or no application for revision shall lie against,-

(a)a notice issued under this Act calling upon a dealer for assessment or asking a dealer to show cause as to why he should not be prosecuted for an offence under this Act; or

(b)an order of the Commissioner under sub-section (1) of section 17;

(c)an order pertaining to the seizure or retention of books of account, register and other documents; or

(d)[ an order sanctioning prosecution under this Act;] [This clause (d) was substituted for clauses (d) and (e) by Gujarat Act No.6 of 2006, Section 35.]

(e)[***]

75. Revision.

(1)Subject to the provisions, of section 74 and to any rules made there under-

(a)the Commissioner of his own motion within three years or on an application made to him within one year from the date of any order passed by any officer appointed under section 16 to assist him, may call for and examine the record of any such order and pass such order thereon as he thinks just and proper [within five years from the date of the said order of the officer appointed under section 16 to assist him.] [These words were substituted for the words 'within two years from the date of service of notice for revision, by Gujarat Act No.6 of 2006, Section 36.]

(b)the Tribunal, on application made to it against an order of the Commissioner (not being an order passed under sub-section (2) of section 73 in second appeal or under clause (a) in revision on an application) within four months from the date of the communication of the order may call for an examine the record of any such order, and pass such order thereon as it thinks just and proper.

(2)Where an appeal lies under section 73 and no appeal has been filed, no proceedings in revision under this section shall be entertained upon application:Provided that the proceedings in revision may be entertained upon an application where the applicant satisfies the Commissioner that he had sufficient cause for not preferring an appeal against the order in respect of which an application for revision is made.

(3)No order shall be passed under this section which adversely affects any person, unless such person has been given reasonable opportunity of being heard.[****] [Refer Rule 57(2) Form-503]

(4)Where the Commissioner or the Tribunal rejects any application for revision under this section, the Commissioner or, as the case may be the Tribunal shall record the reasons for such rejection.

76. Court Fee on appeal and application for revision.

-Notwithstanding anything contained in the [Gujarat Court fees Act, 2004,] [These words were substituted for the words 'Bombay Court fees Act, 1959' by Gujarat 6 of 2006 Section 37.] (Gujarat 4 of 2004) an appeal preferred under section 73 and an application for revision made under section 74 shall bear a court-fee stamp of such value as may be prescribed.

77. Application of section 4 and 12 of Limitation Act, 1963.

- In computing the period laid down under sections 73, 75, and 78, the provisions of sections 4 and 12 of Limitation Act, 1963, (63 of 1963) shall, so far as may be apply.

78. [ Appeal to High Court. [Section 78 was substituted by Gujarat 6 of 2006 Section 38.]

(1)An appeal shall lie to the High Court from Court every order passed in appeal by the Tribunal, if the High Court is satisfied that the case-involves a substantial question of law.

(2)In an appeal under this section, the memorandum of appeal shall precisely state the substantial question of law involved in the appeal.

(3)Where the High Court is satisfied that a substantial question of law is involved in any case, it shall formulate that question.

(4)The appeal shall be heard on the question so formulated and the respondent shall, in the hearing of the appeal, be allowed to argue that the case does not involve such question :Provided that nothing in this sub-section shall be deemed to take away or abridge the power of the Court to hear, for reasons to be recorded, the appeal on any other substantial question of law, not formulated by it, if it is satisfied that the case involves such question.

(5)The High Court, upon hearing of such case, shall decide the question so formulated or involved and deliver the judgement thereon containing the grounds on which such decision is founded.

(6)An appeal under this section may be filed within ninety days from the date of communication of the order of the Tribunal and shall be accompanied with a fee of rupees two hundred.

(7)In respect of such matters not provided in this section, the provisions of Code of Civil Procedure, 1908, which applies to the second appeal to High Court under section 100 of the said Code shall, so far as may be, apply to the second appeal under this section.] [This proviso was substituted by Gujarat Act No.6 of 2006, Section 34.]

79. Rectification of mistakes.

(1)The Commissioner may at any time within two years from the date of the communication of the order passed by him, to the person affected by such order, on his own motion, rectify any mistake of fact apparent from the record, and shall within a like period rectify any such mistake which has been brought to his notice by any person affected by such order :Provided that, no such rectification shall be made if it has the effect of enhancing the tax or reducing the amount of refund or tax credit, unless the Commissioner has given notice in writing to such person of his intention to do so and has allowed such person a reasonable opportunity of being heard.

(2)The provisions of sub-section (1) shall apply to the rectification of a mistake by the Tribunal or an appellate authority under section 73 as they apply to the rectification of a mistake by the Commissioner.

(3)Where any such rectification has the effect of reducing the amount of the tax, interest or penalty, the Commissioner shall, in the prescribed manner, [***] [Refer Rule 36 to 40] refund any amount due to such person.

(4)Where any such rectification has the effect of enhancing the amount of the tax or penalty or reducing the amount of refund, the Commissioner shall recover the amount due from such person in accordance with the provisions of the Act.

80. Determination of disputed questions.

(1)if any question arises, otherwise than in proceedings before a court, or proceedings under section 33,34, or 35 whether for the purposes of this Act.

(a)Any person, society, club or association or any firm or any branch or department or any firm is a dealer, or

(b)any particular thing done to any goods amounts to or results in the manufacture of goods within the meaning of that term, or

(c)any transaction is a sale or purchase, or

(d)any particular dealer is required to be registered, or

(e)any tax is payable in respect of any particular sale or purchase or if tax is payable the rate thereof, or

(f)any tax credit is admissible under section 11 or section 12.

[the Commissioner, Special Commissioner, Additional Commissioner or Joint Commissioner] [These words were substituted for the words 'the Commissioner' by Gujarat 6 of 2006 Section 39(1)] shall make an order determining such question.

(2)[The Commissioner, Special Commissioner, Additional Commissioner or Joint Commissioner] [These words were substituted for the words 'the Commissioner' by Gujarat 6 of 2006 Section 39(1)] may direct that the determination shall not affect the liability of any person under this Act, with respect to any sale or purchase effected prior to the determination.

(2A)[ The Commissioner on his own motion may call for and examine the record of any order passed by the Special Commissioner, Additional Commissioner or Joint Commissioner under sub-section (1) and pass such order thereon as he thinks just and proper within two years from the date of service of notice for revision [***] [Sub-section 2A was inserted by Gujarat 6 of 2006 Section 39(2)] of such order;Provided that the order passed by the Commissioner under this sub-section shall not affect the liability of any person under this Act, with respect to any sale or purchase effected prior to such order]

(3)If any such question arises from any order already passed under this Act or under the earlier law, no such question shall be entertained for determination under this section; but such question may be raised in appeal against, or by way of revision of such order.

Chapter X
Proceedings

81. Appearance before any authority in proceedings.

(1)Any person, who is entitled or required to attend before any authority in connection with any proceedings under this Act, may attend-

(a)by a personal authorised by him in writing in this behalf, being a relative or a person regularly employed by him; or

(b)by a legal practitioner or Charted Accountant or Cost Accountant who is not disqualified by or under sub-section (2); or

(c)by a sales tax practitioner who possesses the prescribed qualifications and is entered in the list, which the Commissioner shall maintain in that behalf, and who is not disqualified by or under sub-section (2).

(2)The Commissioner may, by order in writing and for reasons to be recorded therein, disqualify for such period as is stated in the order from attending before any such authority, any legal practitioner, Chartered Accountant, Cost Accountant or Sales Tax practitioner-

(a)Who has been removed or dismissed from Government service ; or

(b)Who being a legal practitioner or Chartered Accountant or Cost Accountant is found guilty of misconduct in connection with any proceedings under this Act by an authority empowered to take disciplinary action against the members of the profession to which he belongs; or

(c)Who being a sales tax practitioner is found guilty of such misconduct by the Commissioner.

(3)No order of disqualification shall be made in respect of any particular person unless he has been given a reasonable opportunity of being heard.

(4)Any person against whom an order of disqualification is made under this section may, within one month of the date of communication of such order, appeal to the State Government and the State Government may pass such order in appeal as it may think fit.

(5)The order of the Commissioner shall not take effect until one month of the making thereof when an appeal is preferred, until the appeal is decided.

(6)The Commissioner may at any time suo-motu or on an application made to him in this behalf, revoke any order made against any person under sub-section (2) and thereupon such person shall cease to be disqualified.

82. Power of Commissioner and other authorities to take evidence on oath, etc.

(1)The Commissioner or any person appointed under sub-section (2) of section 16 to assist him shall, for the purposes of this Act, have the same, powers as are vested in a court under the Code of Civil Procedure. 1908 (5 of 1908.) when trying a suit, in respect of the following matters, namely,-

(a)enforcing the attendance of any person and examining him on oath or affirmation ; and

(b)Compelling the production of accounts and documents; and

(c)issuing commissions for the examination of witnesses.

(2)Any proceeding under this Act before the Commissioner or any person appointed under sub-section (2) of section to 16 to assist him shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 and for the purposes of section 196 of the Indian Penal Code, 1860 (XLV of 1860).

(3)Subject to any rules made in this behalf, any authority referred to in sub-section (1) may impound and retain in its custody to such period as it thinks fit, any books of account or other documents produced before it in any proceedings under this Act.Provided that a person appointed under sub-section (2) of section 16 to assist the Commissioner shall not impound any books of account or other documents without recording his reasons for doing so and retain in his custody any such books or documents for a period exceeding thirty days without obtaining the approval of the Commissioner therefore.

83. Change of an incumbent of an office.

- Whenever in respect of any proceeding under this Act, the Commissioner or any person appointed under sub-section (2) of section 16 to assist him, ceases to exercise jurisdiction and is succeeded by another person who has and exercises jurisdiction, the person so succeeding may continue the proceeding from the stage at which the proceeding was left by his predecessor:Provided that the dealer concerned may demand that before the proceeding is so continued, the previous proceeding or any part thereof the reopened or that before any order of assessment is passed against him, he shall be reheard.

84. Extension of period of limitation of certain cases.

- An appellate authority may admit any appeal or permit the filling of a memorandum of cross objections under section 73 and the Tribunal may admit an application under section 75 or under section 78 after the period of limitation laid down in the said [sections,] [Refer Sections 73(3), 73(5), 75(1)(A),75(1)(B),78(1)] if the appellant or the applicant satisfies the appellate authority or the Tribunal, as the case may be, that he had sufficient cause for not preferring the appeal or filling a memorandum of cross objections or making the application, within such period.[***] [Refer Sections 73(3), 73(5), 75(1)(A),75(1)(B),78(1)]

Chapter XI
Offences and Penalties

85. Offences and penalties.

(1)Whoever-

(a)not being a registered dealer, falsely represents that he is or was a registered dealer at the time when he sells or purchases goods;

(b)knowingly furnishes a false return where the amount of tax, which could have been evaded if the false had been accepted as true, exceeds Rs. 1000;

(c)knowingly produces before the Commissioner, false tax invoice, bill, voucher, cash-memorandum, declaration, certificate or other document for claiming deduction or tax credit, the value of which exceeds Rs. 1000

(d)fails to pay tax as per the returns filed by him;

(e)knowingly keeps or produces false account;

(f)issues to any person certificate or declaration under this Act, or a invoice, bill, cash-memorandum, voucher or other document which he knows or has reason to believe to be false;

(g)wilfully attempts, in any manner whatsoever, to evade tax leviable under this Act;

shall on conviction, be punished with imprisonment for a term which [may extend to six months or with fine not exceeding rupees twenty thousand or with both.Provided that in absence of special and adequate reasons to the contrary to be mentioned in the judgement of the Court, such imprisonment shall not be less than one month and such fine shall not be less than rupees ten thousand.] [These words were substituted for the words 'shall not be less than six months but which may extend to three years and with fine of rupees twenty thousand.' by Gujarat 6 of 2006 Section 40(1)]

(2)Whoever -

(a)carries on business as a dealer without being registered in contravention of section 21 ; or

(b)fails without sufficient cause to furnish any information required by section 26; or

(c)fails to surrender his certificate of registration as provided in sub-section (9) of section 27; or

(d)fails without sufficient cause to furnish any returns as required by section 29 by the date and in the manner prescribed;[***] [Refer Rule 19,20] or

(e)without reasonable cause, contravenes any of the provisions of section 31; or

(ee)[ contravenes the provisions of section 60; or] [Clause (ee) was inserted by Gujarat 6 of 2006 Section 40(2) (a).]

(f)fails without sufficient cause, when directed so to do under section 62 to keep any accounts or record in accordance with the directions; or

(g)fails without cause, to comply with any requirements made of him under section 67, or obstructs any officer making inspection or search or seizure under that section; or

(h)obstructs or prevents any officer performing any function under this Act; or

(i)being owner or in-charge of a goods vehicle fails, neglects or refuses to comply with any of the requirements contained in section 67 or 68,

(j)issues to another registered dealer tax invoice, retail invoice, bill or cash memorandum with the intention to defraud the Government revenue or with the intention that the Government may be defrauded of its revenue, shall, on conviction, be punished with imprisonment for a term which may extend to [six months or with fine not exceeding rupees twenty thousand or with both : [These words were was substituted for the words `one year and with fine of rupees twenty thousand' by Gujarat 6 of 2006 Section 40(2) (b).]

Provided that in absence of special and adequate reasons to the contrary to be mentioned in the judgement of the Court, such imprisonment shall not be less than one month and such fine shall not be less than ten thousand.]

(3)Subject to the provisions of section 97, if any Government servant discloses any particulars referred to in sub-section (1) of section 92, he shall, on conviction, be punished with imprisonment for a term which may extend to six months and with fine.

(4)[ Whoever aids or abets any person in commission of an offence specified in subsection (1) or (2) shall, on conviction, be punished with imprisonment for term which may extend to six months or with fine exceeding rupees twenty thousand or with both.] [Sub-section (4) was substituted by Gujarat 6 of 2006 Section 40(3).]

(5)Whoever commits any of the acts specified in sub-sections (1) to (3) and the offence is a continuing one under any of the provisions of these sub-sections, shall, on conviction, be punished with daily fine [not exceeding rupees one hundred] [These words were substituted for the words 'which shall not be less than rupees five hundred' by Gujarat 6 of 2006 Section 40(4)] during the period of the continuance of the offence, in addition to the punishments provided under this section.

(6)Where a dealer is guilty of an offence specified in sub-sections (1) and (2), the person to be manager of the business of such dealer under section 65 shall also be deemed to be guilty of such offence, unless the proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission thereof.

86. Offences by companies, etc.

(1)Where an offence under this Act or the rules there under has been committed by a company, every person who at the time the offence was committed, was in-charge of, and was responsible to the company for the conduct of the business of the company, as well as the company shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly:Provided that, nothing contained in this sub-section shall render any such person liable to any punishment provided in this Act if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.

(2)Nothwithstanding anything contained in sub-section (1), where an offence under this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or is attributable to any neglect on the part of any director, manager, secretary or other officer of the company, such director, manager, secretary or other officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.Explanation. - For the purpose of this section,-

(a)"company" means a body corporate, and includes a firm or other association of persons; and

(b)"director" in relation to a firm means a partner in the firm.

(3)Whether an offence under this Act has been committed by Hindu Undivided Family, the karta thereof shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly;Provided that nothing contained in this sub-section shall render the karta liable to any punishment if he proves that the offence was committed without his knowledge or that he had exercised all due diligence to prevent the commission of such offence;Provided further that, where an offence under this Act has been committed by a Hindu undivided Family and it is proved that the offence has been committed with the consent or connivance of or is attributable to any neglect on the part of any adult member of the Hindu undivided Family, such member shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.

87. Cognizance of Offences.

(1)No court shall take cognizance of any offence under this Act or the rules except with the previous sanction of the Commissioner, and no court inferior to that of a Metropolitan Magistrate shall try any such offence.

(2)Notwithstanding anything contained in the code of criminal procedure, 1973(2 of 1974) all offences punishable under this Act or the rules shall be cognizable and bailable.

88. Investigation of offences.

(1)Subject to such conditions as may be prescribed, the Commissioner may authorise either generally or in respect of a particular case or class of cases any officer or person subordinate to him to investigate all or any of the offences punishable under this Act.

(2)Every Officer or person so authorized shall, in the conduct of such investigation, exercise the powers conferred by the Code of Criminal Procedure, 1973(2 of 1974) upon an officer in-charge of a police station for the investigation of a cognizable offence

89. Compounding of offences.

(1)The Commissioner may, either before or after the institution of proceedings for any offence punishable under section 85 or under any rules accept from any person charged with such offence, by way of composition of offence a sum of rupees five thousand or where the offence charged is under section 85 not exceeding double the amount of tax, but not less than the amount of tax, which would have been payable on the turnover of sale or purchase to which the said offence relates, whichever is greater.

(2)On payment of such sum as may be determined by the Commissioner under subsection (1), no further proceeding shall be taken against the accused person in respect of the same offence and any proceedings, if already taken, shall stand abated.

Chapter XII
Miscellaneous

90. Indemnity.

(1)No suit, prosecution or other legal proceedings shall lie against the Commissioner or any officer of the Government for anything which is in good faith done or intended to be done under this Act or the rules.

(2)No action shall lie for damages or for any other claim by any person against the Commissioner or any officer of the Government for anything done in good faith in discharge of their duties under this Act.

91. Public Servants.

- The Commissioner and all officers and persons appointed under section 16 and all members of Tribunal appointed under section 19 shall be deemed to be public servants within the meaning of section 21 of Indian Penal Code, 1860 (XLV of 1860)

92. Disclosure of information by a Public servant.

(1)All particulars contained in any statement made or return furnished or accounts or documents produced in accordance with the provisions of this Act, or any record of evidence given in the course of any proceedings under this Act (other than proceedings before a criminal court), shall, save as provided in sub-section (3) be treated as confidential and no court shall save as aforesaid, be entitled to require any servant of the Government to produce before it any statement, declaration, return, accounts, document or record or any part thereof, or to give evidence before it in respect thereof.

(2)Nothing contained in this section shall apply to the disclosure,-

(a)of any such particulars in respect of any such statement, return, account, document evidence, affidavit or deposition for the purpose of any prosecution under the Indian Penal Code, 1860 (XLV of 1860) or the Prevention of Corruption Act, 1988(49 of 1988) or this Act, or

(b)of any such particulars to the State Government or to any person acting in the execution of this Act, for the purpose of carrying out the object of this Act, or

(c)of any such particulars when such disclosure is occasioned by the lawful employment under this Act, of any process for the service of any notice or the recovery of any demand, or

(d)of any such particulars to a civil Court in any suit, to which the Government is a party, which relates to any matter arising out of any proceedings under this Act, or

(e)of any such particulars to any officer appointed to audit, receipt or refund of the tax imposed by this Act, or

(f)of any such particulars where such particulars are relevant to any inquiry into the conduct of an official of the Sales Tax Department to any person or persons appointed to hold such inquiry, or

(g)of such facts to an officer of the Central Government or a State Government as may be necessary for the purpose of enabling the Government to levy or realise any tax or duty imposed by it, or

(h)of any such particulars, when such disclosure is occasioned by the lawful exercise by a public servant of his powers under the Bombay Stamp Act, 1958 (Bombay LX of 1958) or the Indian Stamp Act, 1899 (II of 1899.) to impound an insufficient stamped document, or

(i)of any such particulars where such particulars are relevant to any inquiry into a charge of misconduct in connection with sales tax proceedings against a legal practitioner, sales tax practitioner, Chartered Accountant or Cost Accountant to the authority empowered to take disciplinary action against members practising the profession of a legal practitioner, sales tax practitioner, Chartered Accountant or Cost Accountant, as the case may be, or

(j)of any such particulars to the Director, Bureau of Economic and Statistics or to any person or persons authorized under sub-section (2) of section 71 as may be necessary to enable the Director or such person or persons to work out the incidence of tax on any commodity, or

(k)of any such particulars to an officer of the Central Government for the purpose of investigation or prosecution under any law for the time being in force, as the State Government may direct in any specific case.

93. Assessment proceedings etc. not to be invalid on certain grounds.

(1)No assessment (including re-assessment, revision or rectification), notice, summons or other proceedings made or issued or taken or purported to have been made or issued or taken in pursuance of any of the provisions of this Act or under the earlier law shall be invalid or shall be deemed to be invalid merely by reason of any mistake, defect or omission in such assessment, notice, summons or other proceedings, if such assessment, notice, summons or other proceedings are in substance and effect in conformity with or according to the intent and purposes of this Act or any earlier law.

(2)The service of any notice, order or communication shall not be called in question if the said notice, order or communication, as the case may be, has already been acted upon by the dealer or person to whom it is issued or which service has not been called in question at or in the earliest proceedings commenced, continued or finalized pursuant to such notice, order or communication.

(3)No order of assessment, re-assessment, revision or rectification passed under the provisions of this Act shall be invalid merely on the ground that the action could also have been taken by any other authority under any other provision of this Act.

94. Bar of jurisdiction of civil courts.

- Save as provided by section 78-

(i)no civil court shall have jurisdiction to deal with or decide any question which the Tribunal, the Commissioner or any officer appointed to assist him is empowered to deal with or decide by or under this Act and no injunction shall be granted by any civil court in respect of any action taken or to be taken in pursuance of any power by or under this Act;

(ii)no assessment made and no order passed under this Act or the rules made thereunder by the Tribunal, the Commissioner or any officer appointed to assist him shall be called in question in any civil court.

95. Disclosure of information required under section 71.

(1)No information of any individual return on part there of with respect to any matter given for the purposes of section 71 shall without the previous consent in writing of the owner for the time being or his authorised agent, be published in such manner as to enable any particulars to be identified as referring to a particular dealer and no such information shall be used for the purpose of any proceedings under the provisions of this Act.

(2)Except for the purpose of prosecution under this Act, or under the Indian Penal Code, 1860 (XLV of 1860.) no person who is not engaged in the collection of statistics under Section 71 or in the administration of this Act shall be permitted to see or have access to any information or any individual return referred to in that section.

(3)If any person required to furnish any information or return under section 71,-

(a)without reasonable cause fails to furnish such information or returns as may by that section be required, or

(b)Wilfully furnished or causes to furnish any information or return which he knows to be false.

he shall, on conviction, be punished with fine which may extend to one hundred rupees and in case of a continuing offence to a further fine which may extend to one hundred rupees for each day after the first day during which the offence continues.

(4)If any person engaged in connection with the collection of statistics under section 71 wilfully discloses any information or the contents of any return given or, made under that Section, otherwise than in execution of his duties under that section or for the purposes of the prosecution of any offence under this section or for the purposes of the prosecution of an offence under this Act or under the Indian Penal Code, 1860 (XLV of 1860) he shall on conviction be punished with imprisonment for a term which may extend to six months or with fine which may be extend to one thousand rupees or with both.

96. Levy of fees.

- On every application, -

(a)for a certified or duplicate copy of a certificate of Registration, or

(b)for a certified copy of an order of assessment or any order passed or any document produced or filed in any proceeding under this Act, or

(c)for the determination of any question under section, 80, or

(d)for a copy of order or document under this Act there shall be paid such fee in court fees stamps as may be prescribed.[***] [Refer Rule 58]

97. Publication of information regarding dealers and other persons in public interest.

(1)Notwithstanding anything contained in section 92, if the commissioner is of the opinion that it is necessary or expedient in the public interest to publish or disclose the names of any dealers or other persons and any other particulars relating to any proceedings under this Act in respect of such dealers and persons, he may publish or disclose or cause to be published or disclosed such names and particulars in such manner as [may be prescribed.] [These words were substituted for the words 'he thinks fit' by Gujarat 6 of 2006 Section 41(1)][***] [Sub-section (2) and Explanation thereunder were deleted by Gujarat 6 of 2006 Section 41(2)]

98. Power to make rules.

(1)The State Government may, by notification in the Official Gazette, make rules for carrying out the purpose of this Act.

(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the matters expressly required or allowed by this Act to be prescribed by rules.

(2A)[ Any rule made under the Act, may be made so as to have restropective effect] [These Sub-rule were inserted by Gujarat Act No.25 of 2006 Section 11 w.e.f 10-5-2006]

(3)In making any rules under this section the State Government may direct that a breach thereof shall be punishable with fine not exceeding two thousand rupees, and when the offence is continuing one, with a daily fine not exceeding one hundred rupees during the continuance of the offence.

(4)The power to make rules conferred by this section shall be subject to the condition of the rules being made after previous publication:[***] [Refer Notification No (GHn-42) VAR-2006(2) dated 1-4-06 and Amended Notification.]Provided that if the State Government is satisfied that circumstances exist which render it necessary to take immediate action, it may dispense with the previous publication of any rule to be made under this section.

(5)All rules made under this section shall be laid for not less than thirty days before the State Legislature as soon as may be after they are made and shall be subject to rescission by the State Legislature or to such modifications as the State Legislature may make during the session in which they are so laid or session immediately following. Any rescission or modification so made by the State Legislature shall be published in the Official Gazette, and shall thereupon take effect.

99. Power to remove difficulties.

- If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by general or special order published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act as appear to it to be necessary or expedient for the removal of the difficulty :Provided that no such order shall be made after the expiration of two years from the commencement of this Act.

100. Repeal and savings.

(1)The [Gujarat Sales Tax Act, 1969, (Gujarat 1 of 1970) the Bombay Sales of Motor Spirit Taxation Act, 1958 (Bombay 66 of 1958] [These words were substituted for the words 'Gujarat Sales Tax Act, 1969' by Gujarat 6 of 2006 Section 42] and the Gujarat Purchases Tax on Sugarcane Act, 1989 (Gujarat 11 of 1989) are here by repealed :Provided that such repeal shall not affected the previous operation of the said Acts or any right, title, obligation or liability already acquired, accrued or incurred thereunder and subject thereto, anything done or any action taken including any appointment, notification, notice, order, rule, form or certificate in exercise of any powers conferred by or under the said Act shall be deemed to have been done or taken in exercise of the powers, conferred by or under this Act, as if this Act were in force on the date on which such thing was done or action was taken, and all arrears of tax and other amount due at the commencement of this Act may be recovered as if they had occurred under this Act.

(2)Notwithstanding the repeal of the [Gujarat Sales Tax Act, 1969, (Gujarat 1 of 1970) the Bombay Sales of Motor Spirit Taxation Act, 1958 (Bombay 66 of 1958)] [These words were substituted for the words 'Gujarat Sales Tax Act, 1969' by Gujarat 6 of 2006 Section 42.] or as the case may be, the Gujarat Purchase Tax on Sugarcane Act, 1989, (Gujarat 11 of 1989) (hereinafter in this section referred to as the "said Act")-

(a)all rules, regulations, orders, notifications, forms and notices issued under the said Act and in force immediately before the appointed day shall continue to have effect for the purposes of the levy, assessment, reassessment, collection, refund or set-off of any tax, or the granting of a drawback in respect thereof or the imposition of any penalty, which levy, assessment, reassessment, collection, refund, set-off, drawback or penalty relates to any period before the appointed day or for any other purpose whatsoever connected with or incidental to any of the purposes aforesaid.

(b)any registration certificate issued under the said Act and in force immediately before the appointed day shall be deemed to be the registration certificate issued under this Act, and accordingly such registration certificate shall be valid and effectual as a registration certificate under this Act until such certificate is issued, substituted, suspended or cancelled under the provisions of this Act.

(c)any appointment, notification, order, rule regulation, form or notice made or issued under the said Act shall, so far as it is not inconsistent with the provisions of this Act, continue in force, and be deemed to have been made or issued under the provisions of this Act, unless and until it is superseded by any appointment, notification, order, rule, regulation, form or notice made or issued under the provisions of this Act;

(d)any person entitled to appear before any authority under the said Act shall be deemed to be entitled to appear before any authority under this Act, and accordingly if such person be a sales tax practitioner he shall be entitled to have his name entered in the list maintained under section 81.

(3)Without prejudice to the provisions contained in sub-section (2) and subject thereto, section 7 of the Bombay General Clauses Act, 1904 (Bombay 1 of 1904) shall apply in relation to the repeal of said Act as if the said Act had been enacted within the meaning of the said section 7, (Bombay 1 of 1904)

I

[See: sub-section (1) of section 5]Goods, the Sales or Purchase of which are Exempt from Tax

Sr. no.	Description of goods	Conditions and exceptions subject to whichexemption is granted.
1	2	3
1.	Agate (Akik) Stones and articlesmade therefromNote:- Sales or Purchases of Synthetic stone ofkhambhat covered in this entry are exempt from whole of tax byentry -21 of Noti. No. (GHN-44) u/s 5(2)(3) w.e.f. 29-4-06	----
2.	(i) Agricultural implementsoperated exclusively by human or animal agency for exclusive usein agricultural operations and the parts thereof, which areordinarily not also used otherwise than as such parts.(ii) Opener (Huller) and thrasherfor agriculture use.Note:- Components, Parts and Accessories ofabove entry 2 (ii) are Exempt from whole of Tax by NotificationNo. (GHN-44) VAT-2006-Section5(2)(3) TH Dated 29-4-06. Sr. No.8	----
3.	Aids and implements used byhandicapped persons.(1) Braille educational equipment,Braille typewriters, Braille writing slates and Braille watch.(2) Group Hearing aids and Hearingaids.(3) Induction group aids.(4) Speech trainer.(5) Language master(6) Audiometer.(7) Voice chord.(8) Walkers.(9) Wheel chair.(10) Calipers of all types.(11) Artificial limbs.(12) Crutches.(13) Orthopedic footwear andOrthopaedic implants.(14) Tricycles and auto-tricyclesfor handicapped persons(15) All types of splints.(16) Heart valves.(17) Prosthetic aids for leprosyaffected people.(18) Intra-ocular lens used forcataract operation.Note: as per Notification (GHN-32)VAT-2006/SCH-II (E-28A)(4) TH. dated 31-3-2006 Sr. No. 9, 10 and1 (i) orthopaedic or fracture appliance other than sub-entry (ii)(12) and (13) of entry 3 of schedule 1 of the Act. (11)Artificial joints other than sub-entry (11) (12) and (13) ofentry 3 of schedule I of the Act (iii) Frequeny modulted hearingaid system used for hearing by handicapped person in groupsituation other than hearing aid covered by sub-entry (2) and (3)of entry 3 of schedule I of the Act. also refer entry 11/28(2)refer Section5(2) Notification Sr.No. 33	---
4.	[xxx] [Entry 4 was deleted by Gujarat Act No.6 of 2006 Section 43 (1), Prior to deletion Entry (4) Read as under : 4. Artificial teeth.]
5.	Bangles[Mangalsutra made of anykind of material otherthan gold, silver or other precious metals (Studed or not studdedwith precious stones or pearls whether real, artificial orcultures)] [For words 'made of Glass or Plastic Bangles' substituted by Notification No. (GHN-58) VAT -2006 Section 5(1A)(4) TH, dated 10-5-2006]
6.	Betal leaves and pan, tambul, vida, or patti prepared frombetel leaves.
7.	Bindi,[Hair pin] [This words added by Notification No (GHN-58)VAT-2006-Section5(lA) (4),TH, dated 10-5-06][kumkum, sindur and comb commonly knownas kanska, kanski] [These words were substituted for the words 'Kumkum or sindur' by Gujarat Act No.6 of 2006, Section 43 (2).]
8.	Books, periodicals and journals, time tables for railways andpassenger transport services.	Except which are specified in entry 56 in Schedule II
9.	(1)[Bread in any form] [These words were substituted for the words 'Bread' by Gujarat Act No.6 of 2006 Section 43 (3).](2) Khakhra, Papad, papad pipes(3) Sev made out of wheat flour ormaida(4) Unfried potatokatri.
[9A. [Entry 9A was inserted by Gujarat Act No.6 of 2006 Section 43 (4).]	Brooms and broom sticks (unbranded)]
10.	Cattle, sheep and goats.
11.	Cattle feed including fodder,grass, hay and straw and concentrates. (excluding cottonseeds,oilcakes and de-oiled cakes.)Note:- (1) Thalia ofdifferent fruits used as cattle feed are included in this entrywide P.C Ja/18/15; dated 24-8-06(2) Sales of oil cakes and de-oiled of cotton seeds - TaxInvoice shall not be issue by dealer -Notification No.42
12.	(i) Cereals and pulses;Note;-Sales orpurchases ofMamra and pauva(11/87) are exempted fromwhole of tax byEntry-19of Notification No.(GHN-44) u/s5(2)(3) w. e. f. 29-4-06(ii) Flour of cereals and pulsesexcept Maize Flour;(iii) Wheat flour,Rava, Suzi or maidamade from wheat.	[xxx] [The condition of Entry 12 was deleted by Gujarat Act No.6 of 2006 Section 43 (5), Condition read as under 'Except when sold in sealed package under a brand']
13.	Charkha and other implements andspare parts thereof meant for use in the production of handspunyarn, as may be specified by the State Government by notificationin theOfficial Gazette.Note:- for specified goods under this entryGovt, yet no issued notification refer Appendix viii.
14.	[xxx] [This entry 'Chikki and Revdi' was deleted by Gujarat Act No.6 of 2006, Section 43(6).]
15.	Chillies, tamarind and turmeric whole or in powder form.	Except when sold in sealed packageunder a brand.[Explanation:- The word "brand"means any goods sole under a trade mark registered under thetrade marks Act, 1999 (47) of 1999] [This entry 'Drip irrigation Equipment' was deleted by Gujarat Act No.6 of 2006, Section 43(7).]
16.	Coconut in shell (other than kopra.)
17.	Condoms, loops and contraceptive devices.
18.	Deshi Nalia
19.	[xxx] [This Explanation added by (GHN-66) VAT 2006/ S-5 (1A) (7) Th. dated 18-5-06.]
20.	Eggs
21.	Electrical energy
[21A [Entry 21A was inserted by Gujarat Act No.6 of 2006, Section 43(8).]	Fabrics of all types on whichadditional excise duty is leviable in lieu of sales tax under theAdditional Duties of Excise (Goods of Special Importance) Act,1957] [LV II of 1957]Note :-refer-Notification No. (GHN-15) VAT-2006/SCH-I(22)(1) TH dated 29-3-2006 and entry 32 of schedule II - refer P.CNo. 34/29; dated 7-8-07
22.	Farsan and eatables (other thansweetmeats) as the State Government may by notification in theOfficial Gazette, specify for the purpose of this entry.Note :-(1)refer-Notification No. (GHN-15)VAT-2006/Sch-I(22)(1) TH. dated 29-3-06(2) Sales or purchases of mamra and pauva (II/87)are exemptfrom whole of tax by entry 19 of Notification (No.GHN-44-u/s5(2)(3) w.e.f. 29-4-06	Except when sold in sealedcontainers under a brand.[Explanation:- The word "brand" means anygoods sole under a trade mark registered under the trade marksAct, 1999 (47) of 1999] [This Explanation added by (GHN-66) VAT 2006/ S-5 (1A) (7) Th. dated 18-5-06.]
23.	(i) Firewood and Charcoal.[(ii) XXX] [Deleted by Gujarat Act No 9 of 2008 Section 11(1) w.e.f. 1-4-08 before deletion entry 23(ii) read as under Wood of Limda, Pipla, Baval and Vadla Sold in form other than fire wood][(iii)Fuel made from solid wast procured from any local self governmentbody] [Added by Notification No. (GHN-79) VAT-2006/ Section 5 (1A) (11) TH. dated 19-7-06.]
24.	Fish, Sea food, and other aquatic products.	Except when sold in sealed containes under a brand.[Explanation:- The word “brand” meansany goods sole under a trade mark registered under the trademarks Act, 1999 (47) of 1999] [This Explanation added by (GHN-66) VAT 2006/ S-5 (1A) (7) Th. dated 18-5-06]
25.	Fishing nets
26.	(i) Fresh flowers (excluding artificial flowers.)(ii)Veni, Gajra, garlands and such other articles prepared from freshflowers (excluding those of artificial flowers.)
27.	Flower, Fruit and vegetable seed, seeds of lucerne grass(Rajka) and of sann hemp, bulbs, tubers and plants other thanorchids.
28.	Fresh fruits, fresh vegetables, edible tubers and garlic.
29.	Gurbut not including Kakavi or Kakab or molasses
30.	Haar, Pavitra, Kalagi, Mugat,Modh. etc. made fromartificial silk yarn and artificial silk yarn waste.
31.	Hand Carts or animal driven carts.Note:-(1)Components, Part and Accessories (excluding tyres andtubes)(II/87) of above are exempt from Whole of Tax byNotifiacation No. (GHN-44) VAT-2006-S.5(2)(3)-TH Dated29-4-06.Sr. No. 9(2) Rate of Tax on Tyres and Tubes of aboveitem(II/87) is 4% by Notification No. (GHN-44) VAT-2006 S.5(2)(3)TH Dated 29-4-06.Sr. No.31
[31A [Entry 31A was inserted by Gujarat Act No.6 of 2006, Section-43 (9).]	Handicrafts articles as specified by the State Government bynotification in theOfficial Gazette.]Note; refer Noti.No.(GHN-45)VAT-2006/SCH-I(31A) (4) TH. dated29-4-2006. and “sankheda furniture” are include bylist (GHN-78) w.e.f. 19-7-06.
[32. [Entry 32 was substituted for 'Handlooms and parts thereof by Gujarat Act No.6 of 2006, Section 43(10)]	Handlooms, parts and accessories thereof.]
33.	(i) Handloom fabrics,(ii) Patola sarees or otherarticles woven on handlooms.(iii) Silk Kinkhab fabrics, that is to say handloom clothinter-woven with silk yarn andjarithread.
34.	Heena powder (Mahendi)
35.	Human blood[“including blood components”] [These words were substituted for the words 'and human blood plasma' by Gujarat Act No.6 of 2006, Section-43(11)]
36.	Hurricane and hurricane lamps of all kinds and spare parts andaccessories thereof.
[36A. [Entry 36A was inserted by Gujarat Act No.6 of 2006, section-43 (12)]	Kerosene stove and spare parts and accessories thereof.	]
[36B. [Entry 36B was inserted by Gujarat Act No.6 of 2006, Section-43 (12)]	Khadi garments and goods ormade-ups thereof as may be specified by the State Government bynotification in theofficial Gazettee.Note: (1) referNoti.No. (GHN.34) VAT-2006 /SCH-I / (36B)(3) TH. Dated 31-3-2006notification with explanation.(2) As per explanation inNotification No.(GHN-34) VAT-2006/ SCH-1/(36B) (3) TH-dated31-3-06 “for the purpose of this Notification theexpression” Khadi means any cloth woven on handlooms inIndia from cotton, silk or wollen yarn handspun in India from amixture of any two or all of such yarns and certified as khadi bythe khadi & village industries commission established underthe khadi and village industries Act 1956.(3) For Refund to certified KVIC Eligibile industries and forits procedure, general conditions, application in Form-KVIC-1certificate from KVIC-2 & list of 47 eligibileindustries-refer Notification No. (GHN-87) VAT-2006 Section 5(2)(12) TH-dated 11-8-2006: refer P.C. Ja 19/16 dated 12-9-06.	]
37.	Khakhrapan
38.	Kites (patang)
39.	Manure, that is to say Organic manure (excluding chemicalfertilizers, oil cakes or de-oilcakes)
40.	Meat	Except when sold in sealed containers.
41.	(i) Milk-Whole or separated, orpasteurized milk (except milk powder)Note:-Rate of CST oninter-state-sales of (a) whole Milk Powder or skimmed (b)Vitaminised infant milk foods sold in sealed containers isredused to 2% by Notification No. (GHN-86) CST-2006/ S.8(5) TH-dated2-8-06 amended by Notification (GN-108) CST-2006 S.8(5) (124) TH17-10-06.(ii) Butter milk, Curd,Lassi,andChakka
42.	[xxx] [Entry 42 was deleted by Gujarat Act No.6 of 2006, Section-43 (13) Prior to deletion entry 42 read as under :42. Motor spirit as defined in the Bombay Sales of Motor Spiriti Taxation Act, 1958 (Bombay LXVI of 1958)]
43.	Musical instruments (handmade andother than electronic musical instruments) and Harmonium reeds.Note:Sales or purchases Components,Parts and Accessories (11/87) of above entry are Exempt fromWhole of Tax by Notification No. (GHN-44) VAT-2006- S.5(2)(3) THDated 29-4-06 entry Sr. No. 10
44.	Padia and patrala
45.	Pawrah and Pick-axe
	Note :Sales or purchases Components and Parts(11/87) of above entry are Exempt from Whole of Tax byNotification No. (GHN-44) VAT-2006 S.5(2)(3)- TH Dated 29-4-2006.EntrySr. No. 11.
46.	Plantain leaves
47.	Poultry
48.	Poultry feed
49.	Rakhadi
50.	Salt
[50A. [Entry 50A was inserted by Gujarat Act No.6 of 2006, Section-43 (14)]	Slates and slates pencils and chalk sticks and chalk lumps	]
51.	(i) Stamp papers sold by GovernmentTreasuries or vendors(ii) Postal items like Envelope, Post card etc. sold byGovernment.
[51A [Entry 51A was inserted by Gujarat Act No.6 of 2006, Section-43 (15)]	Sugar of all types on whichadditional excise duty is levied and collected in lieu of salestax under the Additional. Duties of Excise (Goods of SpecialImportance) Act, 1957.Note :- Sales or purchases of khandsari areexempt from whole of tax by Entry- 15 of Notification No.(GHN-44) u/s 5(2)(3) w.e.f. 29-4-06.	]
[51B [Entry 51B was inserted by Gujarat Act No.6 of 2006, Section-43 (15)]	(i) Threads, twine, string or ropeprepared from coir or jute known as Bhindi, Bhindiwan,(ii) Varat and Varatdi.	]
[51C [Entry 51C was inserted by Gujarat Act No.6 of 2006, Section-43 (15) and deleted by Act. No. 10 of 2007 w.e.f. 1-4-07]	Tobacco of all types on which additional excise duty is leviedand collected in lieu of sales tax under the Additional Duties ofExcise (Goods of Special importance) Act, 1957. Deleted w.e.f.1-4-07	]
52.	[Toxoids or sera [This word was substituted for the words 'Vaccines, Toxids' by Gujarat Act No.6 of 2006, Section-43 (16)]	]
53.	Water (other than aerated, mineral, purified water, medicinal,ionic, distilled battery, de-mineralized water and watersold insealed container.)
54.	(i) Wooden brushes meant forhousehold purposes;(ii) Articles made from wood, thatis to say Dhoka, Welan, Bajoth, Patla-Patli and Cradles.(iii) Wooden frames of Drum, Dholak, Tabla, Konga or bonga.

II

[See : Section 7 and Section 9]Goods, the Sales or Purchase of which is Subject to Tax and the Rate of Tax

No.	Description of Goods	Rate of Tax
1	2	3
1.	Agricultural implements to which entry 1 inschedule I does not apply and agricultural machinery. Note Rateof Tax on Components, Parts and Accessories (11/87) of aboveentry are 4% by Notification No (GHN-44) VAT -2006 S.5(2)(3) -THDated 29-4-06 Entry at Sr. No. 22.	Four paise in the rupee
2.	Bamboo, whether whole or split and articles madeof Bamboo.	Four paise in the rupee
3.	Bearings of all types, including ball-bearing,roller bear ings, taper bearing and niddle roller bearings andspare parts and components thereof.	Four paise in the rupee
4.	Beltings.	Four paise in the rupee
5.	Betel nut and Arecanut power.	Four paise in the rupee
6.	Bicycles, tricycles,cycle rickshaws, Pedal rickshaws, and cycles combination and &Accessories and parts thereof.Note(i) Rate of Tax on Tyres andTubes (II/ 87) of above item is 4% by Notification No.(GHN-44)VAT -2006 S.5(2)(3) -TH Dated 29-4-06 Entry Sr. No. 32 (ii) Rateof C.S.T. of interstate by see. 8(5) (122)1% onparts ofbicycledated 29-4-06	Four paise in the rupee
[6A [Entry 6A was inserted by Gujarat Act No.6 of 2006 ,S-44 (1)]	Biscuites (unbranded)	Four paise in the rupee]
7.	Bolts[nuts,screws and fastners] [These words were substituted for the words 'and nuts' by Gujarat Act No.6 of 2006, S-44(2) Note: (1) Tax Free, declared goods, goods specified in entry at Sr.No 13 in Sch-Il, Additional tax not be levied on the Sale(2) Two and half paise in the rupee on the goods specified in the enteries at Sr.No 25,46B,48A,49A,49b,51A and 87 in Sch.ll and one paise in the rupee on the goods specified in the enteries in Sch-11 other than the enteried mentioned above-one paise in the rupee on the goods specified in entries 7,22 to 42,59 and 61 u/s 5(2) as additional tax]Note:- Rate of tax on "Khilla(Nails) (11/87) is 4% Sr. Entry. No. 38 by Notification No.(GHN-44) VAT-2006 S.5(2) (3) w.e.f. 29-4-06	Four paise in therupee-
8.	Bone mealNote:- Sales or Purchase Bone(11/87) and Bone meal is exempt from whole of Tax by NotificationNo. (GHN-44) VAT -2006 S.5(2)(3) -TH Dated 29-4-06	Four paise in therupee-
9.	Brass parts	Four paise in the rupee
10.	(i) Bricks of allkinds including fly ash bricks,[refractory bricks, ecobricks] [Substituted, by GHN-81 VAT-2006, S.7(2)(4), dated 19-7-06 for 'refractory bricks'][and hollow block bricks] [These words are added by Noti No. (GHN-49) VAT - 2006, S(7)(2)(l) TH dated 29-4-2006 Sr.No. 1]Note:-as per sec. 14(1)(iv) 14(2) for Bricks 2% of the taxable turnoverof sale i.e. onlumpsumtax by Notification No. (GHN.24)VAT-2006/S. 14(1862) (1) TH dated 31-3-2006 of sr. No.2(ii) Roofing tiles know asManglori Nalia.	Four paise in the rupee
11.	Buckets, drums,Trunks,GhamelaandTagaramade of GP Sheets or CRSheets.Note :-Ghamela and tagaras made ofG.P. sheets and C.R. sheets are exempt from whole of tax byNotification No. (GHN.44) VAT-2006/S.5(2)(3) TH. dated 29-4-2006Sr. No. 14	Four paise in the rupee
12.	[xxx] [Entry 12 'Bulk drugs' was deleted by Gujarat Act No.6 of 2006, S-44(3)]
13.	(i) Bullion andspecie, gold, silver, and other precious metals.(ii) Articles ofjewellery made of gold or silver or both or of other preciousmetals (studded or not studded with precious stones or pearlswhether real, artificial or cultured.)(iii) Preciousstones, semi-precious stones and pearls of all types.Note :-(1) ByNotification No. (GHN-36) VAT 2006 S.5(2) (1) TH dated 31-3-2006of entry Sr. No.5 "Diamond whether polished or not"exempt from whole of tax(2) Sales orPurchases of synthetics stones of khambhat covered in this entryare exempt from whole of tax by Entry at Sr. No. 21 ofNotification No. (GHN-44) u/s 5(2)(3) w.e.f. 29-4-06.(3) Sales orPurchases of Glass pearis (beads) are exempt from tax in excess4% by Entiyat Sr. 39 of Notification No. (GHN-44) u/s 5(2) (2)w.e.f. 29-4-06.(4) as per proviso of Sec 7(1 A) additional taxshall not be levied on the sale under this entry	One paise in the rupee
14.	Candle made of wax	Four paise in the rupee
15.	[xxx] [Entry 15 was deleted by Gujarat Act No.6 of 2006, S-44(4) Prior to deletion entry-15 read as under : (i) Capital goods as may be notified in the official Gaztte. by the State Government Under Clause (5) of S. 2 (ii) Plant and machinery]
16.	Castings or cast iron casting.	Four paise in the rupee
17.	Caustic soda and silicate of soda.	Four paise in the rupee
18. [ [Entry 18 was substituted by Gujarat Act No.6 of 2006, S-44(5)]	(i) Chemicals ofall types excluding those specified in any other entries in thisSchedule](ii) SolventNote:-Denaturated ethyl alchoholof any strength notify as Sch-II/42A-4% Notification No. (GHN-17)dated 22-5-07 Sr. No. 234	Four paise in the rupee]
19.	[Chemical fertilizersof all types.] [Resale of chemicals fertilizers (conditionally) Tax-free by Notification No. (GHN.72) VAT-2006-S(5)(2)(8) Th. dated 1-6-06 sr. No. 45.]Note:- Resale of Chemicals fertilizersare conditionally exempt from whole of tax byEntry at Sr.-45of Notification No. (GHN-72) Sec. 5(2)(8) w.e.f. 1-6-06.	Four paise in the rupee
19A. [ [Inserted by Gujarat Act No. 9 of 2013, dated 30.3.2013.]	Cigarette made from tabacco.	Twenty-seven and a half paise in the rupee;]
20.	(i) Coal including coke in all its forms butexcluding charcoal (ii) Fly ash of coal (iii) Coal gas	Four paise in the rupee
21.	Coir and coir products excluding coirmattresses.	Four paise in the rupee
22.	Coffee beans &seeds, cocoa pods, green tealeaf & Chicory tubers or chicory roots whether cut or driedor processed.	Four paise in the rupee
23.	Communicationsequipment such as, Private Branch Exchange (P.B.X.) andElectronic Private Automatic Branch Exchange (E.P.A.B.X) etc.Note :-Rate of Tax on Components,Parts and Accessories of above entry (11/87) are 4% by Noti No.(GHN-44) VAT 2006 S.5(2) (3) TH dated 29-4-06 Sr. No. 23	Four paise in the rupee
24.	(i) Cotton, that isto say, all kinds of cotton (indigenous or imported), in itsunmanufactured state, whether ginned or unginned, baled, pressedor otherwise.(ii) Cotton waste.	Four paise in the rupee
25.	Country liquors thatis all liquors other than foreign liquors manufacture in indiaand foreign liquors that is potable foreign liquors brought intoor manufactured in India including spirit, wines and fermentedliquors.Note :As per proviso of section7(lA)(i) two and half paise in the rupee levied an additional taxon the turn over of sales of goods w.e.f 1-4-08	Sixty paise in the rupee
26.	Crucibles.	Four paise in the rupee
27.	Crude oil, that is tosay, crude petroleum oil and crude oils obtained from bituminousmaterials such as the shale, calcareous rock sand, whatever theircomposition whether obtained from normal or condensation oildeposits or by the destructive distillation of bituminousminerals and whether or not subjected to all or any of thefollowing processes,-Note:-No Tax credit can be claimed for this goods as provided bySection 11 (5)( 11) unless its purchase are intended for resale.(i) Decantation,(ii) De-salting,(iii) Dehydration,(iv) Stabilisation inorder to normalise the vapour pressure.(v) elimination ofvery light fraction with a view to returning them to the oildeposits in order to improve the drainage and maintain thepressure.(vi) the addition ofonly those hydrocarbons previously recovered by physical methodsduring the course of the above mentioned processes.(vii) any other minorprocess (including addition or purpoint depressants or flowimprovers) which does not change the essential character of thesubstance.Note :-Input Tax Credit is notpermissable u/s 11(5) (LL) unless purches is for resale.	Four paise in the rupee
28.	Drilling rigs of all types and spare parts andaccessories thereof.	Four paise in the rupee
[28A [Entry 28A was inserted by Gujarat Act No.6 of 2006 ,S-44 (6)]	(i) Drugs, medicinesand vaccines including Bulk DrugNote :-(i)Rate of C.S.T. on inter-state on bulk drugs 2% under sec.8(5)(122) dated 29-4-06(ii) [ Medicalequipments, devices and implants as may be specified by the StateGovernment by notification in theOfficial Gazette.] [refer central excise tariff - chapter- 90]Note :-(i)For specifics the items refere noti. No. (GHN-32) VAT-2006/SCH-II(E-28A)(4) Th Dt. 31-3-2006(ii)Rate of Tax onComponents, Parts and Accessories of above entry(2) (11/87) are4% by Notification No. (GHN-44JVAT-2006-S.5 (2)(3) TH Dated29-4-06.Entiy at Sr. No. 32.(iii)Bandages, dressings, syringes,medicated ointments manufactured or imported into India, stocked,distributed or sold under the licence granted under the Drugs andCosmetics Act, 1940 (23 of 1940)	Four paise in the rupee]
29.	Dyes	Four paise in the rupee
30.	(i) Edible Oils,(ii) Washed cottonseeds oils(iii) Vegetablenon-essential oils,(iv) Hydrogenated vegetable oils includingvanaspati.	Four paise in the rupee
31.	Electrodes	Four paise in the rupee
32.	Fabrics of all types[to which entry 21A in Schedule I does not apply] [These words were substituted for the words 'which are not liable to Additonal Excise duties' by Gujarat Act No.6 of 2006, S-47 (7)]Note (i) Rate of Taxon Fabrics of all types covered by this entry other than fabricsimported from outside the territory of India is Exempt from Wholeof Tax by Notification No.(GHN-35) VAT-2006-S.5(2)(l)- TH Dated31-3-06 Sr.No. 1(ii) Rate of tax on"Newar made of plastic" (11/87) 4% by Entry Sr. No. 40(GHN.44) VAT-2006-S. 5(2) (3) w.e.f. 29-4-06.(iii) Rate of tax on"Handkerchief' (11/87) is exempt from whole of tax Entry Sr.No. 17 of Notification No. (GHN-44) VAT-2006 S.5(2) (3) w.e.f.29-5-06(iv) Sari-fall is exempted from whole of taxEntry Sr. No. 50 by Notification No. (GHN-77) VAT-2006 S.5(2)(10) w.e.f. 19-7-06.	Four paise in the rupee
[32A [Entry 32A was inserted by Gujarat Act No.6 of 2006, S-44 (8)]	Ghee	Four paise in the rupee]
[32B [Entry 32B was inserted by Gujarat Act No.6 of 2006, S-44 (8)]	(i) Granules andresins of plastic including HDPE,LDPE, LLDPE, PVC, PP(ii) PVC Stabilizer	Four paise in the rupee]
33.	Herb, bark, dry plant, dry root, commonly knownas jadi booti	Four paise in the rupee
34.	Hides and skins whether in row or dressed state	Four paise in the rupee
[34A [Entry 34A was inserted by Gujarat Act No.6 of 2006, S-44 (9)]	Honey	Four paise in the rupee]
35.	Hose pipesNote:-"Suraksha Hosepipes"used in Domestic LPG Gas stoves are included in this entry byP.C. Gujka/VAT/2006-07/Ja-18/15 dt 24-8-06	Four paise in the rupee
36.	Hosiery goods.	Four paise in the rupee
	Note:-Rate on C.S.T. forinter-state under sec.8(5)(122) against `C' form reduced to 1%w.e.f 29-4-06.
37.	Husk includinggroundnut husk.Note:-Husk of all types excludinggroundnut husk and rice husk (11/87) are Exempt from Whole of Taxby Notification (GHN-44)VAT-2006-S.5(2)(3)-TH Dated 29-4-06. Sr.No. 18	Four paise in the rupee
38.	Ice	Four paise in the rupee
39.	Imitation jewellery.Note;-"Synthetic stones ofKhambhat" are exempt from whole of tax, glass pearls(beads)" 4% by Notification No. (GHN-44)VAT-2006/S.5(2)(3)TH. at 29-4-2006 Sr.No. 21&39	Four paise in the rupee
40.	Incense stick commonly known as,agarabati,Padi, Dhoop orduhpbattiand Loban	Four paise in the rupee
41.	Incorporal goods or intangible goods, that is tosay, copyright, patent, Trade marks, Brand name,[ImportLicence, Goodwill, Technical know how, export permit or quota,DEPB.] [These words were substituted for the words `Import Licence' by Gujarat Act No.6 of 2006, S-40 (10)][carbon credit] [Inserted by Gujarat Act No. 9 of 2013, dated 30.3.2013.]	Four paise in the rupee
42.	Industrial Cables (High Voltage cables, XLPECables, Jelly filled cables, optical fibers cables and speciallycommunication cables.)	Four paise in the rupee
[42A [Entry 42a Was Inserted By Gujarat Act No.6 Of 2006, S-44( 11)]	Industrialinputs or agricultural inputs as may be specified by the StateGovernment by notification in the Official Gazette.Note:(i)"Agricultural inputs"specifies byNotification No. (GHN. 16) VAT-2006/SCH-II/ (42A) (1)TH. Dt.29-3-2006(ii)"IndustrialInputs"specifies by Notification No.(GHN-33)VAT-2006/SCH-II (42A) (5) TH dated 31-3-2006 andNotification No. (GHN- 46)VAT-2006/SCH-II (42A) (6)TH dated 29thApril, 2006 and (GHN-71)VAT-2006-Sch.II (42A)(4) Th. dated29-5-06(GHN-82) VAT-2006 Sch. II (42A) (10) dated 19-7-06 Sch. II (42A)(11) TH-dated 2-8-06. (GHN-10) VAT-07 SCH-II (42A) (13) TH dated22-5-07(iii) Rate of Tax onComponents, Parts andAccessories of Agricultural Inputs specified bythe StateGovernment by Notification No. GHN-41)VAT-2006 (SCH-II) (42A) (i)TH Dated 29-3-06 is 4% by Notification No. (GHN-44)VAT-2006S.5(2)(3)-TH Dated 29-4-06. Sr. No. 34	Four paise in the rupee]
43.	Iron and Steel, thatis to say-(i) pig iron, andcast iron including ingot, moulds, bot tom plates, iron scrap,cast iron scrap, runner scrap(ii) Steel semis(ingots, slabs, blooms and billets of all qualities, shapes andsizes.)(iii) Skelp bars,tinbars, sheet bars, hoebars and sleeper bars,(iv) Steel bars,(rounds, rods, squares, flats octagons and hexagons, plan andribbed or twisted, in coil from as well as straight lengths.)(v) Steel structural,(angles, joints, channels, tees, sheet pelting sections Zsections or any other rolled sections.(vi) Sheets, hoops,strips, and skelp, both black and galvanised, hot and coldrolled, plain or corrugated in all qualities in straight lengthsand in coil from as rolled and in riveted conditions.(vii) plates bothplain and chequered in all qualities.(viii) Discs, rings,forgings and Steel-castings.(ix) Tool, alloy andspecial steel of any of the above categories.(x) Steel meltingscrap in all forms including steel skull, turnings, and borings.(xi) Steel tubes,both welded and seamless of all diameters and lengths, includingtube fittings.(xii) Tin-plates bothhot dipped and electrolytic and tin free plates.(xiii) Fish platebars, bearing plate bars, crossing sleeper bars, fish plates,bearing plates crossing sleeper and pressed steel.(xiv) Sleepersrail-heavy and light crane rails.(xv) Wheels, tyres,axles and wheel seats.(xvi) Wire roads andwire-rolled, drawn, galvanised, aluminised, tinned or coated suchas by copper.(xvii) Defective,rejects, cutting or end pieces of any of the above categories.Note:-(i) Rate of C.S.T. for inter-state for "Re rolled steelproducts" against `C' form reduced u/s 8(5) (122) 2% dated29-4-06(ii) Rate of CST oninter-state sales of Flats or sheets (Patta or Patti) ofstainless steel against from-C against to 0.5% by 8(5)Notification No. (GHN-86) S.8(5) (123) w.e.f. 2-8-06. refer p.c.31/26 dated 3-5-07(iii) Khilla (Nails) rate of tax 4% refer Sr.No. 38	Four paise in the rupee
44.	Iron powder	Four paise in the rupee
45.	It products namely, computers, computerperipherals, digital electronic equipment, communicationequipment and components thereof.	Four paise in the rupee
[45A [Entry 45A was inserted by Gujarat Act No.6 of 2006, S-44( 12)]	(1) Jari thread andembroidery materials of gold, silver and gilded metal includingbadla, kasab, Champa, gota and fulthappa(2) Jari materialsthat is to saybadla, kasab, champa, gota and fulthappanot containing gold or silver metal.Note :-Sales or Purchases ofAbove entry are Exempt from Whole of Tax by Notification No.(GHN-35) VAT-2006 S.5(2)(l) TH Dated 31-3-06 entry at Sr. No. 6	Four paise in the rupee]
46.	Jute that is to say the fibre extracted fromplants belong ing to the species corchorous Capsularies andcorchorous oiltorous and the fibre known as mesta or bimliextracted from plants or the species hibiscus cannapinus andhibiscus sadarifavar altissima (and the fibre known as sunn,sunn-hemp extracted from plants of the species Crotalaria juncea)whether baled or otherwise.	Four paise in the rupee
[46A [Entry 46A was inserted by Gujarat Act No.6 of 2006, S-44( 13)]	Kerosene sold through the public DistributionSystem. Note Sales or Purchases of Kerosene sold through thepublic distribution system are exempt from whole of tax by Entry53 of Notification (GHN-96) S.5(2)(13) w.e.f. 2-9-06.	Four paise in the rupee]
[46B [Entry 46B was inserted by Gujarat Act No.6 of 2006, S-44(13)]	KeroseneNote : -Kerosene (Linear Alkyl Benzene Feed Stock) for use in the Mfg. ofLinear Alkyl Benzene-notify as Industrial input (II/42A) 4% byNotification (GHN-17) VAT dated 22-5-07 refere also R-2A referSr. No. 83-84Note :As per proviso of Section7(lA)(i) two and half paise in the rupee levied an additional taxon the turn over of sales of goods w.e.f 1-4-08	Twenty five paise in the rupee]
47.	[xxx] [Entry 47 was deleted by Gujarat Act No.6 of 2006, S-44(14)]
48.	(i) [ Kirana andspices of all varieties and forms, as may be specified by thenotification, including Amchur,Ajma(Ajwa), Aslia,Coconut Copra, Dry fruits, isabgul, Kalingada seeds,Khas Khas(red poppy seeds), Jira (Cumin Seeds), Variali (aniseeds),Methi(fengru seeds), Suva,Dhana, dhana daland Pepper andspecies. [Sub-entry (ii) was re-numbered as (ii) by Gujarat Act No.6 of 2006, S-44( 15)]Note:-(i) By Notification No. (GHN-17) VAT-2006/SCH-II / (48) (2)THdated 29-3-2006 & Notification No. (GHN-47) VAT-2006(SCH-II(48) (8) dated 29-4-2006" specifies the goods forabove entry sr. no. lto 23. (ii) Sale or purchase of mamra andpauva are exempt from whole of tax by entry 19 of NotificationNo. (GHN-44) u/s 5(2)(3) dated29-4-06(ii) Processedfruits, processed vegetables including fruit jams, jelly, pickle,fruit squash, paste, fruit drink and fruit juice.](iii) Followinggoods, when sold in sealed packages under a brand(a) [ XXX] [Entry 48, in sub-entry (iii), clause (a) deleted by Noti No. (GHN-57) VAT 2006 S.7(2) TH dt 10-5-06. Prior to deletion it read as 'Flour of cereals and pulses in all forms other than wheat flour'](b) Power ofchillies, tamarind of turmeric or powder of any other Masala.(c) Farsan that is tosay eatables, (other than sweet preparations.)(d) Meat, Fish andall Sea food(e)[xxx] [Item (e) of Sub-entry (iii) was deleted by Gujarat Act No.6 of 2006, S-44(15)][Explanation : [This Explanation added by (GHN-66) VAT 2006/ S-5 (1A) (7) Th. dated 18-5-06.]The word "brand"means any goods sold under a trademark registred under trademarksAct, 1999 (47 of 1999)]	Four paise in the rupee
[48A [Entry 48A was inserted by Gujarat Act No.6 of 2006, S-44(16)]	Lignite.Note:-No tax credit can be claimed for this goods as provided insec. 11 (5) (11) unless purchases are intended for resale.Note :As per proviso ofSec7(lA)(i) two and half paise in the rupee levied an additionaltax on the turn over of sales of goods w.e.f 1-4-08	Twenty paise in the rupee]
49.	Linear Alkyl Benzene(L.A.B.)Note Kerosene (Linear Alkyl Benzene FeedStock) for use in the Mfg. of Linear Alkyl Benzene-notify asIndustrial input (II/42A) 4% by Notification (GHN-17) VAT dated22-5-07 refere also R-2A refer Sr. No. 83-84	Four paise in the rupee
[49A [Entry 49A was inserted by Gujarat Act No.6 of 2006, S-44 (17)]	Low Sulphur heavystock (LSHS)Note:-by Notification No. (GHN-22) VAT-2006/S-11 (6)(1) TH-31-3-2006used in fertilizer industries for manufacturing fertilizers ofany kind which shall not be entitled to any tax credit, undersec. 11(6)Note :As per proviso of Section7(lA)(i) two and half paise in the rupee levied an additional taxon the turn over of sales of goods w.e.f 1-4-08	Fifteen paise in the rupee]
[49B [Entry 49B was inserted by Gujarat Act No.6 of 2006, S-44(17)]	LubricantsNote : -As per proviso of Section7(lA)(i) two and half paise in the rupee levied an additional taxon the turn over of sales of goods w.e.f 1-4-08	Fifteen paise in the rupee]
50.	Milk Powder (whole orskimmed)Note :-Rate of CST oninter-state-sales of (a)whole Milk Powder or skimmed (b)Vitaminised infant milk foods sold in sealed containess isredused to 2% by Notification No.	Four paise in therupee
	(GHN-86) CST-2006/ S.8(5) TH-dated 2-8-06.
51.	Minerals and Ores.Note:-(i) Refer Notification No.(GHN-33) 31-3-06 Entry No. 9 to 23 and Notification No. (GHN-35)dated 30-3-06. (ii) Block or rubble form of marbles/granitenotify as Industrial input Sch-II/42A Sr. No. 235/36 (GHN-17)dated 22-5-07.	Four paise in the rupee
[51A [Entry 51A was inserted by Gujarat Act No.6 of 2006, S-44 (18)]	NaphthaNote:-(i) by Notification No. (GHN-22) VAT-2006/S-11 (6)(1)TH-31-3-2006 used in fertilizer industries for manufacturingfertilizers of any kind which shall not be entitled to any taxcredit, under sec. 11(6) (11) The goods covered in this entry isliable to entry tax @16%Note : As per proviso of Section 7(lA)(i) twoand half paise in the rupee levied an additional tax on the turnover of sales of goods w.e.f 1-4-08	Sixteen paise in the rupee]
52.	(i) Non-ferrousmetals and alloys(ii) Rolled and extrusion products, sheets,rods, bars, slabs, blocks, ingots,[circle, casting] [Entry 52 sub-entry (ii) for 'circle' this words substituted by Noti No. (GHN-49) VAT 2006 S.(7) (2) (1) TH dt 29-4-06]and scraps(made from non-ferrous metals and alloys),	Four paise in the rupee
53.	[Oil cakes or de-oiledcakes of all types including cottonseed oilcake] [Up to 31-3-09 remits whole of tax by Notification No. (GHN-17) VAT-2008/ S. 41(1)(6) Th. dated 01-04-08]Note:-(i) Sales of oil cakes andde-oiled cakes are specified sales u/s 60(1) (1) by NotificationNo. (GHN-64) VAT-2006/S. 60(1)(1) TH dated 17-5-2006 for whichtax invoice shall not by issued by dealer, (ii) Whole of taxpayable by registered dealer on sales of oil cakes and de-oiledcakes of cotton seeds made during the first year endings on31-3-2009 eligible for remission conditionaly by (GHN-17) S.41(1) (6) dated 1-4-2008.	Four paise in the rupee
54.	(i) Oilseeds of alltypes (ii) Peanuts(iii) Other seeds notspecified in Schedule INote ;-(i)Seeds of all types other than, imported seeds used for showingpurpose exempt for whole of tax by noti. no. (GHN-44)VAT-2006/S.5(2)(3) TH dated 29-4-2006. Sr.No.4(ii) Purchases of Isabgul seeds from URD by aR.D. intended for use in manufacture of Isabgul for its saleswith in state are exempt from whole of purchases tax payable u/s9(1) by Entry 43 of Notification No. (GHN-61) Sec. 5(2) (6) THw.e.f. 16-5-06.	Four paise in the rupee
55.	Packing materials asmay be specified by the Government.Note:-(i) refer Notification No. (GHN.18)VAT-2006/Sch.II (55)(3)TH.dated 29-3-2006 Sr. No. lto 38 and (GHN.48) VAT-2006/ SCH-II(55) (7) TH. dated 29-4-2006 Sr. No. 39 to 40(ii) Sales of used gunny bags are exempt fromwhole of tax by Notification No. (GHN-73) Sec. 5(2) (9) TH dated6-6-2006.	Four paise in the rupee
56.	(i) Paper of alltypes.[including newsprint] [This Words Were Added By Gujarat Act No.6 Of 2006, S-44 (19) (I)].Note:-(i) Rate of C.S.T. inter state on news print 2% Sec. 8(5)(122)dated 29-4-06(ii) Sales orpurchases ofhand made papercovered in this Entryare exempt from whole of tax by Entry 16 of Notification No.(GHN-44) u/s. 5(2)(3) w.e.f. 29-4-05.(ii) Stationeryarticles such as-Exercise books, graphbook and laboratory note book, drawing books, examination answerbooks, catalogues and publications to which[Entry 8] [This words were substituted for the words 'entry 6' by Gujarat Act No.6 of 2006, S-44 (19)(ii) (a)]ofschedule I does not apply: Pre printed or Printed material,calendar or Calendar Datta; Charts, maps and globes foreducational use;Writing instruments such as fountain pens,stylograph pens, ball-point pens, Leadpencils and pencils of alltypes and spare parts and accessories of pens and pencils;[xxx] [This words were deleted by Gujarat Act No.6 of 2006, S-44 (19) (ii) (b)]crayons, foot rules, slide rules, geometrical instruments,[scientific instruments] [This words were substituted for the words `geogmetrical instruments' by Gujarat Act No.6 of 2006, S-44 (19) (ii) (c)],[measuring instruments] [These words are added by Notification no (GHN-49) s.7(2)(l) TH. dated 29-4-06 by Sr No. 3.]mathematical instruments or parts thereof or mathematicalinstruments boxes, school colour boxes, black board, rubbererasers, pencil sharpners, dissection boxes, Audio picture cards,printing ink, cartridges and toner, drawing pin, drawing brushes,rubber rings. 4[stationery articles made of plastics]	Four paise in the rupee
57.	Pesticides, weedicides and insecticides.	Four paise in the rupee
58.	Pipes of allvarieties including G.I. Pipes, C.I.Pipes, ductile pipes and PVCPipes.Note:-Rate of Tax on Fittings ofabove entry is 4% by Notification No. (GHN-44) VAT-06-S.5(2)(3)-TH Dt. 29-4-06. Sr.No. 25	Four paise in the rupee
[58A [Substituted by Act No. 10 of 2008 w.e.f 1-4-08]	Machinery(including spare parts, accessories and components thereof) usedin manufacture of goods excluding domestic appliances (whetherfitted or not with electric motor) such as grinder, mixer,grinder-cum-mixer, juicer, blender,water purifier,flour mill,toaster, oven, etc[Plant and Machinery 1-4-06 to 31-3-08] [Entry 58A was inserted by Gujarat Act No.6 of 2006, S-44 (20).]Note:-(i)Rate of Tax on Components, Parts and Accessories of above item is4% by Notification No. (GHN-44) VAT-2006-S.5 (2)(3) TH Dated29-4-06 Sr. No.26(ii) Machineryincluding parts and accessories thereof used in execution ofworks contract rate of tax 4% by Notification No (GHN-44) VAT-2006, S-5(2)(3) TH dated 29-4-06 Sr.No. 35(iii) Pully Pattaopen type flour mill is considered as industrial flour mill andincluded as machinery in this Entry by P.C. GUjka/VAT/2006-07/Ja18/15 dated 24-7-06.(iv) Valves of all types-notify as industrialinput (11/42A) 4% Notification No. (GHN-17) dated 22-5-07 Sr.No.83	Four paise in therupee";Fourpaise in the rupee]
59.	Plastic footwearNote:-(i)Footwear (unbranded) 4% by Notification No.(GHN-44)VAT-2006/S.5(2)(3) TH dated 29-4-2006 Sr.No. 36.(ii) Explanation for meaning of "brand"as given in Notification No. (GHN-66) 2(GHN-68) dated 18-5-06 isapplicable to this Entry also refer P.C. Gujka (VAT/Ja.ll dated15-6-06.	Four paise in the rupee
60.	Readymade garmentsand articles prepared from any textileNote:-(i) Sales or Purchases ofhandkerchief covered in this Entry are exempt from whole of taxby Entry-17 of Notification No. (GHN-44) u/s. 5(2)(3) w.e.f.29-4-06.Newar (ii) Sales or Purchases Saree fall are exempt fromwhole of tax by Entry at Sr-50 of Notification No. (GHN-77) Sec.5(2) (10) TH. w.e.f 19-7-06.	Four paise in the rupee
61.	Renewable energy devices and[componentsand] [These words were substituted for the words 'spare' by Gujarat Act No.6 of 2006, S-44 (21).]	Four paise in the rupee
62.	Raw wool and wooltops.Note:-Raw wool is Exempt fromWhole of Tax by Notification No. (GHN-44) VAT-2006-S.5(2)(3) THDated 29-4-06 Sr.No.20	Four paise in the rupee
63.	Safety matches.	Four paise in the rupee
64.	Screen printing blocks meant for use in printingfabrics.	Four paise in the rupee
65. [ [Entry 65 was substituted by Gujarat Act No.6 of 2006, S-44 (22)]	(i) Sewingmachines.Note:-Rate of Tax on Components, Parts and Accessories of Sewingmachines i.e entiy(i) is 4% by Notification No. (GHN-44)VAT-2006-S.5(2)(3) TH Dated 29-4-06 Sr.No.28(ii) Needles of all types	Four paise in the rupee]
66.	Silk fabrics.	Four paise in the rupee
67.	Sim cards.	Four paise in the rupee
[67A [Entry 67A was inserted by Gujarat Act No.6 of 2006, S-44 (23)]	Soap (hand made)	Four paise in the rupee]
68.	Software	Four paise in the rupee
69.	Soda ash	Four paise in the rupee
70.	(i) Sport goods excluding footwear	Four paise in the rupee
	(ii) Equipment of physical exercise.
71.	Starches and maize flour and topioca flour	Four paise in the rupee
72.	Steam	Four paise in the rupee
73	Sugar of[alltypes to which entry 51A in schedule I does not apply] [These words were added by Gujarat Act-No.6 of 2006, S-44 (24)]Note:-(i)Sugar of all types covered by this entry other than sugarimported from outside the territory of India is Exempt from Wholeof Tax by Notification No. (GHN-35) VAT-2006-S.5 (2)(1) TH Dated31-3-06 Sr. No. 2.(ii) Sales orPurchases of Khandsari covered in this Entry are exempt fromwhole of tax by Entry-15 of Notification No. (GHN-44) Sec.5 (2)(3) TH. w.e.f. 29-4-06.(iii) Purchase ofsugarcane for the purpose of use in the manufacture of sugar orKhandsari- to the extent to which the amount of purchase taxpayable under subsection (2) of section -9 exceeds two paise inthe rupee by Entry 54 of Notification (GHN-107) S. 5(2) (14) TH.dated 17-10-2006. Sr. No. 72(iv) Denatured Ethyl alcohol of any strengthnotify as industries input (11/42A) 4% by Nod. (GHN-17) dated22-5-07 Sr.No. 83	Four paise in the rupee
74.	SugarcaneNote :-(i) Purchase of sugarcanefor the purpose of use in the manufacture of sugar or Khandsari-to the extent to which the amount of purchase tax payable undersubsection (2) of section -9 exceeds two paise in the rupee byEntry 54 of Notification (GHN-107) S. 5(2) (14) TH. dated17-10-2006. Sr. No. 72 (ii) Denatured Ethyl alcohol of anystrength notify as industries input (II/42A) 4% by Notification(GHN-17) dated 22-5-07 Sr.No. 83	Four paise in the rupee
[74A [Entry 74A was inserted by Gujarat Act No.6 of 2006, S-44 (25)]	Sweets and sweetmeats[including chikki andRevdi] [These words were added by Notification No. (GHN.49) VAT-2006, S(7)(2) (1) TH. dated 29-4-2006 by Sr. No. (4)]	Four paise in the rupee]
[74B [Entry 74B was inserted by Gujarat Act No.6 of 2006, S-44 (25)]	Tea in leaf or powder form	Four paise in the rupee]
75. [ [Entry 75 was substituted by Gujarat Act No.6 of 2006, S-44 (26)]	(i) Threads,twines, strings or roaps prepared from any material or goods orwaste thereof other than those specified in entry 5 IB inSchedule I.(ii) Sewing threads.	Four paise in the rupee]
76.	Timru leaves or Beedi leaves.	Four paise in the rupee
[76A [Entry 76A was inserted by Gujarat Act No.6 of 2006, S-44 (27) and deleted by Act No. 10 of 2007 w.e.f. 1-4-07.]	Tobacco of alltypes to which entry 51C in Schedule I does not apply.Note:-Tobacco of all typescovered by this entry other than Tobacco imported from outsidethe territory of India is Exempt from Whole of Tax byNotification No. (GHN-35) VAT-2006-S.5(2)(l) TH Dated 31-3-06.Sr. No. 3 refer Sr.No.82	Four paise in therupee]deleted w.e.f. 1-4-07
[76B [Entry 76B was inserted by Gujarat Act No.6 of 2006, S-44 (27)]	Tools meant foruse by carpenters and blacksmithNote:-Rate of Tax on Components,Parts and Accessories of above entry is 4% by Notification No.(GHN-44) VAT- 2006-S.5(2)(3) TH Dated 29-4-06. Sr No. 29	Four paise in the rupee]
[76C [Entry 76C was inserted by Gujarat Act No.6 of 2006, S-44 (27)]	Toys[including rubber ballons] [Inserted by GHN-81 VAT-2006 S.7(2) (4) dt 19-07-2006]other thanelectronic toys	Four paise in the rupee]
77.	(i)Tractor of alltypes, Power tillers and trailer of tractors.(ii)Tractor-trailers.Note:- Rate of Tax on Components, Parts andAccessories of above entry (i) (ii) is 4% by Notification No.(GHN-44) VAT-2006- S.5(2)(3) TH Dated 29-4-06.Sr. No. 30.	Four paise in the rupee
78.	(i) Transformers,switch gears, switch boards, and spares parts and accessoriesthereof.(ii)[Transmission] [These words were substituted for 'Transformer' by Gujarat Act No.6 of 2006, S-44 (28)]towers and partsthereof.	Four paise in the rupee
79.	Umbrella of all types.[and parts andaccessories] [Entry 76B was inserted by Gujarat Act No.6 of 2006, S-44 (27)]	Four paise in the rupee
80.	Utensils of alltypes.Note:-(i)Rate of Tax on Pressure cookers, pressure pans and it's parts is4% by Notification No. (GHN-44) VAT- 2006-S.5(2)(3) TH Dated29-4-06. Sr. No. 27.(ii) For List of Utensils issued by VAT Dept,refer P.C. 17/ 16 dated 1-8-2006.	Four paise in the rupee
81.	Vessels of every description to be used forplying on water.	Four paise in the rupee
82.	(i) Water pumps andwater pumping sets including Centrifugal, monoblock orsubmersible pumps and parts thereof.(ii) Hand pumps and parts and fittings thereof.	Four paise in the rupee
[82A [Entry 82A was inserted by Gujarat Act No.6 of 2006, S-44 (30)]	Weighing scales ofall types other than electronic weighing scales]Note:-Above entry includingComponents and Parts of above entry is Exempt from Whole of Taxby by Notification No. (GHN-44) VAT- 2006- S.5(2)(3) TH Dated29-4-06.Sr.No.12.]	Four paise in the rupee
83.	Wet dates known asKhajur.Note :-Rate of CST on inter statefor Khajur against `c' form reduced u/s 6(5) (124) 0.05% w.e.f.9-2-07	Four paise in therupee
84.	Windings wires including super enamelled copperwinding wire and plastic coated winding wire.	Four paise in the rupee
85.	Wires, nails and bluetacks.Note:-Khilla(Nails) Rate of tax4% by Notification No.(GHN-44) VAT-2006/S.5(2)(3)TH. dated29-4-06 Sr. No. 38	Four paise in the rupee
86.	(i) yam, or yam wasteof all types (including cotton yam)(ii) Fibres or fibrewaste of all types.Note:-above entry (i) : (i) Whole of tax payable under section-7conditionally remitted on sales of twisted filament yams(including crepe yam) manufactured by independent twister-byNotification No. (GHN-83) VAT-2006/ S. 41(1) (2) TH. dated19-7-06.(ii) Yam of all types except Nylon yam, Polysterviscose yam cotton yam are liable to Entry Tax 4% 4-8-2006.to310308 w.e.f 1-4-08 5%	Four paise in the rupee
87.	All goods other thanthose specified in [schedule 1 or Schedule III] and in thepreceding entries of this schedule.Note :As per proviso ofSec7(lA)(i) two and half paise in the rupee levied an additionaltax on the turn over of sales of goods w.e.f 1-4-08	Twelve and half paise in the rupee

[Schedule - III] [Schedule III was inserted by Gujarat Act No.6 of 2006, Section-45.][See: Section 7 and Section 9]Goods, The Sales or Purchase of which is Subject to Tax and the Rate of Tax

Sr. No.	Description of Goods	Rate of Tax
1	2	3
1.	High speed diesel oil	Twenty-four paise in the rupee
2.	Aviation Gasoline (Duty paid)	Thirteen paise in the rupee
3.	Aviation Gasoline (Bonded)	Twenty-six paise in the rupee
4.	Aviation turbine fuel (Duty paid)	Thirty paise in the rupee
5.	Aviation turbine fuel (Bonded)	Thirty-eight paise in the rupee
6.	Any other kind of motor spirit.	Twenty-six paise in the rupee.

Explanation. - For the purpose of the Schedule,-

(a)"motor spiril" means, -

(i)any inflammable hydro-carbon (including any mixture of hydro-carbons or any liquid containing hydro-carbons) which is capable of being used for providing reasonable efficient motive power for any form of motor vehicle or vessel of any kind of aircraft; and

(ii)power alcohol, that is, ethyl alcohol of any grade (including such alcohol when denatured or otherwise treated), which is either by itself or in admixture with any such hydro-carbon, is capable of being used as aforesaid but does not include such form of inflammable hydrocarbon materials as the State Government may; by notification in the Official Gazette, specify in this behalf;

(b)the rate of tax in column 3 indicates that the tax on goods to which entry relates shall be charged on the basis of sale price of the respective goods."]

Note: - (1) Entry Sr. I & 6 No. Tax credit can be claimed for this goods as provided by Section 11(5) (11) unless its purchased are intended for resales.

(2)Only for Entry-1 the goods covered in this entry is also liable to entry tax 24%.

(3)refer R-26(b) for time limit of return.

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