Section 18(4) in West Bengal Value Added Tax Act, 2003
(4)Notwithstanding anything contained elsewhere in this section, any registered dealer, who is liable to pay tax under section 14 or sub-section (3) of section 24 or sub-section (3) of section 27C, for transfer of property in goods involved in the execution of works contract, and who is not engaged in -(a)making sale as referred to in sub-clause (ii) of clause (g) of section 2 of the Central Sales Tax Act, 1956; or(b)making sale in the course of import of the goods into, or export of the goods out of, the territory of India within the meaning of section 5 of the Central Sales Tax Act, 1956; or(c)transferring goods otherwise than by way of sale for execution of works contract outside the State, may, at his option, pay tax at such compounded rate not less than two per centum and not exceeding five per centum of the aggregate of the amount received or receivable by such dealer and subject to such conditions and restrictions as many prescribed, for each month of the year in view of the amount of tax payable by him under sub-section (1) :Provided that such dealer shall not be entitled to issue tax invoice referred to in clause (48) of section 2 of the Act.
