Section 16(2) in West Bengal Value Added Tax Act, 2003
(2)The tax payable by a dealer on the turnover of sales as referred to in subsection (1) , shall be levied -(a)at the rate of one per centum of such part of his turnover of sales as represents sales of any goods specified in Schedule B;(b)[ at the rate of four per centum of such part of his turnover of sales as represents sales of - [Substituted by S.6(4) (a) of WB Act XIII of 2005 w.e.f. 01.4.2005.](i)such capital goods, as the State Government may, by notification specify; and(ii)any goods specified in Schedule C;](ba)at the rate of twelve decimal five zero per centum of such part of his turnover of sales as represents sales of any goods specified in Schedule CA;(c)at such rate as may be fixed by the State Government under section 19, on such part of his turnover of sales as represents sales of any goods specified in Schedule D.Explanation. - For the purpose of this sub-section, it is hereby declared that the export of the goods out of the territory of India shall be zero rated i.e. the tax paid under this Act shall be refunded or adjusted, as the case may be, against the output tax payable, if any, by a dealer.
