Section 4(5) in Uttaranchal Value Added Tax Act, 2005
(5)Every dealer shall pay a tax on the net turnover, determined in the prescribed manner, in respect of-(a)transfer of the right to use any goods for any purpose (whether or not for a specified period) at the rate of four percent; and(b)transfer of property in goods (whether as goods or in some other form) involved in the execution of works contract at such rates as are provided under sub-section (2) above:Provided that where any goods purchased are involved in execution of works contract and tax has been paid or is payable within the State in accordance with the provisions under Section 3 at the rate prescribed under sub-section (2) of Section 4, on any earlier sale or purchase of such goods, the purchase price of such goods shall be deducted from the total turnover under a works contract;Provided further that the State Government may, by notification in the Gazette, declare different rates for different goods or for different class of dealers so as not to exceed the limits specified under sub-section (1) above.
