Section 5(2) in The Delhi Value Added Tax Act, 2004
(2)[ In the case of turnover arising from the execution of a works contract, the amount included in taxable turnover is the total consideration paid or payable to the dealer under the contract excluding the charges towards labour, services and other like charges subject to such conditions as may be prescribed:Provided that where the amount of charges towards labour, services and other like charges is not ascertainable from the books of accounts of the dealer, the amount of such charges shall be calculated at the prescribed percentages.] [Substituted, vide by DVAT (Amendment) Act, 2005 (5 of 2005), w.e.f. 1-4-2005.]
