Section 2(25) in The Maharashtra Value Added Tax Act, 2002
(25)"sale price" means the amount of valuable consideration paid or payable to a dealer for any sale made including 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.[***] [Deleted 'Explanation I' by Maharashtra Act No. 42 of 2017, dated 29.5.2017.]Explanation II. - Sale price shall not include tax paid or payable to a [seller] [These words were substituted by Maharashtra 14 of 2005,(w.e.f 1-4-2005) Section 2(4).] in respect of such sale.Explanation III. - Sale price shall include the amount received by the seller by way of deposit, whether refundable or not, which has been received whether by way of a separate agreement or not, in connection with or incidental or ancillary to, the said sale of goods;Explanation IV. - [* * *] [[Explanation IV deleted by Maharashtra 19 of 2007, (w.e.f 1-7 2007). Deleted Explanation was as under:The amount of valuable consideration paid or payable to a dealer for the sale of Drugs specified in entry 29 in Schedule C shall be the maximum retail price printed on the package containing the Drugs.]]
