Section 2(25) in The Andhra Pradesh Value Added Tax Act, 2005
(25)'Purchase Price' means the amount of valuable consideration paid or payable by a person for any purchase made including any sum charged for anything done by the seller in respect of the goods at the time of or before delivery thereof;Explanation I:- Where the purchase is effected by way of transfer of property in goods (whether as goods or in some other form) involved in the execution of works contract, purchase price shall mean the total consideration for the works contract, and for the purpose of levy of tax purchase price shall be taken to mean the price as may be determined in accordance with the rules, by making such deductions from the total consideration for the works contract as may be prescribed;Explanation II:- The amount of duties levied or leviable on the goods under the Central Excise Act, 1944 (Central Act 1 of 1944), or the Customs Act, 1962 (Central Act 52 of 1962) shall be deemed to be part of the purchase price of such goods, whether such duties are paid or payable by or on behalf of the seller or the purchaser or any other person;Explanation III:- Purchase price shall not include tax paid or payable by a person in respect of such purchase;
