Section 7(2) in Uttaranchal Value Added Tax Act, 2005
(2)Payment of money in lump sum in lieu of tax: - (a) Notwithstanding anything contained in this Act, but subject to the directions of the State Government, the Assessing Authority may agree to accept a composition money either in lump sum or at an agreed rate on his turnover in lieu of tax that may be payable by a dealer in respect of such goods or class of goods and for such period as may be agreed upon and such dealer shall not realize from any person any amount in lieu of composition money by giving it a different name or colour, by way of tax on sale of goods and no input tax credit shall be allowed on his purchases.Provided that this Section shall not apply to a registered dealer who imports goods inside or exports goods outside the territory of India.(b)Where a composition money for a period has been accepted in respect of a single commodity any change in the rate of tax which may come into force after the date of such agreement shall have the effect of making a proportionate change in the lump sum or the rate agreed upon in relation to that part of the assessment during which the changed rate remains in force.(c)Where the State Government is of the opinion that it is no longer in the public interest to continue any scheme of composition of tax liability, it may at any time during the period, withdraw such scheme and in that case if a lump sum amount of composition money has been fixed, a part of it in proportion to the part of the period during which the scheme remained in force shall be payable by the dealer.Explanation. - For the purpose of this Section the dealer includes -(i)a dealer who makes sale of goods by way of transfer of property in goods (whether as goods or in some other form) involved in a works contract, or(ii)a dealer who makes sale of goods by way of transfer of right to use of any goods (whether or not for a fixed period) for any purpose.
