(4)to have acted for a fictitious or non-existent principal.Explanation - II. - The sale or purchase of goods shall be deemed, for the purposes of this Act, to have taken place in the Union Territory, wherever the contract of sale or purchase might have been made, if the goods are within the Union Territory-(a)in the case of specific or ascertained goods, at the time the contract of sale or purchase is made, and(b)in the case of unascertained or future goods at the time of their appropriation to the contract of sale or purchase by the seller or by the purchaser, whether the assent of the other party is prior or subsequent to such appropriation;(zf)"Schedule" means the Schedules appended to this Act;(zg)"Secretary" means the Secretary to the Government of Puducherry in-charge of Commercial Taxes;(zh)"special economic zone unit" means a unit established in the special economic zone as notified under the proviso to sub-section (4) of section 3 and sub-section (1) of section 4 of the Special Economic Zones Act, 2005, (Central Act 28 of 2005.) and under section 76-A of the Customs Act, 1962, (Central Act 52 of 1962.) and includes units established under the 100 per cent export oriented scheme, export processing zone scheme, electronic hardware technology park scheme or software technology park scheme, as framed under Export and Import Policy, as formulated under section 5 of the Foreign Trade (Development and Regulation) Act, 1992, (Central Act 22 of 1992.) and as amended from time to time;Explanation. - For the purposes of this clause, the expression "Special Economic Zone Unit" will also include a "Co-Developer" and a "Developer" as defined respectively in clauses (f) and (g) of section 2 of the Special Economic Zones Act, 2005, (Central Act 28 of 2005.).(zi)"tax" means value added tax, and includes any other tax chargeable under this Act;(zj)"tax invoice" means a document of sale issued by a dealer to a buyer at the time of sale describing the goods sold, the quantity, value and tax collected thereon and such other information as may be prescribed;(zk)"tax period" means a calendar month;(zl)"taxable turnover" means the turnover on which a dealer shall be liable to pay tax as determined after making such deductions from his total turnover and in such manner as may be prescribed;(zm)"total turnover" means the aggregate turnover in all goods of a dealer at all places of business in the Union Territory, whether or not the whole or any portion of such turnover is liable to tax;(zn)"turnover" means the aggregate amount for which goods are bought or sold or delivered or supplied or otherwise disposed of in any of the ways referred to in clause (ze), by a dealer either directly or through another, on his own account or on account of others, whether for cash or for deferred payment or other valuable consideration, provided that the proceeds of the sale by a person of agricultural or horticultural produce, other than tea grown within the Union Territory by himself on any land in which he has an interest whether as owner, usufructuary mortgagee, tenant or otherwise shall be excluded from his turnover.Explanation-I. - The expression "agricultural or horticultural produce" shall not include such produce as has been subjected to any physical, chemical or other process for being made fit for consumption, save mere cleaning, grading, sorting or drying.Explanation-II. - Subject to such conditions and restrictions, if any, as may be prescribed in this behalf-(a)the amount for which goods are sold shall include any sums charged for anything done by the dealer in respect of the goods sold at the time of, or before the delivery thereof;(b)any cash or other discount on the price allowed, in respect of any sale and any amount refunded in respect of articles returned by customers shall not be included in the turnover; andExplanation-III. - "Turnover" in relation to the transfer of property in goods (whether as goods or in some other form) involved in execution of works contract includes such amount as is arrived at by deducting from the amount of valuable consideration paid or payable to a person for execution of such works contract, the amount representing labour and other charges incurred and profit accrued not in connection with transfer of property in goods for such execution;(zo)"Union Territory" means the Union Territory of Puducherry;(zp)"works contract" includes any agreement to carrying out for cash, deferred payment or other valuable consideration, the building, construction, manufacture, processing, fabrication, erection, installation, fitting out, improvement, modification, repair or commissioning, of any movable or immovable property;(zq)"year" means the financial year; and(zr)"zero rated transaction" means a transaction of sale of goods on which no tax is chargeable but credit for the input tax related to such sales is allowable.
