Section 3(3) in The Bihar Value Added Tax Act, 2005
(3)Every dealer to whom the provisions of sub-section (1) or sub-section (2) do not apply, shall be liable to pay tax under this Act,(a)on all his sales of goods which have been imported by him from any place outside Bihar, with effect from the day on which he effects first sale of such goods; or(b)in any other case, from the date on which his gross turnover, during a period not exceeding twelve months, first exceeded such taxable quantum as may be prescribed:Provided that the taxable quantum as may be prescribed under this sub-section shall not exceed five lakh rupees:Provided further that different' taxable quantum may be prescribed for different classes of dealers.] [Substituted by Notification Act No. 7 of 2006.]
