11B. [ Payment of lump sum in lieu of tax. [Inserted by M.P Act No. 8 of 2007.]
(1)Notwithstanding anything contained in this Act, the State Government may direct payment of tax in lump sum in respect of such class of goods by such class of dealers on such terms and conditions as may be notified in the official Gazelle.(2)The tax in lump sum specified in sub-section (1) shall not exceed the amount of maximum tax liability provided in sub-section (1) of Section 9.]
