Section 14A in The Gujarat Value Added Tax Act, 2003
14A. [ Composition of tax on works contract. [Section 14A was inserted by Gujarat Act, 6 of 2006, Section 13]
(1)Notwithstanding anything contained in this Act, the Commissioner may, in such circumstances and subject to such conditions as may be prescribed, permit every dealer referred to in sub clause (f) of clause (10) of section 2 to pay at his option in lieu of the amount of tax leviable from him under this Act in respect of any period, a lump sum tax by way of composition at such rate as may be fixed by the State Government [by' notification in the Official Gazette] having regard to the incidence of tax on the nature of the goods involved in the execution of the total value of the works contract.(2)The provisions of sub-sections (3) and (4) of section 14 shall apply mutatis mutandis to a deader who is permitted under sub-section (1) to pay lump sum tax by way of composition.(3)Where any dealer has opted for composition of tax under the earlier law and commenced the work in pursuance of any specified works contract prior to the appointed day and such work is not completed before the appointed day, such dealer shall pay the tax for the remaining work in accordance with the provisions of this Act.]
