Section 4(9)(ii) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007

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State of Uttar Pradesh - Subsection

Section 4(9)(ii) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007

(ii)scheduled goods, acquired or obtained otherwise than by way of purchase, value of such goods disclosed by the person in-charge of the goods or the dealer, as the case may be, does not appear to be reasonable and worthy of credence then the whole-sale price, in the open market in a local area in which such goods are being brought, reasonably determined by the Assessing Authority, after affording reasonable opportunity of being heard to the person in-charge of the goods or the dealer, as the case may be, shall be deemed to be, the value of goods, and for this purpose in reference to Clause (i), the Assessing Authority shall assume that goods has been acquired or obtained otherwise than by way of purchase.

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State of Uttar Pradesh - Subsection

Section 4(9)(ii) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007