Section 11 in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007
11. Composition of Tax.
(1)Where in respect of any scheduled goods, a dealer is liable for payment of tax under this act but does not fall within the definition of a dealer [as defined under Clause (h) of Section 2 of the Uttar Pradesh Value Added Tax Act, 2008,] [Substituted by 'as defined under clause (c) of Section 2 of the Uttar Pradesh Trade Tax Act, 1948' U.P. Tax on Entry of Goods into Local Areas (Amendment) Act, 2008 (Act No. 7 of 2008), w.e.f. 1.1.2008.] he may, subject to other provisions of this section, opt for payment of tax in respect of such scheduled goods on the estimated value of the goods before bringing or receiving or before taking delivery of such goods into a local area.(2)Every dealer having no fixed place of business within the State of Uttar Pradesh shall subject to other provisions of this section, make payment of tax in respect of scheduled goods on the estimated value of the scheduled goods before bringing or receiving or before taking delivery of such goods into a local area.(3)Every person or dealer, who does not fall under sub-section (1) or sub-section (2) and who is liable for payment of tax under this act, may opt for payment of tax in respect of such scheduled goods on the estimated value of the goods before bringing or receiving or before taking delivery of such goods into a local area.(4)Once a dealer, or a person as the case may be, referred to in sub-sections (1), (2) and (3), opts for payment of tax under this section for any assessment year, he shall not be entitled to change his option for payment of tax in any other manner for any period of that assessment year.(5)Any dealer, who makes payment of tax under provisions of this section, shall not be liable for submission of returns referred to in Section 9.(6)Where payment of tax in respect of any goods has been made under this section, no assessment of tax under Section 9 shall be made in respect of such goods.(7)Provisions of sub-section (9) of Section 4 shall apply to all goods in respect of entry of which into a local area, payment of tax is to be made under this section,
