(3)The proceeds in any financial year of any tax, [including any interest or penalty ] [ Substituted by Act 10 of 2000, Section 119, for " including any penalty" (w.e.f. 12.5.2000).]levied and collected under this Act in any State (other than a Union Territory) on behalf of the Government of India shall be assigned to the State and shall be retained by it; and the proceeds attributable to Union territories shall form part of the Consolidated Fund of India.][9-A. Collection of tax to be only by registered dealers [Inserted by Act 31 of 1958, Section 6 (w.e.f. 1.10.1958). ].-No person who is not a registered dealer shall collect in respect of any sale by him of goods in the course of inter-State trade or commerce any amount by way of tax under this Act, and no registered dealer shall make any such collection except in accordance with this Act and the rules made thereunder.][9-B. Rounding off of tax, etc [Inserted by Act 61 of 1972, Section 7 (w.e.f. 1.4.1973). ].-The amount of tax, penalty, fine or any other sum payable, and the amount of refund due, under the provisions of this Act shall be rounded off to the nearest rupees and, for the purpose, where such amount contains a part of a rupee consisting of paise, then, if such part is fifty paise or more, it shall be increased to one rupee and if such part is less than fifty paise, it shall be ignored:Provided that nothing in this section shall apply for the purpose of collection by a dealer of any amount by way of tax under this Act in respect of any sale by him of goods in the course of inter-State trade or commerce.]
