Section 9B in The M.P. Vanijyik Kar Adhiniyam, 1994
9B. [ Levy of tax in special circumstances. [Inserted by MP Commercial Tax (Amendment) Act, 1997, w.e.f. 1-5-97.]
- [(1) Every dealer liable to pay tax under this Act, whose turnover in the year preceding the commencement of the Madhya Pradesh Vanijyik Kar (Sanshodhan) Adhiniyam, 1998 exceeds [rupees ten lacs] and every other dealer whose turnover in a year first exceeds [rupees ten lacs] [Substituted by Section 2 of MP Commercial Tax (Amendment) Act (4 of 2002), (w.e.f. 23-4-2002) for the words 'rupees fifty lacs'.] shall, from the commencement of the aforesaid Act or from the date on which the turnover exceeds [rupees ten lacs] [Substituted by Section 2 of MP Commercial Tax (Amendment) Act (4 of 2002), (w.e.f. 23-4-2002) for the words 'rupees fifty lacs'.], as the case may be, be liable to pay tax on the resale of any goods specified in [Part II to VI] [Substituted by MP Commercial Tax (Amendment) Act (8 of 2000), for the words 'Part II to VII' w.e.f. 15-3-2000.] of Schedule II at the rate of [4 per cent in case of declared goods and 8 per cent in case of other than declared goods] [Substituted by M.P. Commercial Tax (Second Amendment) Act, 2002 for the figure & word '8 per cent' w.e.f. 13-8-2002.] on such part of his turnover in respect of the said goods which remains after deducting therefrom -(i)[ ..............;] [[6. Omitted by M.P. Commercial Tax (Second Amendment) Act, 2002, w.e.f. 13-8-2002. Earlier to omission clause (i) reads, as under:'(i) Sale price of declared goods;']](ii)sale price of such goods at the hands of the registered dealer from whom they have been purchased;(iii)the amount arrived at in accordance with the provisions of sub-clause (v) of clause (w) of Section 2].(2)Every dealer who is liable to pay tax under sub-section (1) shall continue to be so liable until the expiry of two consecutive years during each of which his turnover has not exceeded the limits specified in sub-section (1) and on the expiry of such period his liability to pay tax shall cease.]
