Section 18(3) in Bihar Value Added Tax Rules, 2005
(3)In the case of works contract, the amount remaining after deducting from the gross value of the contract the amount on account of the following-(a)Labour charges for execution of the works contract,(b)Amount paid to sub-contractor on account of labour and services,(c)Charges for planning, designing and architects fees,(d)Charges for obtaining on hire machineries and tools used in the execution of the works contract,(e)Cost of consumables such as water, electricity, fuels, etc. used in execution of the works contract the property in which is not transferred in the course of execution of a works contract,(f)Cost of establishment of the contractor to the extent it is relatable to supply of labour and services,(g)Other similar expenses relatable to supply of labour and services,(h)Profit earned by the contractor to the extent it is relatable to the supply of labour and services, and(i)Goods or transactions exempted under section 6 or section 7 of the Act;
