Section 7(2) in Tripura Value Added Tax Rules, 2005
(2)Every person responsible for making payment to any person for discharge of any liability on account of valuable consideration payable for any transfer of the right to use any goods other than the goods in exempted list of the Act for any purpose (whether or not for a specified period) for cash or in any manner, shall at the time of making such payment deduct an amount [at the rate as notified by the Government from time to time] [Substituted vide the TVAT (First Amendment) Rules, 2011 (w.e.f. 17-08-2011).] of the payment on account of such transfer of right : [provided that till the Government notify the rate, the prevailing rate shall continue] [Added vide the TVAT (First Amendment) Rules, 2011 (w.e.f. 17-08-2011).] :Provided no such deduction shall be made from the bill (s) or invoice (s) of the transferer where the amounts received as penalty for defaults in payment or as damages for any loss or damage caused to the goods by the person to whom such transfer was made, and
